Section 2 in Gujarat Surviving Alienations Abolition (Amendment) Act, 1965
2. Insertion of section 26A in Guj. XXXIII of 1963.- In the Gujarat Surviving Alienations Abolition Act, 1963 (Guj. XXX-III of 1963), after section 26, the following section shall be and shall be deemed always to have been inserted, namely:-
"26A. Alienee to continue to receive land revenue, cash allowance etc. subject to certain conditions.- (1) In the case of an alienation consisting of a right only to land revenue or a share of land revenue of any land or village or portion of a village or of a cash allowance or allowance in kind, the alienee shall notwithstanding the abolition of the alienation, continue to receive until the expiry of three years from the appointed day or the determination of compensation under section 15, whichever event occurs earlier, the land revenue or share of land revenue or cash allowance or as the case may be, allowance in kind to the extent of the amount as received by or due to the alienee for the year immediately before the appointed day but not exceeding Rs. 3,600 in any case.(2)Any amount received under sub-section (1) shall be adjusted against the amount of compensation determined under section 15.(3)The foregoing provisions of this section shall cease to apply to an alienee who fails to make an application for compensation under section 15 within the period prescribed therefor.".
