Section 61 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
61. Termination of tenancy.
(1)In the areas specified in Section 60 notwithstanding anything contained in Section 38, a landlord may terminate the tenancy of a tenant other than [a permanent tenant] [These words were substituted for the words 'an occupancy tenant' by Schedule Ill, Clause 31.] in respect of any land with effect from the 31st day of May, of any year by giving the tenant three months notice in writing if the landlord bona fide requires the land for any non-agricultural purpose:Provided that the three months period of such notice shall expire before the 31st day of May of such year.(2)The provisions of Sections 36 and 52 shall mutatis mutandis apply to the termination of the tenancy of a tenant in respect of any land under sub-section (1):Provided that the tenant shall be entitled to get from the landlord a solatium equal to the difference between the market value of the land for agricultural purpose as may be determined by [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] having regard to the provisions of the Land Acquisition Act, 1894, and the reasonable price of the land as may be determined by him under Section 90.
