Section 4 in The Saurashtra Estate Acquisition Act, 1952
4. Consequences of abolition of Girasdar or Barkhalidar in any Estate.
- When a notification is issued by the Government in respect of an estate or any part thereof under section 3, then, with effect from the date specified in the notification, the following consequences shall, in respect of that estate or part thereof, ensue, namely:-(a)(i)all public roads, lanes, paths, the bridges, ditches, dikes and fences on, or beside the same, the bed of the sea and/or harbours, creeks below high water mark and of rivers streams, nalas, lakes, public wells and tanks, all bounds and palas, standing and flowing water and gaucher;(ii)all cultivable and uncultivable waste lands (excluding land used for building or other non-agricultural purposes).(iii)all bid lands.(iv)all unbuilt village site lands and village site lands on which dwelling houses of artisans and landless labourers are situated and,(v)all schools, Dharmashalas, village choras, public temples and such other public buildings or structures as may be specified in the notification together with the sites on which such, buildings and structures stand;which are comprised in the estates so notified shall, except in so far as any rights of any person other than the Girasdar or the Barkhalidar may be established in and over the same, and except as may otherwise be provided by any law for the time being in force, vest in, and shall be deemed to be, with all rights in or over the same or appertaining thereto, the property of [[State of Gujarat] [These words were substituted for the word 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]] and all rights held by a Girasdar or the Barkhalidar in such property shall be deemed to have been extinguished, and it shall be lawful for the Collector, subject to the general or special orders of the [Collector] [This word was substituted for the words 'Revenue Commissioner' by Gujarat 15 of 1964, section 4, Schedule], to dispose of them as he deems fit, subject always to the rights of way and of other rights of the public or of individuals legally subsisting.(b)a Girasdar or the Barkhalidar shall, subject to the provisions of this Act, be deemed to be an occupant in respect of all other land held by him.
