Section 10(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(3)Sub-sections (1) and (2) shall have effect notwithstanding that another person may be in possession of the land as [* *] [The words 'a protected lessee or' were deleted, Schedule III, Clause 6 (2).] a tenant or otherwise, and where such other person is so in possession he shall be liable to be evicted.
