Section 10(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)A person who or whose predecessor-in-title held land as [tenant or protected tenant within the meaning of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948), as extended to the Kutch area of the [State of Gujarat] [These words were substituted for the words 'tenant or protected lessee on the 1st day of January, 1953', Schedule/III, Clause 6 (1).] on the 1st day of January, 1953], and who has subsequently been dispossessed by a surrender of tenancy before the date of the commencement of this Act [* * * * *] [The words 'and such surrender has not been verified in the manner prescribed in sub-section (2) of Section 6 of the Berar Regulation of Agricultural Leases Act, 1951 or sub-section (2) of Section 177 of the Code', Schedule III, Clause 6 (1).] may, within a period of one year from the date of such commencement apply to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] for the restoration of his tenancy on the same terms and conditions on which he held the land before such surrender unless the land has been put to a non-agricultural use on or before the appointed day.
