Section 5 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
5. Prohibition of lease; occupant to cultivate personally.
(1)On and after the date on which this Act comes into force, an occupant shall not, save as otherwise expressly provided by or under this Act, lease to any person, or renew any lease registered under sub-section (1) of section 4 in respect of his occupancy but he shall cultivate it personally.(2)Lease in contravention of sub-section (1) void. - Any lease granted or renewed, whether by an instrument, or an oral agreement, in contravention of the provisions of sub-section (1) shall be void.
