Section 129 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
129. Exemption from certain provisions to lands held by local authorities, Universities, etc.
- Nothing in the foregoing provisions except Section 2, the provisions of Chapter II (excluding Sections 21, 22, 23, 24 and 37) and Section 91 and the provisions of Chapters X and XII in so far as the provisions of the said Chapters are applicable to any of the matters referred to in sections mentioned above, shall apply-(a)to lands held or leased by a local authority, or University established by law in the State;(b)to lands which are the property of a trust for an educational purpose, hospital, Panjrapole, Gaushala, or an institution for public religious worship, provided the entire income of such lands is appropriated for the purposes of such trust; and(c)to lands assigned or donated by any person before the commencement of this Act for the purpose of rendering any of the following services useful to the community, namely:maintenance of water works, lighting or filling of water troughs for cattle.Explanation. - For the purpose of Clause (b), a certificate granted by the Collector, after holding an inquiry that the conditions mentioned in the said clause are satisfied by a trust shall be the conclusive evidence in that behalf.
