Section 30(1) in Saurashtra Land Reforms Act, 1951
(1)After making such inquiry as may be deemed necessary the Mamlatdar may, subject to any order of allotment under the provisions of Chapter IV, pass an order specifying therein -(a)the holding or the part thereof in respect of which the tenant may be declared to be an occupant (hereinafter referred to as an occupancy-holding);(b)the assessment on such occupancy holding; and(c)the amount payable by the tenant to the Girasdar as compensation in respect of such occupancy holding.
