Section 123(1)(iv) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(1)(iv) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(iv)if the lessee fails to vacate the land on the expiry of the term of the lessee, he shall be liable to be summarily evicted by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.],

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 123(1)(iv) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958