Section 85 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
85. Termination of management and the consequences thereof.
(1)On the termination of management of any land, the possession of the land shall be delivered to the holder from whom the management was assumed or if such person is dead, to any person entitled to the land, together with any balances which may be due to the credit of such holder.(2)All acts done by the manager during the period of such management shall be binding on the holder or on the person to whom the possession of the land has been delivered.
