Section 131 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
131. Power of Government to withdraw exemption.
(1)Notwithstanding anything contained in Section 128, if the State Government is satisfied-(i)in the case of an area referred to in Clause (b) of Section 128, that the chances of non-agricultural or industrial development are remote, or that after the eviction of tenants from any land in such area, the land has not been used for a non-agricultural or industrial purpose.(ii)[ that the lands transferred by the Bhoodan Samiti are not cultivated personally by the transferees or are alienated by them, and] [Clause (ii) was substituted for the original, by Schedule Ill, Clause 43.](iii)in the case of lands referred to in Clause (b) of Section 129, that the trustee is unable to look after the property or has mis-managed it or that there are disputes between the trust and the tenants, the State Government may, by order published in the prescribed manner, direct that with effect from such date as may be specified in the order such lands or area, as the case may be, shall cease to be exempted from all or any of the provisions of this Act from which it was exempted under Section 128.(2)Where any such land or area ceases to be so exempted, then in the case of a tenancy subsisting on the date specified in the order issued under sub-section (1), the landlord shall be entitled to terminate such tenancy under Section 38 within one year from such date and the tenant shall have a right to purchase the land. The provisions of Sections 38, 40 and 41 to 45 (both inclusive) shall, so far as may be applicable, apply to such termination of tenancy and to the right of the tenant to purchase the land.
