Section 31 in The Gujarat Agricultural Lands Ceiling Act, 1960
31. Temporary leases of land liable to be allotted under Section 29.
(1)If in the case of land vesting in the State Government under this Act, the Mamlatdar consider that the allotment of such land under Section 29 is likely to take time and that with a view to preventing the land remaining uncultivated, it is necessary to take such a step, he may lease the land for cultivation to any small holder subject to the following conditions.-(i)the lease shall be for a period of one year;(ii)the lessee shall pay rent at the rate fixed by the Mamlatdar subject to the provisions of the relevant tenancy law;(iii)the lessee shall be liable to pay the land revenue and the other cesses payable in respect of the land;(iv)if the lessee fails to vacate the land on the expiry of the term of the lease, he shall be liable to be summarily evicted by the Mamlatdar.(2)The person holding land on lease under sub-section (1), shall not be deemed to be a tenant within the meaning of the relevant tenancy law.(3)The amount of rent realised under sub-section (1) shall be credited to Government.
