Section 65 in The Bombay Tenancy and Agricultural Lands Act, 1948
65. Assumption of management of lands which remained uncultivated.
(1)If it appears to the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government that for any two consecutive years, any land has remained uncultivated [or the full and efficient use of the land has not been made for the purpose of agriculture, through the default of the holder or any other cause whatsoever not beyond his control] [These words were substituted for the words 'through default of either the landlord or tenant or any other cause whatsoever' by Bombay 13 of 1956, section 35(1)] the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government may, after making such inquiry as it thinks fit, declare that the management of such land shall be assumed. The declaration so made shall be conclusive.(1A)[ The assumption of management of land under sub-section (1) on the ground that the full and efficient use of the land has not been made for the purpose of agriculture shall be for such period as the State Government may from time to time fix, so, however, that such period shall not exceed ten years in the aggregate.] [Sub-section (A) was added by Gujarat 2 of 1971, section 3.](2)On the assumption of the management, such land shall vest in the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government during the continuance of the management and the provisions of Chapter IV shall mutatis mutandis apply to the said[Provided that the manager may in suitable cases give such land on lease at rent even equal to the amount of its assessment:Provided further that, if the management of the land has been assumed under subsection (1) on account of the default of the tenant, such tenant shall cease to have any right or privilege under Chapter II or III, as the case may be, in respect of such land, with effect from the date on and from which such management has been assumed.] [These provisos were substituted for the original proviso by Bombay 13 of 1956, section 35(2).]
