Section 14(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)On receipt of an application under sub-section (1), the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] shall after holding an inquiry by order in writing commute such rent into cash rent subject to the provisions of Section 11.
