25. Special provision for allotment to Girasdars of land for personal cultivation from verayati land.
- In any verayati land(a)no land in which the State had a share in the vaje on or before the 1st January, 1948 shall be allotted to a Girasdar for personal cultivation; and(b)any land in respect of which the vaje belongs exclusively to the Girasdar shall, notwithstanding that the santi vero in respect of such land belonged to the [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] on or before the 1st January, 1948, be available for allotment to a Girasdar in accordance with the provisions of this Act:Provided that no land in which there is any mine, minerals, stones, coal, Kankars, trees, aval or any other similar thing and which is declared to belong exclusively to the [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] or to the [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] jointly with the Girasdar, shall be allotted to any Girasdar.Explanation. - For the purposes of this section, [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] means any Covenanting State or any talukdar who has accepted privy purse.
