Section 6 in Gujarat Surviving Alienations Abolition Act, 1963
6. Abolition of alientions together with their incidents and aliensted lands liable to revenue.- Notwithstanding any usage or custom, settlement, grant, agreement, sanad or order or anything contained in any decree or order of a court or any law for the time being applicable to any alienation, with effect on and from the appointed day-
(a)all alienations shall be and are hereby abolished;(b)save as expressly provided by or under this Act, all rights legally subsisting on the said day under such alienations and all other incidents of such alienatione (including any right to hold office, or any liability to render service appertaining to an alienation) shall be and are hereby extinguished;(c)subject to the other provisions of this Act, all alienated lauds shall be, and are hereby made liable to the payment of land revenue in accordance with the provisions of the code and the rules made thereunder; and accordingly the provisions therein relating to unalienated land shall apply to all alienated lands.
