Section 82 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
82. Appointment of manager.
- [***] [The words, brackets and figures 'On the publication of an order under sub-section (8) of Section 81' were deleted by Gujarat 27 of 1961, Schedule III, entry 2.] The Collector shall appoint a manager to be in charge of the land assumed under management:Provided that in any village or group of villages, the State Government may appoint a village panchayat or a co-operative farming society to be the manager in charge of surplus lands in such village or group of villages.
