Section 36(4) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(4)Any person taking possession of any land, dwelling house or site used for any allied pursuit except in accordance with the provisions of [sub-sections (1), (2), or as the case may be (3-A)] [These words, brackets, figures and letter were substituted for words, brackets and figures 'subsection (1) or (2), as the case may be', by Gujarat 24 of 1965, Section 13 (3).] shall be liable to forfeiture of crops, if any, grown in the land in addition to payment of costs as may be directed by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or by the Collector and also to the penalty prescribed in Section 117.
