Section 57B in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
57B. Rights of landlord to terminate tenancy.
(1)Notwithstanding anything contained in the foregoing provisions of this Act, but subject to the provisions of this section, it shall be lawful to a landlord at any time after the commencement of the Gujarat Tenancy Law (Defence Personnel) (Amendment) Act, 1965 (Gujarat 24 of 1965), to terminate the tenancy of any land and obtain possession thereof, but(a)of so much of such land as will be sufficient to make up the to all land in his actual possession equal to three family holdings; and(b)where the landlord is a member of a joint family, only to the extent of his share in the land (not exceeding three family holdings) held by the joint family, provided that the Collector on inquiry is satisfied that such share has (regard being had to the area, assessment, classification and value of land) been separated by metes and bounds in the same proportion as his share in the entire joint family property, and not in a larger proportion.(2)No tenancy of any land shall be terminated under sub-section (1), unless a notice in writing is given to the tenant and an application for possession under sub-section (3A) of Section 36 is made to the Collector:Provided that in the case of a landlord ceasing to be a serving member of the armed forces or dying while being or after ceasing to be such member, whether before or after the commencement of the Gujarat Tenancy Law (Defence Personnel) (Amendment) Act, 1965 (Gujarat 24 of 1965), such notice shall be given and such application be made not later than the date of the expiry of a period of two years-(a)from the date of such cessor or as the case may be, death, or(b)from the date of the commencement of the Gujarat Tenancy Law (Defence Personnel) (Amendment) Act, 1965 (Gujarat 24 of 1965) whichever event occurs later.(3)Nothing in this Chapter shall-(a)apply to a tenancy of land created (after obtaining possession thereof under the provisions of this Chapter) by a landlord who has ceased to be serving member of the armed forces; but the provisions of Section 50 shall apply to such tenancy as they apply in relation to a tenancy created after the date referred to in sub-section (1) of Section 46;(b)entitle a landlord who has ceased to be a serving member of the armed forces (as a result of his being duly dismissed or discharged after a court martial or on account of bad character or as a result of desertion) or who has not been attested, to terminate the tenancy of his land under this section.(4)Nothing in the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), shall affect the termination of any tenancy under this Chapter.
