Section 51(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Notwithstanding anything contained in this Act or any other law or any agreement or usage, the tenants holding lands as such tenants may agree and may make an application to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1] in the prescribed form for the exchange of their tenancies in respect of the lands held by them as tenants.
