Section 4B in The Saurashtra Estate Acquisition Act, 1952
4B. Bar to eviction from village site land and superstructure.
- Notwithstanding anything contained in this Act or in any other land for the time being in force, a tenant or a mortgagee in possession shall not be evicted from the village site land and superstructure thereon, if any, in respect of which he is entitled to make an application for the purchase of occupancy rights in such land and superstructure thereon under section 4A, until such application if made, is disposed of and where no such application is made, until the period fixed for it under sub-section (2) of section 4A has expired.]
