Section 8B in The Gujarat Land Requisition Act, 1948
8B. [ Vacation of requisitioned land and recovery of dues as arrear of land revenue. [Sections 8-B was inserted by Bombay 2 of 1950, section 5.]
- Where the State Government has either before or after the coming into force of the Bombay Land Requisition (Amendment) Act, 1950 (Bombay II of 1950), allotted to any person any land requisitioned or continued under requisition under this Act or where any person continues or is permitted to, continue to, remain in occupation or possession of such land, the State Government may, notwithstanding anything contained in any law for the time being in force, by order in writing direct the person to whom such land is allotted or the person who continues or is permitted to continue to remain in occupation or possession of such land or any other person for the time being in occupation of such land to vacate the same within such period as may be specified in the order and deliver possession thereof to the officer authorised in this behalf by the State Government.(2)If any person to whom any such land or premises are allotted by the State Government fails to pay to the State Government any sum which he is liable to pay under the terms and conditions, subject to which such land or premises are allotted to him, or if any person who continues or is permitted to continue to remain in occupation or possession of such land or premises fails to pay any amount of compensation, which the State Government determines as the amount payable by him for such occupation or possession, such sum or amount due, whether before or after the coming into the force of the Bombay Land Requisition (Amendment) Act, 1950 (Bombay II of 1950), shall, without prejudice to any other mode of recovery, be recovered from him or any person, for the time being in occupation of the land as an arrear of land revenue.(3)The allotment of any land to any person, or the continuance of any person or the permission to any person to continue to remain in occupation or possession of any land, referred to in sub-section (1) shall be deemed to be a licence in favour of such person for the use and occupation of the said land]
