- It shall not be lawful for a Girasdar to recover from any tenant in respect of any holding of that tenant any rent exceeding an amount equal to one and a half times the assessment thereon :[Provided that where a tenant has not filed an application on or before the 3lst December, 1954, for the acquisition of occupancy rights in respect of his holding under section 28, the Girasdar may recover after that date any rent not exceeding an amount equal to two and a half times the assessment on such holding.] [This proviso was added by Saurashtra Act No. XXXV of 1954.]
