Section 20(2) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
(2)Notwithstanding anything contained in sub-section (1), the Government may, from time to time having regard to the local conditions, the situation or prevailing circumstances in the area, in respect of particular agricultural lands or class of land, direct that such area or particular agricultural lands or class of land shall not be exempt from all or any of the provisions of this Act.
