Section 122(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)If after holding such inquiry, the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] comes to a conclusion that the transfer or acquisition of land is invalid, he shall make an order declaring the transfer or acquisition to be invalid:Provided that, where the transfer of land was made by the landlord to the tenant in possession of the land and the area of the land so transferred together with the area of other land, if any, cultivated personally by the tenant did not exceed three family holdings, the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] shall not declare such transfer to be invalid if-(i)the price of the land received by the landlord does not exceed the reasonable price thereof under Section 90 and the transferee pays to the State Government as penalty of one rupee within such period not exceeding three months as the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] may fix, or(ii)the price of the land received by the landlord exceeds the reasonable price thereof under Section 90 and the transferor a swell as the transferee pays to the State Government each a penalty equal to one-tenth of the reasonable price within such period as the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] may fix.
