Section 20 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
20. Act not to apply to certain lands and areas.
(1)Nothing in this Act shall apply -(a)to agricultural land held on lease from the Government, or a local authority;(b)to agricultural lands held on lease for the benefit of an industrial or commercial undertaking;(c)to any land reserved as Gharkhed by, or allotted for personal cultivation to, a Girasdar or a Barkhalidar under the provisions of the Saurashtra Land Reforms Act, 1951, or the Saurashtra Barkhali Abolition Act, 1951, upto the Akhatrij of Samvat year [2016;] [These figures were substituted for the figures '2014' by Bombay Act No. XV of 1958, s.2. and before that '2014' was substituted for '2012' by Saurashtra Act No. XXXVIII of 1955. ](d)to any area or class of land which the Government may, from time to time, having regard to the local conditions, the situation or prevailing circumstances in that area in respect of that class of land, think it necessary, by notification in the Official Gazette, specify.(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.
