Section 37(5) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5)Whereas a failure or cessation referred to in sub-section (4) has taken place before the date of the coming into force of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 (Gujarat of XVI of 1980), the liability of the landlord under subsection [(1) or (IB)] [These brackets, figures, letter and words were substituted for the brackets and figures '(1)' by Gujarat 5 of 1973, section 15(ii).] to restore possession of the land to the tenant shall commence from that date.]
