Section 3 in The Saurashtra Estate Acquisition Act, 1952
3. Abolition of Girasdari and Barkhali tenures.
(1)The Government may, from time to time, by notification in the Official Gazette, declare that with effect from such date as may be specified in the notification, all the rights, title and interest of Girasdars or Barkhalidars shall, in respect of any estate or part of an estate comprised in the notification, cease and be vested in the [[State of Gujarat] [These words were substituted for the word 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]; and all the incidents of the said tenures attaching to any land comprised in such estate or part thereof shall be deemed to have been extinguished.(2)A notification under sub-section (1) may be issued in respect of an estate or part of an Estate or in respect of all estates in any area specified in the notification.(3)Nothing in sub-section (1) shall apply tola) any land allotted to a Girasdar or a Barkhalidar for personal cultivation under the provisions of the Saurashtra Land Reforms Act, 1951 or the Saurashtra Barkhali Abolition Act, 1951 or to any gharkhed land or(b)any land in respect of which any person (other than the Girasdar or Barkhalidar) becomes or is entitled to become an occupant under any of the aforesaid Acts.
