Section 10 in Gujarat Patel Watans Abolition Act, 1961
10. Eviction of unauthorised holder and regrant or disposal of land.- (1) Where any watan land is in the possession of an unauthorised holder, he shall be summarily evicted therefrom by the Collector in accordance with the provisions of the Code:
Provided that if the State Government is of opinion that in view of the investment made by such holder in the development of the land or in the non-agricultural use of the land or otherwise, his eviction will cause undue hardship to him, it may direct the Collector to regrant the land to such holder on payment of such amount and subject to such terms and conditions as the State Government may determine and the Collector shall regrant the land accordingly.(2)Watan land unless regranted under sub-section (1) shall be disposed of in accordance with the provisions of the Code and rules made thereunder applicable to the disposal of unoccupied unalienated land.
