Section 36(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)[Save as otherwise provided in sub-section (3-A), no landlord] [These words, brackets, figures and letter were substituted for the words 'No landlord' by Gujarat 24 of 1965, Section 13 (1).] shall obtain possession of any land, dwelling house or site used for any allied pursuit held by a tenant except under as order of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.]. For obtaining such order he shall make an application in the prescribed form and within a period of two years from the date on which the right to obtain possession of the land, dwelling house or site, as the case may be, is deemed to have accrued to him:Provided that in cases where a notice has been given under Section 38, such application shall be made within two months from the date of the expiry of such notice.
