Section 8(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)As soon as may be after this act comes into force the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] shall cause a list of persons, other than [permanent tenants,] [These words were substituted for the words 'occupancy tenants and protected lessees' Schedule Ill, Clause 5 (1) (a).] who are deemed to be tenants under sub-section (1) of Section 6 to be prepared for entry in the Record of Rights in accordance with the provisions of [Chapter X-A] [The word, figure and letter were substituted for the word and figures 'Chapter IX', Schedule Ill, Clause 5 (1) (b).] of the Code.
