Section 61(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)The provisions of Sections 36 and 52 shall mutatis mutandis apply to the termination of the tenancy of a tenant in respect of any land under sub-section (1):Provided that the tenant shall be entitled to get from the landlord a solatium equal to the difference between the market value of the land for agricultural purpose as may be determined by [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] having regard to the provisions of the Land Acquisition Act, 1894, and the reasonable price of the land as may be determined by him under Section 90.
