Section 131(1)(iii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Gujarat - Subsection

Section 131(1)(iii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(iii)in the case of lands referred to in Clause (b) of Section 129, that the trustee is unable to look after the property or has mis-managed it or that there are disputes between the trust and the tenants, the State Government may, by order published in the prescribed manner, direct that with effect from such date as may be specified in the order such lands or area, as the case may be, shall cease to be exempted from all or any of the provisions of this Act from which it was exempted under Section 128.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 131(1)(iii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958