Section 41(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Notwithstanding anything to the contrary in any law, usage or contract but subject to the provisions of Sections 42 to 44 (both inclusive) a tenant [***] [The words 'other than an occupancy tenant' were deleted, by Schedule Ill, Clause 19.] shall, in the case of land held by him as a tenant, be entitled to purchase from the landlord the land held by him as a tenant and cultivated by him personally [unless the land is held by him as a tenant from a landlord to whom the provisions of Chapter III-A are applicable] [These words, figure and letters were inserted by Gujarat 24 of 1965, Section 15 (1).].
