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State of Gujarat - Section

Section 80 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

80. Repeal.

(1)The Ordinance specified in [Schedule II] [These words were substituted for the words 'the Schedule' by Saurashtra Act No. XXX of 1950.] are hereby repealed.
(2)But nothing in this Ordinance or any repeal effected thereby shall, save as expressly provided in this Ordinance, affect or be deemed to affect-
(a)any right, title, interest, obligation or liability already acquired, accrued or incurred before the commencement of this Ordinance, or
(b)any legal proceedings or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Ordinance, and any such proceeding shall be continued and disposed of as if this Ordinance was not passed.
(3)Notwithstanding anything contained in sub-section (2), all proceedings for the recovery or restoration of the possession of the land under the Ordinance so repealed pending at the date of commencement of this Ordinance before the mamlatdar or in appeal before the Collector, shall, notwithstanding anything contained in this section, be deemed to have been instituted and pending before the mamlatdar or in appeal before the Collector, as the case may be, under this Ordinance and shall be disposed of in accordance with the provisions of this Ordinance.
(4)Any appointment, notification, order, rule or form made or issued under the Ordinances so repealed, shall continue to be in force and be deemed to have been made or issued under the provisions of this Ordinance, in so far as such appointment, notification, notice, order, rule or form is not inconsistent with the provisions of this Ordinance or rules made thereunder, and shall continue to be in force unless and until it is superseded by any appointment, notification, notice, order, rule or form made or issued under this Ordinance.[Schedule I] [This Schedule was inserted by Saurashtra Act No. XXX of 1950.]Crop ShareI-Name of the crop and extent of share.
1     2     3    
Millet } ¼ Ground-nut } 1/4 Wheat } 1/5
Jowar Seasamum Summer Jowar
Adad Kapas Summer Millet
Mug Kala Summer Mug
Math Winter Jowar Rajka Seed
Kalthi Bavto Dangar
Kang Kodara      
Banti Garlic (Green)      
Tali Gram      
II. - Cash rent
Garlic (Dry) .. .. Rs. 8-0-0 per Bigha
Sugarcane .. .. Rs. 15-0-0 to Rs. 25-0-0 per Bigha
       
Vegetable, .. .. Rs. 6-0-0 to Rs. 10-0-0 per Bigha,
       
The Schedule[II] [This was numbered as Schedule II, by Saurashtra Act No. XXX of 1950.]Ordinances repealed(See section 80)
Year No. Short title.
1948 XXII The Saurashtra Protection of Tenants Ordinance,1948.
1948 XXVI The Saurashtra Zamindars and Tenants Settlementof Rent Disputes Ordinance, 1948.
1948 XXXVI The Saurashtra Protection of Tenants(Amendment) Ordinance, 1948.
1949 XXVIII The Saurashtra Postponement of EvictionOrdinance, 1949