Section 52(4) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(4)If at any time the tenant makes an application to the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] and satisfies him that the landlord has failed to comply within a reasonable time with the provisions of sub-section (1), the tenant shall be entitled on a direction by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] to obtain immediate possession of the land and to such compensation as may be awarded by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule Ill, Clause 1.] for any loss caused to the tenant by eviction and by failure on the part of the landlord to restore or give possession of the land to him as required by sub-section (1).
