Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Gujarat - Subsection

Section 130(2)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)if on the date of the termination of the management, any land comprised in such holding is in the possession of a tenant holding it from the landlord immediately before the assumption of the management or where such tenant is dead, in the possession of his successor-in-title [and if the management had been assumed before the landlord could exercise the right to terminate the tenancy under Section 38] [These words and figures were inserted by Bombay 4 of 1960, Section 19.], the landlord shall be entitled to terminate the tenancy under Section 38 within two years from the date of the termination of the management;