Section 13 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
13. Commutation of rent in crop share into cash rent.
(1)[Save as otherwise provided in sub-section (3), a tenant] [These words, brackets and figure were substituted for the words 'A tenant' by Bombay 4 of 1960, Section 3 (1).] who pays rent in crop share or a landlord to whom the rent is so payable may at any time apply to the [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] for commuting the same into cash rent. Such application shall be made in such form as may be prescribed.(2)On receipt of an application under sub-section (1), the [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] shall after holding an inquiry commute such rent into cash, subject to the provisions of Section 11, by an order in writing and after such commutation no rent shall be recoverable in crop share.(3)[ (a) If a tenant, who pays rent in crop share, is willing to pay rent in cash at the relevant maximum rate specified in Section 11, he may, after giving to the landlord an intimation in writing in that behalf and sending a copy of such intimation to the [Mamlatdar] [Sub-section (3) was inserted, Schedule Ill, Section 3 (2).], pay to the landlord rent in cash at the relevant maximum rate, in lieu of rent in crop share.(b)Once a tenant pays rent in cash under clause (a), the rent in crop share shall be deemed to have been commuted into cash rent and no rent shall thereafter be recoverable in crop share.]
