Section 61(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)In the areas specified in Section 60 notwithstanding anything contained in Section 38, a landlord may terminate the tenancy of a tenant other than [a permanent tenant] [These words were substituted for the words 'an occupancy tenant' by Schedule Ill, Clause 31.] in respect of any land with effect from the 31st day of May, of any year by giving the tenant three months notice in writing if the landlord bona fide requires the land for any non-agricultural purpose:Provided that the three months period of such notice shall expire before the 31st day of May of such year.
