Section 3(1) in The Saurashtra Estate Acquisition Act, 1952
(1)The Government may, from time to time, by notification in the Official Gazette, declare that with effect from such date as may be specified in the notification, all the rights, title and interest of Girasdars or Barkhalidars shall, in respect of any estate or part of an estate comprised in the notification, cease and be vested in the [[State of Gujarat] [These words were substituted for the word 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]; and all the incidents of the said tenures attaching to any land comprised in such estate or part thereof shall be deemed to have been extinguished.
