Section 123(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Where any land has become liable to be disposed of under Section 122 the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] considers that such disposal is likely to take time and that with a view to preventing the land remaining uncultivated it is necessary to take such a step, he may lease the land for cultivation to any agriculturist who has under personal cultivation land less than three family holdings subject to the following conditions:(i)the lease shall be for a period of one year;(ii)the lessee shall pay rent at the rate fixed by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] subject to the provisions of Section 11;(iii)the lessee shall be liable to pay the land revenue and the other cesses payable in respect of the land;(iv)if the lessee fails to vacate the land on the expiry of the term of the lessee, he shall be liable to be summarily evicted by the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.],
