Section 42(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(a)if the tenant does not hold and cultivate personally any land, as [an owner] [These words were substituted for the words 'a tenure-holder', by Schedule III, Clause 20.] the purchase of the land by him shall be limited to the extent of three family holdings;
