Section 50 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
50. Right of tenant holding land under tenancy created after specified date to purchase land.
- In the case of a [tenancy created by the landlord (not being a landlord within the meaning of Chapter III-A)] [These words, brackets, figure and letter were substituted for the words 'tenancy created' by Gujarat 24 of 1965, Section 16.] in any area after the date specified in sub-section (1) of Section 46, every tenant holding land under such tenancy and cultivating it personally shall be entitled to purchase within one year from the commencement of the tenancy so much of such land as he may be entitled to purchase under Section 41 and the provisions of Sections 41 to 44 (both inclusive) shall mutatis mutandis apply to such purchase.(4)Other rights and liabilities of tenants and landlords.
