Section 79(1) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(1)Nothing in the foregoing provisions of this Ordinance shall apply :-(a)to lands held on lease from the Government, a local authority or a cooperative society;(b)to lands held on lease for the benefit of an industrial or commercial undertaking ;(c)[ * * * * * *] [Clause (c) was omitted by Guj. 17 of 1976, s. 2.](d)to any area which the Government may, from time to time, by notification in the Official Gazette, specify as being reserved for urban non-agricultural or industrial development.
