Section 83(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(b)the holder of the land shall be incompetent and the manager shall be competent-(i)to enter into any contract with respect to the land;(ii)to mortgage, charge, lease or alienate the land or part thereof;(iii)to grant valid receipts for rents or profits accruing from the land;
