Section 14(1) in Saurashtra Land Reforms Act, 1951
(1)If in any village, a tenant is in occupation of a dwelling-house built on a site belonging to his Girasdar, such tenant shall not be evicted from such dwelling-house or the land immediately appurtenant thereto and necessary for its enjoyment unless-(a)the Girasdar proves that the dwelling-house was not built at the expense of such tenant or his predecessor-in-title, and(b)such tenant makes a default in payment of rent, if any, which he has been paying for the use and occupation and such house.
