Section 4A(1) in The Saurashtra Estate Acquisition Act, 1952
(1)Notwithstanding anything contained in clause (b) of section 4 or any other law for the time being in force, a tenant or a mortgagee in possession of village site lands on which buildings or structures other than the dwelling houses of artisans and landless labourers are situated, and which are comprised in an estate in respect of which a notification is issued by the Government under section 3, shall at any time within the period specified in sub-section (2), be entitled to acquire occupancy rights therein, and to purchase the superstructure thereon, if it belongs to the Girasdar or the Barkhalidar, on payment to the Girasdar or the Barkhalidar, as the case may be, an amount which shall be equal to the market value of such lands and the superstructure;Provided that where such tenant or mortgagee in possession is an agriculturist, he shall be entitled to acquire such occupancy rights and to purchase the superstructure thereon, on payment of an amount equal to six times the assessment on such land and the market value of the superstructure.[Explanation: - For the purpose of this sub-section a widow, or a minor or a person who is subject to physical or mental disability, or who is in service as a member of the armed forces, or who holds land less in area than an economic holding, shall be deemed to be an agriculturist notwithstanding that she or he has leased the land to any other person for cultivation or is not otherwise cultivating the land personally.]
