Section 80A in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
80A. [ Assumption of management of lands which remained cultivated. [Section 80A was inserted by the Schedule III, Clause 32.]
(1)If it appears to the State Government that for any two consecutive years, any land has remained uncultivated or the full and efficient use of the land has not been made for the purpose of agriculture, through the default of the holder or any other cause whatsoever not beyond his control the State Government may, after making such inquiry as it thinks fit, declare that the management of such land shall be assumed. The declaration so made shall be conclusive.(2)On the assumption of the management, such land shall vest in the State Government during the continuance of the management and the foregoing provisions of this Chapter shall mutatis mutandis apply to the said land:Provided that the manager may in suitable cases give such land on lease at rent as low as the amount of its assessment:Provided further that, if the management of the land has been assumed under subsection (1) on account of the default of the tenant, such tenant shall cease to have any right or privilege under Chapter II or III, as the case may be, in respect of such land, with effect from the date on and from which such management has been assumed.] [Sub-section (4) was substituted for the original by Schedule III, Clause 21 (2).]
