Section 23 in Gujarat Devasthan Inams Abolition Act, 1969
23. Provisions of tenancy law to govern the relations of landlord and tenants.
- Nothing in this Act shall in any way be deemed to affect the application of any of the provisions of the tenancy law or of the Gujarat Agricultural Lands Ceiling Act, 1960 (Gujarat XXVII of 1961), to any Devasthan land or the rights and obligations of a landlord and his tenants save in so far as the said provisions are in any way inconsistent with the express provisions of this Act.
