Section 59(4) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(4)The reasonable rent determined by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] under Clause (2) shall, with effect from the date specified by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] in that behalf, be deemed to be the rent fixed under the lease in lieu of the rent, if any, agreed between the parties.
