Section 53 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
53. Circumstances in which landlord shall be deemed to cultivate personally.
- If a landlord after taking possession of the land after the termination of the tenancy under [Section 34] [These words and figures were substituted for the words and figures 'Section 9 of the Berar Regulation of Agricultural Leases Act, 1951' by Schedule III, Clause 27.] of the Bombay Tenancy and Agricultural Lands Act, 1948 as extended to the Kutch area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or under [Section 38] [These words and figures were substituted for the word and figures 'Section 38' by Bombay 4 of 1960, Section 8.] [ * *] [The word and figures 'or 39' were deleted by Schedule Ill, Clause 27.] of this Act dies leaving as his heir a widow or a minor or a person who is subject to physical or mental disability such heir shall be deemed to cultivate the land personally, if such land is cultivated by her or his servants or by hired labour.
