Section 84 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
84. Order of priority for leasing out surplus lands.
- Where any surplus land is to be leased, it shall be leased to persons in the following order of priority:-(i)a person from whom any land held by him as tenant has been resumed by the landlord under [Section 34 of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948)] [These words and figures were substituted for the words and figures 'Section 9 of the Berar Regulation of Agricultural Leases Act, 1951' by Schedule Ill, Clause 34 (1).] 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 of this Act and as a consequence thereof whose total holding whether as [owner] [These words and figures were substituted for the word and figures 'Section 38' by Bombay 4 of 1960, Section 11.] or tenant or partly as [owner] [These words and figures were substituted for the word and figures 'Section 38' by Bombay 4 of 1960, Section 11.] and partly as tenant has been reduced to an area less than one family holding;(ii)co-operative farming society, the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;(iii)agricultural labourers;(iv)landless persons;(v)small holders;(vi)co-operative farming society of agriculturists (other than small holders) who hold either as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] or tenant or partly as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] and partly as tenant landless in area than a family holding and who are artisans;(vii)an agriculturist (other than a small holder) who holds either as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] or tenant or partly as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] and partly as tenant landless in area than a family holding and who is an artisan;(viii)any other co-operative farming society;(ix)any agriculturist who holds either as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] or as tenant or partly as [owner] [This word was substituted, for the word 'tenure-holder' by Schedule III, Clause 34 (2).] and partly as tenant land larger in area than a family holding but less in area than three family holdings;(x)any person, not being an agriculturist who intends to take to the profession of agriculture.
