Section 19(6) in Gujarat Devasthan Inams Abolition Act, 1969
(6)Where any such action or thins is deemed to be or declared to be void under sub-section (4) or (5), the tenant shall be entitled to restoration of his rights as if such action was not taken or such thine was not done or, as the case may be, the tenant shall be entitled to obtain possession of the land from which he was evicted.
