Section 130(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)In the case of any holding or surplus land, the management of which has been assumed under Chapter VI or Chapter VII, the foregoing Provisions of this Act, except those of Chapter VI or as the case may be, Chapter VII and of Sections 92, 116, 118, 119, 120, 124, 126 and 127 shall not apply to such holding or land so long as such management continues.
