Section 7(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)For the purposes of this Act, a person shall be deemed to be a permanent tenant on the date of the commencement of this Act, if his name has been recorded in the record of rights or other public or revenue record as a permanent tenant in respect of any land-(a)on the date of the commencement of this Act, or(b)in pursuance of orders issued during the course of any proceedings under the Code,(i)before the commencement of this Act, or(ii)after the commencement of this Act in cases in which inquiries were pending at the commencement of this Act, or(c)in pursuance of an order issued by the Mamlatdar under sub-section (3).
