Section 13(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)On receipt of an application under sub-section (1), the [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] shall after holding an inquiry commute such rent into cash, subject to the provisions of Section 11, by an order in writing and after such commutation no rent shall be recoverable in crop share.
