Section 35 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
35. Where land is sold for recovery of loan advanced under any law the right of tenant to stand extinguished.
- Notwithstanding anything contained in this Act where any land is attached and sold for the recovery of any loan advanced before the commencement of [the Bombay Tenancy and Agricultural Lands Act, 1948 as extended to the Kutch area of the [State of Gujarat] [These words and figures were substituted for the words and figures beginning with the words the 'Berar Regulation' and ending with the word 'Bhandra', by Schedule III, Clause 16.]] under the Land Improvement Loans Act, 1883 (XIX of 1883) or the Agriculturists' Loans Act, 1884 (XII of 1884), the right of any person as a tenant of such land shall stand extinguished.
