Section 13(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)[Save as otherwise provided in sub-section (3), a tenant] [These words, brackets and figure were substituted for the words 'A tenant' by Bombay 4 of 1960, Section 3 (1).] who pays rent in crop share or a landlord to whom the rent is so payable may at any time apply to the [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] for commuting the same into cash rent. Such application shall be made in such form as may be prescribed.
