Section 60 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
60. Certain provisions not to apply to municipal areas.
- [Nothing in Sections 38 to 50 (both inclusive) and Section 57 shall apply to lands in the area within the limits of a municipal borough constituted under the Bombay Municipal Boroughs Act, 1925 as extended to the Kutch area of the [State of Gujarat] [Section 60 was substituted for the original Schedule III, Clause 30.]:Provided that, if any person has acquired any right under the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948) as extended to the Kutch area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects Order, 1960.] on or after the 10th May, 1950, the said right shall not be deemed to have been affected by this section, save as provided in Section 61.] [Sub-section (1AA) inserted by Gujarat 37 of 1976, dated 22nd September, 1976]
