Section 21(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Subject to the provisions of this section, where a tenancy is terminated by surrender under Section 20, the landlord shall be entitled to retain so much only of such land as well prevent the total area which he cultivates personally, whether as tenure-holder or tenant, or both from exceeding three family holdings.
