Section 14 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
14. Prohibition for receiving rent in terms of service or labour.
(1)Any landlord receiving rent from any tenant in terms of service or labour shall within twelve months from the date of the coming into force of this Act apply to the [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] for commuting such rent into cash. Such application shall be made in such form as may be prescribed.(2)On receipt of an application under sub-section (1), the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] shall after holding an inquiry by order in writing commute such rent into cash rent subject to the provisions of Section 11.(3)Notwithstanding anything contained in any agreement, usage, decree or order of a Court or any law no landlord or person on behalf of the landlord shall recover or receive rent in terms of service or labour after a period of twelve months from the date of the coming into force of this Act.
