Section 5 in The Saurashtra Estate Acquisition Act, 1952
5. Certain lands not to be acquired.
(1)Notwithstanding anything contained to section 3, or section 4-(a)no bid land which is also uncultivable waste, wadas and kodias shall vest in, and be the property of, the [[State of Gujarat] [These words were substituted for the words 'State' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]];(b)[ no bid land comprised in the estate of a Girasdar who is considered to be of 13 and C class for the purpose of making rehabilitation grant under the Saurashtra Land Reforms Act, 1951, or of a Barkhalidar, the total area of agricultural land comprised in whole estate does not exceed eight hundred acres, shall vest in, and be the property of the [[State of Gujarat] [This clause was substituted for the Original by Saurashtra Act. No. XXI of 1952, section 2.]]; and](c)no bid land which is also cultivable waste or no village site land shall be acquired unless it is in excess of the requirements of the Girasdar or the Barkhalidar in accordance with the rules to be made in this behalf; and(d)to the case of Girasdar Majmu village, one fourth of the total area of bid land in the village shall not be acquired.(2)If any bid land or village site land is not acquired under the provisions of subsection (1) and such bid land or village site land is used by the Girasdar or Barkhalidar for a different purpose, it shall be liable to be acquired under the provisions of section 4.
