Section 63(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)Notwithstanding the vesting of the holding in the State Government under subsection (1), the tenants holding on lease the lands comprised in the holding shall, save as otherwise provided in this Chapter, continue to have the same rights and shall be subject to the 'same obligations, as they have or are subject under the preceding Chapters in respect of the lands held by them on lease.
