13A. [ Termination of tenancy not to take effect in certain cases. [This section was inserted by Saurashtra Act No. XXXVI of 1953.]
(1)Where a tenant has failed to comply with the order of the Mamlatdar asking him to pay the arrears of rent together with the cost of proceedings under section 13, the termination of tenancy shall not take effect till any appeal or revision application against any order passed in the proceedings started before the Mamlatdar under section 13, pending on the date of the commencement of the Saurashtra Land Reforms (Second Amendment) Act, 1953, is disposed of, and in cases in which no such appeal or revision application is pending on such date, till the expiry of four months from the the date of the order of the Mamlatdar.(2)If during the pendency of any such appeal or revision application on the date first mentioned in sub-section (1), or, where no such appeal or revision application is pending, within four months from the date of the order of the Mamlatdar, the tenent makes payment of an amount equal to six times the assessment, as provided in sect on 28, together with arrears of rent with in terest at the rate of 6% per annum and the costs of all the proceedings, if any, the tenancy shall not be deemed to have been terminated.(3)The Mamlatdar shall report the fact of such payment to the authority before whom the appeal or revision application may be pending and thereupon the proceedings in the appeal or revision application shall abate and the Mamlatdar shall proceed in accordance with the provisions of Chapter V].
