Section 33(1) in Saurashtra Land Reforms Act, 1951
(1)[Subject to the provisions of section 35A, where an occupancy certificate] [These words were substituted for the words 'where an occupancy certificate' by Sauras- htra Act No. II of 1954.] has been issued under section 30 in respect of an occupancy holding, [the Girasdar shall be entitled to withdraw the sum specified in the order of Mamlatdar from the amount deposited by the tenant and the tenant shall be entitled to withdraw the balance, if any, from the amount deposited by him, in accordance with rules to be made by the Government for the purpose :] [These words were substituted for the words 'the Girasdar may withdraw the sum specified in the order of the Mamlatdar from the amount deposited by the tenant and if there is any balance left, the tenant may withdraw the same', by Saurashtra Act No. XI of 1954.]Provided that if the occupancy holding in respect of which the certificate is issued is subject to any mortgage by the Girasdar to any person at the time of the issue of the certificate, and there is a dispute as to the persons to whom the amount or any part of it is payable [* * *] [The words 'or if there is widow's Jiwai payable from the estate and there is an application from the widow to the Mamlatdar in this behalf 'were omitted by Saurashtra Act No. II of 1954.] the Mamlatdar may keep the amount in deposit and refer the parties to a Civil Court :[Provided further that if there is a widow's Jiwai payable from estate and there is an application from the widow to the Mamlatdar in this behalf, the Mamlatdar shall keep the amount in deposit until such application has been finally disposed of in accordance with the provisions of section 35-A] [This proviso was added, by Saurashtra Act No. II of 1954.].
