Section 29A(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)If the Consolidation Officer determine that such lease shall not be transferred from the original holding it shall remain attached thereto, and the owner to whom such holding is allotted under the scheme shall hold it subject to such lease; and the provisions of the [relevant tenancy law], shall, so far may be, notwithstanding the change in the ownership, apply to such lease; and the rights and liabilities of such owner and the lessee shall be governed by the provisions of the [said law] [These words were substituted for the words 'said Act', by Bombay 61 of 1958, Section 3 (19).] as between the landlord and his tenant :Provided that, such owners shall not be entitled to arrears of rent due under such lease immediately before the allotment of the holding as aforesaid.
