Section 19 in The Gujarat Agricultural Lands Ceiling Act, 1960
19. Restoration of surplus land held by tenant to landlord.
(1)Where any person holds the whole or part of the surplus land as tenant then the landlord of such land shall, subject to the provisions of sub-section (2), be entitled to the restoration of the possession of such land.(2)If the right of the landlord under the relevant tenancy law to terminate the tenancy of such land on the ground that he bona fide requires the land for cultivating personally subsisted on the date of the declaration of such land as surplus land under Section 21, than the landlord shall be entitled to the restoration of possession of so much of such land as he would have been entitled to in accordance with the provisions of the relevant tenancy laws had the tenancy been terminated on the aforesaid ground.(3)The tenancy of land restored to the landlord under this section shall stand terminated.(4)On the restoration of any land to the landlord, the landlord shall hold the land subject to the provisions of the relevant tenancy law in respect of fresh tenant.
