Section 3(3) in The Saurashtra Estate Acquisition Act, 1952
(3)Nothing in sub-section (1) shall apply tola) any land allotted to a Girasdar or a Barkhalidar for personal cultivation under the provisions of the Saurashtra Land Reforms Act, 1951 or the Saurashtra Barkhali Abolition Act, 1951 or to any gharkhed land or(b)any land in respect of which any person (other than the Girasdar or Barkhalidar) becomes or is entitled to become an occupant under any of the aforesaid Acts.
