Section 104(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)If in the course of the hearing of an application for possession of any land made by a landlord under Section 38, the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] of one area finds that the landlord had made a similar application to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] of another area for possession of other land held by him in that area, then the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] shall refer the case to the Collector if the other land is in the same district, and to the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule] if the other land is in another district.
