Section 3(2) in The Gujarat Private Forests (Acquisition) Act, 1973
(2)Nothing contained in sub-section (1) shall apply to so much extent of land comprised in a private forest as is held by an occupant or tenant lawfully under his personal cultivation on the appointed day and as is not in excess of the ceiling area within the meaning of the expression in the Gujarat Agricultural Lands Ceiling Act, 1960 (Gujarat XXVII of 1961), for the time being in force or any building or structure standing thereon or appurtenant thereto.Explanation. - In this section, the expressions "tenant" and Personal" cultivation" shall have the same meanings as they have in any law relating to tenancies of agricultural lands for the time being in force in the State of Gujarat.
