Section 57D(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)Notwithstanding anything contained in the foregoing provisions of this Act, or any law, agreement, custom or usage to the contrary but subject to the provisions of this Section, a tenant holding land from a landlord shall, subject to the provisions of Section 42, be entitled to purchase from the landlord-(a)where the landlord fails to make an application as required by Section 57B, the land so held by him, and(b)in any other case; such part of the land held by the tenant as is left with him after the Termination of tenancy under Section 57B.
