Gujarat Tenancy And Agricultural Lands Laws (Amendment) Act, 2024

[08 February 2024]

An act further to amend the Gujarat Tenancy and Agricultural Lands Act, 1948, the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949 and the Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch area) Act, 1958.

It is hereby enacted in the Seventy-fifth Year of the Republic of India as follows:

Section - 1. Short title and commencement:

(1)     This Act may be called the Gujarat Tenancy and Agricultural Lands Laws (Amendment) Act, 2024.

(2)     It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section - 2. Amendment of Section 63AC of Bom. LXVII Of 1948:

In the Gujarat Tenancy and Agricultural Lands Act, 1948, in section 63AC, in sub-section (1), for the portion beginning with the words "within one year" and ending with the words "to the Collector for conversion of such land into nonagricultural purpose.", the following portion shall be substituted, namely:

"within such time as may be specified by the State Government, by notification in the Official Gazette, from time to time to the Collector for conversion of such land into non-agricultural purpose.".

Section - 3. Amendment of Section 54B of Sau. Ord. XLI of 1949:

In the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949, in section 54B, in sub-section (1), for the portion beginning with the words "within one year" and ending with the words "to the Collector for conversion of such land into non-agricultural purpose.", the following portion shall be substituted, namely:

"within such time as may be specified by the State Government, by notification in the Official Gazette, from time to time to the Collector for conversion of such land into non-agricultural purpose.".

Section - 4. Amendment of Section 89C of Bom. XCIX of 1958:

In the Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958, in section 89C, in sub-section (1), for the portion beginning with the words "within one year" and ending with the words "to the Collector for conversion of such land into non-agricultural purpose", the following portion shall be substituted, namely:

"within such time as may be specified by the State Government, by notification in the Official Gazette, from time to time to the Collector for conversion of such land into non-agricultural purpose.".