Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Tenancy And Agricultural Lands (Gujarat Amendment) Act, 1970 2 of 1971 [09 February 1971] CONTENTS 1. Short Title 2. Amendment Of Section 32Pp Ofbom.Xxvii Of 1948 3. Amendment Of Section 65 Of Bom. Lxvii Of 1948 4. Insertion Of Section 65A In Bom. Lxvii Of 1948 Bombay Tenancy And Agricultural Lands (Gujarat Amendment) Act, 1970 2 of 1971 [09 February 1971] An Act further to amend the Bombay Tenancy and Agricultural Lands Act, 1948 for certain purposes. It is hereby enacted in the Twenty-first year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1970. 2. Amendment Of Section 32Pp Ofbom.Xxvii Of 1948 :- In section 32PP of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bom.LXVII of 1948) (hereinafter referred to as "the principal Act"), after sub-section (1), the following sub-sections shall be inserted, namely:- "(1A) Notwithstanding the expiry of the period specified in sub- section (1), the right conferred under that sub-section, may be exercised as if in that sub-section, for the words, brackets and figures "the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1965" (Guj. 36 of 1965) the words, brackets and figures "the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1970"( Guj. 2of 1971) were substituted. (1B) Where an application for a declaration that the purchase has not become ineffective made by a tenant under sub-section (1) before the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1970 ( Guj. 2 of 1971) was not admitted by the Tribunal on the ground that the period for making it had expired, such tenant shall also be entitled to exercise the right conferred under sub-section (1) by making an application within the period specified in that sub-section and on receipt of an application from any such tenant the Tribunal shall admit it as if it were an application made within such specified period.". 3. Amendment Of Section 65 Of Bom. Lxvii Of 1948 :- I n the principal Act, in section 65, after sub-section (1), the following sub-section shall be added, namely: "(1A) The assumption of management of land under sub-section (1) on the ground that the full and efficient use of the land has not been made for the purpose of agriculture shall be for such period as the State Government may, from time to time fix, so, however, "that such period shall not exceed ten years in the aggregate.". 4. Insertion Of Section 65A In Bom. Lxvii Of 1948 :- After section 65 of the principal Act, the following section shall be inserted, namely:- "65A. Power of State Government to declare that mere raising of grass shall not be deemed full and efficient use for agriculture. For the purpose of this Act, in respect of any land which is used by the holder for raising grass or which abounds in natural growth of grass but which, in the opinion of the State Government, is suitable for growing food-crops, the State Government may, having regard to the extent of the land held by such holder and after determining the requirements of grass for his cattle, declare by notification in the Official Gazette that the mere raising of grass therein or allowing its natural growth thereon, or in or on any part of such land shall not be deemed to be the full and efficient use of such land for agriculture.".