Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Tenancy And Agricultural Lands Laws (Amendment) Act, 2011 5 OF 2015 CONTENTS 1. Short title 2. Amendment of section 63 of Bom. LXVII of 1948 3. Amendment of section 54 of Sau. Ord. XLI of 1949 4. Amendment of section 89 of Bom. XCIX of 1958 Gujarat Tenancy And Agricultural Lands Laws (Amendment) Act, 2011 5 OF 2015 AN ACT further to amend the Bombay Tenancy and Agricultural Lands Act, 1948, the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949 and the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958. It is hereby enacted in the Sixty-second Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Gujarat Tenancy and Agricultural Lands Laws (Amendment) Act, 2011. 2. Amendment of section 63 of Bom. LXVII of 1948 :- I n the Bombay Tenancy and Agricultural Lands Act, 1948, in section 63, after sub-section (1), the following sub-section shall be inserted, namely:- "(1A) The State Government may, by notification in the Official Gazette, exempt from the provisions of sub-section (1), for the transfer of any agricultural land to any public trust established for the charitable purpose and which is non-profitable in nature, for the use of such land in the field of health and education, subject to such conditions as may be specified therein.". 3. Amendment of section 54 of Sau. Ord. XLI of 1949 :- I n the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949, in section 54, after sub-section (1), the following sub-section shall be inserted, namely:- "(1A) The State Government may, by notification in the Official Gazette, exempt from the provisions of sub-section (1), for the transfer of any agricultural land to any public trust established for the charitable purpose and which is non-profitable in nature, for the use of such land in the field of health and education, subject to such conditions as may be specified therein.". 4. Amendment of section 89 of Bom. XCIX of 1958 :- In the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958, in section 89, after sub-section (1), the following sub-section shall be inserted, namely:- "(1A) The State Government may, by notification in the Official Gazette, exempt from the provisions of sub-section (1), for the transfer of any agricultural land to any public trust established for the charitable purpose and which is non-profitable in nature, for the use of such land in the field of health and education, subject to such conditions as may be specified therein.".