Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953

For Statement of Objects and Reasons, see Saurashtra Government Gazette, 1952, part LA, pages 835-836. An Act to provide for the prohibition of leases of agricultural lands. Whereas on the abolition of Girasdari and Barkhali systems in Saurashtra, the intermediate interests as between the States and the cultivators are disappearing and direct relationship is being established between the State and the cultivators; and Whereas the system of leasing agricultural Khalsa land and thereby creating a class of subordinate holders thereon has not yet come into existence to any appreciable extent; and Whereas It is expedient in the interest of the general public to ensure that no intermediate interests hereafter appear and direct relationship between the State and the cultivators is created and maintained and to provide for certain other matters incidental thereto: It is hereby enacted as follows :- Chapter-I Preliminary.

Act number

Act 23 of 1953

Year

1953

Enacted on

19-10-1953

In force from

19 October 1953

Jurisdiction

Gujarat State Act

Subjects

Land And Property

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Official source: India Code