Section 29(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)[Subject to the provisions of sub-section (1A), land other than grazing land] [These words, brackets, figure and letter were substituted for the words, 'Land dther than grazing land' by Gujarat 4 of 1968, Section 2 (1).], which vests in the State Government under Section 21 or 26 shall be allotted in accordance with the rules made in that behalf under this Act on payment of occupancy price payable there for in accordance with such rules in the following order of priority.-[***] [Clause (i) was deleted by Gujarat 2 of 1974, Section 23 (1) (a).](ii)co-operative farming society, where it is-(a)a co-operative joint farming society, the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;(b)a co-operative farming society, the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;(iii)[ agricultural labourers and landless persons; [These clauses were substituted for the original Clause (iii), by Gujarat 2 of 1974, Section 23 (1) (b).](iv)small holders]:Provided that the extent of land to be allotted to a co-operative farming society referred to in clause (ii) together with the land held as owner or tenant individually by the members thereof shall not exceed on area equal to the ceiling area multiplied by the number of members thereof:Provided further that the State Government may, by notification in the Official Gazette, give, in relation to such local areas as it may specify, such priority in the above orders, as it thinks fit to any class of persons who, by reason of the acquisition of their land for any development project approved for the purpose by the State Government, have been displaced, and required to be re-settled.
