Section 8(2) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(2)Any person affected by the provisions of sub-section (1) may, within the prescribed period and in the prescribed form, make an application to the Collector for a declaration that the alienation, partition, or, as the case may be, trust was not made, effected, or, as the case may be, created in anticipation to defeat the object of this Act or of the ceiling law.
