Section 29(1A) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1A)[ (a) Where there are two or more co-operative farming societies falling under sub-clause (a) or (b) of clause (ii) of sub-section (1) preference shall be given in the following order, namely-(i)a co-operative society each of the members of which belongs to a Scheduled Tribe;(ii)a co-operative society, the membership of which is held partly by persons belonging to a Scheduled Tribe and partly by persons belonging to a Scheduled Caste;(iii)a co-operative society each of the members of which belongs to a Schedule Caste;(iv)(a)a co-operative society, the membership of which is not solely held by persons belonging to a Scheduled Tribe or Scheduled Caste;(b)in the order of priority in the case of persons falling under [clauses (iii) and (iv)] of sub-section (1), a person belonging to a Scheduled Tribe shall have precedence over other persons and a person belonging to a Scheduled Caste shall have precedence over persons other than those belonging to a Scheduled Tribe.(IB)The amount of occupancy price in respect of any land under sub-section (1), shall be equal to the amount of compensation determined in respect of such land under Section 23.]
