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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in The Gujarat Agricultural Lands Ceiling Act, 1960

(2)an order made under sub-section (1), shall be conclusive evidence that the surplus land specified therein is needed for a public purpose and such surplus land shall, subject to the provisions of Section 19, and of Chapter VI, vest in the State Government free from all encumbrances with effect from the date of the order.