Section 21(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)The [[Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] shall hold an inquiry and declare whether the whole, or what part (if any) of the land surrendered the landlord is entitled to retain under sub-section (1), and notwithstanding anything in that sub-section, he may adjust by reduction or increase the area of any such part to be retained, but only so as to ensure that such part is not a fragment. The [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] shall declare any land surrendered, which the landlord is not entitled to retain under the provisions aforesaid, to be surplus land.
