Section 15 in The Gujarat Agricultural Lands Ceiling Act, 1960
15. Computation of surplus land.
- The extent of surplus land, if any, held by any person [*] [The words 'on the appointed day' were deleted by Gujarat 2 of 1974, Section 15 (1).] shall be computed on the basis of the total land held by such person [*] [The words 'on that day' were deleted, by Gujarat 2 of 1974.]:Provided that the total land so held shall include-(a)where such person holds, in addition to the land held by him individually as owner or tenant, a share in the land held by a joint family, an area of land equivalent to his share in the land which such joint family is entitled to hold under Section 6,(b)land, if any, transferred or sub-divided by or on behalf of such person in contravention of Section 7, and(c)land, if any, transferred or partitioned by such person after the 15th day of January, 1959 but before the commencement of this Act [or after 24th January, 1971 but before the specified date] [These words, figures and letters were inserted, by Gujarat 2 of 1974, Section 15 (2).], and in respect of which no application for a declaration under Section 8 was made or any application made under Section 8 has been rejected.
