Section 24(6) in The Gujarat Agricultural Lands Ceiling Act, 1960
(6)If the surplus land has come out of the lands referred to in clause (b) or (c) of the proviso to Section 15, the transferee of such land shall be entitled out of the amount of compensation, to the amount of the consideration paid by him to the transferor and if the amount of compensation is less than the amount of such consideration, the transferee shall be entitled to recover the remaining sum from the transferor.
