Section 6(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)Where an individual who holds lands, is a member of a family, These words and brackets were substituted for the words "not being a joint family, and" by Gujarat 2 of 1974, 7 (2) (a) [not being a joint family which consists of the individual and his spouse (or more than one spouse) and their minor sons and minor unmarried daughters, irrespective of whether the family also includes any major son and] [These words and brackets were substituted for the words 'not being a joint family, and' by Gujarat 2 of 1974, 7 (2) (a).] land is also separately held by the individual's spouse or minor children, then the land held by the individual and the said members of the individual's family [excluding major sons, if any] [These words were inserted, by Gujarat 2 of 1974, Section 7 (2) (b).] shall be grouped together for the purposes of this Act and the provisions of this Act shall apply to the total land so grouped together as if such land had been held by one person.
