Section 18 in The Gujarat Agricultural Lands Ceiling Act, 1960
18. Division of survey numbers or of sub-divisions thereof in determining area of surplus land.
(1)Where in determining the actual area of surplus land, a survey number or a sub-division of a survey number is required to be divided then-(a)if the portion of such survey number or sub-division to be included in the surplus land is a fragment, to the whole of such survey number or subdivision shall be excluded in the surplus land.(b)if the portion of such survey number or sub-division to be excluded from the surplus land is a fragment to, the whole of such survey number or sub-division shall be included in the surplus land.(c)if on dividing such survey number or sub-division into two parts, each part is a fragment, the whole of such survey number or sub-division shall be included in the surplus land, and(d)in any other case, the survey number or sub-division may be divided.(2)Where any survey number or sub-division of a survey number is excluded under clause (a) of sub-division (1), the person holding it shall be entitled to hold it, notwithstanding the provisions of Section 6.
