Section 8(3) in The Gujarat Agricultural Lands Ceiling Act, 1960
(3)On receipt of such application the Collector shall hold an inquiry and after giving an opportunity to the transferor and the transferee or, as the case may be to the partition, to be heard and after considering the evidence which may be produced, decide whether the transfer or, as the case may be the partition was or was not made in anticipation in order to defeat the object of [this Act, or as the case may be, of the Amending Act of 1972] [These words and figures were substituted for the words, 'of this Act', by Gujarat 2 of 1974, Section 9 (2).] and accordingly may-(i)reject the application, or(ii)by order in writing make a declaration that the transfer or, as the case may be, the partition was not made in anticipation in order to defeat the object of [this Act, or as the case may be, of the Amending Act of 1972.] [These words and figures were substituted for words, 'of this Act', by Gujarat 2 of 1974, Section 9 (2).]
