Section 27(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)If the land to be allotted to a co-operative farming society under Section 29 does not form a compact block due to some intervening land being held by a person who is not a member of the society and it appears to the Collector that in the interest of efficient cultivation, the land to be allotted to the society should form a compact block, he may serve a notice on the person and the society calling upon them, if willing, to take steps and admit the person to membership of the society within the period specified in the notice.
