Section 26(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)The Tribunal shall there upon hold an inquiry and after giving the person holding the land and other persons interested in the land an opportunity to be heard decide [whether the land is excess land under Section 9 or, as the case may be, under Section 9A, and if so,-(i)in the case of land under Section 9, whether the acquisition of excess land is invalid, or whether the excess land is liable to be deemed as surplus land.(ii)in the case of land under Section 9A, whether the excess land is liable to be deemed as surplus land, and the Tribunal shall thereupon made a declaration accordingly.]
