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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2) in The Gujarat Agricultural Lands Ceiling Act, 1960

(2)The Tribunal shall specify in such list-
(a)the total land held by each person,
(b)the maximum area of land which such person is entitled to hold,
(c)the extent of land to be deemed to be surplus land held by such person, and
(d)such other particulars as may be prescribed.