Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act] State of Gujarat - Subsection Section 18(1)(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (a)to direct that any land specifically assigned of any public purpose shall cease to be so assigned and to assign any other land in its place;