Section 20 in The Gujarat Agricultural Lands Ceiling Act, 1960
20. Publication of list and notice to persons affected thereby.
(1)As soon as may be after the list is prepared under Section 13, the Tribunal shall publish it in the prescribed manner together with a public notice in the prescribed form calling upon all persons affected thereby to submit to the Tribunal their objections or suggestions, if any, within a period of one month from the date of its publication.(2)As soon as may be after the publication of the list under sub-section (1), the Tribunal shall also serve a notice in the prescribed form on each holder of surplus land included in the list-(a)specifying therein the extent of surplus land held by him and the maximum area of land which he is entitled to hold out of the total land held by him [***] [The words 'on the appointed day' were deleted by Gujarat 2 of 1974, Section 17 (a).], and(b)calling upon such person-(i)to submit within one month from the date of the service of the notice to the Tribunal any objections or suggestions to the particulars given in the notice,(ii)to select upto such maximum area and subject to the order of preference mentioned in sub-section (3), the piece or pieces of land which he wishes to continue to hold, and(iii)to furnish to the Tribunal within the said period of one month the particulars in the prescribed form of the piece or pieces of land so selected,(3)For the purposes of the selection of land under sub-section (2), the order of preference shall be as follows, namely.-(a)land held as owner on which there are encumbrances;(b)land held as owner on which there are permanent structures or wells;(c)land held as owner other than those mentioned in clauses (a) and (b) which are contiguous to the land mentioned in clause (a) or (b) ;(d)lands held as tenant on which there are encumbrances;(e)lands held as tenant on which permanent structures or well; have been constructed by the tenant;(f)land held as tenant other than those mentioned in clauses (d) and (e), which are contiguous to the lands mentioned in clause (a) or (b), or clause (d) or (e);(g)lands held as owner or tenant other than those mentioned in clauses (a) to (f).(2)[ For the purpose of the selection of land under sub-section (2), in a case where land is held by each spouse separately, each spouse shall be entitled to select the land which the spouse wishes to continue to hold, so however that the lands selected for such continuance shall be in the same proportion in which lands were held by each spouse before furnishing the relevant statement under sub-section (1), of Section 10.] [Sub-section (4) was added, by Gujarat 2 of 1974, Section 17 (b).]
