Section 22(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)As soon as may be after an order is made under Section 21, the Tribunal shall cause public notice to be given at the village where the surplus land specified in the order is situate, stating that-(a)claims for possession of such surplus land or any part thereof under Section 19, and(b)claims to compensation for all interests in such land, may be made to it.
