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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(2) in The Gujarat Agricultural Lands Ceiling Act, 1960

(2)If the person is unwilling and the society is willing or the person fails to comply with the notice under sub-section (1), the Collector with the previous approval of the State Government, may make a declaration that is necessary to acquire the land held by the person for the formation of a compact block of land for the co-operative farming society.