Section 27 in The Gujarat Agricultural Lands Ceiling Act, 1960
27. Acquisition of land needed for the formation of compact block out of lands to be allotted to a co-operative farming society.
(1)If the land to be allotted to a co-operative farming society under Section 29 does not form a compact block due to some intervening land being held by a person who is not a member of the society and it appears to the Collector that in the interest of efficient cultivation, the land to be allotted to the society should form a compact block, he may serve a notice on the person and the society calling upon them, if willing, to take steps and admit the person to membership of the society within the period specified in the notice.(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.(3)Such declaration shall be published in the Official Gazette, and shall state the village, taluka, and district in which the land is situate, the purpose for which the land is needed, its area and assessment. The declaration shall also be published in the prescribed manner at connivent places in the village in which the land is situate.(4)The declaration so made shall be conclusive evidence that the land specified therein is needed to be acquired for a public purpose.(5)The person whose land is declared for acquisition under this section shall, without prejudice to his right to compensation under Section 28, be entitled to the allotment, out of the land to be allotted to the society, of land to the extent of the land acquired under Section 28, on payment of the market value of the land determined in accordance with sub-section (2) of Section 28.
