Section 14(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)If in the course of preparing a list under Section 13, or at any time thereafter, the Tribunal finds in respect of any person that in addition to the land held by him within the area of its jurisdiction he holds other land outside such area, the Tribunal shall refer the case in the prescribed manner,-(i)to the Collector, if the other land is situate in the same district,(ii)[***] [Clause (ii) was deleted by Gujarat 15 of 1964, Section 4, Schedule](iii)to the State Government, if the other land is situate in another [district] [This word was substituted for the word 'division' by Gujarat 15 of 1964, Section 4, Schedule].
