Section 9A in The Gujarat Agricultural Lands Ceiling Act, 1960
9A. [ Ceiling area where land converted into another class by Government irrigation. [Section 9-A was inserted by Gujarat 2 of 1974, Section 11.]
- (i) Where in consequence of the conversion after the appointed day of any land into any class of land described in sub-clause (i) or (ii) of clause (6) of Section 2, as a result of irrigation from a source constructed by Government, the land held by any person exceeds the ceiling area, or(ii)Where in consequences of the amendments made in any of the provisions of this Act by the Amending Act of 1972, the land held by any person on the specified date exceeds the ceiling area, the land so in excess shall be deemed to be surplus land.]
