Section 20(3) in The Gujarat Agricultural Lands Ceiling Act, 1960
(3)For the purposes of the selection of land under sub-section (2), the order of preference shall be as follows, namely.-(a)land held as owner on which there are encumbrances;(b)land held as owner on which there are permanent structures or wells;(c)land held as owner other than those mentioned in clauses (a) and (b) which are contiguous to the land mentioned in clause (a) or (b) ;(d)lands held as tenant on which there are encumbrances;(e)lands held as tenant on which permanent structures or well; have been constructed by the tenant;(f)land held as tenant other than those mentioned in clauses (d) and (e), which are contiguous to the lands mentioned in clause (a) or (b), or clause (d) or (e);(g)lands held as owner or tenant other than those mentioned in clauses (a) to (f).
