Section 21 in The Gujarat Agricultural Lands Ceiling Act, 1960
21. Tribunal to make order declaring surplus land etc. and consequence thereof.
(1)After taking into consideration the objection and suggestions, if any, received and the particulars if any, furnished under Section 20, and making such further inquiry, in any, [(including giving the holder of surplus lands an opportunity of being heard)] [These brackets and words were inserted, by Gujarat 2 of 1974, Section 18 (i).] as it thinks fit, the Tribunal shall make in respect of such holder of surplus land an order declaring in particular-(i)the total land held by him [***] [The words 'on the appointed day' were deleted, by Gujarat 2 of 1974, Section 18 (ii).],(ii)which land out of the total land is surplus land, and(iii)which land out of the total land he is entitled to hold, and shall communicate the order so made to such holder.(2)an order made under sub-section (1), shall be conclusive evidence that the surplus land specified therein is needed for a public purpose and such surplus land shall, subject to the provisions of Section 19, and of Chapter VI, vest in the State Government free from all encumbrances with effect from the date of the order.
