Section 7 in The Bombay Tenancy and Agricultural Lands Act, 1948
7. Power of Government to vary ceiling area and economic holding.
- Notwithstanding anything contained in sections 5 and 6, it shall be lawful for the State Government, if it is satisfied that it is expedient so to do in the public interest, to vary, by notification in the Official Gazette, the acreage of the ceiling area or economic holding, or the basis of determination of such ceiling area or economic holding under sub-section (2) of section 5, regard being had to -(a)the situation of the land,(b)its productive capacity,(c)the fact that the land is located in a backward area, and(d)any other factors which may be prescribed:[Provided that the extent of ceiling area shall not be varied so as to increase if it is already in excess of the ceiling area as determined for the time being under the Gujarat Agricultural Lands Ceiling Act, 1960 (Gujarat XXVII of 1961), or so as to exceed the extent of ceiling area as so determined if it is less than such extent.] [This proviso was added by Gujarat 5 of 1973, section 4.]
