Section 8(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)Any person affected by the provisions of sub-section (1) may within the prescribed period and in the prescribed form, make an application to the Collector for a declaration that the transfer or partition was not made in anticipation in order to defeat the object of [this Act or as the case may be, of the Amending Act of 1972.] [These words and figures were substituted for the words 'of this Act', by Gujarat 2 of 1974, Section 9 (2).]
