Section 24(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)As respects any claim made by a landlord for possession of surplus land under Section 19, the Tribunal-(i)shall decide whether such landlord is entitled under Section 19, to the possession of the whole or part of the surplus land and if so, the extent of such land, and(ii)where the landlord is so entitled shall make an order directing the restoration of possession of such land to the landlord.
