Section 8(4) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(4)Where no such application has been made within the prescribed period, or where any such application is rejected, the vacant land in respect of which such alienation, partition, or, as the case may be, trust was made, effected, or, as the case may be, created shall, for the purposes of the ceiling law, be deemed to belong to the owner thereof to whom it belonged immediately before such alienation, partition, or, as the case may be, created, as if no such alienation, partition, or, as the case may be, trust was made, effected, or, as the case may be, trust was made, effected or, as the case may be, created, unless the ceiling law provides otherwise.
