Section 20(2)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

[Cites 0, Cited by 2] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)calling upon such person-

(i)to submit within one month from the date of the service of the notice to the Tribunal any objections or suggestions to the particulars given in the notice,

(ii)to select upto such maximum area and subject to the order of preference mentioned in sub-section (3), the piece or pieces of land which he wishes to continue to hold, and

(iii)to furnish to the Tribunal within the said period of one month the particulars in the prescribed form of the piece or pieces of land so selected,

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State of Gujarat - Subsection

Section 20(2)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960