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State of Gujarat - Act

The Gujarat Agricultural Lands Ceiling Act, 1960

GUJARAT
India

The Gujarat Agricultural Lands Ceiling Act, 1960

Act 27 of 1961

Published on 15 June 1961
Commenced on 15 June 1961
[This is the version of this document from 15 June 1961.]
[Note: The original publication document is not available and this content could not be verified.]

The Gujarat Agricultural Lands Ceiling Act, 1960Gujarat Act No. 27 of 1961[Dated 15th June, 1961]Section 26 of the Gujarat Surviving Alienations Abolitions Act, 1963 (Gujarat XXXIII of 1963) reads as under:"Nothing in this Act shall in any way be deemed to affect the application of any of the provisions of the tenancy laws or of the Gujarat Agricultural Lands Ceilings Act, 1960, to any alienated land or the rights and obligations of a landlord and his tenants save in so far as the said provisions arc in any way inconsistent with the express provisions of this Act."For Statement of Objects and Reasons see Gujarat Government Extraordinary Gazette, 1960, Part V, dated August 10, 1960, pages 113-114 and for the Report of the Select Committee see Gujarat Government Extraordinary Gazette, dated February 11th, 1961, Part V, pages 3-6.Please see Section 31 of the Gujarat 2 of 1974 for the effect of Act on pending proceedings.An Act to fix a ceiling on holding agricultural land and to provide for the acquisition and disposal of surplus agricultural lands.Whereas the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948) imposes a restriction upon holding agricultural land in excess of certain limits in the Bombay area of the State of Gujarat;And Whereas it is expedient in the public interest to make a uniform provision for the whole of the State of Gujarat in respect of restrictions upon holding agricultural land in excess of certain limits and it is also expedient for so securing the distribution of agricultural land as best to subserve the common good to provide for the acquisition of surplus agricultural land for the allotment thereof to persons who are in need of lands for agriculture (including co-operative farming societies, landless persons, agricultural labourers and small holders) [or for the allotment of such surplus agricultural lands the integrity of which is maintained in compact blocks to a department of Government or to co-operative farming societies or corporations owned or controlled by the State, for ensuring the full and efficient use thereof] [These words were inserted by Gujarat 2 of 1974, Section 4.] and to provide for other consequential and incidental matters hereinafter appearing; it is hereby enacted in the Eleventh Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Gujarat Agricultural Lands Ceiling Act, 1960.

(2)It extends to the whole of the State of Gujarat.

(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Definitions.

- In this Act, unless the context requires otherwise-

(1)[ "agriculture" includes- [This clause was substituted for the Original by Gujarat 2 of 1974, Section 4 (1).]

(a)horticulture,

(b)the raising of crops, grass or garden produce,

(c)the use by an agriculturist of the land held by him or part thereof for grazing.

(d)the use of any land, whether or not an appendage to rice or paddy land, for the purpose of rabmanure,

(e)dairy farming;

(f)poultry farming.

(g)breeding of live-stock, and

(h)the cutting of wood:

Provided that in relation to any period prior to the specified date, "agriculture" shall not include any of the pursuits specified in sub-clauses (d), (e), (f), (g) and (h) and also such other pursuits as may have been prescribed prior to the specified date as pursuits not included in that word;]

(2)"agricultural labourer" means a person whose principal means of livelihood is manual labour on agricultural land;

(3)"agriculturist" means a person who cultivates land personally;

(3A)[ "Amending Act of 1972" means the Gujarat Agricultural lands Ceiling (Amendment) Act, 1972 (Gujarat 2 of 1974);] [Clause (3-A) was inserted by Gujarat 2 of 1974, Section 4 (2).]

(4)"appointed day" means the day on which this Act, comes into force;

(5)"ceiling area" means the extent of land determined under Section 5 to be the ceiling area;

(6)[ "class of land" means any of the following classes of land, that is to say.- [This clause was substituted for the Original by Gujarat 2 of 1974, Section 4 (3).]

(i)perennially irrigated land;

(ii)seasonally irrigated land;

(iii)superior dry crop land;

(iv)dry crop land;

Explanation I. - For the purpose of this Act-

(a)"perennially irrigated land" means land which is assured of a regular and actual supply of water for a period of not less than ten months during the year from any source of irrigation and which is consequently capable of growing at least two crops in a year or is utilised for growing sugarcane crop:

Provided that land irrigated by a tube-well or lift irrigation from a perennial source of water, operated by diesel or electric power or both and constructed on or after 15th August, 1972 by any person other than Government or a local authority, shall not be deemed to be perennially irrigated land;

(b)"seasonally irrigated land" means land which is assured of a regular and actual supply of water for a period of less than ten months but not less than four months during the period from 15th September, to the end of February in a year from any source of irrigation, and is consequently capable of growing at least one crop in a year;

(c)"Superior dry crop land" means rice land and orchard;

(d)"rice land" means land which is situated in a local area where the average rainfall is not less than 89 centimetres a year, such average being calculated on the basis of rain-fall in that area during the five years immediately proceeding the year 1959 and which is used for the cultivation of rice or which, in the opinion of the State Government is fit for the cultivation of rice but does not include perennially or seasonally irrigated land used for the cultivation of rice;

(e)"dry crop land" means land other than the land specified in paragraphs (a) to (c) and grass land, that is to say, land which abounds in grass grown naturally and which is capable of being used for agricultural purposes;

(f)"grass land" referred to in paragraph (e) shall, notwithstanding anything contained in that paragraph, be deemed to be rice land if it is situated in a local area referred to in paragraph (d) and in the opinion of the State Government it is fit for the cultivation of rice;

(g)land irrigated by dug wells except in the irrigation command of an irrigation project or in the bed of a river, stream, or natural collection of water or a drainage channel (being an irrigation project, a river, stream, natural collection of water or a drainage channel which is a perennial source of water) shall be deemed to be irrigated land;

Explanation II.-For the purpose of paragraphs (a) and (b) or Explanation I, a certificate granted by [a competent officer] in respect of any land, after such inquiry as he deems fit that it is perennially irrigated land, or as the case may be seasonally irrigated land and for the purpose of paragraph (g) of Explanation I, a certificate granted by such officer, in like manner, in respect of any source of water referred to in the said paragraph (g) that it is a perennial source of water, shall be conclusive evidence in that behalf;][Explanation III.-For the purpose of Explanation-II."competent officer" means-

(a)in relation to any other land or source of water which is situated within the jurisdiction of a canal-officer as defined in clause (6) of Section 3 of the Bombay Irrigation Act, 1879 (Bombay VII of 1879) such canal officer; and,

(b)in relation to any other land or source of water, such officer as the State Government may "by notification in the Official Gazette, designate in this behalf]

(6A)[ "Code" means the Bombay Land Revenue Code, 1879 (Bombay V of 1879);] [Clause (6-A) was inserted by Gujarat 2 of 1974, Section 4 (4).].

(7)"Collector" includes an Additional Collector and an Assistant or Deputy Collector performing the duties and exercising the powers of a Collector under the relevant Code or any other officer specially empowered by the State Government to perform the functions of the Collector under this Act;

(8)[***] [Clause (8) was deleted by Gujarat 15 of 1964, Section 4 Schedule]

(9)"co-operative joint farming society" means a co-operative farming society-

(i)in which the ownership of all the land under its control vests, and which gets all such land cultivated jointly by its members; or

(ii)the members of which cultivate their lands jointly;

(10)"co-operative farming society", means a society registered as co-operative farming society under any law relating to the registration of co-operative societies in force in any part of the State of Gujarat;

(11)"to cultivate" with its grammatical variations and cognate expressions means to till or husband the land for the purpose of raising or improving agricultural produce, whether by manual labour or by means of cattle or machinery or to carry on any agricultural operation thereon;Explanation.-A person who enters into a contract only to cut grass or to gather the fruits or other produce of trees, on any land, shall not on that account only; be deemed to cultivate such land;

(12)"to cultivate personally", means to cultivate land on one's own account-

(i)by one's own labour, or

(ii)by the labour of any member of one's family, or

(iii)under the personal supervision of oneself or any member or one's family by hired labour or by servants on wages payable in cash or kind but not in crop share:

Explanation I. - A widow or a minor or a person who is subject to any physical or mental disability; or a serving member of the armed forces shall be deemed to cultivate land personally; if such land is cultivated by her or his servants or hired labour;Explanation. II - In the case of a joint family, land shall be deemed to be cultivated personally, if it is so cultivated by any member of such family;

(13)"exempted land" means land exempt from the provisions of this Act under Section 3;

(14)"fragment" means a fragment as defined in sub-section (4) of Section 2 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947);

(15)"to hold land" with its grammatical variations and cognate expressions means to be lawfully in actual possession of land as owner or tenant as the case may be:Provided that in the case of land mortgaged with possession-

(a)if it is not in the actual possession of the tenant, the mortgagor shall be deemed to hold it as an owner; and

(b)if it is in the actual possession of a person as a tenant thereof, such person shall be deemed to hold it as a tenant;

(16)"Joint family" means an undivided Hindu family and in the case of other persons a group or unit the members of which by custom or usage are joint in estate or residence;

(17)[ "land" means- [Clause (17) was substituted for the Original by Gujarat 2 of 1974, Section 4 (5).]

(i)in relation to any period prior to the specified date, land which is used or capable of being used for agricultural purpose and includes the sites of farm buildings appurtenant to such land;

(ii)in relation to any other period, land which is used or capable of being used for agricultural purpose, and includes-

(a)the sites of farm buildings appurtenant to such land;

(b)the lands on which grass grows naturally;

(c)the bid lands held by the Girasdars or Barkhalidars under the Saurashtra Land Reforms Act, 1951 (Saurashtra Act XXV of 1951), the Saurashtra Barkhali Abolition Act, 1951 (Sau. Act XXV of 1951) or the Saurashtra Estates Acquisition Act, 1952 (Saurashtra Act III of 1952), as the case may be;

(d)such bid lands as are held by a person who, before the commencement of the Constitution (Twenty-Sixth Amendment) Act, 1971 was a Ruler of an Indian State comprised in the Saurashtra area of the State of Gujarat, as his private property in pursuance of the covenant entered into by the Ruler of such State

(e)trees and standing crops on such land;

(f)canals, channels, wells, pipes or reservoirs and other works constructed or maintained on such land for the supply or storage of water for the purpose of agriculture;

(g)drainage works, embankments, bandharas or any other works appurtenant to such land, or constructed or maintained thereon for the purpose of agriculture, and all structures and permanent fixtures on such land;

Explanation. - In clause (d), the expressions "Ruler" and "Indian State" shall have the same meanings as are assigned to them in clauses (22) and (15) respectively of Article 366 of the Constitution and the expression "covenant" shall have reference to the covenant which was referred to in Articles 291, of the Constitution before the repeal of that article by the Constitution (Twenty-Sixth Amendment) Act, 1971;] [Explanation III was inserted, Presi. Act 43 of 1976, Section 2 (2).]

(18)"landless person" means a person who holds no land for agricultural purposes whether as an owner or tenant, but earns his livelihood principally by manual labour on agricultural land and intends to take to the profession of agriculture;

(19)"Mamlatdar" includes a Mahalkari and any other officer whom the State Government may appoint to perform the duties of a Mamlatdar under this Act;

(19A)[ "orchard" means a compact area of land, having fruit bearing trees grown thereon in such number that they preclude, or when fully grown would preclude, a substantial part of such land from being used for any agricultural purpose, which has been used for the growing of such trees for a period of not less than three years immediately preceding the 24th day of January, 1971; but shall not include vine yards or other areas of land used exclusively for growing coconuts, arecanuts, bananas and guavas ;] [Clause (19-A) was inserted by Gujarat 2 of 1974, Section 4 (6).]

(20)"owner" in relation land includes a person holding the land as occupant, or land-holder as defined in the [*] [The word 'relevant', was deleted, by Gujarat 2 of 1974, Section 4 (7).] Code or as lessee of Government and a person holding land for his maintenance;

(21)"person" includes a joint family;

(22)"physical or mental disability" means physical or mental disability by reason of which the person subject to such disability is incapable of cultivating land by personal labour or supervision;

(23)"prescribed" means prescribed by rules made under this Act ;

(24)[ ***] [Clause (24) was deleted, by Gujarat 2 of 1974, Section 4 (8).]

(25)"relevant tenancy law" means-

(a)in the Bombay area of the State of Gujarat the Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVI1 of 1948);

(b)in the Saurashtra area of the State of Gujarat, any law relating to tenancies of agricultural lands in force in that area; and

(c)in the Kutch area of the State of Gujarat, the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 (Bombay XCIX of 1958);

(26)"serving member of the armed forces" means a person in the service of the armed forces of the Union; provided that if a question arises whether any person is a serving member of the armed forces of the Union, such question shall be decided by the State Government and its decision shall be final;

(27)"small holder" means an agriculturist cultivating less than [one-sixteenth] [This word was substituted for the words 'one eighth,' by Gujarat 2 of 1974, Section 4 (9).] of the ceiling area and who earns his livelihood principally by agriculture or by agricultural labour;

(27A)[ "specified date" means the date of the coming into force of the Amending Act of 1972;] [Clause (27-A) was inserted, by Gujarat 2 of 1974, Section 4 (10).]

(28)"surplus land" means land which is deemed to be or declared to be surplus land under the provisions of this Act;

(29)"tenant" and "landlord" shall have the meaning assigned to corresponding words under the relevant tenancy law;

(30)"Tribunal" means the Agricultural Lands Tribunal constituted for any area under the relevant tenancy law and where in any part of the State of Gujarat the relevant tenancy law does not provide for the constitution of the Tribunal, such officer not below the rank of a Mamlatdar as the State Government may appoint to be the Tribunal for any area in that part of the State of Gujarat;

(31)words and expressions used in this Act but not defined shall have the meanings assigned to them in the [ * *] [The word 'relevant' was deleted, by Gujarat 2 of 1974, Section 4 (11).] Code.

3. Exempted lands.

(1)[Subject to the provisions of sub-sections (1A) to (ID) (both inclusive), the following lands] [These words, brackets, figures and letters were substituted for the words 'The following lands' by Gujarat 2 of 1974, Section 5 (1) (a).] shall be exempted from the provisions of this Act, that is to say-

(a)lands belonging to, or held on lease, by Government [***] [The words 'or land held on lease from Government for a period and not exceeding twenty years' were deleted, by Gujarat 2 of 1974, Section 5 (1) (b).];

(aa)[ khar lands and tidal lands as defined in the Gujarat Khar Lands Act, 1963 (Gujarat 17 of 1964) and any other lands which, being in the opinion of the State Government such as need special efforts for their reclamation for the purpose of bringing them under cultivation, are notified in this behalf by the State Government by a notification in the Official Gazette, held on lease from the Government for a period not exceeding twenty years;] [Clause (aa) was inserted, by Gujarat 2 of 1974, Section 5 (1) (c).]

(b)[ lands belonging to, or held on lease by, a local authority and lands belonging to, or held on lease by a University established by law in the State of Gujarat or by an institution in the State of Gujarat which is declared to be a University by the Central Government under Section 3 of the University Grants Commission Act, 1956 (Act III of 1956), where such lands are used by the University or such institution for the purpose of imparting education in agriculture or are specified by the University or such institution as being reserved for being used for future expansion of the University or such institution] [Clause (b) was substituted for the Original by Gujarat 2 of 1974, Section 5 (1) (d).].

(c)lands situated in any area which has been specified as being reserved for non-agricultural or industrial development under the relevant tenancy law;

(cc)[ lands which are the property of a public trust for a hospital existing on the special date, to such extent as may be decided in each case by a Committee consisting of the Collector, such officer of the Medical Department as the Director of Health and Medical Services may nominate and a representative of the hospital concerned ; [These clauses were substituted for Clause (d) by Gujarat 2 of 1974, Section 5 (1) (e).]

(d)lands which are the property of a public trust for an educational institution imparting education in agriculture, to such extent as may be prescribed].

(dd)[ lands held by a Panjrapole or a Gaushala for the purpose of grazing of cattle or storage of grass for cattle in the institution to such extent as may be specified from time to time in each case by a Committee consisting of the Collector, such officer of Animal Husbandry Department as the Director of Animal Husbandry may nominate and a representative of the Panjrapole, or as the case may be, the Gaushala, having regard to the number of cattle normally maintained or cared for in the institution concerned, provided the Panjrapole or the Gaushala, as the case may be uses such lands solely and directly for the purpose for which such lands are held and not for the purpose for which such lands are held and not for the purpose of deriving income for the institution; [These clauses were inserted by Gujarat 2 of 1974, Section 5 (1) (f).]

(ddd)lands being lands utilised for maintenance of Panjrapole or Gaushala, which were exempt from the provisions of this Act immediately before the specified date by reason of their being the property of an institution for public religious workship registered as a public trust under the Bombay Public Trust Act, 1950 (Bombay XXIX of 1950), provided such institution creates a separate trust in respect of such lands for the purposes of Panjrapole or Gaushala applies within a period of ninety days from the specified date, for the registration of such trust under the said Act, to the Deputy or Assistant Charity Commissioner having jurisdiction and endeavours to get such separate trust registered under the said Act, within a period of one year from the specified date;]

(e)[ ***] [Clause (e) was deleted by Gujarat 2 of 1974, Section 5 (1) (g).]

(f)lands leased to or held by an industrial undertaking which in the opinion of the State Government bona fide carries on any industrial operation and which is approved by the State Government [to the extent necessary for the purpose of expansion or present need of the industry, as certified by the Commissioner of Industries;] [This portion was added by Gujarat 2 of 1974, Section 5 (1) (h).]

(g)[ ***] [Clause (g) was deleted by Gujarat 2 of 1974, Section 5 (1) (i).]

(h)[ lands held or leased by a Land Development Bank, a bank specified in column 2 of the first Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act 5 of 1970), or a Corporation (including a Company) owned or controlled by Government provided such lands are required and used by these institutions in connection with the discharge of their bona fide functions or achievement of their bona fide objects:] [Clause (h) was substituted for the original by Gujarat 2 of 1974, Section 5 (1) (j).]

(i)lands held or leased by such co-operative societies as are approved in the prescribed manner by the State Government and as have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land [for agriculture, provided that the sum total of land held by any one member of such society as such member as well as separately as an individual does not in any case exceed the ceiling areas which such member shall be entitled to hold as one person;] [Clause (k) was deleted, by Gujarat 2 of 1974, Section 5 (1) (1).]

(j)lands held by a Bhoodan Samiti recognised by the State Government in this behalf;

(k)[ ***] [Clause (k) was deleted, by Gujarat 2 of 1974, Section 5(1)(1).]

[(1-A) Every person who holds land which is eligible to the exemption provided in sub-section (1) shall, [Sub-sections (1-A) to (1-D) were inserted, by Gujarat 2 of 1974, Section 5 (2).]

(i)in a case where such land was eligible to exemption immediately before the specified date or where such land becomes eligible to exemption on the specified date within a period of ninety days from the specified date, and

(ii)in any other case within a period of ninety days from the date on which it becomes eligible to exemption by reason of its satisfying the requirements of the provisions of sub-section (1),

make an application in the prescribed form to the Collector within whose jurisdiction such land is situate, for a certificate that the land in question is eligible to exemption from the provisions of this Act.(1-B) On receipt of such application the Collector shall, after giving to the applicant an opportunity to be heard and after making such inquiry as he thinks fit decide whether the land is eligible to exemption or not,(1-C) If the Collector decides that the land or any portion thereof is eligible to exemption, he shall issue a certificate in the prescribed form to the applicant to the effect that the land specified therein is entitled to exemption from the provisions of this Act, and no land in respect of which such certificate of exemption has not been issued shall be eligible to exemption under sub-section (1).(1-D) The decision of the Collector under sub-section (1-B) shall, subject to the decision of the State Government in an appeal, if any, which may be filed by the applicant aggrieved by the decision of the Collector within a period of ninety days from the date of communication of the decision to the applicant the decision of the State Government in such appeal or in exercise of its powers under Section 52, shall be final and conclusive and shall not be called in question in any suit or proceeding in any court or before any authority.]

(2)An exempted land shall cease to be exempted land if it ceases to satisfy the requirements of the provisions of sub-section (1) applicable thereto.[If at any time it appears to the Collector that any exempted land or portion thereof has ceased to satisfy any of the requirements of the provisions of sub-section (1) and has consequently ceased to be exempted land, the Collector may, after giving to the holder of such land an opportunity to be heard and satisfying himself that the land or any portion thereof has ceased to be exempted land by order published in the prescribed manner, direct that with effect from such date as may be specified in the order such land or portion thereof shall cease to be exempted from the provisions of this Act and thereupon the certificate granted to the holder under sub-section (1-C) shall stand revoked in respect of such land or as the case may be portion thereof,] [This portion was added by Gujarat 2 of 1974, Section 5 (3).]

(3)[ The Devasthan lands which immediately before the date of the commencement of the Gujarat Devasthan Inams Abolition Act, 1969 (Gujarat 16 of 1969) were exempted under clause (d) of sub-section (1) shall with effect on and from the said date cease to be exempted lands] [Sub-section (3) was inserted by Gujarat 16 of 1969, Schedule.],

(4)[ No exempted land shall be transferred by way of sale, gift, exchange, mortgage, lease, assignment or otherwise, or partitioned, without the previous permission of the Collector:Provided that the Collector may grant such permission on such conditions as may be prescribed.

(5)Any transfer of partition of exempted land in contravention of sub-section (4) shall be prescribed.

(6)Notwithstanding anything contained in the Bombay Public Trusts Act, 1950 (Bombay XXIX of 1950) or in the instrument of trust relating to any institution referred to in clause (ddd) of sub-section (1), for the purpose of giving effect to the provisions of the said clause (ddd) it shall be lawful:] [Sub-sections (4), (5) and (6) were added by Gujarat 2 of 1974, section 5(4).]

(a)for the trustees of such institution to create and get registered a separate trust in respect of the lands utilised by such institution for maintenance of Panjrapole or Gaushala and for that purpose to make an application for the registration of such separate trust in accordance with the provisions of the said Act, to the Deputy or Assistant Charity Commissioner having jurisdiction under section 18 of the said Act, and

(b)for the Deputy or Assistant Charity Commissioner having jurisdiction to deal with such application in accordance with the provisions of the said Act, as if it were an application for registration of a new trust.

Chapter II
Ceiling Area

4. Delimitation of local areas.

- There shall be classes of local areas in the State as specified in Schedule I and the local areas falling in each such class shall be as respectively specified in Schedule II.

5. Ceiling areas.

(1)Subject to the provisions of sub-sections (2) and (3) in relation to each class of land shall be specified in the said schedule against the respective class of local area:[Provided that in areas which in the opinion of the State Government are desert or hill areas of drought-prone areas and which are specified by the State Government from time to time, by notification in the Official Gazette, as such areas, the ceiling area with reference to dry crop land shall be such area as is twelve and a half percent more than the ceiling area as specified with reference to dry crop land against the class of local area in which the said areas fall, provided however that such ceiling area shall in to case exceed an area of 21.85 hectares (54 acres), and for the purpose of the determining whether any area is a desert or hill area or a drought-prone area, regard shall be had to the soil classification of the land, the climate and the rainfall of the area, the extent of irrigation facilities in the area, the average yield of crop and the agricultural resources of the area, the general economic conditions prevalent therein and such other factors.] [This proviso was added by Gujarat 2 of 1974, section 5(4).]

(2)Where a person holds land consisting of different classes in the same class of local area, then for determining the question whether the total land held by him is less than, equal to, or more than, the ceiling area, the acreage of each class of land held by such person shall be converted to the acreage of dry crop land on the basis of the proportion which the ceiling area for the class of land to be so converted bears to the ceiling area for dry crop land.

(3)Where a person holds, lands, whether consisting of different classes of land or not, in different classes of local areas, the question whether the total land held by him is less than, equal to, or more than, the ceiling area, shall be determined as follows, that is to say-

(i)the acreage of each class of land held by the person in each class of local area shall be first converted into the acreage of dry crop land in that local area in accordance with sub-section (2) and the total acreage so arrived at shall be expressed in terms of a multiple or, as the case may be, fraction of such ceiling area;

(ii)the multiple or fraction so expressed in the case of each of the local areas shall be added together:

(iii)the person shall be deemed to hold land less than equal to, or more than, the ceiling area according as the sum total of the multiples and fractions under clause (ii) is less than equal to, or more than one.

Chapter III
Fixation of Ceiling on Holding Land, Determination of Surplus Land and Acquisition Thereof

6. Ceiling on holding land.

(1)Notwithstanding anything contained in any law for the time being in force or in any agreement, usage or decree or order of a Court, with effect, from the appointed day no person shall, subject to the provisions of [sub-sections (2), (3), (3-A) and (3-B)] [These words, brackets, figures and letters were substituted for the words, brackets and figures 'sub-sections (2) and (3)' by Gujarat 2 of 1974, Section 7 (1).] be entitled to hold whether as owner or tenant or partly as owner and partly as tenant land in excess of the ceiling area.

(2)Where an individual who holds lands, is a member of a family, These words and brackets were substituted for the words "not being a joint family, and" by Gujarat 2 of 1974, 7 (2) (a) [not being a joint family which consists of the individual and his spouse (or more than one spouse) and their minor sons and minor unmarried daughters, irrespective of whether the family also includes any major son and] [These words and brackets were substituted for the words 'not being a joint family, and' by Gujarat 2 of 1974, 7 (2) (a).] land is also separately held by the individual's spouse or minor children, then the land held by the individual and the said members of the individual's family [excluding major sons, if any] [These words were inserted, by Gujarat 2 of 1974, Section 7 (2) (b).] shall be grouped together for the purposes of this Act and the provisions of this Act shall apply to the total land so grouped together as if such land had been held by one person.

(3)Where on the appointed day a person holds exempted land along with other land then;

(i)if the area of exempted land is equal to or more than the ceiling area he shall not be entitled to hold other land; and

(ii)if the area of exempted land is less than the ceiling area, he shall not be entitled to hold other land in excess of the area by which the exempted land is less than the ceiling area.

[(3-A) Where any person holds any land in any other part of the India out side the State, then the area of land so held by him in such other part, not exceeding the maximum area of land which such person is entitled to hold in such other part of India under any law, if any, relating to ceiling on land, used or capable of being used for agricultural purposes, shall be excluded from the ceiling area in excess of which a person is not entitled to hold land under this section and the extent of land determined after so excluding such area shall in relation to such person, be deemed to be the ceiling area, to be held by him in this State:Provided that where any such person disposes of, at any time before the determination of ceiling area under this Act, any land or part thereof so held by him in any other part of India outside the State, in accordance with the provisions of law in force in such part the area equal to the land or part thereof so disposed of shall not be excluded while determining the ceiling area under this sub-section.(3-B) Where a family or a joint family consist of more than five members comprising a person and other members belonging to all or any of the following categories, namely:-

(i)minor son,

(ii)widow of a pre-deceased son,

(iii)minor son or unmarried daughter of a pre-deceased son, where his or her mother is dead, such family shall be entitled to hold land in excess of the ceiling area to the extent of one-fifth of the ceiling area for each member in excess of five so however that the total holding of the family does not exceed twice the ceiling area and in such a case, in relation to the holding of such family such area shall be deemed to be the ceiling area:

Provided that if any land is held separately also by any member of such family, the land so held separately by such member shall be grouped together with the land to such family for the purpose of determining the total holding of such family:Provided further that where, in consequence of any member of such family holding any land in any other part of India outside the State, the ceiling area in relation to the family is reduced as provided in sub-section (3-A) the one-fifth of the ceiling area as aforesaid shall be calculated with reference to the ceiling area as would have been applicable had no such land been held by such member in any other part of India.(3-C) Where a family or a joint family irrespective of the number of members includes a major son, then each major son shall be deemed to be a separate person for the purposes of sub-section (1).(3-D) For the purpose of sub-section (2), (3B) or (3C) the members comprised in a family or as the case may be, a joint family on the specified date shall alone be taken into consideration and any changes in the character or number of members of the family occurring thereafter shall be ignored.] [Sub-sections (3-A) to (3-D) were inserted, by Gujarat 2 of 1974, Section 7 (3).]

(4)[Land in this State] [These words were substituted for the word 'Land' by Gujarat 2 of 1974, Section 7 (4).] which under the foregoing provisions of this section a person is not entitled to hold shall be deemed to be surplus land held by such person.

7. Restrictions on transfer of sub-divisions of land and consequence of transfer or sub-division made in contravention thereof.

(1)Notwithstanding anything contained in any law for the time being in force, no land shall, after the appointed day, be-

(a)transferred whether by way of sale (including sale in execution of a decree of, Civil Court or of an award or order of any other competent authority) or by way of gift, exchange, lease or otherwise, or

(b)sub-divided (including sub-division by a decree or order of a Civil Court or any other competent authority) whether by [partition, family arrangement] [These words were substituted for the word 'partition' by Gujarat 2 of 1974, Section 8.] or otherwise, except with the permission in writing of the Collector.

(2)The Collector may refuse to give such permission if in his opinion the transfer of sub-division of land is likely to defeat the object of this Act.

(3)In computing under the provisions of this Act, the area of surplus land, if any, held by a person, the transfer or sub-division of land made by or on behalf of, such person in contravention of sub-section (1) shall be ignored.

(4)Nothing in the foregoing provisions of this section shall apply to a person who hold land not exceeding the ceiling area.

8. Transfers or partitions made after 15th January, 1959 but before commencement of this Act.

(1)Where after 15th day of January, 1959 but before the commencement of this Act, [for after 24th day of January, 1971, but before the specified date] [These words, figures and letters were inserted by Gujarat 2 of 1974, Section 9 (1) (a).], any person has transferred whether by sale, gift mortgage, with possession, exchange lease, surrender or otherwise or partitioned any land held by him, then notwithstanding anything contained in any law for the time being in force such transfer or partition shall, unless it is proved to the contrary, be deemed to have been made in anticipation in order to defeat the object of this Act. [Where such transfer or partition was made after 15th day of January 1959 but before the commencement of this Act or in order to defeat the object of the Amending Act of 1972 where such transfer was made after 24th day of January, 1971 but before the specified date] [These words, figures and letters were inserted by Gujarat 2 of 1974, Section 9 (1) (b).]:[Provided that where any transfer or partition of land is effected by a document required by law to be registered which is however not registered and such document purports to have been executed before 24th day of January, 1971 no court shall pass a decree in any suit filed for the grant of specific relief on the basis of any such document unless the court is satisfied on merits of the case that the document is a bona fide document executed in fact before 24th January, 1971 and that it is not ante-dated as a result of collusion between parties or otherwise in order to defeat the object of the Amending Act of 1972:Provided further that nothing in this sub-section shall apply to any transfer of land by way of gift or partition made on or after the 24th January, 1971 to a son who was major on the said date:] [These provisos were added by Gujarat 2 of 1974, Section 9 (1) (c).]

(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).]

(3)On receipt of such application the Collector shall hold an inquiry and after giving an opportunity to the transferor and the transferee or, as the case may be to the partition, to be heard and after considering the evidence which may be produced, decide whether the transfer or, as the case may be the partition was or 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).] and accordingly may-

(i)reject the application, or

(ii)by order in writing make a declaration that the transfer or, as the case may be, the 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 words, 'of this Act', by Gujarat 2 of 1974, Section 9 (2).]

(4)Where the application is rejected, the transfer or, as the case may be, the partition shall be ignored in computing under this Act the area of surplus land, if any, held by such person.

9. Consequences of acquisition of land in excess of area permitted under Section 6.

- Where after the appointed day, on account of gift, purchase assignment, lease, surrender or any other kind of transfer inter vives or by succession or partition, any land comes into the possession of any person, or any land held by any person ceases to be exempted land [***] [These words, brackets and figures 'under sub-section (2) of Section 3' were deleted by Gujarat 2 of 1974, Section 10.] and in consequence thereof the total land held by such person exceeds the area which he is entitled to hold under Section 6, then-

(i)if the acquisition of such excess land was otherwise than by succession or partition it shall be invalid and the excess land shall be forfeited to the State Government, and

(ii)if the acquisition was by succession or partition or the excess was due to the land ceasing to be exempted land the excess land shall be deemed to be surplus land held by such person.

9A. [ Ceiling area where land converted into another class by Government irrigation. [Section 9-A was inserted by Gujarat 2 of 1974, Section 11.]

- (i) Where in consequence of the conversion after the appointed day of any land into any class of land described in sub-clause (i) or (ii) of clause (6) of Section 2, as a result of irrigation from a source constructed by Government, the land held by any person exceeds the ceiling area, or

(ii)Where in consequences of the amendments made in any of the provisions of this Act by the Amending Act of 1972, the land held by any person on the specified date exceeds the ceiling area, the land so in excess shall be deemed to be surplus land.]

10. Holders land to furnish particulars of land to mamlatdars.

(1)[Every person-

(a)holding land (including exempted land, if any) in excess of the ceiling area whether as owner or tenant or partly as owner and partly as tenant on the appointed day,

(b)who, on or after the appointed day, comes into possession of, or holds, any land (including exempted land, if any land, if any, held in any other part of India outside this State) in excess of the ceiling area, whether as owner or tenant or partly as owner and partly as tenant, in the circumstances described in Section 9.

(c)whose land is converted into another class of land, thereby causing his holding to exceed the ceiling area, in the circumstances described in clause (i) of section 9A,

(d)whose land becomes, surplus under the circumstances described in clause (ii) of Section 9A,-

shall-

(i)in the case under clause (a), within a period of ninety days from the appointed day.

(ii)in the case under clause (b), within a period of ninety days from the date of his coming into possession of the land in excess of the ceiling area,

(iii)in the case under clause (c) within a period of ninety days from the date of such conversion (such date being a date notified, in the Official Gazette by the State Government in respect of any area).

(iv)in the case under clause (d), within a period of ninety days from the specified date.

furnish to each of the Mamlatdars in whose jurisdiction any piece of such land is situate, true statement specifying] [This portion was substituted for the portion beginning with the words 'Every person' and ending with the words 'a true statement specifying, by Gujarat 2 of 1974, Section 12 (a).]-

(1)particulars of all lands including their survey numbers and areas;

(2)particulars of all exempted lands, if any, including their survey numbers and areas;

(3)particulars of all lands held as owner;

(4)particulars of all lands held as tenant;

(5)particulars of all the encumbrances, if any, over the lands together with the names and addresses of the creditors;

(6)particulars of lands held as a member of a joint family along with their survey numbers and area; and

(7)such other particulars, if any, as may be prescribed.

(1A)[ Every such person who does not hold any land in any part of India outside this State shall also furnish, with such statement, an affidavit that he docs not hold any land in any such part.] [Sub-section (1-A) was inserted by Gujarat 2 of 1974, Section 12 (b).]

(2)The Mamlatdar shall forward to the Tribunal the statements received by him under sub-section (1).

11. Penalty for failure to furnish statement [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).] etc.

- If a person liable to furnish a statement [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).], under Section 10 fails, without reasonable cause, to furnish the statement, [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).], or furnishes a statement [or affidavit] [These words were inserted, by Gujarat 2 of 1974, Section 13 (1).], containing incorrect particulars, with an intention to suppress the information about surplus land held by him [then he shall be liable to a penalty which shall not be less than one hundred rupees and which may, extend upto five hundred rupees.] [These words were substituted for the words 'then he shall be liable to a penalty not exceeding five hundred rupees' by Gujarat 2 of 1974, Section 13 (2).]

12. Surplus land needed for Public purpose and power to acquire it.

- All surplus lands shall be deemed to be needed for a public purpose and may be acquired by the State Government in accordance with the provisions of this Act.

13. Tribunal proceed to prepare list of persons holding surplus land.

(1)As soon as may be after the expiry of the period specified in Section 10, [or the further period referred to in sub-section (2) of Section 16] [These words, brackets and figures were inserted by Gujarat 2 of 1974, Section 14 (a).], the Tribunal shall, on the basis of the statements received [under either of those sections] [These words were substituted for the words and figures 'under Section 10' by Gujarat 2 of 1974, Section 14 (b).] and such other records as may be prescribed proceed to prepare a list of persons holding surplus land.

(2)The Tribunal shall specify in such list-

(a)the total land held by each person,

(b)the maximum area of land which such person is entitled to hold,

(c)the extent of land to be deemed to be surplus land held by such person, and

(d)such other particulars as may be prescribed.

14. Designated Tribunal to exercise jurisdiction in respect of persons holding land in different areas.

(1)If in the course of preparing a list under Section 13, or at any time thereafter, the Tribunal finds in respect of any person that in addition to the land held by him within the area of its jurisdiction he holds other land outside such area, the Tribunal shall refer the case in the prescribed manner,-

(i)to the Collector, if the other land is situate in the same district,

(ii)[***] [Clause (ii) was deleted by Gujarat 15 of 1964, Section 4, Schedule]

(iii)to the State Government, if the other land is situate in another [district] [This word was substituted for the word 'division' by Gujarat 15 of 1964, Section 4, Schedule].

(2)On receipt of the reference, the Collector, [***] [The word 'Commissioner' was deleted by Gujarat 15 of 1964, Section 4, Schedule] or, as the case may be, the State Government shall-

(a)call for from each of the Tribunals within whose jurisdiction land is held by such person the details about the land so held, and

(b)after taking into consideration the extent of land held by the person within the jurisdiction of different Tribunals, designate one of such Tribunals to exercise jurisdiction under this Act in respect of such person and the lands held by him and transfer the case to the Tribunal so designated, and

(c)give intimation of the transfer to the Tribunal, to the person whose case has been so transferred and to other persons interested in the land'

(3)On such transfer, the Tribunal designated under sub-section (2) shall exercise jurisdiction under this Act in respect of such person and the lands held by him.

15. Computation of surplus land.

- The extent of surplus land, if any, held by any person [*] [The words 'on the appointed day' were deleted by Gujarat 2 of 1974, Section 15 (1).] shall be computed on the basis of the total land held by such person [*] [The words 'on that day' were deleted, by Gujarat 2 of 1974.]:Provided that the total land so held shall include-

(a)where such person holds, in addition to the land held by him individually as owner or tenant, a share in the land held by a joint family, an area of land equivalent to his share in the land which such joint family is entitled to hold under Section 6,

(b)land, if any, transferred or sub-divided by or on behalf of such person in contravention of Section 7, and

(c)land, if any, transferred or partitioned by such person after the 15th day of January, 1959 but before the commencement of this Act [or after 24th January, 1971 but before the specified date] [These words, figures and letters were inserted, by Gujarat 2 of 1974, Section 15 (2).], and in respect of which no application for a declaration under Section 8 was made or any application made under Section 8 has been rejected.

16. Tribunal to hold inquiry in respect of contravention of Section 11.

(1)If in preparing a list under Section 13, the Tribunal has reason to believe that any person, holding land in excess of ceiling area, has failed to furnish [a statement or affidavit] [These words were substituted for the words 'a statement' by Gujarat 2 of 1974, Section 16 (1).] under Section 10 or has furnished [a statement or affidavit] [These words were substituted for the words 'a statement' by Gujarat 2 of 1974, Section 16 (1).] containing incorrect particulars, the Tribunal shall serve a notice on such person to show cause why a penalty should not be imposed on him under Section 11.

(2)After serving such notice, the Tribunal shall hold an inquiry and after giving such person an opportunity to be heard, [if the Tribunal is satisfied that the person has without reasonable cause failed to furnish the statement or affidavit within time, or has submitted, a statement or an affidavit which is false or which contains incorrect particulars, the Tribunal may impose the penalty provided in Section 11 and require him to furnish a true and correct statement or affidavit complete in all particulars, within a period of one month from the date of the order] [This portion was substituted for the words 'it may pass such order as it thinks fit' by Gujarat 2 of 1974, Section 16 (2).],

(2A)[ If the person fails to comply with the order within the time so granted by the Tribunal, then as a penalty for failure to furnish statement or affidavit, or true and correct particulars complete in all respects, the right, title and interest in the land held by him in excess of the ceiling area shall, subject to the provisions of this Chapter, be forfeited to the State Government, and thereupon such surplus land shall vest in the State Government free from all encumbrances.] [Sub-section (2-A) was inserted, by Gujarat 2 of 1974, Section 16 (3).]

(3)Any sum imposed by way of penalty under this section, if not paid before such date as the Tribunal may direct, shall be recovered as an arrear of land revenue.

17. Mode of determining in certain cases area of surplus land out of total land.

- Where the extent of surplus land is specified in the case of any person, and his total land includes the land referred to in clause (b) or (c) of the proviso to Section 15, the surplus land shall be allocated on the following basis, that is to say-

(i)if the total land excluding the land referred to in the said clauses is more than or equal to the extent of surplus land specified in his case, then the surplus land shall come out of such total land, and

(ii)if such total land is less than the extent of such surplus land, then the surplus land shall first come out of the whole of such total land; the remainder shall come out of the land referred to in clause (b) of the proviso to Section 15; and the remainder, if any, shall lastly come out of the land referred to in clause (c) of the proviso to Section 15.

18. Division of survey numbers or of sub-divisions thereof in determining area of surplus land.

(1)Where in determining the actual area of surplus land, a survey number or a sub-division of a survey number is required to be divided then-

(a)if the portion of such survey number or sub-division to be included in the surplus land is a fragment, to the whole of such survey number or subdivision shall be excluded in the surplus land.

(b)if the portion of such survey number or sub-division to be excluded from the surplus land is a fragment to, the whole of such survey number or sub-division shall be included in the surplus land.

(c)if on dividing such survey number or sub-division into two parts, each part is a fragment, the whole of such survey number or sub-division shall be included in the surplus land, and

(d)in any other case, the survey number or sub-division may be divided.

(2)Where any survey number or sub-division of a survey number is excluded under clause (a) of sub-division (1), the person holding it shall be entitled to hold it, notwithstanding the provisions of Section 6.

19. Restoration of surplus land held by tenant to landlord.

(1)Where any person holds the whole or part of the surplus land as tenant then the landlord of such land shall, subject to the provisions of sub-section (2), be entitled to the restoration of the possession of such land.

(2)If the right of the landlord under the relevant tenancy law to terminate the tenancy of such land on the ground that he bona fide requires the land for cultivating personally subsisted on the date of the declaration of such land as surplus land under Section 21, than the landlord shall be entitled to the restoration of possession of so much of such land as he would have been entitled to in accordance with the provisions of the relevant tenancy laws had the tenancy been terminated on the aforesaid ground.

(3)The tenancy of land restored to the landlord under this section shall stand terminated.

(4)On the restoration of any land to the landlord, the landlord shall hold the land subject to the provisions of the relevant tenancy law in respect of fresh tenant.

20. Publication of list and notice to persons affected thereby.

(1)As soon as may be after the list is prepared under Section 13, the Tribunal shall publish it in the prescribed manner together with a public notice in the prescribed form calling upon all persons affected thereby to submit to the Tribunal their objections or suggestions, if any, within a period of one month from the date of its publication.

(2)As soon as may be after the publication of the list under sub-section (1), the Tribunal shall also serve a notice in the prescribed form on each holder of surplus land included in the list-

(a)specifying therein the extent of surplus land held by him and the maximum area of land which he is entitled to hold out of the total land held by him [***] [The words 'on the appointed day' were deleted by Gujarat 2 of 1974, Section 17 (a).], and

(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,

(3)For the purposes of the selection of land under sub-section (2), the order of preference shall be as follows, namely.-

(a)land held as owner on which there are encumbrances;

(b)land held as owner on which there are permanent structures or wells;

(c)land held as owner other than those mentioned in clauses (a) and (b) which are contiguous to the land mentioned in clause (a) or (b) ;

(d)lands held as tenant on which there are encumbrances;

(e)lands held as tenant on which permanent structures or well; have been constructed by the tenant;

(f)land held as tenant other than those mentioned in clauses (d) and (e), which are contiguous to the lands mentioned in clause (a) or (b), or clause (d) or (e);

(g)lands held as owner or tenant other than those mentioned in clauses (a) to (f).

(2)[ For the purpose of the selection of land under sub-section (2), in a case where land is held by each spouse separately, each spouse shall be entitled to select the land which the spouse wishes to continue to hold, so however that the lands selected for such continuance shall be in the same proportion in which lands were held by each spouse before furnishing the relevant statement under sub-section (1), of Section 10.] [Sub-section (4) was added, by Gujarat 2 of 1974, Section 17 (b).]

21. Tribunal to make order declaring surplus land etc. and consequence thereof.

(1)After taking into consideration the objection and suggestions, if any, received and the particulars if any, furnished under Section 20, and making such further inquiry, in any, [(including giving the holder of surplus lands an opportunity of being heard)] [These brackets and words were inserted, by Gujarat 2 of 1974, Section 18 (i).] as it thinks fit, the Tribunal shall make in respect of such holder of surplus land an order declaring in particular-

(i)the total land held by him [***] [The words 'on the appointed day' were deleted, by Gujarat 2 of 1974, Section 18 (ii).],

(ii)which land out of the total land is surplus land, and

(iii)which land out of the total land he is entitled to hold, and shall communicate the order so made to such holder.

(2)an order made under sub-section (1), shall be conclusive evidence that the surplus land specified therein is needed for a public purpose and such surplus land shall, subject to the provisions of Section 19, and of Chapter VI, vest in the State Government free from all encumbrances with effect from the date of the order.

22. Notice to interested persons.

(1)As soon as may be after an order is made under Section 21, the Tribunal shall cause public notice to be given at the village where the surplus land specified in the order is situate, stating that-

(a)claims for possession of such surplus land or any part thereof under Section 19, and

(b)claims to compensation for all interests in such land, may be made to it.

(2)Such notice shall require the landlord claiming possession under Section 19 and in any other case, the owner, tenant, landlord and other persons interested in the land including the holders of encumbrances lawfully subsisting on the land to appear personally or by agent before the tribunal at a time and place therein mentioned (such time not being earlier than fifteen days after the said date) and to state the nature of their respective interests in the land [The depreciated value of permanent structures and wells, if any, under clause (c) of sub-section (1) of Section 23] [These words, brackets, letter and figures were substituted for the words, brackets, letter and figures 'the value of permanent structures and wells, if any, under Clause (b) of Section 23' by Gujarat 2 of 1974, Section 19.] and particulars of their claims to possession of land or, as the case may be, to compensation for such interest. Every such statement shall be made in writing and signed by the person interested or his agent.

(3)The Tribunal may also by a notice require the person holding the surplus land to make and deliver to it at a time and place mentioned in the notice a statement containing as far as practicable the name of the landlord entitled to possession of the land under Section 19 and of every other person possessing any interest in the land or any part thereof as co-sharer, mortgagee, landlord or otherwise and of the nature of such interest.

(4)Every person required to make or deliver a statement under sub-section (3) shall be deemed to be legally bound to do so within the meaning of Sections 175 and 176 of the Indian Penal Code (XLV of 1860).

23. Quantum of compensation.

- [(1)] [Section 23 of the Principal Act was renumbered as sub-section (1) of that section, by Gujarat 2 of 1974, Section 20.] [Subject to the provisions of sub-sections (2) and (3), the amount of compensation for the land] [These words, brackets, and figures were substituted for the words 'The amount of compensation for the land', by Gujarat 2 of 1974, Section 20 (1).] vesting in the State Government under Section 21 shall be the aggregate of the following amounts, that is to say.-(A)[] [Clause (1) was renumbered as Clause (A) of that clause, by Gujarat 2 of 1974, Section 20 (2).] an amount calculated in accordance with such of the following subclauses as may be applicable to the land, namely.-(a)if the land is held on lease from Government, an amount equal to twelve times the full assessment thereof:[Provided that in the case of any such land which is held on lease for a period of less than twenty years from the appointed day,(i)where the unexpired period of lease does not exceed five years an amount equal to six times the full assessment thereof,(ii)where the unexpired period of lease exceeds five years but does not exceed ten years, an amount equal to nine times the full assessment thereof,(iii)where the unexpired period of lease exceeds ten years, an amount equal to ten times the full assessment thereof;][This proviso was inserted, by Gujarat 2 of 1974, 20 (2) (a).](b)in any other case, if the land is situate-(i)in a class A local area, two hundred times the full assessment thereof;(ii)in a class B local area; one hundred and eighty five times the full assessment thereof;(iii)in a class C local area, one hundred and seventy times the full assessment thereof;(iv)in a class D local area, one hundred and fifty five times the full assessment thereof;(v)in a class E local area, one hundred and forty times the full assessment thereof;(vi)in a class F local area, one hundred and twenty five times the full assessment thereof;(vii)in a class G local area, one hundred and ten times the full assessment thereof;(viii)in a class H local area, ninety five times the full assessment thereof;(ix)in a class I local area, eighty times the full assessment thereof ;(c)[ where the land to which sub-clause (b) applies has not been cultivated for a continuous period of there years immediately preceding the specified date, an amount equal to twenty-five per cent of the amount arrived at in respect thereof under sub-clause (b); [These sub-clauses were substituted for the original Clause (c) by Gujarat 2 of 1974, Section 20 (2) (b).](d)where the land to which sub-clause (b) applies is impartible and non-transferable, an amount equal to two-thirds of the amount arrived at in respect thereof under sub-clause (b).](B)[ an amount equal to the market value of trees in the land belonging to the holder of the land; [These clauses and Explanation were substituted for the original Clause (2), by Gujarat 2 of 1974, Section 20 (3).](C)an amount equal to the depreciated value of permanent structures and wells if any in the land belonging to the holder of the land and of the pipe lines placed on the land by the holder of the land, calculated as follows.-(i)where such depreciated value does not exceed Rs. 25,000/- an amount equal to the full depreciated value;(ii)where such depreciated value exceeds Rs. 25,000/-(a)for the first Rs. 25,000/- an amount equal to the full depreciated value;(b)for the next Rs. 25,000/- or part thereof, an amount equal to 80 per cent, of such amount;(c)for the next Rs. 50,000/- or part thereof, an amount equal to 70 per cent, of such amount; and(d)for the next Rs. 1,00,000/- or part thereof, an amount equal to 60 per cent of the such amount.Explanation. - In this section.-

(1)"full assessment" means, in a case where any land-

(a)is wholly or partially exempt from payment of land revenue, a sum which would have been assessed on such land, had there been no such exemption.

(b)is liable to payment of land revenue but is unassessed, a sum which would have been assessed on such land as land revenue.

(2)"depreciated value" means the value equal to the cost of the structures, wells or pipe-lines, as the case may be, and the cost of their construction or placing as reduced by an amount representing their depreciation calculated in the following manner, namely,-

Amount representing the depreciation
(1)	For the first two years after construction		Nil
(2)	For the next 8 years	...	2½% of the value every' year.
(3)	For the next 20 years	...	4% of the value every year.]

(2)[ The amount to be calculated under clause (A) of sub-section (1) shall be subject to the maximum amount calculated at the rate of Rs. 2000 per acre (0.405 hectares).

(3)While determining the aggregate amount of compensation for the land under subsection (1), the amount calculated under clause (A), of sub-section (1) read with subsection (2) shall be reduced to the extent, if any, specified below.-

Amount	Extent of reduction.
Where the amount does not exceed Rs. 20,000/-	Nil
Where the amount exceeds Rs. 20,000/-
(1) For the first Rs. 20,000/-	Nil
(2) For the next Rs. 20,000/- or part thereof	An amount equal to 10% of such amount
(3) For the next Rs. 20,000/- or part thereof	An amount equal to 20% of such amount
(4) For any amount next in excess of Rs.60,000/-	An amount equal to 25% of such amount]

[Sub-sections (2) and (3) were added by Gujarat 2 of 1974, Section 20 (4).]

24. Determination of claim for possession under Section 19 and of compensation, and apportionment thereof.

(1)On the day fixed under Section 22 or any other day to which the enquiry may be adjourned the Tribunal shall proceed to inquire into the claims, if any, for possession of land under Section 19, and the amount of compensation for the land in accordance with Section 23, the respective interest of the persons claiming the compensation, and the amount of each encumbrance lawfully subsisting on the land on the date of the order made under Section 21.

(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.

(3)As respects claims for compensation the Tribunal shall make an award determining-

(i)the amount of compensation payable in accordance with the provisions of Section 23,

(ii)the apportionment of the said compensation, subject to the provisions of sub-sections (4) and (5) among all persons known or believed to be interested in the land of whose claims, it has information, whether or not they have appeared before it.

(4)

(a)In the case of land held as tenant, the apportionment of compensation as between the tenant and the landlord shall be on the following basis, that is to say-

(i)two-thirds of the compensation shall be payable to the landlord and

(ii)one third thereof to the tenant;

(b)Subject to the provisions of sub-section (5) encumbrances created by the landlord or for which the landlord is liable, shall be paid out of the amount of compensation payable to the landlord and those created by the tenant or for which the tenant is liable shall be paid out of the amount of compensation payable to the tenant.

(5)The apportionment of the compensation amongst the holders of encumbrances shall be determined on the following basis, that is to say.-

(a)if the total amount of encumbrances on the land is less than the compensation payable in respect of the land, the amount of encumbrances shall be paid to the holders thereof in full.

(b)[ If the total amount of such encumbrances exceeds the compensation payable in respect of the land, the amount of compensation shall be distributed. Pro-rata first amongst the following holders of encumbrances irrespective of the dates on which such encumbrances were created, namely.- [This clause was substituted for the original by Gujarat 2 of 1974, Section 21.]

(i)co-operative societies registered or deemed to have been registered under the Gujarat Co-operative Societies Act, 1961 (Gujarat X of 1962);

(ii)land development banks;

(iii)the State Bank of India constituted under the State Bank of India Act, 1955 (Act 23 of 1955) or a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;

(iv)banks specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act 5 of 1970).

If after distribution of the amount of compensation to the aforesaid holders of encumbrances there remains any surplus, the same shall be distributed pro-rata amongst other holders of encumbrances.]

(6)If the surplus land has come out of the lands referred to in clause (b) or (c) of the proviso to Section 15, the transferee of such land shall be entitled out of the amount of compensation, to the amount of the consideration paid by him to the transferor and if the amount of compensation is less than the amount of such consideration, the transferee shall be entitled to recover the remaining sum from the transferor.

(7)The award made by the Tribunal subject to an appeal to the Gujarat Revenue Tribunal under Section 36 and the decision of the Gujarat Revenue Tribunal on the appeal shall be final and conclusive and shall not be questioned in any suit or proceedings in any Court.

25. Mode of payment of amount of compensation.

(1)The amount of the compensation payable under this Act shall be payable in cash, or in transferable bonds as provided in sub-section (2) or partly in cash and partly in such transferable bonds, according as the State Government may think fit.

(2)Where any amount of compensation is to be paid in transferable bonds, such bonds shall carry interest at the rate of four and half percent per annum from the date of their issue and shall be repayable, during such period not exceeding twenty years from the date of their issue as may be prescribed, by equated annual instalments of principal and interest.

(3)The bonds shall be of such denomination and shall be in such forms as may be prescribed.

26. Inquiry as respect land held in contravention of Section 9.

(1)Where the Tribunal suo motu or on an application made to it by any persons has reason to believe that the acquisition of any excess land by any person is invalid under Section 9 or any excess land is liable to be deemed as surplus land under that Section [or under Section 9A] [These words, figures and letters were inserted by Gujarat 2 of 1974, Section 22 (1).], the Tribunal shall issue a notice in the prescribed form to the persons holding the land and other persons known to be interested in the land to show cause within one month from the date of the service of the notice, why the acquisition of such excess land should not be declared to be invalid or, as the case may be, why the excess land should not be declared to be surplus land.

(2)The Tribunal shall there upon hold an inquiry and after giving the person holding the land and other persons interested in the land an opportunity to be heard decide [whether the land is excess land under Section 9 or, as the case may be, under Section 9A, and if so,-

(i)in the case of land under Section 9, whether the acquisition of excess land is invalid, or whether the excess land is liable to be deemed as surplus land.

(ii)in the case of land under Section 9A, whether the excess land is liable to be deemed as surplus land, and the Tribunal shall thereupon made a declaration accordingly.]

(3)If the Tribunal declares the acquisition of excess land to be invalid the excess land shall be forfeited to the State Government from the date of the declaration.

(4)If the Tribunal declares the excess land to be surplus lands, it shall vest in the State Government from the date of the declaration free from all encumbrances and the provisions of Sections 22 to 25 (both inclusive), shall apply thereto.

Chapter IV
Special Provisions for Acquisition of Land in Certain Cases

27. Acquisition of land needed for the formation of compact block out of lands to be allotted to a co-operative farming society.

(1)If the land to be allotted to a co-operative farming society under Section 29 does not form a compact block due to some intervening land being held by a person who is not a member of the society and it appears to the Collector that in the interest of efficient cultivation, the land to be allotted to the society should form a compact block, he may serve a notice on the person and the society calling upon them, if willing, to take steps and admit the person to membership of the society within the period specified in the notice.

(2)If the person is unwilling and the society is willing or the person fails to comply with the notice under sub-section (1), the Collector with the previous approval of the State Government, may make a declaration that is necessary to acquire the land held by the person for the formation of a compact block of land for the co-operative farming society.

(3)Such declaration shall be published in the Official Gazette, and shall state the village, taluka, and district in which the land is situate, the purpose for which the land is needed, its area and assessment. The declaration shall also be published in the prescribed manner at connivent places in the village in which the land is situate.

(4)The declaration so made shall be conclusive evidence that the land specified therein is needed to be acquired for a public purpose.

(5)The person whose land is declared for acquisition under this section shall, without prejudice to his right to compensation under Section 28, be entitled to the allotment, out of the land to be allotted to the society, of land to the extent of the land acquired under Section 28, on payment of the market value of the land determined in accordance with sub-section (2) of Section 28.

28. Collector to determine value of land and to make award and effect of award.

(1)On the publication of the declaration, the Collector, shall issue notices to the owner of the land and all persons known or believed to be interested in the land stating that claims to compensation for all interest in the land may be made to him within the period specified in the notices.

(2)The Collector shall then make an inquiry and determine the market value of the land in accordance with the provisions of Section 23 and 24 of the land Acquisition Act, 1894 (I of 1894).

(3)After determining the value of the land, the Collector, shall with the previous approval of the State Government, make an award which shall contain-

(a)the particulars of the land;

(b)the compensation which in his opinion should be allowed for the land according to its market value; and

(c)the apportionment of the compensation among all persons known or believed to be interested.

(4)The apportionment of compensation shall be in accordance with the provisions of Section 24.

(5)Such award shall be filed in the Collector's office and shall, except as hereinafter provided, be final and conclusive evidence as between the Collector and persons interested whether they have respectively appeared before the Collector or not, of all the particulars including area and value of the land and the apportionment of compensation.

(6)When the Collector has made an award, the land therein shall vest in the State Government free from all encumbrances.

(7)The award made by the Collector subject to an appeal to the Gujarat Revenue Tribunal under Section 36 and the decision of the Gujarat Revenue Tribunal on the appeal shall be final and conclusive and shall not be questioned in any suit or proceeding in any Court.

Chapter V
Allotment of Land Vesting in the State Government under this Act

29. Allotment of land vesting in Government.

(1)[Subject to the provisions of sub-section (1A), land other than grazing land] [These words, brackets, figure and letter were substituted for the words, 'Land dther than grazing land' by Gujarat 4 of 1968, Section 2 (1).], which vests in the State Government under Section 21 or 26 shall be allotted in accordance with the rules made in that behalf under this Act on payment of occupancy price payable there for in accordance with such rules in the following order of priority.-[***] [Clause (i) was deleted by Gujarat 2 of 1974, Section 23 (1) (a).]

(ii)co-operative farming society, where it is-

(a)a co-operative joint farming society, the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;

(b)a co-operative farming society, the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;

(iii)[ agricultural labourers and landless persons; [These clauses were substituted for the original Clause (iii), by Gujarat 2 of 1974, Section 23 (1) (b).]

(iv)small holders]:

Provided that the extent of land to be allotted to a co-operative farming society referred to in clause (ii) together with the land held as owner or tenant individually by the members thereof shall not exceed on area equal to the ceiling area multiplied by the number of members thereof:Provided further that the State Government may, by notification in the Official Gazette, give, in relation to such local areas as it may specify, such priority in the above orders, as it thinks fit to any class of persons who, by reason of the acquisition of their land for any development project approved for the purpose by the State Government, have been displaced, and required to be re-settled.

(1A)[ (a) Where there are two or more co-operative farming societies falling under sub-clause (a) or (b) of clause (ii) of sub-section (1) preference shall be given in the following order, namely-

(i)a co-operative society each of the members of which belongs to a Scheduled Tribe;

(ii)a co-operative society, the membership of which is held partly by persons belonging to a Scheduled Tribe and partly by persons belonging to a Scheduled Caste;

(iii)a co-operative society each of the members of which belongs to a Schedule Caste;

(iv)

(a)a co-operative society, the membership of which is not solely held by persons belonging to a Scheduled Tribe or Scheduled Caste;

(b)in the order of priority in the case of persons falling under [clauses (iii) and (iv)] of sub-section (1), a person belonging to a Scheduled Tribe shall have precedence over other persons and a person belonging to a Scheduled Caste shall have precedence over persons other than those belonging to a Scheduled Tribe.

(IB)The amount of occupancy price in respect of any land under sub-section (1), shall be equal to the amount of compensation determined in respect of such land under Section 23.]

(2)Where land which vests in the State Government under Section 21 or 26 was used by the holder before such vesting, as grazing or growing grass or is grazing land, the State Government may dispose it of in such manner as it thinks fit.

(3)An order of allotment of land under sub-section (1) or (2) if made by a Revenue Officer shall be subject to an appeal or revision as provided in Chapter XIII of the Bombay Land Revenue Code, 1879 (Bombay V of 1879) as in force in the area within the jurisdiction of such officer and nothing in Chapter VI of this Act shall apply to such order.[Explanation.-For the purposes of this Act-

(1)"Scheduled Caste" means such caste, race or tribe or part of or group within such caste, race or tribe as is deemed to be a Scheduled Caste in relation to the State of Gujarat under articles 341 of the Constitution of India ;

(2)"Scheduled Tribe" means such tribe or tribal community or part of or group within such tribe or tribal community as is deemed to be a Scheduled Tribe in relation to the State of Gujarat under Article 342 of the Constitution of India.]

29A. [ Special provision in respect of efficiently managed compact blocks of land and orchards to ensure efficient cultivation and continuity of production. [New Sections 29-A and 29-B were inserted by Gujarat 2 of 1974, Section 24.] - Where in respect of any orchards, or in respect of any compact blocks of land which have been so efficiently managed that the breaking or the block is likely to lead to a fall in production, and which vest, after the specified date in the State Government, under Section 21 or 26, the State Government is of the opinion that it is necessary in the interest of maintenance of efficient cultivation and avoidance of any loss of production of agricultural produce to maintain the integrity of such orchards, or as the case may be, of such compact blocks of land and for that purpose to allot such orchards or blocks otherwise than in accordance with the provisions of sub-section (1) of Section 29, the State Government may allot such orchards, or as the case may be, such blocks of land in accordance with the rules made in that behalf under this Act, on payment of occupancy price, if any, as may be provided therefor in such rules in the following order of priority, namely.-

(a)to a co-operative farming society having not less than sixty per cent of its members, belonging to a Scheduled Tribe or a Scheduled Caste or both;

(b)to any other co-operative farming society;

(c)to a corporation (including a company) owned or controlled by the State Government:

Provided that if the State Government considers that the allotment of an orchard or compact block of land in any case is likely to take time and that with a view to preventing it from remaining uncultivated, it is necessary to take such a step, it may allot it to a Department of the State Government for cultivation for such period as may be specified in the order of such allotment;Provided further that the State Government, while allotting the land to a co-operative farming society or a corporation, shall impose any such conditions as to the production of improved seeds trial of new varieties of crops of fruits, maintenance of high standards of agriculture, wages of working workers on the land, subject to any law pertaining to payment of wages, adoption of improved methods of agriculture and sale of marketable surplus of agricultural produce to Government, as it may think fit.

29B. Application of Code to surplus land.

- Any surplus land vesting in the State Government under Section 21 [or Section 26] [These words and figures were inserted by Presi. Act 43 of 1976, Section 3.] and allotted under this Chapter to any person other than a Department of the State Government shall be subject, on such allotment, to the provisions of the Code.] [Explanation to sub-section (3) was inserted by Gujarat 4 of 1968, Section 2 (3).]

30. Restriction on transfer or sub-division of land allotted under Section 29.

(1)Save as otherwise provided in sub-section (2) no land allotted under Section 29 shall be-

(a)transferred whether by way of sale (including sale in execution of a decree of a civil suit or of an award or order of any other competent authority) or by way of gift, mortgage, exchange, lease or otherwise, or

(b)sub-divided (including sub-division by a decree or order of a Civil Court or any other competent authority) whether by partition or otherwise, without the previous sanction of the Collector. Such sanction shall not be given [(except in such circumstances and on such conditions as hereinafter mentioned, namely.- [This portion was substituted for the words 'except in such circumstances and on such conditions as may be prescribed' by Gujarat 4 of 1968, Section 3.]

(i)In the case of land allotted to a co-operative society, the membership of which is held wholly or partly by persons belonging to a Scheduled Tribe or Scheduled Caste or of land allotted to a person belonging to a Scheduled Tribe or Scheduled Caste, if the transfer of sub-division thereof is in favour of a co-operative society of the same class or of a person belonging to a Scheduled Tribe or Scheduled Caste or of a person not belonging to a Scheduled Tribe or Scheduled Caste for want of a person belonging to a Scheduled Tribe or Scheduled Caste.

(ii)In the case of land allotted to any co-operative society or person other than a co-operative society or person referred to in clause (i)

(a)the transfer or sub-division is in favour of an agriculturist who holds land less in area than the ceiling area, an agricultural labourer or a landless person,

(b)the transfer or sub-division is in favour of a person not being a person referred to in clause (i), who bona fide requires the land for a non-agricultural purpose,

(c)the land is required for the benefit of an industrial or commercial undertaking of an educational or charitable institution,

(d)the land is required by a Co-operative farming society,

(e)the land is being sold in execution of a decree of a Civil Court or for the recovery of arrears of land revenue or of any sums recoverable as arrears of land revenue, or

(f)the land is being given in gift whether by way of trust or otherwise and such gift is made bona fide by the holder in favour of a member of his family.

(iii)The person who obtains land by transfer or sub-division in accordance with the provisions of this sub-section shall commence the use of the land for the purpose for which he obtained land, within a period of one year from the date on which he takes possession of the land or within such further period not exceeding five years in the aggregate as the Collector for reasons to be recorded in writing may from time to time fix.

(iv)If the person fails to comply with the condition specified in clause (iii), the sanction given under this sub-section shall stand cancelled and the transfer or as the case may be, the sub-division of the land in favour of the person shall for the purposes of subsection (4) be deemed to be in contravention of this sub-section ].

(2)Notwithstanding anything contained in sub-section (1), it shall be lawful for a person to mortgage or create a charge on his interest in the land allotted to him under Section 29 in favour of the State Government in consideration of a loan advanced to him by the State Government under the Land Improvement Loans Act, 1883 (XIX of 1883), the Agriculturists' Loans Act, 1884 (XXII of 1884) or the Bombay Non-Agriculturists' Loans Act, 1928 (Bombay III of 1928), or in favour of a co-operative society [or in favour of a land development bank or the State Bank of India constituted under the State Bank of India Act, 1955 (Act 23 of 1955) or a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Act 38 of 1959), or a bank specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act 5 of 1970)] [These words, figures and brackets were inserted by Gujarat 2 of 1974, Section 25 (i).] in consideration of a loan advanced to him by such co-operative society [or by any such bank] [These words were inserted, by Gujarat 2 of 1974, Section 25 (ii).], and without prejudice to any other remedy open to the [State Government, the co-operative society, or as the case may be, the bank] [These words were substituted for the words 'State Government or the Co-operative Society as the case may be' by Gujarat 2 of 1974, Section 25 (iii).], in the event of his making default in payment of such loan in accordance with the terms on which such loan was granted, it shall be lawful for the [State Government, the co-operative society, or as the case may be, the bank] [These words were substituted for the words 'State Government or the Co-operative Society as the case may be' by Gujarat 2 of 1974, Section 25 (iii).], to cause his interest in the land to be attached and sold and the proceeds to be applied in payment of such loan.

(3)Any subsequent transfer or sub-division of land transferred or sub-divided in accordance with sub-section (1), shall also be subject to the provisions of sub-section (1).

(4)Any transfer or sub-division of land in contravention of sub-section (1) or (3) and the acquisition of such land under such transfer or sub-division shall be invalid and the land shall stand forfeited to the State Government.

31. Temporary leases of land liable to be allotted under Section 29.

(1)If in the case of land vesting in the State Government under this Act, the Mamlatdar consider that the allotment of such land under Section 29 is likely to take time and that with a view to preventing the land remaining uncultivated, it is necessary to take such a step, he may lease the land for cultivation to any small holder subject to the following conditions.-

(i)the lease shall be for a period of one year;

(ii)the lessee shall pay rent at the rate fixed by the Mamlatdar subject to the provisions of the relevant tenancy law;

(iii)the lessee shall be liable to pay the land revenue and the other cesses payable in respect of the land;

(iv)if the lessee fails to vacate the land on the expiry of the term of the lease, he shall be liable to be summarily evicted by the Mamlatdar.

(2)The person holding land on lease under sub-section (1), shall not be deemed to be a tenant within the meaning of the relevant tenancy law.

(3)The amount of rent realised under sub-section (1) shall be credited to Government.

Chapter VI
Procedure Appeals and Revision

32. Powers of Mamlatdar, Tribunal and Collector in making inquiries.

- The Mamlatdar, the Tribunal and the Collector shall have the same powers in making inquiries under this Act as are vested in Courts in respect of the following matters under the Code of Civil Procedure, 1908 (V of 1908), in trying a suit namely.-

(a)proof of facts by affidavits ;

(b)summoning and enforcing the attendance of any person and examining him on oath; and

(c)compelling the production of documents.

33. Inquiries to be held in accordance with prescribed procedure.

(1)Subject to the provisions of Section 32, the Mamlatdar, the Tribunal and the Collector shall in holding inquiries under this Act follow such procedure as may be prescribed save as otherwise provided in this Act.

(2)Every decision of the Mamlatdar, Tribunal and Collector shall be recorded in the form of an order which shall state reasons for such decision.

34. Notices to be served in prescribed manner.

- All notices issued under this Act shall save as otherwise provided in this Act be served in the prescribed manner.

35. Appeals against orders except awards.

(1)An appeal against any order of the Mamlatdar or any order other than an award under Section 24 made by the Tribunal may be filed to the Collector.

(2)Every petition for an appeal under sub-section (1) shall be accompanied by a certified copy of the order to which objection is made unless the production of such copy is dispensed with.

(3)On the filing of an appeal under sub-section (1), the Collector, may either admit it or, after calling for the record and giving the appellant an opportunity to be heard, may summarily reject it:Provided that the Collector shall not be bound to call for the record where the appeal is time-barred or does not lie.

(4)If the appeal is admitted, a date shall be fixed for hearing and notice thereof shall be served on the respondent in the prescribed manner.

(5)After hearing the parties, if they appear, the Collector may confirm, vary or reverse the order appealed against or may direct such further investigation to be made, or such additional evidence to be taken, as he may think necessary; or may himself take such additional evidence or may remand the cases for disposal with such directions as he may think fit. The Collector shall also have power to award costs.

(6)The Collector may, pending decision of the appeal, direct the execution of the order appealed against to be stayed for such time as he may think fit and subject to compliance with such conditions (including a condition of furnishing security) as he may think fit to impose.

(7)The Collector may set aside or modify any direction made under sub-section (6).

36. Appeal against awards.

(1)Any person aggrieved by the award made by the Tribunal under Section 24 or by the Collector under Section 28 may appeal to the Gujarat Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).

(2)Every petition of appeal under sub-section (1), shall be accompanied by a certified copy of the award against which the appeal is made on less the production of such copy is dispensed with.

(3)In deciding such appeal the Gujarat Revenue Tribunal shall exercise all the powers which a Court has and follow the same procedure which the Court follows in deciding Appeals from the decree or order of the original court under the Code of Civil Procedure, 1908 (V of 1908).

37. Collector's power of revision.

- Where no appeal has been filed within the period provided for it, the Collector may, suo motu or on a reference made in this behalf by [* * *] [The words 'the Commissioner' were deleted by Gujarat 15 of 1964, Section 3, Schedule] the State Government, at any time,-

(a)call for the record of any inquiiy of the proceedings of any Mamlatdar or of the Tribunal other than the proceedings of an award for the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such Mamlatdar or Tribunal as the case may be, and

(b)pass such order thereon as he deems fit:

Provided that no such record shall be called for after the expiry of one year from the date of such order and no order of such Mamlatdar or Tribunal shall be modified, annulled or reversed unless opportunity has been given to the interested parties to appear and be heard.

38. Revisional jurisdiction of Gujarat Revenue Tribunal.

- Notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958) an application for revision may be made to the Gujarat Revenue Tribunal constituted under the said Act against any order of the Collector on the following grounds only-(a)that the order of the Collector was contrary to law;(b)that the Collector failed to determine some material issue of law; or(c)that there was a substantial defect in following the procedure provided by this Act, which has resulted in the miscarriage of justice.

(2)In deciding applications under this section the Gujarat Revenue Tribunal shall follow the procedure which has been prescribed by rules and regulations made under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).

39. Limitation for appeals and applications for revision.

- [Save as otherwise provided in this Act every appeal] [These words were substituted for the words 'Every appeal' by Gujarat 2 of 1974, Section 26.] or application for revision under this Act shall be filed within a period of sixty days, from the date of the order of the Mamlatdar, Tribunal or Collector as the case may be. The provisions of Sections 4,5, 12 and 14 of the Indian Limitation Act, 1908 (IX of 1908) shall apply to the filing of such appeal or application for revision.

40. Cour.

- fees.-Notwithstanding anything contained in the Bombay Court-fees Act, 1959 (Bombay XXXVI of 1959), every application or appeal made under this Act to the Mamlatdar, Tribunal, Collector or Gujarat Revenue Tribunal shall bear a court-fee stamp of such value as may be prescribed.

41. Powers of Gujarat Revenue Tribunal to confirm, modify, etc., order taken in revision.

- The Gujarat Revenue Tribunal in revision under Section 38 may confirm, modify or rescind the order in revision or its execution or may pass such other orders as may seem legal and just in accordance with the provisions of this Act.

42. Power of Collector to transfer appeals.

- The Collector may, after due notice to the parties, by order in writing-

(a)transfer any appeal pending before him or before any Assistant or Deputy Collector subordinate to him to any Additional, Assistant or Deputy Collector, specified in such order performing the duties and exercising the power of a Collector and upon such transfer the Additional Collector, Assistant Collector or Deputy Collector as the case may be shall have power to hear and decide the appeal as if it was originally filed to him; or

(b)withdraw any appeal pending before any Assistant or Deputy Collector and himself hear and decide the same.

42A. [ Revenue Officer to be a necessary party to all proceedings. [New Section 42-A was inserted, by Gujarat 2 of 1974, Section 27.]

- Notwithstanding anything contained in any law for the time being in force in all inquiries and proceedings relating to any land before any officer or authority under this Act, such revenue officer having jurisdiction in the area in which such land is situated, as may be authorised in this behalf by the State Government by an order published in the Official Gazette, shall be a necessary party.] [Sub-sections (1 -A) and (1-B) were inserted by Gujarat 4 of 1968, Section 2 (2).]

Chapter VIII
Miscellaneous

43. Sums recoverable as arrears of land revenue.

- Any sum whether by way of occupancy price, rent or otherwise payable by any person to the State Government by or under the provisions of this Act, shall, if not paid by such person, be recoverable as an arrear of land revenue.

44. Mode of putting any person in possession of land.

(1)Any order of the Mamlatdar or Tribunal awarding possession or restoring the possession or use of any land shall be executed in the manner provided in Section 21 of the Mamlatdars' Courts Act, 1906 (Bombay II of 1906) as if it was the decision of the Mamlatdar under the said Act:Provided that such order shall not be executed till the expiry of the period of appeal or application for revision as provided in Section 39 or if an appeal is filed before the Collector and the Collector has refused to grant a stay order until the date of such order, whichever is earlier:Provided further that any order to be issued to village officers shall be issued by the Mamlatdar to whom such village officers are subordinate.

(2)An order of the Collector or the Gujarat Revenue Tribunal, in appeal or revision shall be executed in the manner provided for the execution of an order of the Mamlatdar or Tribunal under sub-section (1).

45. Summary eviction.

- Any person unauthorised occupying or wrongfully in possession of any land-

(a)which vests in the State Government under this Act, or

(b)to the use and occupation of which he is not entitled under the provisions of this Act,

may be summarily evicted by the Collector after such inquiry as he deems fit.

46. Pleaders, etc., excluded from appearance.

- Notwithstanding anything contained in this Act or any law for the time being in force no pleader shall be entitled to appear on behalf of any party in any proceedings under this Act before the Mamlatdar, the Tribunal or the Collector:Provided that the Mamlatdar, the Tribunal or the Collector may, in the interest of justice for reasons to be recorded in writing, allow the parties to be represented at their own cost by a pleader:Provided also that if any officer of Government is appointed or declared by a competent Court or is authorised under any law for the time being in force as a guardian, administrator or manager of the property of a person who is under a legal disability or is incompetent or unable to manage or to act such officer shall be entitled to appear through a representative authorised by him in writing in this behalf in any proceedings before the Mamlatdar the Tribunal or the Collector. Such representative may also submit any application and otherwise act on behalf of the officer in any such proceedings.Explanation. - For the purposes of this section the expression "pleader" includes an advocate, attorney vakil or any other legal practitioner.

47. Bar of jurisdiction.

- No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by the Mamlatdar, Tribunal Collector, [***] [The word 'Commissioned' was deleted by Gujarat 15 of 1964, Section 4, Schedule], the Gujarat Revenue Tribunal or the State Government.Explanation. - For the purpose of this section a Civil Court shall include a Mamlatdars' Court constituted under the Mamlatdars' Courts Act, 1906 (Bombay II of 1906).

48. Inquiries and proceedings to be judicial proceedings.

- All inquiries and proceedings before the Mamlatdar, the Tribunal the Collector, [****] [The words 'the Commissioner' were deleted by Gujarat 15 of 1964, Section 5.] and the Gujarat Revenue Tribunal shall be deemed to be judicial proceedings within the meaning of Sections 193, 219 and 228 of the India Penal Code (XLV of 1860).

49. Tribunal etc., to be public servants.

- The officers and members constituting a Tribunal and other officers functioning under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).

50. Protection of action taken under this Act.

- No suit,, prosecution or other legal proceedings, shall lie against any person for anything which is in good faith done or purports to be done under this Act.

51. Delegation of powers.

- The State Government may, subject to such restrictions and conditions as it may impose by notification in the Official Gazette, delegate to [any of its officers not below the rank of a Collector] [Those words were substituted for the words 'the Commission' by Gujarat 15 of 1964, Section 6.] all or any of the powers conferred on its by this Act.

52. Control.

- In all matters connected with this Act the State Government shall have the same authority and control over the Tribunals the Mamlatdars, [and the Collectors] [These words were substituted for the words 'the Collectors and the Commissioners' by Gujarat 15 of 1964, Section 7.] acting under this Act as they do in the general and revenue administration.

53. Rules.

(1)The State Government may, subject to the condition of previous publication make rules for carrying out the purposes of this Act.

(2)Without prejudice to the generality of the foregoing power, such rules may provide for-

(i)[ the extent of land to be prescribed under clause (d) of sub-section (1) of Section 3;] [Clause (i) was substituted for the Original by Gujarat 2 of 1974, Section 28.]

(ii)the period within which and the form in which an application under subsection (2) of Section 8 shall be made;

(iii)other particulars to be given in a statement to be furnished under subsection (1) of Section 10;

(iv)the records to be prescribed under sub-section (1) of Section 13;

(v)the other particulars to be prescribed under clause (d) of sub-section (2) of Section 13;

(vi)the manner in which a case shall be referred by the Tribunal under subsection (1) of Section 14;

(vii)the manner in which a list shall be published and the form in which a notice shall be given under sub-section (1) of Section 20;

(viii)the form in which a notice shall be served under sub-section (2) of Section 20 and the form in which particulars shall be furnished under that subsection;

(ix)the period within which bonds shall be repayable under sub-section (2) of Section 25 and denomination and forms of such bonds;

(x)the form of notice to be issued by the Tribunal under sub-section (1) of Section 26;

(xi)the manner of publishing a declaration under sub-section (3) of Section 27;

(xii)rules for the allotment of lands under Section 29;

[(xii-a) the allotment of orchards or blocks of land and the occupancy price, if any, to be provided therefor, under Section 29-A] [Clause (xii-a) was inserted by Presi. Act 43 of 1976, Section 4.]

(xiii)the circumstances in which and the conditions on which sanction shall be given under sub-section (1) of Section 30;

(xiv)the manner of serving notices under Section 34;

(xv)the manner of serving notice on the respondent under sub-section (4) of Section 35;

(xvi)the value of court-fee stamp under Section 40;

(xvii)such other matters as may be prescribed.

(3)All rules made under this section shall be published in the Official Gazette.

(4)All rules made under this section shall be laid before the State Legislature as soon as may be after they are made and shall be subject to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.

54. Enactments amended.

- With effect from the appointed day the enactments specified in Schedule III shall be amended to the extent mentioned in the fourth column thereof.[Schedule I] [This schedule was substituted for the original by Gujarat 2 of 1974, Section 29.](See Sections 4 and 5)

Ceiling area in hectares and its approximateequivalent in acres.
Class of Local Area	Perennially irrigated land
	(i) Irrigated by source other than privatesource	(ii) Irrigated by Private source.	Seasonally irrigated land.	Superior dry crop land	Dry crop land
	Hectares	Approximate equivalent in acres	Hectares	Approximate equivalent in ac-res	Hectares	Approximate equivalent in ac-res	Hectares	Approximate equivalent in ac-res	Hectares	Approximate equivalent in ac-res
1	2	3	4	5
A	4.05	10	5.06	12.50	6.07	15	8.09	20	12.14	30
B	4.45	11	5.56	13.75	6.47	16	8.90	22	13.35	33
C	4.86	12	6.07	15	7.28	18	9.71	24	14.57	36
D	5.26	13	6.58	16.25	7.69	19	10.52	26	15.78	39
E	5.67	14	7.08	17.50	8.50	21	11.33	28	17.00	42
F	6.07	15	7.28	18	8.90	22	12.14	30	18.21	45
G	6.47	G6	7.28	18	9.71	24	12.95	32	19.42	48
H	6.88	17	7.28	18	10.12	25	13.76	34	20.64	51

Ceiling area in hectares and its approximateequivalent in acres.
Class of Local Area	Perennially irrigated land
	(i) Irrigated by source other than privatesource	(ii) Irrigated by Private source.	Seasonally irrigated land.	Superior dry crop land	Dry crop land
	Hectares	Approximate equivalent in ac-res	Hectares	Approximate equivalent in ac-res	Hectares	Approximate equivalent in ac-res	Hectares	Approximate equivalent in ac-res	Hectares	Approximate equivalent in ac-res
I	7.28	18	7.28	18	10.93	27	14.57	36	21.85	54

Note - In this Schedule, "Irrigated by private source" means irrigated from a tube-well or lift irrigation from a perennial water source operated by diesel or electric power.]

II

(See Section 4)

Part I – Local Areas Falling In Class A

District	Taluka or Mahal	Villages
Kaira	Petlad	All villages of the taluka other than thoseincluded in local area C.
	Borsad	All villages of the taluka other than thoseincluded in local area C.
	Nadiad	The following villages:---
		1. Mahudha, 2. Hajipur Tornial, 3. Nadgam, 4.Mangalpur, 5. Vina, 6. Valla, 7. Marida, 8. Salunvanto, 9. SalunTalpad, 10. Alindra, 11. Manghroli, 12. Moholel, 13. Kanjoda, 14.Surasamal, 15. Chalali, 16. Fatepur, 17. Uttarasanda, 18.Chaklashi, 19. Bhumel, 20. Kanjari, 21. Wadtal, 22. Mohmodpura,23. Narsanda, 24. Gutal, 25. Keriavi, 26. Pipalata, 27. Akhdol,28. Valetwa, 29. Mitral, 30. Piplag, 31. Dumral, 32. Tundol, 33.Pij, 34. Rampura, 35. Gangapura, 36. Vaso, 37. Palana, 38.Dantali, 39. Bamroli, 40. Dabhan, 41. Zerol, 42. Dehgam, 43.Hathanoi, 44. Silod, 45. Bilodra, 46. Aldapati, 47. Hirijipati,48. Kakarkhadpati, 49. Lakhavadpati, 50. Ratanjipati, 51.Chaklashipati, 52. Kiledaripati, 53. Baladi, 54. Khaladi.
	Anand	All villages of the taluka other than thoseincluded in local area C.
Baroda	Padra	The following villages:-
		1. Amala, 2. Sejakuva, 3. Padra, 4. Darapura, 5.Sareja, 6. Latipura, 7. Saraswani, 8. Sadhi, 9. Sangama, 10.Sokhadakhurd, 11. Tajpura, 12. Ranu, 13. Pipli, 14. Vadadla, 15.Sultanpura, 16. Karnakuva, 17. Rajupura, 18. Vishrampura, 19.Sandha, 20. Lola, 21. Dhobikawa, 22. Somjipura, 23. Jallapura,24. Chitral, 25. Bhoj, 26. Majatan, 27. Vadu, 28. Narsipura, 29.Muwal, 30. Gavasad, 31. Dabka, 32. Mohmadpura, 33. Mujpur, 34.Mahu-wad, 35. Mobha, 36. Kural, 37. Gayaj, 38. Gariad, 39. Anti,40. Dabhasa, 41. Ekalbara, 42. Umaraya, 43. Karkhadi, 44.Dudhawads, 45. Chokari, 46. Tithor, 47. Pavda, 48. Jaspura(Nava), 49. Jaspura (Juna), 50. Lakhadikui, 51. Fatehpura, 52.Luna.
	Savli	The following villages:---
		1. Bhadarva, 2. Prathampura, 3. Rania, 4. Jalamp5. Khandi, 6. Mahapura, 7. Poichaur, 8. Moksi.
Baroda	Baroda	The following villages:---
		1. Dodka 2. Rayaka, 3. Fajalpur, (Sen-Karda), 4.Nandeshari, 5. Angadha, 6. Kotna, 7. Sindharot, 8. Hinglot, 9.Ampad, 10. Muhapura, 11. Sevasi, 12. Vasanasaiyad, 13. Tandalja,14. Bhayali, 15. Dhanora, 16. Karehia, 17. Dashrath, 18. Ranoli,19. Ajod, 20. Padamala, 21. Karodia, 22. Koyali, 23. Bajwa, 24.Undera, 25. Gorwa, 26. Ankodia, 27. Subhanpura, 28. Gotri, 29.Khanpur, 30. Akota, 31. Jetalpur, 32. Atladra, 33. Gokalpura, 34.Samiyala, 35. Bil, 36. Sherkhi, 37. Sokhada, 38. Savad, 39.Nagarwada, 40. Wadiwadi, 41. Vasana Kotaria, 42. Dumad, 43. Asoj,44. Manjaipur, 45. Nijampura, 46. Chhani, 47. Siswa, 48. Sama.
Broach	Broach	The following villages:---
		1. Angareshwar, 2. Nikora, 3. Mangleshwar, 4.Shuklatirth, 5. Kadod, 6. Jhanor.
	Anklesh-war	The following villages---
		1. Kansia, 2. Chhapara, 3. Mandva, Buzarg.
Surat	Chorashi	The following villages:---
		1. Navagam, 2. Dumbhal, 3. Parvat, 4. Magob, 5.Vedchha, 6. Sabargam, 7. Dabholi, 8. Singanpore, 9. Ved, 10.Tunki, 11. Katargam, 12. Kosad, 13. Bharthana-Kosad, 14.Mota-Varachha, 15. Amroli, 16. Utran, 17. Fulpada, 18. Karanj,19. Kapadra, 20. Simada, 21. Sania-Hemad, 22. Puna, 23. Saroli,24. Kumbharia, 25. Nana-Varachha.
	Kamrej	All villages of the Taluka other than thoseincluded in local area C.
	Bardoli	The following villages:---
		1. Bardoli, 2. Nadiad, 3. Ten, 4. Umrakh, 5.Baben, 6. Astan, 7. Dhamdodlumbha, 8. Sankari, 9.Rajparalumbha,10. Rayam, 11. Varad, 12. Panda, 13. Isanpur, 14. Khoj, 15.Pard-Kadod, 16. Kantali, 17. Vagechkadod, 18. Ruwa, 19.Bharampore, 20. Motifalod, 21. Kulsad, 22. Akoti, 23. Samthan,24. Bhamaiya, 25. Uchhareli, 26. Hari pura, 27. Singod, 28.Bamni, 29. Qrgam, 30. Palsod.
Surat	Navsari	The following villages:---
		1. Puni, 2. Ponsra, 3. Vada Ponsara, 4. Chokhad5. Dabhel 6. Simlak 7. Parthan 8. Asundar 9. Dhaman 10. Manekpore11. Tankoli 12. Kabilpore 13. Kasabapar 14. Veraval 15. Chovisi,16. Amri, 17. Telada, 18. Amadpore, 19. Pinsad 20. Moldhara, 21.Sarona, 22. Pera, 23. Padga, 24. Vejalpore 25. Sandalpor, 26.Kuched, 27. Sadodra, 28. Vesma, 29 Arak 30. Pardi, 31. Sisodra(Arak), 32. Vachhavad, 33. Kaliavadi, 34. Dharagiri, 35. Virvadi,36. Dandesar, 37. Tarasadi, 38. Supa (Kurel), 39. Onchi, 40.Shingod, 41. Kurel 42. Khergam 43. Sahu 44. Navapara 45. Vasar46. Bhattai 47. Nasilpore, 48. Kolasana 49. Tigra, 50. Kadipore,51. Ambada, 52. Munsad 53. Sisodara Ganesh 54. Un, 55. Vada 56.Adada 57. Toli 58. Khadsupa 59. Kachhol 60. Sarai 61. Boriach 62.Rajvada, 63 Astagam 64. Kanbad 65. Pardi 66. Sarpor 67. Sadlav68. Dabhlai, 69. Satem 70. Butlav 71. Nagadhra 72. Bhunvadi 73.Kambada 74. Mahudi 75. Ugat.
	Gandevi	The following villages:---
		1. Salej 2. Sonvadi 3. Gadat 4. Khakhwada 5.Ajrai 6. Kachholi 7. Gangor 8. Amalsad 9. Dhamdachha 10. Gandevi11. Devdha 12. Manekpore 13. Kolva 14. Torangam 15. Ancheli 16.Mohanpur 17. Saribujrag 18. Sarikhurad.
	Palsana	All villages of the Mahal other than thoseincluded in local area C.

Part IILocal Area Falling In Class B
District	Taluka or Mahal	Villages
Broach	Broach	The following villages:---
		1. Tavra, 2. Zadeshwar 3. Maktampor 4. Nand.
Broach	Anklesh-war	The following villages:---
		1. Mandwa Matied,2. Sajod 3. Haripara 4.Sakkarpore 5. Sarfuddin 6. Pungam 7. Diwa 8. Diwi 9. Borebhata10. Survadi.
	Jhagadia	The following villages:---
		1. Navgama 2. Mulad 3. Govali 4. Govalibet 5.Uchedia 6. Ranipara 7. Jhagadia 8. Motasanja 9. Limbodra 10.Avidha 11„ Pora 12. Jarsad 13. Haripura 14. Vanakpore 15.Pipadra 16. Kantidra 17. Prankad, 18. Rundh 19. Bhalod 20. Or,21. Patar 22. Tothidra 23. Tarsali 24. Krishnapuri 25. Velugam26. Parvata, 27. Nana Vasna, 28. Panetha 29. Asha 30 Indore 31.Motavashana.
Amreli	Kodinar	The following villages:---
		1. Kodinar 2. Devalpur 3. Devli 4. Panadar (M)5. Pipli 6. Ronaj 7. Sindhaj 8. Vadnagar 9. Dudana (M) 10.Inchwad (N), 11. Chahan-Ni-Khan 12. Damli 13. Gohil-Ni-Khan 14.Kadvasan 15. Mityaj.
Junagadh	Patan-Veralval	The following villages:---
		1. Veraval 2. Tantivela 3. Simar 4. Kindarwa 5.Adri 6. Nawapara 7. Chanduvav 8. Malondha 9. Vavdi(VRL) 10.Bhalpura 11. Kajli 12. Sonaria 13. Navadra, 14. Harnasa 15.Sundarpara 16. Lati 17. Vavdi (Sutara) 18. Vadodra-Dodia, 19.Lodhva 20. Barewala 21. Thordi 22. Kanjotar 23. Umbri 24. Dabhor25. Vadodra-Zala 26. Sidokar 27. Supasi 28. Dari 29. Chhatroda30. Ambaliala 31. Chamboda 32. Patan 33. Mithapur 34. Badarpara35. Meghapur 36. Ajotha 37. Matana 38. Khalej 39. Sutrapada 40.Morasa 41. Pasnavada 42. Chagiya 43. Singsar 44. Rakhej 45.Dhamlej 46. Beej.
Junagadh	Mangrol	The following Villages:---
		1. Mangrol 2. Rahij 3. Shil 4. Sangawada 5.Shapur 6. Khodadra 7. Kankasa 8. Zariwada 9. Dhelana 10. Navkotda11. Sepa 12. Maktupur 13. Lohej 14. Diwasa 15. Sheryaj 16. Arena17. Talodhara 18. Antroli 19. Husheabad 20. Junakotda 21.Mankehtra, 22. Ajak.
	Malia	The following villages:---
		1. Chorwad 2. Zujarpur 3. Kukaswada 4. Vis'anvel5. Dhumli 6. Kanek 7. Khambhalia 8. Langodhra 9. Khera 10.Sukhpur.
	Kutiyana	The following villages:---
		1. Kutiyana Talpad 2. Mandva 3. Kaji Thepda 4.Ujad Thepada 5. Baloch.

Part IIILocal Areas Falling In Class C
District	Takuka or Mahal	Villages
Sabarkantha	Bayad	The following villages:---
		1. Nana 2. Galani Muvadi 3. Khanpurni Muvadi 4.Jalampura 5. Kesarpura 6. Kesarpura Kampo. 7. Udepur 8. Chandrej9. Balisana 10. Ranipura 11. Ankhol 12. Gobarji in Muvadi 13.Mathsaulia 14. Limb 15. Untarda 16. Vasani 17. Vajepura 18.Vagepura Kampo 19. Alana 20. Dhanpura 21. Jantral 22. Jitpur 23.Ambaliara 24. Godnal 25. Kalpur 26. Rugnathpura 27. Amiapur 28.Jodhapur 29. Manpur 30. Paldi 31. Tenpur 32. Bhudasan 33. Junwada34. Sultanpura 35. Deria 36. Ganeshpura 37 Vankaneda 38.Narmiyanit muvadi 39. Ramas 40. Ranjitpur 41. Fatepur 42.Galabpura 43. Amargadh 44. Dabha 45. Bibinivav 46. Dolpur 47.Manpur 48. Bhajpur.
	Prantij	All villages of the taluka.
Mehsana	Patana	All villages of the taluka other than thoseincluded in local area D.
	Sidhpur	All villages of the taluka other than thoseincluded in local area D.
	Kheralu	The following villages:---
		1. Transvad 2. Chhabalia 3. Shekhpur (vad) 4.Chandpur 5. Malekpur (ved) 6. Kamalpur 7. Babipur 8. Jaska 9.Chacharia 10. Nortol 11. Lunva 12. Mandali 13. Machhava 14. NaniHirvani, 15. Moti Hirvani 16. Thangana 17. Sundhia 18. Hajipur19. Kesampa 20.Sabalpur 21. Jagapur 22. Bajpur 23. Rangpur 24.Khatoda 25. Vadnagar 26. Kahipur.
	Visnagar	All villages of the taluka.
	Mehasana	All villages of the taluka other than thoseincluded in local area F.
	Chanasma	All villages of the taluka other than thoseincluded in local area F.
	Kadi	All villages of the taluka other than thoseincluded in local area F.
	Kalol	All villages of the taluka other than thoseincluded in local area F.
	Vijapur	All villages of the taluka other than thoseincluded in local area D.
Ahemedabad	City	All villages of the taluka.
	Daskroi	All villages of the taluka other than thoseincluded in local area D.
	Dehgam	All villages of the taluka.
	Dholka	The following villages:---
		1. Kavitha, 2. Badarkha 3. Saroda 4. Chandisar5. Vasn-Kelia 6. Ambaliara 7. Rajpur 8. Jalalpur-Vajifa 9,Santhal 10. Rajoda 11. Rasam 12. Bavla 13. Chaloda 14.Juwal-Rupavati 15. Shekhdi 16. Ranoda 17. Maflipur 18. Jekhda 19.Salajda 20. Rupal.
Kaira	Petlad	The following villages:---
		1. Bhadkad 2. Bantawa 3. Dabhou 4. Maghrol 5.Menghalpur 6. Limbali 7. Dewataj 8. Balinta 9. Sojitra 10. Dali11. Dada 12. Palol 13. Kothavi 14. Runaj 15. Khansol 16. Nar, 17.Ramodadi 18. Manaj 19. Manpura 20. Bhurakui 21. Sundra 22.Dhariyapura 23. Sansej.
	Borsad	The following villages:---
		1. Amiyad 2. Ambali 3. Kanbha 4. Jantral 5.Divel 6. Banejada 7. Mujkuwa 8. Virsad 9. Asharma 10. Chamara 11.Kinkhold 12. Pipli 13. Valvod 14. Bamanagam 15. Gambhira 16.Vansa (Ras) 17. Umlav 18.Kathol 19. Kalu 20. Dali 21. Kanvadi 22.Bhanpura 23. Kothiakhad 24. Amrol 25. Badlapur 26. Kathana 27.Kankapura 28. Gorva 29. Dehwan 30. Sarol 31. Gajana 32. Uneli 33.Kandharoti 34. Motisherdi 35. Khadol (Umeta) 36. Umeta 37. Bilpad38. Devapura 39. Dhanavali 40. Jilod 41. Narpura 42. Navakhal 43.Nani Sherdi, 44. Navapura 45. Sankhiad.
	Mahmedabad	All villages of the taluka other than thoseincluded in local area D.
	Kapadvanj	The following villages:---
		1. Kathalal 2. Jitpura 3. Pithai 4. Abhripur 5.Bharkunda 6. Chhipial 7. Gadwal 8. Bagdol 9. Sarali 10. Kaniel11. Torna 12. Chhipadi 13. Mudel Ratanpur, 14. Khadal 15. Antroli16. Kosam 17. Waghwat 18. Singhali 19. Momodpur 20. Kapadvanj 21.Taiyabpur 22. Navagam. 23. Jaloya 24. Sultanpur Taiyabpura 25.Khanpur 26. Jagadpur 27. Kalaji 28. Shahpur 29.Pahad 30. Bhatera31. Khathana 32. Laxmanpura 33. Ladvel 34. Dahiup 35. Anara 36.Sikandarporda 37. Savali 38. Dana 39. Dampat 40. Narangar Nomath41. Salod 42. Dasalwada 43. Fatiabad 44. Ambaliara 45. Sorna 46.Alampura 47. Antisar 48. Ramosadi 49. Vejalpur 50. 51. Chikhlod52. Wishwanathpura 53. Charan ni kol 54. Lasundra 55. PordaBhatera 56. Aral 57. Gangial 58. Thunchal 59. Mirapur 60. Danadra61. Vyas Vasana 62. Gochar na Muvada 63. Mala na Muvada. 64.Kavath 65. Vanta 66.Vala Mahuda 67. Aiwa 68. Garoda 69. Vesana.
	Anand	The following villages:---
		1. Ahima 2. Shili 3. Partappur 4. Khanpur 5.Khorwad 6. Kherda 7. Vahera 8. Wasad 9. Rajupura 10. Anklawadi11. Sundalpur.
	Nadiad	All villages of the taluka other than thoseincluded in the local area A.
	Cambay	The following villages:---
		1. Cambay 2. Patlawadi 3. Kanisa 4. Kanzat 5.Jalsan 6. Kansari 7. Nanakalorda 8. Chhatradi 9. Kalitalvadi10.Timba 11. Jalundha 12. Piploi 13. Vatra 14. Khatnal 15.Bhuvel 16. Undel 17. Vadola 18. Popatvav 19. Sayama 20. Harian21. Neja 22. Jalla 23. Navagamvanto 24. Ralaj 25. Vasna 26.Shakarpur 27. Rajpur 28. Nagra 29. Bhattalavadi 30. Motipura 31.Rangur 32. Bamanva 33. Zaz 34. Vatadra 35. Tarapur 36. Finav 37.Nandeli 38. Untavada 39. Jalapur 40. Mobha 41. Khanur 42. Koldva43. Kalamsar 44. Khadodhi 45. Dhuvaran 46. Haripura, 47.Malpur48. Adrua 49. Malu 50. Bhanderaj 51. Gokulpura 52 Moraj 53.Isarwada.
	Matar	The following villages;---
		l.Piparia 2. Vasana Bujarga 3. Hariala 4. Vadala5. Damari 6. Govindpura 7. Dhadhal 8. Kazipura 9. Gobhalaj 10.Pansoli 11. Malarpura 12. Kanera 13. Pinglaj 14. Vavadi 15.Navagam,16.Nayaka 17. Shetra 18. Bherai.
	Thasra	All villages of the taluka other than thoseincluded in local area E.
Baroda	Waghodia	All villages of the taluka other than thoseincluded in local area D.
	Savli	All villages of the taluka other than thoseincluded in local area A.
	Baroda	All villages of the taluka other than thoseincluded in local area A.
	Dabhoi	All villages of the taluka other than thoseincluded in local area D.
	Sihor	All villages of the taluka.
	Karjan	All villages of the taluka.
	Padra	All villages of the taluka other than thoseincluded in local area A.
Panchmahals	Kalol	All villages of the taluka.
	Halol	The following villages:---
		1. Arad 2. Varasda 3. Maruwa 4. Navaria 5.Maghasar 6. Muwala 7. Sathrota 8.Maswad 9. Chhabapura 10.Tarkhanda 11. Itwadi 12. Abhetwa 13. Dunia 14. Partapura 15.Radhanpura 16. Timbi 17.Sultanpura 18. Mandvi 19. Halol 20.Kanjari 21. Rampura 22. Kotamaida 23. Nurpura 24. Gopipura 25.Jambudi 26. Mojalpura (D) 27. Baska 28. Ambatalav 29. Ujeti 30.Vanseti 31. Panelao 32. Muldhari 33. Jepura 34. Vitthalpura 35.Ghansar 36. Tajpura.
	Godhra	The following villages:---
		1. Kakanpur 2. Tuwa 3. Sejal (Deserted) 4. Gusar5. Moti- Katdi 6. Timba 7. Ratanpur (Kantdi) 8. Kabirpur 9.Khajuri (Nadisar) 10. Moryo 11. Godhra 12. Nadisar, 13. Lilesara14. Ambali 15. Isrodia 16. Nani Kantdi 17. Dayal 18. Bhamaiya19. Pandwa 20. Betia 21. Mehlol 22. Ranipura 23. Raisingpura 24.Rupanpura 25. Harkundi 26. Dhanol 27. Gavasi 28. Bhima 29. Goli30. Kaliana 31. Ratanpur (Mehlol) 32. Relia 33. Akadia 34.Bhalodia 35. Jitpura 36. Ladupura 37. Torna 38. Bhalania 39.Bhatpura 40. Bhanpura 41. Karanpura 42. Rampur (Jodka) 43.Chanchpur 44. Vatlav 45.Varaiya 46. Partappura 47. Tarbordi 48.Asardi 49. Hamirpur 50. Chikodra 51. Gadukpur 52. Tajpur 53.Beganpur 54. Vinzol 55. Volwad 56. Thana 57. Sarangpur 58.Vanakpur 59. Popatpura 60. Davdi Khurad 61. Daruna 62. Kalia vav63. Samli 64. Motal 65. Karsana 66. Padhiar 67. Ordidra 68.Jalia 69. Ichhapagin-muvadu 70. Dhanitra 71. Rinchrota 72.Gothada 73. Dhari 74. Juni Dhari 75. Kabaria 76. Gotavi 77.Pipalia.
Broach	Broach	All villages of the taluka other than thoseincluded in local areas A, B, E and F.
	Amod	The following villages:---
		1. Sarbhon 2. Dora 3. Danda 4. Ninam 5.Shri-Hothi 6. Sonama 7. Tegava 8. Asnara 9. Rodh 10. KothiVantrasha 11. Kurchan 12. Keshlu 13. Samni 14. An or 15.Bhimpura 16. Dhansoli 17. Ikhar 18. Ochhan 19. Karena 20. Kobla21. Kervada.
	Jambusar	The following villages:---
		1. Umra, 2. Bhankhetar 3. Jambusar 4. Kundal 5.Mahapara 6. Uber 7. Dabha 8. Magnad 9. Ankhi 10. Jafarpara 11.Boadra 12. Vahelam 13. Ucchad 14. Vawli 15. Gajera 16. Vedach17. Kareli 18. Piludra 19. Kanwa.
	Vagra	The following villages:---
		1. Pahaj 2. Surtel 3. Vahial 4. Vichhiad 5.Sachan 6. Pisad 7. Saran 8. Bhersam 9. Juned 10. Vastikhandali11. Vagra 12. Khadkhandali 13. Ora 14. Vachhnad 15. Rahad 16.Ankot 17. Saladra 18. Argama 19. Vorasamni 20. Vilayat.
	Jhagadia	All villages of the taluka other than thoseincluded in local areas B, E and F.
	Nanded	All villages of the taluka other than thoseincluded in local areas E, F and H.
Surat	Mangrol	The following villages:---
		1. Siyalaj 2. Mota Barsada 3. Moti Naroli 4.Palod 5. Pipodra 6. Limodra 7. Lindiad 8. Chhamuchhal 9.Bhatkol, 10. Molvan 11. Kothwa 12. Valesa 13. Hathoda 14.Panehta 15. Senthi 16. Velachha 17. Kathawada 18. Limbada 19.Motipardi 20. Sava 21. Nandav 22. Mahuvej 23. Dhamdod 24.Nana-Borsara 25. Hathuran 26. Kosamba 27. Torsadi 28. Kunvarda29. Ansodla 30. Gunti.
	Olpad	The following villages:---
		l.Kimamli 2. Kathodra 3. Bolav 4. Mulad 5.Kharwa 6. Siliabad 7. Kanyashi 8. Kudsad 9. Dihan 10. Giyaspur11. Pardi Bhadoli 12. Simalthu 13. Siyadla 14. Kareli 15.Safedpura 16. Bharundi 17. Kanthraj 18. Obhla 19. Kachhab 20.Kanbhi 21. Erthan 22. Vihara 23. Mohmedpure 24. Morthan 25.Khalipore 26. Madar 27. Siwan 28. Sayan 29. Sandhiar 30. Varthan31. Gola 32. Nagda 33. Andhi 34. Achharan 35. Atodra 36. Asnabad37. Karmala 38. Paria 39. Deland 40. Umra 41. Gothan 42.Vaswari 43. Segwa 44. Insanpore 45. Safetabad 46. Masma 47.Balkas 48. Talad 49. Vadod 50. Kosam 51. Sherdi 52. Kanad 53.Jothan 54. Saroli 55. Sonsak 56. Sondhan 57. Ambheta 58.Sarfundinpura 59. Vadoli 60. Umarachhi 61. Anita 62. Takarma.
	Chorasi	The following villages:---
		1. Umra 2. Vesu 3. Bharthana Vesu, 4. Sarsana 5.Vanakla 6. Okha, 7. Pisad 8. Jahagirabad 9. Chichi 10. Bhesan11. Palanpore 12. Govalak 13. Althan 14. Bhatar 15.Un 16. PardiKande 17. Sachin 18. Kansad 19. Lajpore 20. Bhatia 21.Pardi-Rakob 22. Samrod 23. Kacholi 24. Vanz 25. Rawla 26. Bonand27. Anthasla 28. Khambhasla 29. Kharvasa 30. Eklera 31. Bhanodra32. Sania Kande 33. Mohni 34. Timbera 35. Taraj 36. Kapletha 37.Pop[da 38. Goja 39. Dantora 40. Jahangirpura 41. Vihel 42.Piplod 43. Pal, 44. Adajan 45. Athwa 46. Khatodra 47. Majura 48.Bhestan 49. Bhedwad 50. Limbayat 51. Anjana 52. Godadra 53.Dakhanwada 54. Panas 55. Udhna 56. Pandesara 57. Dindoli 58.Rander 59. Variav 60. Bhatha 61. Umarwada.
Surat	Nasari	The following villages:---
		1. Karod Kothwa 2. Sarav 3. Abrama 4. Vedchha 5.Chandravasan 6. Dambher, 7. Mogar 8. Mandir 9. Visalpore 10.Bhutsad 11. Hansapore 12. Partapore 13. Dantej 14. Ethan 15.Pethan 16. Bodali 17. Eroo 18. Italva 19. Jamalpore 20.Vishalpore 21. Chhapara 22. Navasari 23. Jalalpore 24. Chhinam25. Simalgam 26. Dalki 27. Arsan 28. Mahuvar 29. Nadod 30.Maroli 31. Kodali 32. Sagra 33. Tavdi 34. Mirajpore 35. Alura36. Asna 37. Kalakachhan 38. Ranodra
	Gandevi	The following villages:---
		1. Dhanori 2. Vadasangal 3. Khergam 4. Kalvach5. Desad 6. Valoti 7. Devsar 8. Dhakwada 9. Pati 10. Kesli 11.Ambheto 12. Nadarkha 13. Bilimora 14. Desra 15. Undach LuharFalia 16. Undach Vania Falia 17. Antalia 18. Matwad 19. Gandevi20. Endhal 21. Pipaldhara 22. Pinjra 23. Vagam 24. Vagalwad 25.Khaparia 26. Ichhapore 27. Patharia 28. Rahej.
	Chikhli	The following villages:---
		1. Rethvania 2. Barolia 3. Suthvad 4. Undhval 5.Vanzana 6. Sarayia 7. Tankal 8. Minekachh 9. Nogama 10. Chasa11. Ranverikalla 12. Kangvi 13. Jagwad 14. Chitali 15. Bodwank16. Malvada 17. Hond 18. Ghekti 19.Vankal 20. Majigam 21.Samroli 22. Thala 23. Chikhli 24. Maliadhara 25. Sordhaara 26.Talavchora 27. Khundh 28. Alipore 29. Degam 30. Rankuwa 31.Pipalgabhan 32. Sadakpore 33. Bamavel 34. Manekpore 35. Harangam36. Sadadvel 37. Fadvel 38. Siyada 39. Kaliari 40. Khambhada 41.Khudvel 42. Banmanvada 43. Amadhara 44. Donja 45. Kukeri 46.Kharoli 47. Ranveri 48. Khurad 49. Surkhai 50 Kanbhai 51. Tejlav52. Ghej
	Mahuwa	The following villages :---
		1. Kani, 2. Tarsadi, 3. Pathorn, 4. Mahuwa, 5.Jol, 6. Wanat, 7. Amroli, 8. Dhudhesa, 9. Boria, 10. Mahudi, 11.Sevasan, 12. Andhatri, 13. Amchak, 14. Algat, 15. Bamania, 16.Bartad, 17. Budhleshwar, 18. Butwada, 19. Dedwasan, 20.Dholikui, 21. Fulwadi, 22. Ghadoi, 23. Gopala, 24. Gunaswal, 25.Jerwavala, 26. Kadhaiya, 27. Kadia, 28. Kavitha, 29. Kachhal,30. Kharwan, 31. Khandal, 32. Kodada 33. Miyapur, 34. Mudat, 35.Narda, 36. Nihali, 37. Ondach, 38. Shankartalavdi, 39.Shekhpur, 40. Vachhavad, 41. Vadia, 42. Vagheshwar, 43. Vank,44. Velanpur 45. Naldhara, 46. Dungri, 47. Karchelia, 48.Bilkhadi, 49. Vasrai, 50. Bhoria, 51. Kankaria, 52. Puna, 53.Samba, 54. Valvada, 55. San valla,
	Bardoli	..The following Villages :---
		1. Bamroli, 2. Gotasa, 3. Kanai, 4. Mota, 5.Kharvasa, 6. Movachi, 7. Goji, 8. Pathradia, 9. Nizar, 10.Timberva, 11. Sarbhon, 12. Ninat, 13. Babla, 14. Bhuwasan, 15.Jakharda, 16. Gosarada. 17. Ancheli, 18. Vadoli, 19. Tarbhom,20. Khurad, 21. Chhitra, 22. Nogama, 23. Pardivagha, 24.Vagech-Sarbhan, 25. Kuwadia, 26. Vankaner, 27. Allu, 28.Pardivalod, 29. Nagla, 30. Afwa, 31. Mangrolia.
	Palsana	..The following villages :---
		1. Amalsadi, 2. Makhinga, 3. Lingad, 4. Italva,5. Vanzolia, 6. Gotian 7. Vanesa.
	Valod	..The following villages :---
		1. Syadla, 2. Kamalchhod, 3. Siker, 4. Delvada.
	Mandvi	..The following villages :---
		1. Bodhan, 2. Tukvada, 3. Pipaltha. 4. Patna, 5.Vareli, 6. Kevadia, 7. Vegi, 8. Gavachhi, 9. Piparia, 10.Khaler, 11. Khanjroli, 12. Kamlapor, 13. Vareth, 14. Godvadi,15. Umarsadi, 16. Kosadi, 17. Un, 18. Jamankuvadar, 19. Jakhla,20. Tarsadabar, 21. Birama, 22. Ratania, 23. Vasigam, 24.Varjakhan, 25. Sadali, 26. Nanicher, 27. Moticher, 28. Rajwad,29. Vankla.
	Kamrej	..The following villages :---
		1. Abrama, 2. Ghaludi, 3. Shekhpur, 4. Antroli,5. Tharoli, 6. Akhakhol, 7. Karjan, 8. Dhoran, 9. Pardi, 10.Velanja, 11. Kathor, 12. Chorasi, 13. Amboli, 14. Kholeswar, 15.Bherav, 16. Dungra, 17. Ghala, 18. Jior, 19. Timba, 20.Khanpur, 21. Mirapur, 22. Vav, 23. Delod, 24. Machhi, 25.Dhatva,
Amreli	Kodinar	..All the villages of the taluka other thanthose included in local areas B and F.
Banaskantha	Kankrej	..The following villages :---
		1. Sihori, 2. Ratanpura, 3. Amblivas, 4.Kunharva, 5. Manpur, 6. Dugrasan, 7. Umbri, 8. Golia, 9.Ranawada, 10. Bukoli, 11. ArnkVada, 12. Uchrpi, 13. Kamboi, 14.Laxmipura, 15. Jalia, 16. Fategadh, 17. Raner 18. Jamanapadar,19. Dudasan, 20. Khimana, 21. Chekhla, 22. Khoda, 23. Khodla 24.Samahva, 25. Rampura, 26. Ravina, 27. Ratangadh, 28. Chimangadh.29. Zalmore, 30. Padardi, 31. Khasa, 32. Nanota, 33. Akoli M.Vas, 34. Akoli, T. Vas, 35. Vada, 36. Indramana, 37. Balochpur,38. Mangalpura, 39. Nana Jampur, 40. Thara Sadujihas, 41.Bhavnagar, 42. Thara, 43. Taana, 44. Maidkol, 45. Bhalgam, 46.Ranakpur, 47. Runi, 48. Khengarpura, 49. Kharia, 50. Nava, 51.Shiya, 52. Anandpura, 53. Changa, 54. Mekaria, 55. Padar, 56.Savpura, 57. Un, 58. Amarpura, 59. Ratanpura, 60. Valpura, 61.Tatiana, 62. Karasanpura, 63. Manpura, 64. Bhadrewadi.
	Deesa	..The following Villages :---
		1. New Deesa, 2. Juna Deesa, 3. Sherganj, 4.Vadli-Farm, 5. Tekra, 6. Kant. 7. Khar, dosan, 8. Aseda, 9.Dharpada, 10. Fatepura, 11. Bhildi, 12. Paldi, 13. Ramvas, 14.Soyala, 15. Sondiya, 16. Khetwa, 17. Ratanpur, 18. Sanath, 19.Balodahar, 20. Taleganj, 21. Dedol, 22. Garnal, Moti, 23.Garnal, Chhoti, 24. Vadaval, 25. Lorwada, 26. Bodal, 27.Malagadh, 28. Kuput, 29. Ranpur, Ugmnavas, 30. Ranpur,Vachalvas, 31. Ranpur Atamnavas, 32. Rajpur, 33. Bhoyan, 34.Nava, 35. Vsada, 36. Rasana Nana, 37. Rasana Mota, 38. NesdaJuna, 39. Nasda Nava, 40. Mudetha, 41. Chhatrala, 42. Zabadia,43. Samau Nanavas, 44. Samau Motavas, 45. Dharisana, 46.Saviana, 47. Velavapura, 48. Lunpur, 49. Bhadramah, 50.Sadarpur, 51. Manekpura. 52 Dasanavas, 53. Vasana, 54. Vahra,55. Viruwada, 56. Yavarganj, 57. Latia, 58. Kanzara, 59.Sotambla.
	Palanpur	..The following villages :---
		1. Gadh, 2. Madana, (Gadh) 3. Talepura, 4.Dalwada, 5. Sala, 6. Patosan, 7. Khasa, 8. Saripada, 9. Tokaria,10. Hoda, 11. Badarpura (K), 12. Bhagal, 13. Vasana, 14.Sagrosana, 15. Salimpura, 16. Bhavisana, 17. Gathaman, 18.Asbipura, 19. Jagana, 20. Akesa, 21. Khumbhalmer, 22. Mota, 23.Chandisar, 24. Chodator, 25. Sasam, 26. Usnapura, 27. Kanodar,28. Takarwada, 29. Khodla, 30. Vedancha, 31. Kumbhasan, 32.Vasni, 33. Samadhi- Ranajiwas, 34. Samadhi-Motiwas, 35. SamadhiNanshaniwas, 36. Sudha, 37. Galwada, 38. Titiwada, 39. Kemli,40. Badarpur (Khodla).
	Vadgam.	...All villages of the mahal.
Sabarkantha	Bayad	..All villages of the taluka other than thoseincluded in local area C.
	Modasa	..The following villages :---
		1. Medhasan, 2. Paliapur, 3. Vantada, 4.Salampur, 5. Madasan, 6. Khambhisar, 7. Bodi, 8. Nana Mota, 9.Raipur (Modhasan), 10. Lachhai, 11. Itadi, 12. Galsundra, 13.Khadoda, 14. Moti Chichan, 15. Nani-Chichan, 16. Limbhoi 17.Davli, 18. Gadhada, 19. Vanta, 20. Rampur, 21. Vadagam, 22.Rajpur, 23. Jitpur, 24. Nani Vav, 25. Alva, 26. Khilodia, 27.Lalinomatha, 28. Ambasar, 29. Rampur, 30. Kashipura, 31. Kidi,32. Vakhatpur, 33. Navalpur, 34. Rugnathpur, 35. Jalampur, 36.Kanol, 37. Butal, 38. Jamtha, 39. Dolpur, 40. Moti Vav, 41.Borvai, 42. Ramos, 43. Nava Vadvasa, 44. Juna Vadvasa, 45.Amodra, 46. Jasvantpura, 47. Kishorpura, 48. Bayal, 49.Dhanknrol, 50. Sartanpur, 51. Gadha, 52. Jamnachhapara, 53.Rajpur, 54. Himatpur, 55. Dhansura, 56. Bhevsavada, 57.Antisara, 58. Rahiol, 59. Garudi, 60. Kanjodia, 61. Shinol, 62.Umedpur, 63. Lalpur, 64. Mahadevpura, 65. Kolvada, 66. Rupan,67. Kau, 68. Ramana, 69. Barnoli, 70. Sika, 71. Malekpur, 72.Rakhial, 73. Bhuchadia, 74. Khumapur, 75. Kabola, 76. Shampur,77. Sajpur, 78. Tinitisar, 79. Sabalpur, 80. Rasulpur, 81.Bharunda, 82. Kolikhad, 83. Phadur, 85. Sitpur, 86. Dhunawada,86. Alampur.
	Idar	...The following villages. :---
		1. Kuvava, 2. Mesan, 3. Rampur, 4. Poshina, 5.Champa. 6. Revasan, 7. Dharapur, 8. Kotda (Mota), 9. Bolundra,10. Vantda, 11. Ruvach, 12. Chhabli, 13. Punjpur, 14. Chitroda,15. Itadi, 16. Ankala, 17. Rajpur, 18. Kukadia, 19. Ganeshpura,20. Serpur, 21. Bhadresar, 22. Kapoda, 23. Isarvada, 24.Bhotali, 25. Dungari, 26. Deramli, 27. Kaveli, 28. Kavela, 29.Netramli, 30. Savgadh, 31. Sapavada, 32. Himatpur, 33. Hinglaj,34. Chadasna, 35. Nani vadoth, 36. Bhuvel, 37. Rudradi, 38. NanaKotda, 39. Surpur, 40. Sarangpur, 41. Barvav, 42. Sadatpura,43. Minor, 44. Virpur, 45. Jadar, 46. Jothipura, 47. Moti Vadol,48. Mangadh, 49. Vasna, 50. Kishorgadh, 51. Aroda, 52. Bolundra,53. Umedgadh, 54. Masai, 55. Ratanpur, 56. Umedpura, 57.Acheral, 58. Pratappura, 59. Ransan, 60. Khaski, 61. Haripura,62. Budheli, 63. Jaswantgadh, 64. Kesarpura, 65.Dawa, 66.Arasodia, 67. Singha, 68. Chitradi, 69.. Eklara, 70. Santol, 71.Bhawnagar, 72. Kamboya, 73. Manpur, 74. Gadha, 75. Kabso, 76.Chhaip, 77. Bhivanta, 78. Sudarpur, 79. Madhadva, 80. Surasana,81. Sardarpur, 82. Badarpura, 83. Sahebpura, 84. Samlapur, 85.Lai, 86. Oda.
	Himatnagar	..All villages of the taluka.
Mehasana	Patan	..The following villages :---
		1. Wagod, 2. Morpa, 3. Vachhalva, 4. Jangral, 5.Koita, 6. Ganeshpura, 7. Delvada, 8. Khodana, 9. Raviana, 10.Laxmipura (Haidarpura), 11. Untwada, 12. Vahana, 13. Katra, 14.Bhatsan, 15. Muna, 16. Ajuja, 17. Khareda, 18. Mesar, 19. Jakha,20. Vasani, 21. Laxmipura, 22. Bhilvan, 23. Lakhadap, 24. Vadu,25. Siyol, 26. Kimbuva, 27. Kotawad, 28. Sanodarda, 29.Vamaiya,30. Aghar, 31. Sujanipur, 32. Tankwasna, 33. Jeleshwar-paldi,34. Sagodia, 35. Gulvasana, 36. Charu, 37. Vadhi, 38. Nayata,39. Rechavi, 40. Sariya, 41. Veloda, 42. Vadia, 43. Depadar, 44.Vadhasar, 45. Volavi, 46. Dudharampura, 47. Hanumanpura,48.Khanpurda, 49. Varoda, 50. Dharnoj, 51. Odhava, 52. Undara,53. Sampra, 54. Golivada, 55. Sotavada, 56. Kansa, 57.Bhutiavasana, 58. Rughnathpura, 59. Jamtha, 60. Balva, 61.Khalipur, 62. Mulusan, 63. Lodhi, 64. Kalodhi, 65. Rakhav, 66.Dhanasara, 67. Dharusan, 68. Endla, 69. Vayad, 70. Ghacheli, 71.Kanosan, 72. Abluva, 73. Deliathara.
	Sami	..The following villages :---
		1. Ranawada, 2. Sherpura, 3. Jorawarpura, Mota,4. Jorawarpura Nana, 5. Matrota, 6. Dadar, 7. Dhadhana.
	Harij	..All villages of the mahal other than thoseincluded in local area F.
	Sidhpur	..The following villages :---
		1. Hisor, 2. Chandensar 3. Dethli, 4. Kholvada,5. Sidhpur, 6. Kot, 7. Mudana, 8. Sandesari, 9. Kukhasan, 10.Meloj, 11. Ankwi, 12. Ganglesan, 13. Tavadia, 14. Sevalani, 15.Nandotri, 16. Bersila, 17. Vadhana, 18. Umru, 19. Sujanpur, 20.Sedrana, 21. Rasulpur, 22. Metrna, 23. Khadiasanai, 24. Sahasa,25. Dungariasan, 26.Kakoshi, 27. Kunvara, 28. Kalyana, 29.Lihoda, 30. Dashawada, 31. Lavara, 32. Kaleda, 33. Dhanavada,34. Pachakwada, 35. Vaghral, 36. Dhrumad, 37. Mudvada, 38.Methan, 39. Mamvada, 40. Dindrol.
	Vijapur	..The following villages :---
		1. Deopura, 2. Ganeshpura. 3. Hirpura, 4.Gadhada, 5. Jepor, 6. Aglod, 7. Hathipur, 8. Falu, 9.Soja-Hasanapur, 10. Pedhanali, 11. Changod, 12. Sunderpur, 13.Madhi, (Hamlet of Pedhamli) 14. Sardarpur, 15. Kamalpur, 16.Pirojpur, 17. Rampur, Kot, 18. Bamanwa. 19. Gundrasan 20.Ransipur, 21. Techava, 22. Deria.
	Kheralu	..The following villages :---
		1. Mirajpur, 2. Molipur, 3. Karabatia, 4.Pipalldar, 5. Rajpur, 6. Sultanpur, 7. Navapur, 8. Sobhasan, 9.Champa, 10. Badarpur, 11. Limdi, 12. Rasulpur, 13. Sadikpur, 14.Samoja, 15. Malikpur (kh), 16. Aditpur, 17. Balad, 18. Panchha,19. Vavadi (kh) 20. Vithoda, 21. Shahpur, 22. Fatepur, 23.Nandropur, 24. Suvariya, 25. Chansal, 26. Dabhad, 27. Mahiyal,28. Sakari, 29. Nandali, Miyasan, 30. Gajipur, 31. Naniwada, 32.Daol, 33. Nizampur, 34. Jaspur, 35. Dalisana, 36. Varetha, 37.Mahekubpura, 38. Dabhoda, 39. Arthi, 40. Lalawada, 41. Chotia,42. Malarpur, 43. Kpda, 44. Nalu, 45. Rahemanpur, 46. Delwada,47. Gathaman, 48. Gorisna, 49. Vaghavali, 50. Ambawada, 51.Khatasana, 52. Karasanpura, 53. Sipor, 54. Unad, 55. Khanpur,56. Shahpur (wad), 57. Undhai, 58. Vagadi, 59. Madhasana, 60.Chada, 61. Amarpura, 62. Sagthala, 63. Dabu, 64. Aspa, 65.Sarana, 66. Sulipur, 67. Kheralu, 68. Shekhpur (kh), 69.Vaktapur.
Ahmeda-bad	Sanand	..The following villages :---
		I. Sanand, 2. Godhavi, 3. Garodia, 4. Manipur,5. Telav, 6.Kolat, 7. Sela, 8. Sanathal, 9. Navapura, 10.Chekhla, II. Andej, 12. Bhavanpura, 13. Rampura, 14. Vasna, 15.lava, 16. Kaneti, 17. Nidhard, 18. Moriya, 19. Pipan, 20. DevtiMoti, 21. Modasar, 22. Devti Nani, 23. Tajpur, 24.Vasna-Chacharwadi, 25. Changodar, 26. Chharodi.
	Daskroi	..The following villages.---
		1.Tahltej, 2. Bodakdev, 3. Ambli, 4. Shilaj, 5.Bopal, 6. Ghuma, 7. Sola, 8. Bhadaj, 9. Hebatpur, 10. Kali, 11.Jagatpur, 12. Chenpur, 13. Lilapur, 14. Lapkaman, 15. Ognaj, 16.Gota, 17. Khoraj, 18. Khodiar, 19. Tragad, 20. Dantali, 21.Adalaj, 22. Jamiatpura, 23. Unvarasad, 24. Tarapur.
	Dholka	..The following villages.---
		1.Dholak, 2. Rampur, 3. Khatripur, 4. Sahij, 5.Ambethi, 6. Vautha, 7. Virpur, 8. Girand, 9. Viradi, 10. Ingoli,11. Kauka, 12. Ganol, 13. Vataman, 14. Rampura, 15. Anandpura,16. Vorna, 17. Moti-Boru, 18. Manjpur, 19. Dadasar, 20. Sarandi,21. Jalalpur-Godhneshwar, 20. Shiawada, 23. Khanpur, 24. Lana,25. Sakodra, 26. Chiada, 27. Ambareli, 28. Paladi, 29. Pisawada,30. Andheri, 31. Trasnad, 32. Bhetawada, 33. Nesda, 34.Kadipur, 35. Sindhraj.
Kaira	Matar	..All villages of the taluka other than thoseincluded in local areas C and H.
	Mehmedabad	..The following villages.---
		1. Kheda, 2. Khumarwad, 3. Gadva, 4. Kanij, 5.Raska, 6. Amsharan, 7. Rohisa, 8. Jinjer, 9. Dajipura, 10.Jalampura, 11. Modaj, 12. Kuna, 13. Charan-na-Muvada (TabeKuna), 14. Charan-na-Muvada (Tabe Ghodasar,) 15. Ajabpura, 16.Shetrunda, 17. Karioli, 18. Rudcn, 19. Bar- Muvada, 20. Jalia,21. Ratanpur, 22. Sarasavani, 23. Moti-Abdoli, 24. Ghodsar, 25.Pahadia, 26. Surajpura, 27. Nani Adboli, 28. Moti-Timbali, 29.Nani Timbali, 30. Kothipura, 31. Haldrawas, 32. Gokulpura, 33.Hathnoli, 34. Umedpur, 35. Bari-na-muvada, 36. Gothaj, 37.Samaspur, 38. Bavara, 39. Khambhali, 40. Varsona, 41. Vanmali,42. Sundha, 43. Vansol, 44. Devkivansole, 45. Sinhunj, 46.Kesra, 47. Vanthavali.
Baroda	Waghodia	..The following villages.---
		1. Sangadol, 2. Madodhar, 3. Timbi, 4. Tavra, 5.Vejalpur, 6. Vyara, 7. Antoli, 8. Jambuvada, 9. Taraswa, 10.Kherwadi, 11. Gugalpur, 12. Ambali, 13. Dankheda, 14. Godadra,15. Vesania, 16. Dundelav, 17. Goraj, 18. Vasvel, 19. Valwa, 20.Gambhirpura, 21. Hamirpuri, 22. Dharola, 23. Vedpur 24.Nani-Manekpur, 25. Moti- Manekpur, 26. Koba, 27. Saidal, 28.Ghoda, 29. Kachhota, 30. Nurpuri, 31. Chandpur, 32. Asha, 33.Rustampura, 34. Chipat.
Baroda	Dabhoi	..The following villages.---
		1.Amreshwar, 2. Bamboj, 3. Lunadra, 4.Naranpura, 5. Suvalja, 6. Simalia, 7. Akotadar, 8. Vadhavana, 9.Shamsherpura, 10. Bhimpura, 11. Dangivada, 12. Pansoli, 13.Kukad, 14. Boriad, 15. Karnet, 16. Juni- Magrol, 17.Navi-Magrol, 18. Gopalpura, 19. Bhalodra, 20. Dharampura, 21.Suraj ghoda, 22. Para, 23. Asgol, 24. Arania, 25. Nagdol, 26.Asodra, 27. Paragam, 28. Bhumasia, 29. Sompura, 30. Jesangpura.
	Sankheda	..All villages of the taluka.
	Tilakwada	..The following villages.---
		1.Bujetha, 2.Jalodra, 3. Kareli, 4. Mangu, 5.Limpura, 6. Utavli, 7. Sewada, 8. Fatepura, 9. Udhaimandwa.
Pachma-hals	Halol	..All villages of the taluka other than thoseincluded in local area C.
	Shehra	..All villages of the taluka other than thoseincluded in local area F.
	Lunawada	..All villages of the taluka other than thoseincluded in local area F and H.
Broach	Ankleshwar	..The following villages.---
		1.Kanva, 2. Nagal, 3. Panod, 4. Ankleshwar, 5.Chorasi, 6. Boridra, 7. Gadkhol, 8. Andada, 9. Samor.
	Amod	..All villages of the mahal other than thoseincluded in local areas C. and F.
	Jambusar	..All villages of the taluka other than thoseincluded in local areas C and F.
Surat	Umbergaon	..All villages of the taluka other than thoseincluded in local area F.
	Olpad	..All villages of the taluka other than thoseincluded in local area C.
	Chorasi	..All villages of the taluka other than thoseincluded in local areas A and C.
	Navsari	..All villages of the taluka other than thoseincluded in local areas A and C.
	Gandevi	..All villages of the mahal other than thoseincluded in local areas A and C.
	Bulsar	..All villages of the taluka other than thoseincluded in local area F.
Surat	Pardi	..All villages of the taluka other than thoseincluded in local area F.
	Chikhli	..All villages of the taluka other than thoseincluded in local area C.
	Bansda	..The following villages.---
		1.Sindhai, 2. Unai, 3. Chadhav, 4. Palgabhan, 5.Bhinar, 6. Chapaldhara, 7. Rupvel, 8. Singhad, 9. Motivalzar,10. Nanivalzar, 11. Nanibhamti, 12. Doldha, 13. Rajpor, 14.Pratapnagar, 15. Kamboya, 15. Kantasvel, 17. Lakhavadi, 18.Zari, 19. Vaghabari, 20. Vandarvella, 21, Motibhamti.
	Mahuva	..All villages of the taluka other than thoseincluded in local area C.
	Valod	..All villages of the mahal other than thoseincluded in local area C.
	Barodli	..All villages of the taluka other than thoseincluded in local areas A and C.
	Mandvi	..All villages of the Taluka other than thoseincluded in local areas C and F.
	Mangrol	..All villages of the taluka other than thoseincluded in local areas C and F.
	Vyara	..The following villages.---
		1.Ghata, 2. Katiskuvadur, 3. Dungargam, 4.Lotarva, 5. Kohli, 6. Khusalpura, 7. Borkhadi, 8. Maipur, 9.Tichakpura, 10. Shapur, 11. Bhojpur majik, 12. Rupwada, 13.Khanpur, 14. Chhirma, 15. Umarkui, 16. Ramkuva, 17. Kanjan, 18.Kelkui, 19. Gherivav, 20. Kasvav, 21. Umarkatchh, 22. Bedchit,23. Kamlapore, 24. Vankla, 25. Bagalpure, 26. Gangpur, 27.Dharampura, 28. Kalakva, 29. Bedaraipur, 30. Ghani, 31.Bamnamal-dur, 32. Umarkuwa.

Part VLocal Areas Falling In Class E
District	Taluka or Mahal	Villages
Kaira	Thasra	..The following villages.---
		1.Jargal, 2. Sandheli, 3. Salun, 4. Nanadra, 5. Khadgodhra,6. Golaj, 7. Wanghroli, 8. Rozawa, 9. Bhatwasna, 10. Sanadra,11. Palaiya, 12. Ajupura, 13. Chandasar, 14. Mulaid, 15.Chetarsumba, 16, Shamalpura, 17. Saiyat, 18. Ekalvelu, 19.Ozarala, 20. Raniporda, 21. Boradi, 22. Vithalpura, 23. Dabhali,24. Ravalia, 25. Mithana Muvada, 26. Sonaiya, 27. Morambali,28. Bhatpura I, 29. Bhatpura II, 30. Ajaroli, 31. Bharthari, 32.Pipalwada, 33. Khijalpura Talpad, 34. Pilol, 35. Baladha, 36.Amaratpura, 37. Porda, 38. Thakorpura, 39. Vallavpura, 40. Sui,41. Dakor, 42. Thasra, 43. Gadhavipura.
	Kapadwanj..	All villages of the taluka other than those included in localarea C.
	Balasinor	..The following villages.---
		1.Balasinor, 2. Handia (Balasinor), 3. Jamiyatpura, 4. Rajpur(Balasinor), 5. Sakarai, 6. Saliavadi, 7. Karanpur, 8. Dakharia,9. Jorapura, 10. Meghalia, 11. Limadi, 12. Gadhwada, 13. Dev,14. Sutaria, 15. Dhathi, 16. Khandi- ' wav, 17. Saroda, 18.Janod, 19. Gunthali, 20. Gajapagina Muvada, 21. Felsani, 22.Prudava, 23. Vasadra, 24. Parabia, 25. Jetholi, 26. Raiyoli, 27.Dhundhalia, 28. Kambopa, 29. Dolatporda, 30. dhanola, 31.Vadadla, 32. Parpadia, 33. Navgama, 34. Kunjara, 35. Baliadev,36. Bhanthala, 37. Othwad, 38. Nanvarpura, 39. Bodeli.
Broach	Broach	..The following villages.---
		1.Bhuva, 2. Bhadbhut, 3. Sarnar, 4. Amleshwar, 5. Kurla, 6.Nadathal, 7. Amadala, 8. Cholad, 9. Vesadada, 10. Detral, 11.Hinglot, 12. Vaduva, 13. Vahalu, 14. Vansi, 15. Karmad, 16.Kukarvada, 17. Vervada. 18. Dasan, 19. Degam.
	Ankleshwar..	All villages of the taluka other than those inclucded in localareas A, B, and D.
Broach	Vagra	..The following villages.-
		1.Kothia, 2. Dahej, 3. Ambhta, 4. Akhod, 5. Nandida, 6.Khojbal, 7. Bhensali, 8. Atali, 9. Kaladra, 10. Rahiad, 11.Koliad, 12. Jolva, 13. Suva, 14. Luvara, 15. Lakhigam 16.Limbal, 17. Jageshwar, 18. Saykha, 19. Vegni, 20. Sadathala.
Hansol		..All villages of the mahal other than those included inlocal area F.
	Jhagdia	..1. Amalzar, 2. Ambos, 3. Amod, 4. Anadhara, 5.Andharkachla, 6. Bhimpore, 7. Bhojpore, 8. Bhuri, 9. Boridra,10. Damlai, 11. Dholakuva, 12. Gundecha, 13. Haripura, 14.Malipipar, 15. Moran, 16. Maljipara, 17. Padal, 18. Padvania,19. Rajpara, 20. Raisangpara, 21. Rajpore, 22. Ambakhadi, 23.Asnavi, 24. Baleswar, 25. Bilvada, 26. Choki, 27. Dabhal, 28.Dholekham, 29. Dholi, 30. Jamoli, 31. Jespore, 32. Zazpore,33.Kadvali, 34. Kantol, 35. Kapat, 36. Kesarva, 37. Kalak, 38.Koliapada, 39. Koliwada, 40. Machamdi, 41. Mandvi, 42.Motasorva, 43. Nanasorva, 44. Pada, 45. Piplapan, 46. Razalvada,47. Rampore, 48. Rupania, 49. Sajanvav, 50. Samarpara, 51.Tejpore, 52. Umarkharda, 53. Vadkhuta, 54. Vankol.
	Nandod	..The following villages.---
		1.Bamanfalia, 2. Medgam, 3. Datanamli, 4. Chhatwada, 5.Dhockhi, 6. Handi, 7. Ghanta, 8. Kakadva, 9. Sanadhara, 10.Kanpore, 11. Mahudipada, 12. Namalgadh, 13. Gager, 14. Dadhwada,15. Amali, 16. Gadit, 17. Motichikli, 18. Nanichikli, 19. Madan,20. Boridra, 21. Movi, 22. Mota haidva, 23. Nana Haidva, 24.Chitrol, 25. Mayasi, 26. Jitpore, 27. Motalimatwada, 28. Khamer,29. Rajpara, 30. Vanjar, 31. Jitnagar, 32. Pada, 33. Sudarpara,34. Vadia, 35. Gopalpura, 36. Karantha, 37. Vavdi, 38.Kalimakwana, 39. Shamsherpara, 40. Rampara, 41. Guwar, 42.Mangrol, 43. Thali, 44. Nanalimatwad, 45. Shengpur, 46.Gambhirpara, 47. Ramgadh, 48. Nana- raipara, 49. Verisalpara.
Rajkot	Dhoraji	..All villages of the taluka.
	Upleta	..All villages of the taluka.

Part VILocal Areas Falling in the Class F
District	Taluka or Mahal	Villages
Banaskantha	Deesa	..All villages of the taluka other than thoseincluded in local area D.
	Kankrej	..All villages of the taluka other than thoseincluded in local area D.
	Palanpur	..All villages of the taluka other than thoseincluded in local areas D and H.
Sabarkantha	Khedbrahma	..The following villages.---
		1.Damawas, 2. Kalolnalia, 3. Laxmipura, 4.Silwada, 5. Gota, 6. Gada, 7. Nichidhanal, 8. Dalwadia, 9.Rudramala, 10. Metral, 11. Padardi, 12. Radhiwad, 13. Sitol, 14.Chikhala, 15. Vatrol, 16. Rodhra, 17. Paroy, 18. Tandalia, 19.Karunda, 20. Isroda, 21. Bhesudra, 22. Galodia, 23. Derol, 24.Champalpur, 25. Tokra, 26. Lonk, 27. Gadhada, 28. Jagnathpura,29. Khedbrahma, 30. Vasana, 31. Unchidhanal, 32. Gundel, 33.Agia, 34. Matoda.
	Vijaya-nagar	..The following villages.---
		1.Bhankhara, 2. Zer, 3. Kundala, 4. Dholivav, 5.Vireshwar, 6. Kathvavdi, 7. Parthipura, 8. Kalayan, 9. Kadoli,10. Janjari (deserted), 11. Dholvani, 12. Kathroti, 13. Kanadar.
	Bhiloda	..The following villages.---
		1.Munai, 2. Sunsar, 3. Bhavanapur, 4. Nakhi, 5.Khapreta, 6. Meditimba, 7. Mau, 8. Desan, 9. Akodia, 10.Thurawas, 11. Lakhan, 12. Moru, 13. Fatepur, 14. Mankdi, 15.Sihali, 16. Narda, 17. Sangal, 18. Lilchha, 19. Agledi, 20.Khalwad, 21. Jumsar, 22. Jumsarchhapara, 23. Malasa, 24.Bedasan, 25. Kisangadh, 26. Malekpur, 27. Vejpur, 28.Mathganthi, 29. Ganti, 30. Indrapura, 31. Vagheswari, 32.Mankroda, 33. Vansali, 34. Bhiloda, 35. Naranpura, 36. Narsali,37. Khumapur, 38. Bhatera, 39. Mandhari, 40. Nandej, 41.Chinoda, 42. Kelcka, 43. Math- Timba, 44. Hathasal, 45.Nanibebar, 46. Sejapur, 47. Dhuleta (B), 48. Punasan, 49.Vantdi, 50. Bamna, 51. Rampur (M) 52. Kheroj, 53. Shabhavada (K)54. Sabhayada (J), 55. Motibebar, 56. Janali, 57. Chibhadiata,58. Kheradi, 59. Karanpur, 60. Vanzar, 61. Hardaspur, 62. Vasai,63. Bhetali, 64. Nava (B), 65. Vankaner, 66. Hintodra, 67.Bhutawad, 68. Dholwani, 69. Math Bolundra, 70. Bolundra, 71.Ubsal, 72. Silasan, 73. Takatuka, 74. Meru, 75. Jesingpur, 76.Dhambalia, 77. Napda (K), 78. Napda (J), 79. Khiloda 80. Sadpur,81. Vajapur, 82. Kadavia, 83. Vandial, 84. Brahmpuri, 85.Lalpur, 86. Asal, 87. Gadadar, 88. Jalia, 89. Vagadar, 90.Sunokh, 91. Vansera, 92. Vanta.
	Malpur	..All villages of the taluka other than thoseincluded in local area H.
	Modasa	..All villages of the taluka other than thoseincluded in local area D.
	Idar	..All villages of the taluka other than thoseincluded in local area D.
Mehsana	Sami	..All villages of the taluka other than thoseinlcuded in local area D.
	Harij	..The following villages.---
		1.Chabkha, 2. Savasada, 3. Sarval, 4. Harij, 5.Jaska.
	Mehsana	..The following villages.---
		1.Mehmadpura, 2. Jakasana, 3. Ijpura-Jethaji, 4.Jotana, 5. Balol, 6. Ijpur-Barot, 7. Jivapura, 8. Palaj. 9.Nadasa, 10. Gokalpura, 11. Ajabpura, 12. Martoli, 13. Santhal,14. Kanpura, 15. Tejpura, 16. Rampura, 17. Katosan, 18.Dhanpura, 19. Virsoda.
Chanasma		..The following villages.---
		1.Becharaji, 2. Bariyaf, 3. Akba, 4. Chandanki,5. Dedana, 6. Vanpur, 7. Asjol, 8. Indrap, 9. Dhanpura, 10.Chhatasana, 11. Ruppura (Karasanpura), 12. Rantej, 13. Itoda,14. Ambala, 15. Surpura, 16. Mandali, 17. Suraj, 18. Kalari, 19.Chandroda, 20. Chadasana, 21. Pratapgadh, 22. Dharpura Khant,23. Dethali, 24. Khambhel 25. Manilari, 26. Adivada, 27.Khokhala, 28. Mithighariya, 29. Venpura, 30. Delwada, 31.Dodiwada, 32. Delpara Khant 33. Mudhera, 34. Poyada, 35.Ranchhodpura, 36. Karansagar, 37. Sujanpura, 38. Matrasan, 39.Sankhalpur, 40. Fichadi, 41. Sampawada, 42. Endala.
Mahsana	Kadi	..The following villages.---
		1.Lahor, 2. Manipur, 3. Rozapuri, 4.Karasanpura, 5. Merda, 6. Amaliara. 7. Thol, 8. Sedfa, 9.Kanazari, 10. Nadan, 11. handeraopura, 12. Chandrasan, 13.Govindpura, 14. Yashwantpura, 15. Bavla, 16. Medha, 17.Laxmipura, 18. Zaloda, 19. Chalasan, 20. Suraj, 21. Moya, 22.Degdi, 23. Chhalesara, 24. Visalpur, 25. Nagrasan, 26. Deusana,27. Adundra, 28. Alusana, 29. Sadra, 30. Dhoria, 31. Haripura,32. Valasa, 33. Charol, 34. Babajipura, 35. Sujatpura, 36.Thadod, 37. Narsipur, 38. Ghalodra, 39. Visatpura, 40. Sedrana,41. Khand Morwa, 42. Kaswa, 43. Vidaj, 44. Shiyapura, 45.Dudhai, 46. Sedaradi, 47. Ghughala, 48. Korda, 49. Maharajpura,50. Bhalthi, 51. Vadharoda, 52. Khavad, 53. Daran, 54. DaranMorva, 55. Kolad, 56. Vekra, 57. Nadolia, 58. Nanapura-Sonwad,59. Varkhadia, 60. Fatepura, 61. Vinayakpura, 62. Jamiyatpura,63. Agol, 64. Jcsangpura, 65. Della, 66. Panthoda, 67. Vlavdi,68. Ishwarpura, 69. Kalyanpura, 70. Palli.
	Kalol.	..The following villages.---
		1.Piyaj, 2. Borisana, 3. Saij, 4. Ramnagar, 5.Serisa, 6. Palsana, 7. Ganpatpura, 8. Usmanabad, 9. Sabaspur,10. Vansajada, Kalol, 11. Bhoyan Moti, 12. Dantali, 13. Vadsar,14. Karoli, 15. Hazipur, 16. Bhirnasan, 17. Khatraj, 18.Jethlaj, 19. Sanavad, 20. Santej, 21. Rakanpur, 22. Nasmed, 23.Adhana, 24. Mulsana, 25. Vayana, 26. Ranchhodpura, 27.Ramchandra, 28. Nandoli, 29. Palodia, 30. Unali, 31. VasajadaDhedia, 32. Pratappura.
	Kheralu	..All villages of the taluka other than thoseincluded in local area C and D.
Ahmeda-bad	Viramgam	...All villages of the taluka.
	Sanand	...All villages of the mahal other than thoseincluded in local area D.
	Dholka	...All villages of the taluka other than thoseincluded in local areas C and D.
	Dhan-dhuka	...All villages of the taluka other than thoseincluded in local area H.
Kaira	Bajasinor	...All villages of the taluka other than thoseincluded in local area E.
Baroda	Chhota-Udepur	The following villages:---
		1. Kevdi, 2. Dola Chepra, 3. Limban 4. DholiSamel 5. Dungar Bhitna 6. Mandalva 7. Vachali Bhita 8. BandiBhinta 9. Alsipur 10. Zoz 11. Zingurwani 12. Tenalia 13. Khos(Tenalia) 14. Kikavada, 15. Malu 16. Siloj 17. Chorwana 18.Bhilpur 19. Oad 20. Accheta 21. Vijol 22. Umarva 23. Rampura 24.Palsanda, 25. Rojakuva, 26. Achhala 27. Jaloda 28. Chichod 29.Gungvada, 30. Daralia 31. Tejgadh 32. Dumbali 33. Khajuria 34.Puniawant 35. Talavafalia 36. Raysingpura 37. Maldhi 38.Dharmaja 39. Simalzalia 40 Padharwant 41. Karwani 42. Chokadi43. Malaja 44. Dhandhodha 45. Bhansa.
	Jabugam	All villages of the taluka other than thoseincluded in local area H.
	Naswadi	The following villages---
		1. Payakoi 2. Vadia 3. Dhamasia 4. Chosalpura 5.Dajipura 6. Mebubpura 7. Linda 8. Kothia 9. Intia 10. Chametha11. Bhagwanpura 12. Rampuri 13. Godisimel 14. Pothaalipura 15.Bedikuwa 16. Rasingpura 17. Jemalgadh 18. Bharoshwadi 19. Kolu20. Pala 21. Kankuwasan 22. Vadadli 23. Sidhikuwa 24. Rozia 25.Zarkhali 26. Baroli 27. Khaparia 28. Naswadi 29. Valpura 30.Anandpuri 31. Haripura 32. Sindhikuwa (Naswadi) 33. Akona 34.Kambola 35. Jitpura 36. Nanupura.
	Tilakwada	All villages of the mahal other than thoseincluded in local area D.
Panchamahals	Jambughoda	All villages of the mahal.
	Ghodra	All villages of the taluka other than thoseincluded in the local area C.
	Lunawada	The following villages:---
		1. Kamalpur 2. Hel Kaledi 3. Dezar 4. Vaghoi 5.Chuladia 6. Simlet.7. Kel 8. Jetharibor 9. Gadh 10. Makhalia 11.Sevalia 12. Gugalia 13. Gugta, 14. Jokha 15. Timba 16. SignaliJuni 17. Navi Signali 18. Bedia 19. Kantar 20. Chala BarianaMuvada 21. Hathivan 22. Dhamania 23. Kankalia 24. Zayadi 25.Solsimala 26. Shivrajpur 27. Dhatpur.
Panchamahals	Shehra	The following villages:---
		1. Chhogala 2. Nadarwa 3. Mirapur 4. Kadwal(Deserted) 5. Gangadia 6. Chopdakhurd 7. Chalali 8. Dumelav 9.Dhamnod 10. Nada 11. Bandheli (Deserted) 12. Bhunidra 13.Mahelan 14. Mangalpur 15. Vaghjipur 16. Sagarala 17. Sajivav 18.Saradia 19. Khojalwasa 20. Matariavyas 21. Padardi 22. Dhamai.
Broach	Broach	The following villages:---
		1. Mahegam 2. Samni (Kashava) 3. Kaswa 4. Aksal5. Kesarol 6. Manand 7. Navetha 8. Sankhavad.
	Jambusar	The following villages:---
		1. Kawa 2. Panchkada 3. Vad 4. Nadiad 5.Sardarpura 6. Panchpipala 7. Chandpurbara 8. Vanseta 9. Madafar10. Kansagar 11. Bakapor Timbi 12. Singarna 13. Tankari 14.Asanvad 15. Malpor 16. Bhadkodra 17. Sindhav 18. Devla 19.Thakor Talavdi 20. Nada 21. Islampor 22. Kapuria 23. Asarsa 24.Jamdi 25. Moradpourneja 26. Isanpore 27. Dahari 28. Sambha 29.Kalak.
	Amod	The following villages:---
		1. Denva 2. Walipur 3. Mangrol 4. Hetampur 5.Machhasara 6. Intola 7. Rosa Tankaria 8. Kolwana 9. Samiala 10.Vadia 11. Achhod 12. Pursha 13. Amod 14. Nahie 15. Bodka.
	Hansot	The following villages:---
		1. Vameleshwar 2. Kantiajal 3. Katpor 4.Chhilodra 5. Waghvan 6. Jetpur 7. Akalwa 8. Samli 9. Balota 10.Dhamrad 11. Dantrai
	Nandod	The following villages:---
		1. Sanjroli 2. Akteswar 3. Gardeswar 4. Limbdi5. Navgama 6. Vaghodia 7. Kevadia 8. Gabhana 9. Kothi 10.Khelvani 11. Bhumalia 12. Amadla 13. Khadgada 14. Naghatpor 15.Gadkoi 16. Undewa 17. Vadi 18. Zaria 19. Dhamadra 20. Samserpura(Karelivalu) 21. Orpa 22. Chichadia 23. Sandhia 24. Chhindiapara25. Vaviala 26. Pantaavdi 27. Bilthana 28. Galupara 29.Sultanpura 30. Bhekhaia 31. Sonari 32. Vanjanitad 33. Mithivaw34. Nawapura 35. Dhobisel 36. Mankuwa 37. Suka 38. Bakhar 39.Panisadadia 40. Dhaniala 41. Songam 42 Sajanpara 43. Gunetha 44.Borutar 45. Valpor 46. Gadod 47. Nasri 48 Surajvad 49. Naniraval50. Moti raval 51. Vansala 52. Indravama 53. Nanapiparia 54.Motapiparia 55. Vasantpara 56. Gora 57. Jitpara 58. NawaVaghpara 59. Sakwa 60. Samaria 61. Junvad 62. Thavadia 63.Umarva (Joshi Valu) 64. Dhirkhadi 65. Mandan 66. Dabchar 67.Dhefa 68. Junaraj 69. Panchkadi 70. Fulwadi 71. Motazunda 72.Motrapara 73. Vechhandi 74. Panvadi 75. Jitgadh 76. Zampa 77.Nanidaberi 78. Visalkhadi 79. Khetamba 80. Moti-bhamri 81. Palsi82. Bitada 83. Moji 84. Bhilvasi 85. Boria 86. Motaamba 87.Nana-zunda 88. Butwad 89. Bhanadra.
	Jhagadia	The following villages:---,
		1. Kotiamau 2. Goratia 3. Navapara 4.Gambhirpara 5. Anjoli 6. Mugaj 7. Undi 8. Mota Malpore 9.Kuri10. Fokdi II. Ramkot 12. Vadpal 13. Moriana 14. Kantipada 15.Timla 16. Kaladpada 17. Debar 18. Koachbar 19. Zarma 20. Kund21. Movi 22. Yel 23. Kharatha 24. Vandarveli 25. Fitchvada 26.Galiba 27. Sankoi 28. Rupghta 29. Bilatha 30. Varakhadi 31.Valpor
	Dediapada	All villages of the taluka other than thoseincluded in local area H.
	Valia	All villages of the Mahal other than thoseincluded in the local area H.
Surat	Umbar-gaon	The following villages:---
		1. Deheli 2. Dhanoli 3. Talwada 4. Malao 5.nandgaon 6. Zaroli 7. Nagwas 8. Anklas.
	Mangrol	The following villages:---
		1. Chakra 2. Nana-Suthadka 3. Nava Chakra 4.Chimipatal 5. Bardipada 6.Vadpada 7. Haldhari 8. Bilwan 9.Sevlam 10. Satvam 11. Taval 12. Khodamba 13. Chokhvada 14.Divtan 15. Ghanavad 16. Umargot 17. Panchamba 18. Umarpada 19.Bardi 20. Sarda 21. Govat 22. Chandrapada 23. Darada 24. Pinpur25. Uchvan 26. Gopalia 27. Kevari 28. Sarda Pani 29. Vanzi 30.Charni 31. Sarvan Fokdi 32. Gondalia 33. Ranikund 34. KhambhaBangali 35. Kadvi-Dadara 36. Amarkui 37. Sampara 38. Umarkhadi39. Zarpan 40. Chitalda 41. Kalijaman 42. Velavi 43. Vad 44.Bala Kuwa 45. Nasarpur 46. Umarzar 47. Pada 48. Amlidabhada 49.Vahar, 50. Gundikuwa 51. Mandanvadi 52. Vadi 53. Ubharia 54.Kevdi,
	Songadh	The following villages:---
		1. Singalvan 2. Samarkuva 3. Khervada 4.Bhatvada 5. Nindvada 6. Sarjamli 7. Limbi 8. Singa Khanch 9.PathardalO. Vad Bhesarot 11. Bodisavar 12. Singpur 13. Bhimpura14. Panchpipla 15. Gahasiamedha 16. Bhanpur 17. Sisor18.Dhajamba 19. Vaghnera 20. Pipalkuwa 21. Nanikheravan 22.Vagada 23. Ghoda 24. Galkhadi 25. Zadpati 26. Ukhalda 27. Velzar28. Chikhli Bhesrot 29. Vazarda 30. Bedvan Bhersort 31. Kelai32. Amlipada 33. Dumda 34. Bedvan Kehdka 35. Achhalva 36. Nisana37. Sadakurva 38. Pokhran 39. Kavla 40. Amli (Bhesrot) 41. Bedi42. Agasvan 43. Chakalia 44. mandal 45. Khambhala 46. Chorvad47. Kanala 48. Chikhali Khadaka 49. Tichakia 50. Dhamodi 51.Junvan 52. Dosvada 53. Amalgundi 54. Khervan (Moti) 55. Vekur56. Vadada.
	Mandvi	The following villages:---
		1. Pipalwada 2. Jamkui 3. Jamankuva Devgadh 4.Picharvan 5. Bundha 6. Peterkui 7. Devgiri 8. Limbdha 9. Amli10. Gangapur Devgadh 11. Karanjvan 12. Karutha 13. Kakrapar 14.Dadhvada 15. Rakhaskhadi 16. Taranpur 17. Soli 18. Katkuva 19.Kevdi 20. Ambalvan 21. Gangapur Harsad 22. Andhatri Devgadh.
	Vyara	All villages of the taluka other than thoseincluded in local areas D and H.
Surat	Bansda	The following villages:---
		1. Khambhalia 2. Bartad (Unai) 3. Kelkachh 4.Kurelia 5. Dharampuri 6. Kukda 7. Godhabari 8 Holipada 9.Hanumanbari 10. Charanvada 11. Ranifalia 12. Upsai 13. Vanarasi14. Kandolpad 15. Limbarpada 16. Dholumber 17.Dubalfalia 18.Jamania 19. Vanskui 20. Limzar 21. Chikatia 22. Rangpur 23.Sukhabari 24. Kansaria 25. Umarkui 26. Vadichondha 27. Kavdej28. Kelia 29. Pipalkhed 30. Ravania 31. Lakadbari 32. Barttad(Khanpur) 33. Sara 34. Mahuwas.
	Dharam-pur	The following villages:---
		1. Bhambha 2. Virval 3. Maragmal 4. RajpuriTalat 5. Nani Dhol Dungri 6. Moti Dhol Dungri 7. Khatana 8. AmbaTalati 9. Karanjveri 10. Kangvi 11. Luheri 12. Barsal 13. Bamti14. Kharwel 15. Ranpada 16. Asura 17. Dharampur 18. Bilpudi 19.Barumal 20. Sidumbar 21. Chichozar 22. Ukta 23. Panva 24.Kelvani 25. Zaria 26. Barolia 27. Tiskari Talat 28. Tanki 29.Kakad Kuwa 30. Tumbi 31. Kurgam 32. Lakadmal 33. Nani Vahiyal34. Fulwadi 35. Bhensdara 36. Makadban 37. Dandval 38. Dhammi39. Babarkhadak 40. Vadkhambha 41. Kharcdi 42. Moti Vahiyal 43.Nani Madhani 44. Arnai 45. Amdha 46. Panas 47. Khutali 48. Kunda49. Mendha 50. Veribhavada 51. Chandvegan 52. Ozarda 53. Jogwel54. Nana Pondha 55. Dhodhadkuwa 56. Sukhaia 57. Ambheti 58.Kakad Koper 59. Balchondi 60. Vajvad 61. Kajali 62. Kothar, 63.Mota Pondha 64. Ozar 65. Bhandar Katch 66. Varoli Talat 67.Mandva 68. Varana 69. Andharpada 70. Jamgabhan 71. Jirval 72.Vadadha 73. Manala 74. Kaprad 75. Rahyal Talat 76. Khadakwa 77.Burla 78. Sildha 79. Eklera 80. Bhamanvel 81. Vadi 82.Pedhardevi 83. Astol 84. Khatunai 85. Hedalbari 86. Sukadbari87. Ketki 88. Tiskari Jungle 89. Karchond 90. Dahikhed 91.Burwas 92. Piproni 93. Pedchha 94. Fatepur 95. Madubam 96.Megwal 97. Raimal 98. Varoli Jungle 99. Nagar 100. Karvali 101.Umali
Surat	Bulsar	The following villages:---
		1. Marla 2. Kamparia 3. Kanjan Ranchhod 4.Sarangpur 5. Ronvel 6. Bhutsar 7. Bodlai 8. Bhomapardi 9. Vankal10. Faldhari 11. Dulsad 12. Velvach 13. Chinchai 14. Kakadmati15. Kosamkuva 16. Ozar 17. Navera 18. Kachigam 19. Valandi 20.Gadaria 21. Anjlav 22. Rabda 23. Kanjan Hari.
	Pardi	The following villagest---
		1. Koperli 2. Nimkhal 3. Nami Tambadi 4.Vankachh 5. Ambach 6. Kherlav 7. Dumlav 8. Rohina 9. Varai 10.Asma 11. Golma 12. Samarpada 13. Rabidi 14. Nana- Vaghchhipa 15.Mota Vaghchhipa 16. Kachwal 17. Panchlai 18. Nevri 19.lakhamapur 20. Dhagadmal 21. Arnala 22. Pati 23. Chival 24.Kaval 25. Karaya 26. Degam 27. Moti Tambadi 28. Chibhadkachh 29.Karamkhal 30. Lavachha 31. Deli 32. Barai.
Amreli	Amreli	All villages of the taluka.
	Dhari	All villages of the taluka.
	Khambha	All villages of the Mahal.
	Kodinar	The following villages:---
		1. Arithia 2. Ghatwad 3. Jagatia 4. Kantala 5.Kareda 6. Nagdla 7. Pipalva 8. Pavti 9. Sayaji-Rajpura 10.Sedhaya 11. Sugala 12. Valadar 13. Velan 14. Mul-Dwarka.
	Jafrabad	All villages of the mahal.
	Rajula	All villages of the mahal.
	Liliya	All villages of the mahal.
	Lathi	All villages of the Ta-luka.
	Kunkavav-Vadia	All villages of the taluka.
	Babra	All villages of the taluka other than thoseincluded in local area H.
Jamnagar	Jamjodh-pur	All villages of the taluka.
	Jodiya Mahal	Amran Chovishi.
Bhavnagar		All villages of the district other than thoseincluded in local area G.
Rajkot	Jasdan	All villages of the taluka other than thoseincluded in local area H.
	Gondal	All villages of the taluka.
	jetpur	All villages of the taluka.
	Kandorna	All villages of the mahal.
Junagadh	-	All villages of the district other than thoseincluded in local areas B, G and H.
Kutch	Rahpar	All villages of the taluka.
	Bhachau	The following villages:---
		1. Adhoi 2. Amaliara 3. Amratpar 4. Barthani 5.Bhachau 6. Chandroda 7. Chhadwad 8. Dayapar 9. Garana 10.Harlara 11. Juma Kataria 12. Jangi 13. Karmaria 14. Khodasar 15.Lakhpat 16. Laliana 17. Rajthali 18. Rampur (Navagam) 19.Samkhiali 20. Silvlakha 21. Sikarpar 22. Surbri 23. Pipalapati24. Rajansar 25. Wondh 26. Bhaswav 27. Godpar 28. Jusda 29.Kanthkot 30. Lakhadia 31. Lakhdhirgdh 32. Modhpar 33. Nara 34.Naransari 35. Nava Kataria 36. Torania 37. Vijpasar 38. Wandhia39. Vastva.

Part VIILocal Areas Falling In Class G
District	Takula or Mahal	Villages
Broach	Vagra	All villages of the taluka other than thoseincluded in local areas C and E.
Junagadh	Porbandar	The following villages:---
		1. Gosa 2. Rajpar 3. Tukda 4. Mitrala 5. Erda 6.Ratiya 7. Garej 8. Mocha 9. Chingaria 10. Mandar 11. Gorsar 12.Chikasa 13. Keshod 14. Bhad 15. Derodar 16. Navibandar 17. Balej18. Untda 19. Kadachh 20. Pata 21. Gojanbet 22. Madhavpur.
	Kutiyana	The following villages:---
		1. Aminpur 2. Kadegi 3. Dharsan 4. Kansavad 5.Bhogsar 6. Zamara 7.Segras 8. Moddar 9. Katwana 10. Motoghed11. Mahiyari 12. Tarkhai 13. Chhatrava 14. Revadra 15. Kavalka16. Gadhvana 17. Kotdia 18. Kantol.
Junagadh	Ranavav	The following villages:---
		1. Bhoddar 2. Jambu 3. Thoyana 4. Mahira 5.Nerana.
	Mangrol	The following villages:---
		1. Miti 2. Bagasara 3. Bathrot 4. Hantarpur 5.Navlakho 6. Sandha 7. Mekhdi 8. Fulrama 9. Langad 10. Osa 11.Ghedadar 12. Samarda 13. Thali 14. Sarma.
	Keshod	The following villages:---
		1. Balagam 2. Panchala 3. Madhada 4. Bamnasa 5.Padodar 6. Khamisana 7. Sutrej 8. Akhodar 9. Sarod 10. Indrana11. Muliyasa.
	Manvadar	The following villages:---
		1. Ambalia 2. Koylana 3. Matiana 4. Padardi.
Jamnagar	Alavad	All villages of the taluka.
Bhavnagar	Bhavnagar	All villages of the taluka.
	Vallabhi-pur	All villages of mahal.
	Gogho	All villages of the mahal.
Kutch	Anjar	All villages of the taluka.
	Mandvi	All villages of the taluka.
	Mundra	All villages of the taluka.
	Bhachau	All villages of the taluka other than thoseincluded in local area F.
	Nakhat-rana	All villages of the taluka other than thoseincluded in local area H.
	Abdasa	All villages of the taluka other than thoseincluded in local area H.
	Bhui	All villages of the taluka other than thoseincluded in local area H.
	Lakhpat	The following villages:---
		1. Dolatpar 2. Dayapar 3. Subhspar 4. Virani 5.Gaduli 6. Lakhpat 7. Matanomad 8. Siyot.

Part VIIILocal Area Falling in Class H
District	Taluka or Mahal	Villages
Banaskantha	Palanpur	The following villages:---
		1. Iqbalgadh 2. Umarkot 3. Jathi 4. Zanzarva, 5.Mandalia 6. Rabaran 7. Khajuria 8. Deri 9. Ambapani 10. Ajapur(Vanka) 11. Khara 12. Bantawada 13. Ajapur Mota 14. Avala 15.Rampura (Karja) 16. Karza 17. Juol 18. Manpuria 19. Balundra 20.Ghanta 21. Sarotra 22. Kidotar 23. Kakwada 24. Iswani 25.Savania 26. Khari 27. Zaba 28. Dabhela 29. Gadhada 30. Rabaria31. Aval 32. Kapasia 33. Kali Mati 34. Dholia 35. Ghanghu 36.Laximipura 37. Khunia 38. Dhanpura 39. Jorapura 40. Amirgadh 41.Dungarpura 42. Bhandh Uplo 43. Bhandh Nichlo 44. Karamdi 45.Khapa 46. Rajpuria 47. Sarotri Juni 48. Bhamaria 49. Khemrajia50. Surola 51. Dabheli 52.Virampur 53. Ranpuria 54. Hathidara55. Godh 56. Kumper 57. Rampura Vadla 58. Vera 59. Soan wadi 60.Vaghnor 61. Rohjuni.
	Danta	The following villages:---
		1. Abhapura 2. Aderan 3. Ambaganta 4. Amarpura5. Balvantpura 6. Bamniya 7. Bhankhari 8. Danta 9. Divdi 10.Gadh 11. Gangva 12. Ganchhera 13. Godhani 14. Harigadh 15.Jagatpura 16. Jasavantgadh 17. Kanbiyavas 18. Kundel 19.Karnapura 20. Khaivad 21.Kheroj 22. Manpur 23. Nobatgadh 24.Motasada 25. Nagel 26. Nanasada 27. Naragadh 28. Paniyari 29.Panudara 30. Patliya 31. Pethapur 32. Punspur 33. Ratanpur 34.Sembalia 35. Savaipura 36. Thana 37. Toda 38. Vajasna 39. Vasee40. Welvada 41. Vadusan 42. Vadvera.
Sabarkantha	Khedbrahma	All villages of the taluka other than thoseincluded in local area F.
	Vijayanagar	All villages of the mahal other than thoseincluded in local area F.
	Bhiloda	All villages of the taluka other than thoseincluded in local area F.
	Malpur	The following villages:---
		1. Dholeswar 2. Mevda 3. Jalampura 4. Dodia 5.Jogivanta 6. Bhempura 7. Padar 8. Odhra 9. Aghatia 10.Bhukakutri 11. Gajan 12. Bhojpur 13. Parsoda 14. Kasvada 15.Kanela 16. Vavdibara 17. Kakritimba 18. Navagam 19. Piprana 20.Govindpur 21. Sonaria 22. Adepur 23. Galidant 24. Dhirakhantamuvada 25. mangalpur 26. Navakuva 27. Karaia 28. Panwada29.Navodhara 30. Devdanti 31. jitpur 32. Goria 33. Hiratimba 34.Nava 35. Masadra 36. Andhariwadi 37. Bamni 38. Odha 39. Ambalia40. Ankalia 41. Dabaran 42. Sangodi 43. Choriad 44.Sardarkhant-ni-muvadi 45. Punjarani Muvadi 46. Kidtad 47 Boradia48. Lalpur 49. Helodar 50. Rambhoda 51. Katkuva 52. Godh.
	Meghraj	All villages of the taluka.
Ahmeda-bad	Dhandhu-ka	The following villages:---
		1. Bela 2. Kundal 3. Charanki 4. Khokhernesh 5.Umrala 6. Hadamtala 7. Kundi 8. Aniali-kathi 9. Aniai-Kasbari10. Gadhia 11. Derdi 12. Sanganur 13. Devagana 14. Timbla 15.Rajpura 16. Khojapura 17. Hansalpura 18. Bubavav 19. Devalia 20.Wagad 21. Patna 22. Gunjar 23. Dharpipla 24. Chhasiana 25.Galsana 26. Morasia 27. Bagad 28. Khas 29. Alampur 30. Malanpur31. Panvi 32. Vejalka 33. Barania 34. Bodia 35. Kotda 36.Devatia37. Sodhi 38. Sangasar 39. Cher 40. Hebatpur 41. Mundi 42.Panchi 43. Rupavati 44. Gorasu 45. Otaria 46. Sandhida 47.Bhadiad 48. Kadipur 49. Gamph 50. Umarala 51. Kasindra 52.Shela 53. Jalia 54. Ambali 55. Panchham 56. Ratanpur 57. Fatepur58. Pimpli 59. Anandpur 60. Navda 61. Khamidana 62. Kapadali 63.Dadhodar 64. Vadhela 65. Sunderiana 66. Unchdi 67. Pipal 68.Bhimnath 69.Polarpur 70. Shahpur 71. Ankevadia 72. Akur 73.Chokdi 74. Prabadi 75. Piparia 76. Nabhoi 77. Aniali- Bhimji 78.Rayka 79. Khadol 80. Khastra 81. Salasar 82. Mota Tradia 83.Bhadiad 84. Nana Tradia 85. Kharda 86. Ziner 87. Bahadi 88.Fedra 89. Dhanala 90. Kamial 91.Chharodia 92. Zanzarka 93.Sarval 94. Rojka 95. Khothadia 96. Adval 97. Jalia 98. Jaska 99.Tagdi 100. Padana 101. Bhalgamda 102. Dholera 103. Bhim-Talav104. Khun 105. Bavahari 106. Mandvipura 107. Zankhi 108.Rahatalap 109. Mahadevpura 110. Bhangadh 111. Mingalpur 112.Kama Talav 113. Gogla 114. Navagam 115. Buranpur.
Kaira	Cambay	All villages of the taluka other than thoseincluded in local area C.
	Matar	The following villages:---
		1. Radhu 2. Palla 3. Varsang 4. Mahelej 5.Baroda 6. Kunjara 7. Punaj 8. Kharanti 9. Rasikpura 10. DharodaII. Chitrasar 12. Kaloli 13. Nadhanpur 14. Mehmedabad 15.Asamali 16. Vastana 17. Chanor 18. Indravarna 19. Sayala 20.Viroja 21. Valotri 22. Hadeva 23. Daloli 24. Bamangam.
Bardo	Chhota Udepur	All villages of the taluka other than thoseincluded in local area F.
	Jabugam	The following villages:---
		1. Bordha 2. Deghla 3. Sajuli 4. Nani Amrol 5.Pandharva 6. Kavra 7. Pratapura 8. Chhimli 9. Sadhali 10.Ghodiala 11. Panibar 12. Ambaza 13. Saloj 14. Zab 15. Thambla16. Sajawa 17. Ambalag 18. Karajvant 19. Vankla 20. Moradungri21. Juna-Timberva 22. Untkoi 23. Bandi 24. Dharolia (Bhindol)25. Bhindol 26. Jitnagar 27. Unda.
	Naswadi	All villages of the taluka other than thoseincluded in local area F.
Panchmahals	Limkheda	All villages of the taluka.
	Baria	All villages of the taluka.
	Dohad	All villages of the taluka.
	Jhalod	All villages of the taluka.
	Santram-pur	All villages of the taluka.
	Lunawada	The following villages:---
		1. Nanakhanpur 2. Rahman 3. Kolambi 4. Sapadia5. Mudavadekh 6. Badesara 7. Ghoghwada 8. Matakhanpur 9. Mena10. Virpara-na-muvada 11. Karanta 12. Chhapari 13. Bhadrod 14.Vanka 15. Bamroda 16. Kanesar 17. Bedvalli 18. Mahiapur 19.Mokamsinh-na-Bhevada 20. Vandarved 21.Vadagam 22. Isroda 23.Chara-na- degamada 24. Akhada-na-Degamda 25. Kasalavati 26.Gangta 27. Bhanpur 28. Limbadia 29. Naroda 30. Dolaria 31.Talpatna-bhewada 32. Vavio 33. Masia 34. Pania-na- Muvada 35.Fataji-na-behewada 36. Tanka-na-bhewada 37. Vavia 38. Bakor 39.Khuntelav 40. Padedi 41. Dodavanta 42. Vasta-na-muvada 43.Ladan-na-bhewada 44. Masadara 45. Rujda 46. Dhokali 47. Motipura<p class=subpara1>(Khanpur Bhag) 48. Haselia-ni-muvadi 49.Kakari Mahudi 50. Dalepura 51. Jethola 52. Korvai 53. Khadodi54. Pandaravada 55.Borvaj 56. Madapur 57. Padedi 58. Patapur59. Morkhakhara 60. Simalnada 61. Zer 62. Udava 63. Umariya 64.Kanod 65. Mesada 66. Vadhela (Khanpur-Bhag) 67. Kala Khetara 68.Khatudamor-ni- muvadi 69. Ghodiar pir 70. Navagam 71. Punjelav72. Chhani 73. Dholkhakhara 74. Dolatpura (Khanpura Bhag) 75.Limdi Timba 76. Vavkuva 77. Bhuvabar 78. Lambho 79. Jalkukadi80. Rankali 81. Dhuleta 82. Lavana 83. Vakhatpur (Khanpur Bhag)84. Babalia 85. Tejakui 86. Trakdi.
Broach	Nandod	The following villages:---
		1.Mankadakhada 2. Gadi 3. Amba 4. Chapat 5.Jantar 6. Limkhetar 7. Jultaambal 8. Gulvani 9. Gadher 10. ShirII. Panchla 12. Pichhipara 13. Makda-amba 14. Vaghali 15.Kumbhia 16. Jetpur (D) 17. Kareli 18. Timarva 19. Survani 20.Vanji 21. Kathadi 22. Surpan 23. Vadgam 24. Panchmuli 25. Zer,26. Mokhdi 27. Zarvanit 28. Haripara.
	Valia	The following villages:---
		1. Netrang 2. Chandravan 3. Kodva 4. Temrolia 5.Fulwadi 6. Sakva 7. Badakui 8. Thava 9. Mota-jambuda 10. PingotII. Kavachia 12. Koylimandvi 13. Baladva 14. Bhensketar 15.Arethi 16. Motia 17. Ghanikhut 18. Kakadkui 19. Bilothi 20.Rajvadi 21. Bhangoria 22. Mauza 23. Khambhi 24. Nana-Jambuda.
	Dediapada	The following villages:---
		1. Vaw 2. Duthar 3. Tekvada 4. Gadh 5. Dediapada6. Khokhraumar (Dum Khalvalu) 7. Ghankhetar 8. Gundava 9. Mosit10. Vadivav 11. Pipripada 12. Motakundi-amba 13. Jambai 14.Nana-kundi-amba 15. Devipada 16. Bhadkuva 17. Piparvati 18.Samarpada 19. Bebar 20. Gadi 21. Buri 22. Panchumar 23. Kaltar24. Fantuk 25. Khatam 26. Besna 27. Kankala 28. Pipla 29.Nanisingloti 30. Ralada 31. Pansar 32. Binpada 33. Garabo 34.Samarpada 35. Kanbudi 36. Motikorvi 37. Mathakalvi 38. Khatchar39. Medusang 40. Motikalbi 41. Tatkhadi 42. Kanbipitha 43.Morlindi 44. Modalvav 45. Konvav 46. Gangapur 47. Saki 48.Navamosda 49. Kakarpada 50. Kukarda 51. Kumbhakhadi 52. Haripura53. Samarpada 54. Vadpada (Kevdivalua) 55. Khambhi-Jamni 56.Jamni 57. Kevdi 58. Bhilavi 59. Ambavadi 60. Servai 61.Kamodvab 62. Sorafadi 63. Golvan 64. Khodamba 65. Kantipani 66.Motamanch 67. Tumda-vadi 68. Kutilsisa 69. Menamba 70. Chopdi71. Ghichad 72. Bangama 73. Namgir 74. Bal 75. Motisingloti 76.Mosda (Juna) 77. Chorkotar 78. Vedhha 79. Arethi 80. Ambagam 81.Banta vadi 82. Ghanpipor 83. Samarghat 84. Sukvad 85. Mothasar86. Pankhala (Mathasarvalu) 87. Vaghumar 88. Piplod 89. Sankli90. Patawali 91. Mathawali 92. Khokharaumar (Zarnavadivalu) 93.Vandri 94. Kanji 95. Kokam 96. Siggadgabhan 97. Dumkhal 98.Dabaka 99. Inglavadi 100. Mohbudi 101. Salibar 102. Mai 103.Samot 104. Sisa 105. Pankhala (Sisavalu) 106. Kokti 107. Mohubi108. Jorati 109.. Sagai 110. Gundvan 111. Khaman 112. Morjadi113. Kanda 114. Dadavadi 115. Mathamogar 116. Bhat 117. Siskhuta118. Kathodi 119. Andu 120. Babadokti 121. Chumbal 122.Chokimali 123. Gotha-Khadi 124. Gowalpatdi 125. Hawadiovad 126.Kelda 127. Khaidi 128. Nana Machh 129. Nanimarkhi 130. Olgam.
	Sagbara	All villages of the Mahal
Surat	Songadh	All villages of the taluka other than thoseincluded in local area F.
	Vyara	The following villages:---
		1. Dolara 2. Pervad 3. Lakhali 4. Zankhari 5.Dholiaumer, 6. Birbara 7. Nana Satshila 8. Chhevadi 9. Bhurivel10. Raniamba 11. Dhongiamba 12. Kelvan 13. Vandardevi 14.Ambapani 15. Vadpada 16. Chichbordi 17. Valotha 18. Mirpur 19.Karanjvel 20. Kapadvanj 21. Balpur 22. Katkui 23. Chakdhara 24.Amonia 25. Ashopalav 26. Dhamandevi 27. Garvan 28. Palavadi 29.Dhanturi 30. Mangalia 31. Rampuradur 32. Palasia 33. Antapur 34.Kalamkui 35. Dholka 36. Haripura 37. Pipalvada 38. Bardipada39. Jamalia 40. Panchol 41. Kandha 42. Karanjkhed 43. Dhangdhar44. Raighad 45. Halmundi 46.Amonia 47. Dungarda 48. Chunavadi49. Borkach 50. Besonia 51. Takiamba 52. Garpani 53. Umarvavdur54. Padamdungari 55. Khurdi 56. Andharvadidur 57. Pithadar.
Surat	Bansda	All villages of the taluka other than thoseincluded in local areas D and F.
	Dharam-pur	All villages of the taluka other than thoseincluded in local area F.
	Nizar	All villages of the Mahal.
	Uchhal	All villages of the Mahal.
Dangs	Dangs	The following villages:---
		1. Harpada, 2. Thorpada, 3. Khokarvihir
Amreli	Babra	The following villages:---
		1. Barvala 2. Kadi 3. Shirvania 4. Nani-Kundal5. Isvariya 6. Kariyana 7. Taivadar 8. Nilwala 9. Samadhiyala10. Sukawala 11. Vankia 12. Sukhpar 13. Lalka 14. Khambhala.
	Surendranagar	All villages of the district.
	Jamnagar	All villages of' the district other than thoseincluded in local areas F and G.
Rajkot	Morvi	All villages of the taluka.
	Vankaner	All villages of the taluka.
	Maliya	All villages of the Mahal.
	Rajkot	All villages of the taluka.
	Padadhari	All villages of the Mahal.
	Lodhika	All villages of the Mahal.
	Kotda-Sanghani	All villages of the Mahal.
	Jasdan	The following villages:---
		1. Gadhala 2. Bhadli 3. Somalpun 4. Vanala 5.Sanala 6. Belda 7. Sartanpur 8. Ankadiya 9. Patiyali 10. Veraval.
Junagadh	Ranavav	All villages of the mahal other than thoseincluded in local area G.
	Porbandar	All villages of the taluka other than thoseincluded in local area G.
Kutch	Lakhpat	All villages of the taluka other than thoseincluded in local area G.
	Bhuj	The following villages:---
		1. Baukha Udhajawala 2. Bhakhari Mod 3. BhakhariNotiar 4. Bhakhar Traya 5. Dhosa 6. Dharampur 7. Kamaguna 8.Makanpur 9. Natharkui 10. Piyarko 11. Saiyadpar 12. Vehro 13.Vichhio 14. Chuddak 15. Gandher 16. Baukhasamawala 17. Lehr 18.Reladi Moti 19. Reladi Nani.
	Nakhat-rana	The following villages:---
		1. Charakhada 2. Ludbai 3. Unthongadi 4. Bhimsar5. Dador, 6. Than 7. Bandira 8. Bharapar Badapatha 9. BhunjaiNani 10. Bhunjai Moti 11. Chhadi 12. Dhoro 13. Fulay 14.Gajansar 15. Bhojraj wandh 16. Jalay 17. Jesharwandh 18.Kharadia 19. Layari 20. Tal.
	Abdasa	The following villages:---
		1. Jana 2. Kosa 3. Mohadi 4. Mokhaya 5. AkariMoti 6. Akari Nani 7. Fulay 8. Goyla 9. Golay 10. Hotnlay 11.Isah-Wandh 12. Jabra Wandh 13. Jangadia 14. Kalar, Wandh 15.Kero-Wandh 16. Kuwapadhar 17. Rampar 18. Rev-Wandh 19. ReruWandh 20. Rohara 21. Salama Wandh 22. Sarangawadi 23.Viga-Padhar 24. Vagoth 25. Vayor 26. Bela Wandh 27. Ber Moti 28.Boha 29. Charo Padi 30. Changwandh 31. Dadar Wandh 32. Aida 33.Ashapar 34. Butta 35. Charopadi 36. Chhasara 37. Joglay 38.Kharanta 39. Muthiar 40. Lakhapar 41. Sekharan Pir 42. Ramwado43. Sujapar 44. Thambdi 45. Ukir 46. Valsara 47. Ber Nani 48.Valasar 49. Berachia 50. Bharapar Dhuffiwali 51. Rav 52.Laiyara.

Part IXLocal Areas Falling In Class I
District	Taluka or Mahal	Villages.
Banaskantha	Wav	All villages of the taluka.
	Santalpur	All villages of the taluka.
	Tharad	All villages of the taluka.
	Radhanpur	All villages of the taluka.
	Deodar	All villages of the taluka.
	Dhanera	All villages of the taluka.
	Danta	All villages of the taluka other than thoseincluded in the local area H.
Kutch	Khawda	All villages of the mahal.
	Khadir	All villages of the mahal.

III

Enactments Amended(See Section 54)

Year	No.	Short title	Extent of amendment
1	2	3	4
1948	LXVII	The Bombay Tenancy and Agricultural Lands Act,1948	1. [ In Section 5 after Sub-section (2) thefollowing sub-section shall be inserted namely:- [This entry was inserted by Gujarat 2 of 1974, Section 30.]
			(3) Wherein any case the ceiling area asdetermined under the provisions of the Gujarat Agricultural landsceiling. Act 1960 (Gujarat XXVII of 1961) as in force for thetime being is less than the ceiling area specified in thissection, then, notwithstanding anything contained in this sectionthe ceiling area of land as determined under the said act shallbe the ceiling area for the purposes of this Act."]
			[2] [Entries, 1, 2, 3 and 4 were renumbered as entries, 2, 3, 4 and 5, Gujarat 2 of 1974, Section 30.]Section 34 shall be deleted.
			[3] [Entries, 1, 2, 3 and 4 were renumbered as entries, 2, 3, 4 and 5, Gujarat 2 of 1974, Section 30.]Section 35 shall be deleted.
			[4] [Entries, 1, 2, 3 and 4 were renumbered as entries, 2, 3, 4 and 5, Gujarat 2 of 1974, Section 30.]In Section 36 the words and figures"notwithstanding the restrictions imposed under Section 34and 35" shall be deleted.
			[5] [Entries, 1, 2, 3 and 4 were renumbered as entries, 2, 3, 4 and 5, Gujarat 2 of 1974, Section 30.]In Section 43-A in sub-section (1) thefigures "34. 35" shall be deleted.
1958	XCIX	The Bombay Tenancy and Agricultural Lands(Vidarbha Region and Kutch Area) Act, 1958. Assumption ofmanagement of surplus land and payments of compensationtherefore.	1. For section 81,the following shall be substituted, namely:---"81. (1) Where any land has been declaredto be surplus land under any of the provisions of this Act theState Government shall be deemed to have assumed the managementof such land for a public purpose from the date of thedeclaration."
			(2) In this section "public purpose"includes settlement of landless cultivators' development ofco-operative organisations and increasing the efficiency ofcultivation and management.
			(3) The amount of compensation payable for theassumption of management of a surplus land shall consist of arecurring payment of a sum equal to the reasonable rent to bedetermined in accordance with the provisions of Section 12 andof a further sum equal to one-half of such reasonable rent tocompensate the holder of surplus land for all or any of thefollowing matters, namely:---
			(i) Pecuniary loss due to assumption ofmanagement.
			(ii) expenses on account of vacating the landthe management of which has been assumed;
			(iii) expenses on account of re-occupying theland on the termination of the management;
			(iv) damage, if any, caused to the land duringthe period of management including the expenses that may have tobe incurred for restoring the land to the condition in which itwas at the time of the assumption of management:
			Provided that where such surplus land was heldby the holder as a tenant, one-third of the compensation shallbe paid to such holder and the balance shall be paid to theperson from whom the land was held as tenant by such holder."
			2. In Section 82 the words brackets and figures"On the publication of an order under sub-section (8) ofSection 81" shall be deleted.
			3. In Section 83,-
			(i) for the words, brackets and figures "withthe publication of an order under sub-section (8) of Section 81"the words "with the declaration as surplus land" shallbe substituted;
			(ii) in clause (d) in sub-clause (iii), for thewords, brackets and figure "sub-section (9)" the word,brackets and figure "sub-section (4)" shall besubstituted.
			4. Section 88 shall be deleted.
			5. In Schedule III clause 33 shall be deleted.

[This portion was substituted for the portion beginning with the words and figures 'whether the land is excess land under Section 9' and ending with the words 'and shall make a declaration accordingly' by Gujarat 2 of 1974, Section 22 (2).]

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State of Gujarat - Act