Section 5(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(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).]
