Section 29A in The Gujarat Agricultural Lands Ceiling Act, 1960
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.
