Section 13 in The Gujarat Agricultural Lands Ceiling Act, 1960
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.
