Section 3(3) in The Gujarat Agricultural Lands Ceiling Act, 1960
(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.],
