Section 3(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(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).]
