Section 42A in The Gujarat Agricultural Lands Ceiling Act, 1960
42A. [ Revenue Officer to be a necessary party to all proceedings. [New Section 42-A was inserted, by Gujarat 2 of 1974, Section 27.]
- Notwithstanding anything contained in any law for the time being in force in all inquiries and proceedings relating to any land before any officer or authority under this Act, such revenue officer having jurisdiction in the area in which such land is situated, as may be authorised in this behalf by the State Government by an order published in the Official Gazette, shall be a necessary party.] [Sub-sections (1 -A) and (1-B) were inserted by Gujarat 4 of 1968, Section 2 (2).]
