Section 14(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)On receipt of the reference, the Collector, [***] [The word 'Commissioner' was deleted by Gujarat 15 of 1964, Section 4, Schedule] or, as the case may be, the State Government shall-(a)call for from each of the Tribunals within whose jurisdiction land is held by such person the details about the land so held, and(b)after taking into consideration the extent of land held by the person within the jurisdiction of different Tribunals, designate one of such Tribunals to exercise jurisdiction under this Act in respect of such person and the lands held by him and transfer the case to the Tribunal so designated, and(c)give intimation of the transfer to the Tribunal, to the person whose case has been so transferred and to other persons interested in the land'
