Section 5 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
5. Determination and revision of standard areas.
(1)The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government shall, after considering the objections, if any, received within three months of the date of publication of the notification under sub-section (2) of Section 4 in the village concerned and making such further inquiry as it may deem fit, determine the standard area for each class of land in such local area.(2)The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government may, at any time, if it deems fit or expedient so to do, revise a standard area determined under sub-section (1). Such revision shall be made in the manner laid down in Section 4 and sub-section (1):(3)The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government shall, by notification in the Official Gazette, and in such other manner as may be prescribed, give public notice of any standard area determined under sub-section (1) or revised under sub-section (2).
