Section 26(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)Where the Tribunal suo motu or on an application made to it by any persons has reason to believe that the acquisition of any excess land by any person is invalid under Section 9 or any excess land is liable to be deemed as surplus land under that Section [or under Section 9A] [These words, figures and letters were inserted by Gujarat 2 of 1974, Section 22 (1).], the Tribunal shall issue a notice in the prescribed form to the persons holding the land and other persons known to be interested in the land to show cause within one month from the date of the service of the notice, why the acquisition of such excess land should not be declared to be invalid or, as the case may be, why the excess land should not be declared to be surplus land.
