Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act] State of Gujarat - Subsection Section 26(2)(i) in The Gujarat Agricultural Lands Ceiling Act, 1960 (i)in the case of land under Section 9, whether the acquisition of excess land is invalid, or whether the excess land is liable to be deemed as surplus land.