Section 27(5) in The Gujarat Agricultural Lands Ceiling Act, 1960
(5)The person whose land is declared for acquisition under this section shall, without prejudice to his right to compensation under Section 28, be entitled to the allotment, out of the land to be allotted to the society, of land to the extent of the land acquired under Section 28, on payment of the market value of the land determined in accordance with sub-section (2) of Section 28.
