Section 15(c) in The Gujarat Agricultural Lands Ceiling Act, 1960
(c)land, if any, transferred or partitioned by such person after the 15th day of January, 1959 but before the commencement of this Act [or after 24th January, 1971 but before the specified date] [These words, figures and letters were inserted, by Gujarat 2 of 1974, Section 15 (2).], and in respect of which no application for a declaration under Section 8 was made or any application made under Section 8 has been rejected.
