Section 17 in The Gujarat Agricultural Lands Ceiling Act, 1960
17. Mode of determining in certain cases area of surplus land out of total land.
- Where the extent of surplus land is specified in the case of any person, and his total land includes the land referred to in clause (b) or (c) of the proviso to Section 15, the surplus land shall be allocated on the following basis, that is to say-(i)if the total land excluding the land referred to in the said clauses is more than or equal to the extent of surplus land specified in his case, then the surplus land shall come out of such total land, and(ii)if such total land is less than the extent of such surplus land, then the surplus land shall first come out of the whole of such total land; the remainder shall come out of the land referred to in clause (b) of the proviso to Section 15; and the remainder, if any, shall lastly come out of the land referred to in clause (c) of the proviso to Section 15.
