Section 29B in The Gujarat Agricultural Lands Ceiling Act, 1960
29B. Application of Code to surplus land.
- Any surplus land vesting in the State Government under Section 21 [or Section 26] [These words and figures were inserted by Presi. Act 43 of 1976, Section 3.] and allotted under this Chapter to any person other than a Department of the State Government shall be subject, on such allotment, to the provisions of the Code.] [Explanation to sub-section (3) was inserted by Gujarat 4 of 1968, Section 2 (3).]
