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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(4) in The Gujarat Agricultural Lands Ceiling Act, 1960

(4)If the Tribunal declares the excess land to be surplus lands, it shall vest in the State Government from the date of the declaration free from all encumbrances and the provisions of Sections 22 to 25 (both inclusive), shall apply thereto.