Section 20(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)As soon as may be after the publication of the list under sub-section (1), the Tribunal shall also serve a notice in the prescribed form on each holder of surplus land included in the list-(a)specifying therein the extent of surplus land held by him and the maximum area of land which he is entitled to hold out of the total land held by him [***] [The words 'on the appointed day' were deleted by Gujarat 2 of 1974, Section 17 (a).], and(b)calling upon such person-(i)to submit within one month from the date of the service of the notice to the Tribunal any objections or suggestions to the particulars given in the notice,(ii)to select upto such maximum area and subject to the order of preference mentioned in sub-section (3), the piece or pieces of land which he wishes to continue to hold, and(iii)to furnish to the Tribunal within the said period of one month the particulars in the prescribed form of the piece or pieces of land so selected,
