Section 5(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government shall, after considering the objections, if any, received within three months of the date of publication of the notification under sub-section (2) of Section 4 in the village concerned and making such further inquiry as it may deem fit, determine the standard area for each class of land in such local area.
