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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Gujarat - Subsection

Section 9A(ii) in The Gujarat Agricultural Lands Ceiling Act, 1960

(ii)Where in consequences of the amendments made in any of the provisions of this Act by the Amending Act of 1972, the land held by any person on the specified date exceeds the ceiling area, the land so in excess shall be deemed to be surplus land.]