Section 17(ii) in The Gujarat Agricultural Lands Ceiling Act, 1960
(ii)if such total land is less than the extent of such surplus land, then the surplus land shall first come out of the whole of such total land; the remainder shall come out of the land referred to in clause (b) of the proviso to Section 15; and the remainder, if any, shall lastly come out of the land referred to in clause (c) of the proviso to Section 15.
