Section 13(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)As soon as may be after the expiry of the period specified in Section 10, [or the further period referred to in sub-section (2) of Section 16] [These words, brackets and figures were inserted by Gujarat 2 of 1974, Section 14 (a).], the Tribunal shall, on the basis of the statements received [under either of those sections] [These words were substituted for the words and figures 'under Section 10' by Gujarat 2 of 1974, Section 14 (b).] and such other records as may be prescribed proceed to prepare a list of persons holding surplus land.
