Section 24(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)On the day fixed under Section 22 or any other day to which the enquiry may be adjourned the Tribunal shall proceed to inquire into the claims, if any, for possession of land under Section 19, and the amount of compensation for the land in accordance with Section 23, the respective interest of the persons claiming the compensation, and the amount of each encumbrance lawfully subsisting on the land on the date of the order made under Section 21.
