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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)after taking into consideration the extent of land held by the person within the jurisdiction of different Tribunals, designate one of such Tribunals to exercise jurisdiction under this Act in respect of such person and the lands held by him and transfer the case to the Tribunal so designated, and