Section 6(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)Notwithstanding anything contained in any law for the time being in force or in any agreement, usage or decree or order of a Court, with effect, from the appointed day no person shall, subject to the provisions of [sub-sections (2), (3), (3-A) and (3-B)] [These words, brackets, figures and letters were substituted for the words, brackets and figures 'sub-sections (2) and (3)' by Gujarat 2 of 1974, Section 7 (1).] be entitled to hold whether as owner or tenant or partly as owner and partly as tenant land in excess of the ceiling area.
