Preamble
Gujarat Co-operative Societies (Amendment) Act, 1964*
| [Gujarat Act No. 24 of 1964] | [8th October, 1984] |
An Act to amend the Gujarat Co-operative Societies Act, 1961.
It is hereby enacted in the Fifteenth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Co-operative Societies (Amendment) Act, 1964.
Section 2. Land gage to be land ???
2. Land gage to be land ???.- In the Gujarat Co-operative Societies Act, 1961, (Guj. X of 1962) any reference to the expression specified in column 1 of the Table hereto wherever it occurs shall be substituted by the expression specified against it in column 2 of the said Table.
TABLE
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1
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2
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State Land Mortgage Bank.
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State Land Development Bank.
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Primary Land Mortgago Bank.
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Primary Land Development Bank.
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Primary Land Mortgage Banks.
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Primary Land Development Banks.
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Land Mortgage Bank.
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Land Development Bank.
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Land Mortgage Banks.
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Land Development Banks.
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Land mortgage bank
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Land development bank.
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Section 3. Construction of reference to land mortgage banks in existing laws and instruments or documents
3. Construction of reference to land mortgage banks in existing laws and instruments or documents.- (1) Any references to the expression "land mortgage bank" with its grammatical variations and cognate expressions if any, in an existing law or any instrument or document shall, unless the context otherwise requires, be construed as if references therein to, that expression were references to the expression "land" development bank with the corresponding grammatical variations-and cognate expressions, if any.
(2) With effect from the commencement of this Act and until such time as the names of the Land Mortgage Banks and societies functioning in the State at the commencement of this Act are changed into Land Development Banks, all acts done by them or mortgages and other documents executed by them, or in their favour and all suits and other proceedings filed by or against them shall be deemed to have been done, executed or filed, as the case may be, by or against them as Land Development Banks.
Explanation.- For the purposes of this section "existing law" me is any enactment of a Legislature or other competent authority in relation to matter specified in Lists II and III in the Seventh Schedule to the Constitution of India in force in any part of the State of Gujarat immediately before the commencement of this Act and includes any rule, by-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued linger any such enactment.