Gujarat New Capital (Periphery) Control (Amendment) Act, 1965*
| [Gujarat Act No. 30 of 1965] | [9th December, 1965] |
An Act to amend the Gujarat New Capital (Periphery) Control Act, 1960 for certain purposes.
It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 9th December, 1965 is hereby published for general information.
1. Short title.- This Act may be called the Gujarat New Capital (Periphery) Control (Amendment) Act, 1965.
2. Amendment of section 6 of Guj. X of 1960.- In section 6 of the Gujarat New Capital (Periphery) Control Act, 1960, for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) The Collector shall not refuse permission to the erection of a building if such building is required for purposes subservient to agriculture:
Provided that the erection of such building shall be in accordance with the plans and restrictions referred to in section 4 and subject to such other conditions, if any, as the Collector may impose under clause (a) of sub-section (2)".