Ertra No, 17
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EXTRAORDINARY
PUBLISIIED BY AUTHORITY
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Vol. LX I MONDAY AUGUST 19, 20r9l SRAVANA 28, 1941 Separate paging is given to this Psrt in order that it may be filed as a Separate Compilation.
PART IV
Acts of Gujarat Legislature aDd Ordinlnc€s promulgated and Regulatious ade by the Governor.
The following Act of the Gujarat Legislature, having been assented to by the Govemor on the l6n August, 2019 is hereby published for general information.
KIU. LALA,
Secretary to the Goverffnent of Gujarat, Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO. 17 OF 2019.
(First published, after having received the assent ofthe Govemor, in t\e "Gujarat Government Gazette'l on the l9n August, 20t9).
AN ACT
further to amend the Gujarat Land Revenue Code, 1879. It is hereby enacted in the Seventieth Year ofthe Republic oflndia as follows:-
l.( I ) This Act may be called the Gujarat Land Revenue (Second Amendment) Act, 2019.
(2) It shall come into force on such date as the State Govemment may, by notification inthe Oficial Gazette, appoint.
Short title and
commencement.
lV Ex.- l7 t7 -l
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17-2 GUJARAT GOVERI'{IVIENT GAZEfiE' EX' 19-08-2019 [PART IV
2. In the Gujarat Land Revenue Code' 1879' in section l35D'for sub-section (5), the following sub-section shall be substituted' namely:-
"(5) Where no objection is raised, either mqnually or electronicalli' bY any
person having interest in any transaction mEde by the designated officeras
referred to in sub-section (2) the mutation entry shall be certified' within
such time, for such transaction and on such terms and conditions as may be
Pescribed.".
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Bom. V of
1t79.AEetrdme|!t
of s.ctio!
l35D of BoD.
V of 1&79.
GoyERNMENT CENrR^L PRrss, CANDHINAGAR'
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