Extra No. 14
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. LIX
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PART IV
Acts of Gujarat Legislature and Ordinances promulg&ted and Regulations made by the Governor.
The foltowing Act of the Gljarat Legislature, having been assented to by the president on the 30ft June, 2018 is hereby publisled for ienerat informari'on. -
Secretary ro the o""".-;1,Yi&ili,
Legislative and parliamentary Affairs Department.
GUJARATACTNO. 13 OF 2018.
(First published, after having received the assent of the president, in thc ,Gujarar Goverrunent Gmette,,, on the I i6 July, 20l g).
AII ACT
further to amend the Gujarat Agricultural Lands Ceiling (Amendment) Biu,201s.
It is hereby enacted in the Sixty-eighth year of the Republic of India as follows:-
1' (1) This Act may be called the Gujarat Agricultural Lands shor*itre end Ceiling (4msr6ment) Bill (Amending) Act, 2017. co.nmencement.
(2) It shall come into force on such date as the by notilrcalion in the Official Gazefte, appoint. IV-Ex.-14 l4-1
State Govemment may,
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t4-2 CUJARAT GOVERNMENT GAZETTE, EX. 1l-07-2018 [PART Iv Amendm€ot ot 2. In the Gujarat Agricultural knds Ceiling (Amendment) Bill, 5ui. 9111 Nr. clause 3 ol
d;.;ii,"t.*;. 2015, in clause 3, in sub-clause (3), for subsection (5) proposed to be 28or20rs'
28 of 2015.
inserted in section 29 of the Gujarat Agicultual Lands Ceiling Act, 1960, the following sub-section shall be substituted, namely:-
'(5) Before any land is allotted to a person under clause (vi) of sub-section (l), such person, if he is an agriculturist or not, shall, in lieu of the land to be allotted to him, make available
equivalent quantum of agricultural land of the same class in the nearby vicinity in the manner and subject to such conditionsas may be prescribed, to the State Government, which shall vest in the State Govemment free from ali encumbrances.".
GoVERNMENTCENTR L Pitss, GaNoBINAGAB.
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