Extra No. 13 ffiffi
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EXTRAORDINARY
PUBLISHED BY AU'I'flOIUTY vol. LIX I TUESDAY, JULY 10, 2018/ASADHA 19, 1940 Separate paging is given to this Pert in order that it may be filed as a Separate Compilation. PART'IV
Acts of Gujarat Legislature and Ordinances promulgated and
Regulations made by tlro Gove rnor.
The following Act of the Guj arat Legislaturc, having bccn assented to b;, the Presidcnt on thc 30s June,20l8 is horcby publishcd for gcncral infonration.
K. ]V1. LALA,
Secrctary to the Govcnrmcnt of Gu.iarat, Legislative and Parliamentary Aflhirs I)cpartrrLrrl.
GTIJARATACTNO. 12 OI] 2OIII.
(First published, alter having received the assent of the Presidcnt, rn thc
"Gtrjarrtt (iovernnwnt Gazette", on the 10r:'July, 2018). AN ACI'
further to arnend the Gujarat Agricultural Lands Cieiling Act, 1960 It is hereby enacted in the Sixty-sixth Year of thc Rcpublic ol' Indilr rs follt,rvs:-
l. 'l-his Act rnay be cailcd the Gutaral Aglicullural LanLls ('ciling sh,,rr lirl!. (Anrcndmcnt) Act, 20I 5.
Guj. XXVu or 2. ln the Gujarat Agricultural Lands Oeiling Act, 1960 (hereinaliel Amendmcnr ro rs6t' referred to as "the principal Act"), in the preamble, aftcr the rvords "lbr tTiltli'il,,t l96t.
IV'Ex.- ll 13- I
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Amendment ofsecaion 29 of Guj. XXVII of 1961.
ensuring the full and efficient use thereof, the rvords "or for the allotment for industrial purpose or for the development thereof or for any publc purpose" shall be inserted.
3. ln the principal Act, in section 29,-
(1) in sub-scction (1), -
(i) after the words "occupancy price payable therefor", the u,ords "in so far as clauses (ii), (iii) and (iv) are concerned," shall be inserted:
(ii) after clause (iv), the lollowing clauses shall be added. nanlely:-
"(v) any urban local body, for public purpose, when the land is situated within the areas of such local body;
(vi) any person, for industrial purpose or for the purpose of der.elopment thereof, when the land is situated outside the areas ofthe urban local body:";
(2) to sub-section (3), the following proviso shall be inserted, namely:-
"Provided that nothing in this sub-section shall apply in case where the land is allotted either under clause (v) or clause (vi) of sub- section (1)."i
(3) after sub-section (3), the following sub-sections shall be added, namely:-
"(4) '*"here any urban local body is allotted any land in pursuance of clause (v) of sub-section (l) of this section, such urban local body shall further allot such land for any public purpose in the mame r and subject to such conditions as rnay be prescribed.
(5) Before any land is allotted to a person under clause (vi) of strb-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 in the nearby vicinity in the manner and subject to such conditions as may be prescribed, to the State Government. u'hich shall vest in the State Government free from all crtculnbrartccs.
(6) The lard so vested in the State Govemment under sub-section {5), shall be dcemed to have becn vested uuder section 2l or 26, under rvhich the land to be allotted was originally vested in the State Government, as the case may be.
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PART tV l
GUJARAT GOVERNMENT GAZETTE, EX. IO.O7-20I8
4. In the principal Acr, after section 30, the follou,ing section shall be inserted, namely:-
"30A. Notwithstanding anything contained in section 30, any land alloned either under clause (v) or (vi) of sub_section (l) ol seuion 29- to any r.rrban local body or any person lespectively shall be of olti tenure.".
t3-3
Inscrllon of
nen rectiotl
30A ir Guj.
XXVII of 1961. Lard rllotGd to
urban local
body or any
perso! shall be
of old lenure-
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