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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(b) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972

(b)a document relating to alienation or partition of vacant land or the creation of any trust of any vacant land registered on or after the appointed day shall, for the purposes of section 4, take effect and operate only from the time of such registration.