Section 3(1) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(1)any area which is comprised for the time being in a City or a municipal borough and also any such area in the vicinity thereof, within a distance, not exceeding sixteen kilometres from the local limits of the City, or as the case may be, of the municipal borough concerned, as the State Government may, having regard to the extent of and the scope for the urbanisation of that area or other relevant considerations, by a notification in the Official Gazette, specify in this behalf, and
