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State of Gujarat - Act

The Gujarat Land Revenue (Second Amendment) Act, 2019

GUJARAT
India

The Gujarat Land Revenue (Second Amendment) Act, 2019

Act 17 of 2019

  • Published on 19 August 2019
  • Not commenced
  • [This is the version of this document from 19 August 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
AN ACT further to amend the Gujarat Land Revenue Code, 1879.It is hereby enacted in the Seventieth Year ofthe Republic oflndia as follows:-

1. Short title and commencement.

(1)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 in the Oficial Gazette, appoint.

2. Amendment of section 135D of Bom. V of 1879.

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 made by the designated officer asreferred 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.".