Section 4(4) in The Gujarat Infrastructure Development Act, 1999
(4)[(a) The State Government may, by notification in the Official Gazette, add to, amend or omit therefrom any other nature of agreement in Schedule II and on issue of such notification, the Schedule shall be deemed to have been amended accordingly.] [Clause (a) substituted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15 05-2006).](b)Every notification issued under clause (a) shall be laid before the State Legislature as soon as may be after it is issued.
