Section 6 in Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) (Amendment) Act, 1973
6. Insertion of now section 8A in Guj. 12 of 1972.- In the principal Act, after section 8, the following section shall be inserted, namely:-
"8A. Supply of information.- The State Government or the Collector may, by general or special order, call upon any person to furnish to it, or, as the case may be, him such information as would in its or, as the case may be, his, opinion he useful for, or relevant to, any of the purposes of this Act and as may be stated in such order and it shall be the duty of such person to furnish true and correct particulars relating to the information, so called for from him. ".
