35. Transfer to, for purposes of housing scheme of land vested in municipal body.
(1)Wherever any street, square or other land, or part thereof which is situated in any area within the jurisdiction of a municipal body [* * *] [The words 'or a local board' were deleted by Gujarat 1 of 1973, section 28(1) (a).] and is vested in that municipality body [* * *] [The words 'or a local board' were deleted by Gujarat 1 of 1973, section 28(1) (a).], is within the area included in the programme sanctioned by the State Government and is required for the purposes of such housing scheme, the Board shall give notice accordingly to the municipal body [* * *] [The words 'or the local board' were deleted, by Gujarat 1 of 1973, section 28(1) (b).].(2)Where the municipal body [* * *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 28(2).] concurs, such street, square or any land or part thereof shall vest in the Board.(3)Where there is any dispute the matter shall be referred to the State Government. The State Government shall after hearing the municipal body [* * *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 28(2).] concerned, decide the matter. The decision of the State Government shall be final. If the State Government decides that such street, square or land shall vest in the Board, it shall vest accordingly.(4)Nothing in this section shall affect the rights or powers of the municipal body [* * *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 28(2).] in or over my drain or water works in such street, square or land.
