Section 4 in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
4. Prohibition of alienation etc.
(1)No person who owns any vacant land shall, on or after the appointed day, alienate such land by way of sale, gift, exchange, [mortgage other than simple mortgage] [Substituted for 'usufructuary mortgage' by Gujarat 24 of 1973, dated 8th November, 1973.], lease or otherwise, or effect a partition or create a trust of such land; and any alienation made, or partition effected, or trust created in contravention of this section shall be null and void:Provided that nothing in this sub-section shall apply to the alienation by any person of any one plot of vacant land owned by him not exceeding one thousand square metres in extent and not forming part of a compact block or to the effecting of a partition or creation of a trust of any such plot.(2)The provisions of sub-section (1) shall apply to any sale, partition or creation of trust, of vacant land of any person in execution of a decree or order of a civil court or of any award or order of any other authority.
