Section 6 in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
6. Act not to apply in certain cases.
- [(1)] [Section 6 renumbered as sub-section (1) by Gujarat 24 of 1973, dated 8,h November, 1973.] Nothing in this Act shall apply to any transfer of vacant land by or in favour of-(a)a State Government or the Central Government or a local authority;(b)a Government Company as defined in section 617 of the Companies Act, 1956 (I of 1956);(c)a corporation established by or under a Central, Provincial or State Act, which is controlled or managed by a State Government or the Central Government;(d)such co-operative house building societies established for the purpose of providing housing accommodation to weaker sections of the people, as may be approved by the State Government in this behalf:Provided that in giving such approval the State Government shall have regard to the income of the members of such societies or their social backwardness or such other considerations:[Provided further that in giving such approval the State Government may impose such conditions as to the alteration in the constitution of the society, or in the number of its members, the nature of construction of houses by the society, the area of the land to be obtained and used by the society or its members and such other matters as it may think fit to impose.] [Proviso inserted by Gujarat 24 of 1973, dated 8th November, 1973.][Provided also] [Substituted for 'Provided further' by Gujarat 24 of 1973, dated 8th November, 1973.] that if at any time the State Government is satisfied that the approval accorded to any society has not served the purpose for which it was accorded, it may withdraw such approval, after giving an opportunity to the society, for making a representation against the proposed withdrawal.(e)[ a bank.] [Clause (e) inserted by Gujarat 24 of 1973, dated 8th November, 1973.](2)[ Notwithstanding anything contained in sub-section (2) of section 4, nothing in this Act shall apply to the disposition by sale or other transfer of vacant land directed to be made in execution of a decree or an order of a civil court relating to the recovery of any amount due to the Government or any local authority or bank or in enforcement of any order made or any process employed by any officer or authority under any law for the time being in force for the recovery of such amount.Explanation. - For the purpose of this section, a "bank" means-(i)a banking company as defined in section 5 of the Banking Regulation Act, 1949 (Act No. 10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Act No. 23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Act No. 38 of 1959);(iv)each of the corresponding new banks constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act No. 5 of 1970); and(v)any other financial institution notified by the State Government as a bank for the purpose of this Act.]
