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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972

(4)Every order issued by the State Government under sub-section (1) or (2) and by the Collector under sub-section (3) shall be laid before the State Legislature as soon as possible after it is issued.