Section 60 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
60. Cesser of corresponding laws.
- Where any area is declared to be a slum area or a slum clearance area, then, as from the date of any such declaration the provisions of any law corresponding to the provisions of this Act in relation to the slum area or as the case may be, in relation to the slum clearance area in force immediately before the sad date shall, save as otherwise provided in this Act, cease to be in force in such slum area or as the case may be, such slum clearance area but so long only as such declaration remains in force.
