Section 5(1) in Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) (Amendment) Act, 1973
(1)in sub-section (1) as so renumbered,(i)in clause (d)(a)after the first proviso, the following further proviso shall be inserted, namely;"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:";(b)in the second proviso, for the words "Provided further" the words "Provided also" shall be substituted;(ii)after clause (d), the following new clause shall be added, namely:-"(e) a bank.";
