Section 1 in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
1. Short title, extent, commencement and duration.
(1)This Act may be called the Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972.(2)It extends to the whole of the State of Gujarat.(3)It shall come into force at once.(4)It shall remain in force for a period of [three years] [Substituted for 'two years' by Gujarat 10 of 1974, dated 7th August, 1974.] and upon its expiry section 7 of the Bombay General Clauses Act, 1904 shall apply as if it had then been repealed by a Gujarat Act.
