Section 1(4) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(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 and upon its expiry section 7 of the Bombay General Clauses Act, 1904 shall apply as if it had then been repealed by a Gujarat Act.
