Section 20B in The Gujarat Land Requisition Act, 1948
20B. Other laws relating to acquisition and requisitioning of property to continue.
- For the removal of doubt, it is hereby declared that the provisions of this Act shall be in addition to and not in derogation of the provisions of the Bombay Requisitioned Property (Continuance of Powers) (Saurashtra Area) Act, 1958 (Bombay LVI of 1958), or of any law relating to acquisition or requisitioning of property for the time being in force in the [State of Gujarat] [These words were substituted for then words 'State of Bombay', by the Gujarat Adaptation of Laws (State and concurrent subjects) (Third Amendment) Order, 1960.] or any part thereof.]
