Section 6(2) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(2)[ Notwithstanding anything contained in sub-section (2) of section 4, nothing in this Act shall apply to the disposition by sale or other transfer of vacant land directed to be made in execution of a decree or an order of a civil court relating to the recovery of any amount due to the Government or any local authority or bank or in enforcement of any order made or any process employed by any officer or authority under any law for the time being in force for the recovery of such amount.Explanation. - For the purpose of this section, a "bank" means-(i)a banking company as defined in section 5 of the Banking Regulation Act, 1949 (Act No. 10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Act No. 23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Act No. 38 of 1959);(iv)each of the corresponding new banks constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act No. 5 of 1970); and(v)any other financial institution notified by the State Government as a bank for the purpose of this Act.]
