Section 7 in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
7. Power to exempt.
(1)The State Government may, by general or special order in writing and for reasons to be recorded therein; exempt any area or any alienation or other transfer of any vacant land from all or any of the provisions of this Act.(2)The State Government may, if it considers it necessary so to do for avoiding any hardship, exempt, by an order in writing, any alienation or other transfer of any vacant land from all or any of the provisions of this Act.(3)Subject to any rules that may be made in this behalf or to any general or special orders of the State Government, the Collector may, by order in writing, exempt any alienation or other transfer of any vacant land from the provisions of this Act in case the land is to be used for any educational, scientific, industrial or commercial purpose or for such other purpose as may be prescribed.(4)Every order issued by the State Government under sub-section (1) or (2) and by the Collector under sub-section (3) shall be laid before the State Legislature as soon as possible after it is issued.
