Section 65(2) in The Bombay Land Revenue Code, 1879
(2)[ Notwithstanding anything contained in sub-section (1) but subject to any terms and conditions laid down by the State Government in this behalf, where an occupant has his holding in an area comprising a gram and such area is not within an urban agglomeration or within a radius of five kilometres from the limits of a municipal borough or notified area or industrial estate and such occupant wishes to use his holding or a part thereof only for a residential purpose, it shall not be necessary for him to obtain permission of the Collector under sub-section (1).Explanation. - For the purposes of this section-(i)"gram" means a gram within the meaning of the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962);(ii)"industrial estate" means an industrial estate within the meaning of the Gujarat Industrial Development Act, 1962 (Gujarat XXIII of 1962);(iii)"municipal borough" or "notified area" means respectively, a municipal borough or a notified area within the meaning of the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(iv)"urban agglomeration" means an urban agglomeration within the meaning of the urban Land (Ceiling and Regulation) Act, 1976.] (83 of 1976.
