Section 46 in Gujarat Industrial Development Act, 1962
46. Withdrawal of area or estate or part thereof.
- Where the State Government is satisfied that in respect of [any particular industrial estate, commercial centre or] [These words were substituted for the words 'any particular industrial estate or' by Gujarat 11 of 1986, Section 25 (1) (w.e.f. 01-07-1986).] industrial area, on any part thereof, the purpose for which the Corporation was established under this Act has been substantially achieved so as to render the contained existence of [such estate, centre or] [These words were substituted for the words 'such estate or', by Gujarat 11 of 1986, Section 25 (2) (w.e.f. 01-07-1986).] area or part thereof under the Corporation unnecessary the State Government may, by notification in the Official Gazette, declare that or [such industrial estate, commercial centre or] [These words substituted for the words 'such industrial estate or', by Gujarat 11 of 1986, Section 25 (3) (w.e.f. 01-07-1986).] industrial area or part thereof has been moved from the jurisdiction of the Corporation. Thereupon the State Government may after consulting the Corporation pass such orders in respect of consequential financial arrangements with the Corporation, and the transfer or apportionment of any assets and liabilities of the Corporation as it may deem fit. The State Government may also make such other incidental arrangements for the administration of [such estate, centre or] [These words were substituted for the words 'such estate or', by Gujarat 11 of 1986, Section 25 (2) (w.e.f. 01-07-1986).] area or part thereof as the State Government thinks fit.
