Section 3(2) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(2)any other area which the State Government may, by notification in the Official Gazette declare to be an urban area, having regard to any project existing in that area on the appointed day or having regard to the possibility in the near future of any project being established in that area, where any such project, in the opinion of the State Government, has led to or is likely to lead to urbanisation of that area;(j)"vacant land" means land in an urban area, agricultural or non-agricultural, other than land on which any building has been or is- being constructed in accordance with any law regulating such construction and the land appurtenant to such building, to the minimum extent required under such law or under the provisions of the Bombay Town Planning Act, 1954 (Bombay XXVII of 1955), or any other corresponding law for the time being in force.Explanation. - For the purposes of this clause, any land which is vacant on the appointed day shall be deemed to be vacant land, notwithstanding that the construction of a building thereon has been commenced on or after the said day.
