Section 7(3) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
(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.
