Section 5 in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
5. Restrictions on registration of documents.
(1)Notwithstanding anything contained in the Registration Act, 1908 (XVI of 1908)-(a)no document relating to alienation of a vacant land or to partition or creation of a trust of such land shall be registered on or after the appointed day by any registering officer appointed under the said Act, unless the person presenting the document furnishes a declaration by the transferor in the prescribed form, which shall be subject to verification in the prescribed manner,-(i)that the plot of vacant land owned by him and intended to be alienated or partitioned or as the case may be, in respect of which a trust is intended to be created does not exceed one thousand square metres in extent;(ii)that such vacant land does not form part of a compact block; and(iii)that no other plot of vacant land, or no plot of vacant land other than a plot to which the provisions of this Act do not apply under section 4, 6 or 7 owned by him has been alienated or partitioned on or after the appointed day, or, that no trust has been created in respect of such plot on or after the appointed day;(b)a document relating to alienation or partition of vacant land or the creation of any trust of any vacant land registered on or after the appointed day shall, for the purposes of section 4, take effect and operate only from the time of such registration.
