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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2)(j) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972

(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.