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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972

(2)The State Government may, if it considers it necessary so to do for avoiding any hardship, exempt, by an order in writing, any alienation or other transfer of any vacant land from all or any of the provisions of this Act.