Section 24(b) in The Gujarat Maritime Board Act, 1981
(b)[ (i) No contract in respect of leasing of waterfront, jetty, waterway and corresponding infrastructural facilities thereof for a term exceeding five years shall be made unless it is previously approved by the State Government, on such terms and conditions as it may think fit. [This clause was substituted, by Gujarat 3 of 1996, Section 9 (2) (w.r.e.f. 08-09-1995).](ii)Subject to sub-clause (i) of this clause, no contract for acquisition or sale of immovable property or for the lease of any such property for a term exceeding thirty years shall be made unless it is previously approved by the State Government, on such terms and conditions as it may think fit]
