Section 5 in Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) (Amendment) Act, 1973
5. Amendment of section 6 of Guj. 12 of 1972.- In the principal Act, section 6 shall be renumbered as sub-section (1) if that section and-
(1)in sub-section (1) as so renumbered,(i)in clause (d)(a)after the first proviso, the following further proviso shall be inserted, namely;"Provided further that in giving such approval the State Government may impose such conditions as to the alteration in the constitution of the society, or in the number of its members, the nature of construction of houses by the society, the area of the land to be obtained and used by the society or its members and such other matters as it may think fit to impose:";(b)in the second proviso, for the words "Provided further" the words "Provided also" shall be substituted;(ii)after clause (d), the following new clause shall be added, namely:-"(e) a bank.";(2)after sub-section (1) as so renumbered, the following sub-section and Explanation shall be added, namely:-"(2) Notwithstanding anything contained in sub-section (2) of section 4, nothing in this Act shall apply to the disposition by sale or other transfer of vacant land directed to be made in execution of a decree or an order of a civil court relating to the recovery of any amount due to the Government or any local authority or ban or in enforcement of any order made or any process employed by any officer or authority under any law for the time being in force for the recovery of such amount.Explanation.- For the purpose of this section, a "bank" means-(i)a banking company as defined in section 5 of the Banking Regulation Act, 1949 (Act No. ??? 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Act No. 23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Act No. ??? of 1959);(iv)each of the corresponding new banks constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act No. 5 of 1970); and(v)any other financial institution notified by the State Government as a bank for the purpose of this Act.".
