Section 278(3) in The Gujarat Municipalities Act, 1963
(3)If at any time after the making of a declaration under sub-section (1), the State Government, after such inquiry as it may deem fit, is satisfied that the whole or a part of the agricultural area-(a)has ceased to be predominantly used for agricultural purposes and is occupied by houses,(b)or is likely to cease to be used for agricultural purposes and to develop as an urban area, it may by notification direct that the declaration made under sub-section (1) shall cease to apply to the whole of the area or such part thereof as may be specified in the notification. On the publication of the notification the provisions of sub-section (2) shall cease to apply to the area specified in the notification.Explanation. - In this section "farm building" shall have the meaning assigned to it in section 65 of the Land Revenue Code.
