Section 5 in Gujarat Municipalities (Amendment) Act, 1968
5. Amendment of section 65 of Guj. XXXIV of 1964.- In section 65 of the principal Act, in sub-section (2), the following proviso shall be added, namely:-
"Provided that in the case of a lease or sale of land under sub-section (1) of section 146 no such permission shall be granted if such land forms a street or part of a street which has been declared to be a public street under section 148."
