Section 20A in The Gujarat Land Requisition Act, 1948
20A. [ Repeal of C.P. and Berar LXIII of 1948 and saving. [Section 20A and 20B were inserted by Bombay 33 of 1959, section 6.]
(1)On the commencement of the Bombay Land Requisition (Extension and Amendment) Act, 1959 (Bombay XXX of 1959), the Central Provinces and Berar Accommodation (Requisition) Act, 1948 (C.P. and Berar LXIII of 1948), in its application to the Vidarbha region of the [State of Bombay] shall stand repealed.(2)Notwithstanding such repeal, any accommodation, which immediately before, such repeal is subject to requisition under the repealed Act, shall thereafter be deemed to be requisitioned under this Act, and the State Government may use or deal with any such requisitioned accommodation for any public purpose in such manner as may appear to it to be expedient:Provided that the State Government may at any time release from requisition any such requisitioned accommodation.
