Section 3 in Gujarat Co-operative Societies and the Bombay Land Improvement Schemes (Amendment) Act, 1969
3. Insertion of new section 26A in Bom. XXVIII of 1942.- After section 26 of the Bombay Land Improvement Schemes Act, 1942, (Bom. XXVIII of 1942) the following new section shall be inserted, namely:-
"26A. Effect of transfer of righto and liabilities of Government to State Land Development Bank.- Where rights and liabilities of the State Government in relation to the recovery of cost or part cost of the works carried out under any scheme from any owner of lands included in such scheme stand transferred to the State Land Development Bank under section 143A of the Gujarat Co-operative Societies Act, 1961, the rights and liabilities transferred to such Bank shall be entered in the records referred to in sub-section (2) of section 13 or as the case may be, sub-section (3) of section 13A and notwithstanding anything contained in this Act, every such owner of land shall pay the amount recoverable from him under this Act to such Bank. The amount of such cost or part cost shall be paid to the State Land Development Bank by, and recovered by such Bank from, such owners of lands in accordance with the provisions of section 143A of the Gujarat Co-operative Societies Act, 1961 and such payment to or recovery by, the Hank shall discharge the owners of lands of their liability to make payment to the State Government under this Act to the extent of their respective liability accepted by the Bank. (Gnj. X of 1962.)".
