65A. [ Procedure if occupant wishes to apply his land from one non-agricultural purpose to another non-agricultural purpose. [Section 65A was inserted by the Presidents Act No. 26 of 1976. section 4]
- Where the occupant of any land assessed or held for any non-agricultural purpose wishes to use such land or part thereof for any other non-agricultural purpose, the Collector's permission shall in the first place be applied for by him and the provisions of section 65 shall, so far as may be, apply to such application.Explanation. - In this section, and in section 67A "non-agricultural purpose" means any of the purposes specified in clauses (b) to (e) of sub-section (1) of section 48.] [Sub-section (2) was inserted by Gujarat 16 of 1989, section 2.]
