Section 1 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
1. Short title, extent and commencement.
(1)This Act may be called the Gandhidham (Development and Control on Erection of Buildings) Act, 1957.(2)It extends to the whole of Gandhidham in the Kutch area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]:Provided that the State Government may, at any time by notification in the Official Gazette, direct that all or any of the provisions of this Act shall cease to extend, on such date as may be specified in the notification, to any area in Gandhidham; and on that date the said provisions shall cease to extend to, and to be in force in, such area, except as respecis things done or omitted to be done before such cesser of operation of this Act in such area, and section 7 of the Bombay General Clauses Act, 1904 (Bombay 1 of 1904) shall apply upon such cesser of operation in such area as if it had been then repealed by a Bombay Act.(3)It shall come in to force on such date as the State Government may, by notification in the Official Gazette, appoint.
