Section 31 in Gujarat Industrial Development Act, 1962
31. Amendment of section 17 of Land Acquisition Act for purposes of Act.
- Where in pursuance of Section 30 any proceedings are taken for acquiring any land for the Corporation, then in respect of such proceedings-(1)Section 17 of the Land Acquisition Act, 1894 (1 of 1894) as in force in the Bombay and Kutch areas of the State, and(2)Section 17 of the Land Acquisition Act, 1894 (I of 1894) as applied to the Saurashtra area of the State.shall have effect as if the words "waste or arable" were deleted from sub-section (1) thereof.
