Section 3 in Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) (Amendment) Act, 1973
3. Amendment of section 3 of Guj. 12 of 1972.- In the principal Act, in section 3,
(1)in clause (d), for the words "whether owned by one or more persons" the words "whether owned by one person or jointly by more than one person or owned in contiguous parts separately by one or more members of a family unit" shall be substituted;(2)after clause (d) the following clause, shall be inserted, namely:-"(dd) "family unit" means an individual, his or her spouse and their children,"
