Section 8A in The Gujarat Vacant Lands in Urban Areas (Prohibition of Alienation) Act, 1972
8A. [ Supply of information. [Section 8A inserted by Gujarat 24 of 1973, dated 8th November, 1973.]
- The State Government or the Collector may, by general or special order, call upon any person to furnish to it, or, as the case may be, him such information as would in its or, as the case may be, his, opinion be useful for, or relevant to, any of the purposes of this Act and as may be stated in such order and it shall be the duty of such person to furnish true and correct particulars relating to the information, so called for from him.] [Sub-section (2) and Explanation inserted by Gujarat 24 of 1973, dated 8th November, 1973.]
