BOMBAY LAND REVENUE (GUJARAT AMENDMENT) ACT, 2011

Preamble - BOMBAY LAND REVENUE (GUJARAT AMENDMENT) ACT, 2011

THE BOMBAY LAND REVENUE (GUJARAT AMENDMENT) ACT, 2011

[Act No. 20 OF 2011]

[0 3rd May, 2011]

PREAMBLE

An Act further to amend the Bombay Land Revenue Code, 1879.

It is hereby enacted in the Sixty-second Year of the Republic of India as follows:-

Section 1 - Short title

This Act may be called the Bombay Land Revenue (Gujarat Amendment) Act, 2011.

Section 2 - Amendment of section 61 of Bom. V of 1879

In the Bombay Land Revenue Code, 1879 (Bom. V of 1879) (hereinafter referred to as "the principal Act"), in section 61, in para (3), for the words "five rupees, or a sum equal to ten times the amount of assessment payable by him for one year, if such sum be in excess of five rupees," the words and brackets "one per cent, of the prevalent annual statement of rate (Jantri) as may be notified by the State Government from time to time," shall be substituted.

Section 3 - Amendment of section 63 of Bom. V of 1879

In the principal Act, in section 63, for para (2), the following shall be substituted, namely:-

"The price of the land so offered shall be such as may be determined by the State Government."