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GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

Preamble - GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

THE GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

[Act No. 03 of 2016]

[21st March, 2016]

PREAMBLE

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

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

Section 1 - Short title and commencement

(1)     This Act may be called the Gujarat Land Revenue (Amendment) Act, 2016.

 

(2)     It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section 2 - Amendment of section 48 of Bom. V of 1879

In the Gujarat Land Revenue Code, 1879 (Bom. V of 1879) (hereinafter referred to as "the principal Act"), in section 48,-

(1)     in sub-section (1), for clause (e), the following clause shall be substituted, namely:-

"(e)? ?for any other purpose or for other different non-agricultural purposes.";

(2)       in sub-section (2), for the words "any other purpose, or is used for any other purpose", the words "any other purpose or purposes, or is used for any other purpose or different purposes" shall be substituted;

 

(3)       in sub-section (3), after the words "any other purpose", the words "or different purposes" shall be inserted.

Section 3 - Amendment of section 65 of Bom. V of 1879

In the principal Act, in section 65,-

(i)       in sub-section (1), in the paragraph one, after the words "any other purpose", the words "or for other different purposes" shall be inserted;

 

(ii)      in the marginal note of paragraph one, after the words "any other purpose", the words "or for other different non-agricultural purposes" shall be added.

Section 4 - Amendment of section 65A of Bom. V of 1879

In the principal Act.in section 65A,-

(i)       after the words "any other non-agricultural purpose", the words "or for other different non-agricultural purposes" shall be inserted;

 

(ii)      in the marginal note, after the words "another non-agricultural purpose", the words "or for other different non-agricultural purposes" shall be added.

Section 5 - Amendment of section 65B of Bom. V of 1879

In the principal Act, in section 65B, in sub-section (1), in clause (b), in sub-clause (I), in paragraph (b), in the second proviso to item (vi), for the words "State Government may exempt, by notification in the Official Gazette", the words "Collector may exempt" shall be substituted.

Section 6 - Amendment of section 67A of Bom. V of 1879

In the principal Act, in section 67A,-

(1)     in sub-section (1),-

 

(i)       in clause (a), after the words "for any other purpose", the words "or for other different purposes" shall be inserted;

 

(ii)      in clause (b), after the words "for any other purpose", the words "or for other different purposes" shall be inserted;

 

(2)     in sub-section (2),-

 

(i)       after the words "non-agricultural purpose", wherever they occur, the words "or other different non-agricultural purposes" shall be inserted;

 

(ii)      in clause (b), for the words, brackets and figures "in column (3) or (4)", the words, brackets and figures "in column (3) or (4) or (5)" shall be substituted;

 

(3)     in sub-section (2A),-

 

(i)       after the words "non-agricultural purpose" wherever they occur, the words "or other different non-agricultural purposes" shall be inserted;

 

(ii)      for the words "column of the Table below", the words, brackets and figures "column (3) or (5) of the Table below" shall be substituted;

 

(4)     in sub-section (3), for the existing Table, the following shall be substituted, namely:-

"TABLE

Sr. No.

Area in which land is situated

Rate of conversion tax per square meter of land

when land is to be used for temporary non-agricultural purpose or for residential purpose or for charitable purpose. 

when land is to be used for industrial purpose or for any other purpose.

when land is to be used for other different non-agricultural purposes.

1

2

3

4

5

1.

Villages, Municipal boroughs, notified areas and cities having population not exceeding one lakh as per the last census.

Rs. 2.00

Rs. 6.00

Rs. 8.00

2.

Municipal boroughs, notified areas and cities with a population exceeding one lakh as per the last census.

Rs. 10.00

Rs. 30.00

Rs. 40.00".

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 



  

 

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GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

Preamble - GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

THE GUJARAT LAND REVENUE (AMENDMENT) ACT, 2016

[Act No. 03 of 2016]

[21st March, 2016]

PREAMBLE

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

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

Section 1 - Short title and commencement

(1)     This Act may be called the Gujarat Land Revenue (Amendment) Act, 2016.

 

(2)     It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section 2 - Amendment of section 48 of Bom. V of 1879

In the Gujarat Land Revenue Code, 1879 (Bom. V of 1879) (hereinafter referred to as "the principal Act"), in section 48,-

(1)     in sub-section (1), for clause (e), the following clause shall be substituted, namely:-

"(e)? ?for any other purpose or for other different non-agricultural purposes.";

(2)       in sub-section (2), for the words "any other purpose, or is used for any other purpose", the words "any other purpose or purposes, or is used for any other purpose or different purposes" shall be substituted;

 

(3)       in sub-section (3), after the words "any other purpose", the words "or different purposes" shall be inserted.

Section 3 - Amendment of section 65 of Bom. V of 1879

In the principal Act, in section 65,-

(i)       in sub-section (1), in the paragraph one, after the words "any other purpose", the words "or for other different purposes" shall be inserted;

 

(ii)      in the marginal note of paragraph one, after the words "any other purpose", the words "or for other different non-agricultural purposes" shall be added.

Section 4 - Amendment of section 65A of Bom. V of 1879

In the principal Act.in section 65A,-

(i)       after the words "any other non-agricultural purpose", the words "or for other different non-agricultural purposes" shall be inserted;

 

(ii)      in the marginal note, after the words "another non-agricultural purpose", the words "or for other different non-agricultural purposes" shall be added.

Section 5 - Amendment of section 65B of Bom. V of 1879

In the principal Act, in section 65B, in sub-section (1), in clause (b), in sub-clause (I), in paragraph (b), in the second proviso to item (vi), for the words "State Government may exempt, by notification in the Official Gazette", the words "Collector may exempt" shall be substituted.

Section 6 - Amendment of section 67A of Bom. V of 1879

In the principal Act, in section 67A,-

(1)     in sub-section (1),-

 

(i)       in clause (a), after the words "for any other purpose", the words "or for other different purposes" shall be inserted;

 

(ii)      in clause (b), after the words "for any other purpose", the words "or for other different purposes" shall be inserted;

 

(2)     in sub-section (2),-

 

(i)       after the words "non-agricultural purpose", wherever they occur, the words "or other different non-agricultural purposes" shall be inserted;

 

(ii)      in clause (b), for the words, brackets and figures "in column (3) or (4)", the words, brackets and figures "in column (3) or (4) or (5)" shall be substituted;

 

(3)     in sub-section (2A),-

 

(i)       after the words "non-agricultural purpose" wherever they occur, the words "or other different non-agricultural purposes" shall be inserted;

 

(ii)      for the words "column of the Table below", the words, brackets and figures "column (3) or (5) of the Table below" shall be substituted;

 

(4)     in sub-section (3), for the existing Table, the following shall be substituted, namely:-

"TABLE

Sr. No.

Area in which land is situated

Rate of conversion tax per square meter of land

when land is to be used for temporary non-agricultural purpose or for residential purpose or for charitable purpose. 

when land is to be used for industrial purpose or for any other purpose.

when land is to be used for other different non-agricultural purposes.

1

2

3

4

5

1.

Villages, Municipal boroughs, notified areas and cities having population not exceeding one lakh as per the last census.

Rs. 2.00

Rs. 6.00

Rs. 8.00

2.

Municipal boroughs, notified areas and cities with a population exceeding one lakh as per the last census.

Rs. 10.00

Rs. 30.00

Rs. 40.00".