GUJARAT LAND REVENUE (AMENDMENT) ACT, 2019

Preamble - GUJARAT LAND REVENUE (AMENDMENT) ACT, 2019

THE GUJARAT LAND REVENUE (AMENDMENT) ACT, 2019

[Act No. 08 of 2019]

[23rd July, 2019]

PREAMBLE

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

It is hereby enacted in the Seventieth 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, 2019.

 

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

 

Section 2 - Substitution of section 67A of Bom. V of 1879

In the Gujarat Land Revenue Code, 1879 (Bom. V of 1879), for section 67A, the following section shall be Substituted, namely:-

"67A. Payment of conversion tax by occupant for change of use of land in certain areas.

where any land assessed or held for the purpose of agriculture or non-agriculture is permitted or deemed to have been permitted under section 65, 65A or 65B to be used for any other non-agricultural purpose, the occupant of such land shall be liable to pay to the State Government, a conversion tax at such rate as specified by notification in the Official Gazette which shall be payable by the occupant to such authority, in such manner and at such time as may be prescribed.".