Gujarat Requisitioned Property (Continuency of Powers) (Saurashtra Area) Act, 1958

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Extra., Part V, p. 293. An Act to provide for the continuance of certain powers in relation to requisitioned property in the Saurashtra area of the State of Bombay. Whereas it is necessary to provide, in relation to property which, when the Saurashtra Public Security Measures Act, 1953 (Sau. Act XXI of 1953), expires, is subject to any requisition effected thereunder, for the continuance of certain powers theretofore exercisable under the said Act, and the rules made thereunder; It is hereby enacted in the Ninth Year of the Republic of India as follows:-

Act number

Act 56 of 1958

Year

1958

Enacted on

10-06-1958

In force from

10 June 1958

Jurisdiction

Gujarat State Act

Subjects

Land And Property

Read the full text of Gujarat Requisitioned Property (Continuency of Powers) (Saurashtra Area) Act, 1958 section by section on LawLens.

Official source: India Code