Section 27(ii) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(ii)[ for execution of any award made or deemed to be made under [the Gujarat Co-operative Societies Act, 1961 (Gujarat 10 of 1962)] [Clause (ii) was substituted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]];
