2. [ Local extent. [Sub-section (2) was substituted for paragraph 2 by Bombay 4 of 1913, section 4(2).]
- Save as otherwise provided by Chapter XA, this Act extends to [Bombay area of the State of Gujarat.][***] [Sub-section (3) was omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](4)[ Save as otherwise provided by Chapter XA, it also extends to the Saurashtra area of the State of Bombay subject to the modifications specified in Schedule J appended to this Act.] [Sub-section (4) was added by Bombay 41 of 1959, section 3.](5)[ On and from the date of the coming into force of the Bombay Land Revenue (Extension to Kutch Area and Amendment) Act, 1965, (Gujarat 35 of 1965). This Act shall also extend to and be in force in the Kutch area of the State of Gujarat.] [Sub-section (5) was inserted by Gujarat 35 of 1965, section 3.]
