Section 117C(1A) in The Bombay Land Revenue Code, 1879
(1A)[ "zone" means a local area comprising a taluka or a group of talukas or portions thereof of one or more districts, which in the opinion of the State Government or an officer authorised by it in this behalf, is contiguous and homogeneous in respect of- [Clause (1A) was inserted by Bombay 28 of 1956, section 4(2).](i)physical configuration,(ii)climate and rainfall,(iii)principal crops grown in the area, and(iv)soil characteristics.]
