Section 5(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government shall, by notification in the Official Gazette, and in such other manner as may be prescribed, give public notice of any standard area determined under sub-section (1) or revised under sub-section (2).
