Section 135LL in The Bombay Land Revenue Code, 1879
135LL. [ Application. [Section 135L was inserted by Gujarat 9 of 1995, section 3 (w.e.f. 23-07-1997).]
(1)This chapter shall apply to such taluka in a district as the State Government may, by notification in the Official Gazette, specify.(2)This chapter shall cease to apply to such taluka in a district as the State Government may, by notification in the Official Gazette, specify.(3)This chapter shall re-apply to such taluka in a district as the State Government may, by notification in the Official Gazette, specify.]
