Section 2(10) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(10)"Standard area" in respect of any class of land means the area which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time determine under Section 5 as the minimum area necessary for profitable cultivation in any particular local area, and includes a standard area revised under the said section;
