Section 2(m) in Gujarat Industrial Development Act, 1962
(m)"relevant land acquisition law" means-(i)in the Bombay area and the Kutch area of the State of Gujarat, the Land Acquisition Act, 1894 (I of 1894) as in force in those areas;(ii)in the Saurashtra area of the State of Gujarat, the Land Acquisition Act, 1894 (I of 1894) as applied to that area; and(iii)the Gujarat Land Acquisition (Industrial Areas) Act, 1961 (Gujarat XLVI of 1961);
