Section 2(9) in Gujarat Surviving Alienations Abolition Act, 1963

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State of Gujarat - Subsection

Section 2(9) in Gujarat Surviving Alienations Abolition Act, 1963

(9)"Code" means-

(i)in the Bombay and Saurashtra areas of the State of Gujarat, the Bombay Land Revenue Code, 1879, and

(ii)in the Kutch area of the State of Gujarat, the Bombay Land Revenue Code, 1879 (Bom. V of 1879) as extended to that area;