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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)It extends to the [Bombay area of the State of Gujarat.] [These words were substituted for the words 'pre-Re-organisation State of Bombay excluding the transferred territories' by the Gujarat Adaptation of Laws (State and concurrent Subjects) (Third Amendment) Order, 1960.]