Section 2(9b) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(9b)"relevant tenancy law" means-(a)[ in the Bombay area of the State of Gujarat, the Bombay Tenancy and Agricultural Lands Act, 1948 and in the Kutch area of that State, the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch area) Act, 1958, in its application to the Kutch area of the State;] [Clause (a) was substituted for the original by the Gujarat Adaptation of Laws (States and Concurrent Subjects) Order, 1960.][* * * * * *] [Clauses (b) and (c) were omitted by the Gujarat Adaptation of Laws (States and Concurrent Subjects) Order, 1960.](d)in the Saurashtra area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay', by the Gujarat Adaptation of Laws (States and Concurrent Subjects) Order, 1960.], the Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953 (Saurashtra Act XXIII of 1953) and the Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance, 1949 (Saurashtra Ordinance LVI of 1949);
