Section 20A(1) in The Gujarat Land Requisition Act, 1948
(1)On the commencement of the Bombay Land Requisition (Extension and Amendment) Act, 1959 (Bombay XXX of 1959), the Central Provinces and Berar Accommodation (Requisition) Act, 1948 (C.P. and Berar LXIII of 1948), in its application to the Vidarbha region of the [State of Bombay] shall stand repealed.
