22A. [ Power of State Government to withdraw provisions of this Part from any area. [Section 22A was inserted by Gujarat 9 of 1961, section 2.]
- In respect of any area notified under section 22, the State Government may, by notification in the Official Gazette, direct that section 22 and other provisions of this part shall cease to be in force in such area with effect from such date as may be specified in the notification and thereupon section 7 of the Bombay General Clauses Act, 1904 (Bombay I of 1904) shall apply to such cesser as if such cesser were a repeal of an enactment by a Gujarat Act.]
