Section 2(9a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(9a)[ "relevant Code" means- [Clauses (9a) to (9c) were inserted by Bombay 6 of 1958, Section 3 (2) (d).](a)[ in the Kutch area of the State of Gujarat, the Bombay Land Revenue Code, 1879 (Bombay V of 1879) as applied to that area and in the rest of the State of Gujarat, the Bombay Land Revenue Code, 1879 (Bombay V of 1879);][* * * * * *] [Clauses (b) and (c) were omitted, by the Gujarat Adaptation of Laws (States and Concurrent Subjects) Order, 1960]
