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State of Gujarat - Section

Section 7A in The Bombay Land Revenue Code, 1879

7A. [ Power of State Government to alter limits of or to amalgamate or constitute villages. [Section 7A was inserted by Bombay 33 of 1950, section 3.]

- The State Government may from time to time by a duly published order alter or add to the limits of any village or amalgamate two or more villages or constitute a new village.]