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[Cites 0, Cited by 0] [Section 2(9b)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(9b)(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(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.]