Section 13(3) in The Gujarat Diseases of Animals (Control) Act, 1963
(3)Where the [State Government] [Substituted for 'Commissioner' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] confirms any such declaration, either with or without modification, [it shall] [Substituted for 'he shall' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] by a notification in the Official Gazette defining the limits of the area to which the declaration, with the modifications, if any, made therein, shall apply and declare such area to be an infected area.
