Section 13(7) in The Gujarat Diseases of Animals (Control) Act, 1963
(7)Where the [State Government] [Substituted for 'Commissioner' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] cancels any declaration referred to in sub-section (2), any place specified in such declaration shall cease to be an infected place and the Inspector shall give notice accordingly to all persons to whom copies of such declaration were delivered or on whom notices of such declaration were served.
