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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(2) in The Bombay Irrigation Act, 1879

(2)Local extent. - It extends to the [Bombay area of the State of Gujarat] [These words were substituted for the words 'Pre-Reorganisation State of Bombay excluding the transferred territories and the City of Bombay' by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]:[Provided that on and from the commencement of the Bombay Irrigation (Gujarat Extension and Amendment) Act, 1961 (Gujarat 1 of 1962), this Act shall extend to the whole of the State of Gujarat.] [This proviso was added by Gujarat 1 of 1962, section 2 (w.e.f. 10-12-1962).]