Section 1 in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
1. Short title extent and commencement.
(1)This Act may be called the Bombay Execution of Decrees (Temporary Postponement) Act, 1959.(2)It extends to the whole of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].(3)This Part and Part IV shall come into force at once. Part II shall come into force in such area, being an area where, on account of failure of crops, famine, fire, drought, flood or such other natural calamities, [the State Government or an officer authorised by the State Government in this behalf has granted] [These words were substituted by Gujarat 28 of 1962, section 2 (i).] remission or suspension of land revenue [ [or] [These words were substituted by Gujarat 28 of 1962, section 2 (ii).] the State Government has made] a declaration of scarcity or of famine conditions, and on such date as the State Government may, by notification in the Official Gazette specify, and different dates may be specified for different areas for this purpose. Part III shall come into force in such area, being an area where, on account of any of the aforesaid calamities, the [State Government or an officer authorized by the State Government in this behalf has ordered] [These words were substituted by Gujarat 28 of 1962, section 2 (iii).] suspension or remission of land revenue, and on such date as the State Government may, by notification in the Official Gazette specify, and different dates may be specified for different areas for this purpose.(4)Part II or, as the case may be, Part III shall, unless it is sooner declared by the State Government by notification in the Official Gazette that it shall cease to be in force in any area or part thereof, cease to be in force in such area or such part and on such date as may be specified by the State Government by a notification in the Official Gazette, being the area or the part in which and the date on which, the State Government has declared the cesser of scarcity or of famine conditions or, as the case may be, [the State Government or an officer authorised by the State Government] [These words inserted by Gujarat 22 of 1987, dated 24th July, 1987.], has discontinued the suspension or remission of land revenue.
