4. [ Chief controlling authority in revenue matters. [Section 4 was substituted for the original by Gujarat 15 of 1964, section 4, Schedule]
(1)The chief controlling authority in all matters connected with the land revenue shall vest in the State Government.(2)The State Government may, by notification in the Official Gazette, prescribe the territories in the State which shall form a division and may by a like notification alter the limits of the division so formed.]
