Section 2(35) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(35)[ References to the Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925) and the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVII of 1947) shall be construed as references to those Acts as extended to the Kutch area of the [State of Gujarat] [Clause (35) was added, Schedule Ill, Clause 2 (11).].
