Section 93 in Bombay Irrigation (Gujarat Amendment) Act, 1976
93. Areas to which this Part applies.- (1) The provisions of this Part shall apply in the first instance to the areas specified in the Schedule.
(2)The State Government may, by notification in the Official Gazette, apply the provisions of this Part to such other areas as may be specified in the notifications.(3)The State Government may, by a like notification, direct that the provisions of this Part shall cease to apply to such area on and from such date as may be specified in the notification; and with effect on and from that dale, the said provisions shall cease to apply to such area, except as respects things done or omitted to be done before such cesser.
