Section 13 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
13. Insertion of sections 117A and 117B of Bombay V of 1879.
- [(1) In Sections 117A and 11713 of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), the following shall be inserted at the commencement of the sections, namely:"Subject to the provisions of the Bombay Prevention of Fragmentation and consolidation of Holdings Act, 1947."[* * *] [Section 13 was renumbered as sub-section (1) and sub-section (2) and (3) were added, by Bombay 61 of 1958, Section 3 (12).][* * *] [Sub-section (2) was omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
