Section 5(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government may, at any time, if it deems fit or expedient so to do, revise a standard area determined under sub-section (1). Such revision shall be made in the manner laid down in Section 4 and sub-section (1):
