Section 117(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)An offence for the contravention of the provisions of Sections [14, 16, or 36] [These figures and word were substituted for the figures and word '14 or 16' by Bombay 4 of 1960, Section 14.] shall be cognizable.
