(1)As from the appointed day, there shall be formed a new State to be know as the State of Gujarat comprising the following territories of the State of Bombay, namely:-(a)Benaskantha, Mehsana, Sabarkantha, Ahmedabad, Kaira, Panch-mahals, Baroda, Broach, Surat, Dangs, Amreli, Surendranagar, Rajkot, Jamnagar, Junagadh, Bhavnagar and kutch district; and(b)the villages in Umbergaon taluka of Thana district, the villages in Nawapur and Nandurbar talukas of West Khandesh district and the villages in Akkalkuwa and Taloda talukas of West Kandesh district, respectively specified in Parts I, II and III of the First Schedule;and thereupon, the said territories shall cease to form part of the State of Bombay, and the residuary State of Bombay shall be know as the State of Mahasrashtra.(2)The villages in Umbergaon taluka specified in Part I of the First Schedule shall form a separate taluka of the same name and taluka shall be included in Surat district, and the remaining villages in the said taluka shall be included in, and form part of, Kahenu taluka of Thana district; and the villages specified in Parts II and III of the First Schedule shall respectively be included in, and form part of, Songadh taluka of Surat district and Sagbara taluka of Broach district.
