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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(2)(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(b)[This Act extends to the Kutch area of the State of Gujarat] [These words were substituted for the words 'It also extends to the Kutch area of the State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] subject to the modifications specified in [Schedule III.] [Modifications specified in Schedule III have been incorporated through the Act.]