Section 2(e) in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951
(e)[ "Code" means - [Clause (e) was substituted for the original clause by Gujarat 9 of 1960, section 3(6)(i).](i)in relation to the Bombay area and the Saurashtra area of the State of Gujarat, the Bombay Land Revenue Code, 1879 ; and(ii)in relation to the Kutch area of the State of Gujarat, the Bombay Land Revenue Code, 1879 as applied to that area ;] :
