Section 27(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(a)[ no proceedings,- [This clause was substituted for the words and figures 'proceedings under Sections 153 and 155 of Bombay V of 1879', by Bombay 69 of 1953, Section 8 (2).](i)under Sections 153 or 155 of the of the Bombay Land Revenue Code, 1879 (Bombay V of 1879)];
