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State of Gujarat - Section

Section 201 in The Bombay Land Revenue Code, 1879

201. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to determine the language of a district.

- The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may declare what shall, for the purposes of this Act, be deemed to be the language in ordinary use in any district.