Section 27(iii) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(iii)for execution of any award made under the Bombay Agricultural Debtors' Relief Act, 1947 (Bombay XXVIII of 1947); [or under the Saurashtra Agricultural Debtors' Relief Act, 1954 (Saurashtra Act. XXII of 1954)] [The words and figures 'or under the Hyderabad Agricultural Debtors Relief Act, 1956' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];
