Section 135N(iv) in The Bombay Land Revenue Code, 1879
(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (V of 1970) [ or the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980)] [These words, brackets and figures were inserted, by Gujarat 9 of 1995, section 5(2) (w.e.f. 23-07 1997).].
