Section 13(3) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)In the Madhya Pradesh Revenue Code, 1954, the following shall be inserted at the commencement of sub-section (1) of section 67, sub-section (1) of section 140, and section 158, namely:-"Subject to the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947,"] [Section 13 was renumbered as sub-section (1) and sub-section (2) and (3) were added by Bombay 61 of 1958, Section 3(12).]
