Section 2(12) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(12)[ any reference in this Act to the Bombay Land Revenue Code, 1879 (Bombay V of 1879), shall, where the context so requires, be construed as reference to that Code as applied to the [Kutch area of the State of Gujarat.] [This clause was inserted, by Bombay 61 of 1958, Section 3 (2) (g).]
