Section 30(d) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(d)the erection of buildings upon land included in the inhabitated site of any village within the meaning of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), as applied to the Kutch area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
