Section 128(2) in The Bombay Land Revenue Code, 1879
(2)[ The existing exemption from payment of land revenue continued under subsection (1) in respect of lands specified in that sub-section shall with effect on and from 1st August, 1981 stand discontinued.] [Sub-section (2) was added by Gujarat 24 of 1981, section 2 (w.e.f. 19-11-1981).]
