Section 6(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)Notice of every entry, made under sub-section (1) shall be given in the manner prescribed for the giving of notice [* * * under the relevant Code,] [The words and figures 'in the Hyderabad area of the State under the Hyderabad Record of Rights in Land Regulation, 1358, Fasli and elsewhere' were omitted by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] of an entry in the register of mutations.
