Section 5 in The Hindu Disposition Of Property Act, 1916
5. Application of this Act to the Khoja community
.Where the [State Government] [Substituted by the Act 21 of 1929, Section 12, for " sections 100 and 101 of the Indian Succession Act, 1865" .] is of opinion that the Khoja community in [the State] [Substituted by A.O.1950.] or any part thereof desire that the provisions of this Act should be extended to such community, [it] [Substituted by A.O.1937, for " he" .] may, by notification in the [Official Gazette] [Substituted by A.O.1937.], declare that the provisions of this Act, with the substitution of the word Khojas or Khoja, as the case may be, for the word Hindus or Hindu wherever those words occur, shall apply to that community in such area as may be specified in the notification, and this Act shall thereupon have effect accordingly.
