Section 73A(2) in The Bombay Land Revenue Code, 1879
(2)[The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, by notifications in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], from time to time exempt any part of such tract or village or any person or class of persons from the operation of this section.][[73AA. Restriction on transfer of occupancies of tribals to tribals or non-tribals. [Sections 73AA, 73AB, 73AC and 73AD were inserted by Gujarat 37 of 1980, section 2.]
