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State of Gujarat - Section

Section 49 in Gujarat Irrigation and Drainage Act, 2013

49. Areas to which this Chapter applies.

(1)The State Government may, by notification in the Official Gazette, apply the provisions of this Chapter to such area as may be specified in the notification.
(2)The State Government may, by a like notification, direct that the provisions of this Chapter shall cease to apply to such area on and from such date as may be specified in the notification; and with effect on and from that date, the said provisions shall cease to apply to such area, except as respects things done or omitted to be done before such cesser.