Section 2 in The Gujarat Land Requisition Act, 1948
2. Extent.
(1)This Act shall extend to the areas specified in the Schedule hereto annexed and shall continue to extend to any such area notwithstanding that the area ceases to be of the description therein specified.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, extend any or all of the provisions of this Act, to any other area and on such date as may be specified in the notification.[Provided that, on the commencement of the Bombay Land Requisition (Extension and Amendment) Act, 1959 all the provisions of this Act shall also extend to the rest of the [State of Bombay] [This proviso was added by Bombay 33 of 1959, section 4.].](3)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, at any time by like notification, direct that any or all of the provisions of this Act shall cease to extend to any area and on such date as may be specified in the notification; and on that date the said provisions shall cease to be in force in such area.
