Section 2(5) in The Bombay Land Revenue Code, 1879
(5)[ On and from the date of the coming into force of the Bombay Land Revenue (Extension to Kutch Area and Amendment) Act, 1965, (Gujarat 35 of 1965). This Act shall also extend to and be in force in the Kutch area of the State of Gujarat.] [Sub-section (5) was inserted by Gujarat 35 of 1965, section 3.]
