Section 2(10) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(10)"co-operative farming society" means a society registered as such under [the Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925);] [These words and figures were substituted for the words 'the Co-operative Societies Act, 1912' by Schedule III, Clause 2 (2).]
