49. Amendment of section 33 of Bom. LXXII of 1948.- To section 23 of the Bombay Khar Lands Act, 1948, (Bom. I of 1904.) the following Explanation shall be added, namely:-
"Explanation.- For the purposes of this section "the Board" means-(1)before the commencement of the Gujarat Khar Lands Act, 1963, (Guj. 17 of 1964.) the Khar Lands Development Board constituted for the Gujarat region under this Act, and(2)on and after such commencement, the Khar Lands Development Board constituted under section 3 of the Gujarat Khar Lands Act, 1963 (Guj. 17 of 1964)."
