Section 4 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
4. [] [These words were substituted for the words 'Kutch and Saurashtra areas of the State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Settlement of standard areas.
- The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government may, after such inquiry as it deems fit and after consultation with the District Advisory Committee, [any other body,] [These words were inserted by Bombay 61 of 1958, Section 3 (4).] appointed by it, provisionally settled for any class of land in any local area the minimum area that can be cultivated profitably as a separate plot.(2)The [State] [This word was substituted for the word 'Provincial', by the Adaptation of Laws Order, 1960.] Government shall by notification in the Official Gazette, and in such other manner as may be prescribed publish the minimum areas provisionally settled by it under sub-section (1) and invite objection thereto.
