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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(8) in Saurashtra Land Reforms Act, 1951

(8)"Code" means the Bombay Land Revenue Code, 1879, as adapted and applied to the [Saurashtra area of the [State of Gujarat] [These words were substituted for the word 'State 'by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]] ;