82. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government empowered to suspend operation of section 60 or 74.
- It shall be lawful for the [[State] [The words 'Provincial Government' were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] from time to time-(a)to suspend the operation of section 60 or 74 or of both, within any prescribed local area, either generally or in respect of cultivators or occupant of a particular class or classes, and(b)to cancel any such notification.During the period for which any notification under the above clause (a) is in force within any local area, such rules shall be substituted for the provisions of which the operation is suspended as the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, section 4, Schedule section 84A] shall from time to time direct.
