2B. [ Construction of certain references in the Act in their application to that part of Gujarat to which the Act extends. [Section 2B was inserted by the Gujarat Adaptation of Laws (State & Concurrent Subjects) Order, 1960.]
- In the application of this Act to that part of the State of Gujarat to which it extends any reference therein by whatever form of words-(1)To the State or the State Government or the High Court shall be construed as a reference to the State, the Government or the High Court of Gujarat (XXI of 1958).(2)To the Bombay Revenue Tribunal shall be construed as a reference to the Gujarat Revenue Tribunal, constituted under the Bombay Revenue Tribunal Act, 1957].
