Section 3(39A) in The Gujarat General Clauses Act, 1904
(39A)[ "Saurashtra area of the [State of Bombay] [Clause (39A) was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956, as amended by the Bombay Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.]" shall mean the territories transferred to the new State of Bombay under clause (d) of sub-section (1) of section 8 of the State Re-organisation Act, 1956 (XXXVII of 1956), [and after the 1st day of May 1960 the said territories which form part of the State of Gujarat shall be known as the Saurashtra area of the State of Gujarat] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];]
