Section 10(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)Any such fragment may be disposed off in accordance with the provisions of Section 117-B of the Bombay Land Revenue Code, 1879 (Bombay V of 1879) [* *] [The portion beginning with the word and figures 'or Section 158' and ending with the figures and words '1317 Fasli' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
