Section 3(25A) in The Gujarat General Clauses Act, 1904
(25A)[ Kutch area of the "State of Bombay" shall mean the territories transferred to the new [State of Bombay] [Clause (25A) 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, 1960.] under clause (e) of sub-section (1) of section 8 of the State Reorganisation 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 Kutch area of the State of Gujarat] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];]
