Section 2(16C) in The Bombay Tenancy and Agricultural Lands Act, 1948
(16C)[ "specified date" means the date of the coming into force of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1972 (Gujarat 5 of 1973.)] [Clause (16C) was inserted by Gujarat 5 of 1973, section 2(2).];
