Section 1 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958.(2)[**] [Clause (a) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](b)[This Act extends to the Kutch area of the State of Gujarat] [These words were substituted for the words 'It also extends to the Kutch area of the State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] subject to the modifications specified in [Schedule III.] [Modifications specified in Schedule III have been incorporated through the Act.](3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
