Section 1(4) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(4)Part II or, as the case may be, Part III shall, unless it is sooner declared by the State Government by notification in the Official Gazette that it shall cease to be in force in any area or part thereof, cease to be in force in such area or such part and on such date as may be specified by the State Government by a notification in the Official Gazette, being the area or the part in which and the date on which, the State Government has declared the cesser of scarcity or of famine conditions or, as the case may be, [the State Government or an officer authorised by the State Government] [These words inserted by Gujarat 22 of 1987, dated 24th July, 1987.], has discontinued the suspension or remission of land revenue.
