(1)This Act may be called the Saurashtra Land Reforms Act, 1951.(2)It extends to the whole of [Saurashtra area of the [State of Gujarat] [These words were substituted for the words 'State of Saurashtra' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]].(3)It shall come into force on such date as the [Government] [This word was substituted for the words 'State Government' by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] may, by notification in the Official Gazette, [appoint] [This Act has been brought into force on 1st September, 1951 by Revenue Department notification No. RD/IV/1783, dated 18th August, 1951.].
