Section 2(9a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(9a)[ "relevant Code" means- [Clause (9a) to (9c) were inserted by Bombay 61 of 1958, Section 3(2)(d).](a)[ in the Bombay area of the State of Maharashtra, the [Bombay Land Revenue Code, 1879;]](b)in the Vidarbha region of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], the Madhya Pradesh Land Revenue Code, 1954; and(c)in the Hyderabad area of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], the Hyderabad Land Revenue Act, 1317 Fasli;
