Section 3(5) in The Bombay General Clauses Act, 1904
(5)"Bombay Act" shall mean an Act made by the [Governor of Bombay] [These words stand unmodified vide Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in Council under the [Indian Councils Act, 1861] [See now the Government of India Act, 1935.] or the Indian Councils Acts, 1861 and 1892 [or the Indian Councils Acts, 1861 to 1909 or the Government of India Act, 1915, or made by the local Legislature, or the Governor of the Presidency of Bombay under the Government of India Act, or by the Provincial Legislature, or the [Governor of Bombay] [These words and figures were inserted by the Adaptation of Indian Laws Order in Council.], under the Government of India Act, 1935], [or made by the Legislature] [This portion was inserted by the Adaptation of Laws Order, 1950.] of the [pre-Reorganisation or reorganised [State of Bombay] [These words were substituted for the words 'State of Bombay' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] under the Constitution];
