Section 2 in The Bombay Building (Control of Erection) Regulation, 1950
2. Application of Bombay XXXI of 1048 to Scheduled Areas.
- Section 2 to 14A of the Bombay Building (Control on Erection Act, 1948 (Bombay XXXI of 1948), as amended, shall, so far as may be apply to the Scheduled Areas in the State of Maharashtra.
