Section 1 in The Central Provinces and Berar State Aid to Industries and Hyderabad State Aid to (Small-Scale and Cottage) Industries (Partial Repeal) Act, 1959
1. Short title and commencement.
(1)This Act may be called the Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959.(2)Extension of Bombay II of 1956 to rest of the State of Bombay. - It shall come into force on such date as the State Government may, by notification in the Official Gazette, [appoint] [The Act is brought into force in the whole State 1.3.1950 vide B.G.G. Part IV-B, page 105, dated 28.1.1960.].
