Section 1 in The Maharashtra Bhil Naik Inams Abolition Act, 1955
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Bhil Naik Inams Abolition Act.] [This short title was substituted for the short title 'the Bombay Bhil Naik Inams Abolition Act, 1955' by Maharashtra 24 of 2012, Schedule entry No. 55, (w.r.e.f. 1-5-1960).](2)It extends to the districts of West Khandesh and Nasik in the State of Bombay.(3)It shall come into force on such date as the [State] [Notification No. G. N. R. D. No. 7351/51/111, dated 8-7-1955.] Government may, by notification in the Official Gazette, appoint in this behalf.
