Section 3(2) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(2)in Section 4, for sub-section (1) the following sub-section shall be substituted, namely:-"(1) Any debtor ordinarily residing in any local area or his creditor may make an application, before the 31st October 1960 to the Court for the adjustment of his debts";
