Section 3(7) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(7)in Section 25,-(a)in clause (i), the words and figures "or by a Board established under Section 4 of the repealed Act" shall be deleted;(b)in clause (ii) for the figures, letters and words "15th day of February 1939" the figures, letters and word "25th January 1950" shall be substituted;
