Section 8 in The Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960
8.
Notwithstanding any adaptation made by this Order, where the extent or application of an existing State law in force immediately before the appointed day, refers, by reason only of such adaptation, to the State of Maharashtra, such reference shall not be deemed to include a reference to any part of that State to which that law did not extend or apply immediately before the appointed day.
