Section 3(21) in The Bombay General Clauses Act, 1904
(21)[ "Greater Bombay" shall mean the areas specified in Schedule A to the; Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945;] [This clause was inserted by Bombay 17 of 1945, Section 9, Schedule E read with Bombay 52 of 1947, Section 2, proviso.]"High Court"
