Section 3A(2) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
(2)Nothing in sub-section (1) shall -(a)apply to any provisions made by or under the enactments specified in Schedules B and C;(b)affect the right of any competent authority to repeal, amend or cancel any enactment, notification, order, scheme, rule, form or by-law referred to in sub-section (1).]
