Section 1 in Maharashtra Khoti Abolition Act, 1950
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Khoti Abolition Act] [This short title was substituted for the short title 'the Bombay Khoti Abolition Act, 1949' by Maharashtra 24 of 2012, Schedule entry No. 42. (w.r.e.f. 1.5.1960)].(2)It extends to the districts of Ratnagiri and Kolaba as constituted immediately before the thirtieth day of July 1948.(3)It shall come into force on such date as the [State Government] [These words were substituted for the words 'Provincial of Bombay' by Bombay 18 of 1950, Section 2(i).] may by notification in the Official Gazette, specify.
