Section 3A in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
3A. [ Extension of enactments to extended limits of Greater Bombay. [Section 3A was inserted by Bombay 57 of 1956, Section 3.]
(1)Such provisions, or such parts of the provisions, -(a)of any enactment relating to any of the matters enumerated in Lists II and III in the Seventh Schedule to the Constitution, or(b)of any notification, order, scheme, rule, form or bylaw issued, made or prescribed under any enactment of the class referred to in clause (a),as were in force immediately before the date of the commencement of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) (Amendment) Act, 1956, in the area comprised in Greater Bombay before that date, are, hereby declared to be in force in all the areas comprised in Part IV of Schedule A on and after that date; and accordingly all references on or after that date to Greater Bombay in the said provisions of the enactments, notifications, orders, schemes, rules, forms and by-laws shall be deemed to be references to the areas comprised in Part IV of Schedule A after that date.(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).]
