Section 1 in The Bombay Inams (Kutch Area) Abolition Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called the Bombay Inams (Kutch Area) Abolition Act, [1956] [See section 4 of Gujarat XXXIII of 1963 read with Schedule thereof.].(2)It extends to the Kutch area of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.],(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
