Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(a) in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959 (a)the existing Board shall cease to function and operate in the Karnataka area and shall be deemed to have been established for the Bombay area; and
