Section 1 in The Maharashtra Right to Public Services Act, 2015
1. Short title, extent, commencement and application.—
(1)This Act may be called the Maharashtra Right to Public Services Act, 2015.(2)It extends to the whole of the State of Maharashtra.(3)It shall be deemed to have come into force on the 28th April 2015.(4)It shall apply to such Public Authorities which provide public services to the eligible persons as per the provisions of any laws, rules, notifications, orders, Government Resolutions or any other instruments.
