Section 1 in The Maharashtra Electricity (Special Powers) Act, 1946
1. Short title, extent [and commencement.] [These words were substituted for the words 'commencement and duration' by Bombay 41 of 1949, Section 3(3).]
(1)This Act may be called [the Maharashtra Electricity (Special Powers) Act] [This short title was substituted for the short title 'the Bombay Electricity (Special Powers) Act, 1946' by Maharashtra 24 of 2012, Schedule entry No. 23, (w.r.e.f. 1-5-1960).].(2)[ It extends to the whole of the State of Bombay] [This sub-section was substituted for the original by Bombay 2 of 1959, Section 4(a).].(3)It shall come into force on the 1st day of October 1946 [in the pre-Reorganisation State of Bombay; and in that part of the State of Bombay to which it is extended by the Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958, it shall come into force on such other date as the State Government by notification in the Official Gazette, appoint] [This portion was Inserted by Bombay 2 of 1959, Section 4(b).].(4)[* * * * *] [Sub-section (4) was deleted by Bombay 41 of 1949, Section 3(2).]
