Section 1 in Maharashtra Land Improvement Schemes Act, 1942
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Land Improvement Schemes Act] [This Short title was substituted for the Short tide 'the Bombay Land Improvement Schemes Act, 1942' by Maharashtra 24 of 2012, Schedule entry No. 22 (w.r.e.f. 1.5.1960).].(2)[] [This sub-section was substituted for the original by Bombay 30 of 1958, Section 3(1).] It shall extend to the whole of the [State of Maharashtra.] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](3)It shall come into force in such area and on such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct:[Provided that on the commencement of the Bombay Land Improvement Schemes (Extension and Amendment) Act, 1958, it shall come into force at once in those areas in which the Hyderabad Land Improvement Act, 1953.] [This proviso was added by Bombay 30 of 1958, Section 3(2).][* * * was in force immediately before such commencement.] [The words 'or as the case may be, the Saurashtra Land Improvement Schemes Act, 1954' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
