Section 3(5) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960
(5)Any order made under this section shall be published in the Official Gazette and shall take effect from such date (not being a date earlier than the date of the commencement of this Act) as is specified in the order; and the Act under which the existing corporation was functioning and operating shall have effect subject to the provisions of the order and the adaptation and modification made thereby until duly altered, repealed or amended by the competent Legislature.
