Section 3(48A) in The Bombay General Clauses Act, 1904
(48A)[ "Vidarbha region, or Madhya Pradesh area, or Vidarbha area, of the [State of Bombay] [This clause was Inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956, as amended by the Bombay Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.]" shall mean the territories transferred to the new State of Bombay under clause (c) of sub-section (1) of section 8 of the States Reorganisation Act, 1956 [and after the 1st day of May, 1960 the said territories which form part of the State of Maharashtra shall be known as the Vidarbha region, or Madhya Pradesh area, or Vidarbha area, of the State of Maharashtra] [These words were Inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];"Will"
