Section 6 in Dekkhan and Khandesh (Puna, Ahmednagar and Khandesh Districts
6. [ Exclusion of application to certain territories now in Gujarat. [Section 6 was inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
- Nothing in this Regulation shall as from the 1st day of May, 1960 apply in relation to territories described in Appendix A which are by section 3 of the Bombay Re-organisation Act, 1960, comprised in State of Gujarat,]
