Section 1(3) in The Bombay Prevention of Begging Act, 1959
(3)It shall come into force in any area of the State, on [such date] [[1st April 1960 on which the said Act shall come into force in the following areas:-(a)'Greater Bombay' as defined in the Bombay General Clauses Act, 1904;(b)The part of Thane Taluka which is encircled by the Bassein-Thane creek including the territorial waters appertaining thereto;(c)The limits of Railway lands from a point immediately beyond the Thane Railway Station to the Kalyan Station inclusive on the Central Railway; and(d)The limits of Railway lands from a point immediately beyond the Bhayander Railway Station to the Virar Railway Station inclusive on the Western Railway;(e)The 'Elephanta Caves' comprised in Survey No. 65 in Village Gharauri in Uran Mahal of the Kolaba District;(f)The City of Ahmedabad within the meaning of the Bombay Provincial Municipal Corporations Act, 1949.(See G.N., L.&S.W.D. No. INT. 4459-M, dated 8th March 1960).]] as the State Government may by notification in the Official Gazette, appoint in that behalf for that area.
