Section 1443 in The Bombay Reorganisation Act, 1960
1443.
Object and Reasons.- In the Address delivered by the President to Parliament at the inauguration of the current session, it was announced that the Government of India proposed to introduce a Bill for the reorganisation of the present State of Bombay. The Bombay Reorganisation Bill designed to reconstitute the present State as two separate States.The Bill provides for the territories of the two States, and makes the necessary supplemental and incidental provisions relating to representation in Parliament and in the State Legislatures, the apportionment of assets and liabilities and other matters.As required by the proviso to article 3 of the Constitution, this Bill was referred by the President to the Legislature of the State of Bombay and has been considered by both Houses of the State Legislature. Its views have been received and will also be palced before Parliament.(25th April, 1960)An Act to provide for the reorganisation of the State of Bombay and for matters connected therewith.BE it enacted by Parliament in the Eleventh Year of the Republic of India as follows:-
