Section 1(2) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(2)It extends to the merged territories and the merged areas in the [pre-Reorganisation State of Bombay, excluding the transferred territories.] [These words were substituted for the words 'State of Bombay' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]
