Section 4 in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
4. Certain enactments not to be in force in the added areas.
(1)The enactments mentioned in Schedule D and all notifications, orders, schemes, rules, forms and by-laws made, issued or prescribed thereunder shall cease to apply to, or to be in force in the areas specified in [ [Parts II, III and IV] [These words and figures were substituted for the word and figure 'Part II' by Bombay 8 of 1950, Section 2.] ] of Schedule A.(2)Nothing in sub-section (1) shall affect -(a)the right of any competent authority to direct that any enactment, notification, order, scheme, rule, form or by-law referred to in the said sub-section shall apply to or to be in force in the areas referred to in the said sub-section or to make, issue or prescribe any notification, order, scheme, rule, form or by-law under any such enactment; or(b)the operation of any such enactment, notification, order, scheme, rule, form or by-law before the commencement of this Act; or(c)any right, privilege, obligation or liability acquired, accrued or incurred under any such enactment, notification, order, scheme, rule, form or bye-law before the commencement of this Act.
