Section 1 in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
1. Short title, extent and commencement.
- This Act may be called [the Maharashtra Service Inams (Useful to Community) Abolition Act] [This Short title was substituted for the Short title 'the Bombay Service Inams (Useful to Community) Abolition Act, 1953' by Maharashtra 24 of 2012, Schedule Entry No. 52 (w.r.e.f. 1-5-1960).].(2)It extends to the territories formerly comprising of Khandesh, Deccan and Southern Maratha Country and subsequently forming part of the districts of East Khandesh, West Khandesh, Ahmednagar, Nasik, Poona, Satara, Sholapur, Bijapur, Belguam, Kanara and Dharwar as they existed before the States' Merger (Governor's Provinces) Order, 1949.(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf.
