Section 1(3) in The Maharashtra Electricity (Special Powers) Act, 1946
(3)It shall come into force on the 1st day of October 1946 [in the pre-Reorganisation State of Bombay; and in that part of the State of Bombay to which it is extended by the Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958, it shall come into force on such other date as the State Government by notification in the Official Gazette, appoint] [This portion was Inserted by Bombay 2 of 1959, Section 4(b).].
