Section 5 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
5. Insertion of new section 2A in Act XVI of 1927.
- After section 2 of the principal Act, the following section shall be inserted namely :-"2A. Construction of certain references to Central or Bombay Acts. - In the application of this Act to any area of the State of Maharashtra other than the Bombay area thereof, any reference to a provision of a Central or Bombay Act shall, where no such Act is in force in that area, be construed as a reference to the provision of the corresponding law, if any, in force in that area.".
