Section 1 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Merged Territories and Areas (Jagirs Abolition) Act] [This Short title was substituted for the short title 'the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953' by Maharashtra 24 of 2012, Schedule entry No. 54, (w.r.e.f. 1-5-1960).].(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.](3)It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint in this behalf.
