(3)It shall come into force at once in the area of Greater Bombay and the area comprising limits of the municipal borough and the cantonment of Ahmedabad. [With effect from the date of commencement of the Bombay Home Guards (Extension and Amendment) Act, 1958 (Bombay LXXV of 1958), it shall come into force in the whole of Saurashtra area of the [State of Bombay] [This portion was inserted by Bombay 75 of 1958 section 4(2).] and those areas of the Vidarbha region in which the Central Provinces and Berar Home Guards Act, 1947 (C.P. and Berar XV of 1947), was immediately before such date, in force.] The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government may by notification in the Official Gazette direct that it shall come into force in any other area [in the State of Gujarat] [These words were inserted by the Gujarat Adaptation of laws (State and Concurrent Subjects Order, 1960.] on such date as may be specified in such notification.
