Section 1 in The Maharashtra Aerial Ropeways Act, 1956
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Aerial Ropeways Act] [This short title was substituted for the short title 'the Bombay Aerial Ropeways Act, 1955' by Maharashtra 24 of 2012, Schedule entry No. 60, (w.r.e.f. 1-5-1960).].(2)[ It extends to the whole of the State of Maharashtra.] [Sub-section (2) was substituted by Maharashtra 10 of 1970, Section 4(a).](3)It shall come into force [in the Bombay area of the State of Maharashtra] [These words were inserted by Maharashtra 10 of 1970, Section 4(b)(i).] on such [date] [15th January 1960 (vide G.N., P.W.D., No. TRM.1559, dated 31st December 1959).] as the State Government may, by notification in the Official Gazette, [appoint; and that part of the State of Maharashtra to which it is extended by the Bombay Aerial Ropeways (Extension and Amendment) Act, 1969, it shall come into force on such other date as the State Government may, by like notification published in the like manner, appoint] [This portion was substituted for the word 'appoint' by Maharashtra 10 of 1970, Section 4(b)(ii).];(4)[ On the commencement of this Act in the manner provided in sub-section (3 in any area to which this Act is extended by the Bombay Aerial Ropeways (Extension and Amendment) Act, 1969, all rules made under this Act and in force in the Bombay area of the State of Maharashtra immediately before such commencement, shall also extend to, and be in force in, that area.] [Sub-section (4) was added by Maharashtra 10 of 1970, Section 4(c).]
