Section 8 in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
8. Definitions in Central Acts relating to certain matters.
- In all Central Acts and Regulations relating to any of the matters enumerated in Lists II and III in the Seventh Schedule to the Government of India Act, 1935, passed before the commencement of this Act, unless there is anything repugnant in the subject or context, -(1)"City of Bombay" shall mean the area within, the local limits of the ordinary original civil jurisdiction of the High Court immediately before the commencement of this Act;(2)"Presidency town of Bombay", "town of Bombay", "town and island of Bombay" and "Presidency town" when used with reference to the Province of Bombay, or "Greater Bombay" shall mean the areas for the time being specified in Schedule A.
