Section 11 in The Bombay Village Industries Board (Reconstitution) Order, 1959.
11. Adaptations and modifications in the Act.
- As from the appointed day, the Act shall, until altered, repealed or amended by the competent Legislature of the State, have effect subject to the modifications specified in the Schedule hereto annexed.The Schedule[See Paragraph 11]The Bombay Village Industries Act, 1954(Bombay Act 41 of 1954)Section 1. - For sub-sections (2) and (3) of Section 1, the following sub-section shall be substituted, namely:-"(2) It extends to the territories which, immediately before the 1st November, 1956, were comprised in the State of Bombay, excluding the territories transferred to the new States of Mysore and Rajasthan under Sections 7 and 10 of the States Reorganisation Act, 1956 (37 of 1956).".Section 2. - In Clause (4) of Section 2, for the words "the State of Bombay", the words "that part of the State of Bombay to which this Act extends" shall be substituted.Section 12. - In Clause (ii) of Section 12, after the words "any area in the State", the words "to which this Act extends" shall be inserted.
