Section 1(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3)It shall come into force in such [areas] [3rd day of September 1971 in the areas within the limits of the Municipal Corporations of Greater Bombay and of the Cities of Pune and Solapur and the Corporation of the City of Nagpur and the Aurangabad Municipal Council (vide G.N., U.D., P.H. & H.D., No. SCA. 1571/35325-F-III, dated 3rd September 1971).] and on such [date] [3rd day of September 1971 in the areas within the limits of the Municipal Corporations of Greater Bombay and of the Cities of Pune and Solapur and the Corporation of the City of Nagpur and the Aurangabad Municipal Council (vide G.N., U.D., P.H. & H.D., No. SCA. 1571/35325-F-III, dated 3rd September 1971).] as the State Government may by notification in the Official Gazette appoint; and different dates may be appointed for different areas.
