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State of Maharashtra - Section

Section 2 in The City of Bombay Municipal (Amendment) Act, 1933

2. Commencement.

- This Act shall come into operation from such date as [the Government] [The Government means the Provincial Government.] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] appoint.