Section 71(2) in The Bombay Reorganisation Act, 1960
(2)after section 47A, the following section shall be inserted, namely:-"48. Transitional provision relating to Bombay State Road Transport Corporation.- Notwithstanding anything contained in section 47A, it shall be lawful for the Government of the State of Bombay to frame a scheme under sub-section (1) thereof and forward the same to the Central Government before the 1st day of May, 1960, and in such a case, the power conferred on the Central Government to make an order under sub-section (2) thereof may be exercised before that day but no order so made shall take effect till that day."
