Section 3 in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
3. Extension of enactments to Greater Bombay.
(1)Such provisions, or such parts of the provisions,-(a)of any enactment relating to any of the matters enumerated in Lists II and III in the Seventh Schedule to [the Constitution, made by any authority in India, or] [These words were substituted for the words and figures 'the Government of India Act, 1935, made by any authority in British India, or' by Bombay 57 of 1956, Section 2.](b)of any notification, order, scheme, rule, form or by-law issued, made or prescribed under any enactment of the class referred to in clause (a),as were in force immediately before the commencement of this Act in the area comprised in the City of Bombay (in whatever manner described, whether a City of Bombay, Town of Bombay, Town and Island of Bombay, Islands of Bombay and Kolaba, Presidency-town, Presidency-town of Bombay, Collectorate of Bombay or otherwise) but not in the other areas comprised in Greater Bombay are hereby declared to be in force in all the areas comprised in Greater Bombay, and all references to the said City, in whatever manner described, in the said provisions of the enactments, notifications, orders, schemes, rules, forms and by-laws shall be deemed to be references to Greater Bombay.(2)Nothing in sub-section (1) shall -(a)apply to any provisions made by or under the enactments specified in Schedules B and C;(b)affect the right of any competent authority to repeal, amend or cancel any enactment, notification, order, scheme, rule, form or by-law referred to in sub-section (1).
