Section 4(2) in The Bombay Smoke-Nuisances Act, 1912
(2)The said Commission shall consist of a President nominated by [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] and so many other members as [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may determine.
