Section 1 in The Gujarat Nursing Homes Registration Act, 1949
1. Short title, extent and commencement.
(1)This Act may be called the Bombay Nursing Homes Registration Act, 1949.(2)[ This section extends to the whole of the [State of Gujarat] [This sub-section was substituted for the original by Bombay 42 of 1959, Section 4.]. The remaining provisions of this Act extend [to the city of] [Substituted for 'Greater Bombay, the Cities of Poona and' deleted by A.O., 1960.] Ahmedabad as constituted under Section 3 of the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), [***] [The words 'the City of Nagpur as constituted under the City of Nagpur Corporation Act, 1948 (C. P. and Berar II of 1950) and the Municipal Borough of Sholapur' deleted by A.O., 1960.]. The State Government may, by notification in the Official Gazette, direct that the said provisions shall extend to such other areas as may be specified in the notification.](3)This section shall come into force at once. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct that the remining provisions of this Act shall come into force in any area to which the said provisions extend or may have been extended under sub-section (2) on such date as may be specified in the notification.
