Section 12(3) in Maharashtra Government Premises (Eviction) Act, 1956
(3)[ All rules made under this section shall be laid for not less than thirty days before each House of the Legislature as soon as possible after they are made, and shall be subject to such modifications, as the Legislature may make during the session in which they are so laid, or the session immediately following.] [Sub-section (3) was inserted by Bombay 62 of 1959, Section 9(b).]NotificationsG. N., R., H. & B. C. D., No. DDC. 5055, dated 3rd February, 1956 (B. G., Part IV-B, page 128) - In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Director, D. D. Chawls, Bombay, to be the Competent Authority for carrying out the purposes of the said Act in the area comprising of the Bombay Development Department Chawls situated in the City of Bombay at Worli, Delisle Road, Naigaum and Sewri.G. N., R., H. & B. C. D., No GEN. 1656/C-828-C, dated 9th June, 1956 (B. G., Part IV-B, page 788) - In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Custodian of Evacuee Property, Bombay, to be the Competent Authority for carrying out the purposes of the said Act in the area comprising of the Fort Ward, as defined in Schedule B to section 24 of the Bombay Municipal Corporation Act, 1888.G. N., R., H. & B. C. D., No. DDC. 5255, dated 18th July, 1956 (B. G., Part IV-B, page 897) - In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956), the Government of Bombay hereby appoints the Director, D. D. Chawls, Bombay, to be the Competent Authority for carrying out the purposes of the said Act in the areas comprising of the following Municipal Wards of the Greater Bombay :-
