Section 1 in The Gujarat Public Conveyances Act, 1920
1. Short title and extent.
(1)This Act may be called the Bombay Public Conveyances Act, 1920.(2)This section and Sections 36, 38 and 39 extend to the [whole of the [State of Gujarat] [These words were substituted for the words 'pre-Reorganisation State of Bombay, excluding the transferred territories' by Bom. 86 of 1958, S. 3 (i) (a).]]. [* * * * *,] [The words 'The rest of the Act' to 'Greater Bombay' were deleted by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];[Provided that on the commencement of the Bombay Public Conveyances (Unification and Amendment) Act, 1958 (Bombay LXXVI of 1958) the rest of the Act shall come into force at once in those parts of the State of Bombay in which the Hackney-carriage Act, 1879 (XIV of 1879), or the Hyderabad Public Conveyances Act, 1956 (Hyd. Act XXXIX of 1954) or the Bombay Public Conveyances Act, 1920 (Bombay VII of 1920) as adapted and applied to the Saurashtra area or the Bombay Public Conveyances Act 1920 (Bombay VII of 1920) as extended to the Kutch area was in force immediately before such commencement.] [This proviso was added by Bom. 86 of 1958, S. 3 (i) (b).]
