(3)[ In that part of the State of Bombay to which it is extended by the Mamlatdars' Courts (Extension) Act, 1957, it shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.] [Sub-section (3) of section 1 shall stand unmodified, please see schedule to the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
