Section 3(23) in The Bombay General Clauses Act, 1904
(23)[ "Hyderabad area of the [State of Bombay] [Original clause (23) was omitted by the Adaptation of Laws Order, 1950 and a new clause (23) was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956, as amended by the Bombay Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.]" shall mean the territories transferred to the new State of Bombay under clause (b) of sub-section (1) of section 8 of the States Reorganisation Act, 1956 [and after the 1st day of May, 1960 the said territories which form part of the State of Maharashtra shall be known as the Hyderabad area of the State of Maharashtra] [These words were inserted, (see the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];"Immovable property"
