Section 14 in The Bombay General Clauses Act, 1904
14. Powers conferred on any Government to be exercisable from time to time.
- Where, by any Bombay Act [or Maharashtra Act] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of this Act any power is conferred on [any Government] [The words 'any Government' were substituted for the words 'the Government' by the Adaptation of Indian Laws Order in Council.], then that power may be exercised from time to time as occasion requires.
