(52)[ any reference to [the Code of Criminal Procedure, 1973 (2 of 1974)] [This clause was added by Bombay 12 of 1959, Section 6 (f).] the Bombay Village Panchayats Act, 1933, (Bombay VI of 1933), or the Bombay Police Act, 1951, (Bombay XXII of 1951), includes a reference to any law corresponding to those Acts, respectively, in force in any part of the State.]
