Section 1(3) in The Maharashtra Aerial Ropeways Act, 1956
(3)It shall come into force [in the Bombay area of the State of Maharashtra] [These words were inserted by Maharashtra 10 of 1970, Section 4(b)(i).] on such [date] [15th January 1960 (vide G.N., P.W.D., No. TRM.1559, dated 31st December 1959).] as the State Government may, by notification in the Official Gazette, [appoint; and that part of the State of Maharashtra to which it is extended by the Bombay Aerial Ropeways (Extension and Amendment) Act, 1969, it shall come into force on such other date as the State Government may, by like notification published in the like manner, appoint] [This portion was substituted for the word 'appoint' by Maharashtra 10 of 1970, Section 4(b)(ii).];
