(1)This Act may be called the Mamlatdars' Courts Act, 1906.[2] [These sub-sections were substituted for the Original sub-section (2) by Bombay 4 of 1908, Section 3 (1).] It shall extend to the whole of the [State of Gujarat] [These words were substituted for the words 'State of Bombay', except the City of Bombay, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].(3)Commencement in rest of State. - In that part of the [State of Bombay] [These words stand unmodified, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] to which it is extended by the Mamlatdars' Courts (Extension) Act, 1957 (Bombay IV of 1958), it shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.]
