Section 36(3A) in The Maharashtra Public Conveyance Act, 1920
(3A)[ When this Act or any specified provisions thereof are extended to any area by a notification under this section the expression [Greater Bombay] [Sub-section (3A) was inserted by Bombay 7 of 1928, Section 12(b).] occurring in the foregoing provisions of this Act shall be construed as meaning the area to which this Act or any specified provisions thereof are extended by such notification,] [Sub-section (1) was substituted for the original by Bombay 7 of 1928, Section 11(a).]
