Section 1 in Maharashtra Inferior Village Watans Abolition Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Inferior Village Watans Abolition Act] [This short title was substituted for the short title 'the Bombay Inferior Village Watans Abolition Act, 1958' by Maharashtra 24 of 2012, Schedule entry No. 73 (w.r.e.f. 1.5.1960)].(2)It extends to the pre-Reorganisation State of Bombay, excluding the transferred territories and to the Hyderabad area of the State of Bombay.(3)This section shall come into force at once.(4)The State Government may, by notification in the Official Gazette, direct that the remaining provisions of this Act shall come into force in such local area and on such date as may be specified in the notification.
