Section 2(2) in The Bombay Extension of Laws to Non-Scheduled (Partially Excluded) Areas Act, 1954
(2)So much of the amendments made in the principal Acts specified in column 1 of the Third Schedule by the Acts specified in column 2 thereof as relates to matters with respects to which the State Legislature has power to make laws shall be deemed to have been made in the said principal Acts with effect from the date on which this Act comes into force and on and from the said date the principal Acts as so amended shall have effect in the said areas.
