Section 3(1) in Maharashtra Jeevan Authority Act, 1976
(1)As soon as may be after the commencement of this Act, the State Government shall, by notification in the Official Gazette, with effect from a date to be specified therein establish for the purposes of this Act [an Authority] [These words were substituted for the words 'a Board' by Maharashtra 25 of 1997, Section 5.] to be called the Maharashtra [Jeevan Authority] [These words were substituted for the words 'Water Supply and Sewerage Board' by Maharashtra 25 of 1997, Section 7]."
