Section 24(1) in The Bombay Reorganisation Act, 1960
(1)Notwithstanding anything contained in section 16 of the Representation of the People Act, 1951, no notification under that section shall be published before the appoi8nted day for holding biennial elections to fill the seats of members of the Legislative Council of Bombay, retiring on the expiration of their term of office on the 24th day of April, 1960.
