Section 1 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called the Bombay Tenancy and Agricultural Lands (Vidarbha Region [***] [The words 'and Kutch area' were deleted, ibid.]) Act, 1958.(2)[ This Act extends to the Vidarbha Region of the State of Maharashtra.] [Sub-section (2) was substituted for the original by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](3)It shall [come into force on such date] [30th day of December 1958 vide G.N., R.D., No. TNC. 3758/223477, dated 29th December 1958.] as the State Government may, by notification in the Official Gazette, appoint.
