(1)This Act shall extend to the whole of the State of Maharashtra.(2)It shall come into force in the pre-Reorganisation State of Bombay such date as the State Government may, by notification in the Official Gazette, appoint; and in that part of the State of Maharashtra to which it is extended by the Bombay Lifts (Extension) Act, 1957, it shall come into force on such other date as the State Government may be like notification published in the like manner, appoint).
