(1)Notwithstanding anything contained in sections [40, 40A and 41] [These figures, letters and words were substituted for the figures and word '40 and 41 'by Bombay 26 of 1952 Section 22(1).] the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by rules or an order in writing, [authorise an officer officer to] [These words were inserted by Bombay 26 of 1952, Section 22 (2).] grant interim permits to persons applying for permits under any of the said provisions.(2)Such interim permits shall not be granted for any period exceeding two months.
