Section 1(3) in The Maharashtra Prevention of Begging Act, 1960
(3)It shall come into force in any area of the State, on such [dates] [[1st April 1960 on which the said Act shall come into force in the following areas:-(a)'Greater Bombay' as defined in the Bombay General Clauses Act, 1904;(b)The part of Thana Taluka which is encircled by the Bassein-Thana creek including the territorial waters appertaining thereto;(c)The limits of Railway lands from a point immediately beyond the Thana Railway Station to the Kalyan Station inclusive on the Central Railway;(d)The limits of Railway lands from a point immediately beyond the Bhayander Railway Station to the Virar Railway Station inclusive on the Western Railway;(e)The 'Elephanta Caves' comprised in survey No. 65 in Village Gharapuri in Uran Mahal of the Kolaba District; and(f)The City of Ahmedabad within the meaning of the Bombay Provincial Municipal Corporations Act, 1949. (See G.N.L. & S.W.D., No. INT. 4459-M, dated 8th March, 1960.)]] as the State Government may, by notification in the Official Gazette, appoint in that behalf for that area.
