Section 1(3) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(3)This section shall come into force at once; and the remaining provisions of this Act shall come into force in [such] [Greater Bombay on 10th day of February 1964 (vide G.N., U.D. & P.H.D., No. FOE. 1062/432-Unification (a), dated 8th February 1964).] areas, and on such dates as the State Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different areas.
