27. Power to extend Act to other places and Companies.
- It shall be lawful for the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], by an order to be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.], to extend the provisions of this Act to any other town or place [in the State of Bombay] [These words were substituted for the words 'in the pre-Reorganisation State of Bombay, excluding the transferred territories' by Bombay 51 of 1958, Section 2.], and also to any other Joint Stock Company which may hereafter be formed for the purpose of manufacturing and supplying gas and which may have been completely registered according to law.
