Section 1(4) in The Maharashtra Aerial Ropeways Act, 1956
(4)[ On the commencement of this Act in the manner provided in sub-section (3 in any area to which this Act is extended by the Bombay Aerial Ropeways (Extension and Amendment) Act, 1969, all rules made under this Act and in force in the Bombay area of the State of Maharashtra immediately before such commencement, shall also extend to, and be in force in, that area.] [Sub-section (4) was added by Maharashtra 10 of 1970, Section 4(c).]
