(3)It shall come into force at once in the area of Greater Bombay and the area comprising limits of the municipal borough and the cantonment of Ahmedabad [With effect from the date of commencement of the Bombay Home Guards (Extension and Amendment) Act, 1958, it shall come into force in the whole of the Saurashtra area of the State of Bombay and those areas of the Vidarbha region in which the Central Provinces and Berar Home Guards Act, 1947 was, immediately before such date, in force.] [This portion was inserted by Bombay 75 of 1958, Section 4(2).] The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette direct that it shall come into force in any other area on such date as may be specified in such notification.
