Section 1 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act] [This Short title was substituted for the Short title 'the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947' by Maharashtra 24 of 2012, Schedule entry no. 29, (w.r.e.f. 1.5.1960).].(2)[ It extends to the whole of the [State of Maharashtra] [This sub-section was substituted for the original by Bombay 61 of 1958, Section 3(1).] ].(3)It shall come into force in such areas and on such date as 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.
