Section 2(2) in The Maharashtra Borstal Schools Act, 1929
(2)It shall come into operation [in the pre-Reorganisation State of Bombay] [These words were inserted by Maharashtra 21 of 1960, Section 5(g).] on such date as the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification 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.], appoint [in this behalf; and in the Vidarbha and Hyderabad areas of the State of Maharashtra, it shall come into operation on the commencement of the Bombay Borstal Schools (Extension and Amendment) Act, 1960.] [This portion was substituted for the words 'in this behalf' by Maharashtra 21 of 1960, Section 5(2).]
