Section 1 in The Maharashtra Cinemas (Regulation) Act, 1953
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Cinemas (Regulation) Act] [This short title was substituted for the short title 'the Bombay Cinemas (Regulation) Act, 1953' by Maharashtra 24 of 2012, Schedule entry No. 47, (w.r.e.f. 1-5-1960).].(2)[ It extends to the whole of, the State of Maharashtra] [Sub-section (2) was substituted for the original by Maharashtra 12 of 1960, Section 4(i).].(3)It shall come into force [in the pre-Reorganisation State of Bombay] [These words were inserted by Maharashtra 12 of 1960, Section 4.(ii).] on such date as the State Government may, by notification in the Official Gazette, [appoint; and in the remaining part of the State of Maharashtra it shall come into force on the commencement of the Bombay Cinemas (Regulation) (Extension and Amendment) Act, 1960] [This portion was substituted for the word 'appoint', by Maharashtra 12 of 1960.].
