(1)This Act shall extend to the whole of the State of Maharashtra.(2)It shall come into force in the Pre-Reorganisation State of Bombay on such date as the State Government may, by notification in the Official Gazette, appoint; and in that part of the State of Maharashtra to which it is extended by the Bombay Lifts (Extension) Act, 1957 (Bom XXVIII of 1958), it shall come into force on such other date as the State Government may by like notification published in the like manner, appoint.
