Section 4A in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
4A. [ Alteration of limits of certain villages. [Section 4A was inserted by Bombay 8 of 1950, Section 3.]
- Notwithstanding anything contained in the Bombay Land Revenue Code, 1879, and in any order or notification made or issued thereunder -(a)the lands specified in Part I of Schedule E shall, on and from the date of the coming into force of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) (Amendment) Act, 1950, be excluded from the limits of the village of Majas in the Bombay Suburban District and shall be included in and form part of the village of Goregaon;(b)the lands specified in Part II of the said Schedule shall, on and from the said date, be excluded from the limits of the village of Marol in the Bombay Suburban District and shall be included in and shall form part of the village of Parajpur;(c)the lands specified in Part III of the said Schedule shall, on and from the said date, be excluded from the limits of the village of Marol in the Bombay Suburban District and shall be constituted a new village to be called the village of Maroshi.]
