Section 3 in The Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980
3. Construction of references in enactments, etc., or in instruments.
- Unless the context otherwise requires, any reference to the short title of any of the enactments specified in the Schedule in any other enactment, or in any rules, regulations, by-laws, notifications or orders issued under any enactment, or in any instrument, shall, after the commencement of this Act, be construed as a reference to the short title of that enactment as amended in the fourth column of the Schedule.
