Section 1 in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
1. Short title and commencement.
(1)This Act may be called the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945.(2)It shall come into force with effect from such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint.
