Section 2 in The Bombay Diseases of Animals Act, 1948
2. Extent and commencement.
(1)This Act extends to the [State of Maharashtra] [These words were substituted for the words 'Bombay areas of the State of Maharashtra' by Maharashtra 3 of 1960, Section 6(a).].(2)[Section 1, this section and section 5A] [This portion was substituted for the word 'This section' by Maharashtra 3 of 1960, Section 6(b).] shall come into force at once. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time, by notification in the Official Gazette, direct that all or any of the remaining provisions of this Act shall come into force in such area in respect of such scheduled disease and on such date as may be specified in the notification and may be similar notification direct that such provisions shall cease to be in force in any area from such date as may be specified therein.
