Section 1(4) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(4)The Provincial Government may by notification published in the Official Gazette direct that all or any of its provisions shall come into force in the whole of the Province of Bombay or in any area in the Province of Bombay on such date as may be specified in the notification and may by like notification direct that the same shall cease to be in force on such date as may be specified in the notification.
