Section 1 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
1. Short title, extent and Commencement.
(1)This Act may be called the Maharashtra [Municipal Councils] [These words were substituted for the word 'Municipalities' by Maharashtra 18 of 1993, Section 2] [Nagar Panchayats and Industrial Townships] [These words were inserted by Maharashtra 41 of 1994, Section 107.] Act, 1965.(2)It extends to the whole of the State of Maharashtra.(3)This section shall come into force at once; and the remaining provisions of this Act shall come into force in such area and on such date [as the State Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions thereof and for different areas] [[(a) 14th day of September, 1965 for sections 2, 4, 9 to 39, 74, 296(1), (2), (3), (4) 299 321, 342(1), (2) (3), (4), (5), (14), 345, 351 and Schedule 1 vide G.N., U.D., & P.H.D. No. UMA 1365-1/Uni-11, dated 14th September, 1965.(b)27th day of October, 1965 for section 318 vide G.N., U.D., & P.H.D., No. UMA 1365-1/Uni-11, dated 27th October, 1965.(c)15th day of lune, 1966, for the remaining provisions of the Act (other than those which have already come Into force and other than sub-sections (5), (6) and (7) of section 75 vide G.N., U.D., & P.H. & H.D. No. UMA 1366(c)-1/Unification-IV dated 2nd June, 1966.]].
