Section 1 in The Maharashtra Commissioners of Divisions Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Commissioners of Divisions Act] [This short title was substituted for the short title 'the Bombay Commissioners of Divisions Act, 1957' by Maharashtra 24 of 2012, Schedule entry No. 65, (w.r.e.f. 1-5-1960).].(2)It extends to the whole of the State of Bombay.(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette appoint.
