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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(3)(f) in The Maharashtra Prevention of Begging Act, 1960

(f)The City of Ahmedabad within the meaning of the Bombay Provincial Municipal Corporations Act, 1949. (See G.N.L. & S.W.D., No. INT. 4459-M, dated 8th March, 1960.)]] as the State Government may, by notification in the Official Gazette, appoint in that behalf for that area.