- The Bombay Home Guards Ordinance, 1946, is hereby repealed:Provided that the Home Guards constituted under the said Ordinance shall be deemed to be constituted under this Act; and all appointments and rules made under the said Ordinance and in force immediately before the coming into operation of this Act shall continue in force and be deemed to be made in pursuance of this Act.NotificationsG.N., H. D., No. HGS. 6560/10802-VI, dated 25th March, 1960 (B.G., Part I-A.D.S., pages 174) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Home Guards Act, .1947, the Government of Bombay hereby directs that the said Act shall come into force in the areas of Aurangabad Division, comprising districts of Aurangabad, Parbhani, Nanded, Bhir and Osmanabad on the 1st day of May 1960.
