Section 2 in The Central Provinces and Berar State Aid to Industries and Hyderabad State Aid to (Small-Scale and Cottage) Industries (Partial Repeal) Act, 1959
2.
The Bombay Government Premises (Eviction) Act, 1955, as in force in the pre-Reorganisation State of Bombay, excluding the transferred territories, is hereby extended to, and by such extension shall be in force in, the remaining part of the State of Bombay.
