Section 11 in The Maharashtra Cinemas (Regulation) Act, 1953
11. Repeal of Act II of 1918.
- The Cinematograph Act, 1918, in its application to the [Pre-Reorganisation [State of Bombay] [These words were substituted for the words 'State of Bombay' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] and in so far as it relates to the regulation of exhibition by means o cinematograph (including licensing of places in which cinematograph films are exhibited), is hereby repealed.
