Section 1 in The Maharashtra Nursing Home Registration Act, 1949
1. Short title, extent and commencement. —
(1)This Act may be called the Maharashtra Nursing Homes Registration Act.(2)This section extends to the whole of the State of Maharashtra.The remaining provisions of this Act extend to Greater Bombay, the City of Poona as constituted under section 3 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), the City of Nagpur as constituted under the City of Nagpur Corporation Act, 1948 (CP and Berar II of 1950) and the Municipal Borough of Sholapur. The State Government may, by notification in the Official Gazette, direct that the said provisions shall extend to such other areas as may be specified in the notification.(3)This section shall come into force at once. The State Government may, by notification in the Official Gazette, direct that the remaining provisions of this Act shall come into force in any area to which the said provisions extend or may have been extended under sub-section (2) on such date as may be specified in the notification.
