Section 6(2) in The Bombay Prevention of Gambling Act, 1887
(2)[ Notwithstanding anything contained in any law for the time being in force, no search made under this section shall be deemed to be illegal by reason only of the fact that the witnesses (if any) of the search were not inhabitants of the locality in which the house, room or place searched is situate.] [Sub-section (2) added by Gujarat 32 of 1964, section 2(2).]
