Section 12(3) in The Bombay Public Trusts (Corporations) Order, 1959.
(3)to the Bombay District Municipal Act, 1901 (Bombay 3 of 1901), the Bombay Pleaders Act, 1920 (Bombay 17 of 1920), the Bombay Municipal Boroughs Act, 1925 (Bombay 18 of 1925), and the Bombay Village Panchayats Act, 1933 (Bombay 6 of 1933), shall be construed as a reference to the corresponding Act, if any, in force in that part of the State of Mysore to which this Act extends.".Section 3. - For "The State Government" substitute "Each of the state Governments of Bombay and Mysore" and for "throughout the State" substitute "throughout that part of the State to which this Act extends".Section 35. - For "a Part A State or a Part C State" substitute "any part of India".Section 43. - Renumber Section 43 as sub-section (1) thereof and-(a)in sub-section (1) as so renumbered, for "tire State of Bombay" substitute "that part of the State of Bombay to which this Act extends";(b)after that sub-section, insert-"(2) Nothing in sub-section (1) shall apply to the Charity Commissioner appointed by the State Government of Mysore."Section 56B. - In sub-section (3), for "State of Bombay" substitute "territories to which this Act extends".Section 57 - (1) For sub-section (1), substitute-"(1) There shall be established a fund to be called the Public Trusts Administration Fund for each of the corporations constituted under this Act and the Fund shall vest in the Charity Commissioner, Bombay, or, as the case may be, the Charily Commissioner Mysore."
