Section 1 in The Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons And Video Pirates Act, 1981
1. Short title, extent and commencement.
(1)This Act may be called the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers Drug-offenders, Dangerous persons and video pirates Act, 1981.(2)It extends to the whole of the State of Maharashtra.(3)It shall be deemed to have come into force on the 11th June, 1981.
