Section 4 in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
4. Amendment of Bom. XXX of 1949:- [The amendments made by Section 4 have been incorporated in the Bombay Merged Areas (Amendment of Laws) Act, 1949 (Bom. XXX of 1949).]
Chapter-IV - Amendment of Bombay Act No. LXVII of 1948
