(1)[The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification published in the [Official Gazette] [This word 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and in such other manner as [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may determine, declare its intention to extend this Act to any specified area in [ [any part of the State of Maharashtra] [These words were substituted for the words 'pre-Reorganisation State of Bombay, excluding the transferred territones and' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] other than] the [Greater Bombay] [These words were substituted for the words 'Town and Island of Bombay' by Bombay 39 of 1951, Section 3, Second Schedule.]:Provided that if a military Cantonment is situated within any area to which it is proposed to extend this Act, no notification shall be published under this sub-section in respect of such area without the previous sanction of the [Central Government] [The words 'Central Government' were substituted for the words 'Governor-General in Council' by the Adaptation of Indian Laws Order in Council.].(2)Any inhabitant of an area to which it is proposed to extend this Act may, if be objects to such extension, submit his objection in writing to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] within a period of three months from the publication of the said notification in the [Official Gazette] [This word 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.].(3)At any time after the expiration of the said period, and after considering the objections, if any, submitted under sub-section (2), [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [This word 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] extend this Act to the said area.
