Section 1(3) in The Maharashtra Apartment Ownership Act, 1970
(3)This section shall come into force at once; and the remaining provisions of this Act shall come into force in such areas, and on such [dates] [10th day of August 1972 in the areas of (1) Municipal Corporation of Greater Bombay, (2) New Bombay, (3) Municipal Corporation of the City of Pune, (4) Corporation of the City of Nagpur, (5) Municipal Corporation of the City of Solapur, and (6) Municipal Councils of Akoia, Amravati, Aurangabad, Jalna, Beed, Dhule, Jalgaon, Ichalkaranji, Kolhapur, Nanded, Malegaon, Nashik, Latur, Osmanabad, Udgir, Basmatnagar, Parbhani, Pimprl-Chinchwad, Islampur, Ambernath, Dombivali, Thane, Hinganghat and Pulgaon. (Vide G.N., U.D., P.H. & H.D., No. FOB. 1071/26752-J, dated the 10th August, 1972).] as the State Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different areas.
