Section 1 in Maharashtra Jeevan Authority Act, 1976
1. Short title, extent and commencement
(1)This Act may be called the Maharashtra [Jeevan Authority] [These words were substituted for words. 'Water Supply and Sewerage Board' by Maharashtra 25 of 1997, Section 4.] Act, 1976.(2)It extends to the whole of the State of Maharashtra, excluding the cantonment areas.(3)It shall come into force on such date [Sections 1 and 2, 3 to 17, 24 to 31, 33, 34 and 60 to 67 came into force on 1st January, 1997, vide G.N. U.D & P.H.D.. No. WSB. 3676/6409/UD-22, dated 16th December, 1976.] as the State Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act; and references in any provisions to the date of commencement of this Act shall be construed as references to the date of commencement of that provision.
