Section 6(2) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(2)in column 4 of the Schedule annexed to the said Act,-(a)in Section 3-A of the Bombay Tenancy Act, 1939 (Bom. XXIX of 1939), referred to therein, for the words and figures "the eighth day of November 1947" the words and figures "the 25th day of January 1951" shall be substituted.(b)in the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act, 1939 (Bom. XXIX of 1939), referred to therein-(i)reference to "Section 9 of the Bombay Small Holders Relief Act, 1938" shall be read as reference to "any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938 (Bom. VIII of 1938), if any, in force in any of the enclaves or specified areas, as the case may be";(ii)for the words and figures "the eighth day of November 1944" the words and figures "the 25th day of January 1950" shall be substituted;(c)in sub-section (2) of Section 4 of the Bombay Tenancy Act, 1939 (Bom. XXIX of 1939), referred to therein -(i)for the words and figures "eighth day of November 1946" the words and figures "the 25th day of January 1950" shall be substituted;(ii)in clause (b)(i) for the figures, letters and words "31st day of May 1947" the figures, letters and words "31st day of May 1951" shall be substituted;(iii)in clause (b)(ii) for the figures, letters and words "1st day of June 1947" the figures, letters and words "1st day of June 1951" shall be substituted.]
