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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(e) in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959

(e)"existing Board" means the Khar Lands Development Board established under the Act and functioning and operating immediately before the appointed day in those areas of the States of Bombay and Mysore to which the Act extends;