Section 1(2) in The Bombay Court of Wards Act, 1905
(2)[ It shall extend to the [pre-Reorganisation State of Bombay, excluding the transferred territories and Greater Bombay] [This Act has been re-enacted for the amendments made by section 9 and Schedule E of the said Act have been continued in force by Bombay 52 of 1947, Section 2.] [ ] [The words 'and Aden' were omitted by the Adaptation of Indian Laws Order in council.].
