Section 1 in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
1. Short title, extent and commencement.
(1)This Act may be called [the Maharashtra Bhagdari and Narwadari Tenures Abolition Act] [This short title was substituted for the short title 'the Bombay Bhagdari and Narwadari Tenures Abolition Act, 1949' by Maharashtra 24 of 2012, Schedule entry No. 38, (w.r.e.f. 1-5-1960).].(2)It extends to the whole of the Province of Bombay.(3)It shall come into force on such date as the Provinicial Government may by notification in the Official Gazzette specify.
