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Bombay Presidency - Section
Section 4 in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960
4. Power of State Government to add to the Schedule.
- The State Government may by notification in the Official Gazette specify in the Schedule any Act under which a body corporate constituted or deemed to be constituted for the pre-Reorganisation State of Bombay, excluding the transferred territories is functioning, and on the issue of such notification the Schedule shall be deemed to be amended by the inclusion of such Act therein.The Schedule[See sections 2 and 4]| Existing Corporation | Relevant Act. |
| 1 | 2 |
| 1. The Secondary School Certificate Examination Board. | The Bombay Secondary School Certificate, Examination Act,1948 (Bombay XLIX of 1948). |
| 2. The Bombay Housing Board | The Bombay Housing Board Act, 1948 (Bombay LXIX of 1948). |
| 3. The Khar Lands Development Board | The Bombay Khar Lands Act, 1948 (Bombay LXXII of 1948) |
| 4. The Charity Commissioner, Bombay | The Bombay Public Trusts Act, 1950 (Bombay XXIX of 1950). |
| 5. The Bombay Labour Welfare Board | The Bombay Labour Welfare Fund Act, 1953 (Bombay XL of 1953). |