Section 2(3) in The Bombay Smoke-Nuisances Act, 1912
(3)At any time after the expiration of the said period, and after considering the objections, if any, submitted under sub-section (2), [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [This word 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] extend this Act to the said area.
