Section 9 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
9. Adaptations and modifications in the Act.
- As from the appointed day, the Act shall, until altered, repealed or amended by the competent Legislature of the State, have effect subject to the modifications specified in the Schedule hereto annexed.The Schedule[See paragraph 9]The Bombay Khar Lands Act, 1948(Bombay Act 72 of 1948)
