Section 3 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
3. Exclusion of certain areas from the operation of the existing Board and creation of new Board for Karnataka area.
- As from the appointed day,-(a)the existing Board shall cease to function and operate in the Karnataka area and shall be deemed to have been established for the Bombay area; and(b)a new Board shall be established for the Karnataka area.
