Section 1 in Maharashtra Housing and Area Development Act, 1976
1. Short title, extent and commencement of Act.
(1)This Act may be called the Maharashtra Housing and Area Development Act, 1976.(2)[Chapter VII and Chapter VIII-A extend] [These words and figures were substituted for the words and figures 'Chapter VIII extends' by Maharashtra 21 of 1986, Section 3(a).] only to Greater Bombay, and the rest of the Act extends to the whole State of Maharashtra including Greater Bombay.(3)This Act shall come into force in such area, from such date [The whole of the State of Maharashtra with effect from the 5th December 1977, vide G.N., P.W. and H.D., No. MHA. 1077/(3)/Desk-44, dated the 3rd December 1977.], as the State Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act for different areas.(4)[* * * * *] [Sub-section (4) was deleted by Maharashtra 21 of 1986, Section 3(b).]
