Section 36(1) in The Gujarat Public Conveyances Act, 1920
(1)The [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule.] [* * * *] [The words 'or the Commissioner of a division' were deleted by Bombay 28 of 1950, Schedule] may by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] extend this Act or any specified provisions thereof to any area within [its] [This word was substituted for the word 'his' by Gujarat 15 of 1964, Section 4, Schedule] [* * *] [The words 'or his' were deleted by Bombay 28 of 1950, Schedule] jurisdiction from a date to be stated in such notification.
