Section 27B in Bombay Industrial Relations Act, 1946
27B. Continuance of recognition of association of employers for altered local area. - [Notwithstanding anything contained in this Act, on any alteration in any local area or areas any association of employers, recognised under sub-section (1) of section 27 for the local area or areas immediately before such alteration, shall be entitled to represent the employers in accordance with the provisions of sub-section (2) of that section in the altered local area or areas, as the case may be, for a period of twelve months from the date on which such alteration is effected.]
