Section 1 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
1. Short title, extent and commencement.-
(1)This Act may be called the Bombay City (inamiand Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969.(2)It extends to the City of Bombay.(3)It shall come into force on such [date] as the State Government may, by notification in the Official Gazette, appoint.
