Section 36(1) in The Maharashtra Public Conveyance Act, 1920
(1)The [Commissioner] [This word was substituted for the words, 'State Government' by Bombay 8 of 1958, Section 3, Schedule.] [* * * *] [This 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 [his] [This word was substituted for the word 'its' by Bombay 8 of 1958, Section 3, Schedule.] [* *] [The words 'or his' were deleted by Bombay 28 of 1950, Schedule.] jurisdiction from a date to be stated in such notification.
