Section 1 in The Maharashtra Public Conveyance Act, 1920
1. Short title and extent.
(1)This Act may be called [the Maharashtra Public Conveyances Act] [This Short title was substituted for the Short title 'the Bombay Public Conveyances Act, 1920' by Maharashtra 24 of 2012, Schedule Entry No. 14 (w.r.e.f. 1.5.1960).].(2)This section and sections 36, 38 and 39 extend to the [whole of the State of Bombay] [These words were substituted for the words 'pre-Re-Organisation State of Bombay, excluding the transferred territories' by Bombay 86 of 1958, Section 3(i)(a).]. The rest of the Act extends, subject to the provisions of section 36, only to the [Greater Bombay] [These words were substituted for the words 'City of Bombay' by Bombay 17 of 1945, Section 9 and Schedule E, read with Bombay 52 of 1947, Section 2 proviso.];[Provided that on the commencement of the Bombay Public Conveyances (Unification and Amendment) Act, 1958, the rest of the Act shall come into force at once in those parts of the State of Bombay in which the Hackney-carriage Act, 1879, or the Hyderabad Public Conveyances Act, 1956, or the Bombay Public Conveyances Act, 1920, as adapted and applied to the Saurashtra area or the Bombay Public Conveyances Act, 1920, as extended to the Kutch area was in force immediately before such commencement,] [This proviso was added by Bombay 86 of 1958, Section 3(i)(b).]
