Section 4(1) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
(1)The enactments mentioned in Schedule D and all notifications, orders, schemes, rules, forms and by-laws made, issued or prescribed thereunder shall cease to apply to, or to be in force in the areas specified in [ [Parts II, III and IV] [These words and figures were substituted for the word and figure 'Part II' by Bombay 8 of 1950, Section 2.] ] of Schedule A.
