Section 1 in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
1. Short title, extent and commencement.
(1)This Act may be called [The Maharashtra Paragana and Kulkarni Watans (Abolition) Act] [This Short title was substituted for the Short title 'the Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950' by Maharashtra 24 of 2012, Schedule entry no. 44, (w.r.e.f. 1.5.1960).].(2)It extends to the [pre-Reorganisation State of Bombay, excluding the transferred territories and] [These words were substituted for the words 'whole of the State of Bombay excluding the' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] merged territories.(3)It shall come into force on such date as the State Government may by notification in the Official Gazette specify in this behalf.
