Section 1 in The Maharashtra Civil Courts Act, 1869
1. [ Short title and extent. [This section was substituted for the original by Bombay 94 of 1958, Section 3.]
(1)This Act may be called [the Maharashtra Civil Courts Act].(2)It extends to the whole of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subject) Order, 1960, Schedule.] ].
