1. Short title, extent and commencement. - (1) This Act may be called [the Maharashtra Merged Territories Miscellaneous Alienations Abolition Act].
(2)It extends to the merged territories in the [pre-Reorganisation State of Bombay, excluding the transferred territories.](3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf.
