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Bombay Presidency - Section

Section 1 in Bombay Civil Courts Act, 1869

1. Short title and extent.-

(1)This Act may be called The Bombay Civil Courts Act, 1869.
(2)It extends to the whole of the [State of Maharashtra] [Substituted for the words "State of Bombay" by Maha. A.L.O., 1960 (1-5-1960).].
Gujarat Amendment.-In its application to the State of Gujarat, in sub-section (2) of section I substitute the words "State of Gujarat" for the words "State of Bombay", Guj. A.L.O. 1960.The Act, however, ceases to apply to the City of Ahmedabad - see Ahmedabad City Courts Act, 1961 (Guj. Act 19 of 1961), Section 19 [w.e.f. 4-11-1961].