(2)[ An authorization under this section shall be granted on the recommendation of such members of the community to which the person applying for the authorization belongs as may be approved by the State Government in that behalf.] [This sub-section was substituted for original, by Bombay 22 of 1960, Section 29 (a).][***] [Sub-section (3) was deleted, by Bombay 22 of 1960, Section 29 (b).]
