This Act may be called the Maharashtra Restoration of name "Mumbai" for "Bombay" Act, 1996.
The State enactments specified in column (1) of the Schedule appended to this Act (hereinafter referred to as "the said Schedule") are hereby amended to the extent and in the manner mentioned in column (2) thereof.
Unless the context otherwise requires, any reference to the name "Bombay" or any reference to "Greater Bombay" appearing in the title or in the name of the area, corporation or authority in any of the enactments specified in the said Schedule, in any other State enactments, or in any rules, regulations, bye-laws, notifications or orders issued under any enactment, or in any instrument, shall, after the commencement of this Act, be construed as a reference to "Mumbai" or to "Brihan Mumbai" as the case may be.
Nothing contained in section 3 restoring the name "Mumbai" in place of "Bombay" shall affect the previous operation of any notification, order, rule or bye-laws, issued or made or anything done or suffered under any State enactments as they exist on the day of commencement of this Act, or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law.