(1) This Act may be called the Maharashtra Land Revenue Code (Amalgamation of Bombay and Konkan Divisions) Act, 1983.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
On the date of commencement of this Act, notwithstanding anything contained in the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966), and the Maharashtra Land Revenue Code (Amendment) Act, 1981 (Mah. XLVII of 1981), in order to amalgamate the Bombay Division and the Konkan Division into a single Division, the existing Bombay Division consisting of the two Districts of the City of Bombay and the Bombay Suburban District shall cease to be a separate Division, the areas of the said two Districts shall be deemed to be included in the areas of the existing Konkan Division, and the Konkan Division shall from the said date for the purposes of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966), consist of the six Districts of City of Bombay, Bombay Suburban District, Thane, Raigad, Ratnagiri and Sindhudurg.
Any appeals or other proceedings, pertaining to the City of Bombay or the Bombay Suburban District, filed and pending before the Commissioner for the Bombay Division, on the date of commencement of this Act, shall be continued and disposed of by the Commissioner for the Konkan Division or by any officer authorised by him in this behalf, as the case may be.