Maharashtra act 001 of 1951 : The Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951. Date: 12 May 1951 Department Revenue & Forest Department Ministry Ministry of Govt of Maharashtra TEXT ORIGINAL PDF PDF To access the original judgment, please Sign In or Subscribe. Section 1.Short title, extent and commencement.(1) This Regulation may be called the Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951. (2) It extends to the Scheduled Areas specified in the Scheduled annexed hereto. (3) It shall come into force at once. Section 2.Application of Bom. XXII of 1949, to Scheduled Areas.Sections 3 and 4 of the Bombay Seals Act, 1949 (Bom. XXII of 1949), shall apply to the areas specified in the Schedule annexed hereto.