This Act may be called the Maharashtra (Change of Short Titles of certain Bombay Acts) Act, 1980.
The enactments specified in the Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.
Unless the context otherwise requires, any reference to the short title of any of the enactments specified in the Schedule in any other enactment, or in any rule, regulations, by-laws, notifications or orders issued under any enactment, or in any instruments, shall, after the commencement of this Act, be construed as a reference to the short title of that enactment as amended in the fourth column of the Schedule.