LexSection 20 — Amendment of article 168 of the Constitution.
The Bombay Reorganisation Act, 1960
As from the appointed day, in article 168 of the Constitution, in sub-clause (a) of clause (1) , the word "Bombay" shall be omitted, and after the word "Madras", the word "Maharashtra" shall be inserted.Open in Lexace · Ask the AI about this section