| [Repealed by Act 20 of 1937, S. 3 and Schedule II] |
| (Passed by the Indian Legislature.) |
| (Received the assent of the Governor General on the 1st of October 1931.) |
An Act further to amend the Indian Mines Act, 1923, for a certain purpose.
Whereas it is expedient further to amend the Indian Mines Act, 1923 (IV of 1923), for the purpose hereinafter appearing; It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 20 of 1937, Section 1 read as:
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1. Short title.- This Act may be called the Indian Mines (Amendment) Act, 1931.
1 Repealed by Act 20 of 1937, S. 3 and Schedule II.
2. Amendment of section 3, Act IV of 1923:- 1[* * *]
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Prior to repeal by Act 20 of 1937, Section 2 read as:
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2. Amendment of section 3, Act IV of 1923.- In section 3 of the Indian Mines Act, 1923 (IV of 1923), after clause (c), the following clause shall be inserted, namely:-
"(cc) ‘District Magistrate’ means, in a Presidency town, the person appointed by the Local Government to perform the duties of a District Magistrate under this Act in that town."
1 Repealed by Act 20 of 1937, S. 3 and Schedule II.