Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 19471
| [Bombay Act No. 19 of 1947] | [25th April, 1947] |
An Act to repeal the Bombay Hindu Woman's Rights to Property (Extension Agricultural Land) Act, 1942, and to re-enact Section 2 thereof.
Whereas in view of the provisions of sub-section (4) of Section 93 of the Government of India Act, 1935, it is expedient to repeal the Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1942 (Bom. XVII of 1942), and to re-enact Section 2 thereof; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1947, Pt. V. page 29.
1. Short title, and extent.- (1) This Act may be called the Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1947.
(2) It extends to the Province of Bombay.
2. Repeal of Bom. XVII of 1942.- The Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1942 (Bom. XVII of 1942), is hereby repealed.
3. Term "property" in Acts No. XVIII of 1937 and No. XI of 1938 to include agricultural land.- The term "Property" in the Hindu Women's Bights to Property Act, 1937 (Bom. XVIII of 1937), and the Hindu Women's Rights to Property (Amendment) Act, 1938 (XI of 1938), as in force in the Province of Bombay, shall include, and shall be deemed always to have included, agricultural land:
Provided that nothing in this Act shall affect any rule of succession prescribed for tenants' rights in agricultural land by any special law for the time being in force.