Bombay Merged States (Laws) Act, 19501
| [Bombay Act No. 4 of 1950] | [30th March, 1950] |
| [Amended by Bom. 44 of 1950, Amended by Bom. 46 of 1950, Amended by Bom. 21 of 1951, Amended by Bom. 32 of 1951, Amended by Bom. 36 of 1951, Amended by Bom. 12 of 1952, Amended by Bom. 24 of 1952, Amended by Bom. 21 of 1953, Amended by Bom. 49 of 1953 and Amended by Bom. 45 of 1955] | [30th March, 1950] |
An Act to extend certain Acts and Regulations to certain areas administered as parts of the State of Bombay.
Whereas by order under Section 290A of the Government of India Act, 1935 (26 Geo. 5 Ch. 2), provision had been made for the administration of certain areas comprised in the merged States as if they formed part of the Province of Bombay;
And Whereas the Bombay Merged States (Laws) Ordinance, 1949 (Bom. Ordinance No. VI of 1949), has been promulgated under Section 88 of the said Act extending certain Acts and Regulations to the said merged States;
And Whereas the territory of the State of Bombay now comprises the territories of the said merged States;
And Whereas it is expedient to extend certain Acts and Regulations to the said areas;
It is hereby enacted as follows:-
1 For Statement of Objected and Reasons, see Bombay Government Gazette, 1960, Part V, p. 137.
1. Short title.- This Act may be called the Bombay Merged States (Laws) Act, 1950.
2. Definition.- In this Act, the expression "merged States" has the same meaning as in the States' Merger (Governors' Provinces) Order, 1949.
3. Extension of laws.- (1) All the Acts and Regulations specified in the First Schedule, and to much of the Acts and Ordinance specified-in the Second Schedule as relates to matters with respect to which the State Legislature has power to make laws are hereby extended to, and shall be in force in the merged States.
(2) The Acts specified in the first column of the Third Schedule hall be amended in their application to the merged States specified in the second column in the manner set forth in the third column of that Schedule.
(3)(a) Subject to the provisions of clause (b) and the proviso to sub-section (1) of Section 4, all appointments, delegations, notifications, orders, bye-laws: rules and regulations made, issued or prescribed under any Act, Ordinance or Regulation hereby extended to the merged States shall be deemed to extend to and be in force in the merged States.
(b) Where any such appointment, delegation, notification, order, bye-law rule or regulation has been made, issued or prescribed in respect of any specified local area, it shall be deemed to extend to and to be in force also in any area of the merged States which has been included in such local area under any law for the time being in force.
4. Repeal of corresponding laws.- (1) If immediately before the commencement of this Act, there is in force in any of the merged States an Act, Ordinance, Regulation or any other law corresponding to an Act, Ordinance or Regulation specified in the First or Second Schedule, whether by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947 (XLVII of 1949), applying that Act, Ordinance or Regulation or by virtue of any other legislative, power, such law corresponding to the Act or Regulation specified in the First Schedule or any part of such law Corresponding to so much of an Act or Ordinance specified in the Second Schedule as relates to matters with respect to which the State Legislature has power to make laws, shall upon the Commencement of this Act cease to have effect in any such merged State:
Provided that all appointments, delegations, notifications, orders, bye-laws, rules and regulations which have been made, issued or prescribed under such law or any part of such law exclusively in respect of any area of the merged States forming part of the Districts of Banas Kantha, Sabar Kantha, Mehsana, Amreli, Baroda and Kolhapur and in force immediately before the commencement of this Act in any such area shall be deemed to have been made, issued or prescribed under the corresponding provision of the Act, Ordinance or Regulation extended to the merged States under Section 3 and shall continue in force until it is altered, repealed or amended by a competent authority.
(2) Without prejudice to the generality of, and subject to the provisions contained in sub-section (1) the laws specified in the Fourth Schedule shall cease to have effect and are hereby repealed.
5. Certain laws to continue in force in certain States.- Notwithstanding anything contained in the foregoing provisions the enactments specified in the first column of the Fifth Schedule shall continue in force in the merged States specified in the second column of that Schedule as if they are enacted by the State Legislature until they are altered, repealed or amended by the said Legislature or any other competent authority.
6. Saving of Limitation.- Notwithstanding anything contained in this Act, if the period of limitation, prescribed by the Indian Limitation Act, 1908 (IX of 1908), for any suit, appeal or application is less than the period prescribes by any corresponding law in force in the merged States immediately before the commencement of an Order applying to any of the said States, the Indian Limitation Act, 1908 (IX of 1908), under the Extra-Provincial Jurisdiction Act, 1947 (XLVII of 1947), such suit, appeal or application may be instituted within two years next after the date of the commencement of such order or within the period prescribed by such corresponding law, whichever period first expires.
7. Repeal.- The Bombay Merged States (Laws) Ordinance, 1949 (Bom. Ordinance No. VI of 1949), is hereby repealed and it is hereby declared that the provisions of Section 7 of the Bombay General Clauses Act, 1904 (Bom. I of 1904), shall apply to the repeal, as if that Ordinance were an enactment.
Schedule 1
FIRST SCHEDULE.
The Bombay Regulation, 1827 (VIII of 1827).
The Criminal Courts (Substitution of Letter for Summons) Regulation, 1827 (XIII of 1827).
The Bombay Regulation, 1827 (XXV of 1827).
The Markets and Fairs Act, 1862 (Bom. IV of 1862).
The Bombay Steam-Vessels Act, 1864 (Bom. II of 1864).
The Bombay High Court (Letters Patent) Act, 1866 (XXIII of 1866).
The Bombay Village Police Act, 1867 (Bom. VIII of 1867).
The Bombay Ferries and Inland Vessels Act, 1868 (Bom. II of 1868).
The Bombay Civil Courts Act, 1869 (XIV of 1869).
The Civil Jails Act, 1874 (Bom. II of 1874).
The Tolls on Roads and Bridges Act, 1875 (Bom. III of 1875).
The Bombay Revenue Jurisdiction Act, 1876 (X of 1876).
The Bombay Land Revenue Code, 1379 (Bom. V of 1879).
The Bombay Irrigation Act, 1879 (Bom. VII of 1879).
The Bombay Landing and Wharfage Fees Act, 1882 (Bom. VII of 1882).
The Bombay Public Authorities Seals Act, 1883 (Bom. V of 1883).
The Protection of Pilgrims Act, 1887 (Bom. II of 1887).
The Bombay Prevention of Gambling Act, 1887 (Bom. IV of 1887).
The Bombay Village Sanitation Act, 1889 (Bom. I of 1889).
The Bombay District Police Act, 1890 (Bom. IV of 1890).
The Bombay Municipal Servants Act, 1890 (Bom. V of 1890).
The Bombay District Vaccination Act, 1892 (Bom. I of 1892).
The Bombay District Municipal Act, 1901 (Bom. III of 1901).
The Bombay General Clauses Act, 1904 (Bom. I of 1904)
The Bombay Court of Wards Act, 1905 (Bom. I of 1905).
The Mamlatdars' Courts Act, 1906 (Bom. 11 of 1906).
The Bombay Race Courses Licensing Act, 1912 (Bom. III of 1912).
The Bombay Medical Act, 1912 (Bom. VI of 1912).
The Bombay Smoke Nuisances Act, 1912 (Bom. VII of 1912).
The Bombay Town Planning Act, 1915 (Bom. I of 1915).
The Bombay Public Conveyances Act, 1920 (Bom. VII of 1920)
The Bombay Pleaders Act, 1920 (Bom. XVII of 1920).
The Bombay Entertainments Duty Act, 1923 (Bom. I of 1923).
The Bombay Local Boards Act, 1923 (Bom. VI of 1923).
The Bombay Prevention of Prostitution Act, 1923 (Bom. XI of 1923).
The Bombay Prevention of Adulteration Act, 1925 (Bom. V of 1925).
The Bombay Betting Tax Act, 1925 (Bom. VI of 1925).
The Bombay Co-operative Societies Act, 1925 (Bom. VII of 1925).
The Bombay Municipal Boroughs Act, 1925 (Bom. XVIII of 1925).
The Invalidation of Hindu Ceremonial Emoluments Act, 1926 (Bom. XI of 1926).
The Bombay Non-Agriculturists' Loans Act, 1928 (Bom. III of 1928).
The Bombay Maternity Benefit Act, 1929 (Bom. VII of 1929).
The Bombay Borstal Schools Act, 1929 (Bom. XVIII of 1929).
The Bombay Local Fund Audit Act, 1930 (Bom. XXV of 1930).
The Bombay Weights and Measures Act, 1932 (Bom. XV of 1932).
The Bombay (District) Tobacco Act, 1933 (Bom. II of 1933).
The Bombay Village Panchayats Act, 1933 (Bom. VI of 1933).
The Bombay Live-stock Improvement Act, 1933 (Bom. XXII of 1933).
The Bombay Trade Disputes Conciliation Act, 1934 (Bom. IX of 1934).
The Bombay Devadasis Protection Act, 1934 (Bom. X of 1934).
The Bombay Nurses, Midwives and Health Visitors Registration Act, 1935 (Bom. VII of 1935).
The Bombay Public Trusts Registration Act, 1935 (Bom. XXV of 1935).
The Bombay Motor Vehicles Tax Act, 1935 (Bom. XXXIV of 1935).
The Bombay Famine Relief Fund Act, 1936 (Bom. XIX of 1936).
The Bombay Opium Smoking Act, 1936 (Bom. XX of 1936).
The Bombay Parsi Public Trusts Registration Act, 1936 (Bom. XXIII of 1936).
The Bombay Provisional Collection of Taxes Act, 1938 (Bom. IV of 1938).
The Bombay Probation of Offenders Act, 1938 (Bom. XIX of 1938).
The Bombay Medical Practitioners Act, 1938 (Bom. XXVI of 1938).
The Bombay Lifts Act, 1939 (Bom. X of 1939).
The Bombay Revenue Tribunal Act, 1939 (Bom. XII of 1939).
The Bombay Agricultural Produce Markets Act, 1939 (Bom. XXII of 1939).
The Bombay Fodder and Grains Control Act, 1939 (Bom. XXVI of 1939).
The Bombay Land Improvement Schemes Act, 1942 (Bom. XXVIII of 1942).
The Bombay Cotton Control Act, 1942 (Bom. XXX of 1942).
The Bombay Increase of Stamp Duties Act, 1943 (Bom. XIV of 1943).
The Bombay Increase of Court-Fees Act, 1943 (Bom. XV of 1943).
The Bombay Growth of Food-crops Act, 1944 (Bom. VIII of 1944).
The Bombay Beggars Act, 1945 (Bom. XXIII of 1945).
The Bombay Sales Tax Act, 1946 (Bom. V of 1946).
The Bombay Sales of Motor Spirits Taxation Act, 1946 (Bom. VI of 1946).
The Bombay Electricity (Special Powers) Act, 1946 (Bom. XX of 1946).
The Bombay Essential Commodities and Cattle (Control) Act, 1946 (Bom. XXII of 1946).
The Bombay Prevention of Hindu Bigamous Marriages Act, 1946 (Bom. XXV of 1946).
The Bombay Cotton (Statistics) Act, 1946 (Bom. XXVII of 1946).
The Bombay Home Guards Act, 1947 (Bom. III of 1947).
The Bombay Public Security Measures Act, 1947 (Bom. VI of 1947).
The Bombay Harijan (Removal of Social Disabilities) Act, 1946 (Bom. X of 1947).
The Bombay Industrial Relations Act, 1946 (Bom. XI of 1947).
The Bombay Hindu Divorce Act, 1947 (Bom. XXII of 1947).
The Bombay (Emergency Powers) Whipping Act, 1947 (Bom. XXVII of 1947).
The Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947).
The Bombay Money-lenders Act, 1946 (Bom. XXXI of 1947).
The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 (Bom. XXXIV of 1947).
The Bombay Harijan Temple Entry Act, 1947 (Bom. XXXV of 1947).
The Bombay Essential Supplies (Temporary Powers) and the Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act; 1947 (Bom. XXXVI of 1947).
The Bombay Agricultural Pests and Diseases Act, 1947 (Bom. XUII of 1947).
The Bombay Habitual Offenders Restriction Act, 1947 (Bom. LI of 1947).
The Bombay Warehouses Act, 1947 (Bom. LVI of 1947).
The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bom. LVII of 1947).
The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947 (Bom. LVIII of 1947).
The Bombay Primary Education Act, 1947 (Bom. LXI of 1947).
The Bombay Prevention of fragmentation and Consolidation of Holdings Act, 1947 (Bom. LXII of 1947).
The Bombay Refugees Act, 1948 (Bom. XXII of 1948).
The Bombay Building (Control on Erection) Act, 1948 (Bom. XXXI of 1948).
The Bombay Land Requisition Act, 1948 (Bom. XXXIII of 1948).
The Bombay Secondary School Certificate Examination Act, 1948 (Bom. XLIX of 1948).
The Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 (Bom. LIV of 1948).
The Bombay Animal Contagious Diseases (Control) Act, 1948 (Bom. IX of 1948).
The Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948).
The Bombay Housing Board Act, 1948 (Bom. LXIX of 1948).
The Bombay Children Act, 1948 (Bom. LXXI of 1948).
The Bombay Khar Lands Act, 1948 (Bom. LXXII of 1948).
The Bombay Shops and Establishments Act, 1948 (Bom. LXXIX of 1948).
The Bombay Animal Preservation Act, 1948 (Bom. LYYXI of 1948).
The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948).
The Bombay Anatomy Act, 1949 (Bom. XI of 1949).
The Bombay Nursing Homes Registration Act, 1949 (Bom. XV of 1949).
The Police Forces (Control and Direction) Act, 1949 (Bom. XVI of 1949).
The Bombay Seals Act, 1949 (Bom. XXII of 1949).
The Bombay Prohibition Act, 1949 (Bom. XXV of 1949).
The Bombay Repatriated Prisoners Act, 1949 (Bom. XXVII of 1949).
Schedule 2
SECOND SCHEDULE.
Part I.
The Bombay Haqqa Prohibition Act, 1839 (XX of 1839).
The Interest Act, 1839 (XXXII of 1839).
The Indian Slavery Act, 1843 (V of 1843).
The Judicial Officers' Protection Act, 1850 (XVIII of 1850).
The Apprentices Act, 1850 (XIX of 1850).
The Caste Disabilities Removal Act, 1850 (XXI of 1850).
The Public Servants (Inquiries) Act, 1850 (XXXVII of 1856).
The Legal Representatives' Suits Act, 1855 (XII of 1855).
The Indian Fatal Accidents Act, 1855 (XIII of 1855).
The Hindu Widows' Remarriage Act, 1856 (XV of 1856).
The Forfeiture Act, 1859 (IX of 1859).
The Societies Registration Act, 1860 (XXI of 1860).
The Indian Penal Code (XIV of 1860).
The Police Act (V of 1861).
The Stage Carriages Act (XVI of 1861).
The Government Seal Act, 1862 (III of 1862).
The Carriers Act, 1866 (III of 1865).
The Native Converts' Marriage Dissolution Act, 1866 (XXI of 1866).
The Acting Judges Act, 1867 (XVI of 1867).
The Press and Registration of Books Act, 1867 (XXV of 1867).
The Indian Divorce Act, 1869 (IV of 1869).
The Court-Fees Act, 1870 (VII of 1870).
The Female Infanticide Prevention Act, 1870 (VIII of 1870).
The Cattle Trespass Act, 1871 (I of 1871).
The Pensions Act, 1871 (XXIII of 1871).
The Indian Evidence Act, 1872 (I of 1872).
The Special Marriage Act, 1872 (III of 1872).
The Indian Contract Act, 1872 (IX of 1872).
The Indian Christian Marriage Act, 1872 (XV of 1872).
The Indian Oaths Act, 1873 (X of 1873).
The Indian Majority Act, 1875 (IX of 1875).
The Indian Law Reports Act, 1875 (XVIII of 1875)
The Dramatic Performances Act, 1876 (XIX of 1876).
The Specific Relief Act, 1877 (1 of 1877).
The Indian Treasure-trove Act, 1878 (VI of 1878).
The Legal Practitioners Act, 1879 (XVIII of 1879).
The Religious Societies Act, 1880 (I of 1880).
The Municipal Taxation Act, 1881 (XI of 1881).
The Indian Trusts Act, 1882 (II of 1882).
The Transfer of Property Act, 1882 (IV of 1882).
The Indian Basements Act, 1882 (V of 1882)
The Powers-of-Attorney Act, 1882 (VII of 1882).
The Land Improvement Loans Act, 1883 (XIX of 1883).
The Agriculturists' Loans Act, 1884 (II of 1884).
The Births, Deaths and Marriages Registration Act, 1886 (VI of 1886).
The Indian Tramways Act, 1886 (XI of 1886).
The Suits Valuation Act, 1887 (VII of 1887).
The Provincial Small Cause Courts Act, 1887 (IX of 1887).
The Police Act, 1888 (III of 1888).
The Measures of Length Act, 1889 (II of 1889).
The Revenue Recovery Act, 1890 (I of 1890).
The Charitable Endowments Act, 1890 (VI of 1890).
The Guardians and Wards Act, 1890 (VIII of 1890).
The Prevention of Cruelty to Animals Act, 1890 (XI of 1890).
The Bankers' Books Evidence Act, 1891 (XVIII of 1891).
The Government Management of Private Estates Act, 1892 (X of 1892).
The Partition Act, 1893 (IV of 1893).
The Land Acquisition Act, 1894 (I of 1894).
The Prisons Act, 1894 (IX of 1894).
The Crown Grants Act, 1895 (XV of 1895).
The Epidemic Diseases Act, 1897 (III of 1897).
The Indian Fisheries Act, 1897 (IV of 1897).
The Reformatory Schools Act, 1897 (VIII of 1897).
The General Clauses Act, 1897 (X of 1897).
The Lepers Act, 1898 fill of 1898).
The Code of Criminal Procedure, 1898 (V of 1898).
The Indian Post Office Act, 1898 (VI of 1898).
The Indian Stamp Act, 1899 (II of 1899).
The Government Buildings Act, 1899 (IV of 1899).
The Glanders and Farcy Act, 1899 (XIII of 1899).
The Prisoners Act, 1900 (III of 1900).
The Indian Foreign Marriage Act, 1903 (XIV of 1903).
The Ancient Monuments Preservation Act, 1904 (VII of 1904).
The Code of Civil Procedure, 1908 (V of 1908).
The Indian Limitation Act, 1908 (IX of 1908).
The Criminal Law (Amendment) Act, 1908 (XIV of 1908).
The Indian Registration Act, 1908 (XVI of 1908).
The Whipping Act, 1909 (IV of 1909).
The Indian Electricity Act, 1910 (IX of 1910).
The Prevention of Seditious Meetings Act, 1911 (X of 1911).
The Indian Lunacy Act, 1912 (IV of 1912).
The Wild Birds and Animals Protection Act, 1912 (VIII of 1912).
The Official Trustees Act, 1913 (II of 1913).
The Administrator General's Act, 1913 (III of 1913).
The Mussalman Wakf Validating Act, 1913 (VI of 1913).
The Indian Companies Act, 1913 (VII of 1913).
The Destructive Insects and Pests Act, 1914 (II of 1914).
The Local Authorities Loans Act, 1914 (IX of 1914).
The Indian Medical Degrees Act, 1916 (VII of 1916).
The Hindu Disposition of Property Act, 1916 (XV of 1916).
The Inland Steam Vessels Act, 1917 (I of 1917).
The Destruction of Records Act, 1917 (V of 1917).
The Cinematograph Act, 1918 (II of 1918).
The Usurious Leans Act, 1918 (X of 1918).
The Local Authorities Pensions and Gratuities Act, 1919 (I of 1919).
The Poisons Act, 1919 (XII of 1919).
The Provincial Insolvency Act, 1920 (V of 1920).
The Indian Securities Act, 1920 (X of 1920).
The Charitable and Religious Trusts Act, 1920 (XIV of 1920).
The Indian Red Cross Society Act, 1920 (XV of 1920).
The Identification of Prisoners Act, 1920 (XXXIII of 1920).
The Indian Elections Offences and Inquiries Act, 1920 (XXXIX of 1920).
The Cotton Transport Act, 1923 (III of 1923).
The Indian Boilers Act, 1923 (V of 1923).
The Workmen's Compensation Act, 1923 (VIII of 1923).
The Indian Official Secrets Act, 1923 (XIX of 1923).
The Legal Practitioners (Women) Act, 1923 (XXIII of 1923).
The Mussalman Wakf Act, 1923 (XLII of 1923).
The Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925).
The Provident Funds Act, 1925 (XIX of 1925).
The Indian Succession Act, 1925 (XXXIX of 1925).
The Contempt of Courts Act, 1926 (XII of 1926).
The Indian Trade Unions Act, 1926 (XVI of 1926).
The Cotton Industry (Statistics) Act, 1926 (XX of 1926).
The Legal Practitioners (Fees) Act, 1926 (XXI of 1926).
The Indian Forest Act, 1927 (XVI of 1927).
The Hindu Inheritance (Removal of Disabilities) Act, 1928 (XII of 1928).
The Hindu Law of Inheritance (Amendment) Act, 1929 (II of 1929).
The Child Marriage Restraint Act, 1929 (XIX of 1929).
The Dangerous Drugs Act, 1930 (II of 1930).
The Indian Sale of Goods Act, 1930 (III of 1930).
The Hindu Gains of Learning Act, 1930 (XXX of 1930).
The Mussalman Wakf Validating Act, 1930 (XXXII of 1930).
The Indian Press (Emergency Powers) Act, 1931 (XXIII of 1931).
The Indian Partnership Act, 1932 (IX of 1932).
The Criminal Law Amendment Act, 1932 (XXIII of 1932).
The Children (Pledging of Labour) Act, 1933 (II of 1933).
The Indian Medical Council Act, 1933 (XXVII of 1933).
The Sugarcano Act, 1934 (XV of 1934).
The Parsi Marriage and Divorce Act, 1936 (III of 1936).
The Payment of Wages Act, 1936 (IV of 1936).
The Agricultural Produce (Grading and Marking) Act, 1937 (I of 1937).
The Hindu Women's Rights to Property Act, 1937 (XVIII of 1937).
The Arya Marriage Validation Act, 1937 (XIX of 1937).
The Muslim Personal Law (Shariat) Application Act, 1937 (XXVI of 1937).
The Cutchi Memon's Act, 1938 (X of 1938).
The Criminal Law Amendment Act, 1938 (XX of 1938).
The Employers' Liability Act, 1938 (XXIV of 1938).
The Employment of Children Act, 1938 (XXVI of 1938).
The Motor Vehicles Act, 1939 (IV of 1939).
The Dissolution of Muslim Marriage Act, 1939 (VIII of 1939).
The Commercial Documents Evidence Act, 1939 (XVI of 1939).
The Medical Diplomas, Act, 1939 (XXVIII of 1939).
The Arbitration Act, 1940 (X of 1940).
The Drugs Act, 1940 (XXIII of 1940).
The Professions Tax Limitation Act, 1941 (XX of 1941).
The Weekly Holidays Act, 1942 (XVIII of 1942).
The Industrial Statistics Act, 1942 (XIX of 1942).
The Hindu Married Women's Right to separate Residence and Maintenance Act, 1946 (XIX of 1940).
The Industrial Employment (Standing Orders) Act, 1946 (XX of 1946).
The Hindu Marriage Disabilities Removal Act, 1946 (XXVIII of 1946).
The Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946).
The Prevention of Corruption Act, 1947 (II of 1947).
The Industrial Dispute Act, 1947 (XIV of 1947).
The Requisitioned Land (Continuance of Powers) Act, 1947 (XVII of 1947).
The Indian Nursing Council Act, 1947 (XLVIII of 1947).
The Pharmacy Act, 1948 (VIII of 1948).
The Minimum Wages Act, 1948 (XI of 1948).
The Rehabilitation Finance Administration Act, 1948 (XII of 1948).
The Dentists Act, 1948 (XVI of 1948).
The Displaced Persons (Institution of Suits) Act, 1948 (XLVII of 1948).
The Electricity (Supply; Act, 1948 (LIV of 1948).
The Factories Act, 1948 (LXIII of 1948).
The Hindu Marriages Validity Act, 1949 (XXI of 1949).
The Payment of Taxes (Transfer of Property) Act, 1949 (XII of 1949).
The Displaced Persons (Legal Proceedings) Act, 1949 (XXV of 1949).
The Essential Services (Maintenance) Ordinance, 1941 (XI of 1941).
Part II.
The Bombay Finance Act, 1932 (Bom. II of 1932).
Schedule 3
THIRD SCHEDULE.
| Enactments. | Names of States. | Amendments. |
| 1 | 2 | 3 |
| The Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948). | Akalkot, Aundh. Bhor. Jamkhandi, Jath, Kurundwad (Sr.), Karumdwad (Sr.), Miraj (Sr.) Miraj (Jr.), Mudhol, Phaltun, Ramdurg, Sangli, Savnuv, Sawantwadi, Wadi-Jagir Janjira, Dharampur, Balasinor, Chhota-Udopur, Lunawad, Rajpipla, (including Segbara), Baria, Bansda, Sant, Cambay, Idar, Jawhar, Vijaynagar, Sachin, Radhanpur, Palanpur, Jambughoda, Surgana, Tharad, Bhaderwa, Mohanpur, Molpur, Mansa, Wao, Khudal, Chodasar, Vasna, Katosan, Sudasna, Valasna, Ranasan, Varsoda, Ambaliara, Punadra, ??? Sanjeli. | In column 4 of the Schedule annexed to the Act. (a) In Section 3-A of the Bombay Tenancy Act referred to therein for the words and figures "the eighth day of November 1947" the words mid figures "the eleventh day of August 1949" shall be substituted. (b) In the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act referred to herein, reference to "Section 9 of the Bombay Small Holders Relief Act, 1938" shall be read as reference to "any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938, if any in any of the States" (c) In the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act referred to therein, for the words find figures "the eighth day of November 1946" the words and figures "the eighth day of August 1948" shall be substituted. (d) In sub-section (2) of Section 4 of the Bombay Tenancy Act referred to therein - (1) for the words and figures, "the eighth day of November 1946" the words an figures "the eighth day of August 1948" shall be substituted; (2) for the words and figures "31st day of May 1947" occurring in sub-clause (b)(i), the words and figures "31st day of May 1949" shall he substituted (3) for the words and figures "1st day of June 1947" occurring in sub-clause (b)(ii), the words anil figures "1st day of June 1949" shall be substituted. |
| The Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948). | Kolhapur … | In column 4 of the Schedule annexed to the Act,- (a) In Section 3-A of the Bombay Tenancy Act referred to therein, for the words and figures "the eighth day of November 1947" the words and figures "the first day of May 1950" shall be substituted. (b) In the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act referred to therein, reference to "Section 9 of the Bombay Small Holders Relief Act, 1938", "shall be read as reference to" any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938, if any, in the State". (c) In the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act referred, to therein, for the words and figures "the eighth day of November 1946" the words and figures "the first day of May 1949" shall be substituted. (d) In sub-section (2) of Section 4 of the Bombay Tenancy Act referred to therein,- (1) for the words and figures "the eighth day of November 1946" the words and figures "the first day of May 1949" shall be substituted; (2) for the words and figures "31st day of May 1947" occurring in sub-clause, (b)(i), the words and figures "31st day of May 1949" shall be substituted; (3) for the words and figures "1st day of June 1947" occurring in sub-clause (b)(ii), the words and figures "1st day of June 1949" shall be substituted. |
| The Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947). | Akalkot, Aundh, Bhor, Jamkhandi, Jath, Kurundwad (Sr.), Kurundwad (Jr.), Miraj (Sr.), Miraj (Jr.), Mudhol, Pbaltan, Ramdurg, Sangli, Savanur, 8a want wadi, Wadi-Jagir, Janjira, Dharampur, Balaainor, Chhota-Udepur, Lunawada, Rajpipla (including Segbara), Baria, Bansda, Sant, Cambay, Idar, Jawhar, Vijaynagar, Sachin, Radhanpur, palanpur, Jambughoda, Surgana, Tharad, Bhaderwa, Mohanpur, Malpur, Maasa, Wao, Khadal, Ghodasar, Vaana, Katosan, Sndaana, Valasna, Ranasan, Varsoda, Ambaliara, Puaadra, Ilol, Sanjeli. | (1) In Section 2- (a)(i) In clause (2), "Co-operative Society" shall mean a society registered under any of the provisions corresponding to those contained in the Bombay Co-operative Societies Act, 1925, or a society registered under the said Act. (ii) in clause (5)(a) for the figures, letters and word "30th January 1940" wherever they occur, the figures, letters and word "1st January 1948" shall be substituted; (b) for the words "the date of the coming into operation of the Act or the establishment of the Board concerned under the repealed Act," wherever they occur the words, figures and letters "the lath day of September 1948" shall be substituted. (2) In Section 4, for sub-section (1) the following shall h-substituted, namely:- "(1) Any debtor ordinarily residing in any local area or his creditor may make an application on or before the 15th June 1949 to the Court for the adjustment of his debts". (3) In Section 7, for the figures, letters and word "1st January 1938" the figures, letters and word "1st January 1948" shall he substituted. (4) In Section 22, the following proviso shall be added at the end, namely: Provided further that where any amount due to a creditor determined by a competent tribunal or authority under any law in force in any of the States relating to the conciliation or adjustment of the debts of agriculturists corresponding to this Act, the amount so determined shall be binding on the parties". (5) In Section 23, in the proviso, after the figures "1879" the words "or any enactment corresponding thereto" shall be inserted. (6) In Section 24, sub-section (2), for the figures, letters and word "1st August 1947" the figures, letters and word "16th June 1949" shall be substituted. (7) In Section 25,- (a) in clause (i), the words and figures "or by a Board established under Section 4 of the repealed Act" shall be deleted; (b) in clause (ii) for the figures, letters and words "15th day of February 1939" the figures, letters and word "1st January 1948" shall be substituted. (8) In Section 32, sub-section (2)- (i) for clause (c) the following clause shall be substituted, namely:- "(c) loans given by resource societies or by persons authorised to advance loans under Section 54 for the financing of crops or for seasonal finance"; (ii) in the Explanation the words "under the repealed Act" and the words "under this Act" shall be deleted. (9) In Section 56 for the words "date of the coming into operation of this Act" the figures, letters and word "15th June 1949" and for the words and figures "the Dekkhan Agriculturists' Relief Act, 1879" the words and figures "any enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879", in force in any of the States" shall be substituted. (10) In Section 56, in sub-section (1)- (i) for the words and figures "the Dekkhan Agriculturists' Relief Act, 1879, by the Bombay Agricultural Debtors Relief Act, 1939, the first mentioned Act", the words and figure "any enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, in force in any of the States, such enactment" shall be substituted; (ii) the words and brackets "with effect from the date of the coming into operation of this Act (hereinafter in this section referred to as the said date") shall be deleted; (iii) for the words "for the period of three yare from the said date" the words, figures and letters "up to the 26th day of May 1950" shall be substituted; (iv) for the first proviso the following shall be substituted, namely:- "Provided that any proceeding in or out of any suit instituted on or before the 26th May 1950 shall be continued and disposed of after the said date, as if the enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, had continued in force after the said date." |
| The Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947) | Kolhapur … | (1) In Section 2,- (i) in clause (2), "Co-operative Society" shall inean a society registered under any of the provisions corresponding to those contained in the Bombay Co-operative Societies Act, 1925, or a society registered under the said Act; (ii) in clause (5)- (a) for the figures, letters and word "30th January 1940" wherever they occur, the figures, letters and word "1st January 1949" shall be substituted; (b) for the words "the date of the coming into operation of this Act or of the establishment of the Board concerned under the repealed Act", wherever they occur, the words, figures and letters "the 1st May 1949" shall be substituted. (2) In Section 4, for sub-section (1) the following shall be substituted, namely:- "(1) Any debtor ordinarily residing in any local area or his creditor may make an application before the 31st October 1949 to the Court for the adjustment of his debts: Provided that any debtor ordinarily residing in any of the villages of Mososhi, Soliwade, Angale and Mosam, forming part of the Rajapur Taluka of the Ratnagiri District or any creditor of such debtor may make an application on or before the Slat August 1950 to the Court for the adjustment of his debts." (3) In Section 7, for the figures, letters and word "1st January 1938" the figures, letters and word "1st January 1949" shall be substituted. (4) In Section 22, the following proviso shall be added at the end, namely:- "Provided further that where any amount due to a creditor is determined by a competent tribunal or authority under any law in force in the Kolhapur State relating to the conciliation or adjustment of the debts of the agriculturist corresponding to this Act, the amount be determined shall be binding on the parties". (5) In Section 23, in the proviso, after the figures "1879" the words "or any enactment corresponding thereto" shall be inserted. (6) In Section 24, in sub-section (2),- (i) for the figures, letters and word "let August 1947" the figures, letters and word "31st October 1949" shall be substituted; (ii) after the words "transfer in the nature of a mortgage" the following proviso shall be inserted- "Provided that any agricultural laborer ordinarily residing in any of the villages of Mososhi, Soliwade, Angale and Mosam forming part of the Rajapur Taluka of the Ratnagiri District may make such application on or before the 31st August 1950". (iii) before the words "On hearing the application" the brackets and figure "(3)" shall be inserted. (7) In Section 25,- (i) in clause (ii), the words and figure "or by a Board established under Section 4 of the repealed Act" shall be deleted; (ii) in clause (ii), for the figures, letters and words "15th day of February 1939", the figures, letters and word "1st January 1949" shall be substituted. (8) In Section 32, in sub-section (2),- (i) for clause (c), the following clause shall be substituted, mainly:- "(c) loans given by resource societies or by persona authorised to advance loans under Section 54 for the financing of crops or for season finance,"; (ii) in the Explanation the words "under the repealed Act" and the words "under this Act" shall be deleted. (9) In Section 56, in sub-section (1),- (i) for the words and figures 41 the Dekkhan Agriculturists Relief Act, 1879, by the Bombay Agricultural Debtors Relief Act, 1939, the first mentioned Act" the words "any enactment corresponding to the Dekkhan Agriculturists Relief Act, 1879, in force in the Kolhapur State, such enactment", shall be substituted; (ii) the words and brackets "with effect from the date of the coming into operation of this Act (hereinafter in this section referred to as the said date)" shall be deleted; (iii) for the words "for a period of three years from the said date" the words, figures and letters "up to the 26th day of Stay 1950" shall be substituted; (iv) for the first proviso the following proviso shall be substituted, namely:- "Provided that any proceeding in or out of any suit instituted on or before the 26th May 1950 shall be continued and disposed of after the said date, as if the enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, had continued in force after the said date" The Bombay Kolhapur Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947) |
| The Bombay Tenancy and Agricultural Lands Act, 1948 Bom. LXVII of 1948). | Baroda and Danta .. | In column 4 of the Schedule annexed to the Act,- (a) in Section 3A of the Bombay Tenancy Act referred to therein for the words and figures "the eighth day of November 1947" the words and figures "the first day of August 1950" shall be substituted; (b) in the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act referred to therein, reference to "Section 9 of the Bombay Small Holders Relief Act, 1938" shall be read as reference to "any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938, if any, in the State"; (c) in the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act referred to therein, for the words and figures "the eighth day of November 1946" the words and figures "the first day of August 1949" shall be substituted; (d) in sub-section (2) of Section 4 of the Bombay Tenancy Act referred to therein- (1) for the words and figures "the eighth day of November 1946" the words and figures "the first day of August 1949" shall be substituted, (2) for the words and figures "31st day of May 1947" occurring in sub-clause (b)(i) the words and figures "31st day of May 1950" shall be substituted, (3) for the words and figures "1st day of June 1947" occurring in sub-clause (b)(ii), the words and figures "1st day of June 1950" shall be substituted. |
| The Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947) | Baroda and Danta .. | (1) In Section 2- (i) in clause (2), "Co-operative Society" shall mean a society registered under any of the provisions corresponding to the contained in the Bombay Co-operative Societies Act, 1925, or a society registered under the said Act; (ii) in clause (5) (a) for the figures, letters and word "30th January 1940" wherever they occur the figures, letters and word "1st January 1949" shall be substituted; (b) the words "or the establishment of the Board concerned under the repealed Act" wherever they occur shall be deleted. (2) In Section 4 for sub-section (1), the following shall be substituted, namely:- "(1) Any debtor ordinarily residing in any local area or his creditor may make an application on or before the 31st January 1950 to the Court for adjustment of this debts" (3) In Section 7 for the figures, letters and word "1st January 1938", the figures, letters and word "1st January 1949" shall be substituted. (4) In Section 22 the following proviso shall be added at the end, namely:- "Provided further that where any amount due to a creditor is determined by a competent tribunal or authority under any law in force in the Baroda or Danta State relating to the conciliation or adjustment of the debts of the agriculturists corresponding to this Act, the amount so determined shall be binding on the parties." (5) In Section 23 in the proviso after the figures "1879" the words "or any enactment corresponding thereto" shall be inserted. (6) In Section 24 in sub-section (2), for the figures, letters and word "1st August 1947" the figures and word "1st February 1950" shall be substituted. (7) In Section 25- (i) in clause (i), the words, and figures "or by a Board established under Section 4 of the repealed Act" shall be deleted, (ii) in clause (ii), for the figures, letters and words "15th day of February 1939" the figures, letters and word "1st January 1949" shall he substituted. (8) In Section 32, in sub-section (2)- (i) for clause (c), the following clause shall be substituted, namely:- "(c) loans given by resource societies or by persons authorised to advance loans under Section 64 for the financing of crops or for seasonal finance,"; (ii) in the Explanation the words "under the repealed Act" and the words "under this Act;" shall be deleted. (9) In Section 56, in sub-section (1)- (i) for the words and figures "the Dekkhan Agriculturists Relief Act, 1879, by the Bombay Agricultural Debtors' Relief Act, 1939, the first mentioned Act", the words "any enactment corresponding to the Dekkhan Agriculturists Relief Act, 1879, in force in the State" shall be substituted; (ii) the words and brackets "with effect from the date of coming into operation of this Act (hereinafter in this section referred to as the said date)" shall be deleted; (iii) for the words "for a period of three years from the said date" the words, figures and letters "up to the 26th day of May 1950" shall be substituted; (iv) for the first proviso, the following proviso shall be substituted, namely:- "Provided that any proceeding in or put of any suit instituted on or before the 26th May 1950 shall be continued and disposed of after the said date, as if the enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, had continued in force after the said date." |
| The Bombay Rents, Hotel and Lodging Home Rates Control Act, 1947 (Bom. LVII of 1947). | Baroda … | (1) For clause, (10) of Section 5 the following shall be substituted:- "(10) ‘specified date’ means- (a) in the case of any premises lot for the purpose of residence, the first day of January 1943, and (b) in the case of any premises let for non-residential purposes, the first day of January 1944. (10-A) ‘Standard rent’ in relation to any premises let for the purpose of residence or for nonresidential purpose means- (a) where the standard rent is fixed by the Controller under the House Rent Control Order, 1947, made by the Baroda Government, such standard rent, or (b) where the standard rent is not so fixed, subject to the provisions of Section 11- (i) the rent at which the premises were let on the specified date, or (ii) where they were not let on the specified date the rent at which they were last let before that date, or (iii) where they were first let after the specified date, the rent at which they were first let, or (iv) in any of these cases specified in Section 11, the rent fixed by the Court: Provided that on increase in rent made in operation immediately before the 30th day of July 1949, in accordance with the provision of the said House Rent Control Order, 1947, shall be deemed to be included in the standard rent;" (2) In sections 7, 11 and 18 of the said Act, for the words and figures "the first day of September, 1940" wherever they occur, the words "the specified date" shall be substituted. |
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| The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948) | Kolhapur State inclusive of Jahegirs within the limits of the said State. | For the words and figures "first day of January 1948" in Section 35 of the, said Act, the words and figures "first day of March 1949" shall be substituted. |
| The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948). | Akalkot ??? Ramanndh wad (Jr.), durg, Bhor, Miraj Sangli, Jam (Sr.), Savanurkhandi, Miraj Sawant-Jath, (Jr.), wadi, Kurund - Mudhol, Wadi wad (Sr.), ??? Jagir. | In Section 15, for the word and figures "first day of January 1948" the word and figures "23rd March 1948" shall be substituted. |
| The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948). | Janjira … … … | In Section 15, for the words and figures "first day of January 1948" the word and figures "14th April 1948" shall be substituted. |
| The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948). | Ambaliara, Palanpur ??? Punadru, Bansda, Radhaunour, Baria, Rajpipla Bhaderwa, (including ??? Segbara), Chhota-Udepur, Ranasan, Dharampur, Sachin, Ghodasat, Sanjeli, Idar, Sant, Ilol, Sudasna, Jambughoda, Surganu, Tawhar, Tharad, Katosan, ??? Khadal, Varaoda Lunawada, Vasna, Malpur, Vijayauagar, Mansa, Wao, Mohanpur. | In Section 15, for the words and figures "first day of January 1948" the word and figures "28th July 1948" shall be substituted. |
| The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948). | Danta … | In Section 15, for the words and figures "first day of January 1948" the word and figures "4th November 1948" shall be substituted. |
| The Bombay District Municipal Act, 1901 (Bom. III of 1901) | Baroda … | 3[(1) After Section 74, the following section shall be inserted, namely:- "74A. Power of government to withdraw exemption or concession granted in respect of taxes.- The State Government may at any time by order in writing withdraw any exemption from, or concession in respect of, any tax granted to any person by the Government of the former Baroda State by an order issued under the ‘A’ Class Municipalities, Act (Baroda Act No. XII of 1949)." 4[(2)] In Section 91A- (i) after sub-section (2), the following shall be inserted, namely: "(2A) It shall be the duty of every Municipality to maintain every regular line of the public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 30th day of July 1949; Provided that the Municipality may alter or cancel any such regular line if having regard to the needs of traffic- (a) it was before the aforesaid date classified by the Municipality, with the sanction of the Government of the former Baroda State, as unimportant, or (b) it is so classified by the Municipality with the sanction of the State Government within two - years from the commencement of the Bombay Merged States (Laws) (Second Amendment) Act, 1951 (Bom. XXXII of 1951)." (ii) in sob-section (3), the following shall be added at the end, namely:- "Explanation.- For the purposes of this section the regular line of the public street shall include a regular line of public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 30th day of July 1949."] 5[(3)] After Section 180 of the Bombay District Municipal Act, 1901 (Bom. III of 1901), the following section shall be inserted, namely:- "180-A, (1)-Notwithstanding anything contained, in the foregoing provisions of this Act, such rules, by-laws, orders made, issued or sanctioned by or in respect of any of the Municipalities whether constituted under the A Class Municipalities Act (Baroda No. XII of 1949) or the B Class Municipalities Act (Baroda No. XIV of 1949) of the former Baroda State (hereinafter called the said Municipalities and "the said Baroda Municipalities Acts" respectively) as were in force immediately before the 30th day of July 1949 under the said Baroda Municipalities Acts, shall in so far as they are consistent with the provisions of the Bombay District Municipal Act, 1901 (Bom. III of 1901), shall be deemed to have been made, issued or sanctioned by or in respect of the said Municipalities under the appropriate provisions of the Raid Act on the and date and continue in force until altered, repealed or amended by a competent authority. (2) All references to the Baroda Government or to any Officer of the Baroda Government in any such rules, by-laws or orders shall be construed as references to the Government of Bombay or the corresponding officer of the Government of Bombay, as the case may be and all licenses, permits or permission issued or given under any such rules, by-laws or orders shall also continue in force until superseded or modified by a competent authority." |
| 6[The Bombay Municipal Boroughs Act, 1925 (Bom. XVIII of 1926). | Baroda … | 7[(A1) After Section 4, the following section shall be inserted, namely:- |
| Inclusion of certain industrial areas in Baroda Municipal area from 1st August 1949. | "4A, (1) Notwithstanding anything contained in this Act or the Bombay District Municipal Act, 1901 (Bom. III of 1901) (hereinafter, referred to as the District Municipal Act) the area known as the Industrial Zone to the north of the Alembic Chemical Works Co. Limited, and the area covered by the said Chemical Works, and described in Schedule IA, hereinafter referred to as the said areas, shall be deemed to have been included within the limits of the former Baroda Municipal District from the 1st day of August 1949 to the 30th day of April 1950 (both inclusive) and within the limits of the Baroda Municipal Borough with, effect from the 1st day of May 1950. (2) Any appointment, notification, notice, order, scheme, license, permission, rule, by-law or form or any tax made, issued or imposed or purported to hare been mode issued or imposed and anything done or purported to hare been done in respect of any such appointment, notification, notice, order, scheme, licence, permission, rule, bylaw, form or tax, under the of strict Municipal Act or this Act, in respect of the said areas, in so for be such ??? notification, notice, order, scheme, ??? rule, by-law, form, tax or thing is not inconsistent with the provisions of the Detract Municipal Act or this Act, as the case may be, shall be legal and valid and shall be deemed to have been legal and valid in respect of the said areas from the dates on which it wait made, issued, imposed or done, as the cane may be and shall continue in force unless and until it is ??? by any other ??? notification, notice, order, scheming, licence, permission, rule, by-law, form or tax made, issued or Imposed or anything done under this Act." 8(A2) After Schedule I, the following Schedule shall be inserted, namely:- "SCHEDULE IA. Beginning from the East-South ??? of Survey No. 104 of the, Subbanpura village and going along the northern boundary of Survey Nor, 105, 102, 106, 149, 160, 156/1 and 157, thee trotting the road and starting from the South-West cornet of Survey No. 94, going in North along the village site boundaries of the village Subhanpura up to Survey No. 02 and going, through Survey No. 1107, 1108, 1100, 1116, 1117, 1118, 1123, 1168, 22, 21, 17 and 18 of the Gorwa village then turning to East and going through Survey Nos. 19 and 20, then crossing the road going along the Gorwa village site boundary up to South-East comer then crossing the road and turning North and going-in the North along the western boundary of the road passing by the Gorwa village site, then passing through Survey Nos. 1, 2, 626, 627, 658 and 624 up to the Northern end of the Industrial area, then turning East and earning up to the North-West corner of Survey No. 624 in the Industrial area and then walking along the northern limit of the road and then passing through Survey. Nos. 624 and 628, crossing the road and passing through Survey Nos. 700, 699, 698, 694, 695, 760, 761, 759, 768, 766, 707, 754 and 768 up to the North-East corner of the Industrial one in Survey No. 769, then turning South and going along the eastern boundary of Survey Nos. 753, 752, 751, 1014/1, 1013, 1011/1, 1010/1, 1009, 1007/1-2, 1006, 1005/1-2, 1004, 1003/1, 1001, 1000 and 999 and then walking along the Railway siding of the Alembic Chemical Works up to its junction with the main lines, then turning to the West and reaching the southern boundary of Survey No. 084 of Gorwa village and walking along the eastern boundary of Survey Nos. 627, 626, 625 and 624 up to its South East corner and then turning West and walking along its southern boundary and reaching South-West corner of Survey No. 623 and then turning towards North along the boundaries of Survey Nos. 623 and 622 and then crossing the road and teaching the South-East corner of Survey No. 1084 of Gorwa village and turning to the West along the southern boundaries of Survey Nos. 1084, 1085, 1088, 1091 and 1092 reaching to the main road of the Industrial zone."] 9(1) After Section 103, the following section shall be inserted, namely:- | |
| Power of Government to withdraw exemption or concession granted in respect of taxes. | "103A, The State Government may at any time by order in writing withdraw any exemption from, or any concession in respect of, any tax granted to any person by the Government of the former Baroda State by an order, issued under the ‘A’ Class Municipalities Act (Baroda Act No. XII of 1949))."] 10[(2)] In Section 118,- (i) after sub-section (2) the following shall be inserted, namely:- "(2A) It shall be the duty of every municipality to maintain every regular line of the public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 30th day of July 1949;" Provided that the municipality may alter or cancel any such regular line if having regard to the needs of traffic - (a) it was, before the aforesaid date classified by the municipality with the sanction of the Government of the former Baroda State, as unimportant, or (b) it is so classified by the municipality with the sanction of the State Government within two years from the commencement of the Bombay Merged States (Laws) (Second Amendment) Act, 1951 (Bom. XXXII of 1951)." (ii) in sub-section (3), the following shalt be added at the end, namely:- "Explanation,- For the purposes of this section, ‘the regular line of the public street’ shall include a regular line of public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 30th day of July 1949".] | |
| 11[The Bombay Medical Practitioners Act, 1938 (Bom. XXVI of 1938). | All merged States … | In sub-section (3) of Section 1, the following proviso shall be added at the end, namely:- "Provided that in all merged States, Part III shall come into force on such date as may be specified by the State Government by notification in the Official Gazette in this behalf, notwithstanding the fact that the aforesaid period of two years or five years, as the case may be, may not have expired from the date on which Parts I and II may have come into force in any area forming part of the said State."] |
| 12[The Bombay Medical Act, 1912 (Bom. VI of 1912). | All merged States … | After Section 8, the following new Section 8 shall be inserted, namely:- "8A. Registration of persona registered in merged States.- Notwithstanding anything contained in Section 7, every person- (a) whose name, immediately before the date of merger of the State with the State of Bombay, stood registered as a medical practitioner in the register of medical practitioners maintained under any law for the time being in force in the merged State; and (b) who holds any of the qualifications specified in the Schedule to the Indian Medical Council Act, 1933 (XXVII of 1933), or this Act, shall be deemed to be a medical practitioner registered under this Act. (2) If any question arises whether any person is deemed to be a registered medical practitioner under, sub-section (1), the matter shall be referred to the Surgeon General with the Government of Bombay for decision and his decision shall be final." |
| The Bombay Medical Practitioners' Act, 1938 (Bom. XXVI of 1938). | All merged States … | (1) After Section 17, the following now section shall be inserted, namely:- "17A. Registration of persons registered in merged States.- (1) Notwithstanding anything contained in Section 16, every practitioner, whose name immediately before the date of merger of the State with the State of Bombay, stood registered as a practitioner in the register of practitioners maintained under any law for the time being in force in the merged State corresponding to this Act shall be deemed to be a practitioner registered under this Act. (2) if any question arises whether any person is deemed to be a registered practitioner under sub-section (1), the matter shall be referred to the Surgeon General with the Government of Bombay for decision and his decision shall be final." (2) After Section 18, the following new section shall be inserted, namely:- "18-1A, Registration of other persons registered in merged States.- (1) Any person other than the one specified in - Section 8A of the Bombay Medical Act, 1912 (Bom. VI of 1912), or Section 17A of this Act, whose name immediately before the date of the merger of the State with the State of Bombay stood registered in the register maintained under any law for the time being in force corresponding to either of the aforesaid Acts shall be entered in the list. (2) If any question arises whether a person is entitled to have his name entered in the list under sub-Section 11), the matter shall be referred to the Surgeon General with the Government of Bombay for decision and his decision shall be final."] |
| 13[The Bombay Local Boards Act, 1923 (Bom. VI of 1923). | All merged States … | To Section 93, the following sub-section shall be added, namely:- "(3) Notwithstanding anything contained in sub-section (1), the State Government may, having regard to the satined rate of assessment in any area, by notification in the Official Gazette direct that no cess shall be levied in such, ares a for such period or that the cess shall be levied in snob, area for such period at such lower rate, as may be specified in the notification".] |
1 The entry relating to the Bombay Primary Education Act, 1947 (Bom. LXI of 1947), was deleted by Bom. 40 of 1950, s. 2.
2 All the entries relation to the Bombay Sales Tax Act, 1946, were repealed by Bom. 24 of 1952, s. 47(1).
3 This entry was inserted by Bom. 12 of 1952, s. 2(a).
4 This entry which was inserted by Bom. 32 of 1951, s. 2(A), was renumbered as (2) by Bom. 12 of 1952, s. 2(a).
5 This entry was re-numbered by Bom. 12 of 1952, s. 2(a).
6 This portion was inserted by Bom. 32 of 1951, s. 2(B).
7 Entries (A1) and (A2) were inserted by Bom. 21 of 1953, s. 2.
8 Entries (A1) and (A2) were were inserted by Bom. 21 of 1953, s. 2.
9 This entry was inserted by Bom. 12 of 1952, s. 2(b).
10 The brackets and figure "(2)" were inserted, ibid.
11 This entry was added by Bom. 44 of 1950, s. 2.
12 These entries were added by Bom. 21 of 1951, s. 2.
13 This entry was added by Bom. 40 of 1853, s. 2.
Schedule 4
FOURTH SCHEDULE
1. The Agricultural Banks Act, 1924 (Baroda Act XVIII of 1924).
2. The Caste Tyranny Removal Act, 1933 (Baroda Act LV of 1933).
3. The Kolhapur Hill Station Act, 1945 (Kolhapur Act LXII of 1945).
4. The Sawantwadi Prevention of Malaria Act, 1947.
Schedule 5
FIFTH SCHEDULE.
| I | II |
| Enactments. | Names of States. |
| The Government Loan Rules, 1931 … … | Baroda. |
| The Watan Rules, 1932 … … | Baroda. |
| 1* * * * * | * |
| The Hindu Act, 1937 (XXXVII of 1937) … … | Baroda. |
| The Maharaja Sayajirao University of Baroda Act, 1949 (XVII of 1949) as amended by the Baroda State (Application of Laws) Order, 1949. | Baroda. |
| The Okua Port Rules … … … | Baroda. |
| The Rules (Digest) of Hindu Law, 1920 … … | Kolhapur. |
1 The entry relating to the Dabhel Simlak Madressa Act, 1941 (II of 1941) was repealed by Bom. 45 of 1955, s. 2(1).