Bombay Municipal (Extension of Limits) Act, 19501
| [Bombay Act No. 7 of 1950] | [3rd April, 1950] |
An Act to extend the limits of the area subject to the authority of the Municipal Corporation of the City of Bombay and other Municipal authorities charged with carrying out the municipal government of the City of Bombay.
Whereas for the purpose of ensuring more suitable and efficient municipal government of the City of Bombay and its suburbs it is necessary and expedient to extend the limits of the Municipal Corporation of be City of Bombay and other municipal authorities charged with carrying out the municipal government of the City of Bombay; It is hereby enacted as follows:-
1 For Statement of Objects and, Reasons, see Bombay Government Gazette, 1950, Part V. pp. 35-38.
Chapter-I - Preliminary
CHAPTER I.
Preliminary.
1. Short title commencement.- (1) This Act may be called the Bombay Municipal (Extension of Limits) Act, 1950.
(2) It shall come into force on such date (hereinafter referred to as the appointed date), as the State Government may, by notification in the Official Gazette, appoint in this behalf.
2. Abolition of Municipalities and other local Authorities.- Notwithstanding any law for the time being in force, all municipalities and Abolition of other local authorities specified in Schedule I appended to this Act, are hereby abolished and the areas specified in Schedule II appended to this Act are hereby other local included within and shall form part of the areas subject to the authority of the authorities municipal authorities constituted under the City of Bombay Municipal Act, 1888 (Bom. III of 1888).
Chapter-II - Amendments of Bombay Act III of 1888
CHAPTER II
Amendments of Bombay Act III of 1888.
3. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
4. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
5. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
6. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
7. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
8. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
9. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
10. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
11. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
12. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
13. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
14. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
15. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
16. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
17. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
18. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
19. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
20. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
21. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
22. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
23. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
24. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
25. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
26. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
27. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
28. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
29. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
30. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
31. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
32. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
33. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
34. [The amendments made by sections 3-34 (both inclusive) have been incorporated in the City of Bombay Municipal Act, 1888 (Bom. III of 1888).]
35. Continuation of references to City of Bombay Municipal Act, 1888, in other enactments, etc.- Unless there is anything contrary in the subject or context, references to the1 said Act in any enactment, rule, regulation, bye-laws, notification, order or any instrument shall be construed as references to the Bombay Municipal Corporation Act.
1 The words "said Act" refer to the City of Bombay Municipal Act, 1888.
36. Certain Acts to cease to apply to suburbs.- Save as expressly provided by the provisions of this Act, the provisions of the Bombay District Municipal Act, 1901 (III of 1901), the Bombay Municipal Boroughs Act, 1925 (Bom. XVIII of), the Bombay Local Boards Act, 1923 (Bom. VI of 1923), the Bombay Village Panchayats Act, 1933 (Bom. VI of 1933), and the Bombay Primary Education Act, 1947 (Bom. LXI of 1947), shall cease to apply to the areas specified in Schedule II appended to this Act:
Provided that save as expressly provided by this Act, the provisions of Section 6 of the Bombay General Clauses Act, 1904, shall apply to the said enactments as if they were, in their application to the saint areas, repealed by this Act.
Schedule 1
SCHEDULE I.
(Section 2.)
1. The Bandra Borough Municipality.
2. The Parle-Andheri Borough Municipality.
3. The Ghatkopar-Kirol Borough Municipality.
4. The Kurla Borough Municipality.
5. The Juhu Municipality.
6. The Varsova Village (Proper) Panchayat.
7. The Varsova Beach Village Panchayat.
8. The Chembux Village Panchayat.
9. The District Local Board, Bombay Suburban District.
10. The District School Board, Bombay Suburban District.
11. The Bhandup Village Panchayat.
Schedule 2
SCHEDULE II.
(Section 2.)
Part A.
1. The limits of the municipal boroughs of Bandra, Parle-Andheri, Kurla and Ghatkopar-Kirol and the municipal district of Juhu.
2. The undermentioned 28 villages of the Bombay Suburban District:-
1. Bandivali.
2. Chembur.
3. Vadawli.
4. Ambivali.
5. Chakala.
6. Trombay.
7. Bapnala.
8. Bralimanwada.
9. Mandala.
10. Mankhurd.
11. Man Budruk.
12. Mulgaon.
13. Vesava.
14. Madh.
15. Devnar.
16. Borle.
17. Mahul.
18. Aink.
19. Cole-Kalyan.
20. Marol.
21. Mohili.
22. Maravali.
23. Mogre.
24. Shahar.
25. Nanala.
26. Saki.
27. Asalpe (Asap).
28. Kondivate.
Part B.
The undermentioned villages of the Bombay Suburban District:-
1. Bandup.
2. Chendavli.
3. Hariali.
4. Kanjur.
5. Kopri (near Pawai).
6. Majas [as constituted by Section 4A of the Greater Bombay Laws and the Bombay High Court (Declaration limits) Act, 1945].
7. Oshivra.
8. Parajapur [as constituted by Section 4A of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945].
9. Paspoli,
10. Pawai.
11. Tirandaj.
12. Tungve.
13. Vikhroll
14. Vyaroli.