Bombay Public Trusts (Unification and Amendment) Act, 19591
| [Bombay Act No. 6 of 1960] | [28th January, 1960] |
An Act to extend the Bombay Public Trusts Act, 1950, to the rest of the State of Bombay to provide for the repeal or cessation of certain corresponding laws in force in parts of the State relating to public trusts to which that Act it applied; and for those and certain other purposes further to amend that Act
Whereas it is expedient to extend the Bombay Public Trusts Act, 1950 (Bom. XXIX of 1950), to the rest of the State of Bombay, to provide for the repeal or cessation of certain corresponding laws in force in parts of the State relating to public trusts to which that Act is applied; and for those and certain other purposes further to amend that Act; It is hereby enacted in the Tenth Tear of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1959, Part V, Pages 809-810.
1. Short title and commencement.- (1) This Act may be called the Bombay Public Trusts (Unification and Amendment) Act, 1959.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Extension of Bom. XXIX of 1950 to rest of Bombay State.- The Bombay Public Trusts Act, 1950 (Bom. XXIX of 1950), (hereinafter referred to as the said Act), is hereby extended to those areas of State of Bombay to which immediately before the commencement of this Act, it did not extend.
3. The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
4. The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
5. The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
6. The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
7. The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
8. The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
9. The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
10.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
11.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
12.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
13.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
14.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
15.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
16.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
17.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
18.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
19.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
20.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
21.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
22.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
23.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
24.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
25.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
26.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
27.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
28.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
29.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
30.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
31.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
32.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
33.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
34.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
35.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
36.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
37.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
38.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
39.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
40.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
41.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
42.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
43. Amendment of Section 18 and 28 of Act XVI of 1908.- In the Indian Registration Act, 1908 (XVI of 1908), in its application to the State of Bombay,-
(1) in Section 18,-
(a) the word "and" at the end of clause (ee) shall be deleted; and
(b) after clause (ee), the following new clause shall be inserted, namely:-
"(eel) the memorandum sent under sub-section (7) of Section 18, Section 22, Section 22C and Section 28A of the Bombay Public Trusts Act, 1950 (Bom. XXIX of 1950); and"
(2) in Section 28, for the words, brackets and letters "and (ee)" the brackets, letters, word and figure "(ee) and (eel)" shall be substituted.