Preamble
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:-
Section 1. Short title and commencement
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.
Section 2. Extension of Bom. XXIX of 1950 to rest of Bombay State
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.
Section 3
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.]
Section 4
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.]
Section 5
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.]
Section 6
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.]
Section 7
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.]
Section 8
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.]
Section 9
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.]
Section 10
10.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 11
11.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 12
12.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 13
13.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 14
14.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 15
15.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 16
16.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 17
17.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 18
18.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 19
19.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 20
20.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 21
21.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 22
22.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 23
23.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 24
24.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 25
25.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 26
26.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 27
27.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 28
28.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 29
29.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 30
30.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 31
31.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 32
32.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 33
33.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 34
34.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 35
35.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 36
36.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 37
37.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 38
38.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 39
39.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 40
40.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 41
41.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 42
42.- [The amendments made by sections 3-42 have been incorporated in the Bombay Public Trusts Act, 1950.]
Section 43. Amendment of Section 18 and 28 of Act XVI of 1908
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.