Bombay act 003 of 1897 : Female Infanticide Prevention (Amendment) Act, 1897

Preamble

Female Infanticide Prevention (Amendment) Act, 18971

[Bombay Act No. 3 of 1897][11th January, 1898]
[Adapted and modified by the Adaptation of Indian Laws Order in Council.][11th January, 1898]

An Act to amend 2Act VIII of 1870 (an Act for the prevention of the murder of Female Infants) as to the Presidency of Bombay.

Whereas it is expedient to amend as to the Presidency of Bombay, in manner hereinafter appearing, 2Act VIII of 1870 of the Governor General of India in Council; And whereas the previous sanction of the Governor General required by Section 5 of the 3Indian Councils Act, 1892, has been obtained for the passing of this Act; It is hereby enacted as follows:

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1896, p. 48; for Report of Select Committee, see ibid., 1897, p. 159, and for Proceedings in Council, see ibid., 1897, pp. 111, 191 and 249.

Short title.- "The Female, Infanticide Prevention (Amendment) Act, 1897", see the Bombay Short Titles Act, 1921 (Bom. 2 of 1921).

2 Unrepealed Central Acts.

3 See now the Government of India Act, 1935.

Section 1. Application of accumulated Funds collected under Act VIII of 1870

1. Application of accumulated Funds collected under Act VIII of 1870.- Ceased to have effect under the Adaptation of Indian Laws Order in Council.

Section 2. Commencement of Act VIII of 1870 in Bombay Presidency

2. Commencement of Act VIII of 1870 in Bombay Presidency.- Notwithstanding anything contained in Section 7 of Act VIII of 1870, the said Act shall be deemed to extend, and from the 21st December 1870 to have extended, that the Presidency of Bombay.

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