1. Short title and commencement.- (1) This Act may be called the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) (Amendment) Act, 1950.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf.
2. [The amendments made by sections 2-6 have been incorporated in the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
3. [The amendments made by sections 2-6 have been incorporated in the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
4. [The amendments made by sections 2-6 have been incorporated in the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
5. [The amendments made by sections 2-6 have been incorporated in the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
6. [The amendments made by sections 2-6 have been incorporated in the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
7. Pending proceedings.- Notwithstanding anything contained in the foregoing provisions of this Act and the inclusion of the areas specified in Part III of Schedule A to the said Act in Greater Bombay but save as expressly provided by the provisions of the Bombay Municipal (Extension of Limits) Act, 1950 (Bom. VII of 1950)-
(1) all proceedings pending immediately before the date on which this Act Comes into force, in any civil or criminal court, or before any tribunal, public authority, or officer, shall be continued in that court, or before that tribunal, authority or officer as if this Act had not been passed and that court, tribunal, officer or authority shall have for the purposes of the said proceedings, all jurisdiction and powers which it or he had immediately before the day on which this Act comes into force;
(2) an appeal or application for revision in respect of any proceedings so pending in any court or before any tribunal, authority or officer shall be to the court, tribunal, officer or authority which would have appellate or revisional jurisdiction, as the case may be, and that court, tribunal, authority or officer, shall entertain and dispose of the appeal or application as if the proceedings were instituted in that court or before that tribunal, authority or officer before the day on which this Act comes into force;
(3) all applications for the execution or enforcement of a decree or order of any court, tribunal, authority or officer passed immediately before the day on which this Act comes into force and all other applications arising out of such decree or order shall be made to and disposed of by such court, tribunal, authority, or officer, as if this Act had not been passed:
Provided that if in consequence of this Act, any such court, tribunal, authority or officer has been superseded or has ceased to exist, such proceeding or any appeal or revisional application or any other applications in such proceeding shall he to or be disposed of by such authority as the State Government directs.
8. [The amendments made by sections 8-11 have been incorporated in the Greater Bombay Laws and the, Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
9. [The amendments made by sections 8-11 have been incorporated in the Greater Bombay Laws and the, Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
10. [The amendments made by sections 8-11 have been incorporated in the Greater Bombay Laws and the, Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]
11. [The amendments made by sections 8-11 have been incorporated in the Greater Bombay Laws and the, Bombay High Court (Declaration of Limits) Act, 1945 (Bom. XVII of 1945).]