Bombay act 010 of 1957 : Hyderabad Agricultural Debtors Relief (Bombay Amendment) Act, 1957

Preamble

Hyderabad Agricultural Debtors Relief (Bombay Amendment) Act, 19571

[Bombay Act No. 10 of 1957][30th March, 1957]

An Act to amend the Hyderabad Agricultural Debtors Relief Act, 1956.

Whereas it is expedient to amend the Hyderabad Agricultural Debtors Relief Act, 1956 (Hyderabad XVI of 1956), for the purpose hereinafter appearing; It is hereby enacted in the Eighth Year of the Republic of India, as follows:-

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part V, page 21.

Section 1. Short title

1. Short title.- This Act may be called the Hyderabad Agricultural Debtors Relief (Bombay Amendment) Act, 1957.

Section 2. Amendment of Section 4 of Hyderabad Act XVI of 1956

2. Amendment of Section 4 of Hyderabad Act XVI of 1956.- In Section 4 of the Hyderabad Agricultural Debtors Relief Act, 1956 (Hyderabad XVI of 1956), for sub-section (1), the following shall be substituted, namely:-

"(1) Any debt ordinarily residing in any local area within the Hyderabad are of the State of Bombay, or his creditor, may make an application on or before the 31st May 1957, to the Court for the adjustment of his debts."

Section 3. Repeal of Bom. Ordinance No. I of 1957

3. Repeal of Bom. Ordinance No. I of 1957.- The Hyderabad Agricultural Debtors Relief (Bombay Amendment) Ordinance 1957 (Bom. Ordinance No. I of 1957), is hereby repealed.