Local Authorities Loan (Bombay Amendment) Act, 19421
| [Bombay Act No. 2 of 1942]2 | [17th February, 1942] |
An Act to amend the Local Authorities Loans Act, 19143, in its application to the Province of Bombay.
Whereas it is expedient to amend the Local Authorities Loans Act, 1914 (IX of 1944), in its application to the Province of Bombay;
And Whereas the Governor of Bombay has assumed to himself under the Proclamation dated the 4th November 1939, issued by him under Section 93 of the Government of India Act, 1935, all powers vested by or under the said Act in the Provincial Legislature (26 Geo. 5, Ch. 2);
Now, Therefore, in exercise of the said powers, the Governor of Bombay is pleased to make the following Act:-
1 This Act was repealed and re-enacted by Bom. 50 of 1947, s. 2.
2 For the Statement, see Bombay Government Gazette, 1942, Part IV, p. 25.
3 Central Acts, Vol. VI.
1. Short title.- This Act may be called the Local Authorities Loans (Bombay Amendment) Act, 1942.
2. Amendment of section I of Act IX of 1914.- After clause (b) of the proviso to Section 7 of the Local Authorities Loans Act, 1914 (IX of 1944), in its application to the Province of Bombay, the following shall be inserted, namely:-
"or
(c) to preclude any district local board established under Section 4 of the Bombay Local Boards Act, 1923 (Bom. VI of 1923), from receiving an advance from the Government of Bombay equivalent to the amount of the cess, levied under sub-section (1) of Section 93 of the said Act, which has not been collected or the collection of which has been suspended under sub-section (2) of the said Section 93."