Whereas, it is expedient to repeal the Bombay Building (Control on Erection, Re-erection and Conversion) Act, 1948 (Bom. XXXI of 1948); It is hereby enacted in the Twenty-second Year of the Republic of India as follows:
This Act may be called the Bombay Building (Control on Erection, Re-erection and Conversion) (Repeal) Act, 1971.
The Bombay Building (Control on Erection, Re-erection and Conversion) Act, 1948 (Bom. XXI of 1948), is hereby repealed.
1. For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1971, Part V, Extra., p. 197.