Bombay (Second) Repealing and Amending Act, 1955
An Act to repeal certain enactment and to amend certain other enactments.
Whereas it is expedient to repeal certain enactment and to amend certain other enactments for the purposes hereinafter appearing; It is hereby enacted in the Sixth Tear of the Republic of India as follows;
Section 1. Short title
This Act may be called the Bombay (Second) Repealing and Amending Act, 1955.
Section 2. Repeal of enactment
The enactment specified in the First Schedule is hereby repealed to the extent mentioned in the fourth column thereof.
Section 3. Amendment of certain enactment
The enactments specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.
The First Schedule.
Repeal.
(See section 2.)
| Year. |
No. |
Short title. |
Extent of repeal. |
| 1 |
2 |
3 |
4 |
| 1960 |
XXV |
The Bombay State Road Transport Act, 1960. |
The whole. |
The Second Schedule.
Amendments.
(See section 3.)
| Year. |
No. |
Short title. |
Extent of amendment. |
| 1 |
2 |
3 |
4 |
| 1898 |
V |
The Code of Criminal Procedure, 1898. |
In section 14, in sub-section (2), in the proviso after the word Assistant the words or Deputy shall be inserted. |
| 1901 |
III |
The Bombay District Municipal Act, 1901. |
In section 139, in sub-section (2), after the brackets and figures (2) the brackets, figures and letter (ii) shall be inserted. |
| 1951 |
XLVIII |
The Bombay Homeopathic Act, 1961. |
In section 17, in sub-section (5), after the words through the Board the words if duly constituted shall be inserted. |
1. For Statement of Objects and Reasons, see Bombay Government Gazette, Part V, pages 152-153.