GUJARAT ACT NO. 13 OF 2000.
THE GUJARAT REPEALING ACT, 2000.
CONTENTS
Sections Particulars Page No.
1. Short title. 1
2. Definition. 1
3. Repeal of certain Acts. 1
4. Savings. 1
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The following Act of the Gujarat Legislature, having been assented to by the Governor on the 30thMarch, 2000 is hereby published for general information.
Kum.H.K.JHAVERI,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO.13 OF 2000.
(First Published, after having received the assent of the Governor in the Gujarat Government Gazette, on the 31stMarch, 2000).
AN ACT
to repeal certain Acts. WHEREAS it is expedient to repeal certain obsolete Acts, it is hereby enacted in the Fifty-first Year of the Republic of India as follows:-
1. This Act may be called the Gujarat Repealing Act, 2000. Short title.
2. In this Act, unless the context otherwise requires, "Land Tenure Abolition Definition.
Act" means an Act specified in Part I of the Schedule.
Repeal of
3.
certain The Acts specified in the Schedule are hereby repealed. Acts.
4. (1) Notwithstanding the repeal of Land Tenure Abolition Act (hereinafter Saving.
in this sub-section and sub-section (2) referred to as "the said Act") by section 3,-
a) land made liable to payment of land revenue in accordance with the Bombay Land Revenue Code, 1879 and the rules made there Bom. V of 1879.
under by the said Act shall continue to be so liable, and
(b) the liability to pay land revenue levied under the said Code imposed on the holder of land by the said Act shall continue.
(2) The repeal of the said Act by section 3 shall not affect -
(a) any restriction imposed by the said Act on transfer of land; or
(b) the application of the provisions of the Bombay Tenancy and Bom.LXVII
Agricultural Lands Act, 1948 or, as the case may be, the Bombay of 1948.
Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Bom.XCIX
Act, 1958, to any land or the relationship between holder of land or, of 1958.
as the case may be, landlord and his tenant made by the said Act.
(3) Without prejudice to the provisions contained in sub-sections (1) Bom. 1
and (2) and subject thereto, section 7 of the Bombay General Clauses of 1904.
Act, 1904 shall apply in relation to the repeal of the Act specified in the Schedule as if the Act had been an enactment within the meaning of the said section 7.
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S C H E D U L E
(See section 3)
P A R T I
| Year 1 | No. 2 | Short title of the Act 3 |
| 1949 | Bom. XXXII | The Bombay Bhagdari and Narwadari Tenures Abolition Act, 1949. |
| 1949 | Bom. LXI | The Bombay Maleki Tenure Abolition Act, 1949. |
| 1949 | Bom. LXIII | The Panch Mahals Mehwassi Tenure Abolition Act, 1949. |
| 1950 | Bom. LX | The Bombay Paragana and Kulkarni Vatans (Abolition) Act, 1950. |
| 1950 | Bom. LXII | The Bombay Watwa Vazifdari Rights Abolition Act, 1950. |
| 1953 | Bom. XLIII | The Bombay Personal Inams Abolition Act, 1952. |
| 1953 | Bom. XLIII | The Bombay Merged Territories (Ankadia Tenure Abolition) Act, 1953. |
| 1953 | Bom. XLVI | The Bombay Merged Territories (Baroda Watan Abolition) Act, 1953. |
| 1953 | Bom. XLVIII | The Bombay Merged Territories Matadari Tenure Abolition Act, 1953. |
| 1953 | Bom. LXX | The Bombay Service Inams (Useful to Community) Abolition Act, 1953. |
| 1954 | Bom. 1 | The Bombay (Okhamandal Salami Tenure Abolition) Act, 1953. |
| 1954 | Bom. XXXIX | The Bombay Merged Territories and Areas (Jagirs Abolition) Act. 1954. |
| 1955 | Bom. XXI | The Bombay Bhil Naik Inams Abolition Act, 1955. |
| 1955 | Bom. XXII | The Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955. |
| 1959 | Bom. 1 | The Bombay Inferior Village Watans Abolition Act, 1958. |
| 1959 | Bom. XXXI | The Bombay Ankadia Tenure (Saurashtra Area) Abolition Act, 1959. |
| 1959 | Bom. XXXV | The Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959. |
| 1959 | Bom. LXV | The Bombay (Saurashtra Area) Aghat Tenure and Ijaras Abolition Act, 1959. |
| 1961 | Guj. XLVIII | The Gujarat Patel Watans Abolition Act, 1961. |
| 1963 | Guj. XXXIII | The Gujarat Surviving Alienations Abolition Act,1963. |
| 1969 | Guj. XVI | The Gujarat Devasthan Inams Abolition Act, 1969. |
| Year 1 | No. 2 | Short title of the Act 3 |
| 1863 | Bom. II | The Exemption from Land-revenue (No.1) Act, 1863. |
| 1863 | Bom. VII | The Exemption from Land-revenue (No.2) Act, 1863. |
| 1874 | Bom. III | The Bombay Hereditary Offices Act, 1874. |
| 1878 | Bom. V | The Bombay Abkari Act, 1878. |
| 1882 | Bom. VII | The Bombay Landing and Wharfage Fees Act, 1882. |
| 1887 | Bom. VI | The Matadars Act, 1887. |
| 1889 | Bom. 1 | The Bombay Village Sanitation Act, 1889. |
| 1892 | Bom. 1 | The Bombay District Vaccination Act, 1892. |
| 1918 | Bom. VI | The Bombay Disqualification of Alien Act, 1918. |
| 1926 | Bom. XI | The Invalidation of Hindu Ceremonial Emoluments Act, 1926. |
| 1936 | Bom. XX | The Bombay Opium Smoking Act, 1936. |
| 1938 | Bom. XXII | The Bombay Forfeited Lands Restoration Act, 1938. |
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| 1947 | Bom.XXVIII | The Bombay Agricultural Debtors Relief Act, 1947. |
| 1948 | Bom. XXII | The Bombay Refugees Act, 1948. |
| 1953 | Bom.XXXVIII | The Bombay Land Tenures Abolition (Amendment) Act, 1953. |
| 1953 | Bom. L | The Bombay Land Tenures Abolition (Recovery of Records) Act, 1953. |
| 1954 | Bom. XXIII | The Saurashtra Agricultural Debtors' Relief Act, 1954. |
| 1955 | Bom. LI | The Bombay Land Tenures Abolition (Amendment) Act, 1955. |
| 1956 | Bom. XL | The Bombay Land Tenures Abolition (Amendment) Act, 1956. |
| 1958 | Bom. LVII | The Bombay Land Tenure Abolition Laws (Amendment) Act, 1958. |
| 1961 | Guj. XLIV | The Gujarat Land Tenures Abolition (Extension of Period for Claiming Compensation) Act, 1961. |
| 1964 | Guj. 3 | The Gujarat Smoke-nuisance Act, 1963. |
| 1965 | Guj. 23 | The Gujarat Land Tenures Abolition Laws (Amendment) Act, 1965. |
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