Gujarat act 013 of 2000 : The Gujarat Repealing Act, 2000

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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

1

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certain The Acts specified in the Schedule are hereby repealed.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.

2

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.

3

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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