Section 1.Short title.
This Act may be called the Maharashtra Prevention of Water Pollution (Repeal) Act, 1981.
Section 2.Definitions.
In this Act, unless the context otherwise requires,-
(a) "appointed day" means the date specified in the resolution passed by both Houses of the State Legislature under the article 252 of the Constitution of India as the date of the adoption of the Central Acts for application to the State of Maharashtra ;
(b) "the Central Acts" means the Water (Prevention and Control of Pollution) Act, 1974 (VI of 1974), and the Water (Prevention and Control of Pollution) Amendment Act, 1978 (XLIV of 1978) ;
(c) "the Maharashtra Act" means the Maharashtra Prevention of Water Pollution Act, 1969 (Mah. XVI of 1970).
Section 3.Repeal of Mah. XVI of 1970 and dissolution of Board constituted thereunder.
On the appointed day, the Maharashtra Act shall stand repealed, and the Board constituted thereunder shall stand dissolved.
Section 4.Savings.
(1) Notwithstanding the repeal of the Maharashtra Act, by this Act, anything done or any action taken and in force under the Act so repealed immediately before the appointed day shall, unless it is inconsistent with the provisions of the Central Acts, continue to be in force on and after the appointed day, unless and until modified or superseded by any authority under the Central Acts competent to do so.
(2) Every person who immediately before the appointed day is serving under the Board constituted under the Maharashtra Act shall be deemed to have been allotted, on the appointed day, to serve under the State Board constituted in accordance with the provisions of the Central Acts, on the same terms and conditions, until they are duly varied by the State Board or other competent authority under the Central Acts.
(3) All properties, moveable and immoveable, and the interests of whatsoever nature and kind therein, which vested in the Board constituted under the Maharashtra Act immediately before the appointed day shall, or the appointed day, stand transferred to, and vest in, the Board constituted under the Central Acts, subject to all limitations and conditions and rights or interests of any person, body or authority in force or subsisting immediately before the appointed day.
(4) Save as otherwise provided, the provisions of section 7 of the Bombay General Clauses Act, 1904 (Bom. I of 1904), with regard to effect of repeal, shall apply.