Maharashtra act 001 of 1949 : The West Khandesh Mehwassi Estates Regulation, 1949.

  • Date:
Department
  • Revenue & Forest Department
Ministry
  • Ministry of Govt of Maharashtra
To access the original judgment, please Sign In or Subscribe.
Section 1.Short title, extent and commencement.

(1) This Regulation may be called the West Khandesh Mehwassi Estates Regulation, 1949.

(2) It extends to the territory of the Mehwassi Estates specified in Schedule I.
(3) It shall come into force at once.


Section 2.Avoidance of doubt regarding laws in force.

For the avoidance of doubt, it is hereby declared that

(a) all Acts passed by the Parliament of the United Kingdom and applicable to the Dominion of India on the day on which this Regulation comes into force,
(b) all Acts passed by the Central Legislature before the 1st day of April 1937 and extended to British India not excluding the territory of the Mehwassi Estates as a part of the scheduled district as was defined in the Scheduled Districts Act, 1874 (XIV of 1874),
(c) all Acts passed by the Provincial Legislature before the 1st day of April 1937 and extended to the Province of Bombay including the territory of the Mehwassi Estates as a part of the scheduled districts, referred to in clause (b),
(d) all Acts of the Central and Provincial Legislature declared to be in force or applicable to the territory of the Mehwassi Estates under the provisions of the Scheduled Districts Act, 1874 (XIV of 1874), and continued in force under the Government of India (Adaptation of Indian Laws) Order, 1937.
(e) All acts of the Central and Provincial Legislatures and Ordinances promulgated by the Governor-General or the Governor of Bombay, extended to and declared in force in the territory of the Mehwassi Estates under section 92 of the Government of India Act, 1935 (26 Geo. 5, Ch. 2), on or after the 1st day of April 1937 with such exceptions or modifications as may have been specified in the order extending or declaring them in force in the said territory,
shall be deemed to be and to have been in force in the territory of the Mehwassi Estates.


Section 3.Application of Bombay Land Revenue Code.

The Bombay Land Revenue Code, 1879 (Bom. V of 1879), shall subject to the modifications specified in Schedule II come into force in the territory of the Mehwassi Estates.


Section 4.Application of other laws.

All other Acts passed by Central or Provincial Legislature which are not in force in the territory of the Mehwassi Estates but are in force in the other part of the District of West Khandesh shall come into force in the territory of the Mehwassi Estates.


Section 5.Application of rules, etc.

All rules, regulations, by-laws, notifications or orders made under any of the Acts mentioned in sections 2 to 4 (both inclusive) and applicable to the District of West Khandesh shall, unless there is anything otherwise repugnant in the subject or context, be deemed to be or to have been in force or shall apply, as the case may be, to the territory of the Mehwassi Estates.


Section 6.Application of General Clauses Acts.

The provisions of the General Clauses Act, 1897 (X of 1897), and the 1Bombay General Clauses Act, 1904 (Bom. I of 1904), shall apply to the interpretation of this Regulation.


1 The short title of this Act was amended as "the Maharashtra General Classes Act" by Mah. 24 of 2012, s. 2 and 3, Schedule, entry II, w.e.f. 1-5-1960.

Section 7.Repeal.

The enactment specified in Schedule III shall be deemed to have been repealed :

Provided that all proceedings commenced before any authority in the territory of the Mehwassi Estates before the day on which this Regulation comes into force and still pending on that day shall be disposed of by such authority as the Provincial Government may direct, and save as aforesaid shall be continued as if this Regulation had not been made.


SECTIONS