The Judicial Officers' Protection (Extension to Hyderabad and Saurashtra Areas of Bombay State) Act, 1958
Bombay Act No. 78 of 1958
guj088
[Dated 7th October, 1958]
For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V, pp. 404 and 405.
An Act to extend the Judicial Officers Protection Act, 1850, to the Hyderabad and Saurashtra areas of the State of Bombay.
Whereas the Judicial Officers' Protection Act, 1850 (XVIII of 1850), is in force in the whole of the State of Bombay except the territories which immediately before the 1st November, 1956 were comprised in Part B States;
And Whereas in the Hyderabad area of the State the Protection of Nazims and Servants Act (Hyderabad IV of 1314) is in force and in the Saurashtra area the Judicial Officers' Protection Act, 1850 (XVIII of 1850) as adapted and applied by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance, 1948 (Saurashtra Ordinance XXV of 1948) is in force;
And Whereas it is expedient that the Judicial Officers' Protection Act, 1850 as in force in the rest of the State of Bombay be extended to and brought into force also in the Hyderabad and Saurashtra areas thereof; and in consequence the corresponding laws aforesaid be repealed ;
It is hereby enacted in the Ninth Year of the Republic of India as follows:-
1. Short title. - This Act may be called the Judicial Officers' Protection (Extension to Hyderabad and Saurashtra areas of Bombay State) Act, 1958.
2. Extension of Act XVIII of 1850 to Hyderabad and Saurashtra areas of Bombay State. - The Judicial Officers' Protection Act, 1850 (XVIII of 1850) as in force in the rest of the State of Bombay is hereby extended to, shall in virtue of such extension be in force in, the Hyderabad and Saurashtra areas of the Bombay State.
3. Repeal and saving. - The Protection of Nazims and Servants Act (Hyderabad IV of 1314 Fasli), in its application to the Hyderabad area of the State of Bombay and the Judicial Officers' Protection Act, 1850 (XVIII of 1850) as adapted and applied to the Saurashtra area of the State by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance, 1948 (Saurashtra Ordinance XXV of 1948) are hereby repealed:
Provided that such repeal shall not affect,-
(a) the previous operation of the Acts so repealed;
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Acts so repealed;
(c) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, as if this Act had not been passed.
