Indian Treasure-Trove (Extension to the Hyderabad and Saurashtra Areas of the Bombay State) Act, 1957

Indian Treasure-Trove (Extension to the Hyderabad and Saurashtra Areas of the Bombay State) Act, 1957

The Indian Treasure-Trove (Extension to the Hyderabad and Saurashtra Areas of the Bombay State) Act, 1957

Bombay Act No. 33 of 1958

guj212

[Dated 10th April, 1958]

LEGISLATIVE HISTORY 6

For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Extra., Part V, p. 228.

An Act to extend the Indian Treasure-trove Act, 1878 (VI of 1878) to the Hyderabad and Saurashtra areas of the State of Bombay.

Whereas the Indian Treasure-trove Act, 1878 (VI of 1878), extends to the whole of India, 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 of Bombay the Hyderabad Treasure-Trove Act of 1322F (Hyderabad III of 1322F) is in force, and in the Saurashtra area of the State of Bombay the Indian Treasure-trove Act, 1878 (VI of 1878), as modified 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 Indian Treasure-trove Act, 1878, as in force in the rest of the State of Bombay be extended to and be brought into force also in the Hyderabad and Saurashtra areas of that State, and in consequence thereof the corresponding provisions aforesaid be repealed;

It is hereby enacted in the Eighth Year of the Republic of Indian as follows:-

1. Short title and commencement. - (1) This Act may be called the Indian Treasure-trove (Extension to the Hyderabad and Saurashtra areas of Bombay State) Act, 1957.

(2) It shall come into force at once.

2. Extension of Act No. VI of 1878 to Hyderabad and Saurashtra areas of the State of Bombay. - The Indian Treasure-trove Act, 1878 (VI of 1878) (hereinafter referred to as "the principal Act") is hereby extended to the Hyderabad and Saurashtra areas of the State of Bombay.

3. Consequential amendments to Act No. VI of 1878. - In the principal Act,-

(1) in Section 1,-

(i) to the second paragraph the following proviso shall be added, namely:-

"Provided that on the commencement of the Indian Treasure-trove (Extension to Hyderabad and Saurashtra areas to Bombay State) Act, 1957 (Bombay XXXIII of 1858), this Act shall also extend to and be in force in, the Hyderabad and Saurashtra areas of the State of Bombay.";

(ii) against the proviso so inserted the marginal note "commencement in certain areas" shall be inserted ;

(2) after Section 21, the following section shall be inserted, namely:-

"22. Repeal and Savings. - The Hyderabad Treasure-Trove Act, 1322F (Hyderabad III of 1322F), and the Indian Treasure-trove Act, 1878, as modified and applied by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance, 1948 (Saurashtra Ordinance XXV of 1948), are hereby repealed:

Provided that, notwithstanding such repeal, anything done or action taken (including any notice or security given, any forfeiture, determination, declaration, delivery, division, acquisition or order made, all rights, obligations and liabilities acquired, accrued or incurred, penalties imposed, and all proceedings and appeals pending before the Collector, Chief Controlling Revenue Authority, Talukdar, Subedar, Board of Revenue or other authority, and all powers conferred therefor) by or under the provisions of any law so repealed shall be deemed to be done, taken, given, made, acquired, accrued, incurred, imposed, pending or conferred, under the provisions of this Act, as if this Act has then been in force; and accordingly all such proceedings and appeals pending before any such authority as aforesaid shall stand transferred, where necessary, to the corresponding authority under this Act, and if no such authority exists or if there be a doubt as to the corresponding authority, to such authority as the State Government may designate, and shall be continued and disposed off before such authority in accordance with the provisions of this Act."


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