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The Maharashtra Disqualification of Aliens Act, 1918
Act No. 6 of 1918
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LEGISLATIVE HISTORY 6 |
(i) a person who is [not a citizen of India], or
(ii) a person who, whether he is himself within the foregoing definition or not, represents an alien firm as defined in clause (aa) for the purpose of voting at an election of a member of any of the local authorities specified in the schedule or for the purpose of membership of any of the said authorities;
(aa) "alien firm" means any firm, company, association or body of individuals (whether incorporated or not), a majority of the members of which are aliens as defined in sub-clause (i) of clause (a), or the business of which is carried oh under the control or mainly for the benefit of aliens as so defined;]
(b) [* * * *]
(c) "member" includes a municipal councillor and a member of a body of trustees.
3. Disqualification of aliens. - Save as hereinafter otherwise provided, no alien shall be qualified to be a member of any of the local authorities specified in the schedule or to vote at any election of a member of any of the said authorities. 4. Effect of subsequent disqualification. - (1) If any person having become a member of any of the local authorities specified in the schedule, subsequently becomes an alien, his seat shall thereupon become vacant. (2) Section 18 of the [City of Bombay Municipal Act, 1888], shall be read and construed as if, after the word "aforesaid" the words "or under the Bombay Disqualification of Aliens Act, 1918", were inserted. (3) Section 15, sub-section (3) of the "Bombay District Municipal Act, 1901, shall be read and construed as if, after the word "section" the words "or under the Bombay Disqualification of Aliens Act, 1918", were inserted. 5. Exception. - The [ [State Government] [* * *] may, by notification in the [Official Gazette], exempt any person or class of persons from the operation of this Act. 6. Notification of Schedule. - The [ [State Government] may, by notification in the [Official Gazette], direct that the name of any of the local authorities specified in the Schedule shall be omitted therefrom, or that the name of any other local authority shall be entered therein, and such direction shall have effect accordingly.The Schedule
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Local Authority |
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Enactment under which the local authority is constituted |
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The Trustees of the port of Bombay |
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The Bombay Port Trust Act, 1879 (Bombay VI of 1879) |
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The Municipal Corporation of the City of Bombay |
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The City of Bombay Municipal Act, 1888 (Bombay III of 1888) |
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The Trustees for the Improvement of the City of Bombay |
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[The City of Bombay Improvement Act, 1898 (Bombay IV of 1888)] |
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Notifications
G.N., G.D., No. 3738, dated 19th September, 1932 (B. G., Part 1, page 2163) - In exercise of the powers conferred by section 5 of the Bombay Disqualification of Aliens Act, 1918 (Bombay 6 of 1918), the Governor in Council is pleased to exempt Portuguese subjects resident in the Bombay Presidency from the operation of the said Act. G.N., G.D., No. 3738, dated 14th June 1926 (B. G. Part 1, page 1433) - In exercise of the powers conferred by section 6 of the Bombay Disqualification of Aliens Act, 1918 (Bombay 6 of 1918), the Government of Bombay are pleased to direct that the names of all local boards and all municipalities in municipal districts outside the City of Bombay should be omitted from the Schedule to the said Act.
