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The Bombay Separation of Judicial and Executive Functions Act, 1951
Bombay Act No. 23 of 1951
MH247
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LEGISLATIVE HISTORY 6 |
(a) the validity, invalidity, effect or consequence of anything done or suffered to be done in an area before the date on which the provisions of this Act come into force in such area;
(b) any right, privilege, obligation or liability already acquired, accrued or incurred before such date;
(c) any penalty, forfeiture or punishment incurred or inflicted in respect of any act before such date;
(d) any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment;
[and any such investigation, legal proceeding or remedy may be instituted, continued, or enforced and any such penalty, forfeiture or punishment may be imposed in accordance with the provisions of the relevant enactments as amended by this Act].] [(2) All legal proceedings pending before a Magistrate or Court on the date on which this Act comes into force shall, if such Magistrate or Court ceases to have jurisdiction in respect of such proceedings under the provisions of the relevant enactments as amended by this Act, stand transferred to the Magistrate or Court having jurisdiction under the provisions of the relevant enactments as amended by this Act and shall be heard and disposed of by such Magistrate or Court and such Magistrate and Court shall have all the powers and jurisdiction thereof as if they had been originally instituted before such Magistrate or in such Court.]Schedule
(Not printed)
(See section 2)
Notifications
G. N., H. D., No. 806/5-IV, dated 27th June, 1953 (B. G., Part I, page 8786) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Separation of Judicial and Executive Functions Act, 1951 (Bombay XXI1I of 1951), the Government of Bombay is pleased to specify the 1st July 1953 as the date on which the said Act shall come into force. G. N., H. D., No. SRO. 1057/5329-111, dated 20th August, 1959 (B. G., Part IV-B, page 1153) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Separation of Judicial and Executive Functions (Extension) and the Code of Criminal Procedure (Provision for Uniformity) Act, 1958 (Bombay XCVII of 1958), the Government of Bombay hereby appoints the 1st day of September 1959 to be the date on which the said Act shall come into force.
