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The Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956
Published vide Notification Bombay Gazette (Ex.) dated 1.11.1956 Part 4A (175) vide Notification No. 25399/B
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Object & Reasons6 |
(a) "appointed day" means the first day of November, 1956.
(b) "existing State law" means any law in force in the existing State of Bombay immediately before the appointed day, but does not include any law relating to a matter enumerated in the Union List;
(c) "law" means a law as defined in clause (h) of section 2 of the Act.
(2) The General Clauses Act, 1897, applies for the interpretation of this Order as it applies for the interpretation of a Central Act. 3. As from the appointed day, the existing State laws mentioned in the Schedule to this Order shall until altered, repealed or amended by a competent Legislature or other competent authority, have effect subject to the adaptations and modifications directed by the Schedule or, if it is so directed, shall stand repealed. 4. (1) Whenever an expression mentioned in column 1 of the table hereunder printed occurs (otherwise than in a title or preamble or in a citation or description of an enactment) in an existing State law, whether an Act, Ordinance or Regulation mentioned in the Schedule to this Order or not, then, unless that expression is by this Order expressly directed to be otherwise adapted or modified, or to stand unmodified, or to be omitted, there shall be substituted therefor the expression set opposite to it in column 2 of the said table, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require.|
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1 |
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2 |
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(1) |
Bombay State or State of Bombay. |
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pre-Reorganisation State of Bombay, excluding the transferred territories. |
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(2) |
Bombay Government Gazette or Gazette. |
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Official Gazette. |
(a) effect shall first be given in the amending law to any adaptation or modification required by paragraphs three and five of this Order to be made therein;
(b) the original law shall then be amended, either generally or, as the case may be, in its application to the particular area, so as to give effect to the directions contained in the amending law, or where any adaptation or modification, has fallen to be made under clause (a), in that law as so adapted or modified; and
(c) all adaptations and modifications required by this Order to be made in the original law shall then be made in that law as so amended, except so far as in the case of any particular area they may be inapplicable.
(2) In this paragraph, references to the amendment of a law by the insertion or omission of words or the substitution of words do not include references to an amendment which is effected merely by directing that certain words shall be construed in a particular manner. 7. Any reference in any existing State law to the Legislature of the State or any House or Houses thereof shall be construed as a reference to the Legislature of the reorganised State of Bombay or to the corresponding House or Houses thereof. 8. Notwithstanding any adaptation made by this Order, where the extent or application of an existing State law in force immediately before the appointed day refers, by reason only of such adaptation, to the State of Bombay, such reference shall not be deemed to include a reference to any part of that of State to which that law did not extend or apply immediately before the appointed day. 9. Save as otherwise provided by this Order, all powers which under any existing State law were, immediately before the appointed day, vested in or exercisable by any person or authority shall continue to be so vested or exercisable until other provision is made by or under the Act or by some Legislature or other authority empowered to regulate the matter in question. 10. (1) If on the appointed day, any body, authority or person entitled by or under any existing State law to exercise any rights, powers or jurisdiction or to perform any duties or to discharge any functions or to hold any property, is not or cannot be duly constituted or appointed by reason of the transfer of any area from an existing State to the reorganised State of Bombay then, notwithstanding any thing in such law, but save as expressly provided by or under the Act, such rights, powers and jurisdiction shall be exercisable, all such duties shall be performed and all such functions shall be discharged by, and all such property shall vest in, the State Government. (2) Nothing in sub-paragraph (1) shall be deemed to prevent the State Government from duly constituting or appointing under such law after the appointed day, any body, authority or person to exercise or perform or discharge all or any of such rights, powers, jurisdiction, duties or functions or vesting therein all or any part of the property aforesaid. 11. The provisions of this Order which adapt or modify any law so as to alter the manner in which, the authority by which, or the law under or in accordance with which, any powers are exercisable, shall not render invalid any notification, order, licence, permission, award, commitment, attachment, bye-Law, rule or regulation duly made or issued, or anything duly done, before the appointed day; and any such notification, order, licence, permission, award, commitment, attachment, bye-law, rule, regulation or thing may be revoked, varied or undone in like manner, to the like extent and in the like circumstances as if it had been made, issued or done after the commencement of this Order by the competent authority and under and in accordance with the provisions then applicable to such a case. 12. Nothing in this Order shall affect the previous operation of, or anything duly done or suffered, under any existing State law or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty, forfeiture or punishment incurred in respect of any offence already committed against any such law.Schedule
(See paragraph 3)
Bombay Laws
The Bombay Civil Courts Act, 1869
(XIV of 1869)
Section 1. - For from "only to" to "said State" substitute "to the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Revenue Jurisdiction Act, 1876
(X of 1876)
Section 1. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding transferred territories."The Markets and Fairs Act, 1862
(Bombay IV of 1862)
Section 5A. - Omit "for the State of Bombay".The Gas Companies Act, 1863
(Bombay V of 1863)
Section 1. - After "in any other town or place" insert "in the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 27. - For "any other town or place within or subject to the Presidency of Bombay" substitute "any other town or place in the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Ferries and Inland Vessels Act, 1868
(Bombay II of 1868)
Section 2. - For "Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Land Revenue Code, 1879
(Bombay V of 1879)
Section 1. - In sub-section (2) for "the whole of the Presidency of Bombay except" substitute "the pre-Reorganisation State of Bombay,, excluding the transferred territories". Section 4. - In sub-section (2) for "State" substitute "area to which this Act extends". Section 95. - For "Presidency" substitute "area to which this Act extends". Section 118. - For "territory of the State" substitute "area to which this Act extends".The Bombay Irrigation Act, 1879
(Bombay VII of 1879)
Section 1. - For from "whole of" to "City of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and the City of Bombay".The Bombay Landing and Wharfage Fees Act, 1882
(Bombay VII of 1882)
Section 2. - For "Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Highways Act, 1883
(Bombay I of 1883)
Section 2. - (1) For "whole of the territories administered by the Bombay Government" substitute area of the pre-Reorganisation State of Bombay, excluding the transferred territories". (2) For second and third "territories" substitute "area"'.The Bombay Prevention of Gambling Act, 1887
(Bombay IV of 1887)
Section 1. - For "Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Municipal Corporation Act, 1888
(Bombay III of 1888)
Section 3(cc). - "State of Bombay" shall stand unmodified. Section 62C. - In sub-section (2), for "Director of Public Instruction for the Presidency of Bombay" substitute "Director of Education".The Bombay Village Sanitation Act, 1889
(Bombay I of 1889)
Section 2. - For "whole of the Presidency of the Bombay except" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 7. - In sub-section (1), for "Presidency" substitute "area".The Bombay Municipal Servants Act, 1890
(Bombay V of 1890)
Section 1. - In sub-section (3), for "Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In sub-section (2), for "Presidency of Bombay" substitute "area to which this Act extends".The Bombay District Vaccination Act, 1892
(Bombay I of 1892)
Section 2. - (1) In sub-section (1), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (3) In sub-section (2), for "whole of the Presidency of Bombay except Greater Bombay" substitute "whole of the Presidency of Bombay except the transferred territories and Greater Bombay". Section 4. - In clause (i), omit "for the Presidency of Bombay".The Bombay District Municipal Act, 1901
(Bombay III of 1901)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay except" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and". Section 53. - For "Presidency of Bombay" substitute "State of Bombay".The Bombay General Clauses Act, 1904
(Bombay I of 1904)
1. In section 3(i) In clause (5), for "State of Bombay" substitute "pre-Reorganisation or reorganised State of Bombay".
(ii) After clause (35), insert, -
"(35A) 'pre-Reorganisation State of Bombay' shall mean -
(a) as respects any period before the commencement of the Constitution, the area comprised in the Province of Bombay;
(b) as respects any period after the commencement of the Constitution the territories of the State of Bombay as specified in the First Schedule to the Constitution before the commencement of the States Reorganisation Act, 1956 (XXXVII of 1956)".
(iii) After clause (46), insert, -
"(46A) 'State of Bombay' shall mean -
(a) as respects any period before the 1st day of November, 1956 the pre-Reorganisation State of Bombay;
(b) as respects any period on and after that day the territories comprised in the new State of Bombay under section 8 of the State Reorganisation Act 1956. (XXXVII of 1956).
(46B) 'transferred territories' shall mean the territories transferred from the pre-Reorganisation State of Bombay to the new States of Mysore and Rajasthan under sections 7 and 10 of the States Reorganisation Act,1956 (XXXVII of 1956)";
2. In section 4 -(i) after "person" insert "pre-Reorganisation State of Bombay";
(ii) after the second "section" insert "State of Bombay" ;
(iii) after "swear" insert "transferred territories".
The Bombay Court of Wards Act, 1905
(Bombay I of 1905)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency, except the Greater Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and Greater Bombay". Section 3. - In clause (c), for "Bombay Presidency" substitute "area which this Act extends".The Mamlatdars' Courts Act, 1906
(Bombay II of 1906)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency, except the City of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and City of Bombay".The Prince of Wales Museum Act, 1909
(Bombay III of 1909)
Section 3. - In sub-section (2), in clause (a) for "Presidency of Bombay", substitute "State of Bombay" Section 3-A. - In sub-section (2), in clause (c), for "Presidency of Bombay" substitute "State of Bombay".The Bombay Race-Courses Licensing Act, 1912
(Bombay Ill of 1912)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Medical Act, 1912
(Bombay VI of 1912)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - (1) in sub-section (1), for "Presidency of Bombay" substitute "area to which this Act extends". (2) In sub-section (2), in clause (b) in sub-clause (i), for "State of Bombay" substitute "area to which this Act extends". New Section 8-A. - After section 8, insert the following : 8A. Temporary provision in respect of first register. - A register duly kept under section 6 and in force immediately before the 1st day of November, 1956 shall, with effect from that date, deemed to be the register for the pre-Reorganisation State of Bombay, excluding the transferred territories. Section 10. - (1) In sub-section (1), for "Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (2) In sub-section (2), after "1938" add - "or under any other law providing for registration of medical practitioners for the time being in force in the State of Bombay". Section 11. - After "1938" add - "or under any other law providing for registration of medical practitioners for the time being in force in the State of Bombay".The Bombay Smoke-Nuisances Act, 1912
(Bombay VII of 1912)
Section 2. - In sub-section (1), for "Bombay Presidency other than" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and".The Bombay Town Planning Act, 1915
(Bombay I of 1915)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Disqualification of Aliens Act, 1918
(Bombay VI of 1918)
New Section 1-A. - After section 1 insert :- 1-A. Extent. - This Act extends to the pre-Reorganisation State of Bombay, excluding the transferred territories.The Bombay Public Conveyances Act, 1920
(Bombay VII of 1920)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Pleaders Act, 1920
(Bombay XVII of 1920)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 7. - In sub-section (1), in clause (e), for "Bombay Presidency" substitute "area to which this Act extends". Section 8. - In clause (d), for "Bombay Presidency" substitute "area to which this Act extends".The Bombay Entertainments Duty Act, 1923
(Bombay I of 1923)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Local Boards Act, 1923
(Bombay VI of 1923)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay except Greater Bombay" substitute pre-Reorgamsation State of Bombay, excluding the transferred territories and Greater Bombay". Section 123A. - In sub-section (1), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Prevention of Prostitution Act, 1923
(Bombay XI of 1923)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Betting Tax Act, 1925
(Bombay VI of 1925)
Section 2. - For "whole of the Bombay Presidency" substitute pre-Reorganisation State of Bombay, excluding transferred territories". Section 3. - In sub-section (2), for "Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Co-operative Societies Act, 1925
(Bombay VII of 1925)
Section 2. - For "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 69. - (1) "For Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (2) For "the State" substitute "the area". (3) In the marginal note, for "the Presidency" substitute "the area to which this Act extends". Section 73. - For "Bombay Presidency" substitute "pre-Reorganisation State of Bombay".The Bombay Municipal Boroughs Act, 1925
(Bombay XVIII of 1925)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 28. - In clause (c) of sub-section (1), for "Presidency" substitute "State". Section 67. - In sub-section (1), for "Presidency" substitute "State". Schedule 1. - Omit Entries 22, 23, 24, 24A, 25 and 26.The Invalidation of Hindu Ceremonial Emoluments Act, 1926
(Bombay XI of 1926)
Section 2. - In sub-section (1), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Non-Agriculturists' Loans Act, 1928
(Bombay III of 1928)
Section 2. - For "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories" and for "the Presidency" substitute "the said State".The Bombay Maternity Benefit Act, 1929
(Bombay VII of 1929)
Section 2. - In sub-section (1), omit "Belgaum".The Bombay Borstal Schools Act, 1929
(Bombay XVIII of 1929)
Section 2. - In sub-section (1), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 12. - In sub-section (2), for "Bombay Presidency" substitute "State of Bombay".The Bombay Local Fund Audit Act, 1930
(Bombay XXV of 1930)
Section 2. - For "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories but".The Bombay Finance Act, 1932
(Bombay II of 1932)
Section 2. - In sub-section (1), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation Slate of Bombay, excluding the transferred territories". Section 3. - For "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 12. - For "Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 15. - (1) For "Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (2) In clause (AI)(b), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (3) In clause (3),-(a) for "said Presidency" substitute "said State";
(b) in the marginal note, for "Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".
The Bombay Weights and Measures Act, 1932
(Bombay XV of 1932)
Section 2. - In sub-section (1) for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories." Section 47. - In clause (b), for "Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay (District) Tobacco Act, 1933
(Bombay II of 1933)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories, but". Section 3. - In sub-section (1), for "Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Village Panchayats Act, 1933
(Bombay VI of 1933)
Section 2. - For "whole of the Presidency of Bombay" substitute pre-Reorganisation State of Bombay, excluding the transferred territories, but".The Bombay Livestock Improvement Act, 1933
(Bombay XXII of 1933)
Section 2. - In clause (a), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Trade Disputes Conciliation Act, 1934
(Bombay IX of 1934)
Section 2. - In sub-section (1), for "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 6. - In sub-section (1), for "Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Devadasis Protection Act, 1934
(Bombay X of 1934)
Section 1. - In sub-section (2), for "whole of the Bombay Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Public Trusts Registration Act, 1935
(Bombay XXV of 1935)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay, substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Motor Vehicles Tax Act, 1935
(Bombay XXXIV of 1935)
Section 1. - In sub-section (3), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories." Section 2. - Omit clause (6). Section 3. - In sub-section (2), for "Presidency" substitute "Pre-Reorganisation State of Bombay, excluding the transferred territories". Section 6. - In sub-section (1) for "Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 9. - In sub-section (3), for "the sum of Rs. 6,64,250" substitute "such sum as the State Government may by order determine". Section 20. - In clause (f) of sub-section (2), for "Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Schedule 1. - In part 1, in class C for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Famine Relief Fund Act, 1936
(Bombay XIX of 1936)
Section 1. - In sub-section (1), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - Omit clause (2). Section 3. - (1) Omit "on the commencement of this Act". (2) For "Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (3) In clause (1), for "section 4" substitute "section 4-A". Section 4. - "Presidency" shall stand unmodified. Section 4-A. - After section 4, insert the following section, namely : - 4A. Transfer of securities of the Central Government. - Such of the securities of the Central Government mentioned in section 4 as may be determined under section 80 of the State Reorganisation Act, 1956 shall be transferred to the name of such officer as the State Government may specify. Section 5. - (1) For "Presidency" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (2) For "two hundred lakhs of rupees" substitute "such sum as the State Government may by order determine in this behalf". Section 7. - In sub-section (2) -(1) for "two hundred lakhs of rupees" substitute "the sum determined by the State Government under the proviso to section 5";
(2) for "exceeds ten lakhs rupees" substitute "exceeds such sum as may be determined by the State Government in this behalf".
(3) for "than ten lakhs of rupees" substitute "than such sum".
The Bombay Opium Smoking Act, 1936
(Bombay XX of 1936)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Parsi Public Trusts Registration Act, 1936
(Bombay XXIII of 1936)
Section 1. - In sub-section (2), for "whole of the Presidency of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Probation of Offenders Act, 1938
(Bombay XIX of 1938)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Forfeited Lands Restoration Act, 1938
(Bombay XXII of 1938)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Gas Supply Act, 1939
(Bombay IX of 1939)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - For "of the State" substitute "of the pre-Reorganisation State of Bombay, excluding the transferred territories". „ Section 10. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Lifts Act, 1939
(Bombay X of 1939)
Section 2. - In sub-section (1), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Revenue Tribunal Act, 1939
(Bombay XII of 1939)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Agricultural Produce Markets Act, 1939
(Bombay XXII of 1939)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In sub-section (1), in clause (iv), omit "for the State of Bombay".The Bombay Fodder and Grain Control Act, 1939
(Bombay XXVI of 1939)
Section I. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 3. - In sub-section (1), for "in the State" substitute "in the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Land Improvement Schemes Act, 1942
(Bombay XXVIII of 1942)
Section 1. - In sub-section (2), tor whole of the State of Bombay" substitute pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Cotton Control Act, 1942
(Bombay XXX of 1942)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Increase of Stamp Duties Act, 1943
(Bombay XIV of 1943)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - For State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Growth of Foodcrops Act, 1944
(Bombay VIII of 1944)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay excluding the transferred territories".The Bombay Beggars Act, 1945
(Bombay XXIII of 1945)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 27. - In sub-section (1), for "State of Bombay" substitute "the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Sales of Motor Spirit Taxation Act, 1946
(Bombay VI of 1946)
Section 1. - For "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In clause (2), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 5. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Electricity (Special Powers) Act, 1946
(Bombay XX of 1946)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Essential Cotton Commodities and Cotton (Control) Act, 1946
(Bombay XXII of 1946)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Cotton (Statistics) Act, 1946
(Bombay XXVII of 1946)
Section 1. - In sub-section (2), for "whole of the State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In clause (b), omit "State of Bombay".The Bombay Home Guards Act, 1947
(Bombay III of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In sub-section (3), for "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 4. - In sub-section (2), for "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Industrial Relations Act, 1946
(Bombay XI of 1947)
Section 2. - (1) In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (2) In sub-section (3), the proviso shall stand unmodified. Section 5. - For "of the State" substitute "of the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 6. - For "throughout the State" substitute "throughout the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 9. - This section shall stand unmodified. Section 86A. - For "for the State" substitute "for the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 86L. - For "for the State" substitute "for the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay (Emergency Powers) Whipping Act, 1947
(Bombay XXVII of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Agricultural Debtors Relief Act, 1947
(Bombay XXVIII of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay except the City of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and the City of Bombay". Section 57. - This section shall stand unmodified.The Bombay Money-Lenders Act, 1946
(Bombay XXXI of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In clause (13), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Lord Reay Maharashtra Industrial Museum Act, 1947
(Bombay XXXII of 1947)
Section 3. - Clause (7) shall stand unmodified. Section 7. - The section shall stand unmodified. Section 13. - This section shall stand unmodified.The Bombay Essential Supplies (Temporary Powers) and the Essential Commodities and Cattle (Control) (Enhancement of Penalty) Act, 1947
(Bombay XXXVI of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Agricultural Pests and Diseases Act, 1947
(Bombay XLIII of 1947)
Section 1. - In sub-section (2), for "whole of Bombay State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Habitual Offenders Restriction Act, 1947
(Bombay LI of 1947)
Section 1. - For "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In clause (2), in sub-clause (a), for "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 23. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Dispositions of Property (Bombay) Validation Act, 1947
(Bombay LIV of 1947)
Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Warehouses Act, 1947
(Bombay LVI of 1947)
Section 1. - For "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(Bombay LVII of 1947)
Section 2. - In sub-section (1), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Schedule 1. - Omit the clauses -"(l)" relating to the Belgaum District;
"(m)" relating to the Bijapur District;
"(n)" relating to the Dharwar District; and
"(o)" relating to the Kanara District.
The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947
(Bombay LVIII of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Primary Education Act, 1947
(Bombay LXI of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay except" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and". Section 2. - (1) In clause (8), omit "for the State of Bombay". (2) In clause (18), for "State Board" substitute "Board". Chapter X. - In the heading to the Chapter, omit "State". Section 58. - (1) In the marginal note, omit "State". (2) In sub-section (1), for "State Board" substitute "Board". Section 59. - (1) In the marginal note, omit "State". (2) In clause (a), for "State" substitute "area to which this Act extends".The Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(Bombay LXII of 1947)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Forward Contracts Control Act, 1947
(Bombay LXIV of 1947)
Section 1. - For "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 9. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Land Acquisition (Bombay Amendment) Act, 1948
(Bombay IV of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Poona University Act, 1948
(Bombay XX of 1948)
Section 2. - In clause (5) -(1) omit "Bombay State";
(2) "State of Bombay" shall stand unmodified.
Section 5. - In sub-section (4) -(1) "State of Bombay" shall stand unmodified;
(2) for "a Part B State or other territories" substitute "any territory in India outside this State".
Section 16. - In sub-section (1), under Class I, in paragraph (B) -(1) in clause (iii), omit "Bombay State".
(2) in clause (viii), "State of Bombay" shall stand unmodified.
Section 19. - In sub-section (1), in clause (ii), omit "Bombay State". Section 20. - In sub-section (1), in clause (xiii), "State of Bombay" shall stand unmodified.The Bombay Refugees Act, 1948
(Bombay XXII of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 4. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 7. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". First Schedule. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Land Requisition Act, 1948
(Bombay XXXIII of 1948)
Section 5. - In sub-section (1), for "purpose of the State or any other public purpose" substitute "any public purpose". Section 6. - In sub-section (4), for "the purpose of the State or any other public purpose" substitute "any public purpose". Section 7. - For "any purpose of the State or any other public purpose" substitute "any public purpose". New Section 23. - After section 22, insert - 23. Saving. Nothing in this Act shall apply to any premises to which the Requisitioning and Acquisition of Immovable Property Act, 1952, applies. Schedule. - (1) For entry 10 substitute "10 Chandgad Taluka in the Kolhapur District". (2) Omit Entry 11.The Bombay Lotteries and Prize Competitions Control and Tax Act, 1948
(Bombay LIV of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In sub-section (1) -In clause (e), for "State of Bombay " substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".
Section 33. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay".The Bombay Animal Contagious Diseases (Control) Act, 1948
(Bombay LIX of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 3. - In clauses (b), (c) and (i); for "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 6. - In sub-section (2), for "into the State" substitute "into the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Tenancy and Agricultural Lands Act, 1948
(Bombay LXVII of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 67. - For "in the State" substitute "in the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 88B. - For "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Children Act, 1948
(Bombay LXXI of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 3. - For "of the State" substitute "of the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 98. - This section shall stand unmodified.The Bombay Shops and Establishments Act, 1948
(Bombay LXXIX of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Schedule 1. - Omit Entries at 33,34,35,40 and 41.The Bombay Animal Preservation Act, 1948
(Bombay LXXXI of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Sugarcane Cess Act, 1948
(Bombay LXXXII of 1948)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 11. - (1) For "State Sugarcane Cess Fund" substitute "Bombay Sugarcane Cess Fund". (2) For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 14. - In clause (g) of sub-section (2), for "Provincial Sugarcane Cess Fund" substitute "Bombay Sugarcane Cess Fund".The Bombay Anatomy Act, 1949
(Bombay XI of 1949)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Nursing Homes Registration Act, 1949
(Bombay XV of 1949)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Prohibition Act, 1949
(Bombay XXV of 1949)
Throughout the Act, except in Sections 1(2), 2(36) and 106 and in the expression "State Government", for "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - For clause (36), substitute -"(36) pre-Reorganisation State of Bombay, excluding the transferred territories includes the space within the limits of its territorial waters".
Section 106. - "State Government" and "State or territory" shall stand unmodified but elsewhere, for "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Repatriated Prisoners Act, 1949
(Bombay XXVII of 1949)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - Clause (c) shall stand unmodified. Section 10. - This section shall stand unmodified.The Bombay Merged Areas (Amendment of Laws) Act, 1949
(Bombay XXX of 1949)
Section 2. - This section shall stand unmodified.The Bombay Bhagdari and Narwadari Tenures Abolition Act, 1949
(Bombay XXXII of 1949)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Land Acquisition Officers Proceedings Validating Act, 1949
(Bombay XXXV of 1949)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Prevention of Ex-communication Act, 1949
(Bombay XLII of 1949)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Provincial Municipal Corporations Act, 1949
(Bombay LIX of 1949)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 127. - Clause (f) of sub-section (2) and sub-section (4) shall stand unmodified.The Panch Mahals Mehwassi Tenure Abolition Act, 1949
(Bombay LXIII of 1949)
Section 1. - Sub-section (2) shall stand unmodified.The Maharaja Sayajirao University of Baroda Act, 1949
(Baroda Act XVII of 1949)
Section 18. - In sub-section (1), under "class 1 Ex-officio Fellows" in paragraph (A), clause (vi) shall stand unmodified.The Bombay Local Authorities Census Expenses Contribution Act, 1950
(Bombay XXIII of 1950)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Commissioners (Abolition of Office) Act, 1950
(Bombay XX VIII of 1950)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay National Parks Act, 1950
(Bombay LIV of 1950)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 17. - For "in the State" substitute "in the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950
(Bombay LX of 1950)
Section 1. - In sub-section (2), for "whole of the State of Bombay excluding the" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories and".The Bombay Police Act, 1951
(Bombay XXII of 1951)
Section 2. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 8A. - For "whole of the State of Bombay "substitute" pre-Reorganisation State of Bombay, excluding the transferred territories". Section 20. - For "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 32. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 63A. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 149. - For "in the State" substitute "in the Pre-Reorganisation State of Bombay, excluding the transferred territories". Section 167. - In sub-section (3), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Separation of Judicial Executive Functions Act, 1951
(Bombay XXIII of 1951)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay".The Bombay Wild Animals and Wild Birds Protection Act, 1951
(Bombay XXIV of 1951)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Sections 12 and 16. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 37. - In the explanation, for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 54. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay".The Bombay State Reserve Police Force Act, 1951
(Bombay XXXVIII of 1951)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 10. - In sub-section (3), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 14. - This section shall stand unmodified.The Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951
(Bombay XLIV of 1951)
Section 6. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
(Bombay XLVII of 1951)
Section 5. - For "in the State" substitute "in the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Drugs (Control) Act, 1952
(Bombay XXIX of 1952)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Displaced Persons Premises Control and Regulation Act, 1952
(Bombay XXXI of 1952)
New section 1A. - After section 1 insert :- "1A. Application. - It applies to displaced persons premises situate in the pre-Reorganisation State of Bombay, excluding the transferred territories".The Akrani Mahal (Application of Laws) Regulation, 1952
(Regulation No. I of 1952)
Section 1. - Omit "in the State of Bombay". Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Sales Tax Act, 1953
(Bombay III of 1953)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - (1) In clause (6), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". (2) In clause (13), -(a) for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".
(b) omit the Explanation.
Section 5. - After sub-section (5), add - "Explanation. - For the purpose of sub-sections (2), (4) and (5), in determining the limits of the turnover of sales or purchases of a dealer, clause (i) of sub-section (1) shall, with effect from the 1st day of November, 1956, be read and construed as follows, namely :- In the case of a dealer who brings any goods into the area of the pre-Reorganisation State of Bombay, excluding the transferred territories from any place outside the said area or to whom any goods are despatched from any place outside the said area whether by land, water or air, Rs. 10,000 provided that the aggregate value of the goods so brought or despatched during the period of one year is not less than Rs. 2,500-" Section 8. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 9. - In the Explanation, for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 10. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 10A. - In the Explanation for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 12. - In the Explanation, for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 12A. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". New section 15A. - After section 15 insert :- "15A. Powers of Collector of assessment or reassessment of taxes due prior to 1st November, 1956. - Where the amount of the tax due from a dealer for any period prior to the 1st day of November, 1956 has not been assessed or any turnover has escaped assessment then notwithstanding the reorganisation of States under the States Reorganisation Act, 1956, it shall be competent to the Collector to assess or reassess the amount of tax due in accordance with the relevant provisions of this Act, in respect of the sales or purchases made by such dealer within the pre-Reorganisation State of Bombay, excluding the transferred territories during such period ". Section 46. - "State of Bombay" shall stand unmodified. New section 46A. - After section 46 insert the following :- "46A. Certain sales and purchases not to be liable to tax. - Nothing in this Act or the rules made or deemed to have been made thereunder shall be deemed to impose or authorise the imposition of a tax on any sale or purchase of any goods where such sale or purchase takes place in the course of trade or commerce between the area of the pre-Reorganisation State of Bombay excluding the transferred territories on the one hand, and any territory of the new State of Bombay outside that area on the other, except in so far as the State Legislature may by law otherwise provide, and the provisions of this Act and the said rules shall be read and construed accordingly."The Bombay Cinemas (Regulation) Act, 1953
(Bombay XI of 1953)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 4. - In the proviso, for "State", where it occurs for the second time, substitute by "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 6. - In sub-section (1), for "of the State" substitute "of the pre-Reorganisation State of Bombay, excluding the transferred territories", and for "in the State, part or area, as the case may be" substitute "in the area specified in the order". Section 11. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay".The Bombay Evacuee Interest (Separation) Validating and Supplementary Act, 1953
(Bombay XXIX of 1953)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay University Act, 1953
(Bombay XXXI of 1953)
Section 16. - This section shall stand unmodified. Section 17. - This section shall stand unmodified. Section 65. - Clause (iv) shall stand unmodified. Section 66. - This section shall stand unmodified.The Bombay Land Tenures Abolition (Amendment) Act, 1953
(Bombay XXXVIII of 1953)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Personal Inams Abolition Act, 1952
(Bombay XLII of 1953)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories ". Section 8. - For "State" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Kauli and Katuban Tenures (Abolition) Act, 1953
(Bombay XLIV of 1953)
Section 6. - For "in the State" substitute "in the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Merged Territories (Baroda Mulgiras Tenure Abolition) Act, 1953
(Bombay XLV of 1953)
Section 7. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Sales of Intoxicants Taxation Act, 1953
(Bombay XLVII of 1953)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - (1) In clause (15) -(a) for "within the State of Bombay" substitute "within the pre-Reorganisation State of Bombay, excluding the transferred territories".
(b) omit the Explanation.
(2) In clause (19), "State of Bombay" shall stand unmodified.The Bombay Veterinary Practitioners Act, 1953
(Bombay XLV III of 1953)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 3. - In clause (c) of sub-section (2), for "the State" substitute "the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 14. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay". New section 15A. - After section 15, insert - "15A. Temporary provision in respect of the first register. - The register duly prepared and maintained under section 11 and in force immediately before the 1st day of November, 1956 shall with effect from that date be deemed to be the register for the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(Bombay LXXI of 1953)
Section 2. - In clause (xiv), for "State of Bombay" substitute "pre-Reorganisation State of Bombay". Section 13. - For "as in force in the State" substitute "as in force in the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Registration of Marriages Act, 1953
(Bombay V of 1954)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - Clause (7) shall stand unmodified. Section 7. - For "this State" substitute "the pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Separation of Judicial and Executive Functions (Supplementary) Act, 1954
(Bombay VIII of 1954)
Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Court-Fees (Bombay Amendment) Act, 1954
(Bombay XII of 1954)
Section 1. - For "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953
(Bombay XXXIX of 1954)
Section 1. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay". Section 9. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Animal Preservation Act, 1954
(Bombay LXXII of 1954)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Provincial Small Cause Courts (Suits Validation) Act, 1955
(Bombay XVI of 1955)
Section 2. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay".The Bombay Judicial Proceedings (Regulation of Reports) Act, 1955
(Bombay XVIII of 1955)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955
(Bombay XXII of 1955)
Section 1. - In sub-section (1), for "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In clause (xii), for "State of Bombay" substitute "pre-Reorganisation State of Bombay". Section 12. - For "State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Town Planning Act, 1954
(Bombay XXVII of 1955)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Sardar Vallabhbhai Vidyapeeth Act, 1955
(Bombay XL of 1955)
Section 5. - Sub-section (4) shall stand unmodified. Section 15. - Under "I. Ex-Officio Fellows" in paragraph (B), clause (iv) shall stand unmodified. Section 16. - Sub-section (2) shall stand unmodified.The Bombay Highways Act, 1955
(Bombay LV of 1955)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute-"pre-Reorganisation State of Bombay, excluding the transferred territories". Section 4. - (i) For "in the State" substitute "in the pre-Reorganisation State of Bombay, excluding the transferred territories".(ii) For "of the State" substitute "thereof".
The Bombay Government Premises (Eviction) Act, 1955
(Bombay II of 1956)
New section 1A. - Before section 2 insert "1A. Application. - It applies to Government premises situate in the pre-Reorganisation State of Bombay, excluding the transferred territories". Section 2. - In clause (b), for "Government of Bombay" substitute "State Government".The Bombay Aerial Ropeways Act, 1955
(Bombay III of 1956)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Hindu Places of Public Worship (Entry Authorization) Act, 1956
(Bombay XXXI of 1956)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".The Bombay Molasses (Control) Act, 1956
(Bombay XXXVIII of 1956)
Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "pre-Reorganisation State of Bombay, excluding the transferred territories".
