Bombay (Vidarbha Region) Adaptation of Laws (State and Concurrent Subjects) Order, 1956

Bombay (Vidarbha Region) Adaptation of Laws (State and Concurrent Subjects) Order, 1956
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The Bombay (Vidarbha Region) Adaptation of Laws (State and Concurrent Subjects) Order, 1956

Published vide Notification No. B.G.G. Extraordinary, dated 1.11.56 Part 4A (p. 321), vide Notification No. 25403/B

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1. (1) This Order may be called the Bombay (Vidarbha Region) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.

(2) It shall come into force on the first day of November, 1956.

Notes. - This order has been made in exercise of the powers conferred by the States Reorganisation Act (Act No. XXXVII of 1956) and all other powers enabling it in that belief by the Government of Bombay.

2. In this Order -

(a) "appointed day" means the first day of November, 1956;

(b) "existing State law" means any law in force in the existing State of Madhya Pradesh immediately before the appointed day, but does not include any law relating to a matter enumerated in the Union List;

(d) "Vidarbha region" or "Vidarbha region of the State of Bombay" shall mean the territories of the districts of Buldana, Akola, Amravati, Yeotmal, Wardha, Nagpur, Bhandara and Chanda which are transferred to the new State of Bombay under clause (c) of section 8 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 As from the appointed day, the existing State laws mentioned in the Schedule to this Order shall, until altered, repealed or amended by a competent Legislature or other competent authority, have effect subject to the adaptations and modifications directed by the Schedule or, if it is so directed, shall stand repealed.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 and the rules of grammar may require.

1	2
Governor of Madhya Pradesh	Governor of Bombay.
State Government of Madhya Pradesh.	Government of Bombay.
Government of Madhya Pradesh
State of Madhya Pradesh	Vidarbha region of the State of Bombay.
Madhya Pradesh
Central Provinces and Berar	The area comprised within the districts of Nagpur, Wardha, Chanda and Bhandara.
Central Provinces.

(2) A direction in the Schedule in this Order that a specified existing State law, or section or portion of such law shall stand unmodified shall be construed merely as a direction that it is not to be modified or adapted in accordance with the provisions of this paragraph.

5. Where this Order requires that in any specified existing State law, or in any section or other portion of such law certain words shall be substituted for certain other words or that certain words shall be omitted, that substitution or omission, as the case may be, shall, except, where it is otherwise expressly provided, be made wherever the words referred to occur in that law or, as the case may be, in that section or portion.

6. (1) The following provisions shall have effect where an existing State law which under this Order is to be adapted or modified has before the appointed day been amended either generally or in relation to any particular area, by the insertion or omission of words, or the substitution of words for other words :

(a) effect shall first be given in the amending law to any adaptation or modification required by paragraphs four 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 re-organised 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 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 the existing State of Madhya Pradesh to the reorganised State of Bombay then, notwithstanding anything in such law, but save as expressly provided by or under the Act, all 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 duty constituting or appointing under such law after the appointed day, any body, authority or persons 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, by-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, 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)

Madhya Pradesh Acts

The Bengal State Prisoners Regulation, 1818

(Bengal Regulation III of 1818)

Regulation 12. - After "Bombay" add "excluding the Vidarbha region".

The Public Gambling Act, 1867

(Act III of 1867)

Section 2. - For "within the State" substitute "within the Vidarbha region".

The Central Provinces Laws Act, 1875

(Act XX of 1875)

Section 1. - For the words beginning with "It extends" and ending with "Central Provinces" substitute "It extends to the territories comprised within the districts of Nagpur, Wardha, Chanda and Bhandara".

Section 4. - For "the territories" occurring twice substitute "the said territories" and omit "which were under the administration of the State Government" and "now under the administration of the said State Government".

Schedule. - Against Regulations V of 1799 and XI of 1812 in column (4) for "the High Court of Judicature at Nagpur" substitute "the High Court at Bombay."

The Northern India Ferries Act, 1878

(Act XVII of 1878)

Section 1. - For "the Central Provinces" substitute "the Vidarbha region".

Section 7-A. - for "in the State" substitute "in the Vidarbha region".

The Hackney Carriage Act, 1879

(Act XIV of 1879)

Section 3. - For "the Central Provinces" substitute "the Vidarbha region".

The Vaccination Act, 1880

(Act XIII of 1880)

Section 1. - For "the Central Provinces" substitute "the Vidarbha region".

The Indian Easements Act, 1882

(Act V of 1882)

Section 1. - For the words beginning with "It extends" and ending with "Coorg" substitute "It extends to the territories of Madras, Vidarbha region and Coorg".

The Malkharoda and Gaontia Villages Laws Act, 1923

(Act XXII of 1923)

This Act shall stand repealed.

The Central Provinces and Berar General Clauses Act, 1914

(C. P. Act I of 1914)

Throughout the Act, the expressions "Madhya Pradesh Acts", Madhya Pradesh Act", Madhya Pradesh", "Central Provinces" and "Central Provinces and Berar" shall stand unmodified.

Section 2. - After the words "made after the commencement of this Act" insert "but before the 1st day of November, 1956".

In clause (24-a), for "and after the commencement of the Constitution, the Governor of Madhya Pradesh" substitute "and after the commencement of the Constitution but before the 1st day of November, 1956 the Governor of the State of Madhya Pradesh as existing immediately before the said day and on and after that day the Governor of the State of Bombay as formed by the provisions of Part II of the States Reorganisation Act, 1956".

In clause (30), for "or an Act made by the Legislature of the State of Madhya Pradesh under the Constitution" substitute "or an Act made under the Constitution by the Legislature of the State of Madhya Pradesh as existing immediately before the 1st day of November, 1956."

In clause (42), for the words beginning with "or a Regulation" and ending with "to the Constitution" substitute "or a Regulation under paragraph 5 of the Fifth Schedule to the Constitution made before the 1st day of November, 1956 by the Governor of the State of Madhya Pradesh as existing immediately before the said day and on and after that day by the Governor of the State of Bombay as formed by the provisions of Part II of the States Reorganisation Act, 1956".

In clause (48-a), add at the end "as existing immediately before the 1st day of November, 1956 or of the State of Bombay as formed by the provisions of Part II of the States Reorganisation Act, 1956 as the case may be".

After clause (51), insert "(51-a) 'Vidarbha Region' shall mean the territories of the districts of Buldana, Akola, Amravati, Yeotmal, Wardha, Nagpur, Bhandara and Chanda which are transferred to the new State of Bombay under clause (c) of section 8 of the States Reorganisation Act, 1956."

The Central Provinces and Berar Excise Act, 1915

(C. P. Act II of 1915)

Throughout the Act, except in the title or preamble or in a citation or description of an enactment, for the expression "Central Provinces and Berar" or "Madhya Pradesh", unless otherwise adapted under this order, substitute "Vidarbha region of the State of Bombay".

Throughout the Act, for "State" wherever it occurs otherwise than in conjunction with any other word, substitute "Vidarbha region".

Section 13. - Omit the second proviso.

Section 25. - In clause (i) of sub-section (3), add at the end "or on any Article which has been imported into any part other than the Vidarbha region of the State of Bombay as formed by the provisions of Part II of the States Reorganisation Act, 1956, and on which a duty has already been paid on such importation under any corresponding law in force in that part".

Omit section 33-A.

The Central Provinces and Berar Medical Registration Act, 1916

(C. P. Act I of 1916)

Throughout the Act, except in the title or preamble or in a citation or description of a enactment, for the expression "Central Provinces and Berar" or "Madhya Pradesh", unless otherwise adapted under this order, substitute "Vidarbha region of the State of Bombay".

Schedule. - In paragraph (III) the expression "Central Provinces" shall stand unmodified.

In paragraph (III-A) after "granted" insert "prior to the 1st day of November, 1956" and the expression "Madhya Pradesh" occurring twice shall stand unmodified.

The Nagpur University Act, 1923

(C. P. and Berar Act V of 1923)

Section 9. - In sub-section (1), for "The Governor of Madhya Pradesh" substitute "The Governor of Bombay".

Section 16. - In sub-section (1), -

(i) in clause (iii), for "the Governor of Madhya Pradesh" substitute "the Governor of Bombay".

(ii) in clause (iv), for "High Court of Judicature at Nagpur" substitute High Court at Bombay";

(iii) omit clauses (v) and (x-a); and

(iv) in clauses (xix) and (xx) after the expression "Madhya Pradesh" substitute "or such other body as may be designated in this behalf by the State Government".

Section 48. - the expressions "Central Provinces" and "Madhya Pradesh" shall stand unmodified.

Schedule. - For item (v) of sub-clause (1) of paragraph 2 substitute -

"(v) four members of the Bombay Legislative Assembly elected by members thereof;

(v-a) one member of the Bombay Legislative Council elected by members thereof;"

The Central Provinces and Berar Weights and Measures of Capacity Act, 1928

(C. P. and Berar Act II of 1928)

Throughout the Act, except in the title or preamble or in a citation or description of an enactment, for the expression "Central Province and Berar" or "Madhya Pradesh', unless otherwise adapted under this order, substitute "Vidarbha region of the State of Bombay".

Section 16. - The expression "Central Province" shall stand unmodified.

The Central Provinces and Berar Borstal Act, 1928

(C. P. and Berar Act IX of 1928)

Throughout the Act, except in the title or preamble or in a citation or description of an enactment, for the expression "Central Province and Berar" or "Madhya Pradesh", unless otherwise adapted under this order, substitute "Vidarbha region of the State of Bombay".

Section 4. - For "the Legislative Assembly of the State" substitute "the State Legislature" and for "the State" substitute "the Vidarbha region".

The Central Provinces and Berar Opium Smoking Act, 1929

(C. P. and Berar Act of 1929)

Omit section 8-A.

The Central Provinces Irrigation Act, 1931

(C. P. Act III of 1931)

Section 92. - In sub-section (4), for "on the table of the Legislative Assembly of the State" substitute "before each of the Houses of the State Legislature"; for "the Assembly" occurring for the first time substitute "both the Houses" and for "which may be passed by the Assembly" substitute "in which both the Houses concur".

The Central Provinces and Berar Cotton Market Act, 1932

(C. P. and Berar Act IX of 1932)

Section 6. - In sub-section (4), for "on the table to the Legislative Assembly of the State" substitute "before each of the Houses of the State Legislature", for "the Assembly" occurring for the first time substitute "both the Houses" and for "which may be passed by the Assembly" substitute "in which both the Houses concur".

The Central Provinces and Berar Local Fund Audit Act, 1933

(C. P. and Berar Act IX of 1933)

Section 17. - In sub-section (4), for "on the table of the Legislative Assembly of the state" substitute "before each of the Houses of the State Legislature"; for "the Assembly" occurring for the first time substitute "both the Houses" and for "which may be passed by the Assembly" substitute "in which both the Houses concur".

The Central Provinces and Berar State-Aid to Industries Act, 1933

(C. P. and Berar Act XII of 1933)

Section 3. - In clause (d) of sub-section (1), omit item (iii) and in item (iv), the expression "Madhya Pradesh" shall stand unmodified.

Section 7. - In clause (aa) of the proviso to clause (b) of sub-seclion (1), for "of the State" substitute "of the Vidarbha region";

in sub-section (2) for "in the State" substitute "in the Vidarbha region".

The Central Provinces and Berar Cattle Diseases Act, 1934

(C. P. and Berar Act XVI of 1934)

Section 13. - In sub-section (2), for the words "as the Legislature may make during the session in which they are so laid" substitute "as are agreed to by both the Houses".

The Central Provinces and Berar Game Act, 1935

(C. P. and Berar Act XV of 1935)

Section 13. - In sub-section (3), for "on the table of the Legislative Assembly of the State" substitute "before each of the Houses of the State Legislature", for "the Assembly", occurring for the first time substitute "both the Houses " and for "which may be passed by the Assembly" substitute "in which both the Houses concur".

The Central Provinces and Berar Agricultural Produce Market Act, 1935

(C. P. and Berar Act XXIX of 1935)

Section 5. - In sub-section (4), for "on the table of the Legislative Assembly of the State" substitute "before each of the Houses of the State Legislature", for 'the Assembly' occurring for the first time substitute "both the Houses" and for "which may be passed by the Assembly" substitute "in which both the Houses concur".

The Central Provinces and Berar Probation of Offenders Act, 1936

(C. P. and Berar Act I of 1936)

Section 8. - For "the High Court of Judicature at Nagpur" substitute "the High Court of Bombay".

The Cotton Ginning and Pressing Factories (Central Provinces and Berar Amendment) Act, 1936

(C. P. and Berar Act XXIV of 1936)

Section 9. - In sub-section (3) of section 13, for "on the table of the Legislative Assembly of the State" substitute "before each of the Houses of the State Legislature", for "the Assembly" occurring for the first time substitute "both the Houses" and for "which may be passed by the Assembly" substitute "in which both the Houses concur".

The Central Provinces and Berar Highway Act, 1936

(C. P. and Berar Act XXXIV of 1936)

Section 3. - In sub-section (4), for "on the table of the Legislative Assembly of the State" substitute "before each of the Houses of the State Legislature" for "the Assembly" occurring for the first time substitute "both the Houses" and for "which may be passed by the Legislative Assembly" substitute "in which both the Houses concur".

The Central Provinces and Berar Agricultural Pests and Diseases Act, 1936

(C. P. and Berar Act XXXV of 1936)

Section 2. - In clause (a), for "Madhya Pradesh" substitute "Bombay".

Section 18. - In sub-section (3), for "on the table of the Legislative Assembly of the State" substitute "before each of the Houses of the State Legislature"; for "the Assembly" occurring for the first time substitute "both the Houses" and for "which may be passed by the Assembly" substitute "in which both the Houses concur".

The Nagpur Improvement Trust Act, 1936

(C. P. and Berar Act XXXVI of 1936)

Section 4. - In sub-clause (f) of sub-section (1) and in sub-section (7), for "Madhya Pradesh Legislative Assembly" substitute "Bombay Legislative Assembly".

Section 62. - In clause (b) of sub-section (2), add at the end "or in the High Court at Bombay or in both".

Section 84-G. - In clause (c) of sub-section (1), for "Madhya Pradesh" occurring twice substitute "Bombay".

Section 84-J. - In sub-section (I), for "Madhya Pradesh" substitute "Bombay".

Section 86. - In sub-section (I), for "Madhya Pradesh" substitute "Bombay".

The Central Provinces and Berar Famine Relief Fund Act, 1937

(C. P. and Berar Act III of 1937)

Sections 2 and 3. - The expression "Madhya Pradesh Famine Relief Fund" shall stand unmodified.

Section 4. - The expression "Madhya Pradesh" shall stand unmodified.

The Central Provinces and Berar Recognised Examinations Act, 1937

(C. P. and Berar Act X of 1937)

Schedule. - In item 3, the expression "Madhya Pradesh" shall stand unmodified.

The Central Provinces and Berar Legislative Assembly Committee Summons Enforcement Act, 1937

(C. P. and Berar Act II of 1937)

This Act shall stand repealed.

The Central Provinces and Berar Prohibition Act, 1938

(C. P. and Berar Act VII of 1938)

Throughout the Act, except in the title or preamble or in a citation or description of an enactment, for the expression "Central Provinces and Berar" or "Madhya Pradesh', unless otherwise adapted under this order, substitute "Vidarbha region of the State of Bombay".

Throughout the Act, for "State" wherever it occurs otherwise than in conjunction with any other word, substitute "Vidarbha region".

Section 1. - For clause (i) of sub-section (3), substitute -

"(i) In the Akot taluka of the Akola district and in the towns of Hinganghat in the Wardha District and of Badnera in the Amravati District, with effect from the 1st April, 1938; and "

Section 28-E. - In clause (i) of sub-section (2), for "the Director of Health Services" substitute "the Director of Public Health".

The Central Provinces and Berar Sales of Motor Spirit and Lubricants Taxation Act, 1938

(C. P. and Berar Act XIV of 1938)

The Central Provinces and Berar Tobacco Act, 1939

(C. P. and Berar Act VIII of 1939)

The Central Provinces and Berar Collection of Statistics Act, 1939

(C. P. and Berar Act XXXIV of 1939)

The Berar Laws (Provincial) Act, 1941

(C. P. and Berar Act XV of 1941)

Section 2. - In sub-section (2), the expressions "the Central Provinces" and "Central Provinces" shall stand unmodified.

The Khandwa Municipality (Validation of Tax) Act, 1941

(C. P. and Berar Act XVI of 1941)

This Act shall stand repealed.

The Central Provinces and Berar Regulation of Couching Act, 1944

(C. P. and Berar Act II of 1944)

Renumber section 1 as sub-section (1) thereof and after sub-section (1) as so renumbered, insert -

"(2) It extends to the whole of the Vidarbha region".

The Central Provinces and Berar Specified Commodities Control Act, 1946

(C. P. and Berar Act XII of 1946)

Section 5. - For "Madhya Pradesh" substitute "Bombay".

The Central Provinces and Berar Marriages Validating Act, 1946

(C. P. and Berar Act XIII of 1946)

This Act shall stand repealed.

The University of Sagar Act, 1946

(C. P. and Berar Act XVI of 1946)

This Act shall stand repealed.

The Central Provinces and Berar Panchayats Act, 1946

(C. P. and Berar Act I of 1946)

Section 31-A. - In sub-section (1), omit "or the management of villages in merged territories".

Section 124. - In clause (i), for "Madhya Pradesh Legislative Assembly" substitute "the State Legislature".

Section 149. - In sub-section (3), the expression "Madhya Pradesh" shall stand unmodified.

Omit Chapter VI.

The Central Provinces and Berar Home Guards Act, 1947

(C. P. and Berar Act XV of 1947)

Section 1. - For clause (ii) of sub-section (3), substitute -

"(ii) at once in the towns to Nagpur, Amravati, Akola, Khamgaon and Gondia".

Section 14. - In clause (b) of sub-section (2), for "Madhya Pradesh" substitute "Bombay".

Annexure. - For "Madhya Pradesh" substitute "Bombay".

The Central Provinces and Berar Special Police Establishment Act, 1947

(C. P. and Berar Act XVII of 1947)

Throughout the Act, except in the title or preamble or in a citation or description of an enactment, for' the expression "Central Provinces and Berar" or "Madhya Pradesh", unless otherwise adapted under this order, substitute "Vidarbha region of the State of Bombay".

Section 2 and 4. - The expression "Madhya Pradesh" shall stand unmodified.

Section 4. - In sub-section (1), expression "Madhya Pradesh" shall stand unmodified.

In sub-section (2), for "Madhya Pradesh" substitute "Bombay".

The Central Provinces and Berar Sales Tax Act, 1947

(C. P. and Berar Act XXI of 1947)

Section 1. - In sub-section (3), omit from "in Madhya Pradesh" to "in the merged territories.

Section 2. - (1) In clause (d-1), for "that State" substitute "that region"

(2) in clause (g) -

(a) in Explanation II, for "in this State" substitute "in the Vidarbha region";

(b) omit Explanation III;

(3) in clause (j), for "that State" substitute "that region".

Section 4. - (1) In sub-section (1) -

(a) in clause (a), omit "In Madhya Pradesh excluding the merged territories";

(b) omit clause (b) except the proviso.

(2) in sub-section (6), for "that State" substitute "that region".

Section 8. - In sub-section (3), for "that State" substitute "that region".

New Section 13-A. - After section 13, insert the following.

"13-A. Power of Commissioner to assess or reassess tax 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 Commissioner 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 Vidarbha region during such period".

Section 27-A. - For "State of Madhya Pradesh" substitute "State of Bombay".

New Section 27-B. - After section 27-A, insert the following :

"27-B. 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 Vidarbha region of the State of Bombay on the one hand, and any territory of the new State of Bombay outside that region 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."

Schedule II. - In items 22 and 39, for "State" substitute "Vidarbha region".

The Central Provinces and Berar Shops and Establishments Act, 1947

(C. P. and Berar Act XXII of 1947)

Section 1. - In sub-section (3), omit "Jabalpur, Raipur".

The Central Provinces and Berar Industrial Disputes Settlement Act, 1947

(C. P. and Berar Act XXIII of 1947)

Section 37-A. - For "for the State' substitute "for the Vidarbha region".

Section 37-F. - In the proviso to sub-section (2), for the words beginning with "before the Madhya Pradesh Vidhan Sabha" and ending with "reject the decision" substitute "before each of the Houses of the State Legislature, and shall, as soon as may be, cause to be moved in each House a Resolution for the consideration of the decision; and the decision shall be liable to be confirmed, modified or rejected by a Resolution in which both the Houses concur".

The Central Provinces and Berar Refugees Registration and Movement Act, 1947

(C. P. and Berar Act XXIX of 1947)

Section 2. - In clause (a) for "this State" substitute "the Vidarbha region".

Section 3. - For "this State" substitute "the Vidarbha region".

The Central Provinces and Berar Land Survey Act, 1947

(C. P. and Berar Act XLII of 1947)

Section 2. - In sub-section (1), for "in the State" substitute "in the Vidarbha region".

The Central Provinces and Berar Motor Vehicles (Amendment) Act, 1947

(C. P. and Berar Act III of 1948)

Section 3. - In item (ii), for "throughout the State" substitute "throughout the Vidarbha region" and for "within the State" substitute "within that region".

The Central Provinces and Berar Ayurvedic and Unani Practitioners Act, 1947

(C. P. and Berar Act IV of 1948)

Section 19. - In clause (a) the "Madhya Pradesh" occurring for the first time shall stand unmodified, and after that expression insert "enacted prior to the 1st day of November, 1956."

Section 22. - In sub-section (1), for "in any of the State languages" substitute "in any of the languages of the Vidarbha region".

In sub-section (4), for "State" substitute "Vidarbha region".

The Central Provinces and Berar Fisheries Act, 1948

(C. P. and Berar Act VIII of 1948)

The Central Provinces and Berar Cultivation of Fallow Land Act,1948

(C. P. and Berar Act XVIII of 1948)

Section 1. - For sub-section (2a), substitute -

"(2a). It shall come into force at once in the Vidarbha region."

In sub-section (3), for "part of the State" occurring twice, substitute "the part of Vidarbha region".

The Central Provinces and Berar Local Government Act, 1948

(C. P. and Berar Act XXXVIII of 1948)

Section 98. - For "part of the State" substitute "part of the Vidarbha region".

Section 153. - In clause (a), for "in the State" substitute "in the Vidarbha region".

The Central Provinces and Berar Regulation of Uses of Land Act, 1948

(C. P. and Berar Act XLVII of 1948)

Section 4. - In clause (b) of sub-section (1), for "Madhya Pradesh" substitute "Bombay".

The City of Jabalpur (Improvement Duty) Act, 1948

(C. P. and Berar Act LVIII of 1948)

This Act shall stand repealed.

The Central Provinces and Berar Commissioners (Constructions of References) Act, 1948

(C. P. and Berar Act LXI of 1948)

Section 2. - For "Nagpur, Jabbupore, Chattisgarh and Berar" substitute "Nagpur and Berar".

The Central Provinces and Berar Town Planning Act, 1948

(C. P. and Berar Act LXVII of 1948)

Section 51. - In sub-section (3), for "in the City of Nagpur" substitute "in the case of the City of Nagpur".

The Central Provinces and Berar Refugees Rehabilitation (Loans) Act, 1949

(C. P. and Berar Act XIX of 1949)

Section 3. - For "for the State" substitute "for the Vidarbha region".

The Central Provinces and Berar Public Health Act, 1949

(C. P. and Berar Act XXXVI of 1949)

Throughout the Act, for "Director of Health Services", substitute "Director of Public Health".

Section 3. - In clause (21), the expression "Madhya Pradesh" shall stand unmodified.

Section 4. - In sub-section (1), in clause (c), for "Madhya Pradesh Legislative Assembly" substitute "The State Legislature", and in clause (e), for "Health Services" substitute "Public Health".

Section 76. - In clause (a), omit "Central Provinces and Berar."

Section 82. - For "State" substitute "Vidarbha region".

Section 155. - In sub-section (3), for "on the table of Madhya Pradesh Legislative Assembly at the session of the said Assembly next followings" substitute "before each of the two House of the State Legislature at the session next following" and for "of the said Assembly" substitute "in which both the Houses concur."

The Central Provinces and Berar Regulation of Water Act, 1949

(C. P. and Berar Act XXXVII of 1949)

Section 12. - For "Madhya Pradesh" substitute "Bombay".

The Central Provinces and Berar Animal Preservation Act, 1949

(C. P. and Berar Act LII of 1949)

Section 6. - For "State" substitute "Vidarbha region" and for "Madhya Pradesh" occurring for the second time substitute "Bombay".

The City of Nagpur Corporation Act, 1948

(Act II of 1950)

Section 50. - In sub-section (2), for "in the State" substitute "in the Vidarbha region".

Section 103. - In sub-section (1), for "Madhya Pradesh" substitute "Bombay".

Section 106. - In sub-section (2), for "the Madhya Pradesh" substitute "Bombay".

The City of Jabalpur Corporation Act, 1948

(Act III of 1950)

This Act shall stand repealed.

The Madhya Pradesh Payment of Salaries Act, 1950

(Act V of 1950)

This Act shall stand repealed.

The Madhya Pradesh "Offices of Profit" (Removal of Disqualifications) Act, 1950

(Act VII of 1950)

This Act shall stand repealed.

The Madhya Pradesh Merged States Laws (State) Act, 1950

(Act XII of 1950)

This Act shall stand repealed.

The Madhya Pradesh Livestock Improvement Act, 1950

(Act XX of 1950)

Section 2. - In clause (c), for "Director of Veterinary Services, Madhya Pradesh" substitute "Director of Agriculture, Bombay State".

Section 3. - In sub-section (1), for "part of the State" substitute "part of the Vidarbha region."

The Jabalpur Municipal Committee (Validation of Extension) Act, 1950

(Act XXVIII of 1950)

This Act shall stand repealed.

The Madhya Pradesh Local Board Services Commission Act, 1950

(Act XXXVII of 1950)

Throughout the Act, except in the title or preamble or in a citation or description of an enactment, for the expression "Central Provinces and Berar" or "Madhya Pradesh", unless otherwise adapted" under this order, substitute "Vidarbha region of the State of Bombay".

Section 2. - Omit "the City of Jabalpur Corporation".

Section 4. - In sub-section (1), for "in the State" substitute "in the Vidarbha region".

The Madhya Pradesh Housing Board Act, 1950

(Act XLIII of 1950)

Section 4. - In clauses (j), (k) and (m) of sub-section (1), for "in the State" substitute "in the Vidarbha region".

Section 40. - In the proviso, for "by Madhya Pradesh Legislative Assembly" substitute "by both the Houses of the State Legislature".

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(M. P. Act I of 1951)

Throughout the Act, the expression "Central Provinces" shall stand unmodified.

Section 2. - (i) for clause (a), substitute -

"(a) 'Central Provinces' means the area comprised within the districts of Nagpur, Wardha, Chanda and Bhandara".

(ii) omit clauses (c) and (e), sub-clause (2) of clause (g), clause (j) and sub-clause (ii) of the clause (k), (m) and (q).

Omit Chapter VII.

Section 77. - In the proviso to sub-section (i), for "in the State" substitute "in the State of Madhya Pradesh as existing immediately before the 1st day of November, 1956".

Omit section 81-A.

Section 83. - Omit "every entry in records of a like nature maintained under any law for the time being in force in the merged territories".

Omit section 90.

Schedule I. - Omit Rule 7, sub-rule (2) of Rule 8 and Rule 9.

Schedule II. - In rule 2 -

(i) for the entry in item (1), substitute "Nagpur and Wardha".

(ii) in item (2) for "Bhandara, Gondia" substitute "Bhandara and Gondia" and omit all towns beginning with "Balaghat" and ending with "Durg".

Schedule III. - In clause (e) of rule (1), for "in the State" substitute "in the State of Madhya Pradesh as existing immediately before the 1st day of November, 1956."

The Madhya Pradesh Public Trusts Act, 1951

(M. P. Act XXX of 1951)

Section 4. - In clause (v) of sub-section (3), for "in the State" substitute "in the Vidarbha region".

The Madhya Pradesh Local Authorities (Electoral Offences) Act, 1952

(M. P. Act XI of 1952)

Section 2. - In sub-clause (a) of sub-section (1), omit "or the City of Jabalpur".

In clause (2), omit "the City of Jabalpur Corporation".

In clause (4), omit "or the City of Jabalpur".

The Madhya Pradesh Cinemas (Regulation) Act, 1952

(M. P. Act XVII of 1952)

Section 4. - In the proviso, for "the State" substitute "the Vidarbha region".

Section 6. - In sub-section (1), for "the whole State" substitute "of the whole of the Vidarbha region."

The Madhya Pradesh Suppression of Immoral Traffic Act, 1953

(M. P. Act III of 1953)

Section 10. - In sub-section (1), omit "or the City of Jabalpur Corporation".

Schedule. - Omit the third entry.

The Madhya Pradesh Recovery of Arrears of Land Revenue and Rent Act, 1953

(M. P. Act V of 1953)

Section 3. - In sub-section (1), omit "excluding the merged territories".

Omit Section 4.

The Co-operative Societies (Madhya Pradesh Amendment) Act, 1954

(M. P. Act VIII of 1954)

Section 3. - In the Explanation below sub-section (6) of section 38-A, for "Madhya Pradesh Co-operative Bank, Limited" substitute "Vidarbha Co-operative Bank, Limited".

The Madhya Pradesh Anatomy Act, 1954

(M. P. Act VIX of 1954)

The Madhya Pradesh Cotton Control Act, 1954

(M. P. Act VXII of 1954)

Section 2. - In clause (c) for "Madhya Pradesh" substitute "Bombay".

The Madhya Pradesh Land Revenue Code, 1954

(M. P. Act II of 1955)

Section 2. - In sub-section (I), in clause (17), omit "and merged territories".

In clause (23), omit "or Jabalpur".

Section 4. - In sub-section (3), -

(i) in clause (a), omit "of Judicature at Nagpur".

(ii) in clause (b), omit "in this State".

Section 6. - In sub-section (1), the expression "Madhya Pradesh" shall stand unmodified.

New Section 9-A. - After section 9, insert the following :

9-A.Temporary arrangement for exercise of functions of Board. - Notwithstanding anything contained in the foregoing provisions of this chapter, if by reason of the reorganisation of States under the provisions of the States Reorganisation Act, 1956 (XXXVII of 1956), a Board is not or cannot, for any reason, be constituted on the 1st day of November, 1956 in accordance with the foregoing provisions for the area to which this Act extends, then until such Board is so reconstituted the Government may appoint such authority, officer or person to exercise or discharge such of the powers or duties conferred or imposed on the Board by this Act or any other law for the time being in force and such subject to such conditions as may be specified in the order.

Section 63. - In sub-section (3), for "Legislative Assembly" occurring for the first time, substitute "each of the two Houses of the State Legislature" and for "of the Legislative Assembly" substitute "thereof".".

In sub-section (5), for "which may be passed by the Legislative Assembly" substitute "in which both the Houses concur".

Section 116. - In sub-section (2), omit "or merged territories".

Section 119. - In the Explanation below sub-section (3), omit "and the merged territories".

Section 146. - In clauses (a) and (b), omit "or the merged territories".

Section 147. - Omit clause (c).

Section 169. - In the sub-heading above section 169, omit "and the merged territories".

In sub-section (2), omit "or the merged territories".

Section 213. - Omit "or the merged territories".

Section 216. - Omit "and merged territories".

Section 229. - In the proviso to sub-section (1), omit "and merged territories".

Section 237. - In sub-section (4), for "on the table of the Legislative Assembly" substitute "before each of the two Houses of the State Legislature" and for "as the Legislative Assembly may make" substitute "as may be agreed to by both the Houses".

The Madhya Pradesh National Parks Act, 1955

(M. P. Act VII of 1955)

Section 6. - In sub-section (1), -

(i) for "Madhya Pradesh" wherever it occurs substitute "Bombay".

(ii) for item (3), substitute -

"(3) a Conservator of Forests nominated by the State Government"; and

(iii) Omit item (5),

In sub-section (2), for "the Conservator of Forests Central Circle, Madhya Pradesh" substitute "the Conservator of Forests nominated by the State Government".

Section 15. - In sub-section (3), for "on the table of the Legislative Assembly" substitute "before each of the two Houses of the State Legislature" and for "as the Legislative Assembly may make therein" substitute "as may be agreed to by both the Houses".

Schedule - Omit description of boundaries relating to Kanha National Park.

The Indira Kala Sangit Vishwavidyalaya Act, 1956

(M. P. Act XIX of 1956)

This Act shall stand repealed.

The Jabalpur University Act, 1956

(M. P. Act XXII of 1956)

This Act shall stand repealed.

Schedule

In exercise of the powers conferred by section 122 of the States Reorganisation Act, 1956 (XXXVII of 1956), read with the provisions of laws referred to in columns 1 and 2 of the Schedule hereto annexed (hereinafter referred to as "the Schedule"), and all other powers enabling it in this behalf, the Government of Bombay hereby specifies in column 6 of the Schedule the authority, officer or person as the corresponding authority, officer or person who or which in relation to the law mentioned in column 1 of the Schedule, shall be competent to exercise the functions specified in column 5 of the Schedule exercisable under that law by the authority, officer or person mentioned in column 3 of the Schedule.

(2) Where by or under any law specified in column 1 of the Schedule qualifications of or in relation to any authority, officer or person are to be prescribed by the State Government by general or special order, the qualifications prescribed immediately before the 1st day of November, 1956, by or under the relevant law in respect of the corresponding authority, officer or person mentioned in column 6 of the Schedule shall be deemed to be and are hereby prescribed for or in relation to the existing authority, officer or person mentioned in column 3 of the Schedule, unless other qualifications are prescribed by this order under column 4 of the Schedule.

(3) All references in any law or instrument having the force of law to any existing authority, officer or person in column 3 of the Schedule shall be construed as references to the corresponding authority so specified in column 6 of the Schedule.

Laws	Provision	Existing authority, officer or person	Qualifications	Functions	Corresponding authority, officer or person
1	2	3	4	5	6
Hyderabad Laws
The Abkari Act (Hyderabad Act 1 of 1316 Fasli).	Section 3	Excise Commissioner.	...	All	Director of Excise and Prohibition appointed under section 3 of the Bombay Prohibition Act, 1949 (hereinafter in this column referred to as "Director of Excise and Prohibition").
The Hyderabad Land Revenue Act (Hyderabad Act VIII of 1317 Fasli).	Section 12	Commissioner of Settlement and Land Records	...	Functions under Chapters VII and VIII	Settlement Commissioner and Director of Land Records for the State of Bombay (hereinafter in this column referred to as "Settlement Commissioner").
The Hyderabad District Police Act (Hyderabad Act X of 1329 Fasli).	Section 4(1)	(i) Director General of Police	...	All	(i) Inspector General of Police, State of Bombay.
	Section 4(1)	(ii) Deputy and Assistant Director Generals of Police	...	All	(ii)(a) Deputy Inspector General of Police, Aurangabad. (b) Deputy Inspector General of Police, C.I.D. (c) Additional Deputy Inspector General of Police, C.I.D. (d) Additional Inspector General of Police, A.C. and P.I.
The Hyderabad Stamp Act (Hyderabad Act IV of 1358 Fasli LX of 1358 Fasli), read with the Hyderabad Board of Revenue Regulation, 1358 Fasli (IX of 1358 Fasli).	Section 2(7)	Chief Controlling Stamp Authority (Board of Revenue).	...	All	Inspector General of Registration for the State of Bombay appointed under section 3 of the Indian Registration Act, 1908 (hereinafter in this column referred to as "Inspector General of Registration").
The Hyderabad Intoxicating Drugs Act (Hyderabad Act IV of 1333 Fasli).	Section 2(3)	Chief Intoxicating Drugs Officer (Excise Commissioner).	...	All	Director of Excise and Prohibition.
The Ancient Monuments Preservation Act (Hyderabad Act No. VIII of 1337 Fasli).	Section 2(3)	Director of Archaeology or the Director.	...	All	Director of Archives and Historical Monuments, Bombay State.
The Hyderabad Surrah Glanders, Farcy and Epizootic Lymphangitis Prevention Act (No. I of 1338 Fasli).	Section 2(d)	Director of Veterinary Department	...	All	Director of Veterinary Services, Bombay State.
The Hyderabad Agricultural Market Act (No. II of 1339 Fasli).	...	Chief Marketing Officer.	...	All	Registrar of Co-operative Societies and Director of Agricultural Marketing and Rural Finance, Bombay State.
The Medical Registration Act (Hyderabad Act I of 1348 Fasli).	Section 4	Hyderabad State Medical Council	...	All	Bombay Medical Council constituted under section 2 of the Bombay Medical Act, 1912(Bombay VI of 1912).
	Section 9	Registrar.	...	All	Registrar appointed under section 5 of the Bombay Medical Act, 1912 (Bombay VI of 1912).
The Hyderabad Cooperative Land Mortgage Bank Act (No. II of 1349 Fasli).	Section 10	Registrar.	...	All	Registrar, Joint Registrar, Deputy Registrar and Assistant Registrar of Co-operative Societies, Bombay.
The Hyderabad Maternity Benefit Act (No. VII of 1349 Fasli).	Section 6-A(1)	Inspectors.	...	All	Chief Inspector of Factories, Bombay, and Inspector of Factories, Aurangabad.
The Hyderabad Wakf Regulation, 1349 Fasli	Section 2	Director of Endowments Department.	...	All (except under the Charitable Endowments Act, 1890).	Divisional Officer, Aurangabad.
The Hyderabad Court of Wards Act (Hyderabad Act XII of 1350 Fasli), read with the Hyderabad Board of Revenue Regulation, 1358 Fasli (No. LX of 1358 Fasli).	Section 4	Court of Wards, (Board of Revenue)	...	All	Collectors of the respective districts.
The Forest Act (Hyderabad Act II of 1355 Fasli).	Section 4	Forest Settlement Officer.	...	All	Forest Settlement Officer appointed in this behalf.
The Weights and Measures Act, 1356 Fasli (No. XIV of 1356 Fasli).	Section 38	Government.	...	All	Director of Industries, Bombay.
The Hyderabad Sales of Motor Spirit Taxation Regulation, 1358 Fasli)No. XXIV of 1358 Fasli).	Section 4	Commissioner.	...	All	Collector of Sales Tax, Bombay, appointed under Bombay Sales Tax Act, 1953(Bombay Ill of 1953), (hereinafter in this column referred to as "Collector of Sales Tax, Bombay").
The Hyderabad Board of Revenue Regulation. 1358 Fasli (No. LX of 1358 Fasli).	Section 3	Board of Revenue.	...	(i) In respect of all functions of appellate and revisional authority under section 6.	(i) The Bombay Revenue Tribunal constituted under section 3 of the Bombay Revenue Tribunal Act, 1939 (hereinafter in this column referred to as "Bombay Revenue Tribunal").
	Section 3	Board of Revenue.	...	(ii) In respect of all functions under section 9.	(ii) State Government.
The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (No. LXIX of 1358).	Section 3	Jagir Administrator.	...	All	State Government.
	Section 20	Board of Revenue.	...	Functions of appellate and revisional authority.	Bombay Revenue Tribunal.
The Hyderabad Jagirs (Commutation) Regulation, 1359 Fasli (No. XXV of 1356 Fasli).	...	Jagir Administrator.	...	All	State Government.
The Hyderabad Infectious Diseases Act, 1950 (No. XII of 1950).	...	Director of Public Health.	...	All	Director of Public Health for the Government of Bombay.
The Hyderabad Agricultural Income- Tax Act, 1950 (No. XIII of 1950).	Section 18	(i) Commissioner of Agricultural Income-Tax.	...	All	(i) Collector of Salaries, Bombay.
	Section 18	(ii) Deputy Commissioners of Agricultural Income-Tax.	...	All	(ii) Additional Collector of Sales Tax, Bombay.
The Hyderabad General Sales Tax Act, 1950 (No. XIV of 1950).	Section 2(d)	(i) Commissioner of Sales Tax.	...	All	(i) Collector of Sales Tax, Bombay.
	Section 2(d)	(ii) Deputy Commissioner of Sales, Deputy Commissioner of Sales Tax (Administration).	...	All	(ii) Additional Collector of Sales Tax, Bombay.
The Hyderabad General Sales Tax Act, 1950 (No. XIV of 1950).	Section 2-A	Tribunal.	...	All	Tribunal constituted under the Bombay Sales Tax Act, 1953(Bombay III of 1953) (hereinafter in this column referred to as "Sales Tax Tribunal, Bombay").
The Hyderabad Public Servants (Tribunal of Inquiry) Act, 1950 (No. XXIII of 1950).	Section 3	Tribunal.	...	All	Tribunal consisting of one member, namely, Shri V.A. Naik, Sessions Judge, Poona.
The Hyderabad Shops and Establishments Act, 1951 (No. X of 1951).	Section 38	(1) Chief Inspector (Labour Commissioner appointed).	...	All	(1) Assistant Commissioner of Labour, Aurangabad.
	Sections 2(10) and 38	(2) Inspector (Deputy Labour Commissioner appointed).	...	All	(1) Assistant Commissioner of Labour, Aurangabad, the Senior Labour Officer, Aurangabad, the District Labour Officer at Aurangabad, the District Labour Officer at Nanded and the Inspector of Factories Aurangabad, within the respective jurisdictions.
The Hyderabad Improved Seeds and Seedlings Act, 1951 (No. XXVIII of 1951).	Section 6	Director of Agriculture or an officer specially authorised by him.	...	All	Director of Agriculture, Bombay State.
The Hyderabad Children Act, 1951 (No. XXXII of 1951).	Section 7	Chief Inspector of certified schools.	...	All	Chief Inspector of Certified Schools, Bombay State.
		Chief Inspector (Director of Social Service appointed).
The Hyderabad Jagirdars Debt Settlement Act, 1952(No. XII of 1952).	Section 4	Board.	...	All	State Government.
The Hyderabad Co-operative Societies Act, 1952 (No. XVI of 1952).	Section 3(k)	The Registrar of Cooperative Societies or Registrar.	...	All	Registrar, Joint Registrar, Deputy Registrar and Assistant Registrar of Co-operative Societies, Bombay.
The Hyderabad Compulsory Primary Education Act, 1952 (No. XL of 1952).	Section 2(iv)	Director.	...	All	Director of Education, Bombay State.
The Registrar General of Births, Deaths and Marriages Act, 1953 (Hyderabad Act VIII of 1953).	Section 2(1)(b)	Registrar General of Births, Deaths and Marriages for the State of Hyderabad and Director of Medical and Health Services.	...	All	Registrar General of Births, Deaths and Marriages for the State of Bombay appointed under section 6 of the Births, Deaths and Marriages Registration Act, 1886 (VI of 1886)(hereinafter in this column referred to as "Registrar General of Births, Deaths And Marriages").
The Hyderabad Sugarcane Cess Act, 1953 (No. IX of 1953).	Section 5(2)	Prescribed licensing authority.	...	All	Collector of Sales Tax, Bombay.
	Section 8(2)	Prescribed appellate authority.	...	All	Collector of Sales Tax, Bombay.
The Hyderabad Land Improvement Act, 1953 (No. XIX of 1953).	Section 3	Hyderabad Land Improvement Board.	...	All	Board consisting of the following persons: (1) Joint Director of Agriculture (Chairman). (2) Collector of the District concerned. (3) Deputy Director of Agriculture, Parbhani.
The Hyderabad Prisons Act, 1954 (No. XXIX of 1954).	Section 5	Inspector General of Prisons.	...	All	Inspector General of Prisons, State of Bombay.
The Hyderabad Public Libraries Act, 1955 (No. III of 1955).	Section 4	Director of Public Libraries (The Director of Public Instructions appointed).	...	All	Director of Education, Bombay State.
The Hyderabad Motor Vehicles Taxation Act, 1955 (No. VI of 1955).	Section 2(e)	Taxation authority.	...	All	Regional Transport Officer, Aurangabad.
	Section 20	Appellate authority.	...	All	State Transport Officer, Bombay.
The Hyderabad Borstal Schools Act, 1956 (No. XV of 1956).	Section 2(c)	Inspector General (Director of Social Services appointed).	...	All	Inspector General of Prisons, Bombay State.
The Indian Divorce Act (IV of 1869), in its application to the Hyderabad area of the State of Bombay.	Section 17-A	Officer appointed to exercise duties of King's Proctor.	...	All	Solicitor to the Government of Bombay.
The Code of Criminal Procedure, 1898 (V of 1898), in its application to the Hyderabad area of the State of Bombay.	Section 492(1)	Public Prosecutors, (Labour Commissioner appointed as Public Prosecutors for the purposes of Weekly Holidays Act, 1942). (Deputy Labour Commissioner appointed as Public Prosecutor for the purpose of the Hyderabad Shops and Establishments Act, 1951)	...	Public Prosecutors, for the purposes of the Weekly Holidays Act, 1942 and the Hyderabad Shops and Establishments Act, 1951).	Assistant Commissioner of Labour, Aurangabad, the Senior Labour Officer, Aurangabad, the District Labour Officer at Nanded and the Inspector of Factories, Aurangabad, within their respective jurisdictions.
Indian Electricity Act, 1910 (IX of 1910), in its application to the Hyderabad area of the State of Bombay.	Section 36(2)	Electric Inspector.	...	All	Shri B. R. R. Iyengar, Special Engineer (Electrical), Aurangabad.
The Indian Boilers Act, 1923 (V of 1923), in its application to the Hyderabad area of the State of Bombay.	Section 5(2)	Chief Inspector.	...	All	Chief Inspector of Steam Boilers and Smoke Nuisances, Bombay.
The Workmen's Compensation Act, 1923 (VIII of 1923), in its application to the Hyderabad area of the State of Bombay.	Section 16	Authority to be specified for the purpose of section 16 (Commissioner for Workmen's Compensation appointed).	...	Under section 16	Commissioner for Workmen's Compensation, Bombay.
	Section 20	Commissioner (Labour Commissioner, the Deputy Labour Commissioner and Assistant Labour Commissioner appointed).	...	All	District Judges within their respective jurisdictions.
The Indian Trade Unions Act, 1926 (XVI of 1926), in its application to the Hyderabad area of the State of Bombay.	Section 3	Registrar of Trade Unions (Labour Commissioner appointed).	...	All	Registrar of Trade Unions, Bombay State.
The Indian Partnership Act, 1932 (IX of 1932), in its application to the Hyderabad area of the State of Bombay.	Section 57	Director, Commerce and Industries.	...	All	Registrar of Firms, Bombay.
The Workmen's Compensation (Transfer of Money) Rules, 1935 (Central) in their application to the Hyderabad area of the State of Bombay.	Rule 2(b)	Authorised Officer (Labour Commissioner appointed)	...	All	Commissioner for Workmen's Compensation, Bombay.
The Payment of Wages Act, 1936 (IV of 1936), in its application to the Hyderabad area of the State of Bombay.	Section 15(1)	Authority (Labour Commissioner and Deputy Labour Commissioner appointed).	...	To hear and decide all claims arising out of deductions from wages or delay in payment of wages of person employed or paid in a local area.	Judge of a Civil Court in the district where there are more than one Judge of the Civil Court, the juniormost Judge of the Civil Court.
The Employment of Children Act, 1938 (XXVI of 1938), in its application to the Hyderabad area of the State of Bombay.	Section 6	Inspectors (Chief Inspector of Factories and Deputy Chief Inspector of Factories appointed).	...	All	Chief Inspector of Factories, Bombay, and Inspectors of Factories within their respective jurisdictions.
The Motor Vehicles Act, 1939 (IV of 1939), in its application to the Hyderabad area of the State of Bombay.	Section 44	State Transport Authority in the Hyderabad area of the State of Bombay.	...	All	State Transport Authority, Bombay.
	Section 44	Regional Transport Authority in the Hyderabad area of the State of Bombay.	...	All	Regional Transport Authority, Aurangabad.
The Motor Vehicles Act, 1939 (IV of 1939), in its application to the State of Bombay.	Section 71(2)	Authority authorised under section 71(2) in the Hyderabad area of the State of Bombay.	...	All	District Magistrate.
The Weekly Holidays Act, 1942 (XVIII of 1942), in its application to the Hyderabad area of the State of Bombay.	Section 7(1)	Inspector (Labour Commissioner and Deputy Labour Commissioner appointed).	...	All	Assistant Commissioner of Labour, Aurangabad, the Senior Labour Officer, Aurangabad, the District Labour Officer at Aurangabad, the District Labour Officer at Nanded and the Inspector of Factories, Aurangabad, within their respective jurisdictions.
The Industrial Employment (Standing Orders) Act, 1946 (XX of 1946), in its application to the Hyderabad area of the State of Bombay.	Section 2(a)	Appellate Authority	...	All	A Court of Industrial Arbitration constituted under section 10 of the Bombay Industrial Relations Act, 1946 (XI of 1947).
	Section 2(c)	Certifying Officer (Labour Commissioner, ex-officio Certifying Officer)	...	All	Commissioner of Labour, Bombay.
The Industrial Disputes Act, 1947 (XIV of 1947), in its application to the Hyderabad area of the State of Bombay.	Section 4(1)	Labour Commissioner, Deputy Commissioner of Labour.	...	For conciliation of industrial disputes.	Assistant Commissioner of Labour, Aurangabad.
	Section 7(1)	Industrial Tribunal.	...	All	Industrial Tribunal consisting of Shri I. G. Thakore, B.A., LL.B., constituted by the Government of Bombay under section 7 of the Industrial Disputes Act, 1947.
	Section 22(3)	Labour Commissioner.	...	Authority contemplated under section 22(3)	Assistant Commissioner of Labour, Aurangabad.
The Minimum Wages Act, 1948 (XI of 1948), in its application to the Hyderabad area of the State of Bombay.	Section 7	Advisory Board.	...	All	Advisory Board appointed by the Government of Bombay under section 7 of the Minimum Wages Act, 1948 (XI of 1948).
	Section 20(1)	Authority (Labour Commissioner, Deputy Labour Commissioner and Assistant Labour Commissioner appointed	...	To hear and decide all claims arising out of payment of less than the minimum rates of wages.	District Judges within their respective jurisdictions.
The Factories Act, 1948 (LXIII of 1948), in its application to the Hyderabad area of the State of Bombay.	Section 8(2)	Chief Inspector.	...	All	Chief Inspector of Factories, Bombay.
	Section 8(5)	Additional Inspectors [Labour Commissioner, Deputy Labour Commissioner and Lady Officer are appointed as Additional Inspectors for the purpose of sections 11,16,17,18,19,20,38 Chapters V,VI (except the power of exemption under the proviso to section 62) Chapters VII, VIII and section 108	...	Functions of Inspectors for the purposes of sections 11,16 to 20 and 38, Chapters V,VI (except the power of exemption under section 62) Chapters VII,VIII and section 108.	Assistant Commissioner of Labour, Aurangabad, the Senior Labour Officer, Aurangabad, the District Labour Officer, Aurangabad and the District Labour Officer, Nanded, within their respective jurisdictions.
The Employee's Provident Funds Act, 1952 (XIX of 1952), in its application to the State of Bombay.	Section 14(3)	Authority to the specified under section 14(3) (Joint Secretary, Labour Department specified).	...	For the purposes of section 14(3)	Deputy Secretary to the Government of Bombay, Industries and Co-operation Department.
The Collection of Statistics Act, 1953 (XXXII of 1953), in its application to the Hyderabad area of the State of Bombay.	Section 4	Statistics authority.	...	All	Director, Bureau of Economics and Statistics, Bombay.
The Wakf Act, 1954 (XXIV of 1954), in its application to the Hyderabad area of the State of Bombay.	Section 4	Commissioner of Wakfs.	...	All	Charity Commissioner appointed under the Bombay Public Trusts Act, 1950 (Bombay XXIV of 1950).
The Prize Compensations. Act, 1957 (XLII of 1955), in its application to the Hyderabad area of the State of Bombay.	Section 2(a)	Licensing Authority (Sales Tax Commissioner).	...	All	Collectors within their respective jurisdictions.
The Hyderabad State Aid to (Small-Scale and Cottage) Industries Act, 1956 (VII of 1956).	Section 4	Board of Industries.	...	All	Board consisting of the Director of Industries, Bombay, Joint Registrar for Industrial Co-operatives and Village Industries, Bombay State and the Managing Director of the Bombay State Financial Corporation (Non official).
Rules regulating the working of minor minerals, 1954, framed by the Hyderabad State under rule 4 of the Mineral Concessions Rules, 1949, issued under the Government of India Mines and Minerals (Regulation and Development) Act, 1948.		The Director of Mines of Geology.		(a) Grant of quarrying permission where the quantity of minor mineral to be extracted and removed does not exceed 100 brass.	(a) Mamalatdars and Mahalkaris with their respective jurisdictions.
				(b) Grant of quarrying permission where the quantity of minor minerals to be extracted and removed does not exceed 1000 brass.	(b) Assistant and Deputy Collectors within their respective jurisdictions.
				(c) Grant of quarrying permission other than those not covered by (a) and (b) above and grant of quarrying permissions or leases in respect of lands other than those in charge of the Forest and Public Works Department.	(c) Collector of the District.
				(d) Grant of quarrying permission or leases in respect of land in charge of Forest Department.	(d) Divisional Forest Officer or the Sub- Divisional Officer of an independent sub-division, as the case may be.
				(e) Grant of quarrying permission or leases in respect of land in charge of Public Works Department.	(e) Executive Engineer of the Division concerned.
				(f) All other functions excepting those connected with the grant of quarrying permission or leases, exercisable by the Director of Mines and Geology.	(f) Director of Industries, Bombay.
The Cotton Textiles (Production by Handloom Control Order, 1956 (issued under the Essential Commodities Act, 1955), in its application to the Hyderabad area of the State of Bombay.	Clause 3(b)	Registering Authority (Handloom Development Officer appointed).	...	All	Joint Registrar for Industrial Co- operatives and Village Industries, Bombay State, the Deputy Registrar (Handloom), Bombay State, the Deputy Registrar for Industrial Co-operatives and Village Industries for the Hyderabad area of the State of Bombay, the Assistant Registrar for the Industrial Co-operatives and Village Industries within their respective jurisdiction.
The Notaries Rules, 1956, in their application to the Hyderabad area of the State of Bombay.	Rule 4	Competent Authority.	...	All	Solicitor to the Government of Bombay in the Legal Department.
Madhya Pradesh Laws
The Central Provinces and Berar Excise Act, 1915 (II of 1915).	Section 2(3)	Chief Revenue Authority.	...	All	Director of Excise and Prohibition.
	Section 7(a)	Excise Commissioner.	...	All	Director of Excise and Prohibition.
The Central Provinces and Berar Medical Registration Act, 1916 (I of 1916).	Section 5	Medical Council for Madhya Pradesh.	...	All	Bombay Medical Council constituted under section 2 of the Bombay Medical Act, 1912.
	Section 10	Registrar.	...	All	Registrar appointed under section 5 of the Bombay Medical Act, 1912.
The Central Provinces and Berar Weights and Measures of Capacity Act, 1928 (II of 1928).	Section 10	Custodian of primary and local standard of weights and measures.	...	All	Director of Industries, Bombay.
The Central Provinces and Berar Borstal Act, 1928 (IX of 1928).	Section 3	(i) Superintendent of Borstal institution. (ii) Inspector General of Prisons.	...	All	Inspector General of Prisons, Bombay State.
The Central Provinces and Berar Children Act, 1928 (X of 1928).	Section 39	Chief Inspector of Certified Schools or Chief Inspector.	...	All	Chief Inspector of Certified Schools, Bombay State.
The Central Provinces Irrigation Act, 1931 (III of 1931).	Section 18(3)	Chief Engineer in charge of the Irrigation Department.	...	All	Chief Engineer (Irrigation) Bombay State.
The Central Provinces and Berar Local Fund Audit Act, 1933 (IX of 1933).	Section 2	(i) Auditor.	...	All	(i) Auditor.
	Section 2	(ii) Examiner of Local Fund Accounts.	...		(ii) Examiner of Local Fund Accounts appointed under section 3(a) and (b) of the Bombay Local Fund Audit Act, 1930.
The Central Provinces and Berar State Aid to Industries Act, 1933 (XII of 1933).	Section 3	State Industries Committee or the Committee.	...	All	Committee consisting of (1) The Director of Industries, Bombay (2) The Joint Registrar for Industrial Co-operatives and Village Industries, Bombay.
The Central Provinces and Berar Agricultural Pests and Diseases Act, 1936 (XXXV of 1936).	Section 2(a)	Director of Agriculture.	...	All	Director of Agriculture, Bombay State.
The Central Provinces and Berar Co-operative Land Mortgage Banks Act, 1937 (I of 1937).	Section 2(f)	Registrar.	...	Functions of the Registrar appointed under the Central Provinces and Berar Cooperative Land Mortgage Banks Act, 1937.	Registrar of Co-operative Societies, Joint Registrar of Cooperative Societies, Deputy Registrar of Co-operative Societies and Assistant Registrar of Co-operative Societies, Bombay State.
The Central Provinces and Berar Co-operative Land Mortgage Banks Act, 1937 (I of 1937).	Section 25	Madhya Pradesh Sales Officers.	...	Functions of the Sales Officer appointed under the section.	Madhya Pradesh Sales Officers, where Madhya Pradesh sales Officers are not revenue authorities, Deputy Commissioners of the Districts concerned.
The Central Provinces and Berar Famine Relief Fund Act, 1937 (C. P. and Berar Act III of 1973).	Section 4	Secretary to the Government of Madhya Pradesh, Finance Department.	...	All	Secretary to the Government of Bombay, Finance Department.
The Central Provinces and Berar Prohibition Act, 1938 (Act VII of 1938).	Section 4(a)	Prohibition Commissioner.	...	All	Director of Excise and Prohibition.
	Section 28-E	Medicinal and Toilet Preparation Board.	...	All	Board of Experts.
The Central Provinces and Berar Sales of Motor Spirit and Lubricant Taxation Act, 1938 (C. P. and Berar Act XIV of 1938).	Section 2(a)	Excise Commissioner.	...	All	Collector of Sales Tax, Bombay.
The Central Provinces and Berar Tobacco Act, 1939 (C. P. and Berar Act VIII of 1939).	Section 2(a)	Excise Commissioner.	...	All	Collector of Sales Tax, Bombay.
The Central Provinces and Berar Collection of Statistics Act, 1939 (XXXIV of 1939).	Section 2(i)	Director	...	All	Deputy Commissioner of Labour, Bombay.
The Central Provinces and Berar Panchayats Act, 1947 (I of 1947).	Section 122	(i) Director of Panchayats. (ii) Deputy Director of Panchayats.	...	All	Divisional Officer, Nagpur.
The Central Provinces and Berar Motor Vehicles Taxation Act, 1947 (VI of 1947).	Section 20	Deputy Commissioner.	...	All	State Transport Officer, Bombay.
	Section 23(2) (d)	Prescribed authority.	...	All	Regional Transport Officer, Nagpur.
The Central Provinces and Berar Home Guards Act, 1947 (C. P. and Berar, Act, XV of 1947).	Section 4(2)	Inspector General of Police.	...	All	Inspector General of Police, State of Bombay.
	Section 4(3)	Commandant General.	...	All	Commandant General, Home Guards, State of Bombay.
The Central Provinces and Berar Special Police Establishment Act, 1947 (C. P. and Berar, Act XVII of 1947).	Section 4(2)	Inspector General of Police.	...	All	Inspector General of Police, State of Bombay.
The Central Provinces and Berar Sales Tax Act, 1947 (C.P. and Berar Act XXI of 1947).	Section 2(k)	Tribunal (Board of Revenue).	...	All	Sales Tax Tribunal, Bombay.
	Section 3.	Commissioner of Sales Tax.	...	All	Collector of Sales Tax, Bombay.
The Central Provinces and Berar Industrial Disputes Settlement Act, 1947 (XXIII of 1947).	Section 14	1. Registrar of Recognised Unions or Registrar. 2. Assistant Registrar for Recognised Unions.	...	All	Assistant Commissioner of Labour, Nagpur.
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 (XXIII of 1947).	Section 15	Labour Commissioner for the State.	...	All	Commissioner of Labour, Bombay.
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 (XXIII of 1947).	Section 17	Labour Officer (for a local area)	...	All	Labour Officers, Nagpur.
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 (XXIII of 1947).	Section 20(2)	Conciliator.	...	For the purposes of conciliation of disputes.	Assistant Commissioner of Labour, Nagpur.
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 (XXIII of 1947).	Section 22	State Industrial Court.	...	All	Industrial Court, Bombay appointed under section 10 of the Bombay Industrial Relations Act, 1946 (Bombay XI of 1947), consisting of a single person, namely, Shri S. H. Naik, M. A., L.L.B.
The Central Provinces and Berar Prohibition of Objectionable Advertisements Act, 1947 (XXVIII of 1947).	Section 2(a)	Licensing authority.	...	All	Drugs Controller for the State of Bombay.
The Central Provinces and Berar Cotton (Statistics) Act, 1947 (XL of 1947).	Section 2(b)	Director of Industries.	...	All	Director of Agriculture, Bombay State.
The Central Provinces and Berar Fisheries Act, 1948 (VIII of 1948).	Section 2(ii)	Fishery Officer.	...	Under section 7(2).	Superintendent of Fisheries having jurisdiction in the area.
The Central Provinces and Berar Regulation of Uses of Land Act, 1948 (XLVII of 1948).	...	Town Planning Expert of the Government of Madhya Pradesh or the Town Planning Expert.	...	All	Consulting Surveyor to the Government of Bombay.
The Central Provinces and Berar Refugees Rehabilitation (Loans) Act, 1949 (XIX of 1949).	Section 3	(i) Chief Administrator for the State.	...	All	(i) Divisional Officer, Nagpur.
	Section 3	(ii) Controlling Authorities.	...	All	(ii) Deputy Commissioners of the Districts in areas under their respective jurisdictions.
The Central Provinces and Berar Public Health Act, 1949 (XXX of 1949).	Section 7	Director of Public Health Services.	...	All	Director of Public Health for the Government of Bombay.
The Central Provinces and Berar Animal Preservation Act, 1949 (LII of 1949).	Section 3	Settlement Commissioner.	...	All	Settlement Commissioner.
The Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (I of 1950).	Section 2(o)	Settlement Commissioner.	...	All	Settlement Commissioner.
The Madhya Pradesh Livestock Improvement Act, 1950 (XX of 1950).	Section 2(c) and (d)	Director and Livestock Officer.	...	All	Director of Agriculture, Bombay State.
The Madhya Pradesh Cotton Control Act, 1954 (XVII of 1954).	Section 2(c)	Director of Agriculture, Madhya Pradesh.	...	All	Director of Agriculture, Bombay State.
The Madhya Pradesh Land Revenue Code, 1954 (II of 1955).	Section 3	Board of Revenue.	...	(i) Appellate and revisional powers in revenue cases.	(i) Bombay Revenue Tribunal.
The Madhya Pradesh Land Revenue Code, 1954 (II of 1955).	Section 3	Board of Revenue.		(ii) All other functions.	(ii) State Government, Settlement Commissioner.
	Section 10	Settlement Commissioner.	...	All
The Madhya Pradesh National Parks Act, 1955 (VII of 1955).	Section 5	Chief Conservator of Forest.	...	All	Chief Conservator of Forests, Bombay State.
	Section 6	State Wild Life Board.	...	All	State Wild Life Advisory Board constituted under the Bombay Wild Animals and Wild Birds Protection Act, 1951 (XXIV of 1951).
The Police Act, 1861 (V of 1861), in its application to the Madhya Pradesh area of the State of Bombay.	Section 4	(i) Inspector General of Police.	...	All	Inspector General of Police, State of Bombay.
		(ii) Deputy and Assistant Inspectors General of Police.	...	All	(i) Deputy Inspector General of Police, Nagpur. (ii) Deputy Inspector General of Police, C.I.D. (iii) Additional Deputy Inspector General of Police, C.I.D. (iv) Deputy Inspector General of Police, A.C and P.I.
The Indian Divorce Act, (IV of 1869), in its application to the Madhya Pradesh area of the State of Bombay.	Section 17-A	Officer appointed to exercise duties of King's Proctor.	...	All	Solicitor to the Government of Bombay.
Indian Electricity Act, 1910 (IX of 1910), in its application to the Madhya Pradesh area of the State of Bombay.	Section 36(2)	Electric Inspector.	...	All	Shri V. G. Bapat, Electric Inspector, Nagpur.
Indian Forest Act, 1927 (XVI of 1927), in its application to the Madhya Pradesh area of the State of Bombay.	Section 2(2)	Forest Officers (Chief Conservator, Conservators, Deputy Conservators, Assistant Conservators, Rangers, Deputy Rangers, Foresters and Forest Guards).	...	All	Chief Conservator of Forests, Bombay State, Conservators of Forest, Divisional Officers, Sub-Divisional Forest Officers, Range Forest Officers, Foresters and Guards in their respective charges.
The Indian Partnership Act, 1932 (IX of 1932), in its application to the Madhya Pradesh area of the State of Bombay.	Section 57	Registrar of Firms, Madhya Pradesh.	...	All	Registrar of Firms, Bombay.
The Motor Vehicles Act, 1939 (IV of 1939), in its application to the Madhya Pradesh area of the State of Bombay.	Section 44	State Transport Authority in the Madhya Pradesh area of the State of Bombay.	...	All	State Transport Authority, Bombay.
	Section 44	Regional Transport Authority in the Madhya Pradesh area of the State of Bombay.	...	All	Regional Transport.
	Section 71 (2)	Authority authorised under section 71 (2) in the Madhya Pradesh area of the State of Bombay.	...	All	District Magistrate.
The Minimum Wages Act, 1948 (IX of 1948), in its application to the Madhya Pradesh area of the State of Bombay.	Section 7	Advisory Board.	...	All	Advisory Board appointed by the Government of Bombay under section 7 of the Minimum Wages Act, 1948 (XI of 1948).
The Collection of Statistics Act, 1953 (XXXII of 1953), in its application to the Madhya Pradesh area of the State of Bombay.	Section 4	Statistics authority.	...	All	Director, Bureau of Economics and Statistics, Bombay.
The Notaries Rules, 1956 in their application to the Madhya Pradesh area of the State of Bombay.	Rule 4	Competent Authority.	...	All	Solicitor to the Government of Bombay in the Legal Department.


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