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The Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960
Published vide Notification No. G. N., L. and J. D., No. 13104/B, dated 1st May 1960
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LEGISLATIVE HISTORY 6 |
(a) "appointed day" means the 1st day of May 1960 ;
(b) "existing State law" means any law in force, immediately before the appointed day, in the whole or any part of the territories now comprised in the State of Maharashtra, but does not include any law relating to a matter enumerated in the Union List;
(c) "law" has the same meaning as in clause (d) 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 As from the appointed day, the existing State laws mentioned in the Schedule to this Order shall, until altered, repealed or amended by a competent Legislature or other competent authority, have effect subject to the adaptation and modifications directed by the Schedule or, if it is so directed, shall stand repealed. 4.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, in the application of that law to the State of Maharashtra or as the case may be, to any part thereof, 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 |
2 |
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(1) |
Bombay State or State of Bombay |
State of Maharashtra. |
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(2) |
Pre-Reorganisation State or Bombay, excluding the transferred territories. |
Bombay area of the State of Maharashtra. |
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(3) |
Governor of Bombay |
Governor of Maharashtra. |
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(4) |
Government of Bombay |
Government of Maharashtra. |
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(5) |
High Court of Bombay |
High Court of Maharashtra. |
(a) effect shall first be given in the amending law to any adaptation or modification required by paragraphs 3,4 and 5 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 State of Maharashtra 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 Maharashtra, 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. (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 alteration of territories by the Bombay Reorganisation Act, 1960, then, save as expressly provided by or under the Act or any adaptation made in such law 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 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. 10. 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 comptent authority and under and in accordance with the provision then applicable to such a case. 11. 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 Regulation XXIX of 1827
New section 6. - After section 5, insert- "6. Exclusion of application to certain territories in Gujrat. Nothing in this Regulation shall as from the 1st day of May 1960 apply in relation to territories now described in Appendix A which are by section 3 of the Bombay Reorganisation Act, 1960, comprised in the State of Gujrat."The Bombay Civil Courts Act, 1869
(XIV of 1869)
Section 1. - In sub-section (2), for "State of Bombay" substitute "State of Maharashtra".The Bombay Revenue Jurisdiction Act, 1876
(X of 1876)
Section 1. - For " State of Bombay" substitute " State of Maharashtra". Section 4. - In clause (ii) of the proviso,-(a) for " Saurashtra, Hyderabad, Madhya Pradesh or Kutch" substitute "Hyderabad or Madhya Pradesh" ;
(b) for " State of Bombay" substitute " State of Maharashtra ".
The Markets and Fairs Act, 1862
(Bombay IV of 1862)
Section 8. - For " State of Bombay " substitute " State of Maharashtra".The Gas Companies Act, 1863
(Bombay V of 1863)
Section 1. - For " State of Bombay" substitute " State of Maharashtra". Section 27. - For " State of Bombay" substitute " State of Maharashtra".The Act for Avoiding Wagers (Amendment) Act, 1865
(Bombay III of 1865)
Section 4. - "State of Bombay " shall stand unmodified.The Bombay Ferries and Inland Vessels Act, 1868
(Bombay II of 1868)
Section 2. - For "State of Bombay" substitute " State of Maharashtra". Section 19. - This section shall stand unmodified.The Civil Jails Act, 1874
(Bombay II of 1874)
Section 8. - For "State of Bombay" substitute " State of Maharashtra ".The Bombay Land Revenue Code, 1879
(Bombay V of 1879)
Section 1. - (1) In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". (2) Omit sub-section (4). Section 117KK. - For from " Bombay Revenue Tribunal" to " 1939" substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". Schedule H. - For " Government of Bombay " substitute " Government of Maharashtra ". Schedule J. - Omit this Schedule.The Bombay Irrigation Act, 1879
(Bombay VII of 1879)
Section 1. - For from " pre-Reorganisation State of Bombay " to " City of Bombay," substitute " Bombay area of the State of Maharashtra excluding the City of Bombay ".The Bombay Landing and Wharfage Fees Act, 1882
(Bombay VII of 1882)
Section 2. - (1) In sub-section (1), for " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra". (2) In sub-section (2), for " State of Bombay" substitute " State of Maharashtra". Section 9. - For "Bombay State " substitute " Maharashtra State ".The Bombay Highway Act, 1883
(Bombay I of 1883)
Section 2. - For " area of the pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra".The Bombay Prevention of Gambling Act, 1887
(Bombay IV of 1887)
Section 1. - For " State of Bombay" substitute " State of Maharashtra". Section 14. - This section shall stand unmodified.The Bombay Matadars Act, 1887
(Bombay IV of 1887)
This Act shall stand repealed.The Bombay Municipal Corporations Act, 1888s
(Bombay III of 1888)
Section 2. - "Governor of Bombay " shall stand unmodified. Section 3. - In clause (cc), for " State of Bombay" substitute " State of Maharashtra". Section 109AA. - For "Accountant General Bombay" substitute " Accountant General Maharashtra". Section 110F. - For "Accountant General of Bombay" substitute " Accountant General of Maharashtra". Section 195C. - For " Chief Justice of Bombay" substitute " Chief Justice of Maharashtra". Section 267. - In sub-section (2), " Government of Bombay " shall stand unmodified.The Bombay Village Sanitation Act, 1889
(Bombay I of 1889)
Section 2. - For from " pre-Reorganisation State" to " transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Municipal Servants Act, 1890
(Bombay V of 1890)
Section 1. - In sub-section (3), for " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra ".The Bombay District Vaccination Act, 1892
(Bombay I of 1892)
Section 2. - (1) In sub-section (1), for from " pre-Reorganisation " to " transferred territories " substitute " Bombay area of the State of Maharashtra ". (2) In sub-section (2), for from " pre-Reorganisation State " to " transferred territories and " substitute " Bombay area of the State of Maharashtra, except".The Bombay District Municipal Act, 1901
(Bombay III of 1901)
Section 1. - In sub-section (2), for from "pre-Reorganisation State" to " territories and " substitute " Bombay area of the State of Maharashtra, excluding ". Section 11. - In sub-section (1), in the Explanations for " State of Bombay " substitute " State of Maharashtra ". Section 12. - In sub-section (1), for "Bombay Legislative Assembly" substitute " Maharashtra Legislative Assembly ". Section 15. - In sub-section (2), in clause (c), for " presidency " substitute " area to which the Act extends ". Section 53. - In sub-section (1), for " State of Bombay " substitute " State of Maharashtra ". Section 89A. - For " State of Bombay " substitute " State of Maharashtra ". Section 177A. - In sub-section (2), in the Explanation, for " State of Bombay " substitute " State of Maharashtra ".The Bombay General Clauses Act, 1904
(Bombay I of 1904)
Section 1A. - " State of Bombay " shall stand unmodified. New section 1B. - After section 1A insert the Following :- "1B. Extension of application of Act, to Acts, Rules etc. of State of Maharashtra. - The provisions of this Act which relate to Bombay Acts, Regulations and Ordinances shall apply also in relation to Acts, Regulations and Ordinances of the State of Maharashtra passed, made or promulgated on or after the 1st day of May, 1960 and such provisions of this Act as relate to any notification, order, scheme, rule by law, or form shall apply also in relation to any notification, order, scheme, rule by law, or form issued or made under any Act, Regulation or Ordinance passed, made or promulgated on or after that date: Provided that, where any such Act, Regulation , Ordinance, Notification, order, Scheme, Rule buy-law or form passed, made or promulgated on or after on or after that date amends any Act, Regulation, Ordinance, Notification, Order Scheme, rule, bay-law or form passed, made or promulgated in relation to any territory of the State of Maharashtra, not being the Bombay area of that State, the law in force in those territories in respect of the interpretation of the law so amended shall apply to the amending law, and not the provision hereinafter of this Act." Section 3. - (1) After "Bombay Acts" insert " or Maharashtra Acts.". (2) In clause (5), "Governor of Bombay" and " State of Bombay " shall stand unmodified. (3) After clause (5), insert the following :-" (6) ' Bombay area of the State of Maharashtra' shall mean the area of the State of Maharashtra excluding the Vidarbha region, and the Hyderabad area, of that State ;".
(4) in clause (22), after " Bombay Presidency " insert "and after the 1st day of May 1960 in the part of the State of Maharashtra ,". (5) In clause (23),-(a) " State of Bombay " shall stand unmodified; and
(b) after " 1956 ", insert the following :-
(6) " and after the 1st day of May 1960 the said territories which form part of the State of Maharashtra shall be known as the Hyderabad area of the State of Maharashtra ". (6) Omit clause (25A) (7) After clause (26), insert the following:-" (27) ' Maharashtra Act' shall mean an Act made on or after the 1st day of May 1960 by the Legislature of the State of Maharashtra under the Constitution ;".
(8) In clause (35A), " State of Bombay " shall stand unmodified. (9) Omit clause (39A). (10) In clause (46A), " State of Bombay" shall stand unmodified. (11) After clause (46A), insert the following, namely :-" (46AA) ' State of Maharashtra' shall mean the territories which on the 1st day of May 1960 are known as the State of Maharashtra under section 3 of the Bombay Reorganisation Act, 1960 ; ".
(12) In clause (46B), " State of Bombay " shall stand unmodified. (13) In clause (48A), " State of Bombay " shall stand unmodified and after " 1956 ", insert " and after the 1st day of May 1960 the said territories which form part of the State of Maharashtra shall be known as the Vidarbha region, or Madhya Pradesh area, or Vidarbha area, of the State of Maharashtra ". Section 4. - After " affidavit " insert " Bombay area of the State of Maharashtra ,". (2) Omit " Kutch area of the State of Bombay ". (3) Omit " Saurashtra area of the State of Bombay ". (4) After " State of Bombay," insert "State of Maharashtra ". (5) The words, " State of Bombay " wherever they occur in this section as so amended shall stand unmodified. Section 5-31. - Throughout sections 5 to 31 (both inclusive) including the marginal notes thereto, except in clause (i) of sub-section (1) of section 5, sub-section (2) of section 8, sub-section (2) of section 10, sub-section (2) of section 17, sub-section (2) of section 18, sub-section (2) of section 19 and clause (a) of section 31,- (1) after " Bombay Act " insert " or Maharashtra Act" and (2) after " Bombay Acts " insert "or Maharashtra Acts ". Section 31. - In clause (a),"Governor of Bombay " shall stand unmodified.The Bombay Court of Wards Act, 1905
(Bombay I of 1905)
Section 1. - In sub-section (2), for from " pre-Reorganisation State " to " transferred territories and " substitute " Bombay area of the State of Maharashtra, except ".The Bombay Mamlatdar's Courts Act, 1906
(Bombay II of 1906)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". (2) Sub-section (3) shall stand unmodified. Section 27. - This section shall stand unmodified.The Prince of Wales Museum Act, 1909
(Bombay III of 1909),
Section 3A. - (1) In sub-section (2), in clause (c), for " State of Bombay "substitute " State of Maharashtra ". Section 9. - For " Accountant General, Bombay " substitute " Accountant General, Maharashtra ".The Bombay Race-Courses Licensing Act, 1912
(Bombay III of 1912)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ".The Bombay Medical Act, 1912
(Bombay VI of 1912)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 2. - In sub-section (1), for " the Bombay Medical Council " substitute" the Maharashtra (Bombay area) Medical Council ". "2A. Provision for continuance of existing Bombay Medical Council up to 30th April, 1961 [and establishment of the first Maharashtra Council]. (1) As from the 1st day of May, 1960, notwithstanding anything contained in section 2, the Bombay Medical Council established for the pre-Reorganisation State of Bombay, excluding the transferred, territories, shall be deemed to be the Medical Council nominated and established ad hoc under this Act for the Bombay area of the State of Maharashtra, and shall, under the same name, i. e., the Bombay Medical Council, continue to function as the Medical Council for that area, subject to such directions as may from time to time be issued by the Government of Maharashtra in consultation with the Government of Gujarat. (2) The Medical Council continued under sub-section (1) shall cease to function as from, and shall be deemed to be dissolved on, the 1st day of May, 1961 or such earlier date as the Government of Maharashtra May, in consultation with the Government of Gujarat, by order appoint. [(2-A) On or before the date on which the Medical Council established under sub-section (1) ceases to function and is deemed to be dissolved, the State Government may, notwithstanding anything contained in section 2, established the first Maharashtra (Bombay Area) Medical Council consisting of fourteen members nominated in this behalf by the State Government of whom three members shall be persons qualified to be elected under clause (b) of sub-section (2) of section 2, six members shall be persons qualified to be elected under clause (c) of that sub-section, and not more than one member shall be from amongst persons who are not registered or deemed to be registered under this Act. The Council so nominated shall, as from the date the Council established under sub-section (1) is deemed to be dissolved, function as the Council established under this Act for a period of five years, or such shorter period as the State Government may by order appoint. The President of such Council shall be nominated by the State Government from amongst the members and the Vice-President shall be nominated by the President from amongst the other members of the Council.] (3) Upon such dissolution, the assets, rights and liabilities of the Medical Council shall be apportioned between the successor Councils in the two States in such manner as may be agreed upon between the two State Governments". New Section 8B. - After section 8A insert - "8B. Further Provisions for continuance of existing register from 1st May, 1960. A register duly kept or deemed to be kept under section 6 and in force immediately before the 1st day of May, 1960 shall, with effect from that date, be deemed to be the register for the Bombay area of the State of Maharashtra". Section 10. (1) In sub-section (1), for "Bombay Acts and in all Central Acts in their application to the pre-Reorganisation State of Bombay, excluding the transferred territories" substitute "Maharashtra Acts and in all Bombay and Central Acts in their application to the area to which this Act extends". (2) In sub-section (2), for "State of Bombay" substitute "State of Maharashtra". Section 11. - For "State of Bombay" substitute "State of Maharashtra".The Bombay Smoke-Nuisances Act, 1912
(Bombay VII of 1912)
Section 2. - In sub-section (1), for from "per-Reorganisation State" to " transferred territories and "substitute " Bombay area of the State of Maharashtra other than ". Section 3. - In clause (3), for " the Bombay Smoke-Nuisances Commission " substitute " Maharashtra (Bombay Area) Smoke-nuisances Commision". Section 4. - For sub-section (1), substitute :-"(1) The State Government shall, by notification in the official Gazette, constitute a Commission to be called the Maharashtra (Bombay Area) Smoke Nuisances Commission to supervise and control the working of this Act."
The Bombay Disqualification of Aliens Act, 1918
(Bombay VI of 1918)
Section 1A. - For " per-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Public Conveyances Act, 1920
(Bombay VII of 1920)
Section 1. - In sub-section (2),- (1) for " State of Bombay" substitute " State of Maharashtra ". (2) the proviso shall stand unmodified. Section 39. - " State of Bombay " shall stand unmodofied.The Bombay Pleaders Act, 1920
(Bombay XVII of 1920)
Section 2. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra". (2) sub-section (3) shall stand unmodified.The Bombay Entertainments Duty Act, 1923
(Bombay I of 1923)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra". (2) In sub-section (3), omit,-(i) from " the Ahmedabad " to "Surat municipal district";
(ii) " or the Saurashtra Entertainments Duty Ordinance, 1949".
Section 3. - In sub-section (1), in clause (b),- (1) omit-(i) "Ahmedabad",
(ii) " Surat, Baroda",
(iii) "Bhavnagar, Rajkot and Jamnagar ";
(2) for " Nagpur " substitute " and Nagpur ". [New section 4-A. - After section 4, insert the following new section :- "4-A. Use of Government of Bombay stamps permissible for certain period after 1st May, 1960. During the period commencing on the 1st day of Bombay stamps of May 1960 and ending on the 31st day of March permissible for certain 1962, or such further period as the State Government period after 1st May 1960. may by notification in the official Gazette specify, and notwithstanding anything contained in this Act or the rules made thereunder, any stamp, whether impressed, embossed, engraved or adhesive, issued by the Government of Bombay before the 1st day of May 1960, or by the Government of Maharashtra during the period aforesaid, may also be used for the purposes of this Act, as if it were duly issued by the Government of Maharashtra,".] Section 14. - " State of Bombay " shall stand unmodified. Schedule. - In entry (2), omit, clauses (b) and (d).The Bombay Local Boards Act, 1923
(Bombay VI of 1923)
Section 1. - For sub-section (2), substitute-"(2) It extends to the Bombay area of the State of Maharashtra, except Greater Bombay ".
Section 2. - In sub-section (2), " State of Bombay " shall stand unmodified. Section 3. - In clauses (cc) and (dd) for "State of Bombay" substitute " State of Maharashtra ". Section 11. - In sub-section (1), for "Bombay Legislative Assembly" substitute" Maharashtra Legislative Assembly ". Section 131 D. - Omit this section. Chapter XIII. - Omit this Chapter.The Bombay Betting Tax Act, 192
(Bombay VI of 1925)
Section 2. - For " State of Bombay " substitute "State of Maharashtra ". Section 3. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 5. - For " Government of Bombay " substitute " Government of Maharashtra ". Section 8. - In sub-section (1), for " Government of Bombay " substitute " Government of Maharashtra ".The Bombay Co-Operative Societies Act, 1925
(Bombay VII of 1925)
Section 2. - For " State of Bombay " substitute " State of Maharashtra ". Section 63A. - (1) For sub-sections (1) and (1A) substitute :-"(2) The State Government shall constitute a Tribunal called the Maharashtra Co-operative Tribunal to exercise the function conferred on the Tribunal by or under this Act:
Provided that until a new Tribunal is constituted, the Tribunal having jurisdiction immediately before the 1st day of May 1960 over the area to which this Act extends shall be deemed to be the Maharashtra Co-operative Tribunal". (2) In sub-section (2), for " Every Tribunal" substitute " The Tribunal".The Bombay Municipal Boroughs Act, 1925
(Bombay XVIII of 1925)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra.". Section 10. - In sub-section (1), in the Explanation, for " State of Bombay" substitute " State of Maharashtra ". Section 11. - In sub-section (1), for "Bombay Legislative Assembly" substitute " Maharashtra Legislative Assembly ". Section 67. - In sub-section (1), for "State of Bombay" substitute " State of Maharashtra ". Section 113A. - For " State of Bombay" substitute " State of Maharashtra". Section 217. - In sub-section (2), in the Explanation, for " Bombay Presidency" substitute " Maharashtra State". Schedule I. - Under the heading " Northern Division" omit all entries except those relating to the municipal boroughs of Kalyan and Thana.The Invalidation of Hindu Ceremonial Emoluments Act, 1926
(Bombay XI of 1926)
Section 2. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Non-Agriculturists Loans Act, 1928
(Bombay III of 1928)
Section 2. - For " State of Bombay" substitute "State of Maharashtra". Section 7. - Omit this section.The Bombay Maternity Benefit Act, 1929
(Bombay VII of 1929)
Section 2. - In sub-section (1), omit " Ahmedabad, Viramgam, Surat." Section 5. - In sub-section (1), for " cities of Bombay and Ahmedabad" substitute " City of Bombay".The Bombay Borstal Schools Act, 1929
(Bombay XVIII of 1929)
Section 2. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra ". Section 12. - In sub-section (2), for " State of Bombay" substitute " State of Maharashtra".The Bombay Local Funds Audit Act, 1930
(Bombay XXV of 1930)
Section 1. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories but " substitute " Bombay area of the State of Maharashtra ".The Bombay Finance Act, 1932
(Bombay II of 1932)
Section 2. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 20. - (1) In clause (ii), for " Cities of Ahmedabad and Poona" substitute " City of Poona ". (2) In clause (iv), omit " and Sabarmati in the District of Ahmedabad". (3) In clause (v), omit " Ahmedabad ". Section 21. - (1) In clause (I), -(a) in sub-clause (a), omit " the City of Ahmedabad and ";
(b) in clause (c), omit "Ahmedabad, ".
(2) For clause (2A), substitute:-" (2A) ' City of Poona' means the City of Poona as constituted under the Bombay Provincial Municipal Corporations Act, 1949 ;"
(3) In clause (7),-(a) omit " the City of Ahmedabad and ";
(b) omit "Ahmedabad,".
Section 24. - (1) In sub-section (1), in clause (b), omit " in the area of the Cantonment of Ahmedabad, by the Collector of Ahmedabad and,". (2) In sub-section (2), in clause (b), omit " Ahmedabad, ". Section 24A. - In sub-section (2), " for Collector of Ahmedabad or Poona, as the case may be ", substitute " Collector of Poona". Section 27. - (1) In sub-section (1AA), omit " City of Ahmedabad or" and " concerned ". (2) In sub-section (1A), omit " City of Ahmedabad ". (3) In sub-section (1B),-(a) omit " Ahmedabad, " where it occurs for the first time ;
(b) for " Collector of Ahmedabad or Poona, as the case may be," substitute " Collector of Poona ".
Section 28A. - In sub-section (3), omit "Ahmedabad ".The Bombay Weights and Measures Act, 1932
(Bombay XV of 1932)
Section 2. - In sub-section (1), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Live-Stock Improvement Act, 1933
(Bombay XXII of 1933)
Section 2. - In clause (a), for " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra ". Section 23. - In sub-section (4), omit the proviso.The Bombay Trade Disputes Conciliation Act, 1934
(Bombay IX of 1934)
Section 2. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 6. - In sub-section (1), for " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute "area to which this Act extends ".The Bombay Devdasis Protection Act, 1934
(Bombay X of 1934)
Section 1. - In sub-section (2), for " State of Bombay" substitute "State of Maharashtra ". Section 7. - In sub-section (3), omit the proviso.The Bombay Public Trusts Registration Act, 1935
(Bombay XXV of 1935)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 27. - In sub-section (4), omit the proviso.The Bombay Opium Smoking Act, 1936
(Bombay XX of 1936)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 3. - " State of Bombay " shall stand unmodified. Section 21. - For " State of Bombay " substitute " State of Maharashtra ". Section 33. - " State of Bombay " shall stand unmodified.The Parsi Public Trusts Registration Act, 1936
(Bombay XXIII of 1936)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 25. - Omit the proviso to sub-section (4).The Bombay Provisional Collection of Taxes Act, 1938
(Bombay IV of 1938)
Section 3. - For " Bombay Legislative Assembly " substitute " Maharashtra Legislative Assembly ". Section 4. - In clause (b) of sub-section (2), for " Bombay Legislative Assembly " substitute " Maharashtra Legislative Assembly ".The Probation of offenders Act, 1938
(Bombay XIX of 1938)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra ".The Bombay Forfeited Lands Restoration Act, 1938
(Bombay XXII of 1938)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra".The Bombay Gas Supply Act, 1939
(Bombay IX of 1939)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 6. - For " State of Bombay " substitute " State of Maharashtra". Section 10. - For " State of Bombay " substitute " State of Maharashtra ".The Bombay Lifts Act, 1939
(Bombay X of 1939)
Section 2. - In sub-section (1), for " State of Bombay" substitute " State of Maharashtra".The Bombay Agricultural Produce Markets Acts, 1939
(Bombay XXII of 1939)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 26. - In sub-section (5), omit the proviso.The Bombay Fodder and Grain Control Act, 1939
(Bombay XXVI of 1939)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra ". Section 3. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories" substitute "area to which this Act extends ".The Bombay Land Improvement Schemes Act, 1942
(Bombay XXVIII of 1942)
Section 1. - (1) In sub-section (2), for " State of Bombay" substitute " State of Maharashtra ". (2) In sub-section (3), in the proviso, omit " or as the case may be, the Saurashtra Land Improvement Schemes Act, 1954 ". Section 2. - (1) In clause (5a),-(a) " State of Bombay "shall stand unmodified ;
(b) omit sub-clauses (iv) and (v).
(2) In clause (5B),-(a) " State of Bombay "shall stand unmodified ;
(b) omit sub-clauses (iv) and (v).
The Bombay Cotton Control Act, 1942
(Bombay XXX of 1942)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Growth of Foodcrops Act, 1944
(Bombay VIII of 1944)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Beggars Act, 1945
(Bombay XXIII of 1945)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra". Section 27. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " area to which this Act extends ".The Bombay Electricity (Special Powers) Act, 1946
(Bombay XX of 1946)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". (2) In sub-section (3), " State of Bombay " shall stand unmodified. Section 4. - In sub-section (1), in clause (b),- (1) in sub-clause (i),-(a) in paragraph (I), for " pre-Reorganisation State of Bombay, (excluding the transferred territories) " substitute " Bombay area of the State of Maharashtra " ;
(b) omit paragraph (II);
(2) in sub-clause (ii),-(a) in paragraph (I), for " pre-Reorganisation State of Bombay, (excluding the transferred territories) " substitute " Bombay area of the State of Maharashtra ";
(b) omit paragraph (II).
The Bombay Cotton (Statistics) Act, 1946
(Bombay XXVII of 1946)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories "substitute " Bombay area of the State of Maharashtra ".The Bombay Home Guards Act, 1947
(Bombay III of 1947)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". (2) In sub-section (3),-(a) " State of Bombay "shall stand unmodified ;
(b) after " any other area " insert " in the State of Maharashtra ".
Section 2. - In sub-section (3), for " State of Bombay " substitute " State of Maharashtra ". Section 4. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 9A. - In sub-section (1), for "Bombay Legislative Assembly or the Bombay Legislative Council " substitute " Maharashtra Legislative Assembly or the Maharashtra Legislative Council ".The Bombay Industrial Relations Act, 1946
(Bombay XI of 1947)
Section 1. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 5. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 6. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 9. - For " State of Bombay " substitute " State of Maharashtra ". Section 86A. - For " pre-Reorganisation State of Bombay, excluding the transferred territories "substitute " Bombay area of the State of Maharashtra ". Section 86L. - In sub-section (1), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Agricultural Debtors Relief Act, 1947
(Bombay XXVIII of 1947)
Section 1. - For "pre-Reorganisation State of Bombay, excluding the transferred territories and the City of Bombay "substitute " Bombay area of the State of Maharashtra except the City of Bombay ". Section 57. - " State of Bombay "shall stand unmodified.The Bombay Money-Lenders Act, 1946
(Bombay XXXI of 1947)
Section 1. - (1) In sub-section (2), for " State of Bombay" substitute " State of Maharashtra ". (2) In sub-section (3), " State of Bombay "shall stand unmodified. Section 2. - In clause (13), for "State of Bombay" substitute "State of Maharashtra ". Section 6. - In sub-section (2), in sub-clause (iii) of clause (a), " State of Bombay " shall stand unmodified.The Lord Reay Maharashtra Industrial Museum Act, 1947
(Bombay XXXII of 1947)
Section 3. - In clause (7), for "State of Bombay" substitute "State of Maharashtra". Section 7. - In sub-section (2), in clause (c), for " State of Bombay " substitute " State of Maharashtra". Section 13. - For " Government of Bombay" substitute "State Government". Section 14. - For " Government of Bombay " substitute " State Government".The Bombay Agricultural Pests and Diseases Act, 1947
(Bombay XLIII of 1947)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra".The Bombay Habitual offenders Restriction Act, 1947
(Bombay LI of 1947)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra". Section 2. - In clause (2), in sub-clause (a), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(Bombay LVII of 1947)
Section 2. - In sub-section (1), for " pre-Reorganisation State of Bombay, excluding the transferred territories "substitute " Bombay area of the State of Maharashtra ". Section 10AA. - In sub-section (1), in clause (a), omit "the City of Ahmedabad or ". Section 10C. - Omit sub-section (3). Schedule I. - In entry (v), omit the headings " (a) Ahmedabad District- ", " (b) Kaira District- ", " (c) Broach District-"," (d) Panch Mahals District-" and " (e) Surat District- " and all sub-entries thereunder. Schedule III. - Omit the headings "(c) Ahmedabad District-", and sub-entries thereunder.The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947
(Bombay LVIII of 1947)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Primary Education Act, 1947
(Bombay LXI of 1947)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories and Greater Bombay " substitute " Bombay area of the State of Maharashtra excluding Greater Bombay ". Section 4. - In the Explanation below sub-section (7), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " State of Maharashtra ". Section 58. - In sub-section (6), in clause (b), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute '' State of Maharashtra ". [ New section 59A. - After section 59 insert:- "59A. Transitory and special Provision on account of reorganisation of Bombay State. - Notwithstanding anything contained in this provision on account of Act with effect from such date as the State Government reorganisation of may, by notification in the official Gazette appoint, the existing Board of Primary Education shall stand dissolved, and the president and members thereof shall be deemed to have vacated their office; and there shall be constituted a Board of Primary Education for the area to which this Act extends, consisting of a president and such number of other members, including a Secretary, as the State Government may think fit to nominate. (2) The members so nominated shall, as far as may be, include persons who were members of the Board so dissolved and are, on the date on which such nomination is made, ordinarily residing in the area to which this Act extends. (3) The president and other members nominated under sub-section (1) shall hold office up to and inclusive of the 30th day of April 1961, or until a Board is duly constituted under section,-whichever is earlier. (4) The Board so constituted shall exercise all the powers and perform all the duties of the Board of Primary Education under this Act."].The Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(Bombay LXII of 1947)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - (1) In clause (3A), omit from " or that Act" to " region of the State". (2) In clause (8),-(a) omit "or Girasdar " and the Explanation ;
(b) for " State of Bombay "substitute " State of Maharashtra ".
(3) In clause (9a),-(a) for sub-clause (a), substitute the following :-
" (a) in the Bombay area of the State of Maharashtra, the Bombay Land Revenue Code, 1879 ;" ;
(b) in sub-clauses (b) and (c), for "State of Bombay " substitute " State of Maharashtra ".
(4) In clause (9b),-(a) for sub-clause (a), substitute the following :-
" (a) in the Bombay area of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands Act, 1948 ; ";
(b) in sub-clause, (b), for " State of Bombay " substitute " State of Maharashtra";
(c) for sub-clause (c), substitute the following :-
" (c) in the Vidarbha region of the State of Maharashtra, the Bombay Tenancy and Agricultural Land (Vidarbha Region and Kutch Area) Act, 1958 in its application to the Vidarbha region of the State of Maharashtra; " ;
(d) omit sub-clause (d).
(5) omit clause (12). Section 8AA. - In sub-section (2), in clause (a), omit "or of that section in its application to the Saurashtra area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordianance, 1948," . Section 12. - Omit " or of sub-section (1) of that section in its application to the Saurashtra area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordinances, 1948," . Section 16. - In sub-section (2), omit" or of sub-section (1) of that section in its application to the Saurashtra area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordianance, 1948,". Section 27. - In clause (a),- (1) for sub-clause (ii), substitute the following :-"(ii) for execution of any award made or deemed to be made under the Bombay Co-operative Societies Act, 1925 ;"
(2) in sub-clause (iii), omit" or under the Saurashtra Agricultural Debtor's Relief Act, 1954 ". Section 30. - Omit " or the said provisions of that Act as applied to the Saurashtra area by the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance, 1948 ". Section 38. - For " State " substitute " State of Bombay ".[The Land Acquisition (Bombay Amendment) Act, 1948
(Bombay IV of 1948)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra",]The Poona University Act, 1948
(Bombay XX of 1948)
Section 2. - In clause (5), for " State of Bombay "substitute " State of Maharashtra ". Section 5. - In sub-section (4), for " State of Bombay " substitute " State of Maharashtra". Section 9. - In sub-section (1), for " Governor of Bombay " substitute " Governor of Maharashtra ". Section 16. - In sub-section (1),- (1) Under Class I, in paragraph (B)-(a) In clause (i), for "Chief Justice of Bombay " substitute " Chief Justice of the High Court of Maharashtra " ;
(b) in clause (ii), for " Bombay " substitute" Maharashtra" ;
(c) In clause (viii), for " State of Bombay " substitute " State of Maharashtra";
(2) Under Class II, in paragraph (A) in clause (iv),-(a) in sub-clause (f), for " Bombay Legislative Assembly " substitute " Maharashtra Legislative Assembly ";
(b) in sub-clause (g), for "Bombay Legislative Council " substitute " Maharashtra Legislative Council".
Section 20. - In sub-section (1), in clause (xiii) for "State of Bombay " substitute " State of Maharashtra ". Section 41. - In clause (i), for "Secondary School Certificate Examination Board " substitute " Maharashtra Secondary School Certificate Examination Board". Schedule II. - For entries 8 and 10, substitute, respectively, the following :-" 8. Thana District, as formed on the 1st day of May 1960 by the Bombay Reorganisation Act, 1960."
" 10. West Khandesh District, as formed on the 1st day of May 1960 by the Bombay Reorganisation Act, 1960."
The Bombay Refugees Act, 1948
(Bombay XXII of 1948)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 2. - For "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 4. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 7. - For " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". First Schedule. - For "Government of Bombay" and "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Government of Maharashtra " and " Bombay area of the State of Maharashtra ", respectively. Second Schedule. - (1) For "Government of Bombay" substitute " Government of Maharashtra ". (2) Omit" Political and Services Department".The Bombay Land Requisition Act, 1948
(Bombay XXXIII of 1948)
Section 2. - In sub-section (2), " State of Bombay " shall stand unmodified. Section 8. - In sub-section (1), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 20A. - In sub-section (2)," State of Bombay " shall stand unmodified. Schedule. - (1) For entry 3, substitute the following :-"3. Thana District, as formed on the 1st day of May 1960 by the Bombay Reorganisation Act, 1960.".
(2) Omit entries 4 and 5.The Bombay Secondary School Certificate Examination Act, 1948
(Bombay XLIX of 1948)
Section 2. - (1) For clause (a), substitute the following :-"(a) ' Board' means the Maharashtra Secondary School Certificate Examination Board constituted under section 3 ;".
(2) Omit clause (g). (3) In clasue (h), for " Bombay State " substitute " Maharashtra State ". (4) Omit clause (j). Section 3. - (1) For sub-section (2) and the marginal note, substitute the following:- " (1) Constitution of Board. The State Government shall by notification in the official Gazette, establish for the purposes of this Act a Board by the name of the Maharashtra Secondary School Certificate Examination Board. The Board shall consist of a Chairman appointed by the State Government and members as specified in sub-section (2)." (2) In sub-section (2),-(i) for " Board for the Maharashtra region " substitute " Board ";
(ii) In paragraphs (B) and (C), for " Maharashtra region " substitute "State".
(3) Omit sub-section (3). (4) In sub-section (4), Omit " or (3)". New section 3A. - After section 3, insert the following :- " 3A. Continuance of Regional Board until Board is established. The Secondary School Certificate Examination Board established to function in the Maharashtra region shall continue to function in the Bombay area of the State of Maharashtra, until a new Board is duly established by the State Government under section 3; and shall be deemed to be the Board established under section 3.". Section 11. - For " Secondary School Certificate Examination Board " substitute " Maharashtra Secondary School Certificate Examination Board ".The Bombay Tenancy and Agricultural Lands Act, 1948
(Bombay LXVII of 1948)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 32. - For " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal". Section 67. - (1) In the proviso, for " State of Bombay " substitute " State of Maharashtra". (2) In the Explanation,-(a) for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra " ;
(b) for " High Court of Bombay " substitute " High Court of Maharashtra ".
Sections 75 and 76. - For " Bombay Revenue Tribunal", except in the expression " Bombay Revenue Tribunal Act ", substitute " Maharashtra Revenue Tribunal". Sections 77, 78, 80, 82(2) and 85. - For " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal". Section 88B. - In sub-section (1), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Housing Board Act, 1948
(Bombay LXIX of 1948)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra". Section 2. - In clause (3) for " Each of the Housing Boards" substitute " the Maharashtra Housing Board. ". Section 3. - For sub-section (1), substitute-" (1) The State Government shall, by notification in the official Gazette, establish for the purposes of this Act a Board by the name of the Maharashtra Housing Board."
New section 4A. - After section 4, insert the following :- " 4A. Existing Board to continue till new the Board established. Until a Board is duly established under section 3, for the Maharashtra region Board established. shall continue to function in the Bombay area of the State of Maharashtra and shall be deemed to be the Board established under section 3.". Section 74. - In sub-section (1), for "Bombay Legislative Assembly" substitute " Maharashtra Legislative Assembly ".The Bombay Children Act, 1948
(Bombay LXXI of 1948)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 3. - For " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 98. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ".The Bombay Khar Lands Act, 1948
(Bombay LXXII of 1948)
Section 1. - For sub-section (2), substitute-" (2) It extends to the Bombay area of the State of Maharashtra ".
Section 2. - (1) For clause (a), substitute-" (a) ' Board ' means the Board established under section 3 ; ".
(2) Omit clause (aa). (3) In clause (b), omit " or where the Board consists of one member only that member". (4) Omit clause (cc). (5) Omit clause (da). Section 2A. - Omit this section. Section 3. - For this section substitute the following :- "3. Establishment of Khar Lands Development Board. (1) The State Government shall by notification in the official Gazette establish a Board to be called the Maharashtra Khar Lands Development Board. The Board shall consist of a Chairman and members as specified in sub-section (2). (2) The Board shall consist of four ex-officio members and five other members as follows :-(a) the ex-officio members shall be-
(i) Secretary to the Government of Maharashtra, Revenue Department;
(ii) Secretary to the Government of Maharashtra, Agriculture and Forests Department;
(iii) Director of Agriculture, Maharashtra State ;
(iv) Director of Minor Irrigation ;
(b) the members other than ex-officio members shall be nominated by the State Government, two each representing the Thana and Kolaba districts, and one representing the Ratnagiri district.
(3) The names of members nominated under sub-section (2) shall be published in the official Gazette. (4) The Chairman of the said Board shall be appointed by the State Government and shall hold office for a period of three years from the date of his appointment. (5) Until a Board is duly constituted under sub-section (2), the existing Board constituted for the Maharashtra region shall continue to function and operate in the Bombay area of the State of Maharashtra and shall be deemed to be the Board for the purposes of this Act, established under sub-section (1)." Section 6. - For "the Khar Lands Development Board for .......... " substitute " The Maharashtra Khar Lands Development Board ". Section 32. - Omit " or where the Board consists of one member only, the budget shall be prepared by that member ". Section 34. - In sub-section (2), omit " or where the Board consists of one member only, by that member". Section 44. - Omit "or where the Board consists of one member only, that member ".The Bombay Shops and Establishments Act, 1948
(Bombay LXXIX of 1948)
Schedule I. - Omit entries 2, 8, 9, 16, 20, 22, 25, 37 and 39.The Bombay Sugarcane Cess Act, 1948
(Bombay LXXXII of 1948)
Section1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". (2) In sub-section (3), the words " State of Bombay " shall stand unmodified. Section 11. - (1) In sub-section (1), for " Bombay Sugarcane Cess Fund" substitute " Maharashtra Sugarcane Cess Fund ". (2) In sub-section (2), for " State of Bombay" substitute " State of Maharashtra ". (3) In sub-section (3), for "Bombay Sugarcane Cess Fund" substitute" Maharashtra Sugarcane Cess Fund ". Section 14. - In sub-section (2), in clause (g), for " Bombay Sugarcane Cess Fund "substitute " Maharashtra Sugarcane Cess Fund". Section 15. - " State of Bombay" shall stand unmodified.The Bombay Anatomy Act, 1949
(Bombay XI of 1949)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra". (2) In sub-section (4), in the proviso, " State of Bombay " shall stand unmodified. Section 11. - " State of Bombay" shall stand unmodified.The Bombay Nursing Homes Registration Act, 1949
(Bombay XV of 1949)
Section 1. - In sub-section (2),- (1) for " State of Bombay " substitute " State of Maharashtra"; (2) for " Cities of Poona and Ahmedabad " substitute " City of Poona".The Bombay Prohibition Act, 1949
(Bombay XXV of 1949)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra". (2) In sub-sections (3) and (4), shall stand unmodified. Section 2. - In clause (36), for " State of Bombay " substitute " State of Maharashtra ".The Bombay Repatriated Prisoners Act, 1949
(Bombay XXVII of 1949)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". 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 " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 8. - (1) In sub-section (4), for from " to the Bombay " to " 1939 " substitute " to the Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". (2) In sub-section (5), for " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal".The Bombay Land Acquisition officers Proceedings Validation Act, 1949
(Bombay XXXV of 1949)
Section 1. - In sub-section (2), for from "pre-Reorganisation" to "territories" substitute " Bombay area of the State of Maharashtra ". Section 6. - This section shall stand unmodified.The Bombay Prevention of Ex-Communication Act, 1949
(Bombay XLII of 1949)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ".The Bombay Provincial Municipal Corporations Act, 1949
(Bombay LIX of 1949)
In the preamble for " the Cities of Ahmedabad and Poona " substitute " the City of Poona ". Section 1. - (1) In sub-section (2), for " pre-Reorganisation State of Bombay excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". (2) In sub-section (3), omit " the City of Ahmedabad and ". Section 2. - (1) In clause (2), omit " the City of Ahmedabad or " ; (2) In clause (8), omit " the City of Ahmedabad ". (3) In clause (29), for " the Cities of Ahmedabad and Poona " substitute " the City of Poona " ; Section 3. - In sub-section (1), for " the City of Ahmedabad, and the City of Poona, respectively " substitute " the City of Poona " ; Section 127. - Clause (f) of sub-section (2), and sub-section (4) shall stand unmodified. Appendix IV. - (1) Omit " Part II- Special Provisions relating to the City of Ahmadabad " and paragraphs 7 to 13 thereunder : (2) In Part IV, in paragraph 22, for " the Cities' of Ahmedabad and Poona " substitute " the City of Poona ".The Bombay Khoti Abolition Act, 1949
(Bombay VI of 1950)
In the preamble, for " State of Bombay " substitute " Bombay area of the State of Maharashtra " . Section 12. - (1) In sub-section (5), for from " Bombay Revenue Tribunal" to " 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958)". (2) In sub-section (6), for " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal ''. Sections 13 and 14. - For " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal " .The Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(Bombay XXII of 1950)
Section 3. - For " Schedules I and II " substitute " the Schedule ". Section 6. - For " Schedules I and II " substitute " the Schedule ". Schedule I. - (1) For " Schedule I " substitute " the Schedule " ; (2) Omit " (A) Enclaves transferred from Rajasthan to Bombay " and the entry thereunder ; (3) Omit " (B) Enclaves transferred from Saurashtra to Bombay " and the entries thereunder ; Schedule II. - Omit this Schedule.The Bombay Local Authorities Census Expenses Contribution Act, 1950
(Bombay XXIII of 1950)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ".[The Bombay Public Trusts Act, 1950
(Bombay XXIX of 1950)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 3. - Omit the proviso. Section 6A. - For " The Charity Commissioners " substitute " The Charity Commissioner ". Section 42. - For " Each Charity Commissioner " substitute " The Charity Commissioner ". Section 51. - (1) In sub-section (2), for " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". (2) In sub-section (4), for " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal ". Section 56B. - In sub-section (3), for " State of Bombay " substitute " State of Maharashtra". Section 56G. - In sub-section (3), for " Bombay " at both the places, substitute " Maharashtra ". Section 69. - In clause ( j ), omit " Bombay,". Section 71. - For " Bombay Revenue Tribunal" wherever it occurs, substitute " Maharashtra Revenue Tribunal ". Section 79CC. - In sub-section (3), for " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal ".] [Schedule B. - For " Bombay Revenue Tribunal", substitute " Maharashtra Revenue Tribunal".]The Bombay National Parks Act, 1950
(Bombay LIV of 1950)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 3. - In clause (2), omit " Bombay State ". Section 17. - In sub-section (1), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Paragana and Kulkarniwatans (Abolition) Act, 1950
(Bombay LX of 1950)
Section 1. - For " pre-Reorganisation State of Bombay, excluding the transferred territories and " substitute " Bombay area of the State of Maharashtra excluding ". Section 9. - (1) In sub-section (4), for from " Bombay Revenue " to " 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". (2) In sub-section (5), for " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal ". Sections 10, 11 and 13. - For " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal ".The Bombay Building (Control On Erection) Regulation, 1950
(Bombay Regulation No. I of 1950)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - For " State of Bombay " substitute " State of Maharashtra ".The Bombay Police Act, 1951
(Bombay XXII of 1951)
Section 1. - In sub-section (2), for " Bombay " substitute " Maharashtra ". Section 2. - Sub-section (3) shall stand unmodified. Sections 3 and 4. - For " State of Bombay " substitute " State of Maharashtra ". Section 8A. - For " State of Bombay " substitute " State of Maharashtra ". Section 33. - (1) In sub-section (1), in the proviso, omit " that Act as in force in the Saurashtra area of the Kutch area of the State of Bombay ". (2) In sub-section (1A), for " the area of the pre-Reorganisation State of Bombay excluding the transferred territories" substitute " the Bombay area of the State of Maharashtra " . Section 57. - " State of Bombay " shall stand unmodified. Section 63A. - In sub-section (1), for " State of Bombay " substitute " State of Maharashtra " . Section 63B. - In sub-section (11), for " Bombay " substitute " Maharashtra" . Section 73. - Omit " or of that Act as in force in the Saurashtra area of the State of Bombay ". Section 73A. - For from " pre-Reorganisation" to " territories " substitute " Bombay area of the State of Maharashtra ". Section 74. - Omit " for under section 3 or 5 or 6 of that Act as in force in the Saurashtra area of the State of Bombay ". Section 89. - Omit " or that Act as in force in the Saurashtra area of the State of Bombay ". Section 118. - In the sub-section (2), omit " or of that Act as in force in the Saurashtra area of the State of Bombay ". Section 149A. - For " State of Bombay " substitute " State of Maharashtra ". Section 154. - For "pre-Reorganisation State of Bombay, excluding the transferred territories and " substitute " Bombay area of the State of Maharashtra excluding " and for " State of Bombay " substitute " State of Maharashtra ". Section 167. - Sub-section (3) shall stand unmodified.The Bombay Separation of Judicial and Executive Functions Act, 1951
(Bombay XXIII of 1951)
Section 1. - In sub-section (2), " State of Bombay " shall stand unmodified. Section 2. - This section shall stand unmodified.The Bombay Wild Animals and Wild Birds Protection Act, 1951
(Bombay XXIV of 1951)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra " . Section 4. - In sub-section (2), in clause (a), for " pre-Reorganisation State of Bombay excluding the transferred territories " substitute " Bombay area of the State of Maharashtra " . Section 6. - Except in clause (c) of sub-section (1), for " Bombay " substitute "Maharashtra ". Sections 12 and 16. - For "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 37. - In the Explanation, for " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra" . Section 54. - This section shall stand unmodified.The Bombay State Reserve Police Force Act, 1951
(Bombay XXXVIII of 1951)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra " . Section 10. - In sub-section (1), for " State of Bombay " substitute " State of Maharashtra " . Section 14. - This section shall stand unmodified. Schedule B. - For " State of Bombay " substitute " State of Maharashtra " .The Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951
(Bombay XLIV of 1951)
Section 6. - For " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
(Bombay XLVII of 1951)
Section 5. - For " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra" . Section 7. - (1) In sub-section (5), for " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra RevenueTribunal constituted under the Bombay Revenue Tribunal Act, 1957
(Bombay XXXI of 1958).
(2) In sub-section (6), for " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal ". Sections 8 and 9. - For " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal ".The Akrani Mahal (Application of Laws) Regulation, 1952
(Bombay Regulation No. I of 1952)
Section 2. - For " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " State of Maharashtra " .The Bombay Cinemas (Regulation) Act, 1953
(Bombay XI of 1953)
Sections 1, 4 and 6. - For " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 11. - " State of Bombay " shall stand unmodified.The Bombay Evacuee Interest (Separation) Validating and Supplementary Act, 1953
(Bombay XXIX of 1953)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay University Act, 195
(Bombay XXXI of 1953)
Section 2. - In clause (6), for " Bombay State " substitute " Maharashtra State ". Section 9. - In sub-section (1), for " Governor of Bombay " substitute s" Governor of Maharashtra ". Section 16. - Throughout this section, for " Bombay " except in " Greater Bombay " substitute " Maharashtra ". Section 17. - In sub-section (2), in clause (d), for " State of Bombay " substitute " State of Maharashtra ". Section 24. - In sub-section (1), in clause (c), omit " Bombay State ". Section 65. - Clause (iv) shall stand unmodified. Section 66. - In the proviso to sub-section (2), for " State of Bombay " substitute " State of Maharashtra ".The Bombay Land Tenures Abolition (Amendment) Act, 1953
(Bombay XXXVIII of 1953)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories and " substitute " Bombay area of the State of Maharashtra excluding ".The Bombay Personal Inams Abolition Act, 1952
(Bombay XLII of 1953)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories and " substitute " Bombay area of the State of Maharashtra ". Section 8. - For " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra ". Section 11. - For " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". Sections 12 to 17. - For " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal ".The Bombay Kauli and Katuban Tenures (Abolition) Act, 1953
(Bombay XLIV of 1953)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - In clause (h), for " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". Section 6. - For " in the pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " in the Bombay area of the State of Maharashtra ".The Bombay Veterinary Practitioners Act, 1953
(Bombay LXVIII of 1953)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra". Section 2. - In clause (1), for " Bombay Veterinary Council " substitute " Veterinary Council ". Section 3. - In sub-section (1), for " Bombay Veterinary Council " substitute " Maharashtra (Bombay area) Veterinary Council ". (2) In sub-section (2),-(a) in clause (a), omit " Bombay State " ;
(b) in clause (c), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " area to which this Act extends ".
(c) in clause (d), for " Bombay Legislative Assembly " substitute " Maharashtra Legislative Assembly ".
(3) In sub-section (3), omit " State of Bombay ". New section 3A. - After section 3, insert- " 3A. Provision for continuance of existing Bombay Veterinary Council upto 30th April 1961. - (1) As from the day of May 1960, notwithstanding anything contained in section 3, the Veterinary Bombay Council established for the pre-Reorganisation State of Bombay, excluding the transferred territories, shall be deemed to be the Council nominated and established ad hoc under this Act for the Bombay area of the State of Maharashtra, and shall under the same name i.e. the Bombay Veterinary Council, continue to function as the Council for that area, subject to such directions as may from time to time be issued by the Government of Maharashtra, in consultation with the Government of Gujarat. (2) The Council continued under sub-section (1), shall cease to function as from, and shall be deemed to be dissolved on, the 1st day of May 1961 or such earlier date as the Government of Maharashtra may, in consultation with the Government of Gujarat, by order appoint. (3) Upon such dissolution, the assets, rights and liabilities of the Council shall be apportioned between the successor Councils in the two States in such manner as may be agreed upon between the two State Governments.". Section 6. - In the proviso to sub-section (1), for "Bombay Legislative Assembly" substitute " Maharashtra Legislative Assembly ". Section 9. - Omit " Bombay State ". Section 14. - In sub-section (2), " pre-Reorganisation State of Bombay, shall stand unmodified. New section 15B. - After section 15A, insert,- "15B. Further provision for continuance of existing deemed register from 1st May 1960. (1) The register duly prepared and maintained or to be prepared and maintained under section 11 and in force immediately before the 1st day of May 1960, shall, with effect from that date, be deemed to be the register for the Bombay area of the State of Maharashtra. ".The Bombay Service Inams (Useful To Community) Abolition Act, 1953
(Bombay LXX of 1953)
Section 7. - (1) In sub-section (4), for " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939" substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". (2) In sub-section (5), for " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal". Sections 8, 9 and 10. - For " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal ".The Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(Bombay LXXI of 1953)
Section 2. - In clause (xiv), " State of Bombay " shall stand unmodified. Section 13. - For "pre -Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra". Section 14. - (1) In sub-section (4), for " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". (2) In sub-sections (5) and (6), for " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal". Sections 15, 16 and 17. - For "Bombay Revenue Tribunal" substituted " Maharashtra Revenue Tribunal".The Bombay Registration of Marriages Act, 1953
(Bombay V of 1954)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 2. - In clause (7), for " State of Bombay " substitute " State of Maharashtra ". Section 7. - For " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra".The Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953
(Bombay XXXIX of 1954)
Section 1. - For "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute" Bombay area of the State of Maharashtra". Section 2. - "pre-Reorganisation State of Bombay ", shall stand unmodified. Section 9. - For " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra". Section 16. - For " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". Section 17 to 21. - For" Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal".The Bombay Animal Preservation Act, 1954
(Bombay LXXII of 1954)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " in the Bombay area of the State of Maharashtra ".The Provincial Small Cause Courts (Suits Validation) Act, 1955
(Bombay XVI of 1955)
Section 2. - In clause (1), " State of Bombay " shall stand unmodified.The Bombay Judicial Proceedings (Regulation of Reports) Act, 1955
(Bombay XVIII of 1955)
Section 1. - In sub-section (2), for " pre-reorganisation State of Bombay excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Bhil Naik Inams Abolition Act, 1955
(Bombay XXI of 1955)
Section 1. - In sub-section (2), for "West Khandesh" substitute "West Khandesh" (except the villages specified in Parts II and III of the First Schedule to the Bombay Reorganisation Act, 1960)" and for "State of Bombay " substitute " State of Maharashtra ". Section 7. - (1) In sub-section (4), for " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". (2) In sub-section (5), for " Bombay Revenue Tribunal" substituted " Maharashtra Revenue Tribunal ". Sections 8, 9 and 10. - For " Bombay Revenue Tribunal " substitute " Maharashtra Revenue Tribunal ".The Bombay Merged Territories Miscellaneous Alienation Abolition Act, 1955
(Bombay XXII of 1955)
Section 1. - (1) In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra". Section 2. - In clause (xiii) of sub-section (i), " pre-Reorganisation State of Bombay "shall stand unmodified. Section 12. - For " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute " Bombay area of the State of Maharashtra". Section 20. - For " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 " substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 ". Sections 21 to 25. - For " Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal".The Bombay Town Planning Act, 1954
(Bombay XXVII of 1955)
Section 1. - (1) In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra". Section 2. - In clause (1), for "Government of Bombay" substitute "Government of Maharashtra ".The Dabhel-Simlak Madressa (Repealing) Act, 1955
(Bombay XLV of 1955)
This Act shall stand repealed in the State of Maharashtra.The Payment of Wages (Bombay Amendment) Act, 1955
(Bombay XLVIII of 1955)
Section 2. - " State of Bombay "shall stand unmodified.The Bombay Highways Act, 1955
(Bombay LV of 1955)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ". Section 4. - For pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Government Premises (Eviction) Act, 1955
(Bombay II of 1956)
Section 2. - In clause (b), for " Government of Bombay" substitute " Government of Maharashtra ".The Bombay Aerial Ropeways Act, 1955
(Bombay III of 1956)
Section 1. - In sub-section (2), for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra".The Hindu Places of Public Worship (Entry Authorisation) Act, 1956
(Bombay XXXI of 1956)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". (2) In sub-section (3), "State of Bombay" shall stand unmodified.The Bombay Molasses (Control) Act, 1956
(Bombay XXXVIII of 1956)
Section 1. - (1) In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - In clause (b), for " Bombay State " substitute " Maharashtra State".[The Bombay Contingency Fund Act, 1956]
(Bombay XLVI of 1956)
Preamble and long title.-In the long title and preamble, for " State of Bombay " substitute " State of Maharashtra ". Section 2. - (1) For " Contingency Fund of the State " substitute "Contingency Fund of the State of Maharashtra ". (2) For " State of Bombay " substitute " State of Maharashtra ". Section 3. - For " Government of Bombay " substitute " Government of Maharashtra". Section 5. - " State of Bombay " shall stand unmodified.The Legislative Council (Chairman and Deputy Chairman) and Bombay Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1956
(Bombay XLVII of 1956)
Section 2. - (1) In clause (a), for "Bombay Legislative Assembly" substitute " Maharashtra Legislative Assembly ". (2) In clause (c), for " Bombay Legislative Council" substitute " Maharashtra Legislative Council ". Section 14. - " State of Bombay" shall stand unmodified.The Bombay Ministers' Salaries and Allowances Act, 1956
(Bombay XLVIII of 1956)
Section 2. - In clause (6), for "Government of Bombay" substitute " Government of Maharashtra ". Sections 12 and 13. - For " Bombay Legislative Assembly " and " Bombay Legislative Council" substitute " Maharashtra Legislative Assembly" and " Maharashtra Legislative Council" respectively. Section 15. - " State of Bombay" shall stand unmodified.The Bombay Legislature Members' Salaries and Allowances Act, 1956
(Bombay XLIX of 1956)
Section 2. - (1) In clause (a), for " Bombay Legislative Assembly" substitute " Maharashtra Legislative Assembly " . (2) In clause (d), for " Bombay Legislative Council" substitute " Maharashtra Legislative Council". (3) In clause (f), for " Government of Bombay " substitute " Government of Maharashtra " . Section 9. - " State of Bombay" shall stand unmodified.The Bombay Legislature Members' (Removal of Disqualifications) Act, 1956
(Bombay LII of 1956)
Section 2. - For " Bombay Legislative Assembly " and " Bombay Legislative Council " substitute " Maharashtra Legislative Assembly " and " Maharashtra Legislative Council", respectively. Schedule I. - (1) In entry 1, for " Government of Bombay " substitute " Government of Maharashtra " . (2) In entry 10, for " Bombay Labour Welfare Board " substitute " Labour Welfare Board " . (3) In entry 12, for " Bombay Public Service Commission" substitute " Maharashtra Public Service Commission ".The Bombay Shetgiwatan Rights Ratnagiri (Abolition) Act, 1956
(Bombay II of 1957)
Section 1. - In sub-section (2), for "State of Bombay" substitute "State of Maharashtra " . Section 6. - For " Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939" substitute " Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957" . Sections 7, 8 and 9. - For "Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal".The Bombay Corneal Grafting Act, 1957
(Bombay XXXIII of 1957)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra " .The Mamlatdar's Courts (Extension) Act, 1957
(Bombay IV of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Commissioners of Divisions Act, 1957
(Bombay VIII of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - (1) In clause (c), omit from " or under that Code " to " State of Bombay ". (2) In clause (d), omit sub-clauses (i) and (ii).The Land Improvement Loans and Agriculturists Loans (Extension and Amendment) Act, 1958
(Bombay XXVII of 1958)
Sections 2 and 5. - " State of Bombay " shall stand unmodified.The Bombay Lifts (Extension) Act, 1957
(Bombay XXVIII of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Non-Agriculturists' Loans (Extension) Act, 1957
(Bombay XXIX of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Land Improvement Schemes (Extension and Amendment) Act, 1958
(Bombay XXX of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Revenue Tribunal Act, 1957
(Bombay XXXI of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - In clause (c), for " Bombay " substitute " Maharashtra ". Section 3. - In sub-section (1), for "Bombay" substitute "Maharashtra". Section 8. - "State of Bombay " substitute "State of Maharashtra ". First Schedule. - Omit all entries in columns 1 and 2 against serial numbers 2, 3 and 10.The Indian Treasure-Trove (Extension To The Hyderabad and Saurashtra Areas of Bombay State) Act, 1957
(Bombay XXXIII of 1958)
Sections 2 and 3. - " State of Bombay " shall stand unmodified.The Bombay Devadasis Protection (Extension) Act, 1957
(Bombay XXXIV of 1958)
Section 2. - " State of Bombay" shall stand unmodified.The Indian Registration (Bombay Provision For Uniformity and Amendment) Act, 1957
(Bombay XXXV of 1958)
Throughout the Act, " State of Bombay " shall stand unmodified.The Bombay Hindu Places of Public Worship (Entry Authorization) (Extension) Act, 1957
(Bombay XXXVI of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Marathwada University Act, 1958
(Bombay XXXIX of 1958)
Section 2. - In clause (4), for " Bombay State " substitute " Maharashtra State" and for " State of Bombay " substitute " State of Maharashtra ". Section 6. - In sub-section (3), for " State of Bombay " substitute " State of Maharashtra ". Section 10. - In sub-section (1), for "Bombay " substitute "Maharashtra". Section 16. - Throughout this section, for "Bombay" substitute "Maharashtra". Section 20. - In sub-section (1), in clause (xv), for "State of Bombay" substitute " State of Maharashtra ". Section 27. - In sub-section (1), in clause (iii), for " Bombay State " substitute " Maharashtra State ". Section 67. - In sub-section (1), in clause (b), omit "Bombay State".The Bombay Electricity Duty Act, 1958
(Bombay XL of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra". Section 3. - In sub-section (2), in clause (i), for "Bombay" substitute " Maharashtra ".The Bombay Entertainments Duty (Extension and Amendment) Act, 1958
(Bombay XLI of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Indian Partnership (Registration of Firms In Kutch Validation) Act, 1958
(Bombay XLV of 1958)
Section 2. - " Government of Bombay " and " State of Bombay " shall stand unmodified.The Bombay Racecourses Licensing and The Bombay Betting Tax Acts (Extension and Amendment) Act, 1958
(Bombay XLVIII of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Gas Companies Act, 1863, and The Bombay Gas Supply Act, 1939 (Extension) Act, 1958
(Bombay LI of 1958)
Section 3. - " State of Bombay " shall stand unmodified.The Bombay Sugarcane Cess (Extension) Act, 1958
(Bombay LIV of 1958)
Section 2. - " State of Bombay" shall stand unmodified.The Bombay Pleaders (Extension and Amendment) Act, 1958
(Bombay LV of 1958)
Section 2. - " State of Bombay" shall stand unmodified. Section 10. - In sub-section (1), " State of Bombay "shall stand unmodified.The Bombay Land Tenure Abolition Laws (Amendment) Act, 1958
(Bombay LVII of 1958)
Section 1. - In sub-section (2), for "pre-Reorganisation State of Bomaby, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ".The Bombay Stamp Act, 1958
(Bombay LX of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - In clause (dd), for " State of Bombay " substitute " State of Maharashtra ". Section 19. - In the marginal note, for " Bombay State " substitute " Maharashtra State ". [New sections 73A and 73B]. - After section 73 insert the following, namely:- " 73A. Use of former State stamps permissible for certain period to be notified. During the period commencing on the 1st day of May 1960 and ending on the 31st day of March 1962 or such further period as the State Government may by notification in the official Gazette specify and notwithstanding anything contained in this Act or the rules made thereunder, any stamp whether adhesive or impressed issued by the Government of Bombay before the 1st day of May 1960 may also be used in the State for the purposes of this Act as if it were duly issued by the Government of Maharashtra." [73B. Use of Bombay Government stamps by Maharashtra Government for certain period. - During the period commencing on the 1st day of May 1960 and ending on the 31st day of March 1962, or such further period as the State Government may by notification in the official Gazette specify,and notwithstanding anything contained in this Act or the rules made thereunder any stamp whether adhesive or impressed bearing the words " Bombay " or " Bombay State " issued by the Government of Maharashtra during the period aforesaid, may also be used for the purposes of this Act, as if it were duly issued by the Government of Maharashtra.] Schedule I. - In article 25,-(1) in clause (b), in the opposite column, in sub-column (2), omit " Ahmedabad ", " Surat, Baroda " and " Rajkot, Bhavnagar and Jamnagar " ;
(2) in the Explanation, omit clause (1).
The Bombay Prevention of Fragmentation and Consolidation of Holdings (Extension and Amendment) Act, 1958
(Bombay LXI of 1958)
Section 1. - In sub-section (2)," State of Bombay " shall stand unmodified. Section 2. - " State of Bombay " shall stand unmodified.The Bombay Essential Commodities and Cattle (Control) Act, 1958
(Bombay LXII of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra".The Bombay Molasses (Control) (Extension) Act, 1958
(Bombay LXIV of 1958)
Section 2. - " State of Bombay" shall stand unmodified.The Bombay Motor Vehicles Tax Act, 1958
(Bombay LXV of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 20. - In sub-section (2), omit " or that Act as applied to the Kutch area of the State of Bombay ". Section 21. - In sub-section (1), omit " or that Act as applied to the Kutch area of the State of Bombay ". Second Schedule. - (1) Omit-|
"Himatnagar Municipality |
.... |
379" |
|
"Idar Municipality |
.... |
61" |
|
"Santrampur Municipality |
.... |
938" |
The Bombay Sales of Motor Spirit Taxation Act, 1958
(Bombay LXVI of 1958)
Section 1. - In sub-section (2), for " State of Bombay" substitute " State of Maharashtra". Section 2. - In clauses (c) and (j), for " State of Bombay " substitute " State of Maharashtra". Section 3. - In sub-section (1), in clause (a), for " State of Bombay " substitute " State of Maharashtra". [Section 7. - For " State of Bombay " substitute " State of Maharashtra ". Section 34. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ".] Section 38. - For " State of Bombay" substitute " State of Maharashtra ". Section 39. - In clause (d), " State of Bombay "shall stand unmodified.The Bombay Motor Vehicles (Taxation of Passengers) Act, 1958
(Bombay LXVII of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Schedule. - In clause (2), omit sub-clauses (b) and (d).The Weights and Measures (Enforcement) Act, 1958
(Bombay LXIX of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra".The Bombay State Reserve Police Force (Extension and Amendment) Act, 1958
(Bombay LXXIV of 1958)
Section 2. - " State of Bombay " and " Bombay State " shall stand unmodified.The Bombay Home Guards (Extension and Amendment) Act, 1958
(Bombay LXXV of 1958)
Section 2. - " State of Bombay "and "Bombay State " shall stand unmodified.The Societies Registration (Bombay Extension and Amendment) Act, 1958
(Bombay LXXVI of 1958)
Section 1. - In sub-section (2)," State of Bombay " shall stand unmodified. Section 2. - " State of Bombay " except in clause (d), shall stand unmodified.The Police (Incitement to Disaffection) (Bombay Extension and Amendment) Act, 1958
(Bombay LXXVII of 1958)
Throughout the Act, " State of Bombay " and " Bombay State " shall stand unmodified.The Judicial officers' Protection (Extension To Hyderabad and Saurashtra Areas of Bombay State) Act, 1958
(Bombay LXXVIII of 1958)
Throughout the Act, " State of Bombay " and " Bombay State " shall stand unmodified.The Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
(Bombay LXXXII of 1958)
Section 1. - In sub-section (2), for "State of Bombay" substitute " State of Maharashtra ". Section 2. - In sub-section (2), in clause (f), for " State of Bombay "substitute " State of Maharashtra.". Section 33. - For " State of Bombay "substitute " territories to which this Act extends ".The Bombay State Famine Relief Fund Act, 1958
(Bombay LXXXIII of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra". Section 2. - For " Bombay " substitute " Maharashtra ". Section 3. - For " Bombay " substitute " Maharashtra " and in clause (1) for " section 4 " substitute " section 4A ". New section 4A. - After section 4, insert- " 4A. Transfer of securities, etc., on or after 1st May 1960. - Such of the securities (including cash balances, if any) mentioned in section 4 as may be determined under sub-section (2) of section 51 of the Bombay Reorganisation Act, 1960, shall be held in, or transferred to, the name of the Secretary to the Government of Maharashtra, Finance Department, or such other officer as the State Government may specify." Section 5. - For " State of Bombay " substitute " State of Maharashtra ". Section 6. - For " Government of Bombay " substitute " Government of Maharashtra ". Section 7. - In sub-section (2),-(1) for "four crores of rupees " substitute "such sum as the State Government may by order determine in this behalf " ;
(2) for " exceeds fifteen lakhs of rupees " substitute " exceeds such sum as the State Government may by order determine in this behalf " ;
(3) for " less than fifteen lakhs of rupees " substitute " less than such sum ".
Section 8. - " State of Bombay "shall stand unmodified.The Markets and Fairs (Extension and Amendment) Act, 1958
(Bombay LXXXIV of 1958)
Section 2. - "State of Bombay "shall stand unmodified.The Bombay Public Conveyances (Unification and Amendment) Act, 1958
(Bombay LXXXVI of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Provincial Small Cause Courts (Bombay Unification and Amendment) Act, 1958
(Bombay LXXXVII of 1958)
Throughout the Act," State of Bombay " shall stand unmodified.The Bombay Civil Courts (Extension and Amendment) Act, 1958
(Bombay XCIV of 1958)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Relief Undertakings (Special Provisions) Act, 1958
(Bombay XCVI of 1958)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Schedule. - Omit entry 7.The Bombay Separation of Judicial and Executive Functions (Extension) and the Code of Criminal Procedure (Provision For Uniformity) Act, 1958
(Bombay XCVII of 1958)
Section 1 to 5 and headings to Parts I to IV of Second Schedule. - " State of Bombay " shall stand unmodified.The Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958
(Bombay XCIX of 1958)
[Section 1. - for sub-section (2), substitute-" (2) This Act extends to the Vidarbba Region of the State of Maharashtra."]
Section 97. - In the Explanation for " Bombay " substitute " Maharashtra.". Sections [109,] 111, 112, 113, 115, 118 and 124. - For "Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal". Schedule III. - Omit this Schedule.The Bombay Inferior Village Watans Abolition Act, 1958
(Bombay I of 1959)
Sections 1 and 2. - (1) For " pre-Reorganisation State of Bombay, excluding the transferred territories" substitute "Bombay area of the State of Maharashtra". Sections 12, 13, 14, 15, 16 and 17.-For "Bombay Revenue Tribunal" substitute " Maharashtra Revenue Tribunal". Section 15. - For " Court Fees Act, 1870 or the Hyderabad Court Fees VII of 1870. Hyderabad Act 1324F " substitute "Bombay Court Fees Act, 1959. "Act VI of 1324F.The Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958
(Bombay II of 1959)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Village Panchayats Act, 1958
(Bombay III of 1959)
Section 2. - In sub-section (1), for " State of Bombay " substitute " State of Maharashtra". Section 3. - In clauses (18) and (19), for " State of Bombay " substitute " State of Maharashtra ". Section 12. - In sub-section (1), for "Bombay Legislative Assembly" substitute " Maharashtra Legislative Assembly. ". Section 14. - In Explanation I, for " State of Bombay " substitute " State of Maharashtra ". Section 15. - In sub-section (1), omit from " (a) in the Hyderabad area " to " transferred territories ". Section 57. - In sub-section (2), in clause (a), omit " under the said Act in its application to the Saurashtra area of the State of Bombay and ". Section 59. - In sub-section (2), omit " or that section of the said Code as applied to the Saurashtra and Kutch areas of the State of Bombay ". Section. 74. - In clause (5), in sub-clause (b),-(i) omit " or the said Act in its application to the Kutch area of the State of Bombay ";
(ii) omit paragraphs (ii) and (iii).
Section 75. - (1) In clause (b),-(i) for " pre-Reorganisation State of Bombay, excluding the transferred territories " substitute " Bombay area of the State of Maharashtra ";
(ii) for " State of Bombay " substitute " State of Maharashtra" ;
(iii) omit " and (iii) the Saurashtra and Kutch areas of the State of Bombay".
(2) In clause (c),-(a) in sub-clause (1), omit from " and that Act" to " State of Bombay " ;
(b) in sub-clause (2), for "State of Bombay " substitute " State of Maharashtra ";
(3) In clause (d), omit sub-clause (4). Section 77. - Omit " or section 29 or 30 of the Saurashtra Primary Education Act, 1956. Section 78. - In sub-section (1),- (1) in clause (i), omit " and section 29 of the Saurashtra Primary Education Act, 1956 "; (2) in clause (ii), omit " and section 30 of the Saurashtra Primary Education Act, 1956 " ; Section 79. - (1) In clause (1), omit " or section 29 or 30 of the Saurashtra Primary Education Act, 1956 ". (2) In clause (2), for the first " State of Bombay " substitute " State of Maharashtra " and omit " or of that Act in its application to the Saurashtra and Kutch area of the State of Bombay ". (3) In clause (3), for " pre-Reorganisation State of Bombay, excluding the transferred territories and the Vidarbha Region and the Saurashtra and Kutch areas of the State of Bombay " substitute " Bombay area, and Vidarbha Region, of the State of Maharashtra ". Section 124. - In sub-section (1), in clause (ix), for " (not being a toll on motor vehicles or trailers, save as provided by section 14 of the Bombay Motor Vehicles Tax Act, 1935) " substitute " (not being a tax or toll on motor vehicles save as provided in section 20 of the Bombay Motor Vehicles Tax Act, 1958)". Section 127. - In sub-section (1), omit " or that Act in its application to the Kutch area of the State of Bombay ", and " or section 4 of the Saurashtra Local Development Fund Act, 1956 ". (2) In sub-section (2),-(a) in clause (a)-
(i) in sub-clause (i), omit " or of that Act in its application to the Kutch area ";
(ii) omit sub-clause (iii);
(b) for " State of Bombay " substitute " State of Maharashtra ".
Section 132. - For " State of Bombay " substitute " State of Maharashtra". New Section 134A. - After section 134, insert the following, namely :- " 134A. Special provision consequent on Bombay Re-organisation Act, 1960. - Every sitting member of the District Village Panchayat Mandal representing a constituency the extent of which is, by virtue of the provisions of section 3 of the Bombay Reorganisation Act, 1960, on the 1st day of May 1960 altered shall, notwithstanding, the other provisions of this Act or the Rules made thereunder, be deemed to have been elected to the Panchayat Mandal for which he is a sitting member, and shall continue to be a member of such Mandal until he ceases to be a member thereof under the provisions of this Act.". Section 150. - In sub-section (3), in clause (ii), omit " the Munsiff-Magistrate or " and " Munsiff-Magistrate or ". Section 156. - In clause (a), omit " or that Act in its application to the Saurashtra area of the State of Bombay ". Section 185. - " State of Bombay" shall stand unmodified. Schedule I. - For " Government of Bombay" substitute " Government of Maharashtra ".The Bombay Prohibition (Extension and Amendment) Act, 1959
(Bombay XII of 1959)
Section 2. - " State of Bombay " and " Bombay State " shall stand unmodified.The Cattle-Trespass (Bombay Extension and Amendment) Act, 1959
(Bombay XIII of 1959)
Section 2. - " State of Bombay" shall stand unmodified. Section 12. - "State of Bombay" shall stand unmodified.The Bombay Prevention of Gambling (Extension and Amendment) Act, 1959
(Bombay XIV of 1959)
Section 2. - " State of Bombay " shall stand unmodified.The Prisoners (Bombay Extension and Amendment) Act, 1958
(Bombay XV of 1959)
Sections 2 and 3.-" State of Bombay" and " Bombay State" shall stand unmodified.The Industrial Disputes (Bombay Provision For Uniformity) Act, 1959
(Bombay XVI of 1959)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Opium Smoking (Extension and Amendment) Act, 1959
(Bombay XIX of 1959)
Section 2. - " State of Bombay " and " Bombay State" shall stand unmodified.The Bombay Act For Avoiding Wagers (Extension and Amendment) Act, 1959
(Bombay XXI of 1959)
Section 2. -" State of Bombay" shall stand unmodified.The Prisons and Civil Jails (Bombay Extension, Unification and Amendment) Act, 1958
(Bombay XXIII of 1959)
Section 2. - " State of Bombay " except in clause (2), shall stand unmodified. Section 4. - " State of Bombay " except in clause (2), shall stand unmodified. Section 5. - " State of Bombay" shall stand unmodified.The Criminal Law Amendment (Bombay Amendment and Extention) Act, 1959
(Bombay XXIV of 1959)
Sections 2, 7 and 9. - " Bombay State " shall stand unmodified.The Bombay Non-Trading Corporation Act, 1959
(Bombay XXVI of 1959)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra". Section 5. - In sub-section (1), in clause (a), for " State of Bombay " substitute "State of Maharashtra". Schedule I. - For " State of Bombay" substitute " State of Maharashtra".The Bombay Land Requisition (Extension and Amendment) Act, 1959
(Bombay XXXIII of 1959)
Section 2. - " State of Bombay" and " Bombay State" shall stand unmodified.The Bombay Police (Extension and Amendment) Act, 1959
(Bombay XXXIV of 1959)
Section 2. - " State of Bombay " and " Bombay State " shall stand unmodified.The Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
(Bombay XXXV of 1959)
Section 1. - In sub-section (2), " State of Bombay "shall stand unmodified.The Bombay Court-Fees Act, 1959
(Bombay XXXVI of 1959)
Section 1. - In sub-section (2), for "State of Bombay " substitute " State of Maharashtra". Section 2. - In clause (a), for " State of Bombay " substitute " State of Maharashtra". Section 6. - In the Table below sub-clause (e) of clause (iv), in column 1,-(i) in entry (a), omit " Ahmedabad";
(ii) in entry (b), omit "Surat, Baroda " and " Rajkot, Bhavnagar, Jamnagar ";
(iii) in entry (c), for " State of Bombay " substitute " State of Maharashtra".
New section 47A. - After section 47, insert the following, namely:- " 47A. Use of former State stamps permissible for certain period to be notified. - During the period commencing on the 1st day of May 1960 and ending on the 31st day of March 1962 or such further period as the State Government may by notification in the official Gazette specify and notwithstanding anything contained in this Act or the rules made thereunder, any stamp duly issued by the Government of Bombay before the 1st day of May 1960, may also be used in the State for the purposes of this Act as if it were duly issued by the Government of Maharashtra.". Schedule I. - In article 15, in column (1),-(1) for " pre-Reorganisation State of Bombay excluding the transferred territories " substitute " Bombay area ";
(2) for " or Kutch area of the State of Bombay " substitute " of the State of Maharashtra ";
(3) omit from "or section 18" to " Ordinance, 1948 ".
Schedule II. - In article 33, in column (1), in clause (c), omit "Ahmedabad ".The Lepers (Bombay Unification) Act, 1959
(Bombay XXXIX of 1959)
Section 2. - " State of Bombay" and " Bombay State " shall stand unmodified.The Bombay Land Revenue Code (Extension To Saurashtra Area) Act, 1959
(Bombay XLI of 1959)
Section 2. - " State of Bombay" and "Bombay State" shall stand unmodified.The Bombay Nursing Homes Registration (Extension and Amendment) Act, 1959
(Bombay XLII of 1959)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Anatomy (Extension and Amendment) Act, 1959
(Bombay XLIV of 1959)
Section 2. - " State of Bombay" shall stand unmodified.The Gujarat University (Extension) and Universities (Amendment) Act, 1959
(Bombay XLVI of 1959)
Section 2. - " State of Bombay" shall stand unmodified.The Bombay Revenue Jurisdiction (Extension and Amendment) Act, 1959
(Bombay XLVIII of 1959)
Section 2. - " State of Bombay " and " Bombay State " shall stand unmodified. Section 6. - " State of Bombay " shall stand unmodified.The Bombay Money-Lenders (Unification and Amendment) Act, 1959
(Bombay L of 1959)
Sections 2 and 3. - " State of Bombay " shall stand unmodified.The Bombay Sales Tax Act, 1959
(Bombay LI of 1959)
Section 1. - In sub-section (2), for " State of Bombay " substitute "State of Maharashtra" . Section 2. - (1) In clause (12), in sub-clause (viii), " State of Bombay" shall stand unmodified. (2) In clause (31), for " State of Bombay " substitute " State of Maharashtra ". Section 17. - In the proviso, for "Bombay" substitute "Maharashtra". New section 35A. - After section 35, insert :- " 35A. Powers of Commissioner of assessment or reassessment of taxes due prior to 1st May 1960. - Where the amount of tax due from a dealer for any period prior to the 1st day of May 1960 has not been assessed or any turnover has escaped assessment or has been under assessed at a lower rate or where a deductions have been wrongly made, then notwithstanding the reorganisation of the State of Bombay by the Bombay Reorganisation Act, 1960, 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 or any earlier law in respect of the sales or purchases made by such dealer during such period within the territories in the State of Maharashtra : Provided that, subject to section 92 of the Bombay Reorganisation Act, 1960, in the case of consolidated returns furnished by a dealer for all the places of business in the State of Bombay before the 1st day of May 1960, the Commissioner shall complete the proceedings and assess the tax due from such dealer notwithstanding that the sales or purchases included therein were made in any territory now forming part of the State of Gujarat."The Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959
(Bombay LV of 1959)
Sections 2 and 3. - " State of Bombay " shall stand unmodified.The Bombay State Commissioners of Police Act, 1959
(Bombay LVI of 1959)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - (1) In clause (a), for "State of Bombay" substitute "State of Maharashtra ".(2) In clause (b), " State of Bombay " shall stand unmodified and after " this Act" insert the following:-
" and in force in any part of the State of Maharashtra on the 1st day of May 1960 ".
(3) In clause (c), for " State of Bombay " substitute " State of Maharashtra.".The Transfer of Property (Bombay Provision For Uniformity and Amendment) Act, 1959
(Bombay LVII of 1959)
Sections 2, 3 and 5. - " State of Bombay " shall stand unmodified.The Bombay Ferries and Inland Vessels (Unification and Amendment) Act, 1959
(Bombay LX of 1959)
Sections 2 and 3. - " State of Bombay " shall stand unmodified.The Bombay Habitual offenders Act, 1959
(Bombay LXI of 1959)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - In clause (d), for " State of Bombay " substitute " State of Maharashtra.".The Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959
(Bombay LXII of 1959)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Repealing and Amending Act, 1959
(Bombay LXIII of 1959)
Section 2. - " State of Bombay " shall stand unmodified.The Bombay Local Authorities Census Expenses Contribution (Extension) Act, 1959
(Bombay LXVIII of 1959)
Sections 2 and 5. - " State of Bombay " and " Bombay State " shall stand unmodified.The Bombay Execution of Decrees (Temporary Postponement) Act, 1959
(Bombay LXX of 1959)
Section 1. - In sub-section (2), for " State of Bombay" substitute " State of Maharashtra". Section 2. - In clause (a), for " State of Bombay " substitute " State of Maharashtra".The Bombay Warehouses Act, 1959
(Bombay V of 1960)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - In clause (a), for "State of Bombay" substitute "State of Maharashtra".The Prevention of Begging Act, 1959
(Bombay X of 1960)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ".The Bombay Drugs (Control) Act, 1959
(Bombay XI of 1960)
Section 1. - In sub-section (2), for " State of Bombay " substitute " State of Maharashtra ". Section 2. - In clause (m), for " State of Bombay " substitute " State of Maharashtra. ". Section 13. - In clause (b) of the proviso, omit " of Bombay ".
