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The Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980
Maharashtra Act No. 15 of 1980
mh636
Schedule
(See Section 2)
|
Year |
No. |
Short title |
|
Amendments |
|
1 |
2 |
3 |
|
4 |
|
1956 |
XLVI |
The Bombay Contingency Fund Act, 1956. |
|
In section 1, for the words and figures "the Bombay Contingency Fund Act, 1956," the words "the Maharashtra Contingency Fund Act." shall be substituted. |
|
1956 |
XLVII |
The Bombay Legislative Council (Chairman and Deputy Chairman) and the Bombay Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1956. |
(a) |
In the long title, for the words "the Bombay Legislative Council" and "the Bombay Legislative Assembly" the words "the Maharashtra Legislative Council" and "the Maharashtra Legislative Assembly" shall, respectively, be substituted. |
|
|
|
|
(b) |
In the preamble, for the words "the Bombay Legislative Council" and "the Bombay Legislative Assembly" the words "the Maharashtra Legislative Council" and "the Maharashtra Legislative Assembly" shall, respectively, be substituted. |
|
|
|
|
(c) |
In Section 1, for sub-section (1), the following sub-section shall be substituted, namely :- |
|
|
|
|
|
"(1) This Act may be called the Maharashtra Legislative Council (Chairman and Deputy Chairman) and Maharashtra Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act." |
|
1956 |
XLVIII |
The Bombay Ministers' Salaries and Allowances Act, 1956 |
(a) |
In the long title, the words "the Government of Bombay" the words "the Government of Maharashtra" shall be substituted. |
|
|
|
|
(b) |
In the preamble, for the words "the Government of Bombay" the words "the Government of Maharashtra" shall be substituted. |
|
|
|
|
(c) |
In section 1, for sub-section (1), the following sub-section shall be substituted namely:- |
|
|
|
|
|
"(1) This Act may be called the Maharashtra Ministers' Salaries and Allowances Act." |
|
1956 |
XLIX |
The Bombay Legislature Members' Salaries and Allowances Act, 1956. |
(a) |
In the long title, for the words "the Bombay Legislature" the words "the Maharashtra Legislature" shall be substituted. |
|
|
|
|
(b) |
In the preamble, for the words "the Bombay Legislature" the words "the Maharashtra Legislature" shall be substituted. |
|
|
|
|
(c) |
In section 1, for the sub-section (1) the following sub-section shall be substituted namely:- |
|
|
|
|
|
"(1) This Act may be called the Maharashtra Legislature Members' Salaries and Allowances Act." |
|
1956 |
LII |
The Bombay Legislature Members (Removal of Disqualifications) Act, 1956. |
(a) |
In the long title for the words "the Bombay Legislative Assembly and the Bombay Legislative Council." the words "the Maharashtra Legislative Assembly and the Maharashtra Legislative Council." shall be substituted. |
|
|
|
|
(b) |
In Section 1, for sub-section (1), the following sub-section shall be substituted, namely:- |
|
|
|
|
|
"(1) This Act may be called the Maharashtra Legislature Members (Removal of Disqualifications) Act." |
