C.P. and Berar Expiring laws Continuance and Amending Act, 1947

C.P. and Berar Expiring laws Continuance and Amending Act, 1947

(CPB. Act No. 48 of 1947)

mh705

For Statement of Objects and Reasons, see Central Provinces and Berar Gazette, dated the 11th September, 1947, Part II, page 271. For proceedings in Assembly, see Central Provinces and Berar Legislative Assembly Proceedings, 1947, Volume IV, pages 15 to 17 of No. 10, dated 21st October, 1947.

An Act to continue certain expiring laws and to amend certain laws Preamble.

Whereas the Acts mentioned in the Schedules to this Act, enacted by the Governor of the Central Provinces and Berar during the period of Proclamation under section 93 of the Government of India Act, 1935, are, in so far as they are in force and are temporary in their duration, limited to expire on the 26th day of April, 1948 by virtue of paragraph 6 of the India (Provisional Constitution) Order, 1947;

And whereas it is expedient to provide for the continuance, as in this Act mentioned, of those Acts and of the enactments amending or affecting the same;

It is hereby enacted as follows :-

1. Short title, extent and commencement. - (1) This Act may be cited as the [Central Provinces and Berar] Expiring Laws Continuance and Amending Act, 1947.

(2) It extends to the [whole of Vidarbha region of the State of Maharashtra],

(3) It shall come into force on the 27th day of April, 1948.

2. Continuance of Acts in the Schedule. - (1) The Acts mentioned in the First Schedule shall to the extent specified in column (4) of that Schedule be continued after the 26th day of April, 1948.

(2) The Acts specified in the Second Schedule shall be amended in the manner set forth in the second column of that Schedule.

3. Removal of doubt. - For the removal of doubt it is hereby declared that -

(i) any amendment made in any principal Act by any amending Act specified in the First Schedule; and

(ii) any action taken or thing done or omitted to be done under, and any consequence ensured by virtue of, any provision made in any Act specified in the First Schedule,

shall be of full effect and shall continue in force until any such Act is amended or repealed hereafter and any such action or thing is superseded by fresh action or thing taken or done hereafter.

First Schedule

Year	Number of Act	Title	Extent of continuance
(1)	(2)	(3)	(4)
1940	V of 1940	The Central Provinces and Berar Co-operative Societies (Amendment) Act.	The whole Act
1940	VI of 1940	The Central Provinces and Berar Relief of Indebtedness (Amendment) Act.	The whole Act except sections 3, 4, 5 and 8
1940	XII of 1940	The Central Provinces and Berar Local Self-Government (Amendment) Act.	The whole Act
1940	XIII of 1940	The Central Provinces and Berar Tobacco (Amendment) Act.	The whole Act except clause (1) of section 2 and sections 3, 4, 6 and 8.
1940	XIV of 1940	The Central Provinces and Berar Money-lenders (Amendment) Act.	The whole Act
1940	XV of 1940	The Central Provinces and Berar Prisons (Amendment) Repealing Act.	The whole Act
1940	XVI of 1940	The Central Provinces and Berar Court-fees (Amendment) Act.	The whole Act
1940	XVII of 1940	The Nagpur Improvement Trust (Amendment) Act.	The whole Act
1941	I of 1941	The Central Provinces and Berar General Clauses (Amendment) Act.	The whole Act
1941	III of 1941	The Central Provinces and Berar Co-operative Land Mortgage Banks (Amendment) Act.	The whole Act
1941	V of 1941	The Central Provinces and Berar Relief of Indebtedness (Amendment) Act.	The whole Act except sections 2 and 4.
1941	VI of 1941	The Central Provinces and Berar Co-operative Societies (Amendment) Act.	The whole Act
1941	VIII of 1941	The Central Provinces Tenancy (Amendment) Act.	The whole Act
1941	IX of 1941	The Central Provinces and Berar Court-fees (Amendment) Act.	The whole Act.
1941	XI of 1941	The Central Provinces and Berar Vidya Mandir (Amendment) Act.	The whole Act.
1941	XV of 1941	The Berar Laws (Provincial) Act.	The whole Act except entries regarding Act V of 1920 and Act VII of 1933 in Part B (ii) of the First Schedule.
1942	XVI of 1941	The Khandwa Municipality (Validation of Tax) Act.	The whole Act.
1942	II of 1942	The Central Provinces Land Revenue (Amendment) Act.	The whole Act.
1942	IV of 1942	The Central Provinces and Berar Finance (Amendment) Act.	The whole Act.
1942	V of 1942	The Central Provinces Land Revenue (Second Amendment) Act.	The whole Act.
1942	VI of 1942	The Central Provinces and Berar Hindu Women's Rights to Property (Extension to Agricultural Land) Act.	The whole Act.
1942	VII of 1942	The Central Provinces and Berar Special Armed Constabulary Act.	The whole Act.
1942	XI of 1942	The Central Provinces and Berar Relief of Indebtedness (Amendment) Act.	The whole Act.
1942	XII of 1942	The Berar Land Revenue Code (Amendment) Act.	The whole Act.
1942	XIII of 1942	The Central Provinces and Berar Tobacco (Amendment) Act.	The whole Act except section 2.
1943	XIV of 1942	The Central Provinces and Berar Borstal (Amendment) Act.	The whole Act.
1943	I of 1943	The Bear Land Revenue Code (Amendment) Act.	The whole Act.
1943	II of 1943	The Central Provinces and Berar Relief of Indebtedness (Amendment) Act.	The whole Act. The whole Act except section 2.
1943	VI of 1943	The Central Provinces and Berar Tobacco (Amendment) Act.	The whole Act.
1944	II of 1944	The Central Provinces and Berar Regulation of Couching Act.	The whole Act.
1944	IV of 1944	The Central Provinces and Berar Municipalities (Amendment) Act.	The whole Act.
1944	V of 1944	The Central Provinces and Berar Prohibition (Amendment) Act.	The whole Act.
1944	VI of 1944	The Berar Land Revenue Code (Amendment) Act.	The whole Act.
1944	VII of 1944	The Nagpur Improvement Trust (Amendment) Act.	The whole Act.
1945	I of 1945	The Central Provinces Land Revenue (Amendment) Act.	The whole Act.
1945	III of 1945	The Nagpur Improvement Trust Tribunal (Validation of Proceedings) Act.	The whole Act.
1945	IV of 1945	The Central Provinces and Berar Epidemic Diseases (Amendment) Act.	The whole Act.
1945	VII of 1945	The Central Provinces and Berar Local Self-Government (Amendment) Act.	The whole Act.
1945	VIII of 1945	The Central Provinces Land Revenue (Second Amendment) Act.	The whole Act.
1945	IX of 1945	The Central Provinces and Berar Courts (Amendment) Act.	The whole Act.
1945	X of 1945	The Central Provinces and Berar Co-operative Societies Amendment and Liquidators' Orders Validation Act.	The whole Act.
1945	XI of 1945	The Central Provinces Irrigation (Amendment) Act.	The whole Act.
1945	XII of 1945	The Nagpur Improvement Trust (Amendment) Act.	The whole Act.
1945	XIII of 1945	The Central Provinces Tenancy (Amendment) Act.	The whole Act.
1946	I of 1946	The Central Provinces Land Revenue (Amendment) Act.	The whole Act.
1946	II of 1946	The Berar Land Revenue Code (Amendment) Act.	The whole Act.
1946	IV of 1946	The Central Provinces and Berar Debt Conciliation (Amendment) Act.	The whole Act.
1946	V of 1946	The Central Provinces and Berar Religious and Charitable Trust (Amendment) Act.	The whole Act.
[1946	VI of 1946	The Central Provinces and Berar Agriculturists' Loans (Amendment) Act.	The whole Act.
1946	VII of 1946	The Central Provinces Tenancy (Amendment) Act.	The whole Act.]
1946	VIII of 1946	The Berar Patels and Patwaris Law (Amendment) Act.	The whole Act.

Second Schedule

	Name of Act		Amendments
	(1)		(2)
1.	The Central Provinces and Berar Sales of Motor Spirit and Lubricants Taxation Act, 1938 (XIV of 1938).	(1)	In clause (a) of section 2, the words "or the same Act as applied to Berar" shall be omitted.
1.		(2)	In sub-section (2) of section 10, section 12, section 13, sub-section (2) of section 15 and in sub-section (2) of section 16, the words "or the same Code as applied to Berar" shall be omitted.
2.	The Central Provinces and Berar Indian Stamp (Amendment) Act, 1939 (VI of 1939).	(1)	In section 2, the words "and the same Act as applied to Berar" shall be omitted.
2.		(2)	In section 12, sub-section (2) shall be omitted.
3.	The Central Provinces and Berar Entertainments Duty Act, 1936 (XXX of 1936).	After sub-section (1) of section 3, the following sub-section shall be inserted, namely:-
3.			"(1-A) In every case in which the payment for admission involves a fraction of an anna the amount of such payment for purposes of entertainments duty shall be deemed to be the amount arrived at by regarding the fraction as a whole anna".


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