The Greater Bombay laws and the Bombay High court (Declaration of limits) (Amendment) Act, 1956
(Bombay Act No. 62 of 1956)
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For Statement of Objects and Reasons, See Bombay Government Gazette, 1956, Part V, page 403.
An Act further to amend the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945.
Whereas steps are being taken to extend the limits of the area subject to the authority of the Municipal Corporation of Greater Bombay and other municipal authorities charged with the carrying out of the Municipal Government of Greater Bombay;
And Whereas it is necessary and expedient to extend the laws in force in the existing area of Greater Bombay to the new area to be included therein and to extend the ordinary original civil jurisdiction of the High Court of Judicature at Bombay to the said new area to make provision for matters connected therewith:
And Whereas it is necessary and expedient further to amend the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945, for the said purposes;
It is hereby enacted in the Seventh Year of the Republic of India as follows :-
1. Short title and commencement. - (1) This Act may be called the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) (Amendment) Act, 1956.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette appoint.
2 to 7. [The amendments made by sections 2 to 7 have been incorporated in the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bombay XVII of 1945).]
8. Pending proceedings. - Notwithstanding anything contained in the foregoing provisions of this Act and the inclusion of the areas specified in Part IV of Schedule A to the said Act in Greater Bombay (herein referred to as 'the said areas') and save as expressly provided by the provisions of the Bombay Municipal [Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956, all proceedings pending in any Court in the said areas and all other proceedings of whatever nature pending before any Tribunal, public authority or officer in or in respect of the said areas, at the date of the commencement of this Act (including the proceedings where an appeal or an application for revision lies or will lie from a decision made or to be made), shall be disposed of by such authority as the State Government may direct and in the absence of such direction any such proceedings shall be continued and disposed of as if this Act had not been passed.
