Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

    • 1. Short title.
    • 2. Amendment of short titles of Bombay Acts.
    • 3. Citation of Bombay Acts to stand unmodified.
    • 4. Construction of references to "Bombay" and "Greater Bombay" in Bombay Acts, other State enactments and in subordinate legislation.

Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 2011

(Maharashtra Act No. 24 of 2012)

Last Updated 19th June, 2020 [mh880]


(As modified up to the 16th August 2013)

[This Act received the assent of the Governor on the 21st August 2012; assent was first published in the Maharashtra Government Gazette, Extraordinary, Part IV, on the 22nd August, 2012]

For Statement of Objects and Reasons, see Maharashtra Government Gazette, Extraordinary Part V-A, No., Pages.

An Act to amend certain enactments to change their short titles from "Mumbai Acts" to "Maharashtra Acts".

Whereas it is expedient to amend certain enactments to change their short titles from "Bombay Acts" to "Maharashtra Acts", to facilitate their citation in future by more appropriate short titles and clarify their application to the existing Maharashtra State and to make certain consequential and incidental provisions; It is hereby enacted in the Sixty-Second Year of the Republic of India as follows :-

1. Short title. - This Act may be called the Maharashtra (Change of Short Titles of certain Bombay Acts) Act, 2011.

2. Amendment of short titles of Bombay Acts. - The short titles of the Bombay Acts, enacted before the 1st May 1960, specified in column (4) of the Schedule appended to this Act shall be amended and shall be deemed to have been amended with effect from the 1st May 1960 to the extent specified in column (5) of the Schedule.

3. Citation of Bombay Acts to stand unmodified. - Notwithstanding the amendment of the short titles of the Bombay Acts specified in column (4) of the Schedule by section 2 of this Act. The citation of those Acts by reference to the year and number, respectively specified in columns (2) and (3) of the Schedule against those Acts shall stand unmodified.

4. Construction of references to "Bombay" and "Greater Bombay" in Bombay Acts, other State enactments and in subordinate legislation. - Unless the context otherwise requires, any reference to the short title of the Bombay Act in any other State enactment or to the name "Bombay" or "Greater Bombay" appearing in any Bombay Act or in any other State enactment, or in any rules, regulations, bye-laws, schemes, notifications or orders or in any other instrument made or issued under any such Bombay Act or State enactment shall, after the commencement of this Act, be construed as a reference to the short title of the said Bombay Act as amended by this Act or as a reference to "Mumbai" or, as the case may be "Brihan Mumbai".

Schedule

(See sections 2 and 3)

Sr. No.

Year of the Act

Act No.

Short titles of the existing Bombay Acts

Short titles of the existing Bombay Acts as amended

(1)

(2)

(3)

(4)

(5)

1

1864

II

The Bombay Steam-Vessels Act, 1864.

The Maharashtra Steam Vessels Act.

2

1868

II

The Bombay Ferries and Inland Vessels Act, 1868

The Maharashtra Ferries and Inland Vessels Act.

3

1869

XIV

The Bombay Civil Courts Act, 1869.

The Maharashtra Civil Courts Act.

4

1874

III

The Bombay Hereditary Offices Act, 1874.

The Maharashtra Hereditary Offices Act.

5

1876

X

The Bombay Revenue Jurisdiction Act, 1876.

The Maharashtra Revenue Jurisdiction Act.

6

1876

XV

The Bombay Municipal Debentures Act, 1876.

The Maharashtra Municipal Debentures Act.

7

1882

VII

The Bombay Landing and Wharfage Fees Act, 1882.

The Maharashtra Landing and Wharfage Fees Act.

8

1883

V

The Bombay Public Authorities Seals Act, 1883.

The Maharashtra Public Authorities Seals Act.

9

1887

IV

The Bombay Prevention of Gambling Act, 1887.

The Maharashtra Prevention of Gambling Act.

10

1889

I

The Bombay Village Sanitation Act, 1889.

The Maharashtra Village Sanitation Act.

11

1904

I

The Bombay General Clauses Act, 1904.

The Maharashtra General Clauses Act.

12

1912

III

The Bombay Racecourses Licensing Act, 1912.

The Maharashtra Racecourses Licensing Act.

13

1918

VI

The Bombay Disqualification of Aliens Act, 1918.

The Maharashtra Disqualification of Aliens Act.

14

1920

VII

The Bombay Public Conveyances Act, 1920.

The Maharashtra Public Conveyances Act.

15

1923

I

The Bombay Entertainments Duty Act, 1923.

The Maharashtra Entertainments Duty Act.

16

1925

VI

The Bombay Betting Tax Act, 1925.

The Maharashtra Betting Tax Act.

17

1929

XVIII

The Bombay Borstal Schools Act, 1929.

The Maharashtra Borstal Schools Act.

18

1933

XXII

The Bombay Live-stock Improvement Act, 1933.

The Maharashtra Live-stock Improvement Act.

19

1936

XX

The Bombay Opium Smoking Act, 1936.

The Maharashtra Opium Smoking Act.

20

1938

XXII

The Bombay Forfeited Lands Restoration Act, 1938.

The Maharashtra Forfeited Lands Restoration Act.

21

1939

X

The Bombay Lifts Act, 1939.

The Maharashtra Lifts Act.

22

1942

XXVIII

The Bombay Land Improvement Schemes Act, 1942.

The Maharashtra Land Improvement Schemes Act.

23

1946

XX

The Bombay Electricity (Special Powers) Act, 1946.

The Maharashtra Electricity (Special Powers) Act.

24

1947

III

The Bombay Home Guards Act, 1947.

The Maharashtra Home Guards Act.

25

1947

XI

The Bombay Industrial Relations Act, 1946.

The Maharashtra Industrial Relations Act.

26

1947

XXVIII

The Bombay Agricultural Debtors Relief Act, 1947.

The Maharashtra Agricultural Debtors Relief Act.

27

1947

XLIII

The Bombay Agricultural Pests and Diseases Act, 1947.

The Maharashtra Agricultural Pests and Diseases Act.

28

1947

LXI

The Bombay Primary Education Act, 1947.

The Maharashtra Primary Education Act.

29

1947

LXII

The Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947.

The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act.

30

1947

LXIV

The Bombay Forward Contracts Control Act, 1947.

The Maharashtra Forward Contracts Control Act.

31

1948

XXII

The Bombay Refugees Act, 1948.

The Maharashtra Refugees Act.

32

1948

XXXIII

The Bombay Land Requisition Act, 1948.

The Maharashtra Land Requisition Act.

33

1948

LXVII

The Bombay Tenancy and Agricultural Lands Act, 1948.

The Maharashtra Tenancy and Agricultural Lands Act.

34

1948

LXXIX

The Bombay Shops and Establishments Act, 1948.

The Maharashtra Shops and Establishments Act.

35

1949

XI

The Bombay Anatomy Act, 1949.

The Maharashtra Anatomy Act.

36

1949

XV

The Bombay Nursing Home Registration Act, 1949.

The Maharashtra Nursing Home Registration Act.

37

1949

XXV

The Bombay Prohibition Act, 1949.

The Maharashtra Prohibition Act.

38

1949

XXXII

The Bombay Bhagdari and Narwadari Tenures Abolition Act, 1949.

The Maharashtra Bhagdari and Narwadari Tenures Abolition Act.

39

1949

XXXV

The Bombay Land Acquisition Officers Proceedings Validation Act, 1949.

The Maharashtra Land Acquisition Officers Proceedings Validation Act.

40

1949

LXII

The Bombay Taluqdari Tenure Abolition Act, 1949.

The Maharashtra Taluqdari Tenure Abolition Act.

41

1950

IV

The Bombay Merged States (Laws) Act, 1950

The Maharashtra Merged States (Laws) Act

42

1950

VI

The Bombay Khoti Abolition Act, 1949

The Maharashtra Khoti Abolition Act.

43

1950

XXIX

The Bombay Public Trusts Act, 1950

The Maharashtra Public Trusts Act.

44

1950

LX

The Bombay Pargana and Kulkarni Watans (Abolition) Act, 1950.

The Maharashtra Pargana and Kulkarni Watans (Abolition) Act.

45

1951

XXII

The Bombay Police Act, 1951.

The Maharashtra Police Act.

46

1951

XXXVIII

The Bombay State Reserve Police Force Act, 1951.

The Maharashtra State Reserve Police Force Act.

47

1953

XI

The Bombay Cinemas (Regulation) Act, 1953.

The Maharashtra Cinemas (Regulation) Act.

48

1953

XL

The Bombay Labour Welfare Fund Act, 1953.

The Maharashtra Labour Welfare Fund Act.

49

1953

XLII

The Bombay Personal Inams Abolition Act, 1952.

The Maharashtra Personal Inams Abolition Act.

50

1953

XLIV

The Bombay Kauli and Katuban Tenures (Abolition) Act, 1953.

The Maharashtra Kauli and Katuban Tenures (Abolition) Act.

51

1953

L

The Bombay Land Tenures Abolition (Recovery of Records) Act, 1953.

The Maharashtra Land Tenures Abolition (Recovery of Records) Act.

52

1953

LXX

The Bombay Service Inams (Useful to Community) Abolition Act, 1953.

The Maharashtra Service Inams (Useful to Community) Abolition Act.

53

1953

LXXI

The Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953.

The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act.

54

1954

XXXIX

The Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953.

The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act.

55

1955

XXI

The Bombay Bhil Naik Inams Abolition Act, 1955.

The Maharashtra Bhil Naik Inams Abolition Act.

56

1955

XXII

The Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955.

The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act.

57

1955

XLVII

The Bombay Shilotri Rights (Kolaba) Abolition Act, 1955.

The Maharashtra Shilotri Rights (Kolaba) Abolition Act.

58

1955

LV

The Bombay Highways Act, 1955.

The Maharashtra Highways Act.

59

1956

II

The Bombay Government Premises (Eviction) Act, 1955.

The Maharashtra Government Premises (Eviction) Act.

60

1956

III

The Bombay Aerial Ropeways Act, 1955.

The Maharashtra Aerial Ropeways Act.

61

1956

XXXI

The Bombay Hindu Places of Public Worship (Entry Authorisation) Act, 1956.

The Maharashtra Hindu Places of Public Worship (Entry Authorisation) Act.

62

1956

XXXVIII

The Bombay Molasses (Control) Act, 1956.

The Maharashtra Molasses (Control) Act.

63

1957

II

The Bombay Shetgi Watan Rights (Ratnagiri) Abolition Act, 1956.

The Maharashtra Shetgi Watan Rights (Ratnagiri) Abolition Act.

64

1957

V

The Bombay Charged Expenditure Act, 1957.

The Maharashtra Charged Expenditure Act.

65

1958

VIII

The Bombay Commissioners of Divisions Act, 1957.

The Maharashtra Commissioners of Divisions Act.

66

1958

XL

The Bombay Electricity Duty Act, 1958.

The Maharashtra Electricity Duty Act.

67

1958

LX

The Bombay Stamp Act, 1958.

The Maharashtra Stamp Act.

68

1958

LXV

The Bombay Motor Tax Act, 1958.

The Maharashtra Motor Vehicles Vehicles Tax Act.

69

1958

LXVII

The Bombay Motor Vehicles (Taxation of Passengers) Act, 1958.

The Maharashtra Motor Vehicles (Taxation of Passengers) Act.

70

1958

LXXXII

The Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958.

The Maharashtra Lotteries (Control and Tax) and Prize Competitions Act.

71

1958

XCVI

The Bombay Relief Undertakings (Special Provisions) Act, 1958.

The Maharashtra Relief Undertakings (Special Provisions) Act.

72

1958

XCIX

The Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958.

The Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act.

73

1959

I

The Bombay Inferior Village Watans Abolition Act, 1958.

The Maharashtra Inferior Village Watans Abolition Act.

74

1959

III

The Bombay Village Panchayats Act, 1958.

The Maharashtra Village Panchayats Act.

75

1959

XXVI

The Bombay Non-trading Corporations Act, 1958.

The Maharashtra Non-trading Corporations Act.

76

1959

XXXV

The Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959.

The Maharashtra Bandhijama, Udhad and Ugadia Tenures Abolition Act.

77

1959

XXXVI

The Bombay Court-fees Act, 1959.

The Maharashtra Court-fees Act.

78

1959

LVI

The Bombay State Commissioners of Police Act, 1959.

The Maharashtra State Commissioners of Police Act.

79

1959

LXXI

The Bombay Statutory Funds Act, 1959.

The Maharashtra Statutory Funds Act.

80

1960

V

The Bombay Warehouses Act, 1959.

The Maharashtra Warehouses Act.

81

1960

X

The Bombay Prevention of Begging Act, 1959.

The Maharashtra Prevention of Begging Act.

82

1960

XI

The Bombay Drugs (Control) Act, 1959.

The Maharashtra Drugs (Control) Act.

83

1960

XII

The Bombay Homoeopathic Practitioners’ Act, 1958.

The Maharashtra Homoeopathic Practitioners’ Act.

84

1960

XIX

The Bombay Khadi and Village Industries Act, 1960

The Maharashtra Khadi and Village Industries Act.

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!