LexThe Gujarat Repealing Act, 2000
Gujarat · state statute
Open in Lexace · Ask the AI about this actGUJARAT ACT NO. 13 OF 2000.
THE GUJARAT REPEALING ACT, 2000.
CONTENTS
Sections Particulars
Page No.
1. Short title. 1
2. Definition. 1
3. Repeal of certain Acts. 1
4. Savings. 1
The following Act of the Gujarat Legislature, having been assented to by
the Governor on the 30th March, 2000 is hereby published for general
information.
Kum.H.K.JHAVERI,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department.
GUJARAT ACT NO.13 OF 2000.
(First Published, after having received the assent of the Governor in the
Gujarat Government Gazette, on the 31st March, 2000).
AN ACT
to repeal certain Acts.
WHEREAS it is expedient to repeal certain obsolete Acts, it is hereby
enacted in the Fifty-first Year of the Republic of India as follows:-
1. This Act may be called the Gujarat Repealing Act, 2000.
2. In this Act, unless the context otherwise requires, "Land Tenure Abolition
Act" means an Act specified in Part I of the Schedule.
3. The Acts specified in the Schedule are hereby repealed.
4. (1) Notwithstanding the repeal of Land Tenure Abolition Act (hereinafter
in this sub-section and sub-section (2) referred to as "the said Act") by section 3,-
a) land made liable to payment of land revenue in a ccordance with
the Bombay Land Revenue Code, 1879 and the rules made there
under by the said Act shall continue to be so liable, and
(b) the liability to pay land revenue levied un der the said Code
imposed on the holder of land by the said Act shall continue.
(2) The repeal of the said Act by section 3 shall not affect –
(a) any restriction imposed by the said Act on transfer of land;
or
(b) the application of the provisions of the Bombay Tenancy and
Agricultural Lands Act, 1948 or, as the case may be, the Bombay
Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area)
Act, 1958, to any land or the relationship between holder of land or,
as the case may be, landlord and his tenant made by the said Act.
(3) Without prejudice to the p rovisions c ontained in sub-sections (1)
and (2) and subject thereto, section 7 of the Bombay General Cl auses
Act, 1904 shall apply in relation to the repeal of the Act specified in the
Schedule as if the Act had been an enactment within the meaning of the
said section 7.
Short title.
Definition.
Repeal of
certain
Acts.
Saving.
Bom. V
of 1879.
Bom.LXVII
of 1948.
Bom.XCIX
of 1958.
Bom. 1
of 1904.
S C H E D U L E
(See section 3)
P A R T I
Year
1
No.
2
Short title of the Act
3
1949 Bom. XXXII The Bombay Bhagdari and Narwadari Tenures Abolition
Act, 1949.
1949 Bom. LXI The Bombay Maleki Tenure Abolition Act, 1949.
1949 Bom. LXIII The Panch Mahals Mehwassi Tenure Abolition Act, 1949.
1950 Bom. LX The Bombay Paragana and Kulkarni Vatans (Abolition)
Act, 1950.
1950 Bom. LXII The Bombay Watwa Vazifdari Rights Abolition Act, 1950.
1953 Bom. XLIII The Bombay Personal Inams Abolition Act, 1952.
1953 Bom. XLIII The Bombay Merged Territories (Ankadia Tenure
Abolition) Act, 1953.
1953 Bom. XLVI The Bombay Merged Territories (Baroda Watan
Abolition) Act, 1953.
1953 Bom. XLVIII The Bombay Merged Territories Matadari Tenure
Abolition Act, 1953.
1953 Bom. LXX The Bombay Service Inams (Useful to Community)
Abolition Act, 1953.
1954 Bom. 1 The Bombay (Okhamandal Salami Tenure Abolition) Act,
1953.
1954 Bom. XXXIX The Bombay Merged Territories and Areas (Jagirs
Abolition) Act. 1954.
1955 Bom. XXI The Bombay Bhil Naik Inams Abolition Act, 1955.
1955 Bom. XXII The Bombay Merged Territories Miscellaneous
Alienations Abolition Act, 1955.
1959 Bom. 1 The Bombay Inferior Village Watans Abolition Act, 1958.
1959 Bom. XXXI The Bombay Ankadia Tenure (Saurashtra Area) Abolition
Act, 1959.
1959 Bom. XXXV The Bombay Bandhijama, Udhad and Ugadia Tenures
Abolition Act, 1959.
1959 Bom. LXV The Bombay (Saurashtra Area) Aghat Tenure and Ijaras
Abolition Act, 1959.
1961 Guj. XLVIII The Gujarat Patel Watans Abolition Act, 1961.
1963 Guj. XXXIII The Gujarat Surviving Alienations Abolition Act,1963.
1969 Guj. XVI The Gujarat Devasthan Inams Abolition Act, 1969.
PART II
Year
1
No.
2
Short title of the Act
3
1863 Bom. II The Exemption from Land-revenue (No.1) Act, 1863.
1863 Bom. VII The Exemption from Land-revenue (No.2) Act, 1863.
1874 Bom. III The Bombay Hereditary Offices Act, 1874.
1878 Bom. V The Bombay Abkari Act, 1878.
1882 Bom. VII The Bombay Landing and Wharfage Fees Act, 1882.
1887 Bom. VI The Matadars Act, 1887.
1889 Bom. 1 The Bombay Village Sanitation Act, 1889.
1892 Bom. 1 The Bombay District Vaccination Act, 1892.
1918 Bom. VI The Bombay Disqualification of Alien Act, 1918.
1926 Bom. XI The Invalidation of Hindu Ceremonial Emoluments Act,
1926.
1936 Bom. XX The Bombay Opium Smoking Act, 1936.
1938 Bom. XXII The Bombay Forfeited Lands Restoration Act, 1938.
1947 Bom.XXVIII The Bombay Agricultural Debtors Relief Act, 1947.
1948 Bom. XXII The Bombay Refugees Act, 1948.
1953 Bom.XXXVIII The Bombay Land Tenures Abolition (Amendment)
Act, 1953.
1953 Bom. L The Bombay Land Tenures Abolition (Recovery of
Records) Act, 1953.
1954 Bom. XXIII The Saurashtra Agricultural Debtors' Relief Act, 1954.
1955 Bom. LI The Bombay Land Tenures Abolition (Amendment) Act,
1955.
1956 Bom. XL The Bombay Land Tenures Abolition (Amendment) Act,
1956.
1958 Bom. LVII The Bombay Land Tenure Abolition Laws (Amendment)
Act, 1958.
1961 Guj. XLIV The Gujarat Land Tenures Abolition (Extension of Period
for Claiming Compensation) Act, 1961.
1964 Guj. 3 The Gujarat Smoke-nuisance Act, 1963.
1965 Guj. 23 The Gujarat Land Tenures Abolition La ws (Amendment)
Act, 1965.