The Gujarat Separation of Judicial and Executive Functions Act, 1951

Gujarat · state statute

Open in Lexace · Ask the AI about this act

Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]

GOVERNMENT OF GUJARAT

LEGISLATIVE PARLIAMENTARY AFFAIRS DEPARTMENT
BOMBAY ACT NO. XXIII OF 1951
The Bombay Separation of Judicial and
Executive Functions Act, 1951
(As modified upto the 31st October, 2006)
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
THE BOMBAY SEPARATION OF JUDICIAL AND EXECUTIVE FUNCTIONS ACT, 1951.
....................................
CONTENTS.
PREAMBLE. PAGE
NO.
SECTIONS.
1. Short title, extent and commencement. 1
2. Amendments to enactments. 1
3. Amendments not to render invalid notifications, orders, 1
etc., issued before commencement of Act.
4. Saving. 2
SCHEDULE.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
BOMBAY ACT No. XXIII OF 1951.1
[THE BOMBAY SEPARATION OF JUDICIAL AND EXECUTIVE FUNCTIONS ACT, 1951.]
[5th July, 1951]
Amended by Bom. 39 of 1951.
Amended by Bom. 34 of 1953.
Amended by Bom. 21 of 1954.
An Act to provide for the separation of
Judicial and Executive functions in the State of Bombay.
WHEREAS it is expedient to provide for the separation of the performance of j udicial
and executive functions by officers in the State of Bombay; It is hereby enacted as
follows :-
1. (1) This Act may be called the Bombay Separation of Judicial and Executive
Functions Act, 1951.
(2) It extends to the whole of the State of Bombay.
(3) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, specify in this behalf.
2. The Central Acts specified in Parts I and II of the Sc hedule appended to this Act
(hereinafter called the Schedule) in their application to the State of Bombay and
the Bombay Acts specified in Part III of the Schedule are hereby amended to the
extent mentioned in the fourth column of the Schedule.
3. The provisions of this Act which amend any Act specified in the Schedule so as
to alter the manner in which, the authority by which, or the Law under or in
accordance with which, any power are exercisable, shall not render invalid any
notification, order, commitment, attachment, by -law, rule or regulation duly
made or issued or anything duly done before the commencement of this Act;
and any such notification, ord er, commitment, attachment, by –law, rule or
regulation or thing may be revoked, varied or undone in the like manner, to the
like extent and in the like circumstances, as if it had been done after the
commencement of this Act by the competent authority and in accordance with
the provisions then applicable to such a case.
4.
2[(1)] 3[Save as provided in this section, nothing in this Act] shall be deemed to
affect-
(a) the validity, invalidity, effect or consequence of anything done or
suffered to b e done in an area before the date on which the
provisions of this Act come into force in such area;
(b) any right, privilege, obligation or liability already acquired,
accrued or incurred before such date;
Short title,extent
and
commencement.
Amendments
to
enactments.
Amendments not
to render invalid
notification,orders
,etc.,issued before
commencement of
Act.
Savings.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
(c) any penalty, forfeiture or punishment incu rred or inflicted in
respect of any before such dated;
(d) any investigation, legal proceeding or remedy in respect of
such right, privilege, obligation, liability, penalty, forfeiture or
punishment;
4[and any such investigation, legal proceeding or reme dy may be instituted
continued or enforced and any such penalty, forfeiture or punishment may be imposed
in accordance with the provisions of the relevant enactments as amended by this Act].
5[(2) All legal proceedings pending before a Magistrate or Court on the date on which
this Act comes into force shall, if such Magistrate or Court ceases in have
jurisdiction in respect of such proceedings under the provisions of the relevant
enactments as amended by this Act, stand transferred to the Magistrate or
Court having jurisdiction under the provisions of the relevant enactment as
amended by this Act and shall be heard and disposed of by such Magistrate or
Court and such Magistrate and Court shall have all the powers and jurisdiction
thereof as if they had been originally instituted before such Magistrate or in
such Court.]
SCHEDULE
(See Section 2)
PART I. – THE CODE OF CRIMINAL PROCEDURE, 1898.
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 1. For section 6, the following shall be
Procedure, substituted, namely :-
1898.
“6. Besides the High Court and the Court
constituted under any law other than
this classes of Criminal Courts. Code
for the time being in force, there shall
be two classes of Criminal Courts in the
State of Bombay namely :–
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of I.-Courts of Session.
Procedure, II.-Courts of Magistrates”.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
1898. 2. After section 6, the following shall be
inserted, namely :-
“A-1. Classes of Magistrates.
6-A. There shall be the following classes of
Magistrates, namely :-
I. Judicial Magistrates.
(1) Presidency Magistrates.
(2) Magistrates of the first class.
(3) Magistrates of the second class.
(4) Magistrates of the third class.
(5) Special Judicial Magistrates.
II. Executive Magistrates.
(1) District Magistrates.
(2) Sub-Divisional Magistrates.
(3) Taluka Magistrates.
(4) Presidency Magistrates specially
empowered by the State Government.
(5) Special Executive Magistrates”
3. For section 7, the following shall be
substituted, namely :-
“7. (1) The State of Bombay shall consist
of Sessions divisions; and every
sessions division; shall
for the purposes of the Code, be a
district; or consist of districts.
(2) For the purposes of this Code,
Greater Bombay shall be a sessions
division and be deemed to be a
district.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of (3) The State Government may alter
Sessions
Divisons
and
Districts.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
Criminal the limits or the number of such
Procedure divisions and districts.
1898–
contd. (4) The sessions divisions and districts
existing when the Bombay
Separation of Judicial and
Executive Functions Act, 1951,
comes into force shall be sessions
divisions and districts respectively,
unless and until they are so
altered”.
4. In section 8, in sub-section (1), for the words “
outside the presidency towns ”, the words “
outside Greater Bombay ” shall be
substituted.
5. In section 9,-
(i) in sub -section (1), after the words
“sessions division, and” the words “in
consultation with the High Court” shall
be inserted;
(ii) in sub-section (3), after the words “may
also” the words “ in consultation” with
the High Court ” shall be inserted;
(iii) in sub -section (4), after the words
“sessions division may”, the words “in
consultation with the High Court” shall
be inserted.
6. In section 10,-
(i) in sub-section (1)-
(a) for the words “outside the
presidency towns”, the words
“outside Greater Bombay ” shall
be substituted ;
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of (b) the words “Magistrate of the first
Criminal class, who shall be called the ”
Procedure, shall be deleted ;
Bom. XXIII
of 1951.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
1898– (ii) in sub-section (2), the words
contd. “any Magistrate of the first class to
be ” shall be deleted ;
(iii) sub-section (3) shall be deleted.
7. In section 12,-
(i) in sub-section (1),-
(a) the words “besides the District
Magistrate” shall be deleted;
(b) for the words “outside the
presidency towns” the words “
utside Greater Bombay” shall be
substituted;
(c) the words “ the State Government
or the District Magistrate, subject
to the control of the State
Government” shall be deleted;
(ii) after sub -section (1), the following
sub–section shall be inserted, namely :-
“(1-A) The power of appointment of
Magistrates under sub -section (1) shall
on the issue of public notification under
article 237 of the Constitution, be
exercised subject to the terms of the
said notification.”;
(iii) for the marginal note to the said
sections, the following shall be
substituted, namely :-
“Judicial Magistrates”.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 8. In section 13,-
Criminal (i) in sub-section (1), the words “ of the
Procedure, first or second class ” shall be deleted
1898– and after the words “ sub-division ”,
contd. the words “ or a taluka ” shall be
inserted;
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
(ii) in sub -section (2), after the words
“Sub-divisional Magistrates”, the words
“ or Taluka Magistrates, as the case may
be ” shall be added ;
(iii) in the marginal note to the said section,
the words “ or taluka ” shall be added.
9. For section 14, the following shall be
substituted, namely :-
“14. (1) The State Government may in
consultation with the High Court,
confer upon any person all or any
of the powers con ferred or
conferrable by or under this Code
on a Judicial Magistrate in respect
to particular cases or to a
particular class or classes of cases,
or in regard to cases generally in
any local area. Such Magistrates
shall be called Special Judicial
Magistrates and shall be appointed
for such term as the State
Government may in consultation
with the High Court by general or
special order direct.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of (2) The State Government may also
Criminal appoint Executive Magistrates
Procedure, for particular areas or for the
1898– performance of particular
contd. functions and confer upon them
such powers as it deems fit. Such
Magistrates shall be called Special
Executive Magistrates and shall be
appointed for such term as the
State Government may by general
or special order direct :
Provided that no powers shall
be conferred under this
sub-section on any police officer
below the grade of Assistant
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
Superintendent and no powers
shall be conferred on a police
officer except so far as may be
necessary for preserving the
peace, preventing crime and
detecting, apprehending and
detaining offenders in order to
their being brought before a
Magistrate, and for the
performance by the officer of any
other duties imposed upon him by
any law for the time being in force.
(3) The State Government may
delegate, with such limitations as
it may think fit, to any other officer
under its control the powers
conferred by sub-section (2)”.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 10. In section 15, in sub-section (1), for
Criminal the words “ The State Government may
Procedure, direct any two or more Magistrates in any
1898- place outside the presidency-towns”, the
contd. words “ The State Government may, in
consultation with the High Court, direct any
two or more Judicial Magistrates in any place
outside Greater Bombay ” shall be
substituted.
11. In section 16, for the words “ The State
Government may, or, subject to the control of
the State Government, the District Magistrate
”, the words “ The High Court, subject to the
sanction of the State Government ” shall be
substituted.
12. In section 17,
(i) in sub-section (1)-
(a) for the words “ All Magistrates”,
the words “All Judicial
Magistrates” shall be substituted;
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
(b) the figures “ 13 ” shall be
deleted;
(c) for the words “District Magistrate”,
the words “Sessions Judge” shall be
substituted;
(d) the word “ and ” at the end shall
be deleted;
(ii) sub-section (2) and sub -section (5) shall
be deleted;
(iii) in the marginal note to the said section,
for the word “Magistrates”, the words
“Judicial Magistrates” and for the words
“ District Magistrate ”, the words “
Sessions Judge ” shall be substituted.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 13. After section 17, the following sections shall
Criminal be inserted, namely :-
Procedure, “17A. All Executive Magistrates appointed
1898– under sections 13 and 14 shall be
contd. subordinate to the District Magistrate.
17B. Courts of Session and Courts of
Magistrates (including Courts of
Presidency Magistrates) shall be
Criminal Courts inferior to the High
Court and Courts of Magistrates outside
Greater Bombay shall be Criminal
Courts inferior to the Court of Session”.
14. In section 18, after sub -section (4), the
following sub-section shall be added,
namely :-
“(5) The power of appointment of the Chief
Presidency Magistrate and the
Additional Chief Presidency Magistrate
shall be exercised in consultation with
the High Court and the power of
appointment of other Presidency
Magistrates shall on the issue of public
notification under article 237 of the
Constitution, be exercised subject to
the terms of the said notification”.
15. In section 29B,-
Subordinat
e of
Executive
magistrates
to District
Magistrate.
Inferior
Criminal
Courts.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
(i) the words “a District Magistrate or”
shall be deleted;
(ii) for the words “ by any Magistrate
specially empowered by the State
Government ”, the words “ by any
Judicial Magistrate specially
empowered by the State Government
in consultation with the High Court”
shall be substituted.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 16. In section 36, for the words “ District
Criminal Magistrates, Sub-divisional Magistrate and
Procedure, Magistrates of the first, second and third
1898- classes ”, the words “ Judicial and Executive
contd. Magistrates other than Special Judicial and
Executive Magistrates ” shall be substituted.
17. For section 37, the following shall be
substituted, namely :-
“37. In addition to his ordinary powers, the
State Government may invest any
Magistrate with the powers as specified
in the fourth Schedule :
Provided that in the case of Judicial
Magistrates such powers shall be
conferred in consultation with the High
Court :
Provided further that the State
Government may authorize a District
Magistrate to invest any Magistrate
subordinate to him with any of the
powers specified in Part II of the fourth
Schedule”.
18. In section 38, for the words “ conferred on ”,
the words “ delegated to ” shall be
substituted.
19. After section 38, the following section shall be
inserted, namely :-
Additional
powers
conferrable
on
Magistrate.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
“38A. Whenever under any provisions of this
Code or of any law for the time being in
force relating to any of the matters
specified in Lists II and III of the Seventh
Schedule to the Constitution any
judicial powers are to be conferred on a
Sessions Judge, an Additional or
Assistant Sessions
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of Judge or a Judicial Magistrate or any
Criminal such Magistrate is to be specially
Procedure, empowered to exercise such powers,
1898- the orders conferring such powers or
contd. empowering the exercise of such
powers shall be made by the State
Government in consultation with th e
High Court notwithstanding that such
provision may not expressly provide for
such consultation.
Explanation.-For the purposes of
this section, the questions whether any
powers are judicial shall be decided by
the State Government in consultation
with the High Court and such decision
shall be final”.
20. In section 41, to sub -section (1) the following
proviso shall be added, namely :-
“Provided that in the case of Judicial
Magistrates the withdrawal of such powers
shall be made in consultation with the High
Court”.
21. In section 57, in sub-section (2), for the words
“ before a Magistrate if so required”, the
words “ before a Magistrate having
jurisdiction if so required ” shall be
substituted.
22. In section 63, for the words “ special order of
a Magistrate ”, the words “ special order of a
Powers on
Judicial
Strate to be
conferred in
consulation
with the
High Court.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
Magistrate having jurisdiction ” shall be
substitution.
23. In section 78, in sub -section (1), after the
words “ or sub -divisional Magistrate ”, the
words “ or Magistrate of the first class ” shall
be inserted.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 24. In section 88, in sub-section (6C), the words
Criminal beginning with the words “ of the first ”
Procedure and ending with the words “ may be ” shall
1898- contd. be deleted.
25. In section 94, in sub-section (1), for the words
“ beyond the limits of the towns of Calcutta
and Bombay ”, the words “ beyond the limits
of Greater Bombay ” shall be substituted.
26. In section 106, in sub -section (1), the words “
a District Magistrate, a Sub -divisional
Magistrate” shall be deleted.
27. In section 107, in sub -section (1), for the
words “Presidency Magistrate, District
Magistrate, Sub -divisional Magistrate or
Magistrate of the first class ” the foll owing
shall be substituted, namely :-
“Presidency Magistrate specially empowered
by the State Government in this behalf or a
District Magistrate or Sub -divisional
Magistrate or a Taluka Magistrate specially
empowered by the State Government in this
behalf”.
28. In section 108, for the words “or a Presidency
Magistrate, or Magistrate of the first class”,
the words “ or sub -divisional Magistrate or a
Presidency Magistrate” shall be substituted.
29. In section 100, for the words “ Presidency
Magistrate, District Magistrate, Sub -Divisional
Magistrate or Magistrate of the first class”,
the words “Presidency Magistrate specially
empowered by the State Government in this
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
behalf, or a District Magistrate or a
Sub-divisional Magistrate” shall be
substituted.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 30. In section 100, for the words “Presidency
Criminal Magistrate, District Magistrate, or Sub–
Procedure, Divisional Magistrate or a Magistrate of the
1898- first class specially empowered in this behalf
contd. by the State Government”, the words
“Presidency Magistrate specially empowered
by the State Government in this behalf, or a
District Magistrate or a Sub -divisional
Magistrate” shall be substituted.
31. in section 126,-
(i) in sub -section (1), for the words
beginning with the words “to a
Presidency Magistrate” and ending with
the words “ first class ”, the words “ to
the Court by which an order was made
to give security ” shall be substituted;
(ii) for sub -section (2), the following shall
be substituted, namely :-
“(2) On such application being made, the
Court shall issue summons or warrant,
as it may think fit, requiring the person
for whom such surety is bound to
appear or to be brought before it”.
32. In section 133, in sub-section (1),-
(i) for the words “District Magistrate, a
Sub-divisional Magistrate or a
Magistrate of the first class ”, the words
“ Presidency Magistrate specially
empowered by the State Government
in this behalf or a District Magistrate or
a sub -divisional Magistrate” shall be
substituted;
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of (ii) in the last paragraph, for the words
Criminal “ to appear before himself or some
Procedure, other Magistrate of the first or second
1898– class”, the words “ to appear before
conted. himself or some other Executive
Magistrate ” shall be substituted.
33. In section 143, fo r the words “ A District
Magistrate or Sub -divisional Magistrate, or
any other Magistrate empowered by the
State Government or the District Magistrate
in this behalf ”, the words “ A Presidency
Magistrate specially empowered by the State
Government in this behalf or a District
Magistrate or a Sub -divisional Magistrate or
any Executive Magistrate empowered either
by the State Government or the District
Magistrate in this behalf” shall be substituted.
34. In section 144, in sub -section (1), for the
words and brackets “ or of any other
Magistrate (not being a Magistrate of the
third class) ”, the words “or of any other
Executive Magistrate ” shall be substituted.
35. In section 145, in sub -section (1), for the
words “or Magistrate of the first class”, t he
words “or any other Executive Magistrate
specially empowered by the State
Government in this behalf” shall be
substituted.
36. In section 147, in sub -section (1), for the
words “or Magistrate of the first class”, the
words “or any other Executive Ma gistrate
specially empowered by the State
Government in this behalf ” shall be
substituted.
......................................................................................................................................
......................................................................................................................................
Year. No. Short title. Extent of amendment.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
1 2 3 4
......................................................................................................................................
1898 V Code of 37. In section 164, in sub-section (1), for the
Criminal words “Any Presidency Magistrate, any
Procedure, Magistrate of the first class and any
1898– Magistrate of the second class specially
contd. empowered in this behalf by the State
Government”, the words “Any Presidency
Magistrate, any District Magistrate, any
Sub-divisional Magistrate, an y Magistrate of
the first class or any other Magistrate
specially empowered by the State
Government in this behalf ” shall be
substituted.
38. In section 167,-
(i) in sub -section (1), for the words “ the
nearest Magistrate”, the words “ the
nearest Judicial Magistrate ” shall be
substituted;
(ii) for sub -section (4), the following shall
be substituted, namely:-
“(4) Any Magistrate giving such order shall
forward a copy of his order, with his
reasons, for making it, to the Sessions
Judge”.
39. In section 170, sub -section (3) shall be
deleted.
40. In section 174, in sub -section (5), for the
words “ or Magistrate of the first class and
any Magistrate ” the words “ or any Executive
Magistrate ” shall be substituted.
41. In section 186, in sub -section (1), for the
words “ a District Magistrate, a Sub -divisional
Magistrate, or if he is specially empowered in
this behalf by the State Government, a
Magistrate of the first class”, the words “ or a
Magistrate of the first class specially
empowered in this behalf by the State
Government in consultation with the High
Court ” shall be substituted.
......................................................................................................................................

Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of (ii) in sub-section (1A), for the words
Criminal “the District Magistrate or Sub
Procedure, divisional Magistrate”, the words,
1898– brackets and figure “ the Magistrate
contd. empowered under sub -section (1) ”
shall be substituted.
55. In section 350, in proviso (b) to sub -section
(1), for the words “ subordinate to the District
Magistrate, the District Magistrate”, the
words, “the Court of Session” shall be
substituted ; and the words “ or District
Magistrate ” shall be deleted.
56. In section 380, the words “ or a Sub -divisional
Magistrate ” shall be deleted.
57. In section 407,-
(i) in sub-section (1),-
(a) the word “ sub -division ” shall be
deleted ;
(b) for the words “ District Magistrate
”, the words “ Court of Sessions ”
shall be substituted ;
(ii) in sub-section (2),-
(a) for the words “ District Magistrate
” wherever they occur, the words “
Sessions Judge ” shall be
substituted ;
(b) after the words “ State
Government ”, the words “ in
consultation with the High Court ”
shall be inserted.
58. In section 409, for the words “ a District
Magistrate or other ”, the words “ or a ” shall
be substituted.
......................................................................................................................................
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
......................................................................................................................................
Year. No. Short title. Extent of amendment.
1 2 3 4
......................................................................................................................................
1898 V Code of 59. In section 413, for the words “ District
Criminal Magistrate or other ”, the letter “a ” shall
Procedure be substituted.
1898- contd.
60. In section 428, in sub -section (1), for the
words “ by a Magist rate ”, the words “ by a
Judicial Magistrate ” shall be substituted.
61. In section–435,-
(i) in sub -section (1), the words “ or
District Magistrate, or any
Sub-divisional Magistrate empowered
by the State Government in this
behalf,” and the Expla nation to the said
sub-section shall be deleted;
(ii) for sub -sections (2) and (4), the
following shall be substituted,
namely :-
“(2) The District Magistrate or any
Sub-divisional Magistrate empowered
by the State Government in this behalf,
may call for and examine the record of
any proceedings before any
Subordinate Executive Magistrate for
the purpose of satisfying himself as to
the correctness, legality or propriety of
any order recorded or passed and as to
the regularity of any proceedings of
such Subordinate Magistrate and may,
when calling for such record, direct that
the execution of any order be
suspended and if the person is in
confinement that he be released on bail
on his own bond pending the
examination of the record.
......................................................................................................................................

Appeal
from,and
revision of
,orders under
section 514.
Bombay Separation of judicial and ExecutiveFunctions Act, 1951.
1951 : Bom. XXIII]
................................................................................................

Excerpt shown. Open the full act in Lexace.

‹ Prev All Gujarat acts Next ›