The Judicial Officers Protection (Extension to Hyderabad and Saurashtra areas of Bombay State) Act, 1958

 
 
 
 
 
 
 
 
 
 
 
 
GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
LEGISLATIVE PARLIAMENTARY AFFAIRS DEPARTMENT  
BOMBAY ACT NO. LXXVIII OF 1958 
THE JUDICIAL OFFICER 
PROTECTION(EXTENSION TO 
HYDERABAD AND SAURASHTRA AREA 
OF BOMBAY STATE) ACT,1958. 
 
 
 
 
 
 
(As modified upto the 31st October, 2006) 
THE JUDICIAL OFFICERS’ PROTECTION (EXTENSION TO HYDERABAD 
AND SAURASHTRA AREAS OF BOMBAY STATE) ACT, 1958. 
.................................... 
CONTENTS 
PREAMBLE PAGE 
 NO. 
SECTIONS. 
1. Short title. 
2. Extension of Act XVIII of 185 0 to Hyderabad and Saurashtra areas of Bombay 
State. 
3. Repeal and Saving.  
BOMBAY ACT NO. LXXVIII OF 19581 
[THE JUDICIAL OFFICERS PROTECTIONS (EXTENSIONS TO HYDERABAD 
AND SAURASHTRA AREAS OF BOMBAY STATE) ACT, 1958.] 
[7th October , 1958] 
An Act to extend the Judicial Officers’ Protection Act, 1850, to the Hyderabad and 
Saurashtra areas of the State of Bombay. 
WHEREAS the Judicial Officers’ Protection Act, 1850, is in force in the whole of 
the State of Bombay except the territories which immediately before the 1 st November 
1956 were comprised in Part B States : 
AND WHEREAS in the Hyderabad area of the State the Protection of Nazims and 
Servants Act is in force and in the Saurashtra area the Judicial Officers’ Protec tion Act, 
1850 as adapted and applied by the State of Saurashtra (Application of Central and 
Bombay Acts) Ordinance, 1948 is in force ; 
AND WHEREAS it is expedient that the Judicial Officers’ Protection Act, 1850 as 
in force in the rest of the State of Bom bay be extended to and brought into force also in 
the Hyderabad and Saurashtra areas thereof ; and in consequence the corresponding  
laws aforesaid be repealed ; 
It is hereby enacted in the Ninth Year of the Republic of India as follows :- 
1. This Act may be called the Judicial Officers’ Protection (Extension to Hyderabad 
and Saurashtra areas of Bombay State) Act, 1958. 
2. The Judicial Officers’ Protection Act, 1850 as in force in the rest of the State of 
Bombay is hereby extended to, and shall in virtue of such extension be in force 
in, the Hyderabad and Saurashtra areas of the Bombay State. 
3. The Protection of Nazims and Servants Act, in its application to the Hyderabad 
area of the State of Bombay and the Judicial Officers’  Protection Act, 1850 as 
adapted and applied to the Saurashtra area of the State by the State of Saurashtra 
(Application of Central and Bombay Acts) Ordinance, 1948 are hereby repealed : 
Provided that such repeal shall not affect,- 
 (a) the previous operation of the Acts so repealed ; 
 (b) any right, privilege, obligation or liability acquired, accrued or incurred 
under the Acts so repealed ; 
 (c) any investigation, legal proceeding or remedy in respect of any such 
right, privilege, obligation or liability, 
and any such investigation, legal proceeding or remedy may be instituted, continued or 
enforced, as if this Act has not been passed. 
--------------------- 
1. For Statement of Objects and Reasons see Bombay Government Gazette , 1958, Part V, pp. 
404 and 405. 
 
XVIII of 
1850. 
Hyd. IV of 
1314.  Fasli 
XVIII of 
1850.      
Sau. Ord. 
XXV of 1948. 
Short title. 
XVIII of 
1850. 
Extension of Act 
XVIII of 1850 to 
Hyderabad and 
Saurashtra area 
of Bombay State. 
Hyd. IV of 
1314. Fasli 
XVIII of 
1850.Sau. 
Ord. XXV of 
1948. 
Repeal and 
saving. 

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