The Gandhi National Memorial Fund (Local Authorities Donations) Act, 1953

The Gandhi National Memorial Fund (Local Authorities’ Donations) Act, 1953 
 
 
 
GOVERNMENT OF GUJARAT 
 
 
 
 
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT 
BOMBAY ACT NO. XVII OF 1953 
The Gandhi National Memorial Fund (Local 
Authorities Donations) Act, 1953 
(As modified upto the 31st May, 2012) 
 
[1953 : Bom. XVII       The Gandhi National Memorial Fund (Local Authorities’ Donations) Act, 1953 
 
 
THE GANDHI NATIONAL MEMORIAL FUND (LOCAL 
AUTHORITIES DONATIONS) ACT, 1953. 
.................................... 
CONTENTS 
PREAMBLE PAGE 
 NO. 
SECTIONS. 
1. Short title   1 
2. Definitions.   1 
3. Use of contribution of donation for purposes outside the limits 1 
 of local authority. 
 
 
 
 
 
 
 
 
 
 
1953 : Bom. XVII ]     The Gandhi National Memorial Fund (Local Authorities’ Donations) Act, 1953 
  
 
BOMBAY ACT No. XVII OF 1953.1 
*THE GANDHI NATIONAL MEMORIAL FUND (LOCAL AUTHORITIES’ DONATIONS) ACT, 
1953.] 
[2nd May 1953] 
An Act to authorize the use of contributions or donations 
made by local authorities to the Gandhi Memorial Fund 
outside the limits of such local authorities. 
WHEREAS it is expedient to make provision for authorizing the use of the contributions 
or donations made by local authorities in the State of Bombay to the fund known as the 
Gandhi National Memorial Fund, outside the limits of such local authorities ; It is hereby 
enacted as follows :– 
1. This Act may be called the Gandhi National Memorial Fund (Local Authorities’ 
Donations) Act, 1953. 
2. In this Act unless there is anything repugnant to the subject or context,- 
 (1) “The Gandhi National Memorial Fund” means the fund known as the 
Gandhi National Memorial Fund started under the auspices of the 
President of the Indian National Congress; 
 (2) “local authority” means a municipal corporation constituted under the 
Bombay Municipal Corporation Act, or the Bombay Provincial Municipal 
Corporations Act, 1949, or a municipality constituted under the Bombay 
District Municipal Act, 1901, or the Bombay Municipal Boroughs Act, 
1925, or a district local board constituted under the Bombay Local 
Boards Act, 1923, or a village panchayat constituted under the Bombay 
Village Panchayats Act, 1933. 
Short title.  
Definitions. 
Bom.II of 1888. 
Bom. LIX of 1949. 
Bom. III of 1901. 
Bom. XVIII of 1925. 
Bom. VI of 1923. 
Bom. VI of 1933. 
[1953 : Bom. XVII       The Gandhi National Memorial Fund (Local Authorities’ Donations) Act, 1953 
 
3. Notwithstanding anything contained in any enactment in regard to any 
Municipal Fund or Local Fund, contributions or donations made before or after 
the commencement of this Act to the Gandhi National Memorial Fund by a local 
authority and used or to be used for a purpose, object or cause outside the local 
limits of such local authority shall be deemed to have been validly used and may 
be used for the said purpose, object or cause: 
Provided that nothing in this section shall authorize or shall be deemed to have 
authorized the trustees of the Gandhi National Memorial Fund to use the amount of 
such contribution or donation for a purpose, object or cause other than that specified 
by such local authority. 
------------------- 
1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1953, Part V, Page. 
27. 
 
Use of 
contribution or 
donation for 
purposes outside 
the limits of local 
authority. 

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