LexThe Gujarat Merged States (Laws) Act, 1950
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Open in Lexace · Ask the AI about this actThe Bombay Merged States (Laws) Act, 1950
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GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMNETARY AFFAIRS DEPARTMENT
BOMBAY ACT NO. IV OF 1950
The Bombay Merged States (Laws) Act, 1950
[ As modified upto 31st December, 2005]
The Bombay Merged States (Laws) Act, 1950
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THE BOMBAY MERGED STATES (LAWS) ACT, 1950.
CONTENTS.
PREAMBLE.
SECTIONS.
1. Short title.
2. Definitions.
3. Extension of laws.
4. Repeal of corresponding laws.
5. Certain laws to continue in force in certain States.
6. Saving of Limitation.
7. Repeal.
FIRST
SCHEDULE.
SECOND SCHEDULE.
THIRD SCHEDULE.
FOURTH SCHEDULE.
FIFTH SCHEDULE.
The Bombay Merged States (Laws) Act, 1950
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BOMBAY ACT NO. IV OF 1950.1
[THE BOMBAY MERGED STATES (LAWS) ACT, 1950.]
[30th March 1950.]
Amended by Bom. 44 of 1950.
Amended by Bom. 46 of 1950.
Amended by Bom. 21 of 1951.
Amended by Bom. 32 of 1951.
Amended by Bom. 36 of 1951.
Amended by Bom. 12 of 1952.
Amended by Bom. 24 of 1952.
Amended by Bom. 21 of 1953.
Amended by Bom. 49 of 1953.
Amended by Bom. 45 of 1955.
An Act to extend certain Acts and Regulations to certain areas administered
as parts of the State of Bombay.
WHEREAS by order under section 290A of the Government of India Act, 1935,
provision had been made for the administration of certain areas comprised in the merged
States as if they formed part of the Province of Bombay;
AND WHEREAS the Bombay Merged States (Laws) Ordinance, 1949, has been
promulgated under section 88 of the said Act extending certain Acts and Regulations to
the said merged States;
AND WHEREAS the territory of the State of Bombay now comprises the terri tories of
the said merged States ;
AND WHEREAS it is expedient to extend certain Acts and Regulations to the said
areas;
It is hereby enacted as follows :-
1. This Act may be called the Bombay Merged States (Laws) Act, 1950.
2. In this Act, the expression "merged States" has the same meaning as in the States'
Merger (Governors' Provinces) Order, 1949.
3. (1) All the Acts and Regulations specified in the First Schedule, and so much of
the Acts and Ordinance specified in the Second Schedule as relates to matters
with respect to which the State Legislature has power to make laws are hereby
extended to, and shall be in force in the merged States.
(2) The Acts specified in the first column of the Third Schedule shall be
amended in their application to the merged States specified in the second column
in the manner set forth in the third column of that Schedule.
(3) (a) Subject to the provisions of clause (b ) and the proviso to sub-section
(1) of section 4, all appointments, delegations, notifications, orders, bye -
laws, rules and regulations made, issued or prescribed under any Act,
Ordinance or Regulation hereby extended to the merg ed States shall be
deemed to extend to and be in force in the merged States.
(b) Where any such appointment, delegation, notification, order, bye -
law, rule or regulation has been made, issued or prescribed in respect of
any specified local area, it shall be deemed to extend to and to be in force
also in any area of the merged States which has been included in such
local area under any law for the time being in force.
4. (1) If immediately before the commencement of this Act, there is in force in any
of the merged States an Act, Ordinance, Regulation or any other law
corresponding to an Act, Ordinance or Regulation specified in the First or Se -
cond Schedule, whether by virtue of an Order under the Extra -Provincial
Jurisdiction Act 1947, applying that Act, Ordinance or Regulation or by virtue of
any other legislative power, such law corresponding to the Act or Regulation
specified in the First Schedule or any part of such law corresponding to so much
26 Geo. 5
Ch. 2.
Bom. Ordinance
No. VI of 1949.
Short title.
Definitions.
Extenstion
of laws.
Repeal of
corresponding
laws.
The Bombay Merged States (Laws) Act, 1950
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of an Act or Ordinance specif ied in the Second Schedule as relates to matters
with respect to which the State Legislature has power to make laws, shall upon
the commencement of this Act cease to have effect in any such merged State:
Provided that all appointments, dele gations, notifications, orders, bye -
laws rules and regulations which have been made, issued or prescribed under
such law or any part of such law exclusively in respect of any area of the merged
States forming part of the Districts of Banas Kantha, Sabar Ka ntha, Mehsana,
Amreli, Baroda and Kolhapur and in force immediately before the
commencement of this Act in any such area shall be deemed to have been made,
issued or prescribed under the corresponding provision of the Act, Ordinance or
Regulation extended to the merged States under section 3 and shall continue in
force until it is altered, repealed or amended by a competent authority.
(2) Without prejudice to the generality of, and subject to the provisions con-
tained in sub-section (1) the laws specified in the Fourth Schedule shall cease to
have effect and are hereby repealed.
5. Notwithstanding anything contained in the foregoing provisions the enactments
specified in the first column of the Fifth Sc hedule shall continue in force in the merged
States specified in the second column of that Schedule as if they are enacted by the State
Legislature until they are altered, repealed or amended by the said Legislature or any
other competent authority.
6. Notwithstanding anything contained in this Act, if the period of limitation prescribed
by the Indian Limitation Act, 1908, for any suit, appeal or applica tion is less than the
period prescribed by any corresponding law in force in the merged States immediately
before the commencement of an Order applying to any of the said States, the Indian
Limitation Act, 1908, under the Extra -Provincial Jurisdiction Act, 1947, such suit,
appeal or application m ay be instituted within two years next after the date of the
commencement of such order or within the period prescribed by such corresponding law,
whichever period first expires.
7. The Bombay Merged States (Laws) Ordinance, 1949, is hereby repealed and it is
hereby declared that the provisions of section 7 of the Bombay General Clauses Act,
1904, shall apply to the repeal, as if that Ordinance were an enactment.
XLVII of 1947.
Certain laws to
continue in force
in certain States.
Saving of
Limitation.
IX of 1906.
IX of 1903.
XLVII of 1947.
Repeal. Bom. Ordinance
No. VI of 1049.
Bom. I of 1904.
The Bombay Merged States (Laws) Act, 1950
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FIRST SCHEDULE.
The Bombay Regulation, 1827 (VIII of 1827).
The Criminal Courts (Substitution of Letter for Summons) Regulation, 1827 (XIII of
1827).
The Bombay Regulation, 1827 (XXV of 1827).
The Markets and Fairs Act, 1862 (Bom. IV of 1862).
The Bombay Steam-Vessels Act, 1864 (Bom. II of 1864).
The Bombay High Court (Letters Patent) Act, 1866 (XXIII of 1866).
The Bombay Village Police Act, 1867 (Bom. VIII of 1867).
The Bombay Ferries and Inland Vessels Act, 1868 (Bom. II of 1868).
The Bombay Civil Courts Act, 1869 (XIV of 1869).
The Civil Jails Act, 1874 (Bom. II of 1874).
The Tolls on Roads and Bridges Act, 1875 (Bom. III of 1875).
The Bombay Revenue Jurisdiction Act, 1876 (X of 1876).
The Bombay Land Revenue Code, 1879 (Bom. V of 1879).
The Bombay Irrigation Act, 1879 (Bom. VII of 1879).
The Bombay Landing and Wharfage Fees Act, 1882 (Bom. VII of 1882).
The Bombay Public Authorities Seals Act, 1883 (Bom. V of 1883).
The Protection of Pilgrims Act, 1887 (Bom. II of 1887).
The Bombay Prevention of Gambling Act, 1887 (Bom. IV of 1887).
The Bombay Village Sanitation Act, 1889 (Bom. I of 1889).
The Bombay District Police Act, 1890, (Bom. IV of 1890).
The Bombay Municipal Servants Act, 1890 (Bom. V of 1890).
The Bombay District Vaccination Acts, 1892 (Bom. I of 1892).
The Bombay District Municipal Act, 1901 (Bom. III of 1901).
The Bombay General Clauses Act, 1904 (Bom. I of 1904).
The Bombay Court of Wards Act, 1905 (Bom. I of 1905).
The Mamlatdars' Courts Act, 1906 (Bom. II of 1906).
The Bombay Race Courses Licensing Act, 1912 (Bom. III of 1912).
The Bombay Medical Act, 1912 (Bom. VI of 1912).
The Bombay Smoke Nuisances Act, 1912 (Bom. VII of 1912).
The Bombay Town Planning Act, 1915 (Bom. I of 1915).
The Bombay Public Conveyances Act, 1920 (Bom. VII of 1920).
The Bombay Pleaders Act, 1920 (Bom. XVII of 1920).
The Bombay Entertainments Duty Act, 1923 (Bom. I of 1923).
The Bombay Local Boards Act, 1923 (Bom. VI of 1923).
The Bombay Prevention of Prostitution Act, 1923 (Bom. XI of 1923).
The Bombay Prevention of Adulteration Act, 1925 (Bom. V of 1925).
The Bombay Betting Tax Act, 1925 (Bom. VI of 1925).
The Bombay Co-operative Societies Act, 1925 (Bom. VII of 1925).
The Bombay Municipal Boroughs Act, 1925 (Bom. XVIII of 1925).
The Invalidation of Hindu Ceremonial Emoluments Act, 1926 (Bom. XI of 1926).
The Bombay Non-Agriculturists' Loans Act, 1928 (Bom. III of 1928).
The Bombay Maternity Benefit Act, 1929 (Bom. VII of 1929).
The Bombay Borstal Schools Act, 1929 (Bom. XVIII of 1929).
The Bombay Local Fund Audit Act, 1930 (Bom. XXV of 1930).
The Bombay Weights and Measures Act, 1932 (Bom. XV of 1932).
The Bombay (District) Tobacco Act, 1933 (Bom. II of 1933).
The Bombay Village Panchayats Act, 1933 (Bom, VI of 1933).
The Bombay Live-stock Improvement Act, 1933 (Bom, XXII of 1933).
The Bombay Trade Disputes Conciliation Act, 1934 (Bom. IX of 1934).
The Bombay Devadasis Protection Act, 1934 (Bom. X of 1934).
The Bombay Nurses, Midwives and Health Visitors Registration Act, 1935 (Bom. VII of
1935).
The Bombay Public Trusts Registration Act, 1935 (Bom. XXV of 1935).
The Bombay Motor Vehicles Tax Act, 1935 (Bom. XXXIV of 1935).
The Bombay Famine Relief Fund Act, 1936 (Bom. XIX of 1936).
The Bombay Opium Smoking Act, 1936 (Bom. XX of 1936).
The Bombay Parsi Public Trusts Registration Act, 1936 (Bom. XXIII of 1936).
The Bombay Provisional Collection of Taxes Act, 1938 (Bom. IV of 1938).
The Bombay Probation of Offenders Act, 1938 (Bom. XIX of 1938).
The Bombay Medical Practitioners Act, 1938 (Bom. XXVI of 1938).
The Bombay Lifts Act, 1939 (Bom. X of 1939).
The Bombay Revenue Tribunal Act, 1939 (Bom. XII of 1939).
The Bombay Merged States (Laws) Act, 1950
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The Bombay Agricultural Produce Markets Act, 1939 (Bom. XXII of 1939).
The Bombay Fodder and Grains Control Act, 1939 (Bom. XXVI of 1939).
The Bombay Land Improvement Schemes Act, 1942 (Bom. XXVIII of 1942).
The Bombay Cotton Control Act, 1942 (Bom. XXX of 1942).
The Bombay Increase of Stamp Duties Act, 1943 (Bom. XIV of 1943).
The Bombay Increase of Court-Fees Act, 1943 (Bom. XV of 1943).
The Bombay Growth of Foodcrops Act, 1944 (Bom. VIII of 1944).
The Bombay Beggars Act, 1945 (Bom. XXIII of 1945).
The Bombay Sales Tax Act, 1946 (Bom. V of 1946).
The Bombay Sales of Motor Spirits Taxation Act, 1946 (Bom. VI of 1946).
The Bombay Electricity (Special Powers) Act, 1946 (Bom. XX of 1646).
The Bombay Essentia l Commodities and Cattle (Control) Act, 1946 (Bom. XXII of
1946).
The Bombay Prevention of Hindu Bigamous Marriages Act, 1946 (Bom. XXV of 1946).
The Bombay Cotton (Statistics) Act, 1946 (Bom. XXVII of 1946).
The Bombay Home Guards Act, 1947 (Bom. III of 1947).
The Bombay Public Security Measures Act, 1947 (Bom. VI of 1947).
The Bombay Harijan (Removal of Social Disabilities) Act, 1946 (Bom. X of 1947).
The Bombay Industrial Relations Act, 1946 (Bom. XI of 1947).
The Bombay Hindu Divorce Act, 1947 (Bom. XXII of 1947).
The Bombay (Emergency Powers) Whipping Act, 1947 (Bom. XXVII of 1947).
The Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947).
The Bombay Money-lenders Act, 1946 (Bom. XXXI of 1947).
The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 (Bom.
XXXIV of 1947).
The Bombay Harijan Temple Entry Act, 1947 (Bom. XXXV of 1947).
The Bombay Essential Supplies (Temporary Powers) and the Essential Commodities and
Cattle (Control) (Enhancement of Penalties) Act, 1947 (Bom. XXXVI of 1947).
The Bombay Agricultural Pests and Diseases Act, 1947 (Bom. XLIII of 1947).
The Bombay Habitual Offenders Restriction Act, 1947 (Bom. LI of 1947).
The Bombay Warehouses Act, 1947 (Bom. LVI of 1947).
The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bom LVII of
1947).
The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947 (Bom. LVIII
of 1947).
The Bombay Primary Education Act, 1947 (Bom. LXI of 1947).
The Bombay Prevention of Fragmentation and Consolidation of H oldings Ac t, 1947
(Bom. LXII of 1947).
The Bombay Refugees Act, 1948 (Bom. XXII of 1948).
The Bombay Building (Control on Erection) Act, 1948 (Bom. XXXI of 1948).
The Bombay Land Requisition Act, 1948 (Bom. XXXIII of 1948).
The Bombay Secondary School Cert ificate Examination Act, 1948 (Bom. XLIX of
1948).
The Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 (Bom. LIV of
1948).
The Bombay Animal Contagious Diseases (Control) Act, 1948 (Bom. LIX of 1948).
The Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948).
The Bombay Housing Board Act, 1948 (Bom. LXIX of 1948).
The Bombay Children Act, 1948 (Bom. LXXI of 1948).
The Bombay Khar Lands Act, 1948 (Bom. LXXII of 1948).
The Bombay Shops and Establishments Act, 1948 (Bom. LXXIX of 1948).
The Bombay Animal Preservation Act, 1948 (Bom. LXXXI of 1948).
The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948).
The Bombay Anatomy Act, 1949 (Bom. XI of 1949).
The Bombay Nursing Homes Registration Act, 1949 (Bom. XV of 1949).
The Police Forces (Control and Direction) Act, 1949 (Bom. XVI of 1949).
The Bombay Seals Act, 1949 (Bom. XXII of 1949).
The Bombay Prohibition Act, 1949 (Bom. XXV of 1949).
The Bombay Repatriated Prisoners Act, 1949 (Bom. XXVII of 1949).
The Bombay Merged States (Laws) Act, 1950
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SECOND SCHEDULE.
PART I.
The Bobmay Haqqa Prohibition Act, 1839 (XX of 1839).
The Interest Act, 1839 (XXXII of 1839).
The Indian Slavery Act, 1843 (V of 1843).
The Judicial Officer's Protection Act, 1850 (XVIII of 1850).
The Apprentices Act, 1850 (XIX of 1850).
The Caste Disabilities Removal Act, 1850 (XXI of 1850).
The Public Servants (Inquiries) Act, 1850 (XXXVII of 1850).
The Legal Representatives' Suits Act, 1855 (XII of 1855).
The Indian Fatal Accidents Act, 1855 (XIII of 1855).
The Hindu Widows' Remarriage Act, 1856 (XV of 1856).
The Forfeiture Act, 1859 (IX of 1859).
The Societies Registration Act, 1860 (XXI of 1860).
The Indian Penal Code, 1860 (XLV of 1860).
The Police Act, 1861 (V of 1861).
The Stage Carriages Act, 1861 (XVI of 1861).
The Government Seal Act, 1862 (III of 1862).
The Carriers Act, 1865 (III of 1865).
The Native Converts' Marriage Dissolution Act, 1866 (XXI of 1866).
The Acting Judges Act, 1867 (XVI of 1867).
The Press and Registration of Books Act, 1867 (XXV of 1867).
The Indian Divorce Act, 1869 (IV of 1869).
The Court-Fees Act, 1870 (VII of 1870).
The Female Infanticide Prevention Act, 1870 (VIII of 1870).
The Cattle Trespass Act, 1871 (I of 1871).
The Pensions Act, 1871 (XXIII of 1871).
The Indian Evidence Act, 1872 (I of 1872).
The Special Marriage Act, 1872 (III of 1872).
The Indian Contract Act, 1872 (IX of 1872).
The Indian Christian Marriage Act, 1872 (XV of 1872).
The Indian Oaths Act, 1873 (X of 1873).
The Indian Majority Act, 1875 (IX of 1875).
The Indian Law Reports Act, 1875 (XVIII of 1875).
The Dramatic Performances Act, 1876 (XIX of 1876).
The Specific Relief Act, 1877 (I of 1877).
The Indian Treasure-trove Act, 1878 (VI of 1878).
The Legal Practitioners Act, 1879 (XVIII of 1879).
The Religious Societies Act, 1880 (I of 1880).
The Municipal Taxation Act, 1881 (XI of 1881).
The Indian Trusts Act, 1882 (II of 1882).
The Transfer of Property Act, 1882 (IV of 1882).
The Indian Easements, Act, 1882 (V of 1882).
The Powers-of-Attorney Act, 1882 (VII of 1882).
The Land Improvement Loans Act, 1883 (XIX of 1883).
The Agriculturists' Loans Act, 1884 (II of 1884).
The Births, Deaths and Marriages Registration Act, 1886 (VI of 1886).
The Indian Tramways Act, 1886 (XI of 1886).
The Suits Valuation Act, 1887 (VII of 1887).
The Provincial Small Cause Courts Act, 1887 (IX of 1887).
The Police Act, 1888 (III of 1888).
The Measures of Length Act, 1889 (II of 1889).
The Revenue Recovery Act, 1890 (I of 1890).
The Charitable Endowments Act, 1890 (VI of 1890).
The Guardians and Wards Act, 1890 (VIII of 1890).
The Prevention of Cruelty to Animals Act, 1890 (XI of 1890).
The Bankers' Books Evidence Act, 1891 (XVIII 1891).
The Government Management of Private Estates Act, 1892 (X of 1892).
The Partition Act, 1893 (IV of 1893).
The Land Acquisition Act, 1894 (I of 1894).
The Prisons Act, 1894 (IX of 1894).
The Crown Grants Act, 1895 (XV of 1895).
The Epidemic Diseases Act, 1897 (III of 1897).
The Bombay Merged States (Laws) Act, 1950
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The Indian Fisheries Act, 1897 (IV of 1897).
The Reformatory Schools Act, 1897 (VIII of 1897).
The General Clauses Act, 1897 (X of 1897).
The Lepers Act, 1898 (III of 1898).
The Code of Criminal Procedure, 1898 (V of 1898).
The Indian Post Office Act, 1898 (VI of 1898).
The Indian Stamp Act, 1899 (II of 1899).
The Government Buildings Act, 1899 (IV of 1899).
The Glanders and Farcy Act, 1899 (XIII of 1899).
The Prisoners Act, 1900 (III of 1900).
The Indian Foreign Marriage Act, 1903 (XIV of 1903).
The Ancient Monuments Preservation Act, 1904 (VII of 1904).
The Code of Civil Procedure, 1908 (V of 1908).
The Indian Limitation Act, 1908 (IX of 1908).
The Criminal Law (Amendment) Act, 1908 (XIV of 1908).
The Indian Registration Act, 1908 (XVI of 1908).
The Whipping Act, 1909 (IV of 1909).
The Indian Electricity Act, 1910 (IX of 1910).
The Prevention of Seditious Meetings Act, 1911 (X of 1911).
The Indian Lunacy Act, 1912 (IV of 1912).
The Wild Birds and Animals Protection Act, 1912 (VIII of 1912).
The Official Trustees Act, 1913 (II of 1913).
The Administrator General's Act, 1913 (III of 1913).
The Mussalman Wakf Validating Act, 1913 (VI of 1913).
The Indian Companies Act, 1913 (VII of 1913).
The Destructive Insects and Pests Act, 1914 (II of 1914).
The Local Authorities Loans Act, 1914 (IX of 1914).
The Indian Medical Degrees Act, 1916 (VII of 1916).
The Hindu Disposition of Property Act, 1916 (XV of 1916).
The Inland Steam Vessels Act, 1917 (I of 1917).
The Destruction of Records Act, 1917 (V of 1917).
The Cinematograph Act, 1918 (II of 1918).
The Usurious Loans Act, 1918 (X of 1918).
The Local Authorities Pensions and Gratuities Act, 1919 (I of 1919).
The Poisons Act, 1919 (XII of 1919).
The Provincial Insolvency Act, 1920 (V of 1920).
The Indian Securities Act, 1920 (X of 1920).
The Charitable and Religious Trusts Act, 1920 (XIV of 1920).
The Indian Red Cross Society Act, 1920 (XV of 1920).
The Identification of Prisoners Act, 1920 (XXXIII of 1920).
The Indian Elections Offences and Inquiries Act, 1920 (XXXIX of 1920).
The Cotton Transport Act, 1923 (III of 1923).
The Indian Boilers Act, 1923 (V of 1923).
The Workmen's Compensation Act, 1923 (VIII of 1923).
The Indian Official Secrets Act, 1923 (XIX of 1923).
The Legal Practitioners (Women) Act, 1923 (XXIII of 1923).
The Mussalman Wakf Act, 1923 (XLII of 1923).
The Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925).
The Provident Funds Act, 1925 (XIX of 1925).
The Indian Succession Act, 1925 (XXXIX of 1925).
The Contempt of Courts Act, 1926 (XII of 1926).
The Indian Trade Unions Act, 1926 (XVI of 1926).
The Cotton Industry (Statistics) Act, 1926 (XX of 1926).
The Legal Practitioners (Fees) Act, 1926 (XXI of 1926).
The Indian Forest Act, 1927 (XVI of 1927).
The Hindu Inheritance (Removal of Disabilities) Act, 1928 (XII of 1928).
The Hindu Law of Inheritance (Amendment) Act, 1929 (II of 1929).
The Child Marriage Restraint Act, 1929 (XIX of 1929).
The Dangerous Drugs Act, 1930 (II of 1930).
The Indian Sale of Goods Act, 1930 (III of 1930).
The Hindu Gains of Learning Act, 1930 (XXX of 1930).
The Mussalman Wakf Validating Act, 1930 (XXXII of 1930).
The Indian Press (Emergency Powers) Act, 1931 (XXIII of 1931).
The Indian Partnership Act, 1932 (IX of 1932).
The Criminal Law Amendment Act, 1932 (XXIII of 1932).
The Bombay Merged States (Laws) Act, 1950
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The Children (Pledging of Labour) Act, 1933 (II of 1933).
The. Indian Medical Council Act, 1933 (XXVII of 1933).
The Sugarcane Act, 1934 (XV of 1934).
The Parsi Marriage and Divorce Act, 1936 (III of 1936).
The Payment of Wages Act, 1936 (IV of 1936).
The Agricultural Produce (Grading and Marking) Act, 1937 (I of 1937).
The Hindu Women's Rights to Property Act, 1937 (XVIII of 1937).
The Arya Marriage Validation Act, 1937 (XIX of 1937).
The Muslim Personal Law (Shariat) Application Act, 1937 (XXVI of 1937).
The Cutchi Memon's Act, 1938 (X of 1938).
The Criminal Law Amendment Act, 1938 (XX of 1938).
The Employer's Liability Act, 1938 (XXIV of 1938).
The Employment of Children Act, 1938 (XXVI of 1938).
The Motor Vehicles Act, 1939 (IV of 1939).
The Dissolution of Muslim Marriage Act, 1939 (VIII of 1939).
The Commercial Documents Evidence Act, 1939 (XVI of 1939).
The Medical Diplomas Act, 1939 (XXVIII of 1939).
The Arbitration Act, 1940 (X of 1940).
The Drugs Act, 1940 (XXIII of 1940).
The Professions Tax Limitation Act, 1941 (XX of 1941).
The Weekly Holidays Act, 1942 (XVIII of 1942).
The Industrial Statistics Act, 1942 (XIX of 1942).
The Hindu Married Women's Right to separate Residence and Maintenance, Act, 1946
(XIX of 1946).
The Industrial Employment (Standing Orders) Act, 1946 (XX of 1946).
The Hindu-Marriage Disabilities Removal Act, 1946 (XXVIII of 1946).
The Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946).
The Prevention of Corruption Act, 1947 (II of 1947).
The Industrial Disputes Act, 1947 (XIV of 1947).
The Requisitioned Land (Continuance of Powers) Act, 1947 (XVII of 1947).
The Indian Nursing Council Act, 1947 (XLVIII of 1947).
The Pharmacy Act, 1948 (VIII of 1948).
The Minimum Wages Act, 1948 (XI of 1948).
The Rehabilitation Finance Administration Act, 1948 (XII of 1948).
The Dentists Act, 1948 (XVI of 1948).
The Displaced Persons (Institution of Suits ) Act, 1948 (XLVII of 1948).
The Electricity (Supply) Act, 1948 (LIV of 1948).
The Factories Act, 1948 (LXIII of 1948).
The Hindu Marriages Validity Act, 1949 (XXI of 1949).
The Payment of Taxes (Transfer of Property) Act, 1949 (XXII of 1949).
The Displaced Persons (Legal Proceedings) Act, 1949 (XXV of 1949).
The Essential Services (Maintenance) Ordinance, 1941 (XI of 1941).
The Bombay Merged States (Laws) Act, 1950
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PART II.
The Bombay Finance Act, 1932 (Bom. II of 1932).
THIRD SCHEDULE.
Enactments. Names of States. Amendments.
1 2 3
The Bombay Akalkot, Aundh, Bhor, In column 4 of the Schedule annexed to the Act, -
Tenancy and Jamkhandi, Jath, Kurund- (a) In section 3-A of the Bombay Tenancy Act
Agricultural wad (Sr.), Kurundwad referred to therein for the words and figures "the
Lands Act, (Jr.), Miraj (Sr.), Miraj eighth day of November 1947" the words and
1948 (Bom. (Jr.), Mudhol, Phaltan, figures "the eleventh day of August 1949" shall
LXVII of Ramdurg, Sangli, be substituted.
1948). Savnur, Sawanfrwadi, (b) In the proviso to sub-section (1) of section 4 of
Wadi-Jagir, Janjira, the Bombay Tenancy Act referred to therein, re-
Dharampur, Balasinor, ference to "section 9 of the Bombay Small Holders
Chhota-Udepur, Luna- Relief Act, 1938" shall be read as reference to
wada, Rajpipla (including "any enactment corresponding to section 9 of the
Segbara), Baria, Bansda, Bombay Small Holders Relief Act, 1938, if any, in
Sant, Cambay, Idar, any of the States".
Jawhar, Vijaynagar, (c) In the proviso to sub-section(1) of section 4 of the
Sachin, Radhanpur, Bombay Tenancy Act referred to therein, for the
Palanpur, Jambuglioda, words and figures "the eighth day of November
Surgana, Tharad, 1946" the words and figures "the eighth day of
Bhaderwa, Mohanpur, August 1948" shall be substituted.
Malpur, Mansa, Wao, (d) In sub-section (2) of section 4 of the Bombay
Khadal, Ghodasar, Vasna, Tenancy Act referred to therein -
Katosan, Sudasna, (1) for the words and figures "the eighth day of
Valasna, Ranasan, November 1946" the words and figures "the ele-
Varsoda, Ambaliara, venth day of August 1948" shall be substituted;
Punadra, Ilol, Sanjeli. (2) for the words and figures "31st day of May 1947
occurring in sub-clause (b) (i), the words and figures
"31st day of May 1949" shall be substituted.
(3) for the words and figures "1st day of June 1947''
occurring in sub-clause (6) (ii), the words and figures
"1st day of June 1949" shall be substituted.
The Bombay Kolhapur In column 4 of the Schedule annexed to the Act, -
Tenancy and (a) In section 3-A of the Bombay Tenancy Act
Agricultural referred to therein, for the words and figures, "the
Lands Act, eighth day of November 1947" the words and figures
1948 (Bom. "the first day of May 1950" shall be substituted.
LXVII of (b) In the proviso to sub-section (1) of section 4 of
1948). the Bombay Tenancy Act referred to therein, re-
ference to "section 9 of the Bombay Small Holders
Relief Act, 1938", shall be read as reference to “any
enactment corresponding to section 9 of the Bombay
Small Holders Relief Act, 1938, if any, in the State".
(c) In the proviso to sub -section (1) of section 4 of the
Bombay Tenancy Act referred to therein, for the
words and figures "the eighth day of November
1946" the words and figures "the first day of May
1949" shall be substituted.
(d) In sub-section (2) of section 4 of the Bombay
Tenancy Act referred to therein, -
(1) for the words and figures "the eighth day of
November 1946" the words and figures "the first
day of May 1949" shall be substituted;
(2) for the words and figures "31st day of May 1947"
occurring in sub -clause (b) (i), the words and figures
"31st day of May 1949" shall be substituted;
(3) for the words and figures "1st day of June
1947" occurring in sub-clause(b)(ii), the words and
figures "1st day of June 1949" shall be substituted.
The Bombay Merged States (Laws) Act, 1950
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Enactments. Names of States. Amendments.
1 2 3
The Bombay Akalkot, Aundh, Bhor, (1) In section 2 -
Agricultural Jamkhandi, Jath, Kurund- (a) (i) In clause (2), "Co-operative Society" shall
Debtors Relief wad(Sr.) Kurundwad (Jr.), mean a society registered under any of the provisions
Act, 1947 Miraj (Sr ). Miraj (Jr.), corresponding to those contained in the Bombay Co-
(Bom XXV- Mudhol, Phaltan, Ram- operative Societies Act, 1925, or a society registered
III of 1947). durg, Sangli Savanur under the said Act.
Sawantwadi, Wadi-Jagir, (ii) in clause (5) (a) for the figures, letters and word
Janjira, Dharampur, "30th January 1940" wherever they occur, the
Balasinor, Chhota-Udepur, figures, letters and word "1st January 1948"
Lunawada, Rajpipla shall be substituted;
(including Segbara), Baria, (b) for the words "the date of the comming into
Bansda, Sant, Cambav, operation of this Act or the establishment of the
Idar, Jawhar, Vijaynagar, Board concerned under the repealed Act," wherever
Sachin, Radhanpur, Palan- they occur the words, figures and letters "the 16th
pur, Jambughoda, Surgana, day of September 1948" shall be substituted.
Tharad, Bhaderwa, Mohan-
pur, Malpur, Mansa, Wao, (2) In section 4, for sub-section (1) the following
Khadal, Ghodasar, Vasna, shall be substituted, namely -"(1) any cebtor ordina-
katosan, Sudasna, Valasna, rily residing in any local area or his creditor may
Ranasan, Varsoda, Amba- make an application on or before the 16th June 1949
hara, Punadra, Ilol, to the Court for the adjustment of his debts".
Sanjeli
(3) In section 7, for the figures, letters and word "1st
January 1938" the figures, letters and word "1st January
1948" shall be substituted.
(4) In section 22, the following proviso shall be added at
the end, namely :
"Provided further that where any amount due to a
creditor is determined by a competent tribunal or
authority under any law in force in any of the States
relating to the conciliation or adjustment of the debts of
agriculturists corresponding to this A ct, the amount so
determined shall be binding on the parties".
(5) In section 23, in the proviso, after the figures "1879"
the words "or any enactment corresponding thereto" shall
be inserted.
(6) In section 24, sub- section (2), for the figures, letters,
and word "1st August 1947" the figures, letters and word
"16th June 1949" shall be sub-stituted.
(7) In section 25,-
(a) in clause (i), the words, and figures "or by a Board
established under section 4 of the repealed Act " shall be
deleted;
(b) in clause ( ii) for the figures, letters and words "15th
day of February 1939" the figures, letters and word "1st
January 1948" shall be substituted.
(8) In section 32, sub-section (2) -
(i) for clause (c) the following clause shall be
substituted, namely : -
"(c) loa ns given by resource societies or by persons
authorised to advance loans under section 64 for the
financing of crops or for seasonal finance";
(ii) in the Explanation the words "under the repealed
Act" and the words "under this Act" shall be deleted.
(9) In section 56 for the words "date of the coming into
operation of this Act" the figures, letters and word "15th
June 1949" and for the words and figures "the Dekkhan
Agriculturists' Belief Act, 1879" the words and figures
"'any enactment corresponding to t he Dekkhan
Agriculturists' Relief Act, 1879, in force in any of the
States" shall be substituted.
(10) In section 56, in sub-section (1)-
(i) for the words and figures "the Dekkhan Agriculturists'
Relief Act, 1879, by the Bombay Agricultural Debtors
Relief Act, 1939, the firsi mentioned Act", the words and
figures "any enactment corresponding to the Dekkhan
Agriculturists' Relief Act, 1879, in force in any of the
States, such enactment" shall be substituted;
(ii) the words and brackets "with effect from the date of
the coining into operation of this Act (hereinafter in this
section referred to as the said date") shall be deleted;
The Bombay Merged States (Laws) Act, 1950
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Enactments. Names of States. Amendments.
1 2 3
(iii) for the words" for the period of thre e years from the
said date" the words, figures and letters "up to the 26th
day of May 1950" shall be substituted;
(iv) for the first proviso the following shall be
substituted, namely : -
"Provided that any proceeding in or out of any
suit instituted on o r before the 26th May 1950 shall be
continued and disposed of after the said date, as if the
enactment corresponding to the Dekkhan Agriculturists'
Relief Act 1879, had continued in force after the said
date.'
The Bombay Kolhapur (1) In section 2, -
Debtors Relief Agriculrura1 (i) In clause (2), "Co -operative Society" shall means
Act, 1947 a society registered under any of the provisions
(Bom. XXVIII corresponding to those contained in the Bombay
of 1947). Co-operative Societies Act, 1925, or a society registered
under the said Act;
(ii) in clause (5) -
(a) for the figures, letters and word "30
th January 1940"
wherever they occur, the figures letters and word "1st
January 1949" shall be substituted ;
(b) for the words "the date of the coming int o operation
of this Act or of the establishment of the Board
concerned under the repealed Act" wherever they occur,
the words, figures and letters "the 1st May 1949" shall be
substituted.
(2) In section 4, for sub-section (1) the following shall be
substituted, namely: -
"(1) any debtor ordinarily residing in any local area or
his creditor may make an application before the 31st
October 1949 to the Court for the adjustment of his debts
:
Provided that any debtor ordinarily residing in any of the
villages o f Mososhi, Soliwade, Angale and Mosam
forming part of the Rajapur Taluka of the Ratnagiri
District or any creditor of such debtor may make an
application on or before the 31st August 1950 to the
Court for the adjustment of his debts."
(3) In section 7, for the figures, letters and word "1
st
January 1938" the figures, letters and word "1 st January
1949" shall be substituted.
(4) In section 22, the following proviso shall be added at
the end, namely : -
"Provided further that where any amount due to a
creditor is determined by a competent tribunal or
authority under any law in force in the Kolhapur State
relating to the conciliation or adjustment of the debts of
the agriculturists corresponding to this Act, the amount
so determined shall be binding on the parties".
(5) In section 23, in the proviso, after the figures
"1879" the words "or any enactment corresponding
thereto" shall be inserted.
(6) In section 24, in sub-section (2), -
(i) for the figures, letters and word "1st August 1947" the
figures, letter s and word "31
st October 1949" shall be
substituted;
(ii) after the words "transfer in the nature of a mortgage",
the following proviso shall be inserted -
"Provided that any agricultural labourer ordinarily
residing in any of the villages of Mososhi, Soli wade,
Angale and Mosam forming part of the Rajapur Taluka
of the Ratnagiri District may make such application on or
before the 31st August 1950".
(iii) before the words "On hearing the application" the
brackets and figure "(3)" shall be inserted.
The Bombay Merged States (Laws) Act, 1950
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Enactments. Names of States. Amendments.
1 2 3
(7) In section 25, -
(i) in clause (i), the words and figure "or by a Board
established under section 4 of the repealed Act" shall be
deleted;
(ii) in clause (ii), for the figure s, letters and words "15th
day of February 1939", the figures, letters and word "1st
January 1949" shall be substituted.
(8) In section 32, in sub-section (2), -
(i) for clause (c), the following clause shall be
substituted, nainly : -
"(c) loans given b y resource societies or by persons
authorised to advance loans under section 64 for the
financing of crops or for seasonal finance,";
(ii) in the Explanation the words "under the repealed
Act" and the words "under this Act", shall be deleted.
(9) In section 56, in sub-section (1), -
(i) for the words and figures "the Dekkhan Agri-
culturists' Relief Act, 1879, by the Bombay Agricultural
Debtors Relief Act, 1939, the first mentioned Act" the
words "any enactment corresponding to the Dekkhan
Agriculturists' Relief Act, 1879, in force in the Kolhapur
State, such enactment," shall be substituted ;
(ii) the words and brackets "with effect from the date of
the coming into operation of this Act (hereinafter in this
section referred to as the said date)" shall be deleted;
(iii) for the words "for a period of three years from the
said date "the words, figures and letters "up to the 26th
day of May 1950" shall be substituted;
(iv) for the first proviso the following proviso shall
be substituted, namely : -
"Provided that any proceeding in or out of any suit
instituted on or before the 26
th May 1950 shall be
continued and disposed of after the said date, as if
the enactment corresponding to the Dekkhan
Agriculturists' Relief Act, 1879, had continued in force
after the said date".
The Bombay Baroda and Danta. In column 4 of the Schedule annexed to the Act, -
Tenancy and (a) in section 3A of the Bombay Tenancy Act
Agricultural referred to therein for the words and figures "the
Land Act, 1948 eighth day of November 1947" the words and figures
(Bom. LXVII "the first day of August 1950" shall be substituted ;
of 1948).
(b) in the proviso to sub -section (1) of section 4 of the
Bombay Tenancy Act referred to therein reference to
"section 9 of the Bo mbay Small Holders Relief Act,
1938" shall be read as reference to "any enactment
corresponding to section 9 of the Bombay Small Holders
Relief Act, 1938, if any, in the State";
(c) in the proviso to sub -section (1) of section 4 of the
Bombay Tenancy Act referred to therein, for the words
and figures "the eighth day of November 1946" the
words and figures "the first day of August 1949" shall be
substituted;
(d) in sub -section (2) of section 4 of the Bombay
Tenancy Act referred to therein -
(1) for the wo rds and figures "the eighth day of
November 1946" the words and figures "the first day of
August 1949" shall be substituted,
(2) for the words and figures "31st day of May 1947"
occurring in sub -clause (b) (i) the words and figures
"31st day of May 1950" shall be substituted,
The Bombay Merged States (Laws) Act, 1950
14 of 21
Enactments. Names of States. Amendments.
1 2 3
(3) for the words and figures "1st day of June 1947"
occurring in sub-clause (b)(ii). the words and figures "1st
day of June 1950" shall be substituted.
The Bombay Baroda and Danta. (1) In section 2 -
Agricultural (i) in clause (2), "Co-operative Society" shall mean
Debtors Relief a society registered under any of the provisions
Act, 1947 corresponding to those contained in the Bombay
(Bom. XXVIII Co-operative Societies Act, 1926, or a society
of 1947). registered under the said Act;
(ii) in clause (5) -
(a) for the figures, letters and word "30 th January 1940"
wherever they occur the figures, letters and word "1st
January 1949" shall be substituted;
(b) the words "or the establishment of the Board
concerned under the repealed Act," wherever they occur,
shall be deleted.
(2) in section 4 for sub-section (1), the following shall be
substituted, namely : -
"(1) Any debtor ordinarily r esiding in any local area or
his creditor may make an application on or before the
31st January 1950 to the Court for adjustment of this
debts".
(3) In section 7 for the figures, letters and word "1st
January 1938", the figures, letters and word "1st Janu ary
1949" shall be substituted. (4) In section 22 the following
proviso shall be added at the end, namely : -
"Provided further that where any amount due to a
creditor is determined by a competent tribunal or
authority under any law in force in the Baroda or Danta
State relating to the conciliation or adjustment
of the debts of the agriculturists corresponding to this
Act, the amount so deter mined shall be binding on the
parties."
(5) In section 23 in the proviso after the figures "1879"
the words or any enactment corresponding thereto " shall
be inserted.
(6) In section 24, in sub- section (2), for the figures,
Letters and word "1st August 1947" the figures, and
word "1st February 1950" shall be substituted.
(7) In section 25, -
(i) in clause (i), the w ords and figures "or by a Board
established under section 4 of the repealed Act" shall be
deleted,
(ii) in clause (ii), for the figures, letters, and words "16th
day of February 1939" the figures, letters and word "1st
January 1949" shall be substituted.
(8) In section 32, in sub-section (2), -
(i) for clause (c), the following clause shall be
substituted, namely: -
"(c) Loans given by resource societies or by persons
authorised to advance loans under section 54 for the
financing of crops or for seasonal finance,";
(ii) in the Explanation, the words "under the repealed Act
" and the words "under this Act;" shall be deleted.
(9) In section 56, in sub-section (1), -
(i) for the words and figures "the Dokkhan Agri-
culturists Relief Act, 1879, by the Bombay Agricultural
Debtors' Relief Act, 1939, the first mentioned Act", the
words "any enactment corresponding to the Dekkhan
Agriculturists' Belief Act, 1879, in force in the State" a
be substituted ;
The Bombay Merged States (Laws) Act, 1950
15 of 21
Enactments. Names of States. Amendments.
1 2 3
(ii) the words and brackets " with effect from the date of
coming into operation of this Act (hereinafter in this
section refrred to as the said date)" shall be deleted ;
(iii) for the words " for a period of three years from th e
said date " the words, figures and letters "up to the 26th
day of May 1950 "shall be substituted ;
(iv) for the first proviso, the following proviso shall be
substituted, namely : -
" Provided that any proceeding in or out of any suit
instituted on or b efore the 26th May 1950 shall be
continued and disposed of after the said date, as if the
enactment corresponding to the Dekkhan Agriculturists'
Relief Act, 1879, had continued in force after the said
date".
The Bombay Rents, Baroda (1) For clause (10) of section 5 the following shall be
Hotel and Lodg- substituted : -
ing House Rates
Control Act, 1947 " (10) 'specified date ' means -
(Bom. LVII of (a) in the case of any premises let for the purpose of
1947 ). residence, the first day of Janu ary 1943, and
(b) in the case of any premises let for non -residential
purposes, the first day of January 1944.
(10-A) 'Standard rent ' in relation to any premises let for
the purpose of residence or for non -residential purpose
means -
(a) where the standard rent is fixed by the Controller
under the House Bent Control Order, 1947, made by the
Baroda Government, such standard rent, or
(b) where the standard rent is not so fixed. subject to the
provisions of section 11 -
(i) the rent at which the premises wer e let on the
specified date, or
(ii) where they were not let on the specified date the rent
at which they were last let before that date, or
(iii) where they were first let after the specified date, the
rent at which they were first let, or
(iv) in any of these cases specified in section 11, the rent
fixed by the Court :
Provided that an increase in rent made in operation
immediately before the 30
th day of July 1949, in
accordance with the provision of the said House Rent
Control Order, 1947, shall be deem ed to be included in
the standard rent ; ".
(2) In sections 7, 11 and 18 of the said Act, for the words
and figures "the first day of September, 1940" wherever
they occur, the words "the specified date " shall be
substituted.
2* * * * * *
3* * * * * *
The Bombay Kolhapur State inclusive For the words and figures "first day of the
Sugarcane Cess of Jahagirs within January 1948" in section 15 of the said act, Act,
1948 (Bom. limits of the said State. the words and figures "first day of March
LXXXII of 1948). 1949" shall be substituted.
The Bombay Akalkot. Kurund- Ram-
Sugarcane Cess Aundh. wad (Jr.) durg. In section 15, for the words and figures
Act, 1948 (Bom. Bhor. Miraj Sangli. "first day of January 1948" the word
LXXXII of 1948). Jam- (Sr.). Savanur- and figures "23rd March 1948" shall
khandi. Miraj Sawant- be substituted.
Jath. (Jr.) wadi. Kurund-
Mudhol. Wadi wad (Sr.).
Phaltan. Jagir.
The Bombay Sugarcane Janjira . . .... In section 15, for the words and figures
Cess Act, 1948 (Bom. "first day of January 1948" the word and
LXXXII of 1948). figures "14th April 1948" shall be substituted.
The Bombay Sugarcane Ambaliara. Palanpur In section 15, for the words and figures Cess
Act. 1948 (Bom. Balasinor. Punadra. "first day of January 1948" the word and
LXXXII of 1948). Banada. Radhanpur. figures " 28th May 1948" shall be
Baria. Rajpipla. substituted.
The Bombay Merged States (Laws) Act, 1950
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Enactments. Names of States. Amendments.
1 2 3
Bhaderwa. (Including
Cambay Segbara).
Chhota-Udepur.Banasan.
Dharampur. Sachin.
Ghodasar. Sanjeli.
Idar. Sant. Ilol.
Sudasna. Jambughoda.
Surgana. Jawhar. Tharad.
Katosan. Valasna. Khadal.
Varsoda. Lunawada. Vasna.
Malpur. Vijayanagar.
Mansa. Wao. Mohanpur.
The Bombay Sugar- Danta .. .. .. In section 15, for the words and figures
cane Cess Act, 1948 "first day of January 1948" the word of andExcerpt shown. Open the full act in Lexace.