The Gujarat Repealing Act, 2004

 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
The following Act of the Gujarat Legislature, having been assented to 
by the Governor on the 17 th  June, 2004 is hereby published for general 
information. 
 
S. S. PARMAR, 
Secretary to the Government of Gujarat, 
Legislative and Parliamentary Affairs Department. 
 
GUJARAT ACT NO. 19  OF 2004. 
 
 (First published, after having received the assent of the Governor in the 
“Gujarat Government Gazette ”, on the 18th  June, 2004). 
 
AN  ACT 
 
 
to repeal certain Acts. 
 
 
 WHEREAS it is expedi ent to re peal certain obsolete Acts, i t is hereby 
enacted in the Fifty-fifth Year of the Republic of India as follows:- 
 
1. This Act may be called the Gujarat Repealing Act, 2004. 
 
Short title.  
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 The Acts specified in the Schedule are hereby repealed. 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 accordance with 
the Bombay Land Revenue Code, 1879 and the rules made thereunder 
by the said Act shall continue to be so liable, and  
(b) the liability to pay land revenue levied under the sai d 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 an d 
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 provisions contained in sub -sections (1) and 
(2) and subject thereto, section 7 of the Bombay General Clauses 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. 
 
Definition. 
Repeal of 
certain Acts.
Bom V 
of 1879.
Bom LXVII 
of 1948.  
Bom. XCIX 
of 1958.  
Savings.
Bom. 1 of 
1904.  
SCHEDULE 
(See section 3) 
 
Part    I 
 
Year No. Short title of the Act 
1 2 3 
   
1949 Bom. LXII The Bombay Taluqdari Tenure Abolition Act, 
1949. 
   
1951 Saurashtra XXVI The Saurashtra Barkhali Abolition Act, 1951. 
   
1953 Bom. XLV The Bombay Merged Territories (Baroda  
Mul Giras Tenure Abolition) Act, 1953. 
 
Part    II 
 
Year No. Short title of the Act 
1 2 3 
   
1901 Bom. VI The Bombay Land Revenue Code 
(Amendment) Act, 1901. 
   
1913 Bom. IV The Bombay Land Revenue Code 
(Amendment)  Act, 1913. 
   
1947 Bom. XLV The Bombay Land Revenue Code 
(Amendment)  Act, 1947. 
   
1948 Bom. XXXV The Bombay Land Revenue Code 
(Amendment)  Act, 1948. 
   
1950 Bom. VI The Bombay Land Revenue Code 
(Amendment)  Act, 1950. 
 
   
1950 Bom. XXXIII The Bombay Land Revenue Code 
(Amendment)  Act, 1950. 
   
1950 Bom. LX The Bombay Land Revenue Code 
(Amendment)  Act, 1950. 
   
1953 Bom. VII The Bombay Land Revenue Code 
(Amendment)  Act, 1953. 
   
1955 Bom. XIV The Bombay Land Revenue Code 
(Amendment)  Act, 1955. 
   
1956 Bom. XXVIII The Bombay Land Revenue Code 
(Amendment)  Act, 1956. 
1956 Bom. XLV The Bombay Land Revenue Code 
(Amendment)  Act, 1956. 
1959 Bom. XLI The Bombay Land Revenue Code 
(Amendment)  Act, 1959. 
1960 Bom. III The Bombay Land Revenue Code 
(Amendment)  Act, 1960. 
1965 Guj. 35 The Bombay Land Revenue (Extension to 
Kutch Area and Amendment)   Act, 1965. 
1972 Guj. 25 The Bombay Land Revenue and  the Gujarat 
Panchayats and Education Cess (Amendme nt) 
Act, 1972. 
1976 Guj. 26 The Bombay Land Revenue (Gujarat  
Amendment)  Act, 1976. 
1977 Guj. 25 The Bombay Land Revenue (Gujarat  
Amendment)   Act, 1977. 
1980 Guj. 3 The Bombay Land Revenue (Gujarat  
Amendment)   Act, 1980. 
1980 Guj. 37 The Bombay Land Revenue (Gujarat  Second 
Amendment)  Act, 1980. 
1981 Guj. 2 The Bombay Land Revenue (Gujarat  
Amendment and Validation) Act, 1981. 
1981 Guj. 25 The Bombay Land Revenue (Gujarat  
Amendment )  Act, 1981. 
1982 Guj. 8 The Bombay Land Revenue Code and Land 
Tenure Abolition Laws (Gujarat Amendment) 
Act, 1982. 
 
Part     III 
 
Year No. Short title of the Act 
1 2 3 
1957 Bom. I The Sir Chinubhai Madhavlal Ranchhodlal 
Baronetcy (Repealing) Act, 1956. 
1957 Bom. IV The Royal Family (Baroda) Trust Fund 
(Repealing) Act, 1956. 
1957 Bom. XXXVI The Sir Sassoon Jacob David Baronetcy 
(Repealing) Act, 1957.  
1960 Bom. IX The Sir Currimbhoy Ebrahim Baronetcy (Repeal 
and Distribution of Trust Properties) Act, 1959. 
1961 Guj. X The Bhavnagar Mercantile Disputes Settlement 
Rules (Repealing and Consequential Provisions) 
Act, 1961. 
1961 Guj. XXI The Dangs (Validation of Civil and Criminal 
Jurisdiction) Act, 1961. 
1964 Guj. 15 The Gujarat Commissioners (Abolition of 
Office) Act, 1964. 
Part   IV 
 
Year No. Short title of the Act 
1 2 3 
   
1968 Guj.  4 The Gujarat Agricultural Lands Ceiling 
(Amendment) Act, 1968. 
1969 Guj. 16 The Gujarat Agricultural Lands Ceiling 
(Amendment)  Act, 1969. 
1974 Guj. 2 The Gujarat – Agricultural Lands Ceiling 
(Amendment) Act, 1972. 
1976 Presi. Act No. 43 The Gujarat Agricultural Lands Ceiling 
(Amendment) Act, 1976. 
 
 
 
 
 
 
 

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