LexThe Maharashtra Restoration of name Mumbai for Bombay Act, 1996.
Maharashtra · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
MAHARASHTRA ACT No. XXV OF 1996.
THE MAHARASHTRA RESTORATION OF NAME
“MUMBAI” FOR “BOMBAY” ACT, 1996.
(As modified up to the 8th February 2013)
*
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MAHARASHTRA STATE, MUMBAI 400 004.
2013
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THE MAHARASHTRA RESTORATION OF NAME “MUMBAI”
FOR “BOMBAY” ACT, 1996.
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title.
2. Amendment of certain enactments.
3. Construction of references to “Bombay” and “Greater Bombay”.
4. Validation and saving.
SCHEDULE.
1996 : Mah. XXV ] (i)
MAHARASHTRA ACT No. XXV OF 1996.1
[THE MAHARASHTRA RESTORATION OF NAME “MUMBAI” FOR “BOMBAY”
ACT, 1996].
[This Act received the assent of the Governor on the 1st September 1996; assent was
first published in the Maharashtra Government Gazette, Part IV, Extraordinary, on the 4th
September 1996.]
An Act to provide for restoration of the original name “Mumbai” for “Bombay” in
certain State enactments.
WHEREAS the Government of Maharashtra has decided to restore the original name
of the city as “Mumbai” for “Bombay” and use the same for all purposes ;
AND WHEREAS it is expedient to amend certain State enactments for the purposes
aforesaid ; It is hereby enacted in the Forty-seventh Year of the Republic of India as
follows :—
1. This Act may be called the Maharashtra Restoration of name “Mumbai” for
“Bombay” Act, 1996.
2. The State enactments specified in column (1) of the Schedule appended to this
Act (hereinafter referred to as “the said Schedule”) are hereby amended to the extent and
in the manner mentioned in column (2) thereof.
3. Unless the context otherwise requires, any reference to the name “Bombay” or
any reference to “Greater Bombay” appearing in the title or in the name of the area,
corporation or authority in any of the enactments specified in the said Schedule, in any
other State enactments, or in any rules, regulations, bye-laws, notifications or orders
issued under any enactment, or in any instrument, shall, after the commencement of this
Act, be construed as a reference to “Mumbai” or to “Brihan Mumbai” as the case may be.
4. Nothing contained in section 3 restoring the name “Mumbai” in place of “Bombay”
shall affect the previous operation of any notification, order, rule or bye-laws, issued or
made or anything done or suffered under any State enactments as they exist on the day of
commencement of this Act, or any right, privillege, obligation or liability already acquired,
accrued or incurred under any such law.
SCHEDULE
(See section 2)
State Enactment Amendments
(1) (2)
(1) The Bombay Municipal 1. In the long title and in the preamble, for
Corporation Act the words “Greater Bombay” the words
(Bom. III of 1888). “Brihan Mumbai” shall be substituted.
Short title.
1 For S tatement of Objects and Reasons, see Maharashtra Government Gazette , Part V, Extraordi-
nary, page 473.
Amendment
of certain
enactments.
Construction
of references
to “Bombay”
and “Greater
Bombay”.
Validation
and saving.
(1)— contd. 2. In section 1,—
(a) for the words “Bombay Municipal
Corporation” the words “Mumbai Municipal
Corporation” shall be substituted ;
(b) for the words “Greater Bombay” the
words “Brihan Mumbai” shall be substituted.
3. In section 3,—
(a)in clause (al), for the words “Greater
Bombay,” appearing for the first time, the
words “Brihan Mumbai” shall be substituted;
(b) in clause (b), for the words “Greater
Bombay” the words “Brihan Mumbai” shall
be substituted;
(c) in clause (d), for the words “Greater
Bombay” the words “Brihan Mumbai” shall
be substituted;
(d) in clause ( f ), for the words “Greater
Bombay” the words “Brihan Mumbai” shall
be substituted;
(e) in clause (i), for the words “Greater
Bombay” the words “Brihan Mumbai” shall
be substituted.
4. In the following sections,—
(1) for the words “Greater Bombay” the
words “Brihan Mumbai” shall be
substituted, namely :—
section 5, sub-section (2);
section 5A, sub-sections (2) and (3);
section 19, sub-section (1);
section 54, sub-section (1);
section 61, clause (t);
section 63B;
section 64, sub-section (2);
section 66, sub-section (1), clauses (b)
and (c);
section 66A;
section 87;
section 91D;
section 91DA;
section 105F, sub-section (1);
section 109, clauses (b), (c), (dd) and (ddd);
2 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(1)— contd. section 109A, sub-section (2);
section 111A;
section 112;
section 118A;
section 124, sub-section (1);
section 140, sub-section (1);
section 141, sub-sections (1) and (2);
section 142, sub-sections (1), (2) and (4);
section 143, sub-section (1);
section 144, sub-sections (2) and (3);
section 156, clause (a);
section 157, sub-section (1);
section 180;
section 190;
section 191A, sub-section (1);
section 192, sub-sections (1) and (6);
section 194A;
section 195, sub-sections (1) and (3);
section 195F, sub-section (2);
section 210, sub-section (1) and the
marginal note;
section 221, sub-section (1);
section 222, sub-section (1);
section 233, sub-section (1);
section 245;
section 246, sub-section (1);
section 261;
section 265;
section 266;
section 270A;
section 271, sub-section (2);
section 288 and in the marginal note,
section 289, sub-section (1);
section 348, sub-section (1);
section 354C, sub-section (1), clauses
(A) and (B);
section 354F;
section 354O, sub-section (1);
section 354R, sub-section (1);
section 354RA, sub-section (4), clause (a);
section 354RI, sub-sections (1) and (2);
section 354RJ, sub-sections (3) and (6);
section 354 RL, sub-section (1);
section 354 RM, sub-section (1);
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 3
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(1) — contd. section 354 WBB;
section 365;
section 369;
section 371;
section 376;
section 384, sub-section (1), clause (a);
section 385, sub-sections (1) and (2);
section 394, sub-section (1), clause ( f );
section 399, sub-section (2);
section 402, sub-section (1);
section 403, sub-section (1), clauses (b)
and (c);
section 411;
section 412;
section 412 A;
section 426A, sub-sections (1) and (8)
and in the marginal note;
section 434, sub-section (1);
section 436;
section 441A and in the marginal note,
section 441G, sub-section (1);
section 442;
section 443, sub-section (2);
section 446, sub-section (1);
section 450, sub-section (2);
section 454;
section 476A in the marginal note,
section 478;
section 478-1A;
section 481;
section 484, clauses (b) and (c);
section 486A;
section 515, sub-section (1);
section 522, sub-sections (1) and (2);
(2) for the words “Bombay” the words
“ Mumbai” shall be substituted,
namely :—
section 62, marginal note;
section 114, in the marginal notes;
section 181, sub-section (1), clause (e-3),
where it occurs for the first time;
section 194-1A;
SCHEDULE— contd.
(1) (2)
4 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
(1) Contd. (3) for the words, “Bombay Electric Supply
and Transport Undertaking” the words
“Brihan Mumbai Electric Supply and
Transport Undertaking” shall be
substituted, namely :—
section 3, clauses (mm) and (nn);
section 4, clause (g);
section 50, sub-section (1);
section 60D, sub-section (1) and clause (a);
section 63, clause (m) ;
section 64, in clauses (a) and (c) of
sub-section (4) ;
section 66, in clauses (b) and (c) of
sub-section (1), sub-section (5) ;
section 66A, sub-section (5) ;
section 80B, clauses (c) and (e) of sub-
section (3) ;
section 92 ;
section 105A, clause (a) ;
section 118, clause (b) ;
section 124, sub-section (1) ;
section 125, sub-clause (iii) of clause (a)
and clause (c) of sub-section (1) ;
section 126, sub-clause (iii) of clause (a)
of sub-section (1), and clause (b) of
sub-section (2) ;
section 126 A, clauses (a), (c) and in the
marginal note ;
section 126B, sub-section (2), clauses
(ia) and (a) ;
section 128, clause (b) of sub-section (1)
and the marginal note ;
section 134, sub-section (2) ;
section 138, sub-section (1) ;
chapter XVIA, in the heading ;
section 460A, sub-sections (1) and (2)(c);
section 460B, sub-section (1) ;
section 460C, sub-section (1) ;
section 460D, sub-section (1) ;
section 460F ;
section 460G, sub-section (1) ;
section 460H, sub-section (1) and in the
proviso to sub-section (1) and in
sub-sections (2) and (4) ;
SCHEDULE— contd.
(1) (2)
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 5
for “Bombay” Act, 1996
(1) Contd. section 460I ;
section 460K ;
section 460L, sub-section (1) ;
section 460O, sub-section (1) ;
section 460P, sub-section (2) ;
section 460Q ;
section 460R, sub-section (1) ;
section 460S ;
section 460U ;
section 460V , sub-section (3) ;
section 460Z ;
section 460AA, in the proviso ;
section 460DD, sub-section (1), clause ( f ) ;
section 460GG, and in clauses (a), (b), (e)
and (g) ;
section 460HH ;
section 460JJ, sub-section (1) ;
section 460LL, sub-section (3) ;
section 460MM, sub-section (1) and in
the marginal note ;
section 460NN, sub-section (1) ;
section 460OO ;
section 460PP ;
section 461 in the marginal note ;
section 461A and in the marginal note ;
section 469A ;
section 517, sub-section (3).
(4) for the words “Bombay Electric Supply
and Transport Committee” the words
“Brihan Mumbai Electric Supply and
Transport Committee” shall be substi-
tuted, namely :—
section 4, clause (d) ;
section 7 B ;
section 16, sub-section (2) ;
section 23, clauses (iii), (iv) and (vi) ;
section 36, clauses (1) and (q);
in the heading (D) above section 50 ;
section 50, sub-section (1) and in the
marginal note ;
Section 50A sub-section (1) and in the
marginal note;
section 50B, sub-section (I) and in the
marginal note ;
SCHEDULE— contd.
(1) (2)
6 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
(1) Contd. section 50C ;
section 50D, sub-section (1), in the pro-
viso to sub-section (1) and in the mar-
ginal note ;
section 50E, sub-section (1), and in the
marginal note ;
section 50F, and in the marginal note ;
section 50G, sub-section (1), and in the
marginal note ;
section 50T ;
section 60A, sub-section (1) ;
section 60B, sub-section (1) ;
section 60D, sub-section (1) and clauses
(a), (c) and (d) thereof ;
section 64, in the proviso to clause (e)
of sub-section (3), in clauses (a) and
(c) of sub-section (4) ;
section 66, sub-section (5) ;
section 68B, sub-section (1) ;
section 78A, clause (a) of sub-section (1) ;
section 80B, clause (b) of sub-sections
(1), (3), (4) and sub-section (5) and
sub-section (8) ;
section 85A ;
section 105H ;
section 115, in the proviso to sub-section (2) ;
section 126A ;
section 126B, sub-sections (1), (3) and
in the marginal note ;
section 126G, sub-sections (1) and (2) ;
section 127, sub-section (2) ;
section 129 ;
section 131, sub-section (1) ;
section 132 ;
section 133, clause (g) ;
section 134, sub-section (1) ;
section 460A, sub-sections (1) and (2) ;
section 460G, sub-section (2) ;
section 460H, sub-sections (1), (3) and (4) ;
section 460I ;
section 460J ;
section 460K, clauses (c) and (d) ;
section 460L, in the proviso to sub-sec-
tion (1) ;
SCHEDULE— contd.
(1) (2)
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 7
for “Bombay” Act, 1996
(1) — contd. section 460M, in the proviso to sub-sec-
tion (2) ;
section 460O, sub-sections (1) and (2) ;
section 460P, sub-section (1) ;
section 460Q, in the proviso to clause (b)
and in clause (c) ;
section 460R, sub-sections (1) and (2)
and in the marginal note ;
section 460T, in sub-sections (1) and (2) ;
section 460U ;
section 460V, in sub-sections (1), (2) and
(3) and in the marginal note ;
section 460X, sub-section (2) ;
section 460AA, in the proviso ;
section 460BB, sub-section (1), clause
(a) and sub-section (2) and (3) ;
section 460CC ;
section 460DD, sub-section (1), clause (a) ;
section 460EE, and in the marginal
note ;
section 460FF ;
section 460GG, clause(c) ;
section 460HH ;
section 460H ;
section 460JJ, sub-sections (2) and (3) ;
section 460MM, sub-section (1) ;
section 460NN, sub-sections (1) and (2) ;
section 493 ;
section 501 ;
section 517, sub-section (3) ;
section 527, sub-section (3) ;
(5) for the words “Bombay Electric Supply
and Transport Fund” the words “Brihan
Mumbai Electric Supply and Transport
Fund” shall be substituted, namely :—
section 78, clause (a) of sub-section (1) ;
section 115, in the proviso to sub-sec-
tion (2) ;
section 118, at both the places in clause (b) ;
section 131, sub-section (1) ;
section 132 ;
section 133, clause (g) ;
section 134, sub-section (1) ;
section 137 A, and in the marginal note ;
SCHEDULE— contd.
(1) (2)
8 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
(1)-contd. section 460 D, sub-section (2) ;
in the heading above section 460Z ;
section 460Z and in the marginal note ;
section 460AA, and in the marginal note ;
section 460BB, in sub-sections (1) and
(2) in the marginal note ;
section 460CC and in the marginal note ;
section 460DD and in the marginal note ;
section 460EE and in the marginal note ;
section 460GG and in the marginal note ;
section 460II ;
section 460JJ, sub-sections (1) and (4) ;
section 460KK, sub-sections (1) and (3) ;
section 460LL, sub-sections (1), (2) and
(4) ;
section 460NN, sub-section (1) ;
section 487 (2) ;
section 527, sub-section (3);
(6) for the words “Bombay Electric Supply and
Transport Staff Benefit Fund” the words
“Brihan Mumbai Electric Supply and Trans-
port Staff Benefit Fund” shall be substi-
tuted, namely :—
section 460 HH, and in the marginal note.
(7) for the words “Bombay Electric Supply and
Transways Company Limited” the words
“Mumbai Electric Supply and Transways
Company Limited” shall be substituted,
namely :—
section 60, sub-section (3); section 5, 17
sub-section (3).
(8) for the words “Bombay Electric Supply and
Transport Betterment Fund” the words
“Brihan Mumbai Electric Supply and Trans-
port Betterment Fund” shall be substituted,
namely :—
section 460LL, clause (b) of sub-section (1)
and sub-section (3).
(9) in Schedule C,—
(a) for the words “the Bombay Municipal
Corporation Act” the words “the Mumbai
Municipal Corporation Act” shall be sub-
stituted ;
SCHEDULE— contd.
(1) (2)
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 9
for “Bombay” Act, 1996
(1)-contd. (b) for the words “Greater Bombay” the
words “Brihan Mumbai” shall be substituted .
(10) in Schedule E,—
(a) for the words “ Greater Bombay ” words
“ Brihan Mumbai ” shall be substituted ;
(b) for the words “ Bombay Municipal Corpo-
ration Act ” the words “Mumbai Municipal
Corporation Act ” shall be substituted.
(11) in Schedule F,—
(a) for the words “ Greater Bombay ” the
words “ Brihan Mumbai ” shall be sub-
stituted ;
(b) for the words “ Bombay Municipal Corpo-
ration Act ” the words “ Mumbai Municipal
Corporation Act ” shall be substituted .
(12) in Schedule I, for the words “ Greater Bombay”
the words “ Brihan Mumbai ” shall be sub-
stituted.
(13) in Schedule J, for the words “Greater Bombay”
the words “ Brihan Mumbai ” shall be sub-
stituted.
(14) in Schedule N, for the words “Greater Bombay”
the words “ Greater Mumbai ” shall be sub-
stituted.
(15) in Schedule O,—
(a)for the words “ BOMBAY MUNICIPAL
CORPORATION ” the words “ MUMBAI
MUNICIPAL CORPORATION ” shall be
substituted ;
(b)for the words “ GREATER BOMBAY ”
the words “ BRIHAN MUMBAI ” shall be
substituted ;
(c) for the word “Bombay”, wherever it occurs
the word “Mumbai” shall be substituted ;
(16) in Schedule P,—
(a) for the words “ THE MUNICIPAL
COMMISSIONER, BOMBAY ” the words
“ THE MUNICIPAL COMMISSIONER,
MUMBAI ” shall be substituted ;
(b) for the words “Bombay Municipality” the
words “ Mumbai Municipality ” shall be
substituted ;
SCHEDULE— contd.
(1) (2)
10 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
(1)-contd. (17) in Schedule U,—for the word “BOMBAY”, the
word “MUMBAI” shall be substituted.
(18) in Schedule FF,—
(a) for the words “Bombay Municipal Corpo-
ration Act” wherever they appear the words
“Mumbai Municipal Corporation Act” shall
be substituted ;
(b) for the words “Greater Bombay” the words
“Brihan Mumbai” shall be substituted ;
(19) in Schedule FFA,—
(a) for the words “ Bombay Municipal Corpo-
ration Act ” the words “ Mumbai Municipal
Corporation Act ” shall be substituted ;
(b) for the words “Greater Bombay” the words
“Brihan Mumbai” shall be substituted;
(20) in Schedule GG,— for the words “ Greater
Bombay ”, the words “ Brihan Mumbai ” shall
be substituted ;
(21) in Schedule HH,— for the word s “ Greater
Bombay ”, the words “ Brihan Mumbai ” shall
be substituted.
(2) The Bombay Metropolitan 1. In the long title,—
Region Development Authority (a) for the words “Greater Bombay” the words
Act, 1974. “Brihan Mumbai” shall be substituted ;
(Mah. IV of 1975). (b) for the words “Bombay Metropolitan Region”
the words “Mumbai Metropolitan Region”
shall be substituted ;
2. In the preamble,—
(a) for the words “Greater Bombay” the words
“Brihan Mumbai” shall be substituted ;
(b) for the words “Bombay Metropolitan Region”
the words “Mumbai Metropolitan Region”
shall be substituted.
3. In section 1, in sub-section (1), for the words
and figures “ the Bombay Metropolitan
Region Development Authority Act, 1974”
the words “ the Mumbai Metropolitan
Development Authority Act, 1974” shall be
substituted.
4. In section 2,—
(a) in clause (b), for the words “ Bombay
Metropolitan Region” in both the places
where they occur, the words “Mumbai
Metropolitan Region” shall be substituted ;
SCHEDULE— contd.
(1) (2)
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 11
for “Bombay” Act, 1996
Mah.
IV of
1975.
Mah.
IV of
1975.
(2)-contd. (b)in clause (f), for the words “ the Bombay
Metropolitan Region” the words “ Mumbai
Metropolitan Region” shall be substituted.
5. In section 3,—
(a) in sub-section (1), for the words “ Bombay
Metropolitan Region Development Authority”
the words “Mumbai Metropolitan Region
Development Authority” shall be substituted ;
(b) in the marginal note, for the words “ Bombay
Metropolitan Region Development Authority”
the words “Mumbai Metropolitan Region
Development Authority” shall be substituted.
6. In section 4, in sub-section (1),—
(a)for the words “ Mayor of Bombay ”
the words “ Mayor of Mumbai ” shall be
substituted ;
(b)for the words “ Greater Bombay ” in both
the places wherever they occur, the words
“Brihan Mumbai ” shall be substituted ;
(c) for the words “Bombay Metropolitan Region”
the words “Mumbai Metropolitan Region”
shall be substituted.
7. In section 7,—
(a)in sub-section (1), in clause (v), for the words
“Bombay Municipal Corporation” the words
“Mumbai Municipal Corporation” shall be
substituted ;
(b)in sub-section (3), in clause (v), for the words
“the Bombay Metropolitan Region Develop-
ment Fund” the words “Mumbai Metro-
politan Region Development Fund” shall
be substituted.
8. In section 12, in sub-section (1), in clause (i),
for the words “the Bombay Metropolitan Region
Development Fund” the words “the Mumbai
Metropolitan Region Development Fund” shall
be substituted.
9. In section 17,—
(a)for the words “Greater Bombay” the words
“Brihan Mumbai” shall be substituted ;
(b)for the words “Bombay Municipal Corpo-
ration Act” the words “Mumbai Municipal
Corporation Act” shall be substituted ;
12 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 13
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(2)-contd. (c) in the marginal note, for the words “Bombay
Municipal Corporation” the words “Mumbai
Municipal Corporation” shall be substituted.
10. In section 18, in sub-section (1), for the words
“the Bombay Metropolitan Region Development
Fund” the words “the Mumbai Metropolitan
Region Development Fund” shall be substituted.
11. In section 18A, in sub-section (1), for the words
“the Bombay Metropolitan Region Development
Fund” the words “the Mumbai Metropolitan
Region Development Fund” shall be substituted.
12. In section 21A, for the words “ the Bombay
Municipal Corporation Act ” the words “the
Mumbai Municipal Corporation Act” shall be
substituted.
13. In section 24A, for the words “ Bombay
Metropolitan Region Development Fund” the
words “Mumbai Metropolitan Region Devel-
opment Fund” shall be substituted.
14. In section 25, in sub-section (1), for the words
“the Bombay Metropolitan Region” the words
“the Mumbai Metropolitan Region” shall be
substituted.
15. In section 35, in sub-section (1), for the words
“Greater Bombay” the words “Brihan Mumbai”
shall be substituted.
16. In section 37, in sub-section (2), for the words
“Greater Bombay” the words “Brihan Mumbai”
shall be substituted.
17. In section 42, in sub-section (1), for the words
“Greater Bombay” the words “Brihan Mumbai”
shall be substituted.
18. In section 43, in the Explanation, for the words
“the Bombay Municipal Corporation Act” the
words “the Mumbai Municipal Corporation Act”
shall be substituted.
19. In Schedule I,—
(a)for the words “the Bombay Metropolitan
Region” the words “the Mumbai Metropolitan
Region” shall be substituted ;
(b)for the words “Greater Bombay” the words
“Brihan Mumbai” shall be substituted.
14 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
(2)-contd. 20. In Schedule II,—
(a)in Entry I,—
(i) for the words “the Bombay Metropolitan
Region Development Authority” the words
“the Mumbai Metropolitan Region Develop-
ment Authority” shall be substituted ;
(ii) for the words and figures “the Bombay
Metropolitan Region Development Authority
Act, 1974” the words “the Mumbai Metro-
politan Region Development Authority Act,
1974” shall be substituted.
(b) in Entry III,—
(i) for the words “the Bombay Metropolitan
Region Development Authority” the words
“the Mumbai Metropolitan Region Develop-
ment Authority” shall be substituted ;
(ii) for the words and figures “the Bombay
Metropolitan Region Development Authority
Act, 1974” the words “the Mumbai Metro-
politan Region Development Authority Act,
1974” shall be substituted.
(3) The Maharashtra Housing 1. Throughout the Act, for the words “Greater
and Area Development Act, Bombay” wherever they occur, the words “Brihan
1976 (Mah. XXVIII of 1977). Mumbai” shall be substituted.
2. In section 2,—
(a)in clause (7), for the words “the Bombay
Municipal Corporation Act” the words “the
Mumbai Municipal Corporation Act” shall be
substituted ;
(b)in clause (19), for the words and figures
“the Bombay Metropolitan Region Develop-
ment Authority Act, 1974” the words “ the
Mumbai Metropolitan Region Development
Authority Act, 1974 ” shall be substituted ;
(c) in clause (20), for the words “the Bombay
Metropolitan Region Development Authority”
the words “ the Mumbai Metropolitan Region
Development Authority ” shall be substituted ;
(d)in clause (32), in sub-clause (a), for the words
“the Bombay Municipal Corporation Act”, the
words “the Mumbai Municipal Corporation Act”
shall be substituted.
SCHEDULE— contd.
(1) (2)
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 15
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(3)-contd. 3. In section 18,—
(a)in sub-section (1),
(I) in clause (a), in the Table,—
(A) for the words “the Bombay Housing
and Area Development Board” the
words “the Mumbai Housing and
Area Development Board” shall be
substituted ;
(B) for the words “the City of Bombay”
the words “ the City of Mumbai”
shall be substituted ;
(C) for the words “The Bombay Suburban”
the words “The Mumbai Suburban”
shall be substituted ;
(II) In clause (c),—
(A) for the words “The Bombay Repairs
and Reconstruction Board” the words
“The Mumbai Repairs and Reconst-
ruction Board” shall be substituted ;
(B) for the words “The City of Bombay”
in both the places where they occur,
the words “ The City of Mumbai”
shall be substituted ;
(C) for the words “The Bombay Suburban”
the words “The Mumbai Suburban”
shall be substituted ;
(D) for the words “ The Bombay Slum
Improvement Board ” the words “The
Mumbai Slum Improvement Board”
shall be substituted ;
(b)in clause (10), for the words “The Bombay
Repairs and Reconstruction Board ” the
words “The Mumbai Repairs and Reconst-
ruction Board” shall be substituted.
4. In section 29, in sub-section (2),—
(a)for the words “ The Bombay Housing and
Area Development Board” the words “The
Mumbai Housing and Area Development
Board” shall be substituted ;
(b)for the words “ The Bombay Repairs and
Reconstruction Board ” the words “ The
Mumbai Repairs and Reconstruction Board”
shall be substituted ;
(3)-contd. (c) for the words “ The Bombay Slum Impro-
vement Board ” the words “ The Mumbai
Slum Improvement Board ” shall be substi-
tuted ;
5. In section 35, in the Explanation to sub-section
(1), for the word “Bombay” the word “Mumbai”
shall be substituted.
6. In section 51, in the Explanation, for the words
“The Bombay Municipal Corporation Act” the
words “The Mumbai Municipal Corporation
Act” shall be substituted.
7. In section 74, for the words “The Bombay Repairs
and Reconstruction Board” the words “The
Mumbai Repairs and Reconstruction Board”
shall be substituted.
8. In section 81, for the words “the Bombay Cor-
poration” the words “the Mumbai Corpora-
tion” shall be substituted.
9. For the heading “Bombay Building Repairs
and Reconstruction Cess” appearing after
section 81, the heading “Mumbai Building
Repairs and Reconstruction Cess” shall be
substituted.
10. In section 82,—
(a)in sub-section (1), for the words “the Bombay
Building Repairs and Reconstruction Cess”
the words “the Mumbai Repairs and Reco-
nstruction Cess” shall be substituted;
(b)in sub-section (2),—
(i) for the words “the Bombay Corporation”
the words “the Mumbai Corporation” shall
be substituted ;
(ii) for the words “the Bombay Municipal
Corporation Act” the words “the Mumbai
Municipal Corporation Act” shall be sub-
stituted;
(c) in sub-section (4), for the words “the
Bombay Corporation” the words “the
Mumbai Corporation” shall be substituted;
(d) in sub-section (5), for the words “the
Bombay Corporation”, in both the places
where they occur, the words “the Mumbai
Corporation” shall be substituted;
16 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(3)-contd. (e) in the marginal note, for the words
“Bombay Building Repairs and Recon-
struction Cess” the words “Mumbai
Building Repairs and Reconstruction
Cess”shall be substituted.
11. In section 83, for the words “the Bombay
Corporation”, wherever they occur, the words
“the Mumbai Corporation” shall be substituted.
12. In section 85,—
(a) in sub-section (2), for the words “Bombay
Corporation”, in both the places where
they occur, the words “Mumbai Corpo-
ration” shall be substituted;
(b) in the marginal note, for the words
“Bombay Corporation” the words “Mumbai
Corporation” shall be substituted.
13. In section 86,—
(a) In sub-section (1),—
(i) for the words “Bombay Corporation” the
words “Mumbai Corporation” shall be
substituted;
(ii) for the words “the Bombay Building
Repairs and Reconstruction Fund ” the
words “the Mumbai Building Repairs and
Reconstruction Fund” shall be substituted;
(b) in the marginal note, for the words “Bombay
Building Repairs and Reconstruction
Fund” the words “Mumbai Building Repairs
and Reconstruction Fund” shall be substituted.
14. In section 87,—
(a) for the words “Bombay Corporation” ,
wherever they occur, the words “Mumbai
Corporation” shall be substituted;
(b) in the marginal note for the words “Bombay
Corporation”, the words “Mumbai Cor-
poration” shall be substituted.
15. In section 91, in sub-section (5), for the
words “the Bombay Corporation” the words
“the Mumbai Corporation” shall be substituted.
16. In section 9 2, in sub-section (1), for the
words “the Bombay Corporation” the words
“the Mumbai Corporation” shall be substituted.
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 17
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(3)-contd. 17. In section 9 3, in sub-section (3), for the
words “the Greater Bombay” the words
“Brihan Mumbai” shall be substituted.
18. In section 97 (including in the marginal note)
for the words “Bombay Corporation” the
words “Mumbai Corporation” shall be substi-
tuted.
19. In section 99,—
(a) for the words “Bombay Corporation” ,
wherever they occur, the words “Mumbai
Corporation” shall be substituted;
(b) in the marginal note for the words, “Bombay
Corporation” the words “Mumbai
Corporation” shall be substituted.
20. In section 100, for the words “the Bombay
Corporation” the words “the Mumbai Corpo-
ration” shall be substituted.
21. In section 103K, in sub-section (1), for the
words “the Bombay Repairs and Reconstruc-
tion Board” the words “the Mumbai Repairs
and Reconstruction Board” shall be substituted.
22. In section 104, in sub-section (1),—
(a) for the words “the Bombay Housing and
Area Development Board” the words “the
Mumbai Housing and Area Development
Board” shall be substituted ;
(b) for the words “the Bombay Slum Improve-
ment Board” the words “the Mumbai Slum
Improvement Board” shall be substituted.
23. In section 106, in the marginal note for the
words “Bombay Corporation” the words
“Mumbai Corporation” shall be substituted.
24. In section 184, in sub-section (2), in clause
(xv), for the words “the Bombay Building
Repairs and Reconstruction Fund” the words
“the Mumbai Building Repairs and Recon -
struction Fund” shall be substituted.
(4) The Bombay Metropolitan 1. In the long title, for the words “the Bombay
Region Specified Commodities Metropolitan Region” the words “the Mumbai
Markets (Regulation of Location) Metropolitan Region” shall be substituted.
Act, 1983. (Mah. XLII of 1983).
18 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 19
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(4)-contd. 2. In the preamble,—
(a) in the first paragraph,—
(i) for the words “the Bombay Metropolitan
Region Development Authority” the
words “the Mumbai Metropolitan
Region Development Authority” shall
be substituted;
(ii) for the words and figures “the Bombay
Metropolitan Region Development
Authority Act, 1974” the words “the
Mumbai Metropolitan Region Devel-
opment Authority Act, 1974” shall be
substituted ;
(b) in the second paragraph,—
(i) for the words “Greater Bombay”
the words “Brihan Mumbai” shall
be substituted;
(ii) for the words “South Bombay”, in
both the place where they occur,
the words “South Mumbai” shall
be substituted ;
(c) in the third paragraph, for the words
“New Bombay;” the words “Navi
Mumbai;”, shall be substituted.
3. In section 1,—
(a) in sub-section (1), for the words, brackets
and figures “the Bombay Metropolitan
Region Specified Commodities
Markets (Regulation of Location) Act,
1983” the words and brackets “the
Mumbai Metropolitan Region Specified
Commodities Markets (Regulation of
Location) Act, 1983” shall be substituted;
(b) in sub-section (2),—
(i) for the words “the Bombay Metro-
politon Region” the words “the
Mumbai Metropolitan Region”
shall be substituted;
(ii) for the words and figures “the
Bombay Metropolitan Region
Development Authority Act, 1974”
the words “the Mumbai Metropolitan
Region Development Authority
Act, 1974” shall be substituted ;
Mah.
IV of
1975.
Mah.
IV of
1978.
Mah.
XLII
of
1983.
Mah.
XLII
of
1983.
Mah.
IV of
1975.
Mah.
IV of
1975.
(4)-contd. (c) in sub-section (3), for the words “Greater
Bombay” the words “Brihan Mumbai”
shall be substituted ;
(d) in sub-section (4), in clause (a), for
the words “Greater Bombay” the words
“Brihan Mumbai” shall be substituted.
4. In section 2,—
(a) in clause (1),—
(i) for the words “the Bombay Metro-
politan Region Development
Authority” the words “the Mumbai
Metropolitan Region Development
Authority” shall be substituted;
(ii) for the words and figures “the
Bombay Metropolitan Region
Development Authority Act, 1974”
the words “the Mumbai Metro -
politan Region Development
Authority Act, 1974” shall be substi-
tuted;
(b) in clause (9), for the words and figures
“the Bombay Metropolitan Region
Development Authority Act, 1974”
the words “the Mumbai Metropolitan
Region Development Authority Act,
1974” shall be substituted;
(c) in clause (19), for the words and figures
“the Bombay Metropolitan Region
Development Authority Act, 1974”
the words “the Mumbai Metropolitan
Region Development Authority Act,
1974” shall be substituted.
5. In section 47, in sub-section (2), for the words
and figures “the Bombay Metropolitan Region
Development Authority Act, 1974” the words
“the Mumbai Metropolitan Region Develop-
ment Authority Act, 1974” shall be substituted.
20 Maharashtra Restoration of name “Mumbai” [1996 : Mah. XXV
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
Mah.
IV of
1975.
PRINTED AT GOVERNMENT PRESS, NAGPUR.
1996 : Mah. XXV] Maharashtra Restoration of name “Mumbai” 21
for “Bombay” Act, 1996
SCHEDULE— contd.
(1) (2)
(5) The Maharashtra University In the Schedule in Part I, in entry 1,—
Act, 1994. (Mah. XXXV of 1994). (a) in columns (1) and (2), for the words
“the University of Bombay.” the words
“the University of Mumbai.” shall be
substituted ;
(b) in column (3),—
(i) for the words “City of Bombay”
the words “City of Mumbai” shall
be substituted;
(ii) for the words “Bombay Suburban”
the words “Mumbai Suburban”
shall be substituted.
————————————————————————————————————
Maharashtra Government Publications can be obtained
from---
• THE DIRECTOR
GOVERNMENT PRINTING, STATIONERY AND PUBLICATIONS
(Publications Branch),. Netaji Subhash Road,
MUMBAI 400 004.
Phone : 23632693, 23630695
23631148, 23634049
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GOVERNMENT PHOTOZINCO PRESS AND BOOK DEPOT
Photozinco Press Compound, Near G. P. O.
PUNE 411 001.
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• THE MANAGER
GOVERNMENT PRESS AND BOOK DEPOT
Civil Lines,
NAGPUR 440 001.
Phone : 2562615.
• THE ASSTT. DIRECTOR
GOVERNMENT STATIONERY, STORE AND BOOK DEPOT
Shaha Ganj, Near Gandhi Chowk,
AURANGABAD 431 001.
Phone : 2331468
• THE MANAGER
GOVERNMENT PRESS AND STATIONERY, STORE
Tarabai Park,
KOLHAPUR 416 003.
Phone : 2650395, 2650402
AND THE RECOGNISED BOOK SELLERS.