The Maharashtra Repealing Act, 2016.

2016 : Mah. XXXI]   1 
 
THE MAHARASHTRA REPEALING ACT, 2016 
[Text as on 7th July 2023] 
—————— 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 
 1.   Short title. 
 2.  Repeal of certain enactments. 
 3.  Savings. 
  SCHEDULE 
 
2 The Maharashtra Repealing Act, 2016 [2016 : Mah. XXXI 
 
2016 : Mah. XXXI] The Maharashtra Repealing Act, 2016 3 
 
 
MAHARASHTRA ACT No. XXXI OF 20161 
[First published, after having received the assent of the Governor in the “Maharashtra Government 
Gazette”, on the 24thAugust 2016.] 
An Act to provide for repeal of certain State enactments. 
WHEREAS it is expedient to repeal certain State enactments; it is hereby enacted in the Sixty -
seventh Year of the Republic of India as follows :— 
1.  Short title.— This Act may be called the Maharashtra Repealing Act, 2016.  
2.  Repeal of certain enactments. — The enactments specified in the Schedule appended hereto 
are hereby repealed. 
3.  Savings.— The repeal by this Act of any enactment shall not affect any other enactment in 
which the repealed enactment has been applied, incorporated or referred to ;  
and this Act shall not affect the validity, invalidity, effect or consequences of anything already  
done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any 
remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, 
obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or 
thing ;  
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of 
pleading, practice or procedure, or existing usage, custom, privilege, restriction, e xemption, office or 
appointment, notwithstanding that the same respectively may have been in any manner affirmed or 
recognised or derived by, in or from any enactment hereby repealed ;  
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, 
liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing 
not now existing or in force.  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
                                                   
1  For statement of Objects and Reasons, see Maharashtra Government G azette, 2016, Extraordinary, Part VA, pages 6, 
dated the 2nd August 2016. 
4  The Maharashtra Repealing Act, 2016 [2016 : Mah. XXXI 
 
SCHEDULE 
(See section 2) 
Serial 
Number 
Year No. 
 
Short Title 
 
(1) (2) (3) (4) 
1 1876 XV The Maharashtra Municipal Debentures 
Act. 
2 1882 VII The Maharashtra Landing and Wharfage 
Fees Act. 
3 1888 XII The City of Bombay Municipal 
(Supplementary) Act, 1888. 
4 1898 I The City of Bombay Municipal 
Investments Act, 1898. 
5 1918 VI The Maharashtra Disqualification of Aliens 
Act. 
6 1922 XI The Identification of Prisoners (Bombay 
Amendment) Act, 1922. 
7 1933 XX The Presidency—towns Insolvency 
(Bombay Amendment) Act, 1933. 
8 1935 XXI The Identification of Prisoners (Bombay 
Second Amendment) Act, 1935. 
9 1936 XV The Indian Lunacy, Bombay District 
Municipal and Bombay Municipal 
Boroughs (Amendment) Act, 1936. 
10 1938 XVIII The Land Acquisition (Bombay 
Amendment) Act, 1938. 
11 1939 XV The Presidency-towns Insolvency and the 
Provincial Insolvency (Bombay 
Amendment) Act, 1939. 
12 1945 XX The Land Acquisition (Bombay 
Amendment) Act, 1945. 
13 1948 XXII The Maharashtra Refugees Act. 
14 1948 LI The Presidency-towns Insolvency (Bombay 
Amendment) Act, 1948. 
15 1950 VII The Bombay Municipal (Extension of 
Limits) Act, 1950. 
16 1954 LXVIII The Bombay Extension of Laws to non-
scheduled (partially excluded) Areas Act, 
1954. 
17 1955 XVI The Provincial Small Causes Courts (Suits 
Validation) Act, 1955. 
18 1956 LVIII The Bombay Municipal (Further Extension 
of Limits and Schedule BBA) 
(Amendment) Act, 1956. 
2016 : Mah. XXXI]  The Maharashtra Repealing Act, 2016 5 
 
(1) (2) (3) (4) 
19 1957 I Sir Chinubhai Madhavlal Ranchhodlal 
Baronetcy (Repealing) Act, 1956. 
20 1957 XXXVI The Sir Sassoon Jacob David Baronetcy 
(Repealing) Act, 1957. 
21 1958 XLVI The Bombay Disqualification of Municipal 
Councillors (Removal of Doubts) Act, 
1958. 
22 1958 XLVIII The Bombay Race-courses Licensing and 
the Bombay Betting Tax Acts (Extension 
and Amendment) Act, 1958. 
23 1960 IX The Sir Currimbhoy Ebrahim Baronetcy 
(Repeal and Distribution of Trust 
Properties) Act, 1959. 
24 1961 VIII The Bombay Municipal Taxes and Urban 
Immovable Property Tax (Validation in 
Certain Areas of the Extended Suburbs of 
Greater Bombay) Act, 1960. 
25 1962 XL The Urban Immovable Property Tax 
(Abolition) and General Tax (Increase of 
Maximum Rate) Act, 1962. 
26 1963 X The Central Provinces and Berar 
Regulation of Couching (Maharashtra 
Extension and Amendment) Act, 1962. 
27 1964 XIX The City of Nagpur Corporation 
(Amendment) Act, 1964. 
28 1964 XL The Bombay Maternity Benefit, Hyderabad 
Maternity Benefit and Central Provinces 
and Berar Maternity Benefit (Repeal) Act, 
1964. 
29 1965 XXVI The Sir Cowasjee Jehangir Baronetcy 
(Repealing) Act, 1964. 
30 1965 XXXIV The Bombay Provincial Municipal 
Corporations and City of Nagpur 
Corporation (Amendment) Act, 1965. 
31 1965 XLIII The Wakf (Maharashtra Amendment) Act, 
1965. 
32 1965 XLIX The Ambernath Interim Municipality 
(Constitution and Actions) Validation Act, 
1965. 
33 1966 III The Borough Municipalities (Validation of 
certain Taxes on Buildings and Lands) Act, 
1965. 
34 1967 I The Madhya Pradesh Housing Board 
(Amendment) Act, 1966. 
6  The Maharashtra Repealing Act, 2016 [2016 : Mah. XXXI 
 
(1) (2) (3) (4) 
35 1967 VI The Bombay Village Police (Appointments 
and disciplinary action by Sub-Divisional 
Magistrates, Validation) Act, 1967. 
36 1967 XXXV The Maharashtra Municipal Corporations 
(Amendment) Act, 1967. 
37 1968 XXIII The City of Nagpur Corporation 
(Amendment) Act, 1968. 
38 1969 III The Maharashtra Municipal Corporations 
(Amendment) Act, 1968. 
39 1971 I The Bombay Sales Tax (Amendment and 
Validating Provisions) Act, 1970. 
40 1971 XIII The Maharashtra Municipal Corporations 
(Amendment) Act, 1970. 
41 1973 X The Maharashtra Industrial Relations 
(Validation of Certain Proceedings) Act, 
1972. 
42 1973 XXV The Indian Partnership (Maharashtra 
Amendment) Act, 1973. 
43 1975 III The City of Nagpur Corporation 
(Amendment) Act, 1974. 
44 1976 XXXII The Maharashtra Special Provision for 
Payment of Court-fees Act, 1976. 
45 1976 XXXIII The Maharashtra Dog Race-courses 
Licensing Act, 1976. 
46 1977 XLII The Maharashtra Municipal Corporations 
(Amendment) Act, 1977. 
 
47 1979 XXI The Bombay Provincial Municipal 
Corporations and City of Nagpur 
Corporation (Amendment) Act, 1979. 
48 1980 VI The Maharashtra Municipal Corporations 
(Amendment) Act, 1980. 
49 1980 XX The Maharashtra Municipal Corporations 
and Municipalities (Amendment) Act, 
1980. 
50 1981 XII The Bombay Provincial Municipal 
Corporations, City of Nagpur Corporation 
and Maharashtra Municipalities 
(Amendment) Act, 1981. 
51 1981 LXVIII The Bombay Provincial Municipal 
Corporations, City of Nagpur Corporation 
and Maharashtra Municipalities (Second 
Amendment) Act, 1981. 
2016 : Mah. XXXI]  The Maharashtra Repealing Act, 2016 7 
 
(1) (2) (3) (4) 
52 1981 LXIX The Bombay Provincial Municipal 
Corporations, City of Nagpur Corporation 
and Maharashtra Municipalities (Third 
Amendment) Act, 1981. 
53 1983 XXVII The Bombay Provincial Municipal 
Corporations, City of Nagpur Corporation 
and Maharashtra Municipalities 
(Amendment) Act, 1983. 
54 1984 VII The Bombay Municipal Corporation, 
Bombay Provincial Municipal 
Corporations, City of Nagpur Corporation 
and Maharashtra Municipalities 
(Amendment) Act, 1984. 
55 1985 III The Bombay Municipal Corporation, 
Bombay Provincial Municipal 
Corporations, City of Nagpur Corporation 
and Maharashtra Municipalities 
(Amendment) Act, 1985. 
56 1987 XXXVIII The Bombay Provincial Municipal 
Corporations and City of Nagpur 
Corporation (Amendment) Act, 1987 
57 1989 XXVIII The Maharashtra Municipal Corporations 
and Municipalities (Amendment) Act, 
1989. 
58 1990 XI The Maharashtra Municipal Corporations 
(Amendment) Act, 1990. 
59 1990 XII The Maharashtra Municipal Corporations 
and Municipalities (Amendment) Act, 
1990. 
60 1990 XIII The Maharashtra Municipal Corporations 
and Municipalities (Second Amendment) 
Act, 1990. 
61 1990 XXXIII The City of Nagpur Corporation and 
Maharashtra Municipalities (Amendment) 
Act, 1990. 
62 1991 XV The Municipal Corporations (Amendment) 
Act, 1991. 
63 1991 XXI The Maharashtra Municipalities 
(Temporary Postponement of Elections to 
Municipal Councils) Act, 1991. 
64 1991 XXVI The Municipal Corporations (Second 
Amendment) Act, 1991. 
 

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