The Bombay Electricity (Special Powers) Act (Application to Scheduled Areas) Regulation, 1955.

1955 : Bom. Reg. I]  1 
THE BOMBAY ELECTRICITY (SPECIAL POWERS)  
ACT (APPLICATION  TO SCHEDULED AREAS)  
REGULATION, 1955 
[Text as on 24th January 2024] 
______________ 
CONTENTS 
PREAMBLE.  
SECTIONS.  
1.  Short title extent and commencement.  
2.  Application of Bom. XX of 1946 to certain Scheduled Areas.  
 Schedule 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2  The Bombay Electricity (Special Powers) Act (Application   [1955 : Bom. Reg. I 
to Scheduled Areas) Regulation, 1955 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1955 : Bom. Reg. I]  The Bombay Electricity (Special Powers) Act (Application  3 
To Scheduled Areas) Regulation, 1955 
BOMBAY REGULATION No. I of 1955 
[THE BOMBAY ELECTRICITY (SPECIAL POWERS) ACT  
(APPLICATION TO SCHEDULED AREAS) REGULATION, 1955.] 
[28th April 1955]  
A regulation for the application of the Bombay Electricity (Special Powers)  
Act, 1946, to Certain Scheduled Areas in the State of Bombay. 
WHEREAS, it is necessary to apply the provisions of the Bombay Electricity (Special Powers) 
Act, 1946 (Bom. XX of 1946), to certain Scheduled Areas in the State of Bombay for the peace and 
good Government of the said Areas;  
Now, therefore, in exercise of the powers conferred by subparagraph ( 2) of paragraph 5 of the 
Fifth Schedule to the Constitution of India, the Governor of Bombay is hereby pleased, with the assent 
of the President, to make the following Regulation, namely:—  
1.  Short title, extent and commencement.— (1) This Regulation may be c alled The Bombay 
Electricity (Special Powers) Act (Application to Scheduled Areas) Regulation, 1955.  
(2) It extends to the Scheduled Areas specified in the Schedule annexed hereto.  
(3) It shall come into force at once.  
2.  Application of Bom. XX of 1946 to certain Scheduled Areas. — The Bombay Electricity 
(Special Powers) Act, 1946, shall apply to the Scheduled Areas specified in the Schedule annexed 
hereto.  
SCHEDULE 
(See section 2) 
(1) Navapur Petha and Akrani Mahal in West Khandesh District.  
(2) The Satpura Hills reserved forest areas in East Khandesh District.  
(3) Kalvan Taluka and Peint Petha in Nasik District.  
(4) Dahanu and Shahapur Talukas and Mokhada and Umbergaon Pethas in Thane District.  

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