The Maharashtra (Change of Short Titles of certain Bombay Acts) Act, 1980

1980 : Mah. XV]  1 
THE MAHARASHTRA (CHANGE OF SHORT TITLES OF  
CERTAIN BOMBAY ACTS) ACT, 1980 
[Text as on 6th May 2024] 
————— 
CONTENT 
PREAMBLE. 
SECTIONS. 
 1. Short title 
 2. Amendment of certain enactments. 
 3. Construction of reference in enactments, etc., or in instruments. 
  SCHEDULE 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2  The Maharashtra (Change of Short Titles [1980 : Mah. XV
 of certain Bombay Acts) Act, 1980 
 
 
  
1980 : Mah. XV] The Maharashtra (Change of Short Titles  3
 of certain Bombay Acts) Act, 1980 
MAHARASHTRA ACT NO. XV OF 19801 
[THE MAHARASHTRA (CHANGE OF SHORT TITLES OF  
CERTAIN BOMBAY ACTS) ACT, 1980.] 
[This Act received the Governor assent on the 6th August 1980; assent was first published  
in the “Maharashtra Government Gazette” on the 7th August 1980.] 
An Act to amend certain enactments to change their short titles from  
“Bombay Act” to “Maharashtra Acts”. 
WHEREAS, it is expedient to amend certain enactments to change their short titles from 
“Bombay Act” to “Maharashtra Acts”, to facilitate their citation in future by more appropriate short 
titles and clarify their application to the existing Maharashtra State and to made certain consequential 
and incidental provisions; It is hereby enact ed in the Thirty -first Year of the Republic of India as 
follows:— 
1.  Short title. — This Act may be called the Maharashtra (Change of Short Titles of certain 
Bombay Acts) Act, 1980. 
2.  Amendment of certain enactm ents.— The enactments specified in the Sche dule are hereby 
amended to the extent and in the manner mentioned in the fourth column thereof. 
3.  Construction of references enactments, etc., or in instruments. — Unless the context 
otherwise requires, any reference to the short title of any of the enactments specified in the Schedule in 
any other enactment, or in any rule, regulations, by -laws, notifications or orders issued under any 
enactment, or in any instruments, shall, after the commencement of this Act, be construed as a 
reference to the short title of that enactment as amended in the fourth column of the Schedule. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
                                                   
1  For Statements of Objects and Reasons of the L.A. Bill No. XLII of 1980, see Maharashtra Government Gazette, 1980, 
Extraordinary, Part V, dated the 21st July 1980, page 200. 
4  The Maharashtra (Change of Short Titles [1980 : Mah. XV
 of certain Bombay Acts) Act, 1980 
SCHEDULE 
(See section 2) 
Year No. Short title Amendments 
1 2 3 4 
1956 XLVI The Bombay Contingency Fund 
Act, 1956. 
In section 1, for the words and 
figures “the Bombay 
Contingency Fund Act. 1956.” 
the words “the Maharashtra 
Contingency Fund Act.” shall be 
Substituted. 
1956 XLVII The Bombay Legislative Council 
(Chairman and Deputy 
Chairman) and the Bombay 
Legislative Assembly (Speaker 
and Deputy Speaker) Salaries 
and Allowances Act, 1956. 
(a) In the long title for the words 
“the Bombay Legislative 
Council” and “the Bombay 
Legislative Assembly” the words 
“the Maharashtra Legislative 
council” and “The Maharashtra 
Legislative Assembly” shall, 
respectively be substituted. 
(b) In the preamble, for the words 
“the Bombay Legislative 
Council” and “the Bombay 
Legislative Assembly” the words 
“the Maharashtra Legislative 
council” and “The Ma harashtra 
Legislative Assembly” shall, 
respectively be substituted. 
(c) In Section 1, for s ub-section (1), 
the following sub-section shall be 
substituted, namely:— 
     “(1) This Act may be called the 
Maharashtra Legislative Council 
(Chairman and Deputy 
Chairman) and Maharashtra 
Legislative Assembly (Speaker 
and Deputy Speaker) Salaries 
and Allowances Act.” 
 
1956 XLVIII The Bombay Ministers’ Salaries 
and Allowances Act, 1956. 
(a) In the long title, for the words 
“the Government of Bombay” the 
words “the Government of 
Maharashtra” shall be substituted. 
(b) In the preamble, for the words 
“the Government of Bombay” the 
words “the Government of 
Maharashtra” shall be substituted. 
(c) In section 1, for sub -section (1), 
for the following sub -section shall 
be substituted, namely:— 
       “(1) This Act may be called the 
Maharashtra Ministers’ Salaries and 
Allowances Act.” 
1980 : Mah. XV] The Maharashtra (Change of Short Titles  5
 of certain Bombay Acts) Act, 1980 
Year No. Short title Amendments 
1 2 3 4 
1956 XLIX The Bombay Legislature Members’ 
Salaries and Allowances Act, 
1956. 
(a) In the long title, for the words 
“the Bombay Legislature” the 
words “the Maharashtra 
Legislature” shall be substituted. 
(b) In the preamble, for the words 
“the Bombay Legislature ” the 
words “the Maharashtra 
Legislature” shall be substituted. 
(c) In section 1, for sub -section (1), 
the following sub -section shall be 
substituted namely:— 
       “(1) This Act may be called the 
Maharashtra Legislature Membe rs’ 
Salaries and Allowances Act.” 
1956 LII The Bombay Legislature Members 
(Removal of Disqualifications) 
Act, 1956. 
(a) In the long title, for the words 
“the Bombay Legislative Assembly 
and the Bombay Legislative 
Council.” the words “the 
Maharashtra Legislative Assembly 
and the Maharashtra Legislative 
Council.” shall be substituted. 
(b) In section 1, for sub -section (1), 
the following sub -section shall be 
substituted, namely:— 
         “(1) This Act may be called 
the Maharashtra Legislature 
Members (Removal of 
Disqualification) Act.” 
 
 
 
 
 

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