The Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951.

1951 : Bom. Reg. I]   1 
 
THE BOMBAY SEALS ACT (APPLICATION TO SCHEDULED 
AREAS) REGULATION, 1951 
[Text as on 31st May 2024] 
_____________ 
CONTENTS 
PREAMBLE. 
SECTIONS.  
 1.  Short title, extent and commencement. 
 2.  Application of Bom. XXII of 1949, to Scheduled Areas. 
  SCHEDULE
2  The Bombay Seals Act (Application To Scheduled [1951 : Bom. Reg. I 
Areas) Regulation, 1951 
1951 : Bom. Reg. I]  The Bombay Seals Act (Application To Scheduled 3 
 Areas) Regulation, 1951 
BOMBAY REGULATION NO. I OF 1951 
[THE BOMBAY SEALS ACT (APPLICATION TO SCHEDULED 
AREAS) REGULATION, 1951.] 
[12th May 1951] 
A Regulation for the application of the Bombay Seals Act, 1949,  
to certain Scheduled Areas. 
WHEREAS it is necessary to extend the provisions of the Bombay Seals Act, 1949 (Bom. XXII 
of 1949), 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 sub -paragraph (2) of paragraph 5 of 
the Fifth Schedule to the Constitution of India, the Governor of Bombay is, with the assent of the 
President, hereby pleased to make the following Regulation, namely :— 
1.  Short title, extent and commencement. — (1) This Regulation may be called the Bombay 
Seals Act (Application to Scheduled Areas) Regulation, 1951. 
(2) It extends to the Scheduled Areas specified in the Scheduled annexed hereto.  
(3) It shall come into force at once. 
2.  Application of Bom. XXII of 1949, to Scheduled Areas. — Sections 3 and 4 of the Bombay 
Seals Act, 1949 (Bom. XXII of 1949), shall apply to the areas specified in the S chedule 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 Nashik District. 
(4) Dahanu and Shahapur Talukas and Mokhada and Umbergaon Pethas in Thana District.     
  

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