LexThe Maharashtra Merged States (Laws) Act
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1950 : IV] 1
THE MAHARASHTRA MERGED STATES (LAWS) ACT
[Text as on 10th June 2024]
——————
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title.
2. Definitions.
3. Extension of laws.
4. Repeal of corresponding laws.
5. Certain laws to continue in force in certain States.
6. Saving of Limitation.
7. Repeal.
FIRST SCHEDULE
SECOND SCHEDULE
THIRD SCHEDULE
FOURTH SCHEDULE
FIFTH SCHEDULE
2 The Maharashtra Merged States (Laws) Act [1950 : IV
1950 : IV] The Maharashtra Merged States (Laws) Act 3
LIST OF AMENDMENT ACTS
1. Amended by Bom. 44 of 1950
2. Amended by Bom. 46 of 1950
3. Amended by Bom. 21 of 1951
4. Amended by Bom. 32 of 1951
5. Amended by Bom. 36 of 1951
6. Amended by Bom. 12 of 1952
7. Amended by Bom. 24 of 1952
8. Amended by Bom. 21 of 1953
9. Amended by Bom. 49 of 1953
10. Amended by Bom. 45 of 1955
11. Amended by Mah. 24 of 2012 (22-8-2012)
4 The Maharashtra Merged States (Laws) Act [1950 : IV
1950 : IV] The Maharashtra Merged States (Laws) Act 5
BOM. ACT No. IV OF 19501
[THE MAHARASHTRA MERGED STATES (LAWS) ACT.]
[This Act received the assent of the President on the 27th March 1950; assent was first
published, in the Bombay Government Gazette, Part IV, on the 30th March 1950.]
An Act to extend certain Acts and Regulations to certain areas administered
as parts of the State of Bombay.
WHEREAS by order under section 290A of the Government of India Act, 1935 (26 Geo. 5 ch. 2),
provision had been made for the administration of cert ain areas comprised in the merged States as if
they formed part of the Province of Bombay;
AND WHEREAS the Bombay Merged States (Laws) Ordinance, 1949 (Bom. Ord . No. VI of
1949), has been promulgated under section 88 of the said Act extending certain Acts and Regulations
to the said merged States;
AND WHEREAS the territory of the State of Bombay now comprises the territories of the said
merged States;
AND WHEREAS it is expedient to extend certain Acts and Regulations to the said areas;
It is hereby enacted as follows:—
1. Short title.— This Act may be called 2[the Maharashtra Merged States (Laws) Act].
2. Definitions.— In this Act, the expression “merged States” has the sam e meaning as in the
States’ Merger (Governors’ Provinces) Order, 1949.
3. Extension of laws.— (1) All the Acts and Regulations specified in the First Schedule, and so
much of the Acts and Ordinance specified in the Second Schedule as relates to matters w ith respect to
which the State Legislature has power to make laws are hereby extended to, and shall be in force in the
merged States.
(2) The Acts specified in the first column of the Third Schedule shall be amended in their
application to the merged Stat es specified in the second column in the manner set forth in the third
column of that Schedule.
(3) (a) Subject to the provisions of clause ( b) and the proviso to sub -section (1) of section 4, all
appointments, delegations, notifications, orders, bye -laws, rules and regulations made, issued or
prescribed under any Act, Ordinance or Regulation hereby extended to the merged States shall be
deemed to extend to and be in force in the merged States.
(b) Where any such appointment delegation, notification, order, bye -law, rule, or regulation
has been made, issued or prescribed in respect of any specified local area, it shall be deemed to
extend to and to be in force also in any area of the merged States which has been included in such
local area under any law for the time being in force.
4. Repeal of corresponding laws. — (1) If immediately before the commencement of this Act,
there is in force in any of the merged States an Act, Ordinance, Regulation or any other law
corresponding to an Act, Ordinance or Regulation specified in the First or Second Schedule, whether
by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947 (XLVII of 1947), applying that
Act, Ordinance or Regulation or by virtue of any other legislative power, such law corresponding to the
Act or Regulation specified in the First Schedule or any part of such law corresponding to so much of
an Act or Ordinance specified in t he Second Schedule as relates to matters with respect to which the
State Legislature has power to make laws, shall upon the commencement of this Act cease to have
effect in any such merged State :
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1950, Part V, p. 137.
2 The short title was amended for “the Bombay Merged States (Laws) Act, 1950” by Mah. 24 of 2012, s. 2 and Schedule,
entry 41, w. e. f. 1-5-1960.
6 The Maharashtra Merged States (Laws) Act [1950 : IV
Provided that all appointments, delegations, notifications , orders, bye-laws, rules and regulations
which have been made, issued or prescribed under such law or any part of such law exclusively in
respect of any area of the merged States forming part of the Districts of Banas Kantha, Sabar Kantha,
Mehsana, Amreli, Baroda and Kolhapur and in force immediately before the commencement of this
Act in any such area shall be deemed to have been made, issued or prescribed under the corresponding
provision of the Act, Ordinance or Regulation extended to the merged States under section 3 and shall
continue in force until it is altered, repealed or amended by a competent authority.
(2) Without prejudice to the generality of, and subject to the provisions contained in
sub-section ( 1) the laws specified in the Fourth Schedul e shall cease to have effect and are hereby
repealed.
5. Certain laws to continue in force in certain States. — Notwithstanding anything contained
in the foregoing provisions the enactments specified in the first column of the Fifth Schedule shall
continue in force in the merged States specified in the second column of that Schedule as if they are
enacted by the State Legislature until they are altered, repealed or amended by the said Legislature or
any other competent authority.
6. Saving of Limitation. — Notwithstanding anything contained in this Act, if the period of
limitation prescribed by the Indian Limitat ion Act, 1908 (IX of 1908 ), for any suit, appeal or
application is less than the period prescribed by any corresponding law in force in the merged States
immediately before the commencement of an Order applying to any of the said States, the Indian
Limitation Act, 1908 (IX of 1908), under the Extra-Provincial Jurisdiction Act, 1947 (XLVII of 1947),
such suit, appeal or application may be instituted within two years next after the date of the
commencement of such order or within the period prescribed by such corresponding law, whichever
period first expires.
7. Repeal.— The Bombay Merged States (Laws) Ordinance, 1949 (Bom. Ord. No. VI of 1949),
is hereby repealed and it is hereby declared that the provisions of section 7 of the Bombay General
Clauses Act, 1904 (Bom. I of 1904), shall apply to the repeal, as if that Ordinance were an enactment.
1950 : IV] The Maharashtra Merged States (Laws) Act 7
FIRST SCHEDULE
The Bombay Regulation, 1827 (VIII of 1827).
The Criminal Courts (Substitution of Letter for Summons) Regulation, 1827 (XIII of 1827).
The Bombay Regulation, 1827 (XXV of 1827).
The Markets and Fairs Act, 1862 (Bom. IV of 1862).
The Bombay Steam-Vessels Act, 1864 (Bom. II of 1864).
The Bombay High Court (Letters Patent) Act, 1866 (XXIII of 1866).
The Bombay Village Police Act, 1867 (Bom. VIII of 1867).
The Bombay Ferries and Inland Vessels Act, 1868 (Bom. II of 1868).
The Bombay Civil Courts Act, 1869 (XIV of 1869).
The Civil Jails Act, 1874 (Bom. II of 1874).
The Tolls on Roads and Bridges Act, 1875 (Bom. III of 1875).
The Bombay Revenue Jurisdiction Act, 1876 (X of 1876).
The Bombay Land Revenue Code, 1879 (Bom. V of 1879).
The Bombay Irrigation Act, 1879 (Bom. VII of 1879).
The Bombay Landing and Wharfage Fees Act, 1882 (Bom. VII of 1882).
The Bombay Public Authorities Seals Act, 1883 (Bom. V of 1883).
The Protection of Pilgrims Act, 1887 (Bom. II of 1887).
The Bombay Prevention of Gambling Act, 1887 (Bom. IV of 1887).
The Bombay Village Sanitation Act, 1889 (Bom. I of 1889).
The Bombay District Police Act, 1890 (Bom. IV of 1890).
The Bombay Municipal Servants Act, 1890 (Bom. V of 1890).
The Bombay District Vaccination Act, 1892 (Bom. I of 1892).
The Bombay District Municipal Act, 1901 (Bom. III of 1901).
The Bombay General Clauses Act, 1904 (Bom. I of 1904).
The Bombay Court of Wards Act, 1905 (Bom. I of 1905).
The Mamlatdars’ Courts Act, 1906 (Bom. II of 1906).
The Bombay Race Courses Licensing Act, 1912 (Bom. III of 1912).
The Bombay Medical Act, 1912 (Bom. VI of 1912).
The Bombay Smoke Nuisances Act, 1912 (Bom. VII of 1912).
The Bombay Town Planning Act, 1915 (Bom. I of 1915).
The Bombay Public Conveyances Act, 1920 (Bom. VII of 1920).
The Bombay Pleaders Act, 1920 (Bom. XVII of 1920).
The Bombay Entertainments Duty Act, 1923 (Bom. I of 1923).
The Bombay Local Boards Act, 1923 (Bom. VI of 1923).
8 The Maharashtra Merged States (Laws) Act [1950 : IV
The Bombay Prevention of Prostitution Act, 1923 (Bom. XI of 1923).
The Bombay Prevention of Adulteration Act, 1925 (Bom. V of 1925).
The Bombay Betting Tax Act, 1925 (Bom. VI of 1925).
The Bombay Co-operative Societies Act, 1925 (Bom. VII of 1925).
The Bombay Municipal Boroughs Act, 1925 (Bom. XVIII of 1925).
The Invalidation of Hindu Ceremonial Emoluments Act, 1926 (Bom. XI of 1926).
The Bombay Non-Agriculturists’ Loans Act, 1928 (Bom. III of 1928).
The Bombay Maternity Benefit Act, 1929 (Bom. VII of 1929).
The Bombay Borstal Schools Act, 1929 (Bom. XVIII of 1929).
The Bombay Local Fund Audit Act, 1930 (Bom. XXV of 1930).
The Bombay Weights and Measures Act, 1932 (Bom. XV of 1932).
The Bombay (District) Tobacco Act, 1933 (Bom. II of 1933).
The Bombay Village Panchayats Act, 1933 (Bom. VI of 1933).
The Bombay Live-stock Improvement Act, 1933 (Bom. XXII of 1933).
The Bombay Trade Disputes Conciliation Act, 1934 (Bom. IX of 1934).
The Bombay Devadasis Protection Act, 1934 (Bom. X of 1934).
The Bombay Nurses, Midwives and Health Visitors Registration Act, 1935 (Bom. VII of 1935).
The Bombay Public Trusts Registration Act, 1935 (Bom. XXV of 1935).
The Bombay Motor Vehicles Tax Act, 1935 (Bom. XXXIV of 1935).
The Bombay Famine Relief Fund Act, 1936 (Bom. XIX of 1936).
The Bombay Opium Smoking Act, 1936 (Bom. XX of 1936).
The Bombay Parsi Public Trusts Registration Act, 1936 (Bom. XXIII of 1936).
The Bombay Provisional Collection of Taxes Act, 1938 (Bom. IV of 1938).
The Bombay Probation of Offenders Act, 1938 (Bom. XIX of 1938).
The Bombay Medical Practitioners Act, 1938 (Bom. XXVI of 1938).
The Bombay Lifts Act, 1939 (Bom. X of 1939).
The Bombay Revenue Tribunal Act, 1939 (Bom. XII of 1939).
The Bombay Agricultural Produce Markets Act, 1939 (Bom. XXII of 1939).
The Bombay Fodder and Grains Control Act, 1939 (Bom. XXVI of 1939).
The Bombay Land Improvement Schemes Act, 1942 (Bom. XXVIII of 1942).
The Bombay Cotton Control Act, 1942 (Bom. XXX of 1942).
The Bombay Increase of Stamp Duties Act, 1943 (Bom. XIV of 1943).
The Bombay Increase of Court-Fees Act, 1943 (Bom. XV of 1943).
The Bombay Growth of Foodcrops Act, 1944 (Bom. VIII of 1944).
The Bombay Beggars Act, 1945 (Bom. XXIII of 1945).
1950 : IV] The Maharashtra Merged States (Laws) Act 9
The Bombay Sales Tax Act, 1946 (Bom. V of 1946).
The Bombay Sales of Motor Spirits Taxation Act, 1946 (Bom. VI of 1946).
The Bombay Electricity (Special Powers) Act, 1946 (Bom. XX of 1946).
The Bombay Essential Commodities and Cattle (Control) Act, 1946 (Bom. XXII of 1946).
The Bombay Prevention of Hindu Bigamous Marriages Act, 1946 (Bom. XXV of 1946).
The Bombay Cotton (Statistics) Act, 1946 (Bom. XXVII of 1946).
The Bombay Home Guards Act, 1947 (Bom. III of 1947).
The Bombay Public Security Measures Act, 1947 (Bom. VI of 1947).
The Bombay Harijan (Removal of Social Disabilities) Act, 1946 (Bom. X of 1947).
The Bombay Industrial Relations Act, 1946 (Bom. XI of 1947).
The Bombay Hindu Divorce Act, 1947 (Bom. XXII of 1947).
The Bombay (Emergency Powers) Whipping Act, 1947 (Bom. XXVII of 1947).
The Bombay Agricultural Debtors Relief Act, 1947 (Bom. XXVIII of 1947).
The Bombay Money-lenders Act, 1946 (Bom. XXXI of 1947).
The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 (Bom. XXXIV of
1947).
The Bombay Harijan Temple Entry Act, 1947 (Bom. XXXV of 1947).
The Bombay Essential Supplies (Temporary Powers) and the E ssential Commodities and Cattle
(Control) (Enhancement of Penalties) Act, 1947 (Bom. XXXVI of 1947).
The Bombay Agricultural Pests and Diseases Act, 1947 (Bom. XLIII of 1947).
The Bombay Habitual Offenders Restriction Act, 1947 (Bom. LI of 1947).
The Bombay Warehouses Act, 1947 (Bom. LVI of 1947).
The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bom. LVII of 1947).
The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947 (Bom. LVIII of
1947).
The Bombay Primary Education Act, 1947 (Bom. LXI of 1947).
The Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bom. LXII
of 1947).
The Bombay Refugees Act, 1948 (Bom. XXII of 1948).
The Bombay Building (Control on Erection) Act, 1948 (Bom. XXXI of 1948).
The Bombay Land Requisition Act, 1948 (Bom. XXXIII of 1948).
The Bombay Secondary School Certificate Examination Act, 1948 (Bom. XLIX of 1948).
The Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 (Bom. LIV of 1948).
The Bombay Animal Contagious Diseases (Control) Act, 1948 (Bom. LIX of 1948).
The Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948).
The Bombay Housing Board Act, 1948 (Bom. LXIX of 1948).
10 The Maharashtra Merged States (Laws) Act [1950 : IV
The Bombay Children Act, 1948 (Bom. LXXI of 1948).
The Bombay Khar Lands Act, 1948 (Bom. LXXII of 1948).
The Bombay Shops and Establishments Act, 1948 (Bom. LXXIX of 1948).
The Bombay Animal Preservation Act, 1948 (Bom. LXXXI of 1948).
The Bombay Sugarcane Cess Act, 1948 (Bom. LXXXII of 1948).
The Bombay Anatomy Act, 1949 (Bom. XI of 1949).
The Bombay Nursing Homes Registration Act, 1949 (Bom. XV of 1949).
The Police Forces (Control and Direction) Act, 1949 (Bom. XVI of 1949).
The Bombay Seals Act, 1949 (Bom. XXII of 1949).
The Bombay Prohibition Act, 1949 (Bom. XXV of 1949).
The Bombay Repatriated Prisoners Act, 1949 (Bom. XXVII of 1949).
1950 : IV] The Maharashtra Merged States (Laws) Act 11
SECOND SCHEDULE
PART I
The Bombay Haqqa Prohibition Act, 1839 (XX of 1839).
The Interest Act, 1839 (XXXII of 1839).
The Indian Slavery Act, 1843 (V of 1843).
The Judicial Officers Protection Act, 1850 (XVIII of 1850).
The Apprentices Act, 1850 (XIX of 1850).
The Caste Disabilities Removal Act, 1850 (XXI of 1850).
The Public Servants (Inquiries) Act, 1850 (XXXVII of 1850).
The Legal Representatives’ Suits Act, 1855 (XII of 1855).
The Indian Fatal Accidents Act, 1855 (XIII of 1855).
The Hindu Widows’ Remarriage Act, 1856 (XV of 1856).
The Forfeiture Act, 1859 (IX of 1859).
The Societies Registration Act, 1860 (XXI of 1860).
The Indian Penal Code (XIV of 1860).
The Police Act (V of 1861).
The State Carriages Act (XVI of 1861).
The Government Seal Act, 1862 (III of 1862).
The Carriers Act, 1865 (III of 1865).
The Native Converts’ Marriage Dissolution Act, 1866 (XXI of 1866).
The Acting Judges Act, 1867 (XVI of 1867).
The Press and Registration of Books Act, 1867 (XXV of 1867).
The Indian Divorce Act, 1869 (IV of 1869).
The Court-Fees Act, 1870 (VII of 1870).
The Female Infanticide Prevention Act, 1870 (VIII of 1870).
The Cattle Trespass Act, 1871 (I of 1871).
The Pensions Act, 1871 (XXIII of 1871).
The Indian Evidence Act, 1872 (I of 1872).
The Special Marriage Act, 1872 (III of 1872).
The Indian Contract Act, 1872 (IX of 1872).
The Indian Christian Marriage Act, 1872 (XV of 1872).
The Indian Oaths Act, 1873 (X of 1873).
The Indian Majority Act, 1875 (IX of 1875).
The Indian Law Reports Act, 1875 (XVIII of 1875).
The Dramatic Performances Act, 1876 (XIX of 1876).
The Specific Relief Act, 1877 (I of 1877).
The Indian Treasure-trove Act, 1878 (VI of 1878).
The Legal Practitioners Act, 1879 (XVIII of 1879).
The Religious Societies Act, 1880 (I of 1880).
12 The Maharashtra Merged States (Laws) Act [1950 : IV
The Municipal Taxation Act, 1881 (XI of 1881).
The Indian Trusts Act, 1882 (II of 1882).
The Transfer of Property Act, 1882 (IV of 1882).
The Indian Easements Act, 1882 (V of 1882).
The Powers-of-Attorney Act, 1882 (VII of 1882).
The Land Improvement Loans Act, 1883 (XIX of 1883).
The Agriculturists’ Loans Act, 1884 (II of 1884).
The Births, Deaths and Marriages Registration Act, 1886 (VI of 1886).
The Indian Tramways Act, 1886 (XI of 1886).
The Suits Valuation Act, 1887 (VII of 1887).
The Provincial Small Cause Courts Act, 1887 (IX of 1887).
The Police Act, 1888 (III of 1888).
The Measures of Length Act, 1889 (II of 1889).
The Revenue Recovery Act, 1890 (I of 1890).
The Charitable Endowments Act, 1890 (VI of 1890).
The Guardians and Wards Act, 1890 (VIII of 1890).
The Prevention of Cruelty to Animals Act, 1890 (XI of 1890).
The Bankers’ Books Evidence Act, 1891 (XVIII of 1891).
The Government Management of Private Estates Act, 1892 (X of 1892).
The Partition Act, 1893 (IV of 1893).
The Land Acquisition Act, 1894 (I of 1894).
The Prisons Act, 1894 (IX of 1894).
The Crown Grants Act, 1895 (XV of 1895).
The Epidemic Diseases Act, 1897 (III of 1897).
The Indian Fisheries Act, 1897 (IV of 1897).
The Reformatory Schools Act, 1897 (VIII of 1897).
The General Clauses Act, 1897 (X of 1897).
The Lepers Act, 1898 (III of 1898).
The Code of Criminal Procedure, 1898 (V of 1898).
The Indian Post Office Act, 1898 (VI of 1898).
The Indian Stamp Act, 1899 (II of 1899).
The Government Buildings Act, 1899 (IV of 1899).
The Glanders and Farcy Act, 1899 (XIII of 1899).
The Prisoners Act, 1900 (III of 1900).
The Indian Foreign Marriage Act, 1903 (XIV of 1903).
The Ancient Monuments Preservation Act, 1904 (VII of 1904).
The Code of Civil Procedure, 1908 (V of 1908).
The Indian Limitation Act, 1908 (IX of 1908).
The Criminal Law (Amendment) Act, 1908 (XIV of 1908).
1950 : IV] The Maharashtra Merged States (Laws) Act 13
The Indian Registration Act, 1908 (XVI of 1908).
The Whipping Act, 1909 (IV of 1909).
The Indian Electricity Act, 1910 (IX of 1910).
The Prevention of Seditious Meetings Act, 1911 (X of 1911).
The Indian Lunacy Act, 1912 (IV of 1912).
The Wild Birds and Animals Protection Act, 1912 (VIII of 1912).
The Official Trustees Act, 1913 (II of 1913).
The Administrator General’s Act, 1913 (III of 1913).
The Mussalman Wakf Validating Act, 1913 (VI of 1913).
The Indian Companies Act, 1913 (VII of 1913).
The Destructive Insects and Pests Act, 1914 (II of 1914).
The Local Authorities Loans Act, 1914 (IX of 1914).
The Indian Medical Degrees Act, 1916 (VII of 1916).
The Hindu Disposition of Property Act, 1916 (XV of 1916).
The Inland Steam Vessels Act, 1917 (I of 1917).
The Destruction of Records Act, 1917 (V of 1917).
The Cinematograph Act, 1918 (II of 1918).
The Usurious Loans Act, 1918 (X of 1918).
The Local Authorities Pensions and Gratuities Act, 1919 (I of 1919).
The Poisons Act, 1919 (XII of 1919).
The Provincial Insolvency Act, 1920 (V of 1920).
The Indian Securities Act, 1920 (X of 1920).
The Charitable and Religious Trusts Act, 1920 (XIV of 1920).
The Indian Red Cross Society Act, 1920 (XV of 1920).
The Identification of Prisoners Act, 1920 (XXXIII of 1920).
The Indian Elections Offences and Inquiries Act, 1920 (XXXIX of 1920).
The Cotton Transport Act, 1923 (III of 1923).
The Indian Boilers Act, 1923 (V of 1923).
The Workmen’s Compensation Act, 1923 (VIII of 1923).
The Indian Official Secrets Act, 1923 (XIX of 1923).
The Legal Practitioners (Women) Act, 1923 (XXIII of 1923).
The Mussalman Wakf Act, 1923 (XLII of 1923).
The Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925).
The Provident Funds Act, 1925 (XIX of 1925).
The Indian Succession Act, 1925 (XXXIX of 1925).
The Contempt of Courts Act, 1926 (XII of 1926).
The Indian Trade Unions Act, 1926 (XVI of 1926).
The Cotton Industry (Statistics) Act, 1926 (XX of 1926).
The Legal Practitioners (Fees) Act, 1926 (XXI of 1926).
14 The Maharashtra Merged States (Laws) Act [1950 : IV
The Indian Forest Act, 1927 (XVI of 1927).
The Hindu Inheritance (Removal of Disabilities) Act, 1928 (XII of 1928).
The Hindu Law of Inheritance (Amendment) Act, 1929 (II of 1929).
The Child Marriage Restraint Act, 1929 (XIX of 1929).
The Dangerous Drugs Act, 1930 (II of 1930).
The Indian Sale of Goods Act, 1930 (III of 1930).
The Hindu Gains of Learning Act, 1930 (XXX of 1930).
The Mussalman Wakf Validating Act, 1930 (XXXII of 1930).
The Indian Press (Emergency Powers) Act, 1931 (XXIII of 1931).
The Indian Partnership Act, 1932 (IX of 1932).
The Criminal Law Amendment Act, 1932 (XXIII of 1932).
The Children (Pledging of Labour) Act, 1933 (II of 1933).
The Indian Medical Council Act, 1933 (XXVII of 1933).
The Sugarcane Act, 1934 (XV of 1934).
The Parsi Marriage and Divorce Act, 1936 (III of 1936).
The Payment of Wages Act, 1936 (IV of 1936).
The Agricultural Produce (Grading and Marking) Act, 1937 (I of 1937).
The Hindu Women’s Rights to Property Act, 1937 (XVIII of 1937).
The Arya Marriage Validation Act, 1937 (XIX of 1937).
The Muslim Personal Law (Shariat) Application Act, 1937 (XXVI of 1937).
The Cutchi Memon’s Act, 1938 (X of 1938).
The Criminal Law Amendment Act, 1938 (XX of 1938).
The Employers Liability Act, 1938 (XXIV of 1938).
The Employment of Children Act, 1938 (XXVI of 1938).
The Motor Vehicles Act, 1939 (IV of 1939).
The Dissolution of Muslim Marriage Act, 1939 (VIII of 1939).
The Commercial Documents Evidence Act, 1939 (XVI of 1939).
The Medical Diplomas Act, 1939 (XXVIII of 1939).
The Arbitration Act, 1940 (X of 1940).
The Drugs Act, 1940 (XXIII of 1940).
The Professions Tax Limitation Act, 1941 (XX of 1941).
The Weekly Holidays Act, 1942 (XVIII of 1942).
The Industrial Statistics Act, 1942 (XIX of 1942).
The Hindu Married Women’s Right to separate Residence and Maintenance Act, 1946 (XIX of
1946).
The Industrial Employment (Standing Orders) Act, 1946 (XX of 1946).
The Hindu Marriage Disabilities Removal Act, 1946 (XXVIII of 1946).
The Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946).
The Prevention of Corruption Act, 1947 (II of 1947).
1950 : IV] The Maharashtra Merged States (Laws) Act 15
The Industrial Disputes Act, 1947 (XIV of 1947).
The Requisitioned Land (Continuance of Powers) Act, 1947 (XVII of 1947).
The Indian Nursing Council Act, 1947 (XLVIII of 1947).
The Pharmacy Act, 1948 (VIII of 1948).
The Minimum Wages Act, 1948 (XI of 1948).
The Rehabilitation Finance Administration Act, 1948 (XII of 1948).
The Dentists Act, 1948 (XVI of 1948).
The Displaced Persons (Institution of Suits) Act, 1948 (XLVII of 1948).
The Electricity (Supply) Act, 1948 (LIV of 1948).
The Factories Act, 1948 (LXIII of 1948).
The Hindu Marriages Validity Act, 1949 (XXI of 1949).
The Payment of Taxes (Transfer of Property) Act, 1949 (XXII of 1949).
The Displaced Persons (Legal Proceedings) Act, 1949 (XXV of 1949).
The Essential Services (Maintenance) Ordinance Act, 1941 (XI of 1941).
PART II
The Bombay Finance Act, 1932 (Bom. II of 1932).
16 The Maharashtra Merged States (Laws) Act [1950 : IV
THIRD SCHEDULE
Enactments. Names of States. Amendments.
(1) (2) (3)
The Bombay
Tenancy and
Agricultural
Lands Act,
1948 (Bom.
LXVII of
1948.)
Akalkot, Aundh, Bhor, Jamkhandi,
Jath, Kurundwad (Sr.), Kurundwad
(Jr.), Miraj (Sr.), Miraj (Jr.),
Mudhol, Phaltan, Ramdurg, Sangli,
Savnur, Sawantwadi, Wadi -Jagir,
Janjira, Dharampur, Balasinor,
Chhota-Udepur, Lunawada,
Rajpipla (including Segbara),
Baria, Bansda, Sant, Cambay, Idar,
Jawhar, Vijaynagar, Sachin,
Radhanpur, Palanpur,
Jambughoda., Surgana, Tharad,
Bhaderwa, Mohanpur, Malpur,
Mansa, Wao, Khadal, Ghodasar,
Vasna, Katosan, Sudasna, Valasna,
Ranasan, Varsoda, Ambahara,
Punadra, Ilol, Sanjeli.
In column 4 of the Schedule annexed to
the Act,—
(a) In section 3 -A of the Bombay
Tenancy Act referred to therein for
the words and figures “the eighth
day of November 1947” the words
and figures “the eleventh day of
August 1949” shall be substituted.
(b) In the proviso to sub -section (1) of
section 4 of the Bombay Tenancy
Act referred to therein, reference to
“section 9 of the Bombay Small
Holders Relief Act, 1938” shall be
read as reference to “any
enactment corresponding to section
9 of the Bombay Small Holders
Relief Act, 1938, if any, in any of
the States”.
(c) In the proviso to sub -section (1) of
section 4 of the Bombay Tenancy
Act referred to therein, for the
words and figures “the eighth day
of November 1946” the words and
figures “the eighth day of August
1948” shall be substituted.
(d) In sub -section ( 2) of section 4 of
the Bombay Tenancy Act referred
to therein—
(1) for the words and figures “the
eighth day of November
1946” the words and figures
“the eleventh day of August
1948” shall be substituted;
(2) for the words and figures “31 st
day of May 1947” occurring
in sub-clause (b)(i), the words
and figures “31 st day of May
1949” shall be substituted;
(3) for the words and figures “1 st
day of June 1947” occurring
in sub -clause ( b)(ii), the
words and figures “1 st day of
June 1949” shall be
substituted.
The Bombay
Tenancy and
Agricultural
Lands Act, 1948
(Bom. LXVII of
1948).
Kolhapur. . . . In column 4 of the Schedule annexed to the
Act,—
(a) In section 3 -A of the Bombay
Tenancy Act referred to therein, for
the words and figures “the eighth
1950 : IV] 17
Enactments. Names of States. Amendments.
(1) (2) (3)
day of November 1947” the words
and figures “the first day of May
1950” shall be substituted.
(b) In the proviso to sub -section (1) of
section 4 of the Bombay Tenancy
Act referred to therein, reference to
“section 9 of the Bombay Small
Holders Relief Act, 1938”, shall
be read as reference to “any
enactment corresponding to section
9 of the Bombay Small Holders
Relief Act, 1938, if any, in the
State”.
(c) In the proviso to sub -section (1) of
section 4 of the Bombay Tenancy
Act referred to therein, for the
words and figures “the eighth day
of November 1946” the words and
figures “the first day of May 1949”
shall be substituted.
(d) In sub-section (2) of section 4 of the
Bombay Tenancy Act referred to
therein,—
(1) for the words and figures “the
eighth day of November
1946” the words and figures
“the first day of May 1949”
shall be substituted;
(2) for the words and figures “31 st
day of May 1947” occurring
in sub-clause (b)(i), the words
and figures “31 st day of May
1949” shall be substituted;
(3) for the words and figures “1 st
day of June 1947” occurring
in sub -clause ( b)(ii), the
words and figures “ 1st day of
June 1949” shall be
substituted.
The Bombay
Agricultural
Debtors Relief
Act, 1947
(Bom.
XXVIII of
1947).
Akalkot, Aundh, Bhor, Jamkhandi, Jath,
Kurundwad (Sr.), Kurundwad (Jr.), Miraj
(Sr.), Miraj (Jr.) , Mudhol, Phaltan,
Ramdurg, Sangli, Savanur, Sawantwadi,
Wadi-Jagir, Janjira, Dharampur,
Balasinor, Chhota-Udepur, Lunawada,
Rajpipla (including Segbara), Baria,
Bansda, Sant, Cambay, Idar, Jawhar,
Vijaynagar, Sachin, Radhanpur, Palanpur,
Jambughoda, Surgana, Tharad,
Bhaderwa, Mohanpur, Malpur, Mansa,
Wao, Khadal, Ghodasar, Vasna, Katosan,
Sudasna, Valasna, Ranasan, Varsoda,
Ambahara, Punadra, Ilol, Sanjeli.
(1) In section 2—
(a) (i) In clause ( 2), “Co-operative
Society” shall mean a society registered
under any of the provisions
corresponding to those contained in the
Bombay Co -operative Societies Act,
1925, or a society registered under the
said Act.
(ii) in clause ( 5)(a) for the
figures, letters and word “30 th January
1940” wherever they occur, the figures,
letters and word “1 st January 1948”
shall be substituted;
18 The Maharashtra Merged States (Laws) Act [1950 : IV
Enactments. Names of States. Amendments.
(1) (2) (3)
(b) for the words “the date of the
coming into operation of this Act or
the establishment of the Board
concerned under the repealed Act,”
wherever they occur the words,
figures and letters “the 15 th day of
September 1948” shall be substituted.
(2) In section 4, for sub-section (1) the
following shall be substituted,
namely:— “(1) Any debtor
ordinarily residing in any local area
or his creditor may make an
application on or before the 15th June
1949 to the Court for the adjustment
of his debts”.
(3) In section 7, for the figures, letters
and word “1 st January 1938” the
figures, letters and word “1 st
January 1948” shall be substituted.
(4) In section 22, the following proviso
shall be added at the end, namely :-
“Provided further that where any
amount due to a creditor is determined
by a competent tribunal or authority
under any law in force in any of the
States relating to the conciliation or
adjustment of the debts of agriculturists
corresponding to this Act, th e amount
so determined shall be binding on the
parties”.
(5) In section 23, in the proviso, after
the figures “1879” the words “or
any enactment corresponding
thereto” shall be inserted.
(6) In section 24, sub-section (2), for the
figures, letters and word “1st August
1947” the figures, letters and word
“16th June 1949” shall be substituted.
(7) In section 25,—
(a) in clause ( i) the words and
figures “or by a Board
established under section 4 of
the repealed Act” shall be
deleted;
(b) in clause (ii) for the figures, letters
and words “15th day of February
1939” the figures, letters and
word “1st January 1948” shall be
substituted.
1950 : IV] The Maharashtra Merged States (Laws) Act 19
Enactments. Names of States. Amendments.
(1) (2) (3)
(8) In section 32, sub-section (2)—
(i) for clause (c) the following clause
shall be substituted, namely :—
“(c) loans given by resource societies
or by persons authorised to
advance loans under section 54
for the financing of crops or for
seasonal finance”.
(ii) in the Explanation the words
“under the repealed Act” and
the words “under this Act”
shall be deleted.
(9) In section 56, for the words “date of
the coming into operation of this
Act” the figures , letters and word s
“15th June 1949” and for the words
and figu res “the Dekkhan
Agriculturists’ Relief Act, 1879”
the words and f igures “any
enactment corresponding to t he
Dekkhan Agriculturists’ Relief Act,
1879, in force in any of the States”
shall be substituted.
(10) In section 56, in sub-section (1)—
(i) for the words and figures “the
Dekkhan Agriculturists’ Relief
Act, 1879, by the Bombay
Agricultural Debtors Relief Act,
1939, the first mentioned Act”,
the words and figures “any
enactment corresponding to the
Dekkhan Agriculturists’ Relief
Act, 1879, in force in any of the
States, such enactm ent” shall be
substituted ;
(ii) the words and brackets “with
effect from the date of the
coming into operation of this
Act (hereinafter in this sectio n
referred to as the said date” )
shall be deleted ;
(iii) for the words “for the period of
three years from the said date”
the words, figures and letters
“up to the 26th day of May 1950”
shall be substituted ;
(iv) for the first proviso the
following shall be substituted,
namely :—
20 The Maharashtra Merged States (Laws) Act [1950 : IV
Enactments. Names of States. Amendments.
(1) (2) (3)
“Provided that any proceeding in or
out of any suit instituted on or
before the 26 th May 1950 shall
be continued and disposed of
after the said date, as if the
enactment corresponding to the
Dekkhan Agriculturists’ Relief
Act, 1879, had continu ed in
force after the said date”.
The Bombay
Agricultural
Debtors Relief
Act, 1947
(Bom.
XXVIII of
1947).
Kolhapur. (1) In section 2,—
(i) in clause ( 2), “Co -operative
Society” shall mean a society
registered under any of the
provisions corresponding to
those contained in the Bombay
Co-operative Societies Act,
1925, or a society registered
under the said Act;
(ii) in clause (5)—
(a) for the figures, letters
and word “30 th January 1940”
wherever they occur, the figures,
letters and word “1 st January
1949” shall be substituted ;
(b) for the words “the date
of the coming into operation of
this Act or of the establishment of
the Board concerned under the
repealed Act” wherever they
occur, the words, figures and
letters “the 1st May 1949” shall be
substituted.
(2) In section 4, for sub -section ( 1) the
following shall be substituted
namely :—
“(1) Any debtor ordinarily residing
in any local area or his creditor
may make an applicat ion before
the 31 st October 1949 to the
Court for the adjustment of his
debts:
Provided that any debtor ordinarily
residing in any of the villages of
Mososhi, Soliwade, Angale and
Mosam forming part of the
Rajapur Taluka of the Ratnagiri
District or any c reditor of such
debtor may make an application
on or before the 31st August 1950
to the Court for the adjustment of
his debts.
1950 : IV] The Maharashtra Merged States (Laws) Act 21
Enactments. Names of States. Amendments.
(1) (2) (3)
(3) In section 7, for the figures, letters and
word “1 st January 1938” the figures,
letters and word “1 st January 1949”
shall be substituted.
(4) In section 22, the following proviso
shall be added at the end, namely :—
“Provided further that where
any amount due to a creditor is
determined by a competent tribunal
or Authority under any law in force
in the Kolhapur State relating to the
conciliation or adjustment of the
debts of the agriculturists
corresponding to this Act, the
amount so determined shall be
binding on the parties”.
(5) In section 23, in the proviso, after the
figures “1879” the words “or an y
enactment corresponding thereto”
shall be inserted.
(6) In section 24, in sub-section (2),—
(i) for the figures, letters and word
“1st August 1947” the figures,
letters and word “31 st October
1949” shall be substituted ;
(ii) after the words “ transfer in the
nature of a mortgage” the
following proviso shall be
inserted—
“Provided that any agricultural
labourer ordinarily residing in
any of the villages of Mososhi,
Soliwade, Angale and Mosam
forming part of the Rajapur
Taluka of the Ratnagiri District
may make such application on or
before the 31st August 1950”.
(iii) before the words “On hearing
the application” the brackets and
figure “(3)” shall be inserted.
(7) In section 25,—
(i) in clause (i), the words and figure
“or by a Board established under
section 4 of the repealed Act”
shall be deleted ;
(ii) in clause ( ii), for the figures,
letters and words “15 th day of
February 1939”, the figures,
letters and word “1 st January
22 The Maharashtra Merged States (Laws) Act [1950 : IV
Enactments. Names of States. Amendments.
(1) (2) (3)
1949” shall be substituted.
(8) In section 32, in sub-section (2),—
(i) for clause ( c), the following
clause shall be substituted,
mainly :—
“(c) loans given by resource
societies or by persons authorised to
advance loans under section 54 for
the financing of crops or for seasonal
finance”.
(ii) in the Explanation the word s
“under the repealed Act” and the
words “under this Act ”, shall be
deleted.
(9) In section 56, in sub-section (1),—
(i) for the words and figures “the
Dekkhan Agriculturists’ Relief
Act, 1879, by the Bombay
Agricultural Debtors Relief Act,
1939, the fir st mentioned Act”
the words “any enactment
corresponding to the Dekkhan
Agriculturists’ Relief Act, 1879,
in force in the Kolhapur State,
such enactment” shall be
substituted.
(ii) the words and brackets “with
effect from the date of the
coming into opera tion of this
Act (hereinafter in this section
referred to as the said date)”
shall be deleted;
(iii) for the words “ for a period of
three years from the said date”
the words, figures and letters
“up to the 26th day of May 1950”
shall be substituted;
(iv) for the first proviso the
following proviso shall be
substituted, namely :—
“Provided that any proceeding in or out of
any suit instituted on or before the
26th May 1950 shall be continued and
disposed of after the said date, as if
the enactment corresp onding to the
Dekkhan Agriculturists’ Relief Act,
1879, had continued in force after the
said date”.
1950 : IV] The Maharashtra Merged States (Laws) Act 23
Enactments. Names of States. Amendments.
(1) (2) (3)
The Bombay
Tenancy and
Agricultural
Lands Act,
1948 (Bom.
LXVII of
1948).
Baroda and Danta. In column 4 of the Schedule annexed to
the Act,—
(a) in section 3A of the Bombay
Tenancy Act referred to therein
for the words and figures “the
eighth day of Novem ber 1947”
the words and figures “the first
day of August 1950” shall be
substituted;
(b) in the proviso to sub -section ( 1)
of section 4 of the Bomba y
Tenancy Act referred to therein,
reference to “section 9 of the
Bombay Small Holders Relief
Act, 1938” shall be read as
reference to “ any enactment
corresponding to section 9 of the
Bombay Small Holders Relief
Act, 1938, if any, in the State”;
(c) in th e proviso to sub -section ( 1)
of section 4 of the Bombay
Tenancy Act referred to therein,
for the words and figures “the
eighth day of November 1946”
the words and figures “the first
day of August 1949” shall be
substituted;
(d) in sub -section (2) of section 4 of
the Bombay Tenancy Act
referred to therein—
(1) for the words and figures “ the
eighth day of November
1946” the words and figures
“the first day of August 1949”
shall be substituted,
(2) for the words and figures “31 st
day of May 1947” occurring
in sub-clause (b)(i) the words
and figures “31 st day of May
1950” shall be substituted,
(3) for the words and figures “1 st
day of June 1947” occurring
in sub -clause ( b)(ii), the
words and figures “1 st day of
June 1950” shall be
substituted.
The Bombay
Agricultural
Debtors Relief
Act, 1947
(Bom.
XXVIII of
1947).
Baroda and Danta. (1) In section 2—
(i) in clause ( 2), “Co-operative
Society” shall mean a society
registered under any of the
provisions corresponding to
those contained in the Bombay
Co-operative Societies Act,
1925, or a society registered
under the said Act;
24 The Maharashtra Merged States (Laws) Act [1950 : IV
Enactments. Names of States. Amendments.
(1) (2) (3)
(ii) in clause (5)—
(a) for the figures, letters and
words “30th January 1940”
wherever they occur the
figures, letters and word s “1st
January 1949” shall be
substituted ;
(b) the words “or the
establishment of the Board
concerned under the repealed
Act” wherever they occur,
shall be deleted.
(2) In section 4, for sub -section ( 1), the
following shall be substituted,
namely :—
“(1) Any debtor ordinarily
residing in any local area or his
creditor may make an application on
or before the 31st January 1950 to the
Court for adjustment of this debts”.
(3) In section 7, for the figures, letters and
words “1st January 1938” the figures,
letters and word s “1st January 1949”
shall be substituted.
(4) In section 22, the following proviso
shall be added at the end, namely :—
“Provided further that where any
amount due to a creditor is
determined by a competent tribunal
or authority under any law in force
in the Baroda or Danta State relating
to the conciliation or adjustment of
the debts of the agriculturists
corresponding to this Act, the
amount so det ermined shall be
binding on the parties”.
(5) In section 23 in the proviso after the
figures “1879” the words “or any
enactment corresponding thereto”
shall be inserted.
(6) In section 24, in sub -section ( 2), for
the figures, letters and word s “1st
August, 1947” the figures and word s
“1st February 1950” shall be
substituted.
(7) In section 25—
(i) in clause ( i), the words and
figures “or by a Board
established under section 4 of
the repealed Act” shall be
deleted,
1950 : IV] The Maharashtra Merged States (Laws) Act 25
Enactments. Names of States. Amendments.
(1) (2) (3)
(ii) in clause ( ii), for the figures ,
letters and words “15 th day of
February 1939” the figures,
letters and word s “1st January
1949” shall be substituted.
(8) In section 32, in sub-section (2)—
(i) for clause ( c), the following
clause shall be substituted,
namely :—
“(c) loans given by resource
societies or by persons authorised to
advance loans under section 54 for
the financing of crops or for seasonal
finance,”;
(ii) in the Explanation, the words
“under the repealed Act” and the
words “under this Act ” shall be
deleted.
(9) In section 56, in sub-section (1)—
(i) for the words and figures “the
Dekkhan Agriculturists Relief
Act, 1879, by the Bombay
Agricultural Debtors’ Relief
Act, 1939, the first mentioned
Act”, the words “any enactment
corresponding to the Dekkhan
Agriculturists’ Relief Act, 1879,
in force in the State” shall be
substituted ;
(ii) the words and brackets “with
effect from the date of coming
into operation of this Act
(hereinafter in this section
referred to as the said date)”
shall be deleted ;
(iii) for the words “for a period of
three years from the said date”
the words, figures and letters
“up to the 26th day of May 1950”
shall be substituted ;
(iv) for the first proviso, the
following proviso shall be
substituted, namely :—
“Provided that any proceeding in or out of
any suit instituted on or before the 26 th
May 1950 shall be continued and disposed
of after the said date, as if the enactment
corresponding to the Dekkhan
26 The Maharashtra Merged States (Laws) Act [1950 : IV
Enactments. Names of States. Amendments.
(1) (2) (3)
Agriculturists’ Relief Act, 1879, had
continued in force after the said date”.
The Bombay
Rents, Hotel
and Lodging
House Rates
Control Act,
1947 (Bom.
LVII of
1947).
Baroda. (1) For clause ( 10) of section 5 the
following shall be substituted :—
“(10) “specified date” means—
(a) in the case of any premises let for
the purpose of residence, the first
day of January 1943, and
(b) in the case of any premises let for
non-residential purposes, the first
day of January 1944.
(10-A) “Standard rent” in relation to
any premises let for the purpose of
residence or for non -residential
purpose means—
(a) where the standard rent is fixed
by the Controller under the House
Rent Control Order, 1947, made by
the Baroda Government, such
standard rent, or
(b) where the standard rent is not so
fixed, subject to the provisions of
section II—
(i) the rent at which the
premises were let on the
specified date, or
(ii) where they were not let on
the specified date the rent at
which they were last let before
that date, or
(iii) where they were first let
after the specified date, the rent
at which they were first let, or
(iv) in any of these cases
specified in section 11, the rent
fixed by the Court :
Provided that an increase
in rent made in operation
immediately before the 30th day
of July 1949, in accordance
with the provision of the said
House Rent Control Order
1947, shall be deemed to be
included in the standard rent;”.
(2) In sections 7, 11 and 18 of the said
Act, for the words and figu res “the
first day of September 1940”
wherever they occur, the words “the
specified date” shall be substituted.
1950 : IV] The Maharashtra Merged States (Laws) Act 27
Enactments. Names of States. Amendments.
(1) (2) (3)
1* Excerpt shown. Open the full act in Lexace.