LexThe Bombay Repealing and Amending Act, 1949.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1949 : Bom. LIII] 1
THE BOMBAY REPEALING AND AMENDING ACT, 1949
[Text as on 18th July 2024]
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CONTENTS
PREAMBLE.
SECTIONS.
1. Short title.
2. Repeal of certain enactments.
3. Amendment of certain enactments.
THE FIRST SCHEDULE
THE SECOND SCHEDULE
2 The Bombay Repealing and Amending Act, 1949 [1949 : Bom. LIII
1949 : Bom. LIII] The Bombay Repealing and Amending Act, 1949 3
ACT NO. LIII OF 19491
[THE BOMBAY REPEALING AND AMENDING ACT, 1949.]
[This Act received the assent of the Governor on the 23rd November ; assent was first published,
in the Bombay Government Gazette, Part IV, on the 28th November 1949.]
An Act to repeal certain enactments and to amend
certain other enactment.
Whereas it is expedient that certain enactments specified in the First Schedule which are spent or
have otherwise become unnecessary or have ceased to be in force otherwise than by express specific
repeal, should be expressly and specifically repealed, and whereas it is also expedient that certain
amendments should be made in certain enactments specified in the Second Schedule ; It is hereby
enacted as follows :—
1. Short title.— This Act may be called the Bombay Repealing and Amending Act, 1949.
2. Repeal of certain enactments. — The enactments specified in the First Schedule are hereby
repealed to the extent mentioned in the fourth column thereof.
3. Amendment of certain enactments. — The enactments specified in the Second Schedule are
hereby amended to the extent and in the manner mentioned in the fourth column thereof.
1 For Statement of Objects and Reasons of the L.A. Bill No. LXVIII , see Bombay Government Gazette , 1949,
Part V, page 1007.
1949 : Bom. LIII] The Bombay Repealing and Amending Act, 1949 4
THE FIRST SCHEDULE
REPEAL
(See section 2.)
Year No. Short title. Extent of repeal.
1 2 3 4
1830 VII … A Regulations for bringing under the
operation of the Regulations the
territories comprised in the Southern
Maratha Country, belonging to the
Honourable Company, and Farming
the said territories into a zila.
Section 5.
1831 XVI … A Regulation for extending the jurisdiction
vested in the Political Agent in the
Southern Maratha Country , under the
provisions of section 5, Regulation
VII, A.D. 1830, to the cognizance of
civil suits of the nature specified in
Regulation I, A.D. 1831, and also for
the better defining the extent of
jurisdiction therein conferred with
respect to persons of the privileged
classes.
The whole.
1867 VI … The Bombay City Sanitary Regulation Act,
1867.
The whole.
1901 I … The Bombay District Municipal Act, 1901 Clause ( d) of sub -
section ( 2) of section
15.
1925 XII … The Cotton Ginning and Pressing Factories
Act, 1925, as amended by Bombay Act IV
of 1936.
In sub -section ( 1) of
section 3-A the words
“and to which this Act
has been extended”
1932 II .. The Bombay Finance Act, 1932 … In clause ( ii) of the
entry relating to
Article 17 in the first
column of Schedule II
in section 14, the
word “and”.
1939 XII … The Bombay Revenue Tribunal Act, 1939. Entry No. 11 in the
Schedule.
1942 XXVIII … The Bombay Land Improvement Schemes
Act, 1942.
(1) Clause (6) of
section 2;
(2) in section 22 the
words, brackets and
figures “sub-section
(2) of section 12”.
1949 : Bom. LIII] The Bombay Repealing and Amending Act, 1949 5
Year No. Short title. Extent of repeal.
1 2 3 4
1948 LXXI … The Bombay Children Act, 1948 … (i) In sub-section (1)
of section 56 the
words “provided his
wife has attained the
age of fourteen
years”; and
(ii) in clause (d) of
sub-section (2) od
section 109, the word
“poor”.
1948 LXXIX … The Bombay Shops and Establishments
Act, 1948.
(i) In clause (b) of
sub-section (1) of
section 10, the words
“dealing in goods”;
(ii) in clause (a) in
sub-section (1) of
section 11, the words
“dealing in goods”.
1949 : Bom. LIII] The Bombay Repealing and Amending Act, 1949 6
THE SECOND SCHEDULE
AMENDMENTS
(See section 3.)
Year No. Short title. Extent of repeal.
1 2 3 4
1879 V … The Bombay by Land Revenue Code,
1879.
In section 58,—
(i) in sub-section (1) for the
words “shall give” the
words “shall, at the time
when such payment is
received by him, give”.
(ii) in sub-section (2) for the
words “shall give” the
words “shall, at the time
when such sum is received
by him, give”, and
(iii) in sub-section (3) for the
words “shall give” the
words “shall, at the time
when such rent or land
revenue is received by
him, give”,
shall be substituted.
1889 I … The Bombay Village Sanitation Act,
1889.
In clause ( q) of sub -section
(2) of section 30 ( B), for the
word “of” the word “or”
shall be substituted.
1890 IV … The Bombay District Police Act, 1890. (i) In clause (a) and (b) of
section 3 for the words
“appointed under this Act”
the words and figure
“entertained under section 4”
shall be substituted ; and
(ii) new section 65A inserted
by sub-section (12) of section
3 of Bom. LIX of 1947 shall
be renumbered as 65AA.
1892 I … The Bombay District Vaccination Act,
1892.
In the form in Schedule D for
the figures “1891” the figures
“1892” shall be substituted.
1902 IV The City of Bombay Police Act, 1992. (i) In clause (b) of section 3,
for the words “appointed
under this Act” the words
and figure “established and
entertained under section 4”
shall be substituted; and
(ii) in sub-section (1) of
section 10, after the words
“authorised in this behalf”
the words “by the Provincial
Government” shall be
inserted.
1949 : Bom. LIII] The Bombay Repealing and Amending Act, 1949 7
Year No. Short title. Extent of repeal.
1 2 3 4
1920 XVII … The Bombay Pleaders Act, 1920. … In section 11 in sub-section
(3) for the words “shall give”
the words “shall, at the time
when such fee is received by
him, give “shall be
substituted.
1925 VII … The Bombay Co-operative Societies Act,
1925.
(i) In section 64, after the
figures “50” the word “or”
shall be inserted ;
(ii) in sub-section (2) of
section 71,—
(a) in clause (ff), for the
words “Crop Protection
Society” the words “Farming
Society”, and
(b) in clause (kk), for the
words “crop protection
scheme” the words “farming
scheme” shall be substituted.
1925 XI … The Cotton Ginning and Pressing
Factories Act, 1925 (as amended by
Bombay Act IV of 1930).
In sub-section (4) of section 5,
for the words “the Central
Government may direct” the
words “it thinks fit” shall be
substituted.
1942 XXVIII … The Bombay Land Improvement
Schemes Act, 1942.
In sections 14, 16, 21 and 22
and in sub-section (4) of
section 25 for the words “the
Land Improvement Officer”
the words “the Divisional Soil
Conversation Officer” shall
be substituted.
1947 XXVII … The Bombay (Emergency Powers)
Whipping Act, 1947.
In section 2 for the word
“sections” the word “section”
shall be substituted.
1947 XXXI … The Bombay Money-lenders Act, 1946. (i) In the marginal note to
section 38, for the figures and
word “XXVIII of 1939” the
figures and word “XXVIII of
1947” and
(ii) in sections 38, for the
figures “1939” the figures
“1947” shall be substituted.
1947 LVI … The Bombay Warehouses Act, 1947. In section 27, for the words
“Every warehouseman an
shall” the words “Every
warehouseman shall, at the
time when goods are received
by him for deposit in a
warehouse”, shall be
substituted.
8 The Bombay Repealing and Amending Act, 1949 [1949 : Bom. LIII
Year No. Short title. Extent of repeal.
1 2 3 4
1947 LVII … The Bombay Rents, Hotel and Lodging
House Rates Control Act, 1947.
(i) In section 26, in sub-
section (1) after the words
“any amount” the words “at
the time when such amount is
“shall be inserted ; and
(ii) in the margin note to the
said section 26, for word
“rent” the words any amount
received shall be substituted.
1949 XX … The Karnataka University Act, 1949. (i) In sub-section (2) of
section 31, for the brackets
and figure “(vi)” the brackets
and figures “(vii)” shall be
substituted ; and
(ii) in the Schedule, for the
brackets and figures “(14)”
the brackets and figures
“(15)” shall be substituted.