LexThe Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1945 : Bom. XVII] 1
THE GREATER BOMBAY LAWS AND THE BOMBAY HIGH COURT
(DECLARATION OF LIMITS) ACT, 1945
[Text as on 2nd December 2024]
____________
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title and commencement.
2. Definitions.
3. Extension of enactments to Greater Bombay.
3A. Extension of enactments to extended limits of Greater Bombay.
4. Certain enactments not to be in force in the added areas.
4A. Alteration of limits of certain villages.
5. Declaration of limits of jurisdiction of the High Court.
6. Pending proceedings.
7. Amendment of entries in Schedules A and C.
8. Definitions in Central Acts relating to certain matters.
9. Amendments of certain enactments.
SCHEDULES A TO F
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LIST OF AMENDMENT ACTS
1. Amended by Bom. 52 of 1947
2. Amended by Bom. 8 of 19501
3. Adapted and modified by the Adaptation of Laws Order, 1950.
4. Amended by Bom. 57 of 1956
1 Section 7 of Bom. 8 of 1950 reads as under :—
“7. Pending Proceedings. — Notwithstanding anything contained in the foregoing provisions of this Act and the
inclusion of the areas specified in Part -III of Schedule -A to the said Act in Greater Bombay but save as expressly
provided by the provisions of the Bombay Municipal (Extension of Limits) Act, 1950 (Bom. VIII of 1950)—
(1) all proceedings pending immediately before the date on which this Act comes into force in any Civil or Criminal
Court, or before any tribunal, public authority or officer, shal l be continued in that Court, or before that tribunal,
authority or officer as if this Act had not been passed and that Court, tribunal, officer or authority shall have for the
purposes of the said proceedings, all jurisdiction and powers which it or he had immediately before the day on which this
Act comes into force;
(2) an appeal or application for revision in respect of any proceedings so pending in any Court or before any
tribunal, authority or officer shall be to the Court, tribunal officer or authority, which would have appellate or revisional
jurisdiction, as the case may be, and that Court, tribunal, authority or officer, shall entertain and dispose of the appeal o r
application as if the proceedings were instituted in that Court or before that tr ibunal, authority or officer before the day
on which) this Act comes into force;
(3) all applications for the execution or enforcement of a decree or order of any Court, tribunal, authority or officer
passed immediately before the day on which this Act comes into force and all other applications arising out of such
decree or order shall be made to and disposed of by such Court, tribunal, authority or officer, as if this Act had not been
passed:
Provided that if in consequence of this Act, any such Cou rt, tribunal, authority or officer has been superseded or has
ceased to exist, such proceeding or any appeal or revisional application or any other applications in such proceeding shall
lie to or be disposed of by such authority as the State Government directs.”.
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1BOMBAY ACT No. XVII OF 19452
[THE GREATER BOMBAY LAWS AND THE BOMBAY HIGH COURT
(DECLARATION OF LIMITS) ACT, 1945.]
[This Act received the assent of the Governor-General on the 8th August 1945; assent was first
published in the Bombay Government Gazette, Part IV, on the 15th August 1945.]
WHEREAS, it is expedient to extend the limits of the City of Bombay by including therein some
portion of the Bombay Suburban District ; AND WHEREAS, it is necessary to constitute the whole of
the said area into an area hereinafter called the Greater Bombay ;
AND WHEREAS clause 11 of the Letters Patent of the High Court of Judicature at Bombay
dated the 28th December 1865 provides that the said High Court shall have and exercise ordinary
original civil jurisdiction within such local limits as may from time to time be declared and prescribed
by any law made by the Governor of Bombay in Council ; AND WHEREAS, under the provisions of
the Government of India Act, 1935 (26 Geo . 5, Ch. 2 ), the Provincial Legislature of Bombay is
competent to declare and prescribe the local limits of such jurisdiction ;
AND WHEREAS, the Governor of Bombay has assumed to himself under the Proclamation
dated 4 th November 1939 issued by him under section 93 of the Government of India Act, 1935
(26 Geo. 5, Ch. 2), the powers vested by or under the said Act in the Provincial Legislature ;
NOW, THEREFORE, in exercise of the said power s, the Government of Bombay is pleased to
make the following Act :—
1. Short title and commencement.— (1) This Act may be called the Greater Bombay Laws and
the Bombay High Court (Declaration of Limits) Act, 1945.
(2) It shall come into f orce with effect from such date 3 as the 4[State] Government may, by
notification in the Official Gazette, appoint.
2. Definitions.— In this Act,—
(1) “City of Bombay” means the area within the local limits of the ordinary original civil
jurisdiction of the High Court immediately before the commencement of this Act;
(2) “Greater Bombay” means the areas for the time being specified in Schedule A;
(3) “High Court” means the High Court of Judicature at Bombay;
(4) “Letters Patent” means the Letters Patent of the High Cou rt dated the 28 th December
1865;
(5) “Schedule” means Schedule appended to this Act.
3. Extension of enactments to Greater Bombay. — (1) Such provisions, or such parts of the
provisions,—
(a) of any enactment relating to any of the matters to enumerated in Lists II and III in the
Seventh Schedule to 5[the Constitution, made by any authority in India, or]
(b) of any notification, order, scheme, rule, form or by-law issued, made or prescribed under
any enactment of the class referred to in clause (a),
1 This Act was repealed and re-enacted except section 9 and Schedule-E by Bom. 52 of 1947, s. 2.
2 For the Statement, see Bombay Government Gazette, 1945, part V, page 147.
3 1st day of October 1945 vide, G.N., H.D., No. 1007/4-VII, dated the 30th August 1945.
4 This word was substituted for the word “Provincial” by the Adaptation of Laws Order, 1950.
5 These words were substituted for the words and figures “the Government of India Act, 1935 made by any authority in
British India, or” by Bom. 57 of 1956, s. 2.
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as were in force immediately before the commencement of this Act in the area comprised in the City of
Bombay (in whatever manner described, whether a City of Bombay, Town of Bombay, Town and
Island of Bombay, Islands of Bombay and Kolaba, Presidency -town, Pr esidency-town of Bombay,
Collectorate of Bombay or otherwise) but not in the other areas comprised in Greater Bombay are
hereby declared to be in force in all the areas comprised in Greater Bombay and all references to the
said City, in whatever manner described, in the said provisions of the enactments, notifications, orders,
schemes, rules, forms and by-laws shall be deemed to be references to Greater Bombay.
(2) Nothing in sub-section (1) shall—
(a) apply to any provisions made by or under the enactmen ts specified in Schedule B and
Schedule C;
(b) affect the right of any competent authority to repeal, amend or cancel any enactment,
notification, order, scheme, rule, form or by-law referred to in sub-section (1).
1[3A. Extension of enactments to extended limits of Greater Bombay.— (1) Such provisions,
or such parts of the provisions,—
(a) of any enactment relating to any of the matters enumerated in Lists II and III in the
Seventh Schedule to the Constitution, or
(b) of any notification, order, sche me, rule, form or bye-law issued, made or prescribed
under any enactment of the class referred to in clause (a),
as were in force immediately before the date of the commencement of the Greater Bombay Laws and
the High Court (Declaration of Limits) (Amendm ent) Act, 1956 (Bom. LVII of 1956), in the area
comprised in Greater Bombay before that date, are hereby declared to be in force in all the areas
comprised in Part-IV of Schedule-A on and after that date, and accordingly, all references on or after
that date to Greater Bombay in the said provisions of the enactments, notifications, orders, schemes,
rules, forms and bye -laws shall be deemed to be references to the areas comprised in Part -IV of
Schedule A after that date.
(2) Nothing in sub-section (1) shall—
(a) apply to any provisions made by or under the enactmen ts specified in Schedules B
and C,
(b) affect the right of any competent authority to repeal, amend or cancel any enactment,
notification, order, scheme, rule, form or bye-law referred to in sub-section (1).]
4. Certain enactments not to be in force in the added areas. — (1) The enactments mentioned
in Schedule -D and all notifications, orders, schemes, rules, forms and by -laws made, issued or
prescribed thereunder shall cease to apply to, or to be in force in the areas specified in 2[ 3[Parts-II, III
and IV]] of Schedule A.
(2) Nothing in sub-section (1) shall affect,—
(a) the right of any competent authority to direct that any enactment, notification, order,
scheme, rule, form or by-law referred to in the said sub -section shall apply to or be inforce in the
areas referred to in the said sub -section or to make, issue or prescribe any notification, order,
scheme, rule, form or by-law under any such enactment; or
(b) the operation of any such ena ctment, notification, order, scheme, rule, form or by -law
before the commencement of this Act; or
(c) any right, privilege, obligation or liability acquired, accrued or incurred under any such
enactment, notification, order, scheme, rule, form or by -law b efore the commencement of this
Act.
1 Section 3A was inserted by Bom. 57 of 1956, s. 3.
2 These words and figures were substituted for the word and figure “Part-II” by Bom. 8 of 1950, s. 2.
3 These words and figures were substituted for the word and figures “Parts-II and III” by Bom. 57 of 1956, s. 4.
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1[4A. Alteration of limits of certain villages. — Notwithstanding anything contained in the
Bombay of Land Revenue Code, 1879 (Bom. V of 1879) and in any order or notification made or
issued thereunder,—
(a) the lands specified in Part-I of Schedule E shall, on and from the date of the coming into
force of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits)
(Amendment) Act, 1950 (Bom. VIII of 1950), be excluded from the limits of the village of Majas
in the Bombay Suburban District and shall be included in and form part of the village of
Goregaon;
(b) the lands specified in Part -II of the said Schedule shall, on and from the said date, be
excluded from the limits of the village of Marol in the Bomba y Suburban District and shall be
included in and shall form part of the village of Parajpur;
(c) the lands specified in Part -III of the said Schedule shall, on and from the said date, be
excluded from the limits of the village of Marol in the Bombay Subur ban District and shall be
constituted a new village to be called the village of Maroshi.]
5. Declaration of limits of jurisdiction of the High Court. — (1) The High Court shall have
and exercise ordinary original civil jurisdiction within the areas for the time being comprised in Greater
Bombay.
(2) Save as otherwise provided in this Act, nothing in sub-section (1) shall affect—
(a) the jurisdiction of the High Court as a Court of Admiralty or Vice Admiralty under
clauses 32 and 33 of the Letters Patent or under the Territorial Waters Jurisdiction Act, 1878 (41-
42 Vict. Ch. 73) or otherwise exercisable by it in connection with prize matters or other maritime
questions arising in India;
(b) any right or liability of any Government or any local authority o r person, except in
regard to the exercise of jurisdiction and any legal consequences thereof.
6. Pending Proceedings. — Notwithstanding anything contained in this Act all procee dings
pending in any court in 2[the areas specified in Parts -I and II of Sche dule A] and all other proceedings
of whatever nature pend ing before any public officer, 3* * * * * at the date of the commencement of
this Act (including proceedings where an appeal or an application for revision lies or will lie from a
decision made or to be made), 4[if such other proceedings are pending in any of the areas 5[specified in
Parts-I and II of Schedule A] or are pending in respect of any such areas] shall be dispose d of by such
authority as the 6[State] Government may direct and in the absence of such direction any s uch
proceedings shall be continued and disposed of as if this Act had not been passed.
7. Amendment of entries in Schedules A and C.— (1) The 7[State] Government may, from
time to time, with the concurrence of the High Court by not ification in the Official Gazette, add to,
alter o r amend the entries in Schedule A, far as may be necessary in consequence of reclamation,
encroachment by sea, submergence of water-course or other alterations of sea limits or correct mistakes
in the said Schedule and the said Schedule shall, on the issue of such notification, be deemed to be
amended accordingly.
1 Section 4A was inserted by Bom. 8 of 1950, s. 3.
2 These words were substituted for the words “Greater Bombay” by Bom. 8 of 1950, s. 4.
3 The words “in or in respect of any of the areas comprised in Greater Bombay” were deleted by Bom. 52 of 1947, s. 2 and
Schedule.
4 These words were inserted by Bom. 52 of 1947, s. 2 and Schedule.
5 These words were substituted for the words “Greater Bombay” by Bom. 8 of 1950, s. 4.
6 This word was substituted for the word “Provincial” by Adaptation of Laws Order, 1950.
7 This word was substituted for the word “Provincial” by the Adaptation of Laws Order, 1950.
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(2) The 1[State] Government may, from time to time, by notification in the Official Gazette, add
to, alter or amend the entries in Schedule C and the said Schedule shall on the issue of such notification
be deemed to be amended accordingly.
8. Definitions in Central Acts relating to certain matters. — In all Central Acts and
Regulations relating to any of the matters enumerated in Lists-II and III in the Seventh Schedule to the
Government of India Act, 1935 (26 Geo 5. Ch. 2), passed before the commencement of this Act, unless
there is anything repugnant certain in the subject or context,—
(1) “City of Bombay” shall mean the area within the local li mits of the ordinary original
civil jurisdiction of the High Court immediately before the commencement of this Act;
(2) “Presidency tow n of Bombay”, “town of Bombay” , “town and Island of Bombay” and
“Presidency town” when used with reference to the Provin ce of Bombay or “Greater Bombay”
shall mean the areas for the time being specified in Schedule A.
2[9. Amendments of certain enactments. — The enactments specified in the second column of
Schedule F shall be amended in the manner and to the extent specified in the third column thereof.]
1 This word was substituted for the word “Provincial” by the Adaptation of Laws Order, 1950.
2 This section was inserted by Bom. 8 of 1950, s. 5.
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High Court (Declaration of Limits) Act, 1945
SCHEDULE A
Areas comprised in Greater Bombay.
[See section 2(2).]
Part-I
1. The Town and Island of Bombay.
2. The limits of the Port of Bombay as defined in the Government Notification in the Political
Department, No. 6204, dated the 6 th June 1930 (XV of 1908) , issued under Section 5 of the Indian
Ports Act, 1908 (XV of 1908).
Part-II
1. The limits of the Municipal boroughs of Bandra, Parle-Andheri and Kurla and of the Municipal
districts of Ghatkopar-Kirol and Juhu.
2. The undermentioned 28 villages of the Bombay Suburban District :—
1. Bandivali 8. Brahmanwada. 15. Devnar. 22. Maravali.
2. Chembur. 9. Mandala. 16. Bone. 23. Mogre.
3. Vadawli. 10. Mankhurd. 17. Mahul. 24. Shahar.
4. Ambivali. 11. Man Budruk. 18. Anik. 25. Nanala.
5. Chakala. 12. Mulgaon. 19. Kole-Kalyan. 26. Saki.
6. Trombay. 13. Vesava. 20. Marol. 27. Asalpe (Asap).
7. Bapnala. 14. Madh. 21. Mohili. 28. Kondivate.
1[Part-III
The undermentioned villages of the Bombay Suburban District :—
1. Bhandup. 8. Parajapur (as constituted by
section 4-A of this Act).
2. Chendavli. 9. Paspoli.
3. Hariali. 10. Pawai.
4. Kanjur. 11. Tirandaj.
5. Kopri(near Pawai) 12. Tungve.
6. Majas (as constituted by
section 4-A of this Act).
13. Vikhroli.
7. Oshivra. 14. Vyaroli.]
2[Part-IV
The undermentioned villages of the Thana District :—
1. Akse. 12. Gorai. 23. Marve.
2. Akurli. 13. Goregaon. 24. Maroshi.
3. Arey. 14. Kaneri. 25. Mulund.
1 Part-III was inserted by Bom. 8 of 1950, s. 6 (i).
2 Part-IV was inserted by Bom. 57 of 1956, s. 5.
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4. Borivali. 15. Kandivli. 26. Nahur.
5. Charkhop. 16. Kurar. 27. Pahadi.
6. Chinchavali. 17. Klerbad. 28. Poisar.
7. Dahisar. 18. Magathane. 29. Sai.
8. Darivli. 19. Malad. 30. Shimpoli.
9. Dindoshi. 20. Malavni. 31. Tulshi.
10. Eksar. 21. Mandapeshwar. 32. Wadhawan.
11. Gundgaon. 22. Manori. 33. Valnai.
34. Yerangal :
Provided that for the purpose of Section 43 -C of the Bombay Tenancy and Agricultural Lands
Act, 1948 (Bom. LXVII of 1948), the expression “Greater Bombay” in the said section shall not be
deemed to include the villages specified in Part-IV of this Schedule.]
1[Note.— The limits of the above areas comprising Greater Bombay are shown by a purple line on
three plans signed by the Secretary to Government, Home Department, one of which is
deposited with the Prothonotary of the High Court, one with the Municipal Commissioner
of Greater Bombay and the third with the Secretary to Government, Home Department.]
1 This Note was substituted for original by Bom. 8 of 1950, s. 6 (ii).
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1[SCHEDULE B
Enactments which are not affected by this Act.
[See section 3(2).]
Year. No. Short title.
(1) (2) (3)
BOMBAY ACTS.
1876 II The Bombay City Land Revenue Act, 1876.
1898 I The City of Bombay Municipal Investment Act, 1898.
1915 IV The Bombay City Survey Act, 1915.]
SCHEDULE C
Enactments which are not affected by this Act.
[See section 3(2).]
Year. No. Short title.
(1) (2) (3)
Central Act.
1899 II The Indian Stamp Act, 1899.
2* * * * * * *
Bombay Act.
3* * * * * * *
1925 VI The Bombay Betting Tax Act, 1925.
1925 VIII The Bombay Securities Contracts Control Act, 1925.
1929 VII The Bombay Maternity Benefit Act, 1929.
1932 II The Bombay Finance Act, 1932.
1932 XV The Bombay Weights and Measures Act, 1932.
4* * * * * * *
5* * * * * * *
All Central Ordinances.
1 This Schedule was substituted for the original by Bom. 8 of 1950, s. 8.
2 The figures and words “1939 XXXV The Defence of India Act, 1939” were deleted by Bom. 52 of 1947, s. 2 and
Schedule.
3 These entries were deleted by Bom. 8 of 1950, s. 9.
4 These entries were deleted by Bom. 8 of 1950, s. 9.
5 These entries were deleted by Bom. 8 of 1950, s. 9.
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SCHEDULE D
Enactments which shall cease to apply to or to be in force in the areas
1[specified in Parts-II, III and IV of Schedule A.]
[See Section 4(1).]
Year. No. Short title.
(1) (2) (3)
Central Acts.
1866 XIV The Bombay Civil Courts Act, 1869.
1871 I The Cattle-trespass Act, 1871.
1887 IX The Provincial Small Cause Courts Act, 1887.
1920 V The Provincial Insolvency Act, 1920.
Bombay Acts.
1867 VII The Bombay District Police Act, 1867.
2[1889 I The Bombay Village Sanitation Act, 1889.]
1890 IV The Bombay District Police Act, 1890.
3[1892 I The Bombay District Vaccination Act, 1892.]
1905 I The Bombay Court of Wards Act, 1905.
1906 II The Mamlatdars’ Courts Act, 1906.
4[1930 XXV The Bombay Local Fund Audit Act, 1930.]
5[SCHEDULE E
(See section 4A).
LANDS
PART-I
Survey Number. Hissa No. Area.
A. G. As.
13 2 part. 0 36 0
15 . . 1 25 4
16 1 4 8 0
16 2 part. 34 32 0
17 . . 5 0 0
18 . . 3 18 4
19 1 70 36 0
19 2 0 11 0
1 These words, figures and letter were substituted for the words, figure and letter “specified in Part -II of Schedule A” by
Bom. 57 of 1956, s. 6.
2 These entries were inserted by Bom. 8 of 1950, s. 10.
The amendments made in the various enactments, have been continued in force by Bom. 5 of 1947, s. 2.
3 These entries were inserted by Bom. 8 of 1950, s. 10.
The amendments made in the various enactments, have been continued in force by Bom. 5 of 1947, s. 2.
4 These entries were inserted by Bom. 8 of 1950, s. 10.
The amendments made in the various enactments, have been continued in force by Bom. 5 of 1947, s. 2.
5 Schedules E and F were inserted by Bom. 8 of 1950, s. 11.
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Survey No. Hissa No. Area.
A. Gs. As.
20 . . 1 0 12
21 . . 1 11 12
22 . . 1 9 4
23 . . 60 20 0
24 . . 5 15 0
25 . . 0 9 4
26 . . 5 29 0
27 . . 58 8 0
28 1 6 38 0
28 2 42 24 0
29 . . 1 14 0
30 . . 3 1 4
31 part . . 3 21 0
32 part . . 0 5 0
34 1 part 3 38 0
35 . . 2 34 0
36 . . 0 6 0
40 3 part 0 34 0
40 4 part 27 25 0
PART-II
Survey Number. Hissa No. Area.
A. Gs. As.
169 part . . 15 30 0
170 part . . 3 34 0
171 part . . 6 28 0
172 part . . 9 15 0
173 . . 6 36 0
174 . . 2 5 0
175 . . 8 23 0
176 . . 6 23 0
177 . . 16 4 0
178 part . . 1 39 0
190 part . . 30 30 0
191 . . 2 7 8
Total 110 34 8
Road 2 10 0
Pipe Line 3 0 0
Grand Total 116 4 8
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PART-III
Survey No. Hissa No. Area.
A Gs. As.
169 part . . 521 0 0
170 part . . 5 10 0
171 part . . 3 0 0
172 part . . 0 8 0
178 part . . 7 6 0
179 . . 6 10 0
180 . . 4 13 0
181 . . 1 20 0
182 . . 4 26 0
183 . . 8 28 0
184 . . 6 10 0
185 . . 20 16 0
186 . . 8 23 0
187 . . 8 6 0
188 . . 3 15 0
189 . . 2 35 0
190 part . . 175 21 0
Total 787 7 4
Tank 1 10 0
Pipe Line 3 7 0
Road 5 10 0
Grand Total 796 34 4
SCHEDULE F
(See Section 9.)
Enactments amended
Number and year. Short title. Amendments.
Bom. VIII of 1867 . . The Bombay Village
Police Act, 1867.
1[In section 23, for the words and
figures ‘Parts II and III’ the
words and figures ‘Parts II, III
and IV’ shall be substituted].
Bom. I of 1877 . . The Bombay Vacci-
nation Act, 1877.
1. In the long title, the preamble,
sections 1, 20 and 21 and in
the marginal note to section 20
for the words “the City of
Bombay” the words “Greater
Bombay” shall be substituted.
1 This portion was substituted for the original by Bom. 57 of 1956, s. 7.
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High Court (Declaration of Limits) Act, 1945
Number and year Short title Amendments.
2. In section 3, for the words
“divide the City of Bombay”
the words “divide Greater
Bombay” shall be substituted.
3. In section 7, for the words “the
City of Bombay” at both
places where they occur and
for the words “the City” the
words “Greater Bombay” shall
be substituted.
4. In section 15, for the words
“Child was born out of the
City of Bombay or his birth
has not been registered in the
said City”, the words “birth of
the child has not been
registered in Greater Bombay”
shall be substituted.
5. In Schedule D, for the words
“in the City” the words “in
Greater Bombay” shall be
substituted.
Bom. I of 1889 . . The Bombay Village
Sanitation Act, 1889.
In section 2, for the words “the
City of Bombay” the words
“Greater Bombay” shall be
substituted.
Bom. V of 1890 . . The Bombay Munici-
pal Servants Act, 1890.
1. In the preamble, in sub-section
(2) of section 1 and in clause
(a) of sub- section (1) of
section 3, for the words “the
City of Bombay” the words
“Greater Bombay” shall be
substituted.
2. In section 2, in sub-section (2),
for the words “affects the City
of Bombay” the words “affects
Greater Bombay” shall be
substituted.
3. In section 6, for the words “be
entitled to receive in the City
of Bombay”, the words “be
entitled to receive in Greater
Bombay” shall be substituted.
Bom. I of 1892 . . The Bombay District
Vaccination Act, 1892.
In clause (a) of sub-section (2) of
section 2 and in section 17, for
the words “the City of
Bombay” the words “Greater
Bombay” shall be substituted.
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Number and year Short title Amendments.
Bom. III of 1901 . . The Bombay District
Municipal Act, 1901.
1. In the preamble, in sub-section
(2) of section 1 and in sub-
section (2A) of Section 83, for
the words “the City of
Bombay”, the words “Greater
Bombay” shall be substituted.
2. In section 22, the proviso to
sub-section (1) shall be
deleted.
3. In section 56, in clause (h), the
words and figures “or, as the
case may be, section 29 of the
City of Bombay Police Act,
1902” shall be deleted.
4. In section 86, the words,
brackets and figures “in
respect of the areas specified
in Part II of Schedule A to
Greater Bombay Laws and the
Bombay High Court
(Declaration of Limits) Act,
1945, of the Chief Presidency
Magistrate or in respect of
other areas” shall be deleted.
Bom. IV of 1902 . . The City of Bombay
Police Act, 1902.
1. In section 9-A—
(a) for sub-section (2), the
following shall be
substituted, namely:—
“(2) The State Government
may require the
Municipal
Commissioner, the
Collector or any other
authority to recover,
either in whole or in
part, the cost of such
additional police and,
where the Municipal
Commissioner is
required to recover
such cost, an
additional sum not
exceeding three per
cent. of the amount of
such cost, generally
from all persons who
are inhabitants of the
area to which such
notification applies or
specially from any
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High Court (Declaration of Limits) Act, 1945
Number and year Short title Amendments.
particular section or
sections or class or
classes of such persons
and in such
proportions as the
State Government may
direct”;
(b) sub-section (4) shall be
deleted;
(c) in sub-section (7)—
(i) for the words, brackets
and figures “or by the
Municipality under
sub-section (3) or (4)”
the words, brackets
and figure “under sub-
section (3) or by a
municipality outside
the City of Bombay
under the provisions of
this section as in force
before the coming into
force of the Greater
Bombay Laws and the
Bombay High Court
(Declaration of
Limits) (Amendment)
Act, 1950 (Bom. VIII
of 1950)”, shall be
substituted;
(ii) the words and figures
“or section 51 of the
Bombay District
Municipal Act, 1901
(Bom. III of 1901), or
Section 65 of the
Bombay Municipal
Boroughs Act, 1925
(Bom. XVIII of 1925)
as the case may be”
shall be deleted.
2. In section 45—
(a) for sub-section (2), the
following shall be
substituted, namely:—
“(2) The Chief Presidency
Magistrate may
require the Municipal
Commissioner the
18 The Greater Bombay Laws and The Bombay [1945 : Bom. XVII
High Court (Declaration of Limits) Act, 1945
Number and year Short title Amendments.
Collector or any other
authority to recover,
either in whole or in
part, such amount and
where the Municipal
Commissioner is
required to recover
such amount, an
additional sum not
exceeding three per
cent. of such amount
generally from all
persons who are
inhabitants of any
particular area or
specially from any
particular section or
sections, or class or
classes of such
persons, and in such
proportions as the
Chief Presidency
Magistrate may
direct.”;
(b) sub-section (4) shall be
deleted;
(c) in sub-section (6)—
(i) for the words, brackets
and figures “or by the
Municipality under
sub-section (3) or (4)”,
the words, bracket and
figures “under sub-
section (3) or by a
Municipality outside
the City of Bombay
under the provisions of
this section as in force
before the coming into
operation of the
Greater Bombay Laws
and the Bombay High
Court (Declaration of
Limits) (Amendment)
Act, 1950 (Bom. VIII
of 1950)” shall be
substituted;
(ii) the words and figures
“or section 51 of the
Bombay District
Municipal Act, 1901
1945 : Bom. XVII] The Greater Bombay Laws and The Bombay 19
High Court (Declaration of Limits) Act, 1945
Number and year Short title Amendments.
(Bom. III of 1901), or
section 65 of the
Bombay Municipal
Boroughs Act, 1925
(Bom. XVIII of 1925),
as the case may be”
shall be deleted.
3. In Section 46, in sub-section
(1), the words, brackets and
figures “under sub-sections (2)
to (4) of” shall be deleted.
4. In section 111-A, for the words
“the City of Bombay or of any
other local authority in the
Greater Bombay” the words
“Greater Bombay” shall be
substituted.
Bom. I of 1915 . . The Bombay Town
Planning Act, 1915.
In sub-section (1) of section 4,
sub-section (2) of section 10,
sub-section (1) of section 26,
sub-section (3) of section 43
and sub-section (3) of section
45, for the words “the City of
Bombay” the words “Greater
Bombay” shall be substituted.
Bom. XV of 1920 . . The City of Bombay
Primary Education Act,
1920.
In the long title, the preamble,
sub-section (2) of section 1,
and in sub-section (1) of
section 3, for the words “the
City of Bombay” the words
“Greater Bombay” shall be
substituted.
Bom. VI of 1923 . . The Bombay Local
Boards Act, 1923.
1. In sub-section (2) of section 1
and in section 107, for the
words “the City of Bombay”
the words “Greater Bombay”
shall be substituted.
2. In section 19, the proviso to
sub-section (1) shall be
deleted.
Bom. V of 1925 . . The Bombay Preven-
tion of Adulteration
Act, 1925.
1. In the long title, the preamble,
sub-section (3) of section 1,
and clause (b) of section 2, for
the words “the City of
Bombay” the words “Greater
Bombay” shall be substituted.
2. In section 6, in sub-section (2),
for the words “the City of
20 The Greater Bombay Laws and The Bombay [1945 : Bom. XVII
High Court (Declaration of Limits) Act, 1945
Number and year Short title Amendments.
Bombay” at both the places, the
words “Greater Bombay” shall
be substituted.
Bom. XVIII of 1925 . . The Bombay Munici-
pal Boroughs Act,
1925.
1. In section 15, the proviso to
sub-section (1) shall be
deleted.
2. In section 71, in clause (i), the
words “or as the case may be,
section 29 of the City of
Bombay Police Act, 1902”
shall be deleted.
3. In section 105, in sub-section
(2), for the words “the City of
Bombay” the words “Greater
Bombay” shall be substituted.
4. In section 110, in sub-section
(1), for the words “Chief
Presidency Magistrate in respect
of the area specified in Part-II of
Schedule-A to the Greater
Bombay Laws and the Bombay
High Court (Declaration of
Limits) Act, 1945 or of the
District Magistrates in respect of
other areas”, the words “District
Magistrate” shall be substituted.
5. In Schedule I, the heading
“Bombay Suburban” and the
entries “Bandra and Kurla”
shall be deleted.
Bom. XXV of 1930 . . The Bombay Local
Fund Audit Act, 1930.
In the long title, the preamble
and in section 2, for the words
“the City of Bombay” the
words “Greater Bombay” shall
be substituted.
Bom. II of 1932 . . The Bombay Finance
Act, 1932.
1. In section 20—
(1) (a) In clause (ii), the words
“Kurla, Bandra” shall be
deleted;
(b) To clause (ii), the words
“and the limits formerly
included in the Municipal
boroughs of Bandra, Parle-
Andheri, Ghatkopar-Kirol
and Kurla” shall be added.
(2) For clause (iii), the
following shall be
substituted, namely:—
1945 : Bom. XVII] The Greater Bombay Laws and The Bombay 21
High Court (Declaration of Limits) Act, 1945
Number and year Short title Amendments.
“(iii)The limits formerly
included in the Municipal
district of Juhu.”
.
(3) In clause (iv)—
(a) the word “Chembur” shall
be deleted;
(b) to clause (iv), the following
shall be added, namely :—
“The limits formerly
included in notified area of
Chembur, and.”
2. In section 21—
(1) (a) In sub-section (1), in
clause (a), after the words
“City of Bombay” the words
“and in the limits formerly
included in the Municipal
broughs of Bandra, Parle-
Andheri, Ghatkopar-Kirol and
Kurla”, shall be substituted;
(2) In sub-section (1), in clause (a),
and in sub-section (2), for the
words and figures “City of
Bombay Municipal Act, 1888”
the words “Bombay Municipal
Corporation Act” shall be
substituted;
(3) In sub-section (7), for the
words and figures “the City of
Bombay the general tax levied
under section 143 of the City
of Bombay Municipal Act,
1888” the words “the City of
Bombay and in the limits
formerly included in the
Municipal boroughs of
Bandra, Parle-Andheri,
Ghatkopar-Kirol, and the
general tax levied under
Section 143 of the Bombay
Municipal Corporation Act”
shall be substituted.
3. In section 27—
(1) In sub-section (1), in
clauses (a), (b) and (c), for the
words and figures “City of
Bombay Municipal Act, 1888”
the words “Bombay Municipal
22 The Greater Bombay Laws and The Bombay [1945 : Bom. XVII
High Court (Declaration of Limits) Act, 1945
Number and year Short title Amendments.
Corporation Act” shall be
substituted;
(2) In clause (c) of sub-section
(1), for the words ‘‘Municipal
Commissioner for the City of
Bombay” the words
“Municipal Commissioner for
Greater Bombay” shall be
substituted;
(3) In sub-section (1), and in sub-
section (1A), for the words
“the City of Bombay” the
words “Greater Bombay” shall
be substituted;
(4) In clause (c) of sub-section
(1), for the words “Corporation
of the City of Bombay” the
words “Corporation of Greater
Bombay” shall be substituted.
Bom. VI of 1933 . . The Bombay Village
Panchayats Act, 1933.
1. In section 2, for the word “the
City of Bombay” the words
“Greater Bombay” shall be
substituted.
2. Chapter VIII-A shall be
deleted.
Bom. LXI of 1947 . . The Bombay Primary
Education Act, 1947.
In section 1, in sub-section (2),
for the words “the City of
Bombay” the words “Greater
Bombay” shall be substituted.
Bom. LXIX of 1948 . . The Bombay Housing
Board Act, 1948.
In section 34, in clause (a) of
sub-section (1), for the words
“the City of Bombay” the
words “Greater Bombay” shall
be substituted.
Bom. LXXIX of 1948 . . The Bombay Shops
and Establishments
Act, 1948.
In Schedule I—1948.
(a) for item No. 1, the following
shall be substituted, namely
“1. Greater Bombay”;
(b) The following items shall be
deleted:—
“11. The Bandra Municipal Area.
12. The Parle-Andheri
Municipal Borough.
13. The Ghatkopar-Kirol
Municipal Area.
15. The Kurla Municipal Area.”