The Bombay Repealing and Amending Act, 1955.

1955 : Bom. II]  1 
THE BOMBAY REPEALING AND AMENDING ACT, 1955 
[Text as on 21st November 2023] 
____________ 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 1.  Short title. 
 2.  Repeal of certain enactments.  
 3. Amendments of certain enactments. 
THE FIRST SCHEDULE 
THE SECOND SCHEDULE 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2  The Bombay Repealing And Amending Act, 1955          [1955 : Bom. II 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1955 : Bom. II] The Bombay Repealing and Amending Act, 1955 3 
BOMBAY ACT NO. II OF 19551 
[THE BOMABY REPEALING AND AMENDING ACT. 1955.] 
[This Act received the assent of the Governor on the 15th March 1955; assent was first published  
in the Maharashtra Government Gazette, Extraordinary No. 02, Part IV, on the 16th March 1955.] 
An Act to repeal certain enactment and to amend certain other enactments. 
WHEREAS it is expedient to repeal cer tain enactment and to amend certain other enactments for 
the purposes hereinafter appearing; It is hereby enacted in the Sixth Year of the R epublic of I ndia as 
follows :— 
1.  Short title.— This Act may be called the Bombay Repealing and Amending Act, 1955. 
2.  Repeal of certain enactment. — The enactment specified in the First Schedule is hereby 
repealed to the extent mentioned in the fourth column thereof. 
3.  Amendment of certain enactments.— The enactments specified in the Second Schedules are 
hereby amended to the extent and in the manner mentioned in the fourth column thereof. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
                                                   
1  For S tatement of Objects and Reasons of the L. C. Bill No. I of 1955,  see Bombay Government Gazette, 1955, 
Extraordinary No. 11, Part V, dated 15th January 1955, pages 31-33. 
4  The Bombay Repealing And Amending Act, 1955          [1955 : Bom. II 
THE FIRST SCHEDULE 
REPEAL 
(See Section 2.) 
Year. 
1 
No. 
2 
Short title. 
3 
Extent of repeal. 
4 
1912 VI The Bombay Medical Act, 1912 Section 9A. 
 
THE SECOND SCHEDULE 
AMENDMENTS 
(See Section 3.) 
Year. 
1 
No. 
2 
Short title. 
3 
Extent of Amendment. 
4 
1901 III The Bombay District Municipal Act. 
1901. 
In section 48, in sub -section 
(1), in clause ( j) for the 
words “use or 
consumption” the words 
“consumption, use or sale ” 
shall be substituted. 
1908 XVI  The Indian Registration act, 1908, 
in its application to the State of 
Bombay. 
In section 69, clause ( gg) of 
sub-section ( 1) as inserted 
by the Indian Registration 
(Bombay Amendment) 
Act, 1930  (Bom. XVII of 
1930), shall  be re-lettered 
as clause (ggg). 
1912 VI The Bombay Medical Act, 1912. (1) In section 2, - 
(i) in sub -section (3), after 
the words “The President” the 
words “and Vice -President” 
shall be inserted. 
(ii) in sub -section ( 4) for 
the words “ the president and 
members” the words “the 
President and  Vice-President 
and other members” shall be 
substituted. 
(2) In section 3, in sub -
section (1) for the words “The 
President and members” the 
words “The President, Vice -
President and other members” 
shall be substituted. 
(3) In section 4, after the 
words “in the absence of the 
President” the words “the 
Vice-President and in the 
absence of both” shall be 
inserted. 
 
1955 : Bom. II] The Bombay Repealing and Amending Act, 1955 5 
Year. 
1 
No. 
2 
Short title. 
3 
Extent of Amendment. 
4 
1925 XVIII The Bombay Municipal Boroughs 
Act, 1925. 
In section 61, in clause ( n) of 
sub-section ( 1) for the words 
“use or consumption” the 
words “consumption, use or 
sale” shall be substituted. 
1938 XXVI The Bombay Medical Practit ioners’ 
Act, 1938. 
 
In sec tion 18A, to sub -
section ( 1), the f ollowing 
proviso shall be added and 
shall be deemed always to 
have been added, namely :— 
“Provided that the 
renewal fee due on 31st day of 
December 1954 may be  paid 
not later than the 31 st day of 
March 1955.” 
1939 XXII The Bombay Agricultural Pro duce 
Markets Act, 1939. 
 
After section 21A, the 
following new  section shall 
be inserted, namely :— 
“21B.  Chairman, Vice -
Chairman, members, 
secretary and servants of 
market committee to be 
public servants.— The 
Chairman, the Vi ce- 
Chairman, the mem bers, the 
secretary and other offi cer’s 
and servants of a Market 
Committee shall be deemed 
to be pu blic servants within 
the meaning of section 21 of 
the Indian Penal Code  (XLV 
of 1860).” 
1947  LXI The Bombay Primary Education 
Act, 1947. 
 
(1) In section 2, after clause 
(10), the foll owing clause 
shall be inserted, 
namely:— 
“(10A) ‘Educational Inspector 
of the dist rict’ means the 
Educational Inspec tor 
appointed for a district or 
group of districts;” 
(2) In sections 23, 24 and 34 
for the words “ Educational 
Inspector of the division ” 
the words “Educational 
Inspector of the district”  
shall be substituted. 
(3) In section 49, in s ub-
section (2) after the words 
“Educational Inspector ” 
the words  “of the district”  
shall be inserted. 
6  The Bombay Repealing And Amending Act, 1955          [1955 : Bom. II 
Year. 
1 
No. 
2 
Short title. 
3 
Extent of Amendment. 
4 
1951.  XLVIII The Bombay Homoeopathic Act, 
1951. 
 
In section 19, to sub -section 
(2), the following proviso 
shall be added, namely :— 
“Provided that in 
respect of  persons eligible 
for registration under sub -
clause ( b) of clause ( i) of 
sub-section ( 3) of section 
18, such applications for 
registration may be made 
to the Registration 
Tribunal before the expiry 
of two months from the 
date of the coming into 
force of the Bombay 
Repealing an d Amending 
Act, 1955  (Bom. II of 
1955).” 
1953 XLIII The Bombay Merged Territories  
(Ankadia Tenure Abolition)  Act, 
1953, 
(1) In the preamble,  in sub-
section ( 2) of section 1, 
and sub -clause ( ii) of 
clause ( b) of sub -section 
(1) of section 2 after the 
word “Malpur,” the word 
“Ambaliara,” and after the 
words “Deogadh Baria” 
the words “ and of  the 
former estate of Ramas” , 
and  
(2) in the Second Schedule, in 
the heading after the word 
“Malpur,” the word  
“Ambaliara,” and after the 
word “States” the words 
“and of the former estate 
of Ramas”,  
shall be inserted and shall be 
deemed always  to have 
been inserted. 
1954 XIV The Bombay Nurses, Midwives and 
Health Visitors Act, 1954. 
(1) In section 2, to clause ( g), 
the words “and an 
auxiliary nurse and 
midwife” shall be added. 
(2) In section 29, in clause (c) 
of sub-section (2) after the 
words “and examinations” 
the brackets and words 
“(including those for 
auxiliary nurses and 
midwives)” shall be 
inserted. 
 
1955 : Bom. II] The Bombay Repealing and Amending Act, 1955 7 
Year. 
1 
No. 
2 
Short title. 
3 
Extent of Amendment. 
4 
1954 XLI The Bombay Village Industries Act, 
1954. 
For section 32, the following 
shall be substituted, 
namely :—  
“32. Saving.— For the 
avoidance of doubt, it is 
hereby declared that 
nothing in this Act shall 
apply to or be deemed to 
apply to any industry, the 
control of which by the 
Union is declared by 
Parliament by law to be 
expedient in the public 
interest.” 
 
 
 

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