The abu area laws act, 1975

THE ABU AREA LAWS ACT, 1975. 
THE ABU AREA LAWS ACT, 1975. 
( Act No. 25 of 1975) 
[Published In Rajasthan Gazette, Part IV-A, Extraordinary, dated 16th June, 1975.] 
 
CONTENTS 
Sections 
    1.   Short title  
    2.   Repeal of certain laws  
    3.   Extension of Rajasthan laws to Abu area  
    4.   Savings  
    5.   Power to remove difficulties  
SCHEDULE 
 
 
THE ABU AREA LAWS ACT, 1975. 
(Act No. 25 of 1975) 
(Received the assent if the President on the llth day of June, 1975.) 
 
An Act to repeal certain enactments in their application to the Abu a rea and to 
extend certain others to that area. 
Be it enacted by the Rajasthan State Legislature in the Twenty - sixth Year of the 
Republic of India as follows:- 
1. Short title.- This Act may be called the Abu Area Laws Act,1975.                                     
2. Repeal of certain laws.- The enactments specified in the Schedule hereto, in their 
application to the Abu area, are hereby repealed. 
3. Extension of Rajasthan laws to Abu area .- All Rajasthan laws, other than the 
Rajasthan Excise Act, 1950 (Raj asthan Act II of 1950), as in force in the 
pre-reorganisation State of Rajasthan and as have not been extended to the Abu Area 
by the Rajasthan Laws (Extension) Act, 1957 (Rajasthan Act No.27 of 1957) or by any 
other Rajasthan Law for the time being in f orce, shall extend to Abu area not -
withstanding that Abu area did not form part of the State of Rajasthan when these laws 
were made or passed. 
4. Savings .-(l) The repeal by this Act of any enactment shall not affect any other 
enactment in which the repeale d enactment has been applied, incorporated or 
referred to. 
(2) This Act shall not affect the previous operation of any enactment hereby repealed 
or the validity, invalidity, effect or consequence of anything already done or suffered 
there under or any right, title, privilege, obligation or liability already acquired, accrued 
or incurred there under or any investigation, remedy or proceeding in respect thereof 
or any release or discharge of or from any debt, penalty, obligation, liability, claim or 
demand, or any indemnity already granted, or the proof of any past act or thing. 
RAJASTHAN LOCAL LAWS 
(3) This Act shall not affect any principle or rule of law, or established jurisdiction, form 
or course of pleading, practice, or procedure, or any existing usage, custom, privilege, 
restriction, exemption, office or appointment, notwithstand ing that the same 
respectively may have been in any manner affirmed, or recognized or deprived by, in 
or from any enactment .hereby repealed. 
(4)  The repeal by this Act of any enactment shall not revive or restore any jurisdiction, 
office, liability, right, title, privilege, restriction, exemption, usage, practice, procedure 
or other matter or thing not existing or in force on the date on which this Act comes into 
force. 
5. Power to remove difficulties.-If any difficulty arises in giving effect in the Abu area 
to the provisions of any Rajasthan law extended to such area by section 3, the State 
Government may, by order notified in the, Official. Gazette, make such provisions or 
give directions as appears to it to be necessary or expedient for the purpose of 
removing the difficulty. 
SCHEDULE 
(See section 2) 
Year No of 
the 
acts 
Short Title of the enactment Extent of repeal 
1827 8 The Bombay Regulation.    Whole 
1827 13 The Bombay Regulation.    Whole 
1862 4 The Bombay Markets and Fairs Act.              Whole 
1863 5 The Bombay Gas Companies Act.                  Whole 
1864 2 The Bombay Steam Vessels Act.                  Whole 
1866 7 The Bombay Hindu Heirs Relief Act. Whole 
1867 7 The Bombay District Police Act. Whole 
1867 8 The Bombay Village Police Act. Whole 
1868 2 The Bombay Ferries and Inland Vessels Act To the extent not 
repealed so far                                
1870 7 The Bombay Irrigation Act Whole 
1882 7 The Bombay Landing and Wharfage Fees Act. Whole 
1883 1 The Bombay Highways Act.                              Whole 
1883 5 The Bombay Public Authorities Seals Act. Whole 
1889 1 The Bombay Village Sanitation Act Whole 
1905 1 The Bombay Courts of Wards Act.                  Whole 
THE ABU AREA LAWS ACT, 1975. 
1906 2 The Bombay Mamlatdars Courts Act Whole 
1912 2 The Bombay Societies Registration Whole (Amendment) Act. Whole 
1912 3 The Bombay Race Course Licensing Act.      Whole 
1912 6 The Bombay Medical Act.                                 Whole 
1912 7 The Bombay Smoke Nuisance Act.                 Whole 
1915 1 The Bombay Town Planning Act. Whole 
1918 6 The Bombay Disqualification of Aliens Act.       Whole 
1920 7 The Bombay Public Conveyances Act.            Whole 
1920 17 The Bombay Pleaders Act.                            Whole 
1925 6 The Bombay Betting Tax Act,                           Whole 
1926 11 The Invalidation of Hindu Ceremonial Emoluments Act.           Whole 
1928 3 The Bombay Non-Agriculturists Loans Act. Whole 
1929 18 The Bombay Borstal Schools Act.                  Whole 
1931 35 The cattle Trespass (Bombay Amendment Act.) Whole 
1933 2 The Bombay (District) Tobacco Act. Whole 
1934 9 The Bombay Trade Disputes Conciliation Act. Whole 
1934 10 The Bombay Devadasis Protection Act. Whole 
1935 29 The Elections Offences (Amendments) Act. Whole 
1936 4 The Cotton Ginning and Pressing Factories (Bombay Amdt) Act. Whole 
1936 19 The Bombay Feminine Relief Fund Act. Whole 
1938 4 The Bombay Provisional collection of Taxes Act. Whole 
1938 15 The Indian lunancy (Bombay Amendments) Act. Whole 
1938 20 The Cotton Ginning and Pressing Factories (Bombay Amdt) Act. Whole 
1938 22 The Bombay Forfeited Lands Restoration Act.  Whole 
1938 26 The Bombay Medical Practioners Act. Whole 
1938 83 The Bombay State Famine Relief Fund Act. Whole 
1939 9 The Bombay Gas Supplies Act. Whole 
1939 10 The Bombay Lifts Act. Whole 
1939 14 The Transfer of Property and the Indian Registration (Bombay 
Amdt) Act. 
Whole 
1939 22 The Bombay Agricultural Produce Markets Act. To the extent not 
RAJASTHAN LOCAL LAWS 
repealed so far. 
1939 26 The Bombay Fodder & Grains Control Whole Act. Whole 
1942 2 The Local Authorities Loans (Bombay Amdt) Act. Whole 
1942 27 The Bombay Land Improvement Schemes Act. Whole 
1944 8 The Bombay Growth of Foodgrians Act. Whole 
1945 12 The Greater Bombay Laws and Bombay High Court (declaration 
of Amendments) Act. 
Whole 
1945 23 The Bombay Beggars Act. Whole 
1946 16 The Indian Electricity (Bombay Amdt) Act. Whole 
1946 20 The Bombay Electricity (Spl powers) Act. Whole 
1946 21 The Bombay Special Tribunal (Continuance) Act. Whole 
1946 27 The Bombay cotton (Statistics) Act. Whole 
1946 28 The Prevention of Cruelty to Animals Act and Bombay District 
Police Act and city of Bombay Police (Amendments) Act. 
Whole 
1946 30 The Code of Criminal Procedure (Bombay Amendment) Act Whole 
1947 11 The Bombay Industrial Relations Act. Whole 
1947 19 The Bombay Hindu Women’s Right to Property ( Extn to Agri 
Lands ) Act. 
To the extent not 
repealed so far. 
1947 27 The Bombay (Emergency Powers) Whipping Act. Whole 
1947 34 The Bombay Adjudication Proceedings (transfer & Continuance ) 
Act. 
Whole 
1947 36 The Bombay Essential Supplies (Temporary powers) and the 
Essential Commodities and Cattle (Control) (Enhancement of 
Penalties) Act. 
Whole 
1947 43 The Bombay Agricultural Pets and Diseases Act. Whole 
1947 44 The Board of Indian System of Medicine (Ext of construction, 
erection, Re-erection and conversion) Act. 
Whole 
1947 58 The Bombay rationing (Preparatory and Continuance) Measures 
Act. 
Whole 
1948 31 The Bombay building (Control on Erection, Re-erection & 
Conversion) act. 
Whole 
1948 32 The Code of Criminal procedure (Bombay Amendment) Act Whole 
1948 45 The Legal Practitioners' (Bombay Whole Amendment) Act. Whole 
THE ABU AREA LAWS ACT, 1975. 
1948 46 The Code of Criminal Procedure (Bombay Whole Second 
Amendment) Act. 
Whole 
1948 49   The Bombay Secondary Schools Certification - Examination Act. Whole   
1948 50 The Bombay Rationing (Preparatory and Continuance) 
Measures Act. 
Whole 
1948 51 The Presidency Towns Insolvency (Bombay Amendment) Act.   Whole 
1948 53 The Societies Registration (Bombay Amendment) Act.  Whole 
1948 54 The Bombay Lotteries and Prize Competitions Control and 
Taxation Act.  
Whole 
1948 60 The Code of Civil Procedure (Bombay Amendment) Act.   Whole 
1948 61  The Press & Registration of Books (Bombay Amendment) Act.  Whole 
1948 68   The Provincial Insolvency (Bombay Amendment) Act.  Whole 
1948 69 The Bombay Housing Board Act. To the extent not 
repealed so far. 
1948 71 The Bombay Children Act.                               -do- 
1948 72 The Bombay Khar Lands Act.                         Whole 
1948 78 The Code of Criminal Procedure (Bombay 3rd Amendment) Act. Whole 
1948 81 The Bombay Animal Preservation Act Whole 
1948 82 The Bombay Sugar Cane Cess Act.               Whole 
1949 11 The Bombay Anatomy Act.                              Whole 
1949 15 The Bombay Nursing Home Registration Act. Whole 
1949 22 The Bombay Seals Act.                                     Whole 
1949 27 The Bombay Repatriated Prisoners Act Whole 
1949 32 The Bombay Bhagidari and Narwadari Tenures Abolition Act Whole 
1949 42 The Bombay Prevention of Ex-Communication Act. -   Whole 
1950 10 The Bombay Prohibition of Simultaneous Membership Act. Whole 
1950 13 The Bombay Local Authorities (Census Exps Contribution) Act.    Whole 
1950 34 The Cattle Trespass & Bombay District Police (Amendment) Act. Whole 
1950 54 The Bombay National Parks Act.                 Whole 
1950 56 The Bombay Charged Expenditure Act Whole 
1951 6 The Press and Registration of Books (Bombay Amendment) Act.   Whole 
1951 20 The Code of Criminal Procedure (Bombay Amendment) Act         Whole 
RAJASTHAN LOCAL LAWS 
1951 23 The Bombay Separation of Judicial and Executive Functions Act.            Whole 
1951 38 The Bombay State Reserve Police Force Act.         Whole 
1951 48 The Bombay Homeopathic Act To the extent not 
repealed so far. 
1952 6 The Code of Criminal Procedure (Bombay Amendment) Act.         Whole 
1952 31 The Bombay Displaced Persons Premises Control & Regulation 
Act         
Whole 
1953 12 The Epidemic Diseases (Bombay Amendment) Act. Whole 
1953 17 The Gandhi  National Memorial  Fund (Local Authorities 
Contributions) Act             
Whole 
1953 40 The Bombay Labour Welfare Fund Act.             Whole 
1953 47 The Bombay Sale of Intoxicants Taxation Act.          Whole 
1953 62 The Payment of Wages (Bombay Amendment) Act.  
1953 68 The Bombay Veterinary Practitioner's Act. To the extent not 
repealed so far. 
1954 8 The Bombay Separation of Judicial and Executive Functions  
(Supplementary) Act. 
Whole 
1954 22 The Bombay State Guarantees Act Whole 
1954 27 The Bombay Town Planning Act.                Whole 
1954 31 The Motor Vehicles  (Bombay Amend ment) Act Whole 
1954 41 The Bombay Village Industries Act.            Whole 
1954 65 The Industrial Disputes (Appellate Tribunal) (Bombay 
Amendment) Act. 
Whole 
1954 70 The Payment of Wages (Bombay Amendment) Act Whole 
1954 71 The Code of Criminal Procedure (Bombay Amendment) Act. Whole 
1955 39 The Code of Criminal Procedure (Bombay Amendment) Act. Whole 
1955 48 The Payment of Wages (Bombay Amendment) Act. Whole 
1955 53 The Industrial Employment (Standing Orders) (Bombay 
Amendment) Act. 
Whole 
1956 11 The Societies Registration (Bombay Amendment) Act. Whole 
1956 20 The Code of Criminal Procedure (Bombay Amendment) Act.  Whole 
1956 27 The Cotton Ginning and Pressing Factories (Bombay 
Amendment) Act. 
Whole 
1956 31 The Bombay Hindu Places of Public Worship (Entry Auth) Act. Whole 
THE ABU AREA LAWS ACT, 1975. 
 
 
1956 32 The  Indian Trade  Unions (Bombay Amendment) Act. Whole 
1956 36 The Industrial Employment (Standing Orders) (Bombay 
Amendment) Act. 
Whole 
1956 37 The Payment of Wages (Bombay Amendment) Act Whole 
1956 38 The Bombay Molasses (Control) Act.           Whole 

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