Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980

The Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980

Maharashtra Act No. 15 of 1980

mh636

For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1984, Part 5 Extraordinary page 200.

This Act received the Governor's assent on the 6th August, 1980; and was first published in the Maharashtra Government Gazette on the 7th August, 1980.

An Act to amend certain enactments to change their short titles from "Bombay Acts" to "Maharashtra Acts".

Whereas, it is expedient to amend certain enactments to change their short titles from " Bombay Acts " to " Maharashtra Acts ", to facilitate their citation in future by more appropriate short titles and clarify their application to the existing Maharashtra State and to make certain consequential and incidental provisions; It is hereby enacted in the Thirty- first Year of the Republic of India as follows :-

Short title.- This Act may be called the Maharashtra (Change of Short Titles of certain Bombay Acts) Act, 1980.
Amendment of certain enactments.- The enactments specified in the Schedule are hereby amended to the extent and in the manner mentioned in the fourth column there of.
Construction of references in enactments, etc., or in instruments.- Unless the context otherwise requires, any reference to the short title of any of the enactments specified in the Schedule in any other enactment, or in any rules, regulations, by-laws, notifications or orders issued under any enactment, or in any instrument, shall, after the commencement of this Act, be construed as a reference to the short title of that enactment as amended in the fourth column of the Schedule.

Schedule

(See Section 2)

Year	No.	Short title		Amendments
1	2	3		4
1956	XLVI	The Bombay Contingency Fund Act, 1956.		In section 1, for the words and figures "the Bombay Contingency Fund Act, 1956," the words "the Maharashtra Contingency Fund Act." shall be substituted.
1956	XLVII	The Bombay Legislative Council (Chairman and Deputy Chairman) and the Bombay Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1956.	(a)	In the long title, for the words "the Bombay Legislative Council" and "the Bombay Legislative Assembly" the words "the Maharashtra Legislative Council" and "the Maharashtra Legislative Assembly" shall, respectively, be substituted.
			(b)	In the preamble, for the words "the Bombay Legislative Council" and "the Bombay Legislative Assembly" the words "the Maharashtra Legislative Council" and "the Maharashtra Legislative Assembly" shall, respectively, be substituted.
			(c)	In Section 1, for sub-section (1), the following sub-section shall be substituted, namely :-
				"(1) This Act may be called the Maharashtra Legislative Council (Chairman and Deputy Chairman) and Maharashtra Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act."
1956	XLVIII	The Bombay Ministers' Salaries and Allowances Act, 1956	(a)	In the long title, the words "the Government of Bombay" the words "the Government of Maharashtra" shall be substituted.
			(b)	In the preamble, for the words "the Government of Bombay" the words "the Government of Maharashtra" shall be substituted.
			(c)	In section 1, for sub-section (1), the following sub-section shall be substituted namely:-
				"(1) This Act may be called the Maharashtra Ministers' Salaries and Allowances Act."
1956	XLIX	The Bombay Legislature Members' Salaries and Allowances Act, 1956.	(a)	In the long title, for the words "the Bombay Legislature" the words "the Maharashtra Legislature" shall be substituted.
			(b)	In the preamble, for the words "the Bombay Legislature" the words "the Maharashtra Legislature" shall be substituted.
			(c)	In section 1, for the sub-section (1) the following sub-section shall be substituted namely:-
				"(1) This Act may be called the Maharashtra Legislature Members' Salaries and Allowances Act."
1956	LII	The Bombay Legislature Members (Removal of Disqualifications) Act, 1956.	(a)	In the long title for the words "the Bombay Legislative Assembly and the Bombay Legislative Council." the words "the Maharashtra Legislative Assembly and the Maharashtra Legislative Council." shall be substituted.
			(b)	In Section 1, for sub-section (1), the following sub-section shall be substituted, namely:-
				"(1) This Act may be called the Maharashtra Legislature Members (Removal of Disqualifications) Act."