Maharashtra Restoration of Name "Mumbai" For "Bombay" Act, 1996
The Maharashtra Restoration of Name "Mumbai" for "Bombay" Act, 1996
Maharashtra Act No. 25 of 1996
mh235
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1996, Part VIII, Extraordinary, page 473.
[This Act received the assent of the Governor on the 1st September 1996; assent first published in the Maharashtra Government Gazette, Part IV, Extraordinary, on the 4th September 1996.]
An Act to provide for restoration of the original name "Mumbai" for "Bombay" in certain State enactments.
Whereas the Government of Maharashtra has decided to restore the original name of the city as "Mumbai" for "Bombay" and use the same for all purposes;
And Whereas it is expedient to amend certain State enactments for the purposes aforesaid; It is hereby enacted in the Forty-seventh Year of the Republic of India as follows :-
- Short title.- This Act may be called the Maharashtra Restoration of name "Mumbai" for "Bombay" Act, 1996.
- Amendment of certain enactments.- The State enactments specified in column (1) of the Schedule appended to this Act (hereinafter referred to as "the said Schedule") are hereby amended to the extent and in the manner mentioned in column (2) thereof.
- Construction of references to "Bombay" and "Greater Bombay".- Unless the context otherwise requires, any references to the name "Bombay" or any reference to "Greater Bombay" appearing in the title, or in the name of the area, corporation or authority in any of the enactments specified in the said Schedule, in any other State enactments, or in any rules, regulations, bye-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 "Mumbai or to "Brihan Mumbai" as the case may be.
- Validation and saving.- Nothing contained in section 3 restoring the name "Mumbai" in place of "Bombay" shall affect the previous operation of any notification, order rule or bye-laws, issued or made or anything done or suffered under any State enactments as they exist on the day of commencement of this Act, or any right, privilege, obligation or liability already acquired, accured or incurred under any such law.
Schedule
(See section 2)
| State Enactment | Amendments | |||||
| (1) | (2) | |||||
| (1) | The Bombay Municipal (1) Corporation Act. (Bombay III of 1888). | (1) | In the long title and in the preamble, for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted. | |||
| (2) | In section 1,- | |||||
| (a) | for the words "Bombay Municipal Corporation" the words "Mumbai Municipal Corporation" shall be substituted. | |||||
| (b) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted. | |||||
| (3) | In section 3, | |||||
| (a) | In clause (a1), for the words "Greater Bombay" appearing for the first time, the words "Brihan Mumbai" shall be substituted; | |||||
| (b) | in clause (b), for the words "Greater Bombay" the words "Brihan Mumbai shall be substituted; | |||||
| (c) | in clause (d), for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (d) | in clause (f), for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (e) | in clause (i), for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (4) | In the following sections,- | |||||
| (1) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted, namely:- | |||||
| section 5, sub-section (2), | ||||||
| section 5A, sub-section (2) and (3), | ||||||
| section 19, sub-section (1), | ||||||
| section 54, sub-section (1), | ||||||
| section 61, claue (1), | ||||||
| section 63B, | ||||||
| section 64, sub-section (2), | ||||||
| section 66, sub-section (1), clauses (b) and (c) | ||||||
| section 66A, | ||||||
| section 87, | ||||||
| section 91D, | ||||||
| section 91DA, | ||||||
| section 105F, sub-section (1), | ||||||
| section 109, clauses (b), (c), (dd) and (ddd), | ||||||
| section 109A, sub-section (2), | ||||||
| section 111A, | ||||||
| section 112, | ||||||
| section 118A, | ||||||
| section 124, sub-section (1), | ||||||
| section 140, sub-section (1), | ||||||
| section 141, sub-sections (1) and (2), | ||||||
| section 142, sub-sections (1), (2) and (4), | ||||||
| section 143, sub-section (1), | ||||||
| section 144, sub-sections (2) and (3) | ||||||
| section 156, clause (a), | ||||||
| section 157, sub-section (1), | ||||||
| section 180, | ||||||
| section 190, | ||||||
| section 191A, sub-section (1), | ||||||
| section 192, sub-sections (1) and (6), | ||||||
| section 194A, | ||||||
| section 195, sub-sections (1) and (3) | ||||||
| section 195F, sub-section (2), | ||||||
| section 210, sub-section (1) and the marginal note. | ||||||
| section 221, sub-section (1), | ||||||
| section 222, sub-section (1), | ||||||
| section 233, sub-section (1), | ||||||
| section 245, | ||||||
| section 246, sub-section (1), | ||||||
| section 261, | ||||||
| section 265, | ||||||
| section 266, | ||||||
| section 270A, | ||||||
| section 271, sub-section (2), | ||||||
| section 288 and in the marginal note, | ||||||
| section 289, sub-section (1), | ||||||
| section 348, sub-section (1), | ||||||
| section 354C, sub-section (1), clause (o) and (b), | ||||||
| section 354F, | ||||||
| section 354O, sub-section (1), | ||||||
| section 354R, sub-section (1), | ||||||
| section 354R, sub-section (4), clause (a), | ||||||
| section 354R, sub-section (1) and (2), | ||||||
| section 354RJ, sub-section (3) and (6), | ||||||
| section 354RL, sub-section (1), | ||||||
| section 354RM, sub-section (1), | ||||||
| section 354WBB, | ||||||
| section 365, | ||||||
| section 369, | ||||||
| section 371, | ||||||
| section 376, | ||||||
| section 384, sub-section (1) clause (a), | ||||||
| section 385, sub-section (1) and (2), | ||||||
| section 394, sub-section (1) and (f), | ||||||
| section 399, sub-section (2), | ||||||
| section 402, sub-section (1), | ||||||
| section 403, sub-section (1) clauses (b), and (c), | ||||||
| section 411, | ||||||
| section 412, | ||||||
| section 412A, | ||||||
| section 426A, sub-sections (1) and (8), and in marginal note, | ||||||
| section 434, sub-section (1), | ||||||
| section 436, | ||||||
| section 441A, and in the marginal note, | ||||||
| section 441G, sub-section (1) | ||||||
| section 442, | ||||||
| section 443, sub-section (2), | ||||||
| section 446, sub-section (1), | ||||||
| section 450, sub-section (2), | ||||||
| section 454, | ||||||
| section 476A, in the marginal note, | ||||||
| section 478, | ||||||
| section 478-1A, | ||||||
| section 481, | ||||||
| section 484, clauses (b) and (c), | ||||||
| section 486A, | ||||||
| section 515, sub-section (1), | ||||||
| section 522, sub-sections (1) and (2), | ||||||
| (2) | for the word "Bombay" the word "Mumbai" shall be substituted, namely:- | |||||
| section 62, marginal note, | ||||||
| section 114, in the marginal notes, | ||||||
| section 181, sub-section (1), clauses (e-3), where it occurs for the first time, section 194-1A; | ||||||
| (3) | for the words, "Bombay Electric Supply and Transport Undertaking" the words "Brihan Mumbai Electric Supply and Transport Undertaking" shall be substituted, namely:- | |||||
| section 3, clauses (mn) and (nn); | ||||||
| section 4, clause (g); | ||||||
| section 50, sub-section (1), | ||||||
| section 60D, sub-section (1) and clause (a), | ||||||
| section 63, clause (m); | ||||||
| section 64, in clauses (a) and (c) of sub-section (4); | ||||||
| section 66, in clauses (b) and (c) of sub-section (1), sub-section (5), | ||||||
| section 66A, sub-section (5); | ||||||
| section 80B, clauses (c) and (e) of sub-section (3); | ||||||
| section 92; | ||||||
| section 105A, clause (a); section 118, clause (b); | ||||||
| section 124, sub-section (1); | ||||||
| section 125, sub-clause (iii) of clause (a) and clause (c) of sub-section (1); | ||||||
| section 126, sub-clause (iii) of clause (a) of sub-section (1), and clause (b) of sub-section (2); | ||||||
| section 126A, clauses (a), (c) and in the marginal note; | ||||||
| section 126B, sub-section (2), clause (ia) and (a); | ||||||
| section 128, clause (b) of sub-section (1) and the marginal note; | ||||||
| section 134, sub-section (2); | ||||||
| section 138, sub-section (1); chapter XVIA, in the heading; | ||||||
| section 460A, sub-sections (1) and (2)(c), | ||||||
| section 460B, sub-section (1); | ||||||
| section 460C, sub-section (1); | ||||||
| section 460D, sub-section (1); | ||||||
| section 460F; | ||||||
| section 460G, sub-section (1); | ||||||
| section 460H, sub-section (1) and in the proviso to sub-section (1) and in sub-sections (2) and (4); | ||||||
| section 460I; | ||||||
| section 460K; | ||||||
| section 460L, sub-section (1); | ||||||
| section 460O, sub-section (1); | ||||||
| section 460P, sub-section (2); | ||||||
| section 460Q; | ||||||
| section 460R, sub-section (1); | ||||||
| section 460S; | ||||||
| section 460U; | ||||||
| section 460V, sub-section (3); | ||||||
| section 460Z; | ||||||
| section 460AA, in the proviso; | ||||||
| section 460DD, sub-section (1), clause (f); | ||||||
| section 460GG, and in clauses (a), (d), (e) and (g); | ||||||
| section 460HH; | ||||||
| section 460JJ, sub-section (1); | ||||||
| section 460LL, sub-section (3); | ||||||
| section 460MM, sub-section (1), and in the marginal note; | ||||||
| section 460NN, sub-section (1); | ||||||
| section 460OO; section 460PP; | ||||||
| section 461, in the marginal note; | ||||||
| section 461A and in the marginal note; section 469A; | ||||||
| section 517, sub-section (3). | ||||||
| (4) | for the words "Bombay Electric Supply and Transport Committee" the words "Brihan Mumbai Electric Supply and Transport Committee" shall be substituted, namely:- | |||||
| section 4, clause (d); | ||||||
| section 7B; | ||||||
| section 16, sub-section (2); | ||||||
| section 23, clauses (iii), (iv), and (vi); | ||||||
| section 36, clauses (1) and (q); | ||||||
| In the heading (D) above section 50; | ||||||
| section 50, sub-section (1), and in the marginal note; | ||||||
| section 50A, sub-section (1), and in the marginal note; | ||||||
| section 50B, sub-section (1), and in the marginal note; | ||||||
| section 50C; | ||||||
| section 50D, sub-section (1), in the proviso to sub-section (1) and in the marginal note; | ||||||
| section 50E, sub-section (1), and in the marginal note; | ||||||
| section 50F, and in the marginal note; | ||||||
| section 50G, sub-section (1), and in the marginal note; | ||||||
| section 50T; | ||||||
| section 60A, sub-section (1); section 60B, sub-section (1); | ||||||
| section 60D, sub-section (1); and clauses (a), (c) and (d) thereof; | ||||||
| section 64, in the proviso to clause (e) of sub-section (3), in clauses (a) and (c) of sub-section (4); | ||||||
| section 66, sub-section (5); | ||||||
| section 68B, sub-section (1); | ||||||
| section 78A, clause (a) of sub-section (1); | ||||||
| section 80B, clause (b) of sub-section (1); (3), (4) and sub-section (5), and sub-section (8); | ||||||
| section 85A; | ||||||
| section 105H; | ||||||
| section 115, in the proviso to sub-section (2); | ||||||
| section 126A; | ||||||
| section 126B, sub-sections (1), (3) and in the marginal note; | ||||||
| section 126G, sub-sections (1) and (2); | ||||||
| section 127, sub-section (2); | ||||||
| section 129; | ||||||
| section 131, sub-section (1); | ||||||
| section 132; | ||||||
| section 133, clause (g); | ||||||
| section 134, sub-section (1); | ||||||
| section 460A, sub-sections (1) and (2); | ||||||
| section 460G, sub-section (2); | ||||||
| section 460H, sub-section (1),(3) and (4); | ||||||
| section 460I; | ||||||
| section 460J; | ||||||
| section 460K, clauses (c) and (d); | ||||||
| section 460L, in the proviso to sub-section (1); | ||||||
| section 460M, in the proviso to sub-section (2); | ||||||
| section 460O, sub-section (1) and (2); | ||||||
| section 460P, sub-section (1); | ||||||
| section 460Q, in the proviso to clause (b) and in clause (c); | ||||||
| section 460R, sub-sections (1) and (2) and in the marginal note; | ||||||
| section 460T, in sub-section (1) and (2); | ||||||
| section 460U; | ||||||
| section 460V, in sub-sections (1), (2) and (3) and in the marginal note; | ||||||
| section 460X, sub-section (2); | ||||||
| section 460AA, in the proviso; | ||||||
| section 460BB, sub-section (1), clause (a) and sub-section (2) and (3); | ||||||
| section 460CC; | ||||||
| section 4600D, sub-section (8), clause (a); | ||||||
| section 460EE, and in the marginal note; | ||||||
| section 460FF; | ||||||
| section 460GG, clause (c); | ||||||
| section 460HH; | ||||||
| section 460H; | ||||||
| section 460JJ, sub-sections (2) and (3); | ||||||
| section 460MM, sub-section (1); | ||||||
| section 460NN, sub-section (1) and (2); | ||||||
| section 493; | ||||||
| section 501; | ||||||
| section 517, sub-section (3); | ||||||
| section 527, sub-section (3); | ||||||
| (5) | for the words "Bombay Electric Supply and Transport Fund "the words" Brihan Mumbai Electric Supply and Transport Fund" shall be substituted, namely- | |||||
| section 78, clause (a) of sub-section (2); | ||||||
| section 115, in the proviso to sub-section (2); | ||||||
| section 118, at both the places in clause (b); | ||||||
| section 131, sub-section (1); | ||||||
| section 132; | ||||||
| section 133, clause (g); | ||||||
| section 134, sub-section (1); | ||||||
| section 137A and in the marginal note; | ||||||
| section 460D, sub-section (2); in the heading above section 460Z; | ||||||
| section 460Z and in the marginal note; | ||||||
| section 460AA, and in the marginal note; | ||||||
| section 460BB, in sub-sections (1) and (2) in the marginal note; | ||||||
| section 460CC and in the marginal note; | ||||||
| section 460DD and in the marginal note; | ||||||
| section 460EE and in the marginal note; | ||||||
| section 460GG and in the marginal note; | ||||||
| section 460II; | ||||||
| section 460JJ sub-sections (1) and (4); | ||||||
| section 460KK sub-section (1) and (3), | ||||||
| section 460LL, sub-sections (1), (2) and (4); | ||||||
| section 460 NN, sub-section (1); | ||||||
| section 487 (2); | ||||||
| section 527, sub-section (3); | ||||||
| (6) | for the words "Bombay Electric Supply and Transport Staff Benefit Fund" the words "Blihan Mumbai Electric Supply and Transport Staff Benefit Fund" shall be substituted, namely:- | |||||
| section 460HH and in the marginal note; | ||||||
| (7) | for the words "Bombay Electric Supply and Transways Company Limited" the words "Mumbai Electric Supply and Transways Company Limited" shall be substituted, namely:- | |||||
| section 60, sub-section (3), section 5,17 sub-section (3); | ||||||
| (8) | for the word "Bombay Electric Supply and Transport Betterment Fund" the word "Brihan Mumbai Electric Supply and Transport Betterment Fund" shall be substituted, namely:- | |||||
| section 460LL, clause (b) of sub-section (1) and sub-section (3); | ||||||
| (9) | in Schedule C,- | |||||
| (a) | for the words "the Bombay Municipal Corporation Act" the words "the Mumbai Municipal Corporation Act" shall be substituted; | |||||
| (b) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (10) | in Schedule E,- | |||||
| (a) | for the words "Greater Bombay" words "Brihan Mumbai" shall be substituted; | |||||
| (b) | for the words" Bombay Municipal Corporation Act" the words "Mumbai Municipal Corporation Act" shall be substituted; | |||||
| (11) | in Schedule F,- | |||||
| (a) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (b) | for the words "Bombay Municipal Corporation Act" the words "Mumbai Municipal Corporation Act" shall be substituted; | |||||
| (12) | in Schedule I, for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (13) | in Schedule 3, for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (14) | in Schedule N, for the words "Greater Bombay" the words "Greater Mumbai" shall be substituted; | |||||
| (15) | in Schedule O,- | |||||
| (a) | for the words "BOMBAY MUNICIPAL CORPORATION" the words "MUMBAI MUNICIPAL CORPORATION" shall be substituted; | |||||
| (b) | for the "GREATER BOMBAY" the words "BRIHAN MUMBAI" shall be substituted; | |||||
| (c) | for the words "Bombay" wherever it occurs the words, "Mumbai" shall be substituted; | |||||
| (16) | in Schedule P, - | |||||
| (a) | for the words "THE MUNICIPAL COMMISSIONER, BOMBAY" the words "THE MUNICIPAL COMMISSIONER, MUMBAI" shall be substituted; | |||||
| (b) | for the words "Bombay Municipality" the words "Mumbai Municipality" shall be substituted; | |||||
| (17) | in Schedule U, - for the word "BOMBAY" the word "MUMBAI" shall be substituted; | |||||
| (18) | in Schedule FF, - | |||||
| (a) | for the words "Bombay Municipal Corporation Act" wherever they appear the words "Mumbai Municipal Corporation" shall be substituted; | |||||
| (b) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (19) | in Schedule FFA- | |||||
| (a) | for the words "Bombay Municipal Corporation Act" the words "Mumbai Municipal Corporation Act" shall be substituted; | |||||
| (b) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (20) | in Schedule GG,- for the words "Greater Bombay" the Words "Brihan Mumbai" shall be substituted; | |||||
| (21) | in Schedule HH,- for the words "Greater Bombay" the Words "Brihan Mumbai" shall be substituted; | |||||
| (2) | The Bombay Metropolitan Region Development Authority Act, 1974. (Maharashtra IV of 1975). | 1. | In the long title,- | |||
| (a) | for the words ""Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (b) | for the words "Bombay Metropolitan Region" the words "Mumbai Metropolitan Region" shall be substituted; | |||||
| 2. | In the preamble,- | |||||
| (a) | for the words ""Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (b) | for the words "Bombay Metropolitan Region" the words "Mumbai Metropolitan Region" shall be substituted; | |||||
| 3. | In section 1, in sub-section (1), for the words and figures "Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Development Authority Act, 1974" shall be substituted. | |||||
| 4. | In section 2,- | |||||
| (a) | in clause (b), for the words "Bombay Metropolitan Region" in both the places where they occur, the words "Mumbai Metropolitan Region" shall be substituted; | |||||
| (b) | in clause (f), for the words "the Bombay Metropolitan Region" the words "Mumbai Metropolitan Region" shall be substituted. | |||||
| 5. | In section 3,- | |||||
| (a) | in sub-section (1), for the words "Bombay Metropolitan Region Development Authority" shall be substituted; | |||||
| (b) | in the marginal note, for the words "Bombay Metropolitan Region Development Authority" the words "Mumbai Metropolitan, Region Development Authority" shall be substituted. | |||||
| 6. | In section 4, in sub-section (1),- | |||||
| (a) | for the words "Mayor of Bombay" the words "Mayor of Mumbai" shall be substituted; | |||||
| (b) | for the words "Greater Bombay" in both the places wherever they occur, the words "Brihan Mumbai" shall be substituted; | |||||
| (c) | for the worlds "Bombay Metropolitan Region" the words "Mumbai Metropolitan Region" shall be substituted. | |||||
| 7. | In section 7- | |||||
| (a) | in sub-section (1), in clause (v), for the words "Bombay Municipal Corporation" the words "Mumbai Municipal Corporation" shall be substituted; | |||||
| (b) | in sub-section (3), in clause (v), for the words "the Bombay Metropolitan Region Development Fund" the words "Mumbai Metropolitan Region Development Fund" shall be substituted. | |||||
| 8. | In section 12, in sub-section (1), in clause (i), for the words "the Bombay Metropolitan Region Development Fund" the words "the Mumbai Metropolitan Region Development Fund" shall be substituted; | |||||
| 9. | In section 17,- | |||||
| (a) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (b) | for the words "Bombay Municipal Corporation Act" the words "Mumbai Municipal Corporation Act," shall be substituted; | |||||
| (c) | in the marginal note, for the words "Bombay Municipal Corporation" the words "Mumbai Municipal Corporation" shall be substituted; | |||||
| 10. | In section 18, in sub-section (1), for the words "the Bombay Metropolitan Region Development Fund" the words "the Mumbai Metropolitan Region Development Fund" shall be substituted; | |||||
| 11. | In section 18A in sub-section (1), for the words "the Bombay Metropolitan Region Development fund" the words "the Mumbai Metropolitan Region Development Fund" shall be substituted. | |||||
| 12. | In section 21A for the words "the Bombay Municipal Corporation Act, the words "the Mumbai Corporation Act" shall be substituted. | |||||
| 13. | In section 24A for the words "Bombay Metropolitan Region Development Fund" the words "the Mumbai Metropolitan Region Development Fund" shall be substituted. | |||||
| 14. | In section 25, in sub-section (1), for the words "Bombay Metropolitan Region" the words "Mumbai Metropolitan Region" shall be substituted. | |||||
| 15. | In section 35, in sub-section (1), for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted. | |||||
| 16. | In section 37, in sub-section (2), for the words "Greater Bombay" the words "Brihan Mumbai' shall be substituted. | |||||
| 17. | In section 42, in sub-section (1) for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted. | |||||
| 18. | In section 43, in the Explanation, for the words "the Bombay Municipal Corporation Act" the words "the Mumbai Municipal Corporation Act" shall be Substituted. | |||||
| 19. | In Schedule I,- | |||||
| (a) | For the words "the Bombay Metropolitan Region" the words "the Mumbai Metropolitan Region "shall be substituted; | |||||
| (b) | For the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted. | |||||
| 20. | In Schedule II.- | |||||
| (a) | In Entry I,- | |||||
| (i) | for the words "the Bombay Metropolitan Region Development Authority" the words "the Mumbai Metropolitan Region Development Authority" shall be substituted; | |||||
| (ii) | for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words 'the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted. | |||||
| (b) | In Entry III,- | |||||
| (i) | for the words "the Bombay Metropolitan Region Development Authority" the words "the Mumbai Metropolitan Region Development Authority' shall be substituted; | |||||
| (ii) | for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted. | |||||
| (3) | The Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII of 1977). | 1. | Throughout the Act, for the words "Greater Bombay" wherever they occur, the words "Brihan Mumbai'" shall be substituted. | |||
| 2. | In section 2,- | |||||
| (a) | in clause (7), for the words "the Bombay Municipal Corporation Act" the words "the Mumbai Municipal Corporation Act" shall be substituted; | |||||
| (b) | in clause (19), for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted; | |||||
| (c) | in clause (20), for the words "the Bombay Metropolitan Region Development Authority" the words "the Mumbai Metropolitan Region Development Authority" shall be substituted; | |||||
| (d) | in clause (32), in sub-clause (a), for the words "the Bombay Municipal Corporation Act", the words "the Mumbai Municipal Corporation Act" shall be substituted. | |||||
| 3. | In section 18,- | |||||
| (a) | in sub-section (1),- | |||||
| (I) | in clause (a), in the Table,- | |||||
| (A) | for the words "the Bombay Housing and Area Development Board" the words "the Mumbai Housing and Area Development Board" shall be substituted; | |||||
| (B) | for the words "the City of Bombay" the words "the City of Mumbai" shall be substituted; | |||||
| (C) | for the words "The Bombay Suburban" the words "The Mumbai Suburban" shall be substituted; | |||||
| (II) | In clause (c),- | |||||
| (A) | for the words "The Bombay Repairs and Reconstruction Board" the words "The Mumbai Repairs and Reconstruction Board" shall be substituted; | |||||
| (B) | for the words "The City of Bombay" in both the places where they occur, the words "The City of Mumbai" shall be substituted; | |||||
| (C) | for the words "The Bombay Suburban" the words "The Mumbai Suburban" shall be substituted; | |||||
| (D) | for the words "The Bombay Slum Improvement Board" the words "The Mumbai Slum Improvement Board" shall be substituted; | |||||
| (b) | In clause (10), for the words "The Bombay Repairs and Reconstruction Board" the words "The Mumbai Repairs and Reconstruction Board" shall be substituted. | |||||
| 4. | In Section 29, in sub-section (2), - | |||||
| (a) | for the words "the Bombay Housing and Area Development Board" the words "The Mumbai Housing and Area Development Board" shall be substituted; | |||||
| (b) | for the words "The Bombay Repairs and Reconstruction Board" the words "The Mumbai Repairs and Reconstruction Board" shall be substituted; | |||||
| (c) | for the words "The Bombay Slum Improvement Board" the words "The Mumbai Slum Improvement Board" shall be substituted. | |||||
| 5. | In section 35, in the Explanation, to sub-section (1), | |||||
| for the word "Bombay" the word "Mumbai" shall be substituted. | ||||||
| 6. | In section 51, in the Explanation, for the words "The Bombay Municipal Corporation Act" the words "The Mumbai Municipal Corporation Act" shall be substituted. | |||||
| 7. | In section 74, for the words "The Bombay Repairs and Reconstruction Board" the wards- "The Mumbai Repairs and Reconstruction Boards” shall be substituted. | |||||
| 8. | In section 81. for the words "the Bombay Corporation" the words "the Mumbai Corporation" shall be substituted. | |||||
| 9. | For the heading "Bombay Building Repairs and Reconstruction Cess" appearing after section 81,the heading "Mumbai Building Repairs and Reconstruction Cess" shall be substituted. | |||||
| 10. | In section 82,- | |||||
| (a) | in sub-section (1), for the words "the Bombay Building Repairs and Reconstruction Cess" the words "the Mumbai Repairs and Reconstruction Cess" shall be substituted; | |||||
| (b) | in sub-section (2),- | |||||
| (i) | for the words "the Bombay Corporation" the words "the Mumbai Corporation Act" shall be substituted: | |||||
| (ii) | for the words "the Bombay Municipal Corporation Act" the words "the Mumbai Municipal Corporation Act" shall be substituted; | |||||
| (c) | in sub-section (4), for the words "the Bombay Corporation" the words "the Mumbai Corporation" shall be substituted; | |||||
| (d) | in sub-section (5), for the words "the Bombay Corporation" in both the places where they occur the words "the Mumbai Corporation" shall be substituted; | |||||
| (e) | in the marginal note, for the words "Bombay Building Repirs and Reconstruction Cess" the words "Mumbai Building Repairs and Reconstruction Cess" shall be substituted. | |||||
| 11. | In section 83. for the words "the Bombay Corporation", wherever they occur, the words "the Mumbai Corporation" shall be substituted. | |||||
| 12. | In section 85,- | |||||
| (a) | In sub-section (2), for the words "Bombay Corporation", in both the places where they occur, the words " Mumbai Corporation" shall be substituted; | |||||
| (b) | In the marginal note, for the words "Bombay Corporation" the words "Mumbai Corporation" shall be substituted. | |||||
| 13. | In section 86,- | |||||
| (a) | in sub-section (1),- | |||||
| (i) | for the words "Bombay Corporation" the words "Mumbai Corporation" shall be substituted; | |||||
| (ii) | for the words "the Bombay Building Repairs and Reconstruction Fund" the words "the Mumbai Building Repairs and Reconstruction Fund" shall be substituted; | |||||
| (b) | in the marginal note, for the words "Bombay Building Repairs and Reconstruction Fund" the words "Mumbai Building Repairs and Reconstruction Fund" shall be substituted. | |||||
| 14. | In section 87,- | |||||
| (a) | for the words "Bombay Corporation", wherever they occur, the words "Mumbai Corporation" shall be substituted. | |||||
| (b) | in the marginal note, for the words "Bombay Corporation" the words "Mumbai Corporation" shall be substituted. | |||||
| 15. | In section 91, in sub-section (5), for the words "the Bombay Corporation", the words "the Mumbai Corporation" shall be substituted. | |||||
| 16. | In section 92, in sub-section (1), for the words "the Bombay Corporation" the words "the Mumbai Corporation" shall be substituted. | |||||
| 17. | In section 93 in sub-section (3), for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted. | |||||
| 18. | In section 97 (including in the marginal note for the words "Bombay Corporation" the words "Mumbai Corporation" shall be substituted. | |||||
| 19. | In section 99, - | |||||
| (a) | for the words "Bombay Corporation" wherever they occur, the words "Mumbai Corporation" shall be substituted; | |||||
| (b) | in the marginal note for the words, "Bombay Corporation" the words "Mumbai Corporation" shall be substituted. | |||||
| 20. | In section 100, for the words "the Bombay Corporation" the words "the Mumbai Corporation" shall be substituted. | |||||
| 21. | In section 103K, in sub-section (1), for the words "The Bombay Repairs and Reconstruction Board" the words "The Mumbai Repairs and Reconstruction Board" shall be substituted. | |||||
| 22. | In section 104, in sub-section (1),- | |||||
| (a) | for the words "The Bombay Housing and Area Development Board" the words "the Mumbai Slum Improvement Board" shall be substituted | |||||
| (b) | for the words "the Bombay Slum Improvement Board" the word "the Mumbai Slum Improvement" shall be substituted. | |||||
| 23. | In section 106, in the marginal note for the words "Bombay Corporation" the words "Mumbai Corporation" shall be substituted. | |||||
| 24. | 24. In section 184, in sub-section (2) in clause (xv), for the words "the Bombay Building Repairs and Reconstruction Fund" the words "the Mumbai Building Repairs and Reconstruction Fund" shall be substituted. | |||||
| (4) | The Bombay Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983. (Maharashtra XLII of 1983). | 1. | In the long title, for the words "the Bombay Metropolitan Region" the words "the Mumbai Metropolitan Region" shall be substituted. | |||
| 2. | In the preamble,- | |||||
| (a) | In the first paragraph,- | |||||
| (i) | for the words "the Bombay Metropolitan Region Development Authority" the words "the Mumbai Metropolitan Region Development Authority" shall be substituted. | |||||
| (ii) | for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted. | |||||
| (b) | In the second paragraph - | |||||
| (i) | for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted: | |||||
| (ii) | for the words "South Bombay" in both the places where they occur, the words "South Mumbai" shall be substituted; | |||||
| (c) | in the third paragraph, for the words "New Bombay", the words "Navi Mumbai;", shall be substituted. | |||||
| 3. | In section 1,- | |||||
| (a) | in sub-section (1), for the words, brackets and figures "the Bombay Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983" the words and brackets "the Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983" shall be substituted; | |||||
| (b) | in sub-section (2),- | |||||
| (i) | for the words "the Bombay Metropolitan Region" the words "the Mumbai Metropolitan Region" shall be substituted; | |||||
|
|
(ii) | for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974 shall be substituted. | ||||
| (c) | in sub-section (3), for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted; | |||||
| (d) | in sub-section (4), in clause (a), for the words "Greater Bombay" the words "Brihan Mumbai" shall be substituted. | |||||
| 4. | In section 2,- | |||||
| (a) | in clause (1),- | |||||
| (i) | for the words "the Bombay Metropolitan Region Development Authority" the words "the Mumbai Metropolitan Region Development Authority" shall be substituted. | |||||
| (ii) | for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted; | |||||
| (b) | in clause (9), for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted; | |||||
| (c) | in clause (9), for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted; | |||||
| 5. | In section 47, in sub-section (2), for the words and figures "the Bombay Metropolitan Region Development Authority Act, 1974" the words "the Mumbai Metropolitan Region Development Authority Act, 1974" shall be substituted; | |||||
| (5) | The Maharashtra University Act, 1994. (Maharashtra XXXV of 1994). | In the Schedule in Part I, in entry 1,- | ||||
| (a) | in columns (1) and (2), for the words "the University of Bombay" the words "the University of Mumbai" shall be substituted; | |||||
| (b) | in column (3),- | |||||
| (i) | for the words "City of Bombay" the words "City of Mumbai" shall be substituted; | |||||
| (ii) | for the words "Bombay Suburban" the words "Mumbai Suburban" shall be substituted. | |||||