Bombay Merged States (Laws) Act, 1950

Bombay Act No. 4 of 1950

guj114

[Dated 30th March, 1950]

LEGISLATIVE HISTORY 6

 

·  Amended by Bombay 44 of 1950 ·  Amended by Bombay 21 of 1951 ·  Amended by Bombay 32 of 1951 ·  Amended by Bombay 36 of 1951 ·  Amended by Bombay 12 of 1952 ·  Amended by Bombay 24 of 1952 ·  Amended by Bombay 21 of 1953 ·  Amended by Bombay 49 of 1953 ·  Amended by Bombay 45 of 1955

For Statement of Objects and Reasons, see Bombay Government Gazette, 1950, Part V, p. 137.

An Act to extend certain Acts and Regulations to certain areas administered as parts of the State of Bombay.

Whereas by order under Section 290-A of the Government of India Act, 1935 (26 Geo. 5 Ch. 2), provision had been made for the administration of certain areas comprised in the merged States as if they formed part of the Province of Bombay;

And Whereas the Bombay Merged States (Laws) Ordinance, 1949 (Bombay Ordinance No. VI of 1949), has been promulgated under Section 88 of the said Act extending certain Acts and Regulations to the said merged States;

And Whereas the territory of the State of Bombay now comprises the territories of the said merged States;

And Whereas it is expedient to extend certain Acts and Regulations to the said areas;

It is hereby enacted as follows:-

1. Short title.- This Act may be called the Bombay Merged States (Laws) Act, 1950.
2. Definitions.- In this Act, the expression "merged States" has the same meaning as in the States' Merger (Governors' Provinces) Order, 1949.
3. Extension of laws.- (1) All the Acts and Regulations specified in the First Schedule, and so much of the Acts and Ordinance specified in the Second Schedule as relates to matters with respect to which the State Legislature has power to make laws are hereby extended to, and shall be in force in the merged States.

(2) The Acts specified in the first column of the Third Schedule shall be amended in their application to the merged States specified in the second column in the manner set forth in the third column of that Schedule.

(3) (a) Subject to the provisions of clause (b) and the proviso to sub-section (1) of Section 4, all appointments, delegations, notifications, orders, bye-laws, rules and regulations made, issued or prescribed under any Act, Ordinance or Regulation hereby extended to the merged States shall be deemed to extend to and be in force in the merged States.

(b) Where any such appointment, delegation, notification, order, bye-law, rule or regulation has been made, issued or prescribed in respect of any specified local area, it shall be deemed to extend to and to be in force also in any area of the merged States which has been included in such local area under any law for the time being in force.

4. Repeal of corresponding laws.- (1) If immediately before the commencement of this Act, there is in force in any of the merged States an Act, Ordinance, Regulation or any other law corresponding to an Act, Ordinance or Regulation specified in the First or Second Schedule, whether by virtue of an Order under the Extra-Provincial Jurisdiction Act 1947 (XLVII of 1947), applying that Act, Ordinance or Regulation or by virtue of any other legislative power, such law corresponding to the Act or Regulation specified in the First Schedule or any part of such law corresponding to so much of an Act or Ordinance specified in the Second Schedule as relates to matters with respect to which the State Legislature has power to make laws, shall upon the commencement of this Act cease to have effect in any such merged State:

Provided that all appointments, delegations, notifications, orders, bye-laws, rules and regulations which have been made, issued or prescribed under such law or any part of such law exclusively in respect of any area of the merged States forming part of the Districts of Banas Kantha, Sabar Kantha, Mehsana, Amreli, Baroda and Kolhapur and in force immediately before the commencement of this Act in any such area shall be deemed to have been made, issued or prescribed under the corresponding provision of the Act, Ordinance or Regulation extended to the merged States under Section 3 and shall continue in force until it is altered, repealed or amended by a competent authority.

(2) Without prejudice to the generality of, and subject to the provisions contained in sub-section (1) the laws specified in the Fourth Schedule shall cease to have effect and are hereby repealed.

5. Certain laws to continue in force in certain States.- Notwithstanding anything contained in the foregoing provisions, the enactments specified in the first column of the Fifth Schedule shall continue in force in the merged States specified in the second column of that Schedule as if they are enacted by the State Legislature until they are altered, repealed or amended by the said Legislature or any other competent authority.
6. Saving of Limitation.- Notwithstanding anything contained in this Act, if the period of limitation prescribed by the Indian Limitation Act, 1908 (IX of 1908), for any suit, appeal or application is less than the period prescribed by any corresponding law in force in the merged States immediately before the commencement of an Order applying to any of the said States, the Indian Limitation Act, 1908 (IX of 1908), under the Extra-Provincial Jurisdiction Act, 1947 (XLVII of 1947), such suit, appeal or application may be instituted within two years next after the date of the commencement of such order or within the period prescribed by such corresponding law, whichever period first expires.
7. Repeal.- The Bombay Merged States (Laws) Ordinance, 1949 (Bombay Ordinance No. VI of 1949), is hereby repealed and it is hereby declared that the provisions of Section 7 of the Bombay General Clauses Act, 1904 Bombay I of 1904), shall apply to the repeal, as if that Ordinance were an enactment.

First Schedule

The Bombay Regulation, 1827 (VIII of 1827).

The Criminal Courts (Substitution of Letter for Summons) Regulation, 1827 (XIII of 1827).

The Bombay Regulation, 1827 (XXV of 1827).

The Markets and Fairs Act, 1862 (Bombay IV of 1862).

The Bombay Steam-Vessels Act, 1864 (Bombay II of 1864).

The Bombay High Court (Letters Patent) Act, 1866 (XXIII of 1866).

The Bombay Village Police Act, 1867 (Bombay VIII of 1867).

The Bombay Ferries and Inland Vessels Act, 1868 (Bombay II of 1868).

The Bombay Civil Courts Act, 1869 (XIV of 1869).

The Civil Jails Act, 1874 (Bombay II of 1874).

The Tolls on Roads and Bridges Act, 1875 (Bombay III of 1875).

The Bombay Revenue Jurisdiction Act, 1876 (X of 1876).

The Bombay Land Revenue Code, 1879 (Bombay V of 1879).

The Bombay Irrigation Act, 1879 (Bombay VII of 1879).

The Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882).

The Bombay Public Authorities Seals Act, 1883 (Bombay V of 1883).

The Protection of Pilgrims Act, 1887 (Bombay II of 1887).

The Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887).

The Bombay Village Sanitation Act, 1889 (Bombay I of 1889).

The Bombay District Police Act, 1890 (Bombay IV of 1890).

The Municipal Servants Act, 1890 (Bombay V of 1890).

The Bombay District Vaccination Act, 1892 (Bombay I of 1892).

The Bombay District Municipal Act, 1901 (Bombay III of 1901).

The Bombay General Clauses Act, 1904 (Bombay I of 1904).

The Bombay Court of Wards Act, 1905 (Bombay I of 1905).

The Mamlatdars' Courts Act, 1906 (Bombay II of 1906).

The Bombay Race Courses Licensing Act, 1912 (Bombay III of 1912).

The Bombay Medical Act, 1912 (Bombay VI of 1912).

The Bombay Smoke Nuisances Act, 1912 (Bombay VII of 1912).

The Bombay Town Planning Act, 1915 (Bombay I of 1915).

The Bombay Public Conveyances Act, 1920 (Bombay VII of 1920).

The Bombay Pleaders Act, 1920 (Bombay XVII of 1920).

The Bombay Entertainments Duty Act, 1923 (Bombay I of 1923).

The Bombay Local Boards Act, 1923 (Bombay VI of 1923).

The Bombay Prevention of Prostitution Act, 1923 (Bombay XI of 1923).

The Bombay Prevention of Adulteration Act, 1925 (Bombay V of 1925).

The Bombay Betting Tax Act, 1925 (Bombay VI of 1925).

The Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925).

The Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925).

The Invalidation of Hindu Ceremonial Emoluments Act, 1926 (Bombay XI of 1926).

The Bombay Non-Agriculturists' Loans Act, 1928 (Bombay III of 1928).

The Bombay Maternity Benefit Act, 1929 (Bombay VII of 1929).

The Bombay Borstal Schools Act, 1929 (Bombay XVIII of 1929).

The Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930).

The Bombay Weights and Measures Act, 1932 (Bombay XV of 1932).

The Bombay (District) Tobacco Act, 1933 (Bombay II of 1933).

The Bombay Village Panchayats Act, 1933 (Bombay VI of 1933).

The Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933).

The Bombay Trade Disputes Conciliation Act, 1934 (Bombay IX of 1934).

The Bombay Devadasis Protection Act, 1934 (Bombay X of 1934).

The Bombay Nurses, Midwives and Health Visitors Registration Act, 1935 (Bombay VII of 1935).

The Bombay Public Trusts Registration Act, 1935 (Bombay XXV of 1935).

The Bombay Motor Vehicles Tax Act, 1935 (Bombay XXXIV of 1935).

The Bombay Famine Relief Fund Act, 1936 (Bombay XIX of 1936).

The Bombay Opium Smoking Act, 1936 (Bombay XX of 1936).

The Bombay Parsi Public Trusts Registration Act, 1936 (Bombay XXIII of 1936).

The Bombay Provisional Collection of Taxes Act, 1938 (Bombay IV of 1938).

The Bombay Probation of Offenders Act, 1938 (Bombay XIX of 1938).

The Bombay Medical Practitioners Act, 1938 (Bombay XXVI of 1938).

The Bombay Lifts Act, 1939 (Bombay X of 1939).

The Bombay Revenue Tribunal Act, 1939 (Bombay XII of 1939).

The Bombay Agricultural Produce Markets Act, 1939 (Bombay XXII of 1939).

The Bombay Fodder and Grains Control Act, 1939 (Bombay XXVI of 1939).

The Bombay Land Improvement Schemes Act, 1942 (Bombay XXVIII of 1942).

The Bombay Cotton Control Act, 1942 (Bombay XXX of 1942).

The Bombay Increase of Stamp Duties Act, 1943 (Bombay XIV of 1943).

The Bombay Increase of Court-Fees Act, 1943 (Bombay XV of 1943).

The Bombay Growth of Foodcrops Act, 1944 (Bombay VIII of 1944).

The Bombay Beggars Act, 1945 (Bombay XXIII of 1945).

The Bombay Sales Tax Act, 1946 (Bombay V of 1946).

The Bombay Sales of Motor Spirits Taxation Act, 1946 (Bombay VI of 1946).

The Bombay Electricity (Special Powers) Act, 1946 (Bombay XX of 1946).

The Bombay Essential Commodities and Cattle (Control) Act, 1946 (Bombay XXII 1946).

The Bombay Prevention of Hindu Bigamous Marriages Act, 1946 (Bombay XXV of 1946).

The Bombay Cotton (Statistics) Act, 1946 (Bombay XXVII of 1946).

The Bombay Home Guards Act, 1947 (Bombay III of 1947).

The Bombay Public Security Measures Act, 1947 (Bombay VI of 1947).

The Bombay Harijan (Removal of Social Disabilities) Act, 1946 (Bombay X of 1947).

The Bombay Industrial Relations Act, 1946 (Bombay XI of 1947).

The Bombay Hindu Divorce Act, 1947 (Bombay XXII of 1947).

The Bombay (Emergency Powers) Whipping Act, 1947 (Bombay XXVII of 1947).

The Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947).

The Bombay Money-lenders Act, 1946 (Bombay XXXI of 1947).

The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 (Bombay XXXIV of 1947).

The Bombay Harijan Temple Entry Act, 1947 (Bombay XXXV of 1947).

The Bombay Essential Supplies (Temporary Powers) and the Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act, 1947 (Bombay XXXVI of 1947).

The Bombay Agricultural Pests and Diseases Act, 1947 (Bombay XLIII of 1947).

The Bombay Habitual Offenders Restriction Act, 1947 (Bombay LI of 1947).

The Bombay Warehouses Act, 1947 (Bombay LVI of 1947).

The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947).

The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947 (Bombay LVIII of 1947).

The Bombay Primary Education Act, 1947 (Bombay LXI of 1947).

The Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947).

The Bombay Refugees Act, 1948 (Bombay XXII of 1948).

The Bombay Building (Control on Erection) Act, 1948 (Bombay XXXI of 1948).

The Bombay Land Requisition Act, 1948 (Bombay XXXIII of 1948).

The Bombay Secondary School Certificate Examination Act, 1948 (Bombay XLIX of 1948).

The Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 (Bombay LIV of 1948).

The Bombay Animal Contagious Diseases (Control) Act, 1948 (Bombay LIX of 1948).

The Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948).

The Bombay Housing Board Act, 1948 (Bombay LXIX of 1948).

The Bombay Children Act, 1948 (Bombay LXXI of 1948).

The Bombay Khar Lands Act, 1948 (Bombay LXXII of 1948).

The Bombay Shops and Establishments Act, 1948 (Bombay LXXIX of 1948).

The Bombay Animal Preservation Act, 1948 (Bombay LXXXI of 1948).

The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXII of 1948).

The Bombay Anatomy Act, 1949 (Bombay XI of 1949).

The Bombay Nursing Homes Registration Act, 1949 (Bombay XV of 1949).

The Police Forces (Control and Direction) Act, 1949 (Bombay XVI of 1949).

The Bombay Seals Act, 1949 (Bombay XXII of 1949).

The Bombay Prohibition Act, 1949 (Bombay XXV of 1949).

The Bombay Repatriated Prisoners Act, 1949 (Bombay XXVII of 1949).

Second Schedule

Part I

The Bombay Haqqa Prohibition Act, 1839 (XX of 1839).

The Interest Act, 1839 (XXXII of 1839).

The Indian Slavery Act, 1843 (V of 1843)

The Judicial Officers' Protection Act, 1850 (XVIII of 1850).

The Apprentices Act, 1850 (XIX of 1850).

The Caste Disabilities Removal Act, 1850 (XXI of 1850).

The Public Servants (Inquiries) Act, 1850 (XXI of 1850).

The Public Servants (Inquiries) Act, 1850 (XXXVII of 1850).

The Legal Representatives' Suits Act, 1855 (XII of 1855).

The Indian Fatal Accidents Act, 1855 (XIII of 1855).

The Hindu Widows' Remarriage Act, 1856 (XV of 1856).

The Forfeiture Act, 1859 (IX of 1859).

The Societies Registration Act, 1860 (XXI of 1860).

The Indian Penal Code (XIV of 1860).

The Police Act (V of 1861).

The Stage Carriages Act (XVI of 1861).

The Government Seal Act, 1862 (III of 1862).

The Carriers Act, 1865 (III of 1865).

The Native Converts' Marriage Dissolution Act, 1866 (XXI of 1866).

The Acting Judges Act, 1867 (XVI of 1867).

The Press and Registration of Books Act, 1867 (XXV of 1867).

The Indian Divorce Act, 1869 (IV of 1869).

The Court-Fees Act, 1870 (VII of 1870).

The Female Infanticide Prevention Act, 1870 (VIII of 1870).

The Cattle Trespass Act, 1871 (I of 1871).

The Pensions Act, 1871 (XXIII of 1871).

The Indian Evidence Act, 1872 (I of 1872).

The Special Marriage Act, 1872 (III of 1872).

The Indian Contract Act, 1872 (IX of 1872).

The Indian Christian Marriage Act, 1872 (XV of 1872).

The Indian Oaths Act, 1873 (X of 1873).

The Indian Majority Act, 1875 (IX of 1875).

The Indian Law Reports Act, 1875 (XVIII of 1875).

The Dramatic Performances Act, 1876 (XIX of 1876).

The Specific Relief Act, 1877 (I of 1877).

The Indian Treasure-trove Act, 1878 (VI of 1878).

The Legal Practitioners Act, 1879 (XVIII of 1879).

The Religious Societies Act, 1880 (I of 1880).

The Municipal Taxation Act, 1881 (XI of 1881).

The Indian Trusts Act, 1882 (II of 1882).

The Transfer of Property Act, 1882 (IV of 1882).

The Indian Easements Act, 1882 (V of 1882).

The Powers-of Attorney Act, 1882 (VII of 1882).

The Land Improvement Loans Act, 1883 (XIX of 1883).

The Agriculturists' Loans Act, 1884 (II of 1884).

The Births, Deaths and Marriages Registration Act, 1886 (VI of 1886).

The Indian Tramways Act, 1886 (XI of 1886).

The Suits Valuation Act, 1887 (VII of 1887).

The Provincial Small Cause Courts Act, 1887 (IX of 1887).

The Police Act, 1888 (III of 1888).

The Measures of Length Act, 1889 (II of 1889).

The Revenue Recovery Act, 1890 (I of 1890).

The Charitable Endowments Act, 1890 (VI of 1890).

The Guardians and Wards Act, 1890 (VIII of 1890).

The Prevention of Cruelty to Animals Act, 1890 (XI of 1890).

The Bankers' Books Evidence Act, 1891 (XVIII of 1891).

The Government Management of Private Estates Act, 1892 (X of 1892).

The Partition Act, 1893 (IV of 1893).

The Land Acquisition Act, 1894 (I of 1894).

The Prisons Act, 1894 (IX of 1894).

The Crown Grants Act, 1895 (XV of 1895).

The Epidemic Diseases Act, 1897 (III of 1897).

The Indian Fisheries Act, 1897 (IV of 1897).

The Reformatory Schools Act, 1897 (VIII of 1897).

The General Clauses Act, 1897 (X of 1897).

The Lepers Act, 1898 (III of 1898).

The Code of Criminal Procedure, 1898 (V of 1898).

The Indian Post Office Act, 1898 (VI of 1898).

The Indian Stamp Act, 1899 (II of 1899).

The Government Buildings Act, 1899 (IV of 1899).

The Glanders and Farcy Act, 1899 (XIII of 1899).

The Prisoners Act, 1900 (III of 1900).

The Indian Foreign Marriage Act, 1903 (XIV of 1903).

The Ancient Monuments Preservation Act, 1904 (VII of 1904).

The Code of Civil Procedure, 1908 (V of 1908).

The Indian Limitation Act, 1908 (IX of 1908).

The Criminal Law (Amendment) Act, 1908 (XIV of 1908).

The Indian Registration Act, 1908 (XVI of 1908).

The Whipping Act, 1909 (IV of 1909).

The Indian Electricity Act, 1910 (IX of 1910).

The Prevention of Seditious Meetings Act, 1911 (X of 1911).

The Indian Lunacy Act, 1912 (IV of 1912).

The Wild Birds and Animals Protection Act, 1912 (VIII of 1912).

The Official Trustees Act, 1913 (II of 1913).

The Administrator General's Act, 1913 (III of 1913).

The Mussalman Wakf Validating Act, 1913 (VI of 1913).

The Indian Companies Act, 1913 (VII of 1913).

The Destructive Insects and Pests Act, 1914 (II of 1914).

The Local Authorities Loans Act, 1914 (IX of 1914).

The Indian Medical Degrees Act, 1916 (VII of 1916).

The Hindu Disposition of Property Act, 1916 (XV of 1916).

The Inland Steam Vessels Act, 1917 (I of 1917).

The Destruction of Records Act, 1917 (V of 1917).

The Cinematograph Act, 1918 (II of 1918).

The Usurious Loans Act, 1918 (X of 1918).

The Local Authorities Pensions and Gratuities Act, 1919 (I of 1919).

The Poisons Act, 1919 (XII of 1919).

The Provincial Insolvency Act, 1920 (V of 1920).

The Indian Securities Act, 1920 (X of 1920).

The Charitable and Religious Trusts Act, 1920 (XIV of 1920).

The Indian Red Cross Society Act, 1920 (XV of 1920).

The Identification of Prisoners Act, 1920 (XXXIII of 1920).

The Indian Elections Offences and Inquiries Act, 1920 (XXXIX of 1920).

The Cotton Transport Act, 1923 (III of 1923).

The Indian Boilers Act, 1923 (V of 1923).

The Workmen's Compensation Act, 1923 (VIII of 1923).

The Indian Official Secrets Act, 1923 (XIX of 1923).

The Legal Practitioners (Women) Act, 1923 (XXIII of 1923).

The Mussalman Wakf Act, 1923 (XLII of 1923).

The Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925).

The Provident Funds Act, 1925 (XIX of 1925).

The Indian Succession Act, 1925 (XXXIX of 1925).

The Contempt of Courts Act, 1926 (XII of 1926).

The Indian Trade Unions Act, 1926 (XVI of 1926).

The Cotton Industry (Statistics) Act, 1926 (XX of 1926).

The Legal Practitioners (Fees) Act, 1926 (XXI of 1926).

The Indian Forest Act, 1927 (XVI of 1927).

The Hindu Inheritance (Removal of Disabilities) Act, 1928 (XII of 1928).

The Hindu Law of Inheritance (Amendment) Act, 1929 (II of 1929).

The Child Marriage Restraint Act, 1929 (XIX of 1929).

The Dangerous Drugs Act, 1930 (II of 1930).

The Indian Sale of Goods Act, 1930 (III of 1930).

The Hindu Gains of Learning Act, 1930 (XXX of 1930).

The Mussalman Wakf Validating Act, 1930 (XXXII of 1930).

The Indian Press (Emergency Powers) Act, 1931 (XXIII of 1931).

The Indian Partnership Act, 1932 (IX of 1932).

The Criminal Law Amendment Act, 1932 (XXIII of 1932).

The Children (Pledging of Labour) Act, 1933 (II of 1933).

The Indian Medical Council Act, 1933 (XXVII of 1933).

The Sugarcane Act, 1934 (XV of 1934).

The Parsi Marriage and Divorce Act, 1936 (III of 1936).

The Payment of Wages Act, 1936 (IV of 1936).

The Agricultural Produce (Grading and Marking) Act, 1937 (I of 1937).

The Hindu Women's Rights to Property Act, 1937 (XVIII of 1937).

The Arya Marriage Validation Act, 1937 (XIX of 1937).

The Muslim Personal Law (Shariat) Application Act, 1937 (XXVI of 1937).

The Cutchi Memon's Act, 1938 (X of 1938).

The Criminal Law Amendment Act, 1938 (XX of 1938).

The Employers' Liability Act, 1938 (XXIV of 1938).

The Employment of Children Act, 1938 (XXVI of 1938).

The Motor Vehicles Act, 1939 (IV of 1939).

The Dissolution of Muslim Marriage Act, 1939 (VIII of 1939).

The Commercial Documents Evidence Act, 1939 (XVI of 1939).

The Medical Diplomas Act, 1939 (XXVIII of 1939).

The Arbitration Act, 1940 (X of 1940).

The Drugs Act, 1940 (XXIII of 1940).

The Professions Tax Limitation Act, 1941 (XX of 1941).

The Weekly Holidays Act, 1942 (XVIII of 1942).

The Industrial Statistics Act, 1942 (XIX of 1942).

The Hindu Married Women's Right to separate Residence and Maintenance Act, 1946 (XIX of 1946).

The Industrial Employment (Standing Orders) Act, 1946 (XX of 1946).

The Hindu Marriage Disabilities Removal Act, 1946 (XXVIII of 1946).

The Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946).

The Prevention of Corruption Act, 1947 (II of 1947).

The Industrial Disputes Act, 1947 (XIV of 1947).

The Requisitioned Land (Continuance of Powers) Act, 1947 (XVII of 1947).

The Indian Nursing Council Act, 1947 (XLVIII of 1947).

The Pharmacy Act, 1948 (VIII of 1948).

The Minimum Wages Act, 1948 (XI of 1948).

The Rehabilitation Finance Administration Act, 1948 (XII of 1948).

The Dentists Act, 1948 (XVI of 1948).

The Displaced Persons (Institution of Suits) Act, 1948 (XLVII of 1948).

The Electricity (Supply) Act, 1948 (LIV of 1948).

The Factories Act, 1948 (LXIII of 1948).

The Hindu Marriages Validity Act, 1949 (XXI of 1949).

The Payment of Taxes (Transfer of Property) Act, 1949 (XXII of 1949).

The Displaced Persons (Legal Proceedings) Act, 1949 (XXV of 1949).

The Essential Services (Maintenance) Ordinance, 1941 (XI of 1941).

Part II

The Bombay Finance Act, 1932 (Bombay II of 1932).

Third Schedule

Enactments	Names of States	Amendments
1	2	3
The Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948).	Akalkot, Aundh, Bhor, Jamkhandi, Jath, Kurundwad (Sr.), Kurundwad (Jr.), Miraj (Sr.), Miraj (Jr.), Mudhol, Phaltan, Ramdurg, Sangli, Savnur, Sawantwadi, Wadi-Jagir, Janjira, Dharampur, Balasinor, Chhota-Udepur, Lunawada, Rajpipla (including Segbara), Baria Bansda, Sant, Cambay, Idar, Jawhar, Vijaynagar, Sachin, Radhanpur, Palanpur, Jambughoda, Surgana, Tharad, Bhaderwa, Mohanpur, Malpur, Mansa, Wao, Khadal, Ghodasar, Vasna, Katosan, Sudasna, Valasna, Ranasan, Varsoda, Ambaliara, Punadra, Hoi. Sanjeli.	In column 4 of the Schedule annexed to the Act,- (a) In Section 3-A of the Bombay Tenancy Act referred to therein for the words and figures "the eighth day of November 1947" the words and figures" the eleventh day of August, 1949" shall be substituted. (b) In the proviso to subsection (1) of Section 4 of the Bombay Tenancy Act referred to therein, reference to "Section 9 of the Bombay Small Holders Relief Act, 1938" shall be read as reference to "any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938, if any, in any of the States". (c) In the proviso to subsection (1) of Section 4 of the Bombay Tenancy Act referred to therein, for the words and figures "the eighth day of August, 1946", the words and figures "the eighth day of August 1948" shall be substituted. (d) In sub-section (2) of Section 4 of the Bombay Tenancy Act referred to therein- (1) for the words and figures "the 8th November, 1946" the words and figures "the 11th day of August, 1948" shall be substituted; (2) For the words and figures "31st May, 1947" occurring in sub-clause (b) (i), the words and figures "31st May, 1949" shall be substituted. (3) for the words and figures "1st June, 1947" occurring in sub-clause (b) (ii), the words and figures "1st June, 1949" shall be substituted.
The Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948).	Kolhapur.	In column 4 of the Schedule annexed to the Act,- (a) In Section 3-A of the Bombay Tenancy Act referred to therein, for the words and figures the 8,h November, 1947" the words and figures "the 1st day of May, 1950" shall be substituted. (b) In the proviso to subsection (1) of Section 4 of the Bombay Tenancy Act referred to therein, reference to "Section 9 of the Bombay Small Holders Relief Act, 1938", shall be read as reference to "any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938, if any, in the State". (c) In the proviso to subsection (1) of Section 4 of the Bombay Tenancy Act referred to therein for the words and figures "the 8th day of November, 1946" the words and figures "the 1st May, 1949" shall be substituted. (d) In sub-section (2) of Section 4 of the Bombay Tenancy Act referred to therein,- (1) for the words and figures "the 8th November, 1946" the words and figures "the 1st day of May, 1949" shall be substituted; (2) for the words and figures "31st day of May, 1947" occurring in sub-clause (b) (i) the words and figures "31st day of May, 1949" shall be substituted; (3) for the words and figures "1st June, 1947" occurring in sub-clause (b) (ii), the words and figures "lst June, 1949" shall be substituted.
The Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947)	Akaliot, Aundh, Bhor, Jamkhandi, Jath, Kurundwad (Sr.) Kurundwad (Jr.), Miraj (Sri.), Miraj (Jr.), Mudhol, Phaltan, Ramdurg, Sangli, Savanur, Sawantwadi, Wadi-Jagir, Janjira, Dharampur, Balasinor, Chhota-Udepur, Lunawada, Rajpipla (including Segbara), Baria, Bansda, Sant, Cambay, Idar, Jawhar, Vijaynagar, Sachin, Radhanpur, Palanpur, Jambughoda, Surgana, Tharad, Bhaderwa, Mohanpur, Malpur, Mansa, Wao, Khadal, Ghodasar, Vasna, Katosan, Sudasna, Valasna, Ranasan, Varsoda, Ambaliara, Punadra, Ilol, Sanjeli.	(1) In Section 2- (a)(i) in clause (2) "Co-operative Society" shall mean a society registered under any of the provisions corresponding to those contained in the Bombay Co-operative Societies Act, 1925, or a society registered under the said Act. (ii) in clause (5) (a) for the figures, letters and word "30,h January, 1940" wherever they occur, the figures, letters and word "lsl January, 1948" shall be substituted; (b) for the words "the date of the coming into operation of this Act or the establishment of the Board concerned under the repealed Act, "wherever they occur the words, figures and letters "the 15,h day of September, 1948" shall be substituted. (2) In Section 4, for subsection (1) the following shall be substitute, namely:-"(1) Any debtor ordinarily residing in any local area or his creditor may make an application on or before the 15th June, 1949 to the Court for the adjustment of his debts". (3) In Section 7, for the figures, letters and word "1st January, 1938" the figures, letters and word "1st January, 1948" shall be substituted. (4) In Section 22, the following proviso shall be added at the end, namely: "Provided further that where any amount due to a creditor is determined by a competent tribunal or authority under any law in force in any of the States relating to the conciliation or adjustment of the debts of agriculturists corresponding to this Act, the amount so determined shall be binding on the parties." (5) In Section 23, in the proviso, after the figures "1879" the words "or any enactment corresponding thereto" shall be inserted. (6) In Section 24, subsection (2), for the figures, letters and word "1st August 1947" the figures, letters and word "16th June, 1949" shall be substituted. (7) In Section 25,- (a) in clause (i), the words and figures "or by a Board established under Section 4 of the repealed Act" shall be deleted; (b) in clause (ii) for the figures, letters and words "15,h February, 1939" the figures, letters and word "l8th January, 1948" shall be substituted. (8) In Section 32, subsection (2)- (i) for clause (c) the following clause shall be substituted namely:- "(c) loans given by resource societies or by persons authorised to advance loans under Section 54 for the financing of crops or for seasonal finance"; (ii) in the Explanation the words "under the repealed Act" and the words "under this Act" shall be deleted. (9) In Section 56 for the words "date of the coming into operation of this Act" the figures, letters and word "15th June, 1949" and for the words and figures "the Dckkhan Agriculturist Relief Act, 1879" the words and figures "any enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, in force in any of the States" shall be substituted. (10) In Section 56, in subsection (1)- (i) for the words and figures "the Dekkhan Agriculturists' Relief Act, 1879, by the Bombay Agricultural Debtors Relief Act, 1939, the first mentioned Act", the words and figures "any enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, in force in any of the States, such enactment" shall be substituted; (ii) the words and brackets "with effect from the date of the coming into operation of this Act (hereinafter in this section referred to as the said date") shall be deleted; (iii) for the words "for the period of three years from the said date" the words, figures and letters "up to the 26th day of May, 1950" shall be substituted; (iv) for the first proviso the following shall be substituted, namely:- "Provided that any proceeding in or out of any suit instituted on or before the 26th May, 1950 shall be continued and disposed of after the said date, as if the enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, had continued in force after the said date."
The Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947).	Kolhapur	(1) In Section 2,- (1) in clause (2), "Cooperative Society" shall mean a society registered under any of the provisions corresponding to those contained in the Bombay Co-operative Societies Act, 1925, or a society registered under the said Act; (a) for the figures, letters and word "30th January, 1940" wherever they occur, the figures, letters and word "1sl January, 1949" shall be substituted; (b) for the words "the date of the coming into operation of this Act or of the establishment of the Board concerned under the repealed Act", wherever they occur, the words, figures and letters "the 1st May, 1949" shall be substituted. (ii) in clause (5)- (2) In Section 4, for subsection (1) the following shall be substituted, namely:- "(1) Any debtor ordinarily residing in any local area or his creditor may make an application before the 31st October, 1949 to the Court for the adjustment of his debts: Provided that any debtor ordinarily residing in any of the villages of Mososhi, Soliwade, Angale and Mosam forming part of the Rajapur Taluka of the Ratnagiri District or any creditor of such debtor may make an application on or before the 31st August, 1950 to the Court for the adjustment of his debts." (3) In Section 7, for the figures, letters and word "1st January, 1938" the figures, letters and word "1st January, 1949" shall be substituted. (4) In Section 22, the following proviso shall be added at the end, namely:- "Provided further that where any amount due to a creditor is determined by a competent tribunal or authority under any law in force in the Kolhapur State relating to the conciliation or adjustment of the debts of the agriculturists corresponding to this Act, the amount so determined shall be binding on the parties". (5) In Section 23, in the proviso, after the figures "1879" the words "or any enactment corresponding thereto" shall be inserted. (6) In Section 24, in subsection (2),- (i) for the figures, letters and word "1st August, 1947" the figures, letters and word "31st October, 1949" shall be substituted; (ii) after the words "transfer in the nature of a mortgage" the following proviso shall be inserted- "Provided that any agricultural labourer ordinarily residing in any of the villages of Mososhi, Soliwade, Angale and Mosam forming part of the Rajapur Taluka of the Ratnagiri District may make such application on or before the 31s1 August, 1950". (iii) before the words "On hearing the application" the brackets and figure "(3)" shall be inserted. (7) In Section 25,- (i) in clause (i), the words and figure "or by a Board established under Section 4 of the repealed Act" shall be deleted; (ii) in clause (ii), for the figures, letters and words "15th February,, 1939", the figures, letters and words "1st January, 1949" shall be substituted. (8) In Section 32, in subsection (2),- (i) for clause (c), the following clause shall be substituted, mainly:- "(c) loans given by resource societies or by persons authorised to advance loans under Section 54 for the financing of crops or for seasonal finance,"; (ii) in the Explanation the words "under the repealed Act" and the words "under this Act" shall be deleted. (9) In Section 56, in subsection (1),- (i) for the words and figures "the Dekkhan Agriculturists' Relief Act, 1879, by the Bombay Agricultural Debtors Relief Act, 1939, the first mentioned Act" the words "any enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, in force in the Kolhapur State, such enactment", shall be substituted; (ii) the words and brackets "with effect from the date of the coming into operation of this Act (hereinafter in this section referred to as the said date)" shall be deleted; (iii) for the words "for a period of three years from the said date] the words, figures and letters "up to the 26th day of May, 1950" shall be substituted; (iv) for the first proviso the following proviso shall be substituted, namely:- "Provided that any proceeding in or out of any suit instituted on or before the 26th May, 1950 shall be continued and disposed of after the said date, as if the enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, had continued in force after the said date".
The Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948).	Baroda and Danta	In column 4 of the Schedule annexed to the Act,- (a) in Section 3-A of the Bombay Tenancy Act referred to therein for the words and figures "the eighth day of November, 1947" the words and figures "the first August, 1950" shall be substituted; (b) in the proviso to subsection (1) of Section 4 of the Bombay Tenancy Act referred to therein, reference to "Section 9 of the Bombay Small Holders Relief Act, 1938" shall be read as reference to "any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938, if any, in the State"; (c) in the proviso to subsection (1) of Section 4 of the Bombay Tenancy Act referred to therein, for the words and figures "the eighth day of November, 1946" the words and figures "the first day of August, 1949" shall be substituted; (d) in sub-section (2) of Section 4 of the Bombay Tenancy Act referred to therein- (1) for the words and figures "the eighth November, 1946" the words and figures "the first August, 1949" shall be substituted, (2) for the words and figures "31st day of May, 1947" occurring in sub-clause (b) (i) the words and figures "31st day of May, 1950" shall be substituted, (3) for the words and figures "1st day of June, 1947" occurring in sub-clause (b) (ii), the words and figures "1st day of June, 1950" shall be substituted.
The Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947).	Baroda and Danta	(1) In Section 2- (1) in clause (2), "Cooperative Society" shall mean a society registered under any of the provisions corresponding to those contained in the Bombay Co-operative Societies Act, 1925, or a society registered under the said Act; (ii) in clause (5)- (a) for the figures letters and word "30lh January, 1940" wherever they occur the figures, letters and word "1st January, 1949" shall be substituted; (b) the words "or the establishment of the Board concerned under the repealed Act" wherever they occur shall be deleted. (2) In Section 4 for subsection (1), the following shall be substituted, namely:- "(1) Any debtor ordinarily residing in any local area or his creditor may make an application on or before the 31st January, 1950 to the Court for adjustment of his debts". (3) In Section 7 for the figures, letters and word "1st January 1938", the figures, letters and word "1st January, 1949" shall be substituted. (4) In Section 22 the following proviso shall be added at the end namely:- "Provided further that where any amount due to a creditor is determined by a competent tribunal or authority under any law in force in the Baroda or Danta State relating to the conciliation or adjustment of the debts of the agriculturists corresponding to this Act, the amount so determined shall be binding on the parlies." (5) In Section 23 in the proviso after the figures "1879" the words "or any enactment corresponding thereto" shall be inserted. (6) In Section 24 in subsection (2), for the figures, letters and word "1st August, 1947" the figures and word "1st February, 1950" shall be substituted. (7) In Section 25- (i) in clause (i), the words and figures "or by a Board established under Section 4 of the repealed Act" shall be deleted, (ii) in clause (ii), for the figures, letters and words "15th February, 1939" the figures, letters and words "1st January, 1949" shall be substituted. (8) In Section 32, in subsection (2)- (i) for clause (c), the following clause shall be substituted, namely :- "(c) loans given by resource societies or by persons authorised to advance loans under Section 54 for the financing of crops or for seasonal finance,"; (ii) in the Explanation, the words "under the repealed Act" and the words "under this Act;" shall be deleted. (9) In Section 56, in subsection (1)- (i) for the words and figures "the Dekkhan Agriculturists Relief Act, 1879, by the Bombay Agricultural Debtors' Relief Act, 1939, the first mentioned Act", the words "any enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, in force in the State" shall be substituted; (ii) the words and brackets "with effect from the date of coming into operation of this Act (hereinafter in this section referred to as the said date )" shall be deleted; (iii) for the words "for a period of three years from the said date" the words, figures and letters "up to the 26th day of May, 1950" shall be substituted; (iv) for the first proviso, the following proviso shall be substituted, namely :- "Provided that any proceeding in or out of any suit instituted on or before the 26th May, 1950 shall be continued and disposed of after the said date, as if the enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, had continued in force after the said date."
The Bombay Rents, Hotel and Lodging Home Rates Control Act, 1947 (Bombay LVII of 1947).	Baroda	(1) For clause (10) of Section 5 the following shall be substituted:- "(10) `specified date' means- (a) in the case of any premises let for the purpose of residence, the first January, 1944. (b) in the case of any premises let for non-residential purposes, the first day of January 1944. (10-A) `Standard rent' in relation to any premises let for the purpose of residence or for non-residential purpose means- (a) where the standard rent is fixed by the Controller under the House Rent Control Order, 1947, made by the Baroda Government, such standard rent, or (b) Where the standard rent is not so fixed, subject to the-provisions of Section 11 - (i) the rent at which the premises were let on the specified date, or (ii) where they were not let on the specified date the rent at which they were last let before that date, or (iii) where they were first let after the specified date, the rent at which they were first let, or (iv) in any of these cases specified in Section 11, the rent fixed by the Court: Provided that an increase in rent made in operation immediately before the 30,h day of July, 1949, in accordance with the provision of the said House Rent Control Order, 1947, shall be deemed to be included in the standard rent;". (2) In Sections 7, 11 and 18 of the said Act, for the words and figures "the first day of September, 1940" wherever they occur, the words "the specified date" shall be substituted.
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The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXII of 1948)	Kolhapur State inclusive of Jahagirs within the limits of the said State.	For the words and figures "first January, 1948" in Section 15 of the said Act, the words and figures "first March, 1949" shall be substituted.
The Bombay Sugarcance Cess Act, 1948 (Bombay LXXXII of 1948).	Akalkot, Kurandwad (Jr.). Ramdurg, Aundh, Bhor, Miraj (Sr.) Sangli, Jamkhandi, Miraj (Jr.), Sawantwadi, Kurundwad (Sr.), Mudhol, Wadi Phaltan, Jagir,	In Section 15, for the words and figures "first day of January, 1948" the word and figures "23rd March, 1948" shall be substituted.
The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXII of 1948).	Janjira	In Section 15, for the words and figures "first day of January, 1948" the word and figures "14th April, 1948" shall be substituted.
The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXII of 1948).	Ambaliara.	Palanpur.
	Balasinor.	Punadra.
	Bansda.	Radhanpur.
	Baria.	Rajpipla.
	Bhaderwa.	(including Segbara).
	Cambay
	Chhota-Udepur.	Ranasan.
	Dharampur.	Sachin.
	Ghodasar.	Sanjeli.
	Idar.	Sant.
	Ilol.	Sudasna.
	Jambughoda.	Surgana.
	Jawhar.	Tharad.
	Katosan.	Valasna.
	Khadal.	Varsoda.
	Lunawada.	Vasna.
	Malpur.	Vijayanagar.
	Mansa.	Wao.
	Mohanpur.	In Section 15, for the words and figures "first day of January, 1948" the word and figures "28th May, 1948" shall be substituted.
The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXII of 1948).	Danta	In Section 15, for the words and figures "first day of January, 1948" the words and figures "4th November, 1948" shall be substituted.
The Bombay District Municipal Act, 1901 (Bombay Ill of 1901).	Baroda	[(1)] After Section 74, the following section shall be inserted, namely:- "74A. Power of Government to withdraw exemption for concession granted in respect of taxes.- The State Government may at any time by order in writing withdraw any exemption from, or concession in respect of, any tax granted to any person by the Government of the former Baroda State by an order issued under the `A' Class Municipalities Act (Baroda Act No. XII of 1949)." [(2)] In Section 91-A- (i) after sub-section (2), the following shall be inserted, namely:- "(2A) It shall be the duty of every Municipality to maintain every regular line of the public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 301h day of July, 1949: Provided that the Municipality may alter or cancel any such regular line if having regard to the needs of traffic- (a) it was before the aforesaid date classified by the Municipality, with the sanction of the Government of the former Baroda State, as unimportant, or (b) it is so classified by the Municipality with the sanction of the State Government within two years from the commencement of the Bombay Merged States (Laws) (Second Amendment) Act, 1951 (Bombay XXXII of 1951)." (ii) in sub-section (3), the following shall be added at the end, namely:- "Explanation.-For the purposes of this section, the regular line of the public street' shall include a regular line of public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 30th July, 1949."] [(3)] After Section 180 of the Bombay District Municipal Act, 1901 (Bombay Ill of 1901), the following section shall be inserted, namely:- "180-A. (1) Notwithstanding anything contained in the foregoing provisions of this Act, such rules, by-laws, orders made, issued or sanctioned by or in respect of any of the Municipalities whether constituted under the A Class Municipalities Act (Baroda No, XII of 1949) or the B Class Municipalities Act (Baroda No. XIV of 1949) of the former Baroda State (hereinafter called "the said Municipalities" and "the said Baroda Municipalities Acts" respectively) as were in force immediately before the 30lh day of July, 1949 under the said Baroda Municipalities Acts, shall in so far as they are consistent with the provisions of the Bombay District Municipal Act, 1901 (Bombay Ill of 1901), shall be deemed to have been made, issued or sanctioned by or in respect of the said Municipalities under the appropriate provisions of the said Act on the said date and continue in force until altered, repealed or amended by a competent authority. (2) All references to the Baroda Government or to any officer of the Baroda Government in any such rules, by-laws or orders shall be construed as references to the Government of Bombay or the corresponding officer of the Government of Bombay, as the case may be; and all licenses, permits or permission issued or given under any such rules, bylaws or orders shall also continue in force until superseded or modified by a competent authority."
[The Bombay District Municipal Boroughs Act, 1925 (Bombay XVIII of 1925).]	Baroda	[(A-1) After Section 4, the following section shall be inserted, namely:-] "4-A. Inclusion of certain industrial areas in Baroda Municipal area from 1st August, 1949.- (1) Notwithstanding anything contained in this Act or the Bombay District Municipal Act, 1901 (Bombay III of 1901) (hereinafter referred to as the District Municipal Act) the area known as the Industrial Zone to the north of the Alembic Chemical Works Co. Limited, and the area covered by the said Chemical Works, and described in Schedule I-A, hereinafter referred to as the said areas, shall be `deemed to have been included within the limits of the former Baroda Municipal District from the 1st day of August, 1949 to the 30lh day of April, 1950 (both inclusive) and within the limits of the Baroda Municipal Borough with effect from the 1st day of May, 1950. (2) Any appointment, notification, notice, order, scheme, licence permission, rule, by-law or form or any tax made, issued or imposed or purported to have been made issued or imposed and anything done or purported to have been done in respect of any such appointment, notification, notice, order, scheme, licence, permission, rule, by-law, form or tax, under the District Municipal Act or this act, in respect of the said areas, in so far as such appointment, notification, notice, order, scheme, licence, permission, rule, by-law, form, tax or thing is not inconsistent with the provisions of the District Municipal Act or this Act, as the case may be, shall be legal and valid and shall be deemed to have been legal and valid in respect of the said areas from the dates on which it was made, issued, imposed or done, as the case may be and shall continue in force unless and until it is superseded by any other appointment, notification, notice, order, scheme, licence, permission, rule, by-law, form or tax made, issued or imposed or anything done under this Act." [(A-2) After Schedule I, the following Schedule shall be inserted, namely:- "Schedule I-A. Beginning from the East-South corner of Survey No. 104 of the Subhanpura village and going along the northern boundary of Survey Nos. 105, 102, 106, 149, 150, 156/1 and 157, then crossing the road and starting from the South-West corner of Survey No. 94, going in North along the village site boundaries of the village Subhanpura up to Survey No. 92 and going through Survey Nos. 1107, 1108, 1109, 1116, 1117, 1118, 1123, 1168, 22, 21, 17 and 18 of the Gorwa village then turning to East and going through Survey Nos. 19 and 20, then crossing the road going along the Gorwa village site boundary up to South-East corner then crossing the road and turning North and going in the North along the western boundary of the road passing by the Gorwa village site, then passing through Survey Nos. 1, 2, 626, 627, 628 and 624 up to the Northern end of the Industrial area, then turning East, and coming up to the North-West corner of Survey No. 624 in the Industrial area and then walking along the northern limit of the road and then passing through Survey Nos. 624 and 628, crossing the road and passing through Survey Nos. 700, 699, 698, 694, 695, 760, 761, 759, 758, 766, 767, 754 and 768 up to the North-East corner of the Industrial zone in Survey No. 769, then turning South and going along the eastern boundary of Survey Nos. 753, 752, 751, 1014/1, 1013, 1011/1, 1010/1, 1009, 1007/1-2, 1006, 1005/1-2, 1004, 1003/1, 1001, 1000 and 999 and then walking along the Railway siding of the Alembic Chemical Works upto its junction with the main lines, then turning to the West and reaching the southern boundary of Survey No. 984 of Gorwa village and walking along the eastern boundary of Survey Nos. 627, 626, 625 and 624 up to its South-East corner and then turning West and walking along its southern boundary and reaching South-West corner of Survey No. 623 and then turning towards North along the boundaries of Survey Nos. 623 and 622 and then crossing the road and reaching the South-East corner of Survey No. 1084 of Gorwa village and turning to the West along the southern boundaries of Survey Nos. 1084, 1085, 1088, 1091 and 1092 reaching to the main road of the Industrial zone."] [(1) After Section 103, the following section shall be inserted, namely:- "(103A) Power of Government to withdraw exemption or concession granted in respect of taxes.- The State Government may at any time by order in writing withdraw any exemption from, or any concession in respect of, any tax granted to any person by the Government of the former Baroda State by an order issued under the `A' Class Municipalities Act (Baroda Act No. XII of 1949)."] [(2)] In Section 118,- (i) after sub-section (2) the following shall be inserted, namely:- "(2A) It shall be the duty of every municipality to maintain every regular line of the public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 30th day of July 1949:” Provided that the municipality may alter or cancel any such regular line if having regard to the needs of traffic- (a) it was before the aforesaid date classified by the municipality with the sanction of the Government of the former Baroda State, as unimportant, or (b) it is so classified by the municipality with the sanction of the State Government within two years from the commencement of the Bombay Merged States (Laws) (Second Amendment) Act, 1951 (Bombay XXXII of 1951)." (ii) in sub-section (3), the following shall be added at the end, namely:- "Explanation.-For the purposes of this section `the regular line of the public street' shall include a regular line of public street prescribed or sanctioned by the Government of the former Baroda State at any time prior to the 30th day of July, 1949".]
[The Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938).]	All merged States	In sub-section (3) of Section 1, the following proviso shall be added at the end, namely:- “Provided that in all merged States, Part III shall come into force on such date as may be specified by the State Government by notification in the Official Gazette in this behalf, notwithstanding the fact that the aforesaid period of two years or five years, as the case may be, may not have expired from the date on which Parts I and II may have come into force in any area forming part of the said State.'']
[The Bombay Medical Act, 1912 (Bombay VI of 1912).]	All merged States	After Section 8, the following new section shall be inserted, namely:- "8A. Registration of medical practitioners registered in merged States.- Notwithstanding anything contained in Section 7, every person- (a) whose name, immediately before the date of merger of the State with the State of Bombay, stood registered as a medical practitioner in the register of medical practitioners maintained under any law for the time being in force in the merged State; and (b) who holds any of the qualifications specified in the Schedule to the Indian Medical Council Act, 1933 (XXVII of 1933), or this Act, shall be deemed to be a medical practitioner registered under this Act. (2) If any question arises whether any person is deemed to be a registered medical practitioner under sub-section (1), the matter shall be referred to the Surgeon General with the Government of Bombay for decision and his decision shall be final."
The Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938).	All merged States	(1) After Section 17, the following new section shall be inserted, namely:- "17-A. Registration of persons registered in merged States.- (1) Notwithstanding anything contained in Section 16, every practitioner, whose name immediately before the date of merger of the State with the State of Bombay, stood registered as a practitioner in the register of practitioners maintained under any law for the time being in force in the merged State corresponding to this Act shall be deemed to be a practitioner registered under this Act. (2) if any question arises whether any person is deemed to be a registered practitioner under subsection (1), the matter shall be referred to the Surgeon General with the Government of Bombay for decision and his decision shall be final." (2) After Section 18, the following new section shall be inserted, namely:- "18-1A. Registration of other persons registered in merged States.- (1) Any person other than the one specified in Section 8-A of the Bombay Medical Act, 1912 (Bombay VI of 1912), or Section 17-A of this Act, whose name immediately before the date of the merger of the State with the State of Bombay stood registered in the register maintained under any law for the time being in force corresponding to either of the aforesaid Acts shall be entered in the list. (2) If any question arises whether a person is entitled to have his name entered in the list under sub-section (1), the matter shall be referred to the Surgeon General with the Government of Bombay for decision and his decision shall be final."]
[The Bombay Local Boards Act, 1923 (Bombay VI of 1923).	All merged States	To Section 93, the following sub-section shall be added, namely:- "(3) Notwithstanding anything contained in subsection (1), the State Government may, having regard to the standard rate of assessment in any area, by notification in the Official Gazette direct that no cess shall be levied in such area for such period or that the cess shall be levied in such area for such period at such lower rate, as may be specified in the notification".]

Fourth Schedule

1. The Agricultural Banks Act, 1924 (Baroda Act XVIII of 1924).
2. The Caste Tyranny Removal Act, 1933 (Baroda Act LV of 1933).
3. The Kolhapur Hill Station Act, 1945 (Kolhapur Act LXII of 1945).
4. The Sawantwadi Prevention of Malaria Act, 1947.

Fifth Schedule

I	II
Enactments.	Names of States.
The Government Loan Rules, 1931	Baroda.
The Watan Rules, 1932	Baroda.
[*	* ]
The Hindu Act, 1937 (XXXVII of 1937)	Baroda.
The Maharaja Sayajirao University of Baroda Act, 1949 (XVII of 1949) as amended by the Baroda State (Application of Laws) Order, 1949.	Baroda.
The Okna Port Rules	Baroda.
The Rules (Digest) of Hindu Law, 1920.	Kolhapur.