Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951

Bombay Act No. 46 of 1951

mh743

[Dated 27th November, 1951]

For Statement of Objects and Reasons, see Bombay Government Gazette, 1951, Part V, p. 296.

An Act to amend the Bombay District Municipal Act, 1901, and the Bombay Municipal Boroughs Act, 1925.

Whereas it is expedient to amend the Bombay District Municipal Act, 1901, and the Bombay Municipal Boroughs Act, 1925, for the purposes hereinafter appearing; It is hereby enacted as follows:-

Short title.- This Act may be called the Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951.

2 to 5. [The amendments made by sections 2-5 have been incorporated in the Bombay District Municipal Act, 1901, and the Bombay Municipal Boroughs Act, 1925.]

Amendment of enactment specified in Schedule.- The enactment specified in the first column of the Schedule shall, in its application to the State of Bombay, be amended to the extent specified in the second column thereof.

Schedule

Enactment		Extent of amendment
(1)		(2)
Indian Electricity Act, 1910 (Act IX of 1910)"	1.	In section 3, after sub-section (1) the following sub-section shall be inserted, namely ;-
	"(1A)	If the applicant under subsection (1) is a local authority, the area specified in the licence may include any area outside the area for which such local authority is constituted :
		Provided that, under the enactment constituting such local authority, such local authority is authorised to supply energy in such area."
	2.	In section 7,
	(1)	in sub-section (1), after the words "is constituted", the words "inclusive of the area, if any, for which such local authority is authorised to supply energy under the enactment constituting such local authority" shall be inserted;
	(2)	in sub-section (2), in clause (b) after the word "constituted" the words "inclusive of the area, if any, for which such local authority is authorised to supply energy under the enactment constituting such local authority" shall be inserted.