Bombay Seals Act, 1949

The Bombay Seals Act, 1949

Bombay Act No. 22 of 1949

MH243

[12th May, 1949]

For Statement of Objects and Reasons, see Bombay Government Gazette, 1949, Part V, page 165.

An Act to provide for the alteration of seals prescribed in the Letters Patent of the High Court and certain enactments.

Whereas it is expedient to provide for the alteration of seals prescribed in the Letters Patent of the High Court of Judicature for the Presidency of Bombay, bearing date the twenty-eighth day of December, One thousand eight hundred and sixty-five, and the Bombay Civil Courts Act, 1869; It is hereby enacted as follows:-

1. Short title and commencement.- (1) This Act may be called the Bombay Seals Act, 1949.

(2) It shall come into force on such date as the Provincial Government may, by notification in theOfficial Gazette, appoint.

2. Amendment of clause 6 of the Letters Patent of 28th December 1865.- In clause 6 of the Letters Patent of the High Court of Judicature for the Presidency of Bombay, bearing date the twenty-eighth day of December, One thousand eight hundred and sixty-five, for the words "Our Royal Arms" the words "the Asoka Capital Motif" shall be substituted.

3-4. [Amendments made by these sections have incorporated in the Bombay Civil Courts Act, 1869 (XIV of 1869).]

• Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951