Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958

The Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958

(Bombay Act No. 2 of 1959)

mh682

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Extraordinary, Part V, page 579.

An Act to extend the Bombay Electricity (Special Powers) Act, 1946, to the rest of the State of Bombay, for that and certain other purposes further to amend that Act, and to repeal corresponding laws in force in those parts of the State to which the Act is extended.

Whereas it is expedient to extend the Bombay Electricity (Special Powers) Act, 1946. to rest of the State of Bombay, for that and certain other purposes further to amend that Act, and to repeal corresponding laws in force in those parts of the State to which the Act is extended;

It is hereby enacted in the Ninth Year of the Republic of India as follows:-

1. Short title.- This Act may be called the Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958.
2. Extension of Bombay XX of 1946, to the rest of the State of Bombay.- The Bombay Electricity (Special Powers) Act, 1946, is hereby extended to that part of the State of Bombay to which immediately before the commencement of this Act, it did not extend.

3 to 9. [The amendments made by sections 3-9 have been incorporated in the Bombay Electricity (Special Powers) Act, 1946.]