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State of Maharashtra - Act

The Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980

MAHARASHTRA
India

The Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980

Act 15 of 1980

  • Published on 6 August 1980
  • Commenced on 6 August 1980
  • [This is the version of this document from 6 August 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980Maharashtra Act No. 15 of 1980For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1984, Part 5 Extraordinary page 200.This Act received the Governor's assent on the 6th August, 1980; and was first published in the Maharashtra Government Gazette on the 7th August, 1980.An Act to amend certain enactments to change their short titles from "Bombay Acts" to "Maharashtra Acts".Whereas, it is expedient to amend certain enactments to change their short titles from " Bombay Acts " to " Maharashtra Acts ", to facilitate their citation in future by more appropriate short titles and clarify their application to the existing Maharashtra State and to make certain consequential and incidental provisions; It is hereby enacted in the Thirty- first Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Maharashtra (Change of Short Titles of certain Bombay Acts) Act, 1980.

2. Amendment of certain enactments.

- The enactments specified in the Schedule are hereby amended to the extent and in the manner mentioned in the fourth column there of.

3. Construction of references in enactments, etc., or in instruments.

- Unless the context otherwise requires, any reference to the short title of any of the enactments specified in the Schedule in any other enactment, or in any rules, regulations, by-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 the short title of that enactment as amended in the fourth column of the Schedule.

Schedule

(See Section 2)
Year No. Short title   Amendments
1 2 3   4
1956 XLVI The Bombay Contingency Fund Act, 1956.   In section 1, for the words and figures "theBombay Contingency Fund Act, 1956," the words "theMaharashtra Contingency Fund Act." shall be substituted.
1956 XLVII The Bombay Legislative Council (Chairman andDeputy Chairman) and the Bombay Legislative Assembly (Speakerand Deputy Speaker) Salaries and Allowances Act, 1956. (a) In the long title, for the words "theBombay Legislative Council" and "the BombayLegislative Assembly" the words "the MaharashtraLegislative Council" and "the Maharashtra LegislativeAssembly" shall, respectively, be substituted.
      (b) In the preamble, for the words "the BombayLegislative Council" and "the Bombay LegislativeAssembly" the words "the Maharashtra LegislativeCouncil" and "the Maharashtra Legislative Assembly"shall, respectively, be substituted.
      (c) In Section 1, for sub-section (1), thefollowing sub-section shall be substituted, namely :-
        "(1) This Act may be called theMaharashtra Legislative Council (Chairman and Deputy Chairman)and Maharashtra Legislative Assembly (Speaker and DeputySpeaker) Salaries and Allowances Act."
1956 XLVIII The Bombay Ministers' Salaries and AllowancesAct, 1956 (a) In the long title, the words "theGovernment of Bombay" the words "the Government ofMaharashtra" shall be substituted.
      (b) In the preamble, for the words "theGovernment of Bombay" the words "the Government ofMaharashtra" shall be substituted.
      (c) In section 1, for sub-section (1), thefollowing sub-section shall be substituted namely:-
        "(1) This Act may be called theMaharashtra Ministers' Salaries and Allowances Act."
1956 XLIX The Bombay Legislature Members' Salaries andAllowances Act, 1956. (a) In the long title, for the words "theBombay Legislature" the words "the MaharashtraLegislature" shall be substituted.
      (b) In the preamble, for the words "the BombayLegislature" the words "the Maharashtra Legislature"shall be substituted.
      (c) In section 1, for the sub-section (1) thefollowing sub-section shall be substituted namely:-
        "(1) This Act may be called theMaharashtra Legislature Members' Salaries and Allowances Act."
1956 LII The Bombay Legislature Members (Removal ofDisqualifications) Act, 1956. (a) In the long title for the words "theBombay Legislative Assembly and the Bombay Legislative Council."the words "the Maharashtra Legislative Assembly and theMaharashtra Legislative Council." shall be substituted.
      (b) In Section 1, for sub-section (1), thefollowing sub-section shall be substituted, namely:-
        "(1) This Act may be called theMaharashtra Legislature Members (Removal of Disqualifications)Act."