40. [ Repeal and savings. [Section 40 was inserted by Bombay 50 of 1959, Section 4(s).]
- On the commencement of this Act in that part of the State to which it is extended by the Bombay Money-lenders (Unification and Amendment) Act, 1959, the Central Provinces and Berar Money-lenders Act, 1934 and the Central Provinces and Berar Protection of Debtors Act, 1937 in their application to the Vidarbha region of the State, the Money-lenders Act, 1949 Fasli and the Hyderabad Money-lenders Validity of Licenses Act, 1956 in their application to the Hyderabad area of the State and the Bombay Money-lenders Act, 1946 as applied to the Kutch area of the State shall be repealed:Provided that the repeal of any of the Acts shall not affect-(a)the previous operation of any Act so repealed or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid,and any such investigation Legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the Bombay Money-lenders (Unification and Amendment) Act, 1959 had not been passed:Provided further that, subject to the preceding proviso, anything done or any action taken (including rules, delegations and authorisations made, registers maintained, registration certificates and licences granted and notification issued) under a provision of any Act so repealed shall, in so far as it is not inconsistent with any of the provision of this Act, be deemed to have done or taken under the corresponding provision of this Act, and shall continue to be in force accordingly, unless and until altered, amended, or superseded by anything done or any action taken under this Act.][* * *] [The existing Schedule was deleted by Maharashtra 76 of 1975, Section 20.]NotificationsG.N., A. & C.D., No. MLA. 2075/967/2-C, dated 29th July, 1976 (M.G., Part IV-B, page 947) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Money-lenders (Amendment) Act, 1975 (Maharashtra LXXVI of 1975), the Government of Maharashtra hereby appoints the 29th day of July 1976, to be the date on which the said Act shall come into force.G.N., A. & C.D., No. MLA. 1476/3749/7-c(a), dated 28th July, 1977 (M.G., Part IV-B, page 676) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Money-lenders (Amendment) Act, 1977 (Maharashtra XX of 1977), the Government of Maharashtra hereby appoints the 28th day of July 1977, to be the date of which the said Act shall come into force.G.N., I. & C.D., No. MLA. 4659/156493-mwh, dated 23rd November, 1959 (B.G., Part IV-B, page 1586) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Money-lenders Act, 1946 (Bombay XXXI of 1947), the Government of Bombay hereby appoints the 1st day of February, 1960 to be the date on which the said Act shall come into force in that part of the State of Bombay to which the said Act is extended by the Bombay Money-lenders (Unification and Amendment) Act, 1959 (Bombay L of 1959).G.N., A. & C.D., No. MLA. 1479/26524/262/7-C, dated 12th July, 1979 (M.G., Part, IV-B, page 1394) - Whereas, the State Government is empowered under paragraph (v) of clause (10) of section 2 of the Bombay Money-Lenders Act, 1946 (Bombay XXXI of 1947) to specify any financial institution for the purposes of the said Clause (10);And whereas, the Housing Development Finance Corporation Limited, a company incorporated under the Indian Companies Act, 1956 (I of 1956) and having its registered office at Ramon House, 169, Backbay Reclamation, Bombay 400 020 is financial institution for the purposes of the said Clause (10);Now, therefore, in exercise of the powers conferred by paragraph (v) of clause (10) of section 2 of the Bombay Money-lenders Act, 1946 (Bombay XXXI of 1947), the Government of Maharashtra hereby specifies the Housing Development Finance Corporation Limited for the purposes of Clause (10) of the said Section 2.G.N., C. & T.D., No. MLA. 1591/1239/CR-558/7-C, dated 17th December, 1992 (M.G., Part IV-B, page 4) - Whereas, the State Government is empowered under paragraph (v) of clause (10) of section 2 of the Bombay Money-Lenders Act, 1946 (Bombay XXXI of 1947) to specify any financial institution for the purposes of the said clause (10);And whereas, the Dewan Housing Development Finance Corporation Limited a Company incorporated under the Indian Companies Act, 1956 having its registered office in the State of Maharashtra at Warden House, 2nd Floor, Sir P.M. Road, Fort, Bombay 400 023, is a financial institution for the purposes of the said clause (10);Now, therefore, in exercise of the powers conferred by paragraph (v) of clause (10) of section 2 of the Bombay Money Lenders Act, 1946 (Bombay XXXI of 1947), the Government of Maharashtra hereby specifies the Dewan Housing Development Finance Corporation Limited, for the purpose of clause (10) of the said section 2, for a period of three years from the date of this order, subject to the following conditions:-That the organisation shall comply with the provisions of section 19 of the said Act.G.N., C. & R.D.D., No. CSG. 2461/4223-3, dated 20th February, 1961 (M.G., Part IV-B, page 242) - In exercise of the powers conferred by section 3 of the Bombay Money-lenders Act, 1946 (Bombay XXXI of 1947), and in supersession of all previous notifications or orders issued in this behalf and in force in any part of the State of Maharashtra, the Government of Maharashtra hereby -(a)appoints the persons specified in column 1 of the schedule hereto annexed to be a Registrar General, Registrars or Assistant Registrars of Money-lenders as indicated in column 2 of that schedule, and(b)defines the areas, respectively, specified against them in column 3 of the said schedule to be the areas within which each of them shall exercise his powers and perform his duties.
