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State of Maharashtra - Act

The Maharashtra Commissioners of Divisions Act, 1958

MAHARASHTRA
India

The Maharashtra Commissioners of Divisions Act, 1958

Act 8 of 1958

  • Published on 10 January 1958
  • Commenced on 10 January 1958
  • [This is the version of this document from 10 January 1958.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra Commissioners of Divisions Act, 1958Act No. 8 of 1958[10th January, 1958]For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part 5, Page 281.An Act to provide for the offices of Commissioners of divisions in the State of Bombay, for prescribing their powers and duties and to make provisions-consequent on the provision for such offices and for certain other matters.Whereas it is expedient to provide for the officers of Commissioners of divisions in the State of Bombay, for prescribing their powers and duties and to make provisions for matters consequent on the provision for such offices and for certain other matters; It is hereby enacted in the Eighth Year of the Republic of India as follows:

1. Short title, extent and commencement.

(1)This Act may be called [the Maharashtra Commissioners of Divisions Act] [This short title was substituted for the short title 'the Bombay Commissioners of Divisions Act, 1957' by Maharashtra 24 of 2012, Schedule entry No. 65, (w.r.e.f. 1-5-1960).].
(2)It extends to the whole of the State of Bombay.
(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette appoint.

2. Definitions.

- In this Act, unless the context requires otherwise,-
(a)"Commissioner" shall mean the Commissioner of a division appointed under the law relating to land revenue as amended by the Schedule to this Act;
(b)"Director of Local Authorities" means the Officer appointed for the time being, by the State Government to be the Director of Local Authorities;
(c)"division" means the territories formed into a division under the Bombay Land Revenue Code, 1879, or under that Code in its application to the Kutch and Saurashtra areas of the State of Bombay, or under the Madhya Pradesh Land Revenue Code, 1954, or under the Hyderabad Land Revenue Act;
(d)"Divisional Officer" means an officer appointed as such, immediately before the commencement of this Act, under the provisions of-
(i)section 5 of the Bombay Land Revenue Code, 1879 or that section of the Code in its application to the Kutch area of the State of Bombay.
(ii)section 5 of the said Code in its application to the Saurashtra area of the State of Bombay and read with the Government Notification in the Legal Department No. 25398/B, dated 1st November, 1956 issued under section 122 of the States Reorganisation Act, 1956,
(iii)section 9-A of the Madhya Pradesh Land Revenue Code, 1954, read with Government Notification in the Revenue Department No. RVA. 1556-R, dated 1st November 1956; or
(iv)section 4 of the Hyderabad Land Revenue Act;
(e)"existing law" means any enactment of Legislature or other competent, authority in relation to matters specified in Lists II and III in the Seventh Schedule to the Constitution in force in any part of the State immediately before the commencement of this Act and includes any rule, bye-law, regulation, order notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.
(f)"Schedule" means the Schedule appended to this Act.

3. Amendment to enactments power of State Government to confer powers and impose duties on commissioners under any law.

(1)For the purposes of constituting offices of Commissioners of divisions and conferring powers and imposing duties on Commissioners and for certain other purposes, the enactments specified in column 1 of the Schedule, to this Act shall be amended in the manner and to the extent specified in column 2 thereof.
(2)The Commissioner of a division, appointed under the law relating to land revenue as amended by the said Schedule, shall exercise the powers and discharge the duties conferred and imposed on the Commissioner by any law for the time being in force, including the enactments referred to in sub-section (X) as amended by the said Schedule.
(3)The State Government may by notification in the Official Gazette amend or delete any entry in the Schedule for the purpose of imposing any conditions or restrictions on the exercise of powers and discharge of duties conferred or imposed on the Commissioner or withdrawing them, as the case may be, and the Schedule shall be amended accordingly.
(4)The State Government may confer and impose on the Commissioner powers and duties under any other enactment for the time being in force and for that purpose may, by a notification in the Official Gazette, add to or specify in the Schedule the necessary adaptations and modifications in that enactment by way of amendment; and thereupon-
(a)every such enactment shall accordingly be amended and have effect subject to the adaptations and modifications so made, and
(b)the Schedule to this, Act shall be deemed to be amended by the inclusion therein of the said provision for amending the enactment.
(5)The State Government may at any time in like manner cancel a notification under sub-section (4) and thereupon the relevant enactment shall stand unamended by the cancelled notification and the Schedule shall be altered accordingly.

4. Repeal of Bombay XXVIII of 1950 and C.P. and Berar Act LXI of 1948.

(1)On the commencement of this Act, the Bombay Commissioners, (Abolition of Office) Act, 1950 and the Central Provisions and Berar Commissioners (Construction of References) Act, 1948, shall be repealed.
(2)The repeal referred to in sub-section (1) shall not affect-
(a)any legal proceedings to which the State Government or any officer or authority (other than the Divisional Officer or Director of Local Authorities) is a party; and any such proceedings shall subject to the provisions of any law for the time being in force, be continued and disposed of as if this Act had not been passed;
(b)any powers or duties, other than those conferred or imposed by or under the provisions of this Act on the Commissioner, which immediately before the commencement of this Act may have been conferred or imposed by the State Government or any officer or authority other than a Divisional Officer or a Director of Local Authorities or which were exercisable or discharged by the state Government; or
(c)any appointment, notification, order, such rule, regulation, bye-law, form, instrument or document made, prescribed, issued or executed or deemed to have been made, prescribed, issued or executed by the State Government or by any officer or authority under or with reference to the provisions of any existing law and any such appointment, notification, order, rule, regulation, bye-law, form, instrument or document shall be valid and continue in operation unless and until it is superseded or modified by a competent authority.

5. Pending legal proceedings.

- If at the commencement of this Act, any legal proceedings are pending to which a Divisional Officer or Director of Local Authorities is a party, the Commissioner shall be substituted for the Divisional Officer or the Director of Local Authorities in the said proceedings.

6. Construction of references to Divisional Officers or Directors of Local Authorities in existing law.

- Subject to the provisions made in the Schedule, all existing laws shall, unless the context otherwise requires, be construed as if references therein to the Divisional Officer, or as the case may be, to the Director of Local Authorities were references to the Commissioner.

7. Construction of references in instruments or documents.

- All instruments or documents executed or made before the commencement of this Act under or with reference to any existing law or any enactment specified in the Schedule shall unless the context otherwise requires, be construed as if references therein to the Divisional Officer or the Director of Local Authorities were references to the Commissioner.

8. Pending proceedings before the Divisional Officer or Director of Local Authorities, etc.

- All proceedings including proceedings by way of appeals, revision or review pending under any existing law before the State Government or a Divisional Officer or Director of Local Authorities or any other officer or authority immediately before the commencement of this Act shall, where disposal of the proceedings falls within the purview of the powers and duties of the Commissioner, be transferred to the Commissioner for disposal according to law.

Schedule

1   2  
[The Bombay Land Revenue Code, 1879 (Bom. V of 1879).] [Now see the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)]   1.For sections 4,5, 6 and 6-A, thefollowing shall be substituted, namely :-  
Chief controlling authority in revenue matters. "4.Thechief controlling authority in all matters connected with theland revenue shall vest in the Commissioner, subject to the StateGovernment.
Formation of divisions. 5.The StateGovernment may, by notification in theOfficial Gazette,specify the territories, being territories to which this Actextends, which shall form a division and by a like notificationalter the limits of the division so formed.
Commissioner for each division. 6.On thecommencement of the Bombay Commissioners of Divisions Act, 1957,there shall be a Commissioner for each division:Provided thatnothing in this section shall preclude the appointment of thesame officer as Commissioner for two or more divisions. Bom. VIII of 1958.
Appointment of Commissioners; their powers and duties. 6A.(1) TheCommissioners of divisions shall be appointed by the StateGovernment.  
(2) TheCommissioners shall exercise the powers and discharge the dutiesconferred and imposed on a Commissioner under this Act or underany law for the time being in force, and so far as is consistenttherewith all such other powers or duties of appeal,superintendence and control within their respective divisions,and over the officers subordinate to them as may from time totime be prescribed by the State Government.
(3) TheCommissioners shall also, subject to the control and the generalor special orders of the State Government, exercise such powersand discharge such duties, as the State Government may confer orimpose on them for the purpose only of carrying out theprovisions of any law for the time being in force, and so far asis consistent therewith.
Additional Commissioners. 6B.(1) TheState Government may appoint in a division an AdditionalCommissioner as it may deem expedient. The AdditionalCommissioner shall exercise such powers and discharge such dutiesof the Commissioner in his division under the provisions of thisAct or any law for the time being in force, as the StateGovernment may, by notification in theOfficial Gazette,specify in that behalf.
(2) An AdditionalCommissioner appointed under sub-section (1) shall not besubordinate to the Commissioner except in such matters as theState Government may, by general or special order, specify inthis behalf.
Assistant Commissioners. 6C.The StateGovernment may also appoint so many Assistant Commissioners asmay be expedient to assist the Commissioner. The AssistantCommissioners shall be subordinate to the Commissioner, and shallexercise such powers and discharge such duties of that:Commissioner in a division or part thereof under this Act orunder any law for the time being in force as the Commissioner,with the previous permission of the State Government, maydirect.".
  2.In section 7, after the words "Eachdivision" the words "under the control of theCommissioner" shall be inserted.
3.In section 8, after the words"Collector add who", the words "shall besubordinate to the Commissioner of his division and" shallbe inserted.
4.In section 8A, after the words "deemfit", the words "The Additional Collector shall besubordinate to the Commissioner of his division" shall beinserted.
5.In section 13, after the words "StateGovernment", where they occur for the third time, the words"and of the Commissioner" shall be inserted.
6.In section 14, after the words "bepassed" the words "by the Commissioner, or" shallbe inserted.
7.In section 17, after, the words"general orders of the State Government", the words"and of the Commissioner" shall be inserted.
8.In section 37 A, for the words "StateGovernment", except in the expression "which is theproperty of the State Government", the word "Commissioner"shall be substituted.
9.In sections 39 and 159, for thewords"State Government", and in section 82, for thewords "State Government'" where they occur for thesecond time, the word "Commissioner" shall besubstituted.
10.In section 152,-
(a) for the words"State Government", the word "Commissioner"shall be substituted; and
(b) after the words"such notices, and" the words "with the sanctionof the State Government" shall be inserted.
11.In section 183, after the words"sanctioned by" the words "the Commissioner underthe orders of" shall be inserted.
12.In section 204, after the words"order passed" the words "by a Commissioner or"shall be inserted.
[The Bombay Land Revenue Code, 1879 (Bom. V of 1879), asextended to the Kutch area of the State of Bombay under the PartC States (Laws) Act, 1950 (XXX of 1950).] [Now see the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)]   1.For sections 4 and 5, the followingshall be substituted, namely:-  
Chief controlling authority in revenue matters "4.TheChief controlling authority in all matters connected with theland revenue shall vest in the Commissioner, subject to the StateGovernment.
Formation of division. 5.The StateGovernment may, by notification in theOfficial Gazette,specify the territories being territories to which this Actextends which shall form a division and may by like notificationalter the limits of the division so formed.
Commissioner for each division. 6.On thecommencement of the Bombay Commissioners of Divisions Act, 1957,there shall be a Commissioner for each division:Provided thatnothing in this section shall preclude the appointment of thesame officer as Commissioner for two or more divisions. Bom. VIII of 1958.
Appointment of Commissioners; their powers and duties. 6A.(1) TheCommissioners of divisions shall be appointed by the StateGovernment  
(2) TheCommissioners shall exercise the powers and discharge the dutiesconferred and imposed on a Commissioner under this Act or underany law for the time being in force and so far as is consistenttherewith, all such other powers or duties of appeal,superintendence and control within their respective divisions,and over the officers subordinate to them as may, from time totime, be prescribed by the State Government.
(3) TheCommissioners shall also, subject to the control and the generalor special orders of the State Government, exercise such powersand discharge such duties, as the State Government may confer orimpose on them for the purpose only of carrying out theprovisions of any law for the time being in force, and so far asis consistent therewith.
Additional Commissioners. 6B.(1) TheState Government may appoint in a division an AdditionalCommissioner as it may deem expedient. The AdditionalCommissioner shall exercise such powers and discharge such dutiesof the Commissioner in his division under the provisions of thisAct, or any law for the time being in force, as the StateGovernment may, by notification in theOfficial Gazette,specify in that behalf.
(2) An additionalCommissioner appointed under sub-section (1) shall not besubordinate to the Commissioner except in such matters as theState Government may, be general or special order, specify inthis behalf.
Assistant Commissioners. 6C.The StateGovernment may also appoint so many Assistant Commissioners asmay be expedient to assist the Commissioner. The AssistantCommissioners shall be subordinate to the Commissioner and shallexercise such powers and discharge such duties of theCommissioner in a division or part thereof under this Act orunder any law for the time being in force as the Commissioner,with the previous permission of the State Government, maydirect.".
  2.In section 8, for the words "StateGovernment", where they occur for the second time, the words"Commissioner of his division" shall be substituted.
3.In section 13, after the words "StateGovernment", where they occur for the third time, the words"and of the Commissioner" shall be inserted.
4.In section 14, for the words "StateGovernment", the word "Commissioner" shall besubstituted.
5.In section 17, after the words"general orders of the State Government", the words"and of the Commissioner" shall be inserted.
6.In section 37 A, for the words "StateGovernment", except in the expression "which is theproperty of the State Government", the word . "Commissioner"shall be substituted.
7.In sections 39 and 159, for the words"State Government", the word "Commissioner"shall be substituted.
8.In section 49, for the words "StateGovernment", the word "Collector" shall besubstituted.
9.In section 152,-
(a) for the words"State Government", the word "Commissioner"shall be substituted;
(b) after the words"issue of such notices, and" the words "with thesanction of the State Government" shall be inserted.
10.In section 154, after the words"officers as the" words "Collector under theorders of the" shall be inserted.
11.In section 183, after the words"sanctioned by" the words "the Commissioner underthe orders of" shall be inserted.
12.In section 204, for the word"Collector" wherever it occurs, the word "Commissioner"shall be substituted.
[The Bombay Land Revenue Code, 1879 (Bom. V of 1879), asadapted and applied to the Saurashtra area of the State of Bombayby the State of Saurashtra (Application of Central and BombayActs), Ordinance, 1948 (Sau. Ord. XXV of 1948).] [Now see the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)] Chief controlling authority in revenue matters. 1.For sections 4,5 and 6, the followingshall be substituted, namely ;-  
"4.TheChief controlling authority in all matters connected with theland revenue shall vest in the Commissioner, subject to the StateGovernment.
Formation of division 5.The StateGovernment may by notification in theOfficial Gazette,specify the territories being territories to which this Actextends which shall form a division and may by a likenotification alter the limits of the division so formed.
Commissioner for each division. 6.On thecommencement of the Bombay Commissioners of Divisions Act, 1957,there shall be a Commissioner for each division:Provided thatnothing in this section shall preclude the appointment of thesame officer as Commissioner for two or more divisions. Bom. VIII of 1958.
Appointment of Commissioners; there powers and duties. 6A.(1) TheCommissioners of divisions shall be appointed by the StateGovernment.  
(2) The Commissionershall exercise the powers and discharge the duties conferred andimposed on a Commissioner under this Act or under any law for thetime being in force and so far as inconsistent therewith all suchother powers or duties of appeal, superintendence and controlwithin their respective divisions, and over the officerssubordinate to them as may, from time to time, be prescribed bythe State Government.
(3) TheCommissioners shall also, subject to the control and the generalor special orders of the State Government, exercise such powersand discharge such duties as the State Government may confer orimpose on them for the purpose only of carrying out theprovisions of any law for the time being in force, and so far asis consistent therewith.
Additional Commissioners. 6B.(1) TheState Government may appoint in a division an AdditionalCommissioner as it may deem expedient. The AdditionalCommissioners shall exercise such powers and discharge suchduties of the Commissioner in his division under the provisionsof this Act or any law for the time being in force, as the StateGovernment may, be notification in theOfficial Gazette,specify in that behalf.
(2) An additionalCommissioner appointed under sub-section (1) shall not besubordinate to the Commissioner except in. such matters as theState Government may, by general or special order, specify inthis behalf.
Assistant Commissioners. 6C.The StateGovernment may also appoint so many Assistant Commissioners asmay be expedient to assist the Commissioner. The AssistantCommissioners shall be subordinate to the Commissioner, and shallexercise such powers and discharge such duties of theCommissioner in a division or part thereof under this Act orunder any law for the time being in force as the Commissioner,with the previous permission of the State Government, maydirect.".
  2.In section 8, after the word"Commissioner", the words "of this division"shall be inserted.
3.In section 37 A, for the words"Government of Bombay", except in the expression "whichis the property of the State of Bombay", the word"Commissioner" shall be substituted.
4.In section 49,for the word"Commissioner" the word "Collector" shall besubstituted.
5.In section 154, for the word"Commissioner" the word "Collector" shall besubstituted.
6.In section 203, sub-section (2) shallbe deleted.
[The Hyderabad Land Revenue Act (Hyd. Act VIII of 1317F)] [Now see the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)]   1. Throughout the Act, for the words "DivisionalOfficer" and "Divisional Officers", the words"Commissioner" and "Commissioners" shallrespectively, be substituted.  
2. For sections 3 and 4, the following shall besubstituted, namely :-
Chief controlling authority in revenue matters 3. The Chief controlling authority in allmatters connected with the land revenue shall vest in theCommissioner, subject to the State Government.
Formation of divisions. 4. The State Government may, by notification intheOfficial Gazette, constitute the whole of theHyderabad area of the State of Bombay or any part thereof into adivision and may by a like notification alter the limits of thedivision so constituted.
Commissioner for each division. 4A.On the commencement of the BombayCommissioners of Divisions Act, 1957, there shall be aCommissioner for each division:Provided that nothing in thissection shall preclude the appointment of the same officer asCommissioner for two or more divisions. Bom. VIII of 1958.
Appointment of Commissioners; there powers and duties. 4B.(1) The Commissioners of divisionsshall be appointed by the State Government.  
(2) The Commissioners shall exercise the powersand discharge the dutIes conferred and imposed on a Commissionerunder this Act or under any law for the time being in force andso far as is consistent therewith all such other powers or dutiesof appeal, superintendence and control within their respectivedivisions and over the officers subordinate to them as may, fromtime to time, be prescribed by the State Government.
(3) The Commissioners shall also, subject to thecontrol arid the general or special orders of the StateGovernment, exercise such powers and discharge such duties, asthe State Government may confer or impose on them for the purposeonly of carrying out the provisions of any law for the time beingin force, and so far as is consistent therewith.
Additional Commissioners. 4C.(1) The State Government may appointin a division, an Additional Commissioner as it may deemexpedient. The Additional Commissioner shall exercise such powersand discharge such duties of the Commissioner in· hisdivision under the provisions of this Act or any law for the timebeing in force as the State Government may, by notification inthe Official Gazette, specify in that behalf.
(2) An additional Commissioner appointed undersub-section (1) shall not be subordinate to the Commissionerexcept in such matters as the State Government may, by general orspecial order, specify in this behalf.
Assistant Commissioners. 4D.The State Government may also appointso many Assistant Commissioners as may be expedient to assist theCommissioner. The Assistant Commissioners shall be subordinate tothe Commissioner and shall exercise such powers and dischargesuch duties of the Commissioner in a division or part thereofunder this Act or under any law for the time being in force asthe Commissioner with the previous permission of the StateGovernment may direct.".
  3. In section 6, the following shall be added atthe end, namely :-
"The AdditionalCollector shall be subordinate to the Commissioner but shall notbe subordinate to the Collector except in respect of such mattersas the State Government may, by general or special order, specifyin this behalf.".
4. In section 7, the words "or DivisionalOfficers" shall be deleted.
5. In section 61, in sub-section (2), for theword "Government';, the word "Commissioner" shallbe substituted.
6. In section 123, for the words" TheGovernment" the words "The Commissioner, with thesanction of the State Government" shall be substituted.
7. In section 158, for sub-sections (2) and (2A)the following shall be substituted, namely:-
"(2) Subject tothe provisions in the Bombay Revenue Tribunal Act, 1939, anappeal shall lie to the State Government from any decision ororder passed by a Commissioner or Nazim of Survey Settlement orof Land Records except in the case of any decision or orderpassed by such officer on second or third appeal". Bom. XII of 1939.
[The Madhya Pradesh Land Revenue Code, 1954 (M.P. Act II of1955).] [Now see the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)]   1. Throughout the Act, for the words "DeputyCommissioner" and "Deputy Commissioners" the words"Collector" and "Collectors" shall,respectively, be substituted.  
2. In section 2, in sub-section (1), clause (4)shall be deleted.
3. Section 9A shall be deleted.
4. In section 10,-
(a) before the words"Settlement Commissioner" the word "Commissioner;"shall be inserted ;
(b) for the wordsand brackets "Assistant Commissioners (of the first andsecond grades)" the words "Assistant Collectors; DeputyCollectors;" shall be substituted.
5. After section 11, the following shall beinserted, namely :-
Chief controlling authority in revenue matters. 11A.The Chief controlling authority inall matters connected with the land revenue shall vest in theCommissioner, subject to the State Government.
Formation of divisions. 11B.The State Government may, bynotification in the Official Gazette, constitute the whole of theVidarbha region of the State of Bombay or any part thereof into adivision and may, by a like notification, alter the limits of thedivision so constituted.
Commissioner for each division. 11C.On the commencement of the BombayCommissioners of Divisions Act, 1957, there shall be. aCommissioner for each division: Provided that nothing in thissection shall preclude the appointment of the same officer asCommissioner for two or more divisions. Bom. VIII of 1958.
Appointment of Commissioners; their powers, and duties. 11D.(1) The Commissioners of divisionsshall be appointed by the State Government.  
(2) The Commissioners shall exercise the powersand discharge the duties conferred and imposed on a Commissionerunder this Act or under any law for the time being in force andso far as is consistent therewith, all such other powers orduties of appeal, superintendence and control within theirrespective divisions, and over the officers subordinate to themas may, from time to time, be prescribed by the State Government.
(3) The Commissioners shall also, subject to thecontrol and the general or special orders of the StateGovernment, exercise such powers and discharge such duties as theState Government may confer or impose on them for the purposeonly of carrying out the provisions of any law for the time beingin force, and so far as is consistent therewith.
Additional Commissioners. 11E.(1) The State Government may appointin a division an Additional Commissioner as it may deemexpedient. The Additional Commissioner shall exercise such powersand discharge such duties of the Commissioner in his divisionunder the provisions of this Act or any law for the time being inforce as the State Government may, by notification in theOfficial Gazette, specify in that behalf.
(2) The Additional Commissioner appointed undersub-section (1) shall not be subordinate to the Commissionerexcept in such matters as the State Government may, by general orspecial order, specify in this behalf.
Assistant Commissioners 11F.The State Government may alsoappoint so many Assistant Commissioners as may be expedient toassist the Commissioner. The Assistant Commissioners shall besubordinate to the Commissioner, and shall exercise such powersand discharge such duties of the Commissioner in a division orpart thereof under this Act or any law for the time being inforce as the Commissioner, with the previous permission of theState Government, may direct.".
  6. In section 13, after the words "DeputyCommissioner", where they occur for the first time, thewords "who shall be subordinate to the Commissioner and"shall be inserted.
7. In section 14, after sub-section (3), thefollowing new sub-section shall be added, namely:-
"(4) TheAdditional Collector appointed under sub-section (1) shall not besubordinate to the Collector except in such matters as the StateGovernment may, by general or special order specify in thisbehalf.".
8. In section 15,-
(a) for the words"Assistant Commissioners of the first and second grades"the words "Assistant or Deputy Collectors" shall besubstituted;
(b) in the marginalnote, for the words "Assistant Commissioners" the words"Assistant or Deputy Collectors" shall be substituted.
9. In section 18,-
(1) in sub-section(1), for the words "any Assistant Commissioner of the firstgrade" the words "any Assistant or Deputy Collector"shall be substituted;
(2) in sub-section(2), for the words "Such Assistant Commissioner" thewords "Such Assistant or Deputy Collector" shall besubstituted.
10. In section 20, for the words "AssistantCommissioner", at both the places where they occur, thewords "Assistant or Deputy Collector" shall besubstituted.
11. In section 26, for the words "A DeputyCommissioner", at both the places where they occur, thewords "A Commissioner, a Collector" shall besubstituted.
12. In section 41,-
(1) in sub-section(1)-
(a) after the words"Save where it has been otherwise provided", the wordsand figures "and subject to the provisions in the BombayRevenue Tribunal Act, 1939", shall be inserted; Bom. XII of 1939.
(b) for clause (e),the following new clauses shall be substituted, namely :-
"(e) if suchorder is passed by a Collector exercising the powers of aCollector to the Commissioner;  
(e-i) if such orderis passed by a Collector exercising the powers of a SettlementOfficer during the currency of the term of settlement to theSettlement Commissioner;";
(c) in clause (g),for the word "Board", the words "State Government"shall be substituted;
(d) after clause(g), the following clause shall be inserted, namely :-
"(h) if suchorder is passed by the Commissioner to the State Government.";
(2) in sub-section (3), for the words "tothe Board" the words, brackets, letters and figures "tothe Commissioner or, as the case may be, the SettlementCommissioner under clauses (e) and (e-i) of sub-section (1),respectively" shall be substituted.
13. In section 43, in clause (b), for the words"to the Board" the words "to the Commissioner orState Government" shall be substituted.
14. In section 46, for the words "TheBoard", where they occur for the first time, the words""The State Government, Commissioner" shall besubstituted and the Explanation at the end shall be deleted.
15. In section 47, is sub-section (1) in theproviso, the words "Settlement Commissioner", shall bedeleted and for the words "the Board" the words ''theCommissioner" shall be substituted.
The Bombay Ferries and inland Vessels Act, 1868 (Bom. II of1868).   In sections 2, 2A, 4, 5 and 6 including themarginal notes, for the words "State Government"wherever they occur, the word "Commissioner" shall besubstituted.  
The Bombay Hereditary Offices Act, 1874 (Bom. III of 1874).   1. In section 5, in sub-section (1), after thewords "the State Government" the words "or in thecase of a mortgage, charge, alienation, or lease not more thanthirty year of the Commissioner" shall be inserted.  
2. In section 6,-
(1) for the words"State Government", where they occur for the firsttime, the word "Commissioner", and where they occur forthe second time, the words "said Commissioner" shall,respectively, be substituted;
(2) for the words"it thinks fit" the words "he thinks fit",shall be substituted.
3. In section 45,-
(1) in clauses (j) and (h), for the words "State Government"the word "Commissioner" shall be substituted;
(2) in clause (j), for the word "it" the word "he"shall be substituted.
4. In section 74, after the words "controlof", the words "the Commissioner and of" shall beinserted.
5. In section 77, for the words, "StateGovernment", the word "Commissioner" shall besubstituted.
6. To section 79, the following paragraph shallbe added, namely :-
"The StateGovernment may delegate all or any of its powers under thissection to any Commissioner and such Commissioner may thereuponexercise such powers within the local limits of his jurisdiction,subject to the revisional powers of the State Government underthis section, and to any restrictions that the State Governmentmay deem fit to impose.".
The Bombay Irrigation Act, 1879(Bom. VII of 1879).The Bombay General Clauses Act, 1904 (Bom. I of 1904).   7. In section 84, after the words "to beperformed by", the words "a Commissioner or" shallbe inserted.  
1. In section 11,for the words, "State Government" the word"Commissioner" shall be substituted.
2. In section 57, insub-section (1), for the words "State Government" theword "Commissioner" shall be substituted.
3. In section 60,for the words "Collector and" the words "Collectorfor the information of the Commissioner of the division andlikewise to" shall be substituted.
In section 3, after clause (12), the followingshall be inserted, namely :-
"(13)'Commissioner' shall mean the Commissioner of a divisionappointed under the Bombay Land Revenue Code, 1879,". Bom. V of 1879.
The Bombay Court of Wards Act, 1905(Bom. I of 1905)The Bombay Public Conveyances Act, 1920 (Bom. VII of 1920).   1. In section 12, for the words "as theState Government" the words "as the Commissioner, wheresuch Courts of Wards exercise jurisdiction within his division,and the State Government in any other case" shall besubstituted.  
2. In sections 16,18,19 and 27, for the words"State Government" wherever they occur, the word"Commissioner"shall be substituted.
3. In section 43,-
(a) in clause (a),for the word "Collector" the word "Commissioner"shall be substituted;
(b) after clause(a), the following new clause shall be inserted, namely:-
"(b) where theorder is that of a Collector, to the Commissioner, or where anysuch officer or Board has jurisdiction, to such officer or Board;and".
4. In section 44,-
(a) for the words"State Government", at both the places where theyoccur, the words "Commissioner and the State Government"shall be substituted;
(b) for the word"it" the words "he or it" shall besubstituted;
(c) in the marginalnote, for the words "Control of Provincial Government"the words "Control of Commissioner and State Government"shall be substituted.
1. In section 36,-
(a) in sub-section(1),-
(i) for the words"State Government" the word "Commissioner"shall be substituted;
(ii) for the word"its" the word "his" shall be substituted;
(b) in sub-sections(2) and (4), for the words "State Government" the word"Commissioner" shall be substituted.
2. In section 37, for the words "StateGovernment", where they occur for the second time the word"Commissioner" shall be substituted.
The Bombay Co-operative Societies Act, 1925 (Bom. VII of1925).   1. In section 46 B,-  
(a) for the 'words"State Government", wherever they occur, the word"Commissioner" shall be substituted;
(b) in sub-section(4), for the word "it", the word "him" shallbe substituted.
2. In section 64, in sub-section (1), in clause(a), for the words "to the State Government", the words"to the Commissioner, in case of an order made under section50A and any other case, to the State Government" shall besubstituted.
[The Bombay Agricultural Produce Markets Act, 1939 (Bom. XXIIof 1939).] [Now see the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (Maharashtra XX of 1964)]   1. In section 3, for the words "StateGovernment", wherever they occur, the word "Commissioner"and for the word "its" the word "his" shallbe substituted.  
2. In section 4, for the words "StateGovernment" wherever they occur, the word "Commissioner",and for the word "it" the word "he" shall besubstituted.
3. In section 4A, for the words "StateGovernment", the word "Commissioner" shall besubstituted.
4. In section 15, in sub-sections (1) and (3),for the words "State Government", the word"Commissioner" shall be substituted.
5. In section 18, for the words "StateGovernment" the word "Commissioner" and for thewords "it thinks fit", the words "he thinks fit"shall be substituted.
6. In section 19, in sub-section (1),-
(a) for the words"State Government", where they occur for the first andthird times, the word "Commissioner", shall besubstituted;
(b) for the words"State Government", where they occur for the secondlime, the words "Commissioner with the approval of the StateGovernment" shall be substituted; and
(c) after the words"supersede the market committee", the words "andreport the fact of such supersession to the State Government"shall be added.
7. In section 25, after the words "on it"the words, "or on the Commissioner" shall be inserted.
8. In section 28,-
(a) for the words"State Government", wherever they occur, including themarginal note the word "Commissioner" shall besubstituted;
(b) for the words"itself" and "it" the words "himself'and "he" shall, respectively, be substituted.
[The Bombay Warehouses Act, 1947 (Bom. LVI of 1947).] [Now see the Bombay Warehouses Act, 1960 (Bombay V of 1960).]   In section 10,-  
(a) in sub-section(3),-
(i) for the words"State Government" the word "Commissioner"shall be substituted;
(ii) for the words"itself" and "it" the words "himself"and "he "shall, respectively, be substituted.
(b) in sub-section(4), for the words "State Government" the word"Commissioner" shall be substituted.
The Bombay Taluqdari Tenure Abolition Act, 1949 (Bom. LXII of1949).   In section 6, for the words "StateGovernment" the word "Commissioner" shall besubstituted.  
The Bombay Police Act, 1951 (Bom. XXII of 1951).   1. In section 2, after clause (13), thefollowing clause shall be inserted, namely :-  
"(13A) 'RevenueCommissioner' means the Commissioner of a division appointedunder section 6A of the Bombay Land Revenue Code, 1879". Bom. V of 1879.
2. In section 17, in sub~section (2), the words"and shall be subject to the lawful orders of the RevenueCommissioner" shall be added at the end.  
3. In section 24, in sub-section (1), after thewords "District Magistrate" the words "and theRevenue Commissioner" shall be inserted.
4. In section 28, in sub-section (2), for theword "Commissioner", the words "RevenueCommissioner" shall be substituted.
5. In section 33, in sub-section (4), for thewords "reported to the State Government or such authority asthe State Government may appoint in this behalf", the words"reported to the Revenue Commissioner and the StateGovernment" shall be substituted.
6. In section 51, in sub-section (3), after thewords "District Magistrate, in district" the words"with the previous sanction of the Revenue Commissioner"shall be inserted.
7. In section 52, in sub-section (1), after thewords "as the case may be", the words "with theprevious sanction of the Revenue Commissioner" shall beinserted.
8. In section 159, for the words, "NoMagistrate" the words "No Revenue Commissioner,Magistrate" shall be substituted.
The Bombay Cinema (Regulation) Act, 1953 (Bom. XI of 1953).   In section 10,-  
(a) after the words"State Government", the words "or theCommissioner";
(b) after the word"it", the words "or he" shall be inserted.
The Central Provinces and Berar General Clauses Act, 1914(C.P. and Berar Act I of 1914).   1. In section 2, for clause (13) the followingshall be substituted, namely :-  
"(13)'Commissioner' shall mean the Commissioner of a divisionappointed under the Madhya Pradesh Land Revenue Code, 1954." M. P. Act II of 1955.
2. After section 18, the following new sectionshall be inserted, namely :-  
Substitution of certain designations. "18-A. Wheneveran expression mentioned in column I of the table hereunderprinted occurs in any law for the time being in force in theVidarbha Region of the State of Bombay then, there shall besubstituted therefor the expression set opposite to it in column2 of the said table, and there shall also be made in any sentencein which the expression occurs such consequential amendments asthe rules of grammer may require.
  Table.
Column I. Column 2.
Deputy Commissioner.... Collector.
Assistant Commissioner or Assistant Commissionerof the first grade or second grade Assistant or Deputy Collector."
The General Clauses Act, 1308 Fasli (Hyd. Act III of 1308 F.)   In section 2, after clause (10), the followingnew clause shall be inserted, namely :-
"(10A)'Commissioner' shall mean the Commissioner of a divisionappointed under the Hyderabad Land Revenue Act;". Hyd. Act III of 1317.
The Hyderabad Ferries Act, 1314 Fasli (Hyd. Act II of 1314 F.)   1. In section 3,-  
(a) for the word"Government" except in the expression " Governmentferry" or "Government ferries", the word"Commissioner" shall be substituted;
(b) in the marginalnote, for the words "Powers of Government" the words"Powers of Commissioner" shall be substituted.
2. In section 6, for the word "Government"the word "Commissioner" shall be substituted.
3. In section 7, for the word "Government"where it occurs for the second and third times, the word"Commissioner" shall be substituted.
4.' In section 9, for the word "Government"at both the places where it occurs, the word "Commissioner"shall be substituted.
5. In section 10, for the word "Subedar"the word "Commissioner" shall be substituted.
The Railways, Government Irrigation Sources and other PublicBuildings Protection Act, 1321, Fasli (Hyd. Act I of l321 F.)   In sections 13 and 16, for the words "Boardof Revenue" the word "Commissioner" shall besubstituted.  
[The Hyderabad Irrigation (Betterment, Contribution andInclusion of Fees) Act, 1952 (Hyd. Act V of 1952).] [Now see the Maharashtra Irrigation Act, 1976 (Maharashtra XXXVIII of 1976).]   1. In section 7, for the words "Board ofRevenue" and "Board", the word "Commissioner"shall be substituted.
2. In section S, for the words "Board ofRevenue" at both the places where they occur, the word"Commissioner" shall be substituted.
3. In section 9, for the words "Board ofRevenue" and "Board" the word "Commissioner"shall be substituted.
The Bombay General Clauses Act, 1904 (Bom. I of 1904) asapplied to the Kutch area of the State of Bombay by the Kutch(Application of Laws) Order, 1949.   In section 13, after clause (12), the following'shall be inserted, namely :-
"(13)'Commissioner' shall mean the Commissioner of a divisionappointed under of the Bombay Land Revenue Code, 1879, asextended to the Kutch area of the State of Bombay under the PartC States (Laws) Act, 1950;" Bom. V of 1879, XXX of 1950.
The Bombay Court of Wards Act, 1905 (Bom. I of 1905) asextended to the Kutch area of the State of Bombay under the PartC States (Laws) Act, 1950 (XXX of 1950).   1. In section 12, for the words "StateGovernment", the word "Commissioner" shall besubstituted.  
2. In sections 16, 18 and 27 for the words"State Government" the word "Commissioner"shall be substituted.
3. For section 19, the following shall besubstituted, namely:-
Delegation of powers by Court of Wards. "19. (1) Wherethe Collector is not the Court of Wards with the general orspecial sanction of the Commissioner, the Court of Wards may,from time to time, delegate all or any of its powers to theCollector of any district in which any part of the property of aGovernment ward is situated, or to any other officer not belowthe rank of an Assistant or Deputy Collector whom it may appointin this behalf, and may, at any time, with the like sanction,revoke such delegation.
(2) Where theCollector is not the Court of Wards subject to any general orspecial orders of the Commissioner, the Court of Wards mayexercise all or any of the powers conferred on it by this Actthrough the Collector of any district in which any part of theproperty of a Government ward is situated, or through any otherofficer not below the rank of an Assistant or Deputy Collectorwhom it may appoint in this behalf, and, subject to the likeorders, any such Collector or Assistant or Deputy Collector mayexercise all or any of the powers delegated to him under this Actthrough any Revenue Officer subordinate to him not below the rankof a Mahalkari.
(3) Where theCollector is the Court of Wards, subject to the general orspecial orders of the Commissioner, the Court of Wards may,exercise all or any of the powers under this Act through anAssistant or Deputy Collector whom it may appoint in this behalf,and subject to like orders, any such Assistant or DeputyCollector may exercise all or any of the powers delegated to himunder this Act through any Revenue Officer subordinate to him notbelow the rank of a Mahalkari."
  4. In section 43, in sub-section (1), for clause(a), the following shall be substituted, namely :-
"(a) Where theorder is that of a Commissioner or of any special officer,appointed, or Board constituted, under the proviso to section 3,to the State Government;
(b) where the orderis that of a Collector, to the Commissioner, or where any suchofficer or Board has jurisdiction, to such officer or Board;and".
5. In section 44,-
(a) for the words" State Government"at both the places where they occur the words "Commissionerand State Government" shall be substituted;
(b) for the word "it" the words "heor it" shall be substituted; and
(c) in the marginal note for the words "Controlof State Government" the words Control of Commissioner andState Government" shall be substituted.
The Bombay Court of Wards Act, 1905 (Bom. I of 1905) asadapted and applied to the State of Saurashtra by the State ofSaurashtra (Application of Central and Bombay Acts) Ordinance,1948 (Sau. Ord. XXV of 1948).   1. In section 12, for the words "such oneonly of the Courts of Wards as the Government of Bombay",the words "such one only of the Courts of Wards as theCommissioner, where such Courts of Wards exercise jurisdictionwithin his division, and the State Government in any other case"shall be substituted.  
2. In sections 16, 18 and 27, for the words"Government of Bombay" wherever they occur, the word"Commissioner" shall be substituted.
3. In section 19,-
(a) in sub-sections(1) and (2),
(i) the words "Wherethe Collector is not the Court of Wards" shall be insertedat the commencement of each sub-section;
(ii) for the words"Government of Bombay" the word "Commissioner"shall be substituted;
(b) aftersub-section (2), the following shall be added, namely ;-
"(3) When theCollector is the Court of Wards, subject to any special orgeneral orders of the Commissioner, the Court of Wards mayexercise all or any of the powers under this Act through anAssistant or Deputy Collector whom it may appoint in this behalfand subject to like orders, any such Assistant or DeputyCollector may exercise all or any of the powers delegated to himunder this Act through any Revenue Officer subordinate to him notbelow the rank of a Mahalkari."
4. In section 43, in sub-section (1),-
(a) in clause (a),for the word' "Collector", the word "Commissioner"shall be substituted; and
(b) after clause(a), the following new clause shall be inserted, namely:-
"(b) where theorder is that of a Collector, to the Commissioner, or where anysuch officer or Board has jurisdiction, to such officer or Board;and".
5. In section 44,-
(a) for the words"Government of Bombay" at both the places where theyoccur, the words "Commissioner and the Government of Bombay"shall be substituted;
(b) for the word"it" the words "he or it" shall besubstituted;
(c) in the marginalnote, for the words "Control of the Government to Bombay",the words "Control of the Commissioner and State Government"shall be substituted.
The Saurashtra General Clauses Ordinance, 1949 (Sau. Ord. LXXIof 1949).   In section 2,-  
(a) clause 11 shallbe deleted;
(b) after clause(13), the following shall be inserted, namely :-
"(13A)'Commissioner' means the Commissioner of a division appointedunder the Bombay Land Revenue Code, 1879, as applied to theSaurashtra area of the State of Bombay by the State of Saurashtra(Application of Central and Bombay Acts) Ordinance, 1948;". Bom. V of 1879. Sau. Ord. XXV of 1948.
The Cattle Trespass Act, 1871 (I of 1871).   In section 4, for the words "StateGovernment" the word "Commissioner"shall besubstituted.  
The Northern India Ferries Act, 1878, (XVII of 1878).   1. In section 4,-  
(a) for the words"State Government" the word "Commissioner"shall be substituted;
(b) for the words"in its opinion" and "it deems necessary,"the words "in his opinion" and "he deemsnecessary" shall, respectively, be substituted.
The Saurashtra Village Police Ordinance, 1949 (Sau. Ord. XXXIIof 1949).   2. In section 7, for the words "StateGovernment" the word "Commissioner" shall besubstituted.  
In sections 4 and 5, for the word "Government"the word "Commissioner" shall be substituted.
The Bombay Ferries and Inland Vessels Ad, 1868 (Bom. II of1968) as applied to the Kutch area of the State of Bombay by PartC States (Laws) Act, 1950 (XXX of 1950).   In sections 2, 2A, 4, 5 and 6, for the words"State Government", wherever they occur, including themarginal notes, the word "Commissioner" shall besubstituted.  
[The Irrigation Act, (Hyd. Act XXIV of 1357 F.).] [Now see the Maharashtra Irrigation Act, 1976 (Maharashtra XXXVIII of 1976).]   1. In section 3, clause (i) shall be deleted.  
2. In sections 27 and 56, for the words "Boardof Revenue", at both the places where they occur, the word"Commissioner" shall be substituted.
[The Saurashtra Irrigation Act, 1951 (Sau. Act XV of 1951).] [Now see the Maharashtra Irrigation Act, 1976 (Maharashtra XXXVIII of 1976).]   In section 47, in sub-section (1), for the word"Government", at both the places where it occurs; theword "Commissioner" shall be substituted.  
The Central Provinces Court of Wards Act, 1899 (C.P. Act XXIVof 1899).   1. In section 3, for the words "theCommissioner shall be the Court of Wards for the limits of hisdivision" the words "the Collector shall be the Courtof Wards for the limits of his district," shall besubstituted.  
2. In section 9, for the words "divisions,such one only of the Courts of Wards as the State Government maydetermine" the words "districts, such one only of theCourts of Wards as the Commissioner, where such Courts of Wardsexercise jurisdiction within his division, and the StateGovernment in any other case may determine" shall besubstituted.
3. In sections 15(2), 16(1) and 25, for thewords "State Government", wherever they occur, the word"Commissioner" shall be substituted.
4. In section 18,-
(a) in sub-section(1),-
(i) for the words"State Government" the word "Commissioner"shall be substituted;
(ii) for the words"the Deputy Commissioner of any district" the words"any Sub-Divisional Officer in any district" shall besubstituted;
(b) for sub-section(2), the following shall be substituted, namely :-
"(2) Subject toany general or special orders of the Commissioner, the Court ofWards may exercise all or any of the powers under this Actthrough a Sub-Divisional Officer whom it may appoint in thisbehalf and subject to like orders, any such Sub-DivisionalOfficer may exercise all or any of the powers delegated to himunder this Act through any revenue officer not bellow the rank ofa Tahsildar.".
5. In section 38,-
(a) for the words"State Government", at both the places where theyoccur, the words "Commissioner and State Government"shall be substituted;
(b) for the word"it" the words "he or it" shall besubstituted;
(c) in the marginalnote, after the words "Control of' the words "Commissionerand" shall be inserted.
The Bombay Public Conveyances Act, 1920 (Bom. VII of 1920) asapplied to the Kutch area of the State of Bombay by the Kutch(Application of Laws) Order, 1949.   1. In section 36,-  
(a) in sub-section(1), after the words "State Government" the words "orthe Commissioner" shall be inserted;
(b) after the word"its" the words "or his" shall be inserted;
(c) in sub-sections(2) and (4), after the words "State Government" thewords "or, as the case may be, the Commissioner" shallbe inserted.
2. In section 37, after the words "StateGovernment", where they occur for the second time, the words"or, as the case may be, the Commissioner" shall beinserted.
The Hyderabad Public Conveyances Act, 1956 (Hyd. Act XXXIX of1956).   In section 38, in sub-section (1),-  
(i) after the word"Government" the words "or the Commissioner"shall be inserted;
(ii) for the words"within the State" the words "within its or hisjurisdiction" shall be substituted;
(iii) in sub-section(2) and in clause (a) of sub-section (5), after the word"Government" the words "or, as the case may be,the Commissioner" shall be inserted.
[The Bombay Co-operative Societies Act, 1925 (Bom. VII of1925) as modified and applied to the Saurashtra area of the Stateof Bombay by the State of Saurashtra (Application of Central andBombay Acts) Ordinance, 1948 (Sau. Ord. XXV of 1948.)] [Now see the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961).]   In section 64, for the words "to theGovernment of Bombay" the words, figures and letter "tothe Commissioner in case of an order made under section 50A, andin any other case to the State Government" shall besubstituted.  
The Bombay Co-operative Societies Act, 1925 (Bom. VII of1925), as applied to the Kutch area of the State of Bombay by theKutch (Application of Laws) Order, 1949.   In section 64, for the words "to the StateGovernment" the words, figures and 1etter ''to theCommissiOner in case of an order made under section 50A, and inany order case, to the State Government" shall besubstituted.  
[The Co-operative Societies Act, 1912 (11 of 1912), in itsapplication to Vidatbha region of the State of Bombay.] [Now see the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961).]   In section 42D, in sub-section (3), for thewords "State Government", at both the places where theyoccur, the word "Commissioner" shall be substituted.  
[The Hyderabad Agricultural Market Act, 1339 Fasli (Hyd. ActII of 1339F.).] [Now see the Maharashtra Agricultural produce Marketing (Development and Regulation) Act, 1963 (Maharashtra XX of 1964).]   1. In section 3, for the word "Government",at both the places where it occurs, the word "Commissioner"shall be substituted.  
2. In section 14, for the word "Government",at both the places where it occurs, the words, "Commissioneror such officer as the State Government may authorise in thisbehalf" shall be substituted.
3. In section 15, n sub-section (1),-
(a) for the word"Government", where it occurs for the first time, theword "Commissioner" shall be substituted.
(b) for the word"Government", where it occurs for the second time, thewords "Commissioner with the previous approval of the StateGovernment" shall be substituted;
(c) after the words"dissolve it", the words, "and report the fact ofsuch dissolution to the State Government" shall be added.
4. In section 17,-
(1) for the word"Government", wherever it occurs, the word"Commissioner" shall be substituted;
(2) the words"signed by a Secretary to the Government" shall bedeleted.
[The Central Provinces and Berar Agricultural Produce MarketAct, 1935 (C. P. and Berar Act XXIX of 1935).] [Now see the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (Maharashtra XX of 1964).]   1. In section 3, for the words "StateGovernment", at both the places where they occur, the word"Commissioner" shall be substituted.  
2. In section 14, for the words "StateGovernment" the words "Commissioner or such officer asthe State Government may authorise in this behalf' shall besubstituted.
3. In section 15, in sub-section (1),-
(a) for the words"State Government", where they occur for the firsttime, the word "Commissioner" shall be substituted;
(b) for the words"State Government", where they occur for the secondtime, the words "Commissioner with previous approval of theState Government" shall be substituted;
(c) after the words"supersede it", the words "and report the fact ofsuch supersession to the State Government" shall beinserted.
[The Saurashtra Agricultural Produce Market Act, 1955 (Sau.Act XIV of 1955).] [Now see the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (Maharashtra XX of 1964).]   4. In section 16, for the words "StateGovernment", at both the places where they occur, the word"Commissioner" shall be substituted.  
1. In sections 3 and4, for the word "Government", wherever it occurs, theword "Commissioner" shall be substituted.
2. In section 15, insub-sections (1) and (3), for the word "Government" theword "Commissioner" shall be substituted.
3. In section 18,for the word "Government", wherever it occurs, the word"Commissioner" and in sub-section (1), for the words"it thinks fit" the words "he thinks fit"shall be substituted.
4. In section 19, insub-section (1),-
(a) for the word"Government", where it occurs for the first and thirdtimes, the word "Commissioner" shall be substituted;
(b) for the word"Government", where it occurs for the second time, thewords "Commissioner with the previous approval of the StateGovernment" shall be substituted;
(c) after the words"supersede such market committee", the words "andreport the fact of such supersession to the State Government"shall be inserted.
5. In section 25,after the words "on it", the words "or on theCommissioner" shall be inserted.
6. In section 28,-
(a) for the word"Government" the word "Commissioner" shall besubstituted;
(b) for the word"itself' the word "himself' and for the words "asit" the words "as he"shall be substituted.
The Hyderabad Warehouses Regulation Act, 1358 Fasli (Hyd. ActXLVI of 1358F.).   In section 10,-  
(a) in sub-section(3),-
(i) for the word"Government" the word "Commissioner" shall besubstituted;
(ii) for the words"itself' and "it" the words "himself' and"he" shall, respectively, be substituted.
(iii) in sub-section(4), for the word "Government" the word "Commissioner"shall be substituted.
The Saurashtra Warehouses Act, 1956 (Sau. Act XIV of 1956).   In section 10,-  
(a) in sub-section(3),-
(i) for the word"Government" the word "Commissioner" shall besubstituted;
(ii) for the words"itself' and "it" the words "himself' and"he" shall, respectively, be substituted.
(b) in sub-section(4), for the word "Government" the word "Commissioner"shall be substituted.
The Police Act 1861 (V of 1861). in its application to theVidarbha region of the State of Bombay.   1. In section 4, to the second paragraph, thefollowing proviso shall be added, namely :-  
"Provided that the Magistrate of thedistrict shall be under the general control and direction of theCommissioner concerned".
2. In section 15, in sub-section (4), after thewords "Magistrate of the district", the words "withthe previous sanction of the Commissioner and'" shall beinserted.
3. In section 15A, in sub-section (2), for thewords "State Government" the word "Commissioner"shall be substituted.
The Hyderabad District Police Act, 1329 Fasli (Hyd. Act X of1329 F.).   To section 4, the following proviso shall beadded at the end, namely :-  
"Provided that the Collector of thedistrict shall be under the general control and direction of theCommissioner.".
The Saurashtra Police Act, 1954 (Sau. Act XVIII of 1954).   1. In section 14, in sub-section (2), the words,"and shall be subject to the lawful orders of theCommissioner" shall be added at the end.  
2. In section 21 and in sub-section (2) ofsection 25, for the words "District Magistrate" thewords "Commissioner and the District Magistrate" shallbe substituted.
In section 29, after sub-section (4), thefollowing new sub-section shall be inserted, namely :-
"(4A) Subjectto the provisions of sub-section (4), every rule made underclause (m) of sub-section (1) shall be forthwith reported to theCommissioner and the State Government".
4. In section 47, in sub-section (3), after thewords "District Magistrate" the words "with theprevious sanction of the Commissioner" shall be inserted.
5. In section 48, in sub-section (1), after thewords, "District Magistrate" the words "with theprevious sanction of the Commissioner" shall be inserted.
6. In section 150, for the words "NoMagistrate" the words "No Commissioner, Magistrate"shall be substituted.
[The Hyderabad Cinemas Regulation Act, 1952 (Hyd. Act XLVI of1952).] [Now see the Bombay Cinemas (Regulation) Act, 1953 (Bombay XI of 1953).]   In section 10, for the word "Government"the word "Commissioner", and for the word "it"the word "he" shall be substituted.  
[The Madhya Pradesh Cinemas (Regulation) Act, 1952 (M.P. ActXVII of 1952).] [Now see the Bombay Cinemas (Regulation) Act, 1953 (Bombay XI of 1953).]   "In section 10, for the words "StateGovernment" the word "Commissioner" and for theword "it" the word "he" shall be substituted.  
The Saurashtra Cinemas (Regulation) Act, 1953 (Sau. Act XVIIof 1953).   In section 10, for the word "Government"the word "Commissioner", and for the word "it"the word "he" shall be substituted.  
The Cattle Trespass Act, 1871 (I of 1871), as applied andadapted to the Saurashtra area of the State of Bombay by theState of Saurashtra (Application of Central and Bombay Acts)Ordinance, 1948 (Sau. Ord. XXV of 1948).   In section 4, for the words "StateGovernment" the word "Commissioner" shall besubstituted.  
The Bombay District Police Act, 1890 (Bom. IV of 1890), asapplied to the Kutch area of the State of Bombay by the Kutch(Application of Laws) Order, 1949.   1. In section 13, in sub-section (2), for thewords "shall be subject to the lawful orders of the StateGovernment", the words "shall be subject to the lawfulorders of the Commissioner" shall be substituted.  
2. In section 25, in sub-section (4), for thewords '"where the State Government so directs", thewords "where the Commissioner so directs" shall besubstituted.
3. In section 25A, for the words "StateGovernment", wherever they occur, the word "Commissioner"shall be substituted.
4. In section 28, for the words 'Magistrate ofthe District and the State Government", the words"Magistrate of the district and the Commissioner" shallbe substituted.
5. In section 32, in sub-section (2), for thewords "State Government" the word "Commissioner"shall be substituted.
6. In section 39, in sub-section (3), (or thewords "State Government", wherever they occur, the word"Commissioner" shall be substituted.
[The Land Acquisition Act, 1894 (I of 1894) [This entry was added by G.N., R.D., No. TTA, 1057-85418-L, dated the 26th May, 1958.]   To the proviso to section 11, the followingshall be added, namely :-  
"Save that thepower of such approval shall be exercisable by the Commissionerin lieu of the State Government where an award not exceeding onelakh of rupees is made to fix compensation under the provisionsof the Bombay Taluqdari Tenure Abolition Act, 1949 (Bom. LXII of1949); the Bombay Personal Inams Abolition Act, 1952 (Bom. XLIIof 1953); the Bombay Merged Territories (Baroda Mulgiras TenureAbolition)Act, 1953 (Bom. XLV of 1953); the Bomaby MergedTerritories and Areas (Jagirs Abolition) Act, 1953 (Bom. XXXIX of1954), and the Bombay Merged Territories MiscellaneousAlienations Abolition Act, 1955 (Bom. XXII of 1955).]"
[The Baroda Gam Nokari Niyam, 1933. [This entry was added by G.N., R.D., No. IVS, 7175/63311, dated the 4th June, 1958.]   In rule 6, the following clause shall beinserted at the end, namely:-  
"(u) 'Sarsuba'means the Commissioner of a Division appointed under the BombayLand Revenue Code, 1879 (Bom. V of 1879)."]
[The Saurashtra District Panchayat Act, 1956 (Sau. Act XXV of1956). [This entry was added by G.N., R.D., No. DCR, 1758-C, dated the 18th June, 1958.]   1. In sections 6, 24, 40, 64(b), 65, 66 and 72,for the word 'Government' wherever it occurs, the word'Commissioner' shall be substituted".  
2. In section 66, for the words 'which is in itsopinion sufficient' the words 'which is in his opinionsufficient' and for the words 'as it deems fit' the words 'as hedeems fit' shall be substituted.]  
[The Nagpur Improvement Trust Act, 1936 (C.P. and Berar ActNo. XXXXVI of 1936). [This entry was added by G.N., L.S.G&P.H.D., No. NIT, 2758-E, dated the 27th June, 1958.]   1. In section 46-A, for the words "StateGovernment" the word "Commissioner" shall besubstituted.  
2. In proviso (b) of sub-section (1) 9f section52-B, for the words "State Government" the word"Commissioner" shall be substituted.]
[The Cotton Ginning and Pressing Factories Act, 1925 (XII of1925), in its application to the State of Bombay. [This entry was added by G.N., R.D., No. RVA, 2557-85398-R, dated the 23rd June, 1958.]   In section 5B,-  
(a) for the words"State Government" wherever they occur, the word"Commissioner", and
(b) in sub-section(1), for the words "it may by an order" the words "hemay by an order" shall be substituted.]
[The Land Acquisition Act, 1894 (I of 1894) in its applicationto the pre-Reorganisation State of Bombay excluding thetransferred territories. [These entries was added by G.N., R.D., No. LAQ, 2558/V, dated the 5th September, 1958.]   1. In section 3-A-  
(i) after the words"State Government", where they occur for the firsttime, the words "or the Commissioner" shall beinserted;
(ii) after the words"by the State Government in this behalf' the words "or,as the case may be, any officer authorised by the Commissioner"shall be inserted.
2. In section 4-
(i) in sub-section(1), after the words, "appropriate Government" thewords "or the Commissioner" shall be inserted;
(ii) insub-section(2), after the words, "such Government" thewords "or, as the case may be, by the Commissioner"shall be inserted.
3. In section 5-A, in sub-section (2), after thewords "appropriate Government", where they occur at twoplaces, the words "or, as the case may be, of theCommissioner" shall be inserted.
4. In section 6-
(i) in sub-section(1)-
(a) after the words"appropriate Government" the words "or, as thecase may be, the Commissioner" shall be inserted;
(b) after the words"its orders" the words "or, as the case may be,under the signature of the Commissioner" shall be inserted;
(ii) in sub-section(3), after the words "appropriate Government" the words"or, as the case may be, the Commissioner" shall beinserted.
5. In section 7, after the words "in thisbehalf' the words "or, as the case may be, the Commissioner"shall be inserted.
6. In section 17-
(i) in sub-section(1), after the words "appropriate Government" the words"or the Commissioner;' shall be inserted;
(ii) in sub-section(2)-
(a) after the words"the State Government" the words "or theCommissioner" shall be inserted;
(b) after the words"appropriate Government" the words "or, as thecase may be, of the Commissioner" shall be inserted;
(iii) in sub-section(4)-
(a) after the words"appropriate Government" where they occur at twoplaces, the words "or, as the case may be, of theCommissioner" shall be inserted;
(b) for the words"it does so direct" the words "it or he does sodirect" shall be substituted.
The Land Acquisition Act, 1894 (I of 1894), in its applicationto the Vidarbha Region of the State of Bombay.   1. In section 4-  
(i) in sub-section(1), after the words, "appropriate Government" thewords "or the Commissioner" shall be inserted;
(ii) in sub-section(2), after the words "such Government" the words "or,as the case" may be, by the Commissioner" shall beinserted.
2. In section 5-A, in sub-section (2), after thewords "appropriate Government" where they occur at twoplaces, the words "or, as the case may be, of theCommissioner" shall be inserted.
3. In section 6-
(i) in sub-section(1)-
(a) after the words"appropriate Government" the words "or, as thecase may be, the Commissioner" shall be inserted;
(b) after the words"its orders" the words "or, as the case may be,under the signature of the Commissioner" shall be inserted;
(ii) in sub-section(3), after the words "appropriate Government" the words"or, as the case may be, the Commissioner" shall beinserted.
4. In section 7, after the words "in thisbehalf' the words "or, as the case may be, the Commissioner"shall be inserted.
5. In section 17-
(i) in sub-section(1), after the words "appropriate Government" the words"or, the Commissioner" shall be inserted;
(ii) in sub-section(2)-
(a) after the words"the State Government" the words "or, theCommissioner" shall be inserted;
(b) after the words"appropriate Government" the words "or, as thecase may be, of the Commissioner" shall be inserted.
(iii) in sub-section(4)-
(a) after the words"appropriate Government" where they occur at twoplaces, the words "or, as the case may be, of theCommissioner" shall be inserted;
(b) for the words"it does so direct" the words "it or he does sodirect" shall be substituted.
The Land Acquisition Act, 1894 (I of 1894), in its applicationto the Kutch area of the State of Bombay.   1. In section 4-  
(i) in sub-section(1), after the words "appropriate Government" the words"or the Commissioner" shall be inserted;
(ii) in sub-section(2), after the words "such Government" the words "or,as the case may be, by the Commissioner" shall be inserted.
2. In section 5-A, in sub-section (2), after thewords "appropriate Government", where they occur at twoplaces, the words "or, as the case may be, of theCommissioner" shall be inserted.
3. In section 6-
(i) in sub-section(1)-
(a) after the words"appropriate Government" the words "or, as thecase may be, the Commissioner" shall be inserted;
(b) after the words"its orders" the words "or, as the case may be,under the signature of the Commissioner" shall be inserted;,
(ii) in sub-section(3), after the words "appropriate Government" the words"or, as the case may be, the Commissioner", shall beinserted;
4. In section 7, after the words "in thisbehalf" the words "or, as the case may be, theCommissioner" shall be inserted.
5. In section 17-
(i) in sub-section(1), after the words "appropriate Government" the words"or the Commissioner"shall be inserted;
(ii) in sub-section(2), after the words "appropriate Government" the words"or, as the case may be, of the Commissioner", shall beinserted;
(iii) in sub-section(4)-
(a) after the words"appropriate Government" where they occur at twoplaces, the words "or, as the case may be, the Commissioner"shall be inserted;
(b) for the words"it does so direct" the words "it or he does sodirect" shall be substituted.
The Land Acquisition Act, 1894 (I of 1894), as adapted andapplied to the Saurashtra area of the State of Bombay.   1. In section 4-  
(i) in sub-section(1), after the words "appropriate Government" the words"or the Commissioner" shall be inserted;
(ii) in sub-section(2), after the words "such Government" the words "or,as the case may be, by the Commissioner", shall be inserted.
2. In section 5-A, in sub-section (2), after thewords "appropriate Government", where they occur at twoplaces, the words "or, as the case may be, the Commissioner"shall be inserted.
3. In section 6-
(i) in sub-section(1)-
(a) after the words"appropriate Government" the words "or, as thecase may be, the Commissioner", shall be inserted;
(b) after the words"its orders" the words "or, as the case may be,under the signature of the Commissioner" shall be inserted.
(ii) in sub-section(3), after the words "appropriate Government" the words"or, as the case may be, the Commissioner" shall beinserted.
4. In section 7, after the words "in thisbehalf' the words "or, as the case may be, the Commissioner"shall be inserted.
5. In section 17-
(i) in sub-section(1), after the words "appropriate Government" the words"or the Commissioner" shall be inserted;
(ii) in sub-section(2)-
(a) after the words"the Government" the words "or the Commissioner"shall be inserted;
(b) after the words"appropriate Government" the words "or, as thecase may be, of the Commissioner" shall be inserted;
(iii) in sub-section(4)-
(a) after the words"appropriate Government" where they occur at twoplaces, the words "or, as the case may be, of theCommissioner" shall be inserted;
(b) for the words"it does so direct" the words "it or he does so direct"shall be substituted.
The Land Acquisition Act, 1309F (Hyd. Act No. IX of 1309F).   1. In section 2-A-  
(i) for the word"Government", where it occurs for the first time thewords "or the Commissioner" shall be inserted;
(ii) for the words"the Government may direct any officer, generally orspecially authorised by the Government in this behalf" thewords "the Government or the Commissioner may direct anyofficer, generally or specially authorised by the Government or,as the case may be, by the Commissioner in this behalf"shall be substituted.
2. In section 3-
(i) in sub-section(1), after the word "Government" the words "or theCommissioner" shall be inserted;
(ii) in sub-section(2), after the word "Government" the words "or, asthe case may be, by the Commissioner" shall be inserted;
3. In section 4-A, in sub-section (2), after theword "Government" where it occurs at two places, thewords "or, as the case may be, of the Commissioner"shall be inserted.
4. In section 5, in sub-section (1)-
(i) after the word"Government", where it occurs for the first time, thewords "or the Commissioner" shall be inserted;
(ii) after the words"in this behalf' the words "or, as the case may be,under the signature of the Commissioner" shall be inserted.
5. In section 12,-
(i) in sub-section(1), after the word "Government" the words "or theCommissioner" shall be inserted;
(ii) in sub-section(3)-
(a) after the words"Government" where they occur at two places, the words"or, as the case may be, the Commissioner" shall beinserted;
(b) for the words"it does so direct" the words "it or he does sodirect" shall be substituted.]
[The Land Acquisition Act, 1894 (I of 1894), in itsapplication to the pre-Reorganisation State of Bombay excludingthe transferred territorise. [These entries were added by G.N., R.D., No. LAQ-2558/V, dated the 22nd September 1958.]   In section 3, in clause (c), after the words"appropriate Government" the words "or by theCommissioner" shall be inserted.  
The Land Acquisition Act, 1894 (I of 1894), as adapted andapplied the Saurashtra area of the State of Bombay.   Do. do.  
The Land Acquisition Act, 1894 (I of 1894), in its applicationto the Kutch area of the State of Bombay.   In section 3, in clause (c), after the words"appropriate Government" the words "or by theCommissioner" shall be inserted.  
The Land Acquisition Act, 1894 (I of 1894), in its applicationto the Vidarbha region of the State of Bombay.   Do . do.  
The Land Acquisition Act, 1309-F (Hyderabad Act IX of 1309-F)   In section 2, in clause (c), after the word"Government" the words "or the Commissioner"shall be inserted.]  
[The City of Nagpur Corporation Act, 1948 (Central Provincesand Berar Act No. 11 of 1950). [This entry was added by G.N., L.S.G. & P.H.D., No. NMC-6258-C, dated the 28th October, 1958.]   1. In proviso to Clause (vii) of sub-section (2)of section 53, for the words "Provincial Government"the word "Commissioner" shall be substituted.  
2. In sub-section (1) of section 297, for thewords "Provincial Government" the word "Commissioner"shall be substituted.]
[The Glanders and Farcy Act, 1899 (XIII of 1899). [These entries were added by G.N.,A & F.D., No. RA-6035-R, dated the 18th December, 1958.]   In section 4, in sub-section (1)-  
(a) after the words"State Government" the words "or the Commissioner"shall be inserted;
(b) for the words"as it thinks fit" and "as it may prescribe"the words "as it or he thinks fit" and "as it orhe may prescribe" shall, respectively, be substituted.
2. In section 7, after the words "StateGovernment" at both the places where they occur the words"or the Commissioner" shall be inserted.
3. In sections 10 and 15, after the words "StateGovernment" the words "or the Commissioner" shallbe inserted.
The Hyderabad Surrah, Glandera, Farcy and EpizooticLymphangiti Prevention Act (No. I of 1338-F.)   In section 3, after the word "Government"the words "or the Commissioner" shall be inserted;  
The Dourine Act, 1910 (V of 1910).   In sections 3 and 4,-  
(a) after the words"State Government" the words "or the Commissioner"shall be inserted;
(b) for the words"it thinks fit" the words "it or he thinks fit"shall be substituted.
The Bombay Agricultural Pests and Diseases Act, 1947 (Bom.XLIII of 1947).   1. In section 3, after the words "StateGovernment" wherever they occur the words "or theCommissioner" shall be inserted;  
2. In section 6, in sub-section (1), after thewords "State Government" the words "and of theCommissioner" shall be inserted.
3. In section 12A, in sub-section (5), after thewords "State Government" the words "or theCommissioner" shall be inserted.
4. In section 12D, after the words "StateGovernment" the words "or the Commissioner" shallbe inserted.
The Central Provinces and Berar Agricultural Pests andDiseases Act, 1936 (C.P. and Berar Act XXXV of 1936).   In section 6, in sub-section (2), after thewords "State Government" the words "or theCommissioner" shall be inserted.
The East Panjab Agricultural Pests, Diseases and Noxious WeedsAct, 1949 (East Panjab Act IV of 1949), as extended to the Kutcharea of the State of Bombay, under Part C States (Laws) Act, 1950(XXX of 1950).   1. In section 3, after the words "StateGovernment" wherever they occur the words "or theCommissioner" shall be inserted;  
2. In section 6, in sub-section (1), after thewords "State Government" the words "and of theCommissioner" shall be inserted.
The Bombay Animal Contagious Diseases (Control) Act, 1948(Bom. LIX of 1948).   1. In section 4, in sub-sections (1) and (2),after the words "State Government" the words "orthe Commissioner in his division" shall be inserted.  
2. In section 6-
(a) in sub-section(1),-
(i) after the words"State Government" where they occur for the first time,the words "or the Commissioner in his division" shallbe inserted;
(ii) for the words"as it may think fit" the words "as it or he maythink fit" shall be substituted;
(iii) after thewords "State Government" where they occur for thesecond and third times, the words "or Commissioner"shall be inserted.
(b) in sub-section(2),-
(i) after the words"State Government" the words "or Commissioner"shall be inserted;
(ii) after the words"transferred territories" at both the places where theyoccur, the words "or, as the case may be, into the division"shall be inserted.
3. In section 7, in sub-section (1), after thewords "State Government" the words "or theCommissioner in his division" shall be inserted.
4. In section 13,-
(a) in sub-section(1), for the words "State Government" the words"Commissioner concerned" shall be substituted;
(b) in sub-sections(2) and (3), for the words "State Government" the word"Commissioner" shall be substituted;
(c) in sub-section(4),-
(i) for the words"State Government" the word "Commissioner"shall be substituted;
(ii) for the words"on its own motion" and for the words "submittedto it" the words "on his own motion" and"submitted to him" shall be substituted;
(d) in sub-section(7), for the words "State Government" the word"Commissioner" shall be substituted.
The Central Provinces and Berar Cattle Diseases Act, 1934(C.P. and Berar Act XVI of 1934).   1. In section 3,-  
(a) in sub-section(1), after the words "State Government" the words "orthe Commissioner" shall be inserted;
(b) in sub-section(2), after the words "State Government" the words "orthe Commissioner" shall be inserted;
2. In section 10,-
(a) after the words"State Government" at both the places where they occurthe words "or the Commissioner" shall be inserted;
(b) for the words"as it may think fit" the words "as it or he maythink fit" shall be substituted.
The Bombay Animal Contagious Diseases (Control) Act, 1948(Bom. LIX of 1948), as extended to the Kutch area of the State ofBombay under Part C States (Laws) Act, 1950 (XXX of 1950).   1. In section 4, in sub-sections (1) and (2),after the words "State Government" the words "orthe Commissioner in his division" shall be inserted.  
2. In section 6-
(a) in sub-section(1),-
(i) after the words"State Government" where they occur for the first time,the words "or the Commissioner in his division" shallbe inserted;
(ii) for the words"as it may think fit" the words "as it or he maythink fit" shall be substituted;
(iii) after thewords "State Government" where they occur for thesecond and third times, the words "or Commissioner"shall be inserted.
(b) in sub-section(2),-
(i) after the words"State Government" the words "or Commissioner"shall be inserted;
(ii) for the words"the State" where they occur for the first time thewords "the Kutch area of the State of Bombay or, as the casemay be, into his division" shall be substituted;
(iii) for the words"the State" where they occur for the second time thewords "such area or division" shall be substituted.
3. In section 7, in sub-section (1), after thewords "State Government" the words "or theCommissioner in his Division" shall be inserted.
4. In section 13,-
(a) in sub-section(1), after the words "State Government" the words"Commissioner concerned" shall be substituted;
(b) in sub-sections(2) and (3),-
(i) for the words"State Government" the word "Commissioner"shall be substituted;
(c) in sub-section(4),-
(i) for the words"State Government" the word "Commissioner"shall be substituted;
(ii) for the words"on its own motion" the words "on his own motion"and for the words "submitted to it" the words submittedto him" shall be substituted.
(d) in sub-section(7), for the words "State Government" the words"Commissioner" shall be substituted.]
[The Land Acquisition Act, 1894 (I of 1894), in itsapplication to the pre-Reorganisation State of Bombay excludingthe transferred territories [These entries were added by G.N., R.D., No. LAQ-2558/15455-V, dated the 6th February, 1959.]    
The Land Acquisition Act, 1894 (I of 1894), as adapted andapplied to the Saurashtra area of the State of Bombay. After section 3, in each of the said Acts thefollowing new section shall be inserted, namely:-
The Land Acquisition Act, 1894 (I of 1894), in its applicationto the Kutch area of the State of Bombay. Powers to be exercised by Commissioner by or under Act. "3-1A. The powers conferred on theCommissioner by or under this Act, shall be the powersexercisable by him in relation to the acquisition of land·for those purposes only for which the State Government is theappropriate Government."
The Land Acquisition Act, 1894 (I of 1894), in its applicationto the Vidarbha region of the State of Bombay  
The Land Acquisition Act, 1309F (Hyderabad Act IX of 1309F). After section 2, the following new section shallbe inserted, namely :-  
Powers to be exercised by Commissioner by or under Act. "2A. The powers conferred on theCommissioner by or under this Act shall be the powers exercisableby him in relation to the acquisition of land for those purposesonly for which the State Government is the appropriateGovernment.]"
[The Bombay Prevention of Fragmentation and Consolidation ofHoldings Act, 1947 (Bom. LXII of 1947). [This entry was added by G.N., R.D., No. CON-3558/43445-M, dated the 14th April, 1959.]   1. In clause (b) of section 31, for the words"State Government" the words "Commissioner,subject to the general orders of the State Government" shallbe substituted.  
2. In section 35-
(a) after the words"State Government" the words "or the Commissionerin respect of such matters as the State Government may by generalor special order specify in this behalf shall be inserted;
(b) after the words"itself" and "it" the words "or himself,as the case may be" and "or he, as the case may be"shall respectively be inserted;
(c) in the marginalnote, after the words "State Government" the words "orCommissioner shall be inserted.]
[The Saurashtra District Panchayats Act, 1956 (Sau. XXV of1956). [This entry was added by G.N., L.S.G. & P.H.D., No. DPA-1158-C, dated the 1st June, 1959.]   1. In sections 56, 57, 74, 75, for the word"Government" wherever it occurs the word "Commissioner"shall be substituted.]  
NotificationsG. N., R. D., No. RVA. 2557/170960-R dated 27th February, 1958 (B. G. Part 4-B, page 210) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Commissioners of Divisions Act, 1957 (Bombay VIII of 1958), the Government of Bombay hereby appoints 3rd day of March 1958 as the date on which the said Act shall come into force.G. N., L. S., G., & P.H.D. No. 2758-E dated 27th June, 1958 (B. G. Part 4-B, page 667) - In exercise of the powers conferred by sub-section (4) of section 3 of the Bombay Commissioners of Divisions Act, 1957 (Bombay VIII of 1958), the Government of Bombay hereby confers and imposes on the Commissioner, Nagpur Division, the powers and duties under the enactment hereinafter specified and for that purpose adds to and specifies in the Schedule to the said Act the adaptations and modifications in that enactment by way of amendment as follows, namely,-In the Schedule appended to the said Act, the following entries shall be added at the end, namely:-
The Nagpur Improvement Trust Act, 1936 (C.P andBerar Act No. XXXVI of 1936) 1. In Section 46-A, for the words "StateGovernment" the word "Commissioner" shall besubstituted.
  2. In proviso (b) of sub-section (1) of section52-B for the words "State Government" the word"Commissioner" shall be substituted.
G. N., R. D., No. RVA. 2557/85398-R dated 23rd July, 1958 (B. G. Part 4-B, page 781) - In exercise of the powers conferred by sub-section (4) of section 3 of the Bombay Commissioners of Divisions Act, 1957 (Bombay VIII of 1958), the Government of Bombay hereby confers and imposes on all Commissioners, the powers and duties under the enactment hereinafter specified and for that purpose adds to and specifies in the Schedule to the said Act the adaptations and modifications in that enactment by way o amendment as follows, namely,-In the Schedule appended to the said Act, the following entry shall be added at the end, namely:-
The Cotton Ginning and Pressing Factories Act,1925 (XII of 1925), in its application to the State of Bombay   In section 5B,
(a) for the words "State Government"wherever they Bombay occur, the word "Commissioner" and
(b) in sub-section (1), for the words "it mayby an order" the words "he may by an order" shallbe substituted.
G. N., R. D., No LAQ. 2558-V, dated 5th September, 1958 (B. G. Part 4-B, page 936) - In exercise of the powers conferred by sub-section (4) of section 3 of the Bombay Commissioners of Divisions Act, 1957 (Bombay VIII of 1958), the Government of Bombay hereby confers and imposes on the Commissioner, concerned the powers and duties under the enactments hereinafter specified and for that purposes adds to and specifies in the Schedule to the said Act the following adaptations and modifications in those enactments by way of amendment as follows, namely,-In the Schedule appended to the said Act, the following entries shall be added at the end namely:-
The Land Acquisition Act, 1894 (I of 1894), inits application to the pre-Reorganisation State of Bombayexcluding the transferred territories 1 In section 3-A —
  (i) after the words "State Government",where they occur for the first time, the words "or theCommissioner" shall be inserted.
  (ii) after the words "by the StateGovernment in this behalf" the words "or, as the casemay be, any officer authorised by the Commissioner" shall beinserted.