Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 16 in The Maharashtra Refugees Act, 1948

16. [ Power of exemption. [This section was inserted by Bombay 66 of 1948, Section 7.]

(1)The Provincial Government may, by notification in the Official Gazette, direct that refugees from any particular area or place or any class of refugees shall be exempt from all or any of the provisions of this Act or any requirements thereof.
(2)An officer authorised in this behalf by the Provincial Government may, for reasons to be recorded in writing, order that any refugee shall be exempt from all or any of the provisions of this Act or any requirements thereof.][First Schedule] [This Schedule was substituted for the original by Bombay 66 of 1948, Section 8.][See Section 4(2)]Form of RegistrationGovernment of BombayRegistration of Refugees
(1)Name of the applicant in full (in) capital letters with surname first).
(2)Age ... .... .....
(3)Sex ... .... .....
(4)Whether married or single
(5)Names of dependents at present in the Province of Bombay, their relationship, ages and sex.
(6)Names of dependents left behind, if any in the place which he has left, their relationship, ages and sex.
(7)Address prior to evacuation: Village, Tehsil, District (in detail).
(8)Present address (Building, Floor, Street, Road, etc.
(9)Details of identity documents and other papers relating to evacuation, if any, with the applicant.
(10)Period of residence at place which he has left.
(11)Date and place of arrival in the Province of Bombay.
(12)Any moveable or immovable property lost or left at the place which he has left or elsewhere and its value.
(13)Whether any property sold prior to evacuation. If so, its details and the price at which it was sold.
(14)Academical and technical qualifications.
(15)Occupation, profession or trade and monthly income prior to evacuation.
(16)Aptitude for any occupation, profession or trade other than that followed prior to evacuation.
(17)Details of land taken, if any, for settling either in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1995.] of Bombay or elsewhere in [India] [This word was substituted for the words 'the Indian Union', by the Adaptation of Laws Order, 1995.].
(18)Means of maintenance at present.
(19)Resources possessed at present.
(20)Details of facilities or assistance received, if any, at present either through official or non­official sources.
(21)Whether any facilities or assistance required for rehabilitation. If so their details.
(22)Whether he wished to stay in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1995.] of Bombay. If so, for how long.
(23)Whether willing to go outside the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1955.] of Bombay. If so the place he wishes to proceed to.Remarks
Signature/Left hand thumb impression and/or Photograph ofthe applicant, if available.
Place 20 Registering Authority
Second Schedule[See Section 5]Form of Certificate of RegistrationGovernment of BombayPolitical And Services Department
Serial Number ....................................................................................
Reception Camp Number ....................................................................................
Registration Officer Number ....................................................................................
Name of refugee in full ....................................................................................
Address before evacuation ....................................................................................
Present address ....................................................................................
Name of head of family ....................................................................................
[* * *] ....................................................................................
Signature or finger print of refugee ....................................................................................
Office of Registration ....................................................................................
Registered by ....................................................................................
Date ....................................................................................
Place 20 Registering Authority
NotificationsG. N., R. D., No. BRA. 1154-B, dated 28th May, 1954 (B. G., Part I, page 1812) - In exercise of the powers conferred by the proviso to section 3 of the Bombay Refugees Act, 1948 (Bombay XXII of 1948), and in supersession of Government Notification, Rehabilitation Department, No. R. 133-I-B, dated the 26th July 1952, the Government of Bombay is pleased to direct that the functions of the Commissioner of Police for the Greater Bombay under section 3 of the said Act, shall be performed with effect from the 1st June, 1954 by the Collector of Bombay.G. N., H, & L. G. D., No. 6040/33, dated 16th July, 1948 (B. G., Part IV-B, page 573) - In exercise of the powers conferred by sub-section (1) of section 9 of the Bombay Refugees Act, 1948 (Bombay XXII of 1948), the Government of Bombay is pleased to authorise the officers specified in column 1 of the Schedule hereto annexed for the purposes of the said sub­section within the area respectively specified against them in column 2 of the said Schedule.