Section 22 in The Maharashtra Borstal Schools Act, 1929
22. [ Repeal of C.P. and Berar IX of 1928 and Hyderabad XV of 1956 and saving. [Section 22 was added by Maharashtra 21 of 1960, Section 16.]
- On the commencement of the Bombay Borstal Schools (Extension and Amendment) Act, 1960, the Central Provinces and Berar Borstal Act, 1928, in its application to the Vidarbha regoin of the State of Maharashtra and the Hyderabad Borstal Schools Act, 1956, in its application to the Hyderabad area of the State of Maharashtra, shall stand repealed:Provided that, the repeal shall not affect-(a)the previous operation of any of the laws so repealed, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any of the laws so repealed, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any of the laws so repealed, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty forfeiture or punishment, as aforesaid,and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the Bombay Borstal Schools (Extension and Amendment) Act, 1960 had not commenced in the area in which the repealed law was in force:Provided further that, subject to the preceding proviso, anything done or any action taken (including any appointment made, detention order passed, notification, order or direction issued, rule or form framed, licence or certificate granted) under any such law shall, in so far as it is not inconsistent with this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.]NotificationsG. N., H. D., No. BSA.1058-IV, dated 28th December, 1960 (M. G., Part IV-B, page 3) - In exercise of the powers conferred by sub-section (2) of Section 1 of the Bombay Borstal Schools (Extension and Amendment) Act, 1960 (Maharashtra XXI of 1960), the Government of Maharashtra hereby appoints the 1st day of January 1961 to be the date on which the said Act shall come into force.G. N., H. D., No. 7311(IV)(a), dated 5th March, 1931 (B. G., Part I, page 584) - In exercise of the powers conferred by sub-section (2) of Section 2 of the Bombay Borstal Schools Act, 1929 (Bombay XVIII of 1929), the Governor in Council is pleased to appoint the 1st April 1931 as the date with effect from which the said Act shall come into operation.G. O., H. D., No. BSA. 1263/3975-(ii)-IV, dated 30th January, 1963 (M.G., Part IV-B, page 195)Superseded by G. O., H. D., No. JLD. 1087/13 (33)/PRS-2(i), dated 26th February, 1990 (M.G., Part IV-B, page 443)G. O., H. D., No. JLD. 1087/13 (33)/PRS-2(i), dated 26th February, 1990 (M. G., Part IV-B, page 443) - In exercise of the powers conferred by sub-section (1) of section 4 of the Bombay Borstal School Act, 1929 (Bombay XVIII of 1929), and of all other powers enabling it in this behalf and in supersession of Government Order. Home Department, No. BSA. 1263/3975(ii)-IV, dated the 30th January, 1963 and Government Resolution, Home Department, No. RJM. 1071(I)/47373-XVI, dated 22nd August, 1972, the Government of Maharashtra hereby declares the building situated in City Survey No. 6690 at Nashik, in Nashik District known as the Nashik District Prison, Class II, admeasuring 1.29.79 hectares to be a Borstal school for the purposes of the said Act, which shall be known as the Borstal School, Nashik.
