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State of Maharashtra - Act

The Indian Registration (Bombay Amendment) Act, 1947

MAHARASHTRA
India

The Indian Registration (Bombay Amendment) Act, 1947

Act 14 of 1947

  • Published on 21 April 1947
  • Commenced on 21 April 1947
  • [This is the version of this document from 21 April 1947.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Registration (Bombay Amendment) Act, 1947(Bombay Act No. 14 of 1947)[Dated 21st April, 1947]For Statement of Objects and Reasons, see Bombay Government Gazette, 1947, Part V, p. 1; for Proceedings in Assembly, see Bombay Legislative Assembly Debates, 1947, Volume X, and for Proceedings in Council, see Bombay Legislative Council Debates, 1947, Volume XII.An Act to repeal and re-enact the provisions of the Indian Registration (Bombay Amendment) Act, 1942.Whereas in view of the provisions of sub-section (4) of section 93 of the Government of India Act, 1935, it is expedient to repeal and re-enact the provisions of the Indian Registration (Bombay Amendment) Act, 1942; It is hereby enacted as follows :

1. Short title.

- This Act may be called the Indian Registration (Bombay Amendment) Act, 1947.

2. Repeal of Bombay X of 1942.

- The Indian Registration (Bombay Amendment) Act, 1942, is repealed.

3. Amendment of section 28 of Act XVI of 1908.

- In section 28 of the Indian Registration Act, 1908, in its application to the Province of Bombay, for the brackets, letters and word "(c) and (ee)" the brackets, letters and word "(c), (cc) and (ee)" shall be substituted.