111. [ Further repeals and savings. [Section 111 was inserted by Maharashtra 38 of 1963, Section 11.]
(1)On the commencement of the Bombay Children (Extension and Amendment) Act, 1963, the Central Provinces and Berar Children Act, 1928 and the Hyderabad Children Act, 1951, shall stand repealed :Provided that, anything done or any action taken (including any appointment, notification, notice, order, rule or form made or issued any juvenile court established or any certified school established or certified, any place of safety or fit person recognised, any licence or certificate granted or withdrawn, any warrant issued, any bail granted, any remand, any committal for trial or custody, any discharge, or transfer of a child or youthful offender made, or any contribution directed to be paid) under any such law shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or ta ken under the corresponding provisions of this Act, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act.(2)The mention of particular matters in this section shall not affect the general application to this Act of section 7 of the Bombay General Clauses Act, 1904 (which relates to the effect of repeals).]Notifications[No. RDH. 1086/3029 (27) CA-III.] [Published in M. G. G., Part 4-B, dated 14th May, 1986, page 392.] - In exercise of the powers conferred by section 26 of the Bombay Children Act, 1948 (Bombay LXXI of 1948), the Government of Maharashtra hereby declares the following place as place of safety for Observation Home for boys for the purposes of the said Act, namely:-House No. 1989, Near Police Station, Gadchiroli (A building owned by Advocate B. T. Nandnapawar, Gadchiroli).
