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State of Maharashtra - Section

Section 42 in The City of Bombay Municipal (Amendment) Act, 1933

42. Repeal.

- The enactments specified in the Appendix are hereby repealed to the extent mentioned in the fourth column thereof:Provided that -
(a)the said repeal shall not affect the validity or invalidity of anything already done under the said Acts or under the City of Bombay Improvement Act, 1898 (Bombay IV of 1898).
(b)the said repeal shall not affect any appeal made to the High Court from any award or any part of the Tribunal of appeal under sub-section (11) of section 48 of the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), before the date on which this Act comes into operation; but every such appeal shall, so far as may be, be decided by the High Court in accordance with the provisions of the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), as supplemented by Act XIV of 1904 as if this Act had not been passed;
(c)all appointments, rules, orders and by-laws made, notifications and notices issued, rents, premia, and fees imposed, contracts entered into and suits and other proceedings instituted under the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), and the City of Bombay Improvement Trust Transfer Act, 1925 (Bombay XVI of 1925), shall, so far as may be, be deemed to have been respectively made, issued, imposed, entered into and instituted under the City of Bombay Municipal Act, 1888 (Bombay III of 1888), as amended by this Act;
(d)all debts and obligations incurred, all contract entered into and all matters and things engaged to be done by, with or for the Board of Trustees constituted under the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), or of the City of Bombay Improvement Trust Transfer Act, 1925, (Bombay XVI of 1925) before this Act comes into operation shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Municipal Corporation of the City of Bombay;
(e)Sections 42 to 51 inclusive of the City of Bombay Improvement Trust Transfer Act, 1925, (Bombay XVI of 1925), shall continue to have effect, so far as applicable, with, respect to all Poorer Classes Accommodation Schemes duly sanctioned in accordance with the provisions of the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), or the City of Bombay Improvement Trust Transfer Act, 1925, (Bombay of XVI of 1925), before the date on which the City of Bombay Municipal (Amendment) Act, 1933, comes into operation provided that references in the said sections to the Committee and to the Board shall be deemed to be references to the Improvements Committee constituted under the City of Bombay Municipal Act, 1888 (Bombay III of 1888), as amended by the City of Bombay Municipal (Amendment) Act, 1933, and to the Municipal corporation of the City of Bombay respectively.
Nothing in this Act shall affect any present right of appeal which may have accrued to any party before the date on which this Act comes into operation.AppendixEnactments Repealed(See section 42)
Year No. Short title Extent of repeal
(1) (2) (3) (4)
1898 I The City of Bombay Municipal Investments Act, 1898. Sections 2 and 3.
1925 XVI The City of Bombay Improvement Trust Transfer Act, 1925. The whole.
1927 IV The City of Bombay Improvement Trust Transfer (Amendment)Act, 1927. Do.
1927 V The City of Bombay Improvement Trust Transfer (Amendment No.2) Act, 1927. Do.
1928 VI The City of Bombay Improvement Trust Transfer (Amendment)Act, 1928. Do.
1931 XI The City of Bombay Improvement Trust Transfer (Amendment)Act, 1931. The whole.
1931 XXI The City of Bombay Municipal and Improvement Trust Transfer(Amendment) Act, 1931. In Section 1 the words "and Improvement Trust Transfer"Section 3.
1931 XXIV The City of Bombay Improvement Trust Transfer (SecondAmendment) Act, 1931. The whole.