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[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 31 in The Gujarat General Clauses Act, 1904

31. [ Application of Act to Ordinances and Regulations. [Section 31 was substituted by the Adaptation of Laws Order, 1950.]

- The provisions of this Act shall apply -
(a)in relation to any Ordinance promulgated by the [Governor of Bombay] under section 88 of the Government of India Act, 1935, as they apply in relation to Bombay Acts made under the said Act by the Governor and in relation to any Regulation made by the Governor under section 92 of the said Act as they apply in relation to Bombay Acts made by the Provisional Legislature; and
(b)in relation to any Ordinance promulgated by the Governor under article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Bombay Acts made by the State Legislature;
Provided that clause (ii) of sub-section (1) of section 5 of this Act shall apply to any Ordinance referred to in clause (b) as if for the reference in said clause (ii) to the day the first publication of the assent to an Act in the Official Gazette there were substituted a reference to the day of the first publication of the Ordinance in that Gazette],The ScheduleEnactments Repealed(See Section 2)
Year No. Title or Subject Extent of repeal
1886 III The Bombay General Clauses Act, 1886 The whole[excePt so much of[Schedule B] [These words were inserted by section 2 of the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).]asrelates to unrepealed enactments].
1891 I An Act to amend the Bombay General Clauses Act,1886. So much as is unrepealed.
1896 I --- do --- --- do --- The whole.
Appendix[schedule B to The Bombay General Clauses Act, 1886] [This schedule so far as it affects unrepealed enactments has been reproduced here as an Appendix as the insertion of certain words in the Schedule to Bombay I or 1904 by Bombay 4 of 1905, has revived, it regards such enactments. Entries relating to sections which have been repealed or substituted after the passing of Bombay 4 of 1905, have also been omitted, a footnote explanation being given in each case.](Bombay Act III of 1886)Verbal Amendments made in The Regulations and Acts of The Governor of Bombay in Council
Enactment    
No. & Year Section Clause Words repealed Words, if any, substituted for the wordsrepealed
Regulations-
[XII of 1827] [Bombay Reg. XII of 1827 section 19, els. 1, 6, 7 and 8 are repealed by the Bombay District Police Act, 1890 (Bombay 4 of 1890) wherever that Act extends. For the Regn. See Vol. I of Bombay Code.] 19 1 "Magistrate" "District Magistrate".
  19 6 "The Magistrate" (the first time the words occur)... "the district Magistrate".
  19 6 "the Magistrate" (the second time the words occur)... "any Magistrate".
  19 6 "ordinary".. "simple"
  19 6 "without labour" .. ..
  19 7 "Magistrate" (the first time word occurs). .. "District Magistrate".
  19 7 "Magistrate" (the second time the word occurs). "Magistrate before whome proceedings against suchindividual such individual are being held."
  19 8 "the Magistrate shall also" .. "any magistrate may"
  [20] [On coming into force of Part VI of the Bombay Weights and Measures Act, 1932, (Bombay 15 of 1932) in any area the entry relating to section 20 of Bombay Regulation XII of 1827, shall be deemed o be repealed (vide Second Schedule, Part II and section 47 of Bombay 15 of 1932).] ... 3 "Magistrate" ... 3 "District Magistrate"
  27 2 "Magistrate" (each time the word occurs) 3 "District Magistrate"
  27 2 "Ordinary" "simple"
  27 2 "without hard labour"...  
  37 1 "Magistrate" District or sub-Divisional Magistrate".
[XXII of 1827] [See Supra] 40 .. "Magistrate" "District or sub-Divisional Magistrate".
  41 1 "Local" "District"
  42 1 "Local" "District"
[XXII of 1827] [See Supra] 42 2,3,4 "Magistrate" (each time the word occurs) "District Magistrate".
[XXV of 1827] [See Supra] 4 2 "Magistrate" (both times the word occurs) "district Magistrate".
  7 ... "Magistrate" ... "District Magistrate"
Acts.-
[I of 1862] [Bombay I of 1862 has been repealed by Bombay 11 of 1928, section 3, Second Schedule.] 1 .. "Annexed to this Act" ..
IV of 1862 1 .. "the Magistrate" (the second time the words occur)... "a Magistrate of the first class"
  1 .. "Calendar" .. ..
  6 .. "Magistrate" .. "District Magistrate"
  6 "this Act" "section 4"  
  6 "of Police" ..  
  7 "of either kind" ..  
  7 .. "calendar" ..
  10 .. "Magistrate" "District Magistrate"
  10 .. `of Police" ... ..
V of 1862 3 .. "Calendar" .. ..
VI of 1862 8 and 9 .."Calendar"(each time the word occurs) .. ..  
  21 .."The following words and expressions" .. ..  
  21 .."shall have the meanings hereby assigned to them" ..  
  21 .."(that is say)" ..  
I of 1863 6 .."Justice of the Peace of person exercising the powersof a Magistrate within the province of Sind". .. "of the first class".  
  12 .. -- Do -- -- Do --
  11 .. "of this Act" ..
II of 1863 2 .."of this Act" (the first time the words occur') ..  
  2,4,5,7,8,10,11 and 13 .. "of this Act" (each time the words occur). ..
  4,5 and 11 .."calendar" (each time the word occurs). ..  
  5 and 11 .. "collectorate or" (each time the words occur). ..
  11 4 "Collectorate" "district"
  11 6 "collectorate" (each time the word occurs). "district"
III of 1863 1 and 2 .."to this Act" (each time the words occur). ..  
V of 1863 20 .. "of this Act" ..
[**** [The entry relating to Bombay 6 of 1863 is omitted as the Act has been repealed by Bombay 7 of 1920.] ***** *** ****** ****]
VII of 1863 ... .. "of this Act" (the first time the words occur). ..
  7,8,9,11, 12, 13 and 26. .. "of this Act" (each time the words occur).  
  9 1 and 2 "collectorate or" (each time the words occur) ..
    3,4, 6 and 7. "collectorate" (each time the word occurs). "district"
  9 8 "calendar" ..
  9 9 "Revenue" ..
  9 9 "of the division" ..
  12 .. "or Sub-Collector" ..
  20 2 "annexed" ..
VII of 1866 6 "of this Act" ..  
XII of 1866 15 "annexed to this Act" ..  
[** [The entry relating to Bombay 13 of 1866 is omitted as that Act ceases to have effect under the Adaptation of Indian Laws Order in Council.] ** ** **** ***]
VI of 1867 5,9 and 10 "of this Act" (each time the words occur) ..  
[VII of 1867] [During such time as Bombay 6 of 1933 and the rules and by-laws shall be in operation in any village, sections 33 and 34 of Bombay 7 of 1867 cease to have any operation in the said village, Sec section 115 of Bombay 6 of 1933.] 34 .."Of this Act" (each time the words occur). ..  
  " .. "full-power Magistrate" "Magistrate of the first class"
VIII of 1807 [1 [Inserted by the Bombay General Clause Amendment Act, 1891 (Bombay 1 of 1891).] .. "Commissioner of Police Act, 1861." "Acts 1867 and 1890".]
  3, 4, 5, 15 and 18 .."of Police" (wherever in the said sections thosewords follow the word "Commissioner"). ..  
  5 .. "Police" (in each place in which the word precedesthe word "Commissioner").  
  18 "of this Act" ..  
II of 1868 17 .. "Revenue or Police" ..
[*** [The entry relating to Bombay 3 of 1869 is omitted as that Act has been repealed by Bombay 6 of 1933.] *** *** *** ***]
1 of 1874 In the preamble .. "to this Act" ..
  4 .. The last three words ..
  13 .. "of this Act" (the first time the words occur).  
  14 .. "of this Act" ..
  29 .. "calendar" ..
II of 1874 15 .. "of this Act" (each time the words occur). ..
[II of 1874] [The entries relating to sections 44, 47, 50 and 59 of this Act are omitted as they have been repealed or substituted by Bombay 3 of 1910.] 3,4,6,7, 10,11, 12, 13, 21,31, 37, 39, 55,67, 73, 75, 76 and83. "of this Act" (each time the word occur). ..  
  6 1 "Revenue" (each time the word occurs) ..
  20   "of this Act" (the first time the words occur). ..
  40 1 The last three words. ..
  73 2 "thereof" ..
  74   "revenue" ..
  74   "appointed under Regulation V of 1830, or other law inforce for the lime being" ..
  77   "empowered under the provisions of Bombay Act, I of1868". ..
  77   "so empowered" ..
  84   "Revenue" ..
III of 1875 7 .. "of either description ..
  7 "calendar" ..  
II of 1876 14, 16, 18 and 33. .. "of this Act" (each time the words occur). ..
  16 .. "hereto annexed" ..
  31 .."annexed to this Act" ..  
[*** [The entry relating to Bombay 3 of 1876 is omitted as the Act has been repealed by Bombay 2 of 1906.] *** *** *** ***]
I of 1877 3, 9, 16, 17 and 25 .."of this Act" (each time the words occur). ..  
  9, 10, 11, 14, 15, 17 and 18 .. "hereto annexcd"(each time the words occur) ..
  12 (b) "of this Act" ..
  19 .. "of this Act" (the first time the words occur). ..
  23 (b) "of this Act" ..
  20 and 24. .. "of either description within the meaning of the IndianPenal Code" (in each place in which these words occur). ..
  28 .."The provisions of sections 64 to 70, both inclusive,of the Indian Penal Code shall apply to".    
[V of 1978] [The entry relating to section 50 of this Act is omitted as the section has been subsequently substituted by 12 of 1912.] 3 3 "means in Sind, the[Provincial Government] [The words 'Provincial Government' were substituted for the words 'Commissioner in Sind' by the Adaptation of Indian Order in council.]andelsewhere a Commissioner of land revenue, or if Governmentappoints any other officer to be a Commissioner for the purposesof this Act, such other officer. "includes an officer appointed by the Government to be aCommissioner for the purposes of this Act".
  3 4 "means a Collector of land-revenue or". "includes"
  45 .. "of this Act" (each time the words occur) ...
IV of 1879 3 .. "The last three words" ..
  9, 10, 11, 14, 15, 17 and 18 .. "hereto annexed" (each time the words occur) ..
  9, 16, 17 and 25. .. "of this Act" (each time the words occur). ..
IV of 1879 - 12 (b) "of this Act" ..
Contd. 19 .. "of this Act" (the first time the words occur) ..
  20 and 24. .. "of either description within the meaning of the IndianPenal Code" (in each place in which the words occur). ..
  23 (b) "of this Act" ..
[V of 1879] [The entries relating to sections 2, 214, and 215 of this Act are omitted as these sections have been repealed or substituted by Bombay 4 of 1913.] 3 2 "of this Act" ..
  10, 13, 18, 38, 86, 87, 161 and 216 .. "of this Act" (each time the words occur). ..
  23 "to this Act" ..  
VI of 1879 21 and 34 .. "of this Act" ..
VII of 1879 3 5 "means the head revenue officer of a district and" ..
  57 .. "of this Act" ..
  61 and 62. .. "of either description within the meaning of the saidCode" (in each place in which these words occur). ..
  67 .. "of the division" ..
II of 1880 3 7 "hereto annexed" ..
  33 (b) "hereto annexed" ..
II of 1883 3, 5 and 8 .. "of this Act" (each time the words occur). ..
  3 .. "annexed to this Act" ..
III of 1883 In the preamble .. "to this Act" ..
  4 .. "to this Act" ..
  17 .. "of this Act" (the first time the words occur). ..
[** [The entry relating to Bombay I of 1884 is omitted as that Act has been repealed by Bombay 6 of 1933.] ** ** ** **]