Section 12 in The Bombay Public Trusts (Corporations) Order, 1959.
12. Adaptations and modifications of the Act.
- As from the appointed day, the Act shall, until altered, repealed or amended by the competent Legislature of a State, have effect subject to the provisions of this Order and the adaptations and modifications directed by the Schedule annexed to this Order.The Schedule[See paragraph 12]The Bombay Public Trusts Act, 1950(Bombay Act 29 of 1950)Section 1. - In sub-section (2), for "the whole of the State of Bombay" substitute "the territories which immediately before the 1st November, 1956, were comprised in the State of Bombay except Abu Road taluka of Banaskantha district".New Section 2A. - After Section 2, insert-"2A. Construction of certain references in the Act in their application to that part of Mysore to which the Act extends. - In the application of this Act to that part of the State of Mysore to which it extends, any reference therein, by whatever form of words,-(1)to the State or the State Government or High Court shall be construed as a reference to the State, the Government of High Court of Mysore;(2)to a Civil Judge (Senior Division), the Mamlatdar of a taluka, or the Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 ( Bombay 12 of 1939) shall be construed as a reference to such officer or authority as may be specified in this behalf by the State Government of Mysore;(3)to the Bombay District Municipal Act, 1901 (Bombay 3 of 1901), the Bombay Pleaders Act, 1920 (Bombay 17 of 1920), the Bombay Municipal Boroughs Act, 1925 (Bombay 18 of 1925), and the Bombay Village Panchayats Act, 1933 (Bombay 6 of 1933), shall be construed as a reference to the corresponding Act, if any, in force in that part of the State of Mysore to which this Act extends.".Section 3. - For "The State Government" substitute "Each of the state Governments of Bombay and Mysore" and for "throughout the State" substitute "throughout that part of the State to which this Act extends".Section 35. - For "a Part A State or a Part C State" substitute "any part of India".Section 43. - Renumber Section 43 as sub-section (1) thereof and-(a)in sub-section (1) as so renumbered, for "tire State of Bombay" substitute "that part of the State of Bombay to which this Act extends";(b)after that sub-section, insert-"(2) Nothing in sub-section (1) shall apply to the Charity Commissioner appointed by the State Government of Mysore."Section 56B. - In sub-section (3), for "State of Bombay" substitute "territories to which this Act extends".Section 57 - (1) For sub-section (1), substitute-"(1) There shall be established a fund to be called the Public Trusts Administration Fund for each of the corporations constituted under this Act and the Fund shall vest in the Charity Commissioner, Bombay, or, as the case may be, the Charily Commissioner Mysore."(2)In Clause (f) of sub-section (2) for "this Act" substitute "this Act or the Inter-State Corporations Act, 1957 (Central Act 38 of 1957)."
