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Bombay Presidency - Act

Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951

BOMBAY PRESIDENCY
India

Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951

Act 46 of 1951

  • Published on 27 November 1951
  • Commenced on 27 November 1951
  • [This is the version of this document from 27 November 1951.]
  • [Note: The original publication document is not available and this content could not be verified.]
Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951Bombay Act No. 46 of 1951[Dated 27th November, 1951]For Statement of Objects and Reasons, see Bombay Government Gazette, 1951, Part V, p. 296.An Act to amend the Bombay District Municipal Act, 1901, and the Bombay Municipal Boroughs Act, 1925.Whereas it is expedient to amend the Bombay District Municipal Act, 1901, and the Bombay Municipal Boroughs Act, 1925, for the purposes hereinafter appearing; It is hereby enacted as follows:-

1. Short title.

- This Act may be called the Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951.

2. to 5. [The amendments made by sections 2-5 have been incorporated in the Bombay District Municipal Act, 1901, and the Bombay Municipal Boroughs Act, 1925.]

6. Amendment of enactment specified in Schedule.

- The enactment specified in the first column of the Schedule shall, in its application to the State of Bombay, be amended to the extent specified in the second column thereof.

Schedule

Enactment   Extent of amendment
(1)   (2)
Indian Electricity Act, 1910 (Act IX of 1910)" 1. In section 3, after sub-section (1) the following sub-sectionshall be inserted, namely ;-
"(1A) If the applicant under subsection (1) is a local authority,the area specified in the licence may include any area outsidethe area for which such local authority is constituted :
  Provided that, under the enactment constituting such localauthority, such local authority is authorised to supply energyin such area."
2. In section 7,
(1) in sub-section (1), after the words "is constituted",the words "inclusive of the area, if any, for which suchlocal authority is authorised to supply energy under theenactment constituting such local authority" shall beinserted;
(2) in sub-section (2), in clause (b) after the word"constituted" the words "inclusive of the area,if any, for which such local authority is authorised to supplyenergy under the enactment constituting such local authority"shall be inserted.