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State of Maharashtra - Act

The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

MAHARASHTRA
India

The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

Act 17 of 1945

Published on 15 August 1945
Commenced on 15 August 1945
[This is the version of this document from 15 August 1945.]
[Note: The original publication document is not available and this content could not be verified.]

The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945(Bombay Act No. 17 of 1945)[Dated 15th August, 1945]This Act was repealed and re-enacted except Section 9 and Schedule E by Bombay 52 of 1947, Section 2.For the Statement, see Bombay Government Gazette, 1945, Part V, page 147.Whereas it is expedient to extend the limits of the City of Bombay by including therein some portion of the Bombay Suburban District;And Whereas it is necessary to constitute the whole of the said area into an area hereinafter called the Greater Bombay;And Whereas clause 11 of the Letters Patent of the High Court of Judicature at Bombay, dated the 28th December, 1865 provides that the said High Court shall have and exercise ordinary original civil jurisdiction within such local limits as may from time to time be declared and prescribed by any law made by the Governor of Bombay in Council; And Whereas under the provisions of the Government of India Act, 1935, the Provincial Legislature of Bombay is competent to declare and prescribe the local limits of such jurisdiction;And Whereas, the Governor of Bombay has assumed to himself under the Proclamation, dated the 4th November, 1939 issued by him under section 93 of the Government of India Act, 1935, the powers vested by or under the said Act in the Provincial Legislature;Now, Therefore, in exercise of the said powers, the Governor of Bombay is pleased to make the following Act :

1. Short title and commencement.

(1)This Act may be called the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945.

(2)It shall come into force with effect from such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint.

2. Definitions.

- In this Act,-

(1)"City of Bombay" means the area within the local limits of the ordinary original civil jurisdiction of the High Court immediately before the commencement of this Act;

(2)"Greater Bombay" means the areas for the time being specified in Schedule A;

(3)"High Court" means the High Court of Judicature at Bombay;

(4)"Letters Patent" means the Letters Patent of the High Court dated the 28th December, 1865;

(5)"Schedule" means a Schedule appended to this Act.

3. Extension of enactments to Greater Bombay.

(1)Such provisions, or such parts of the provisions,-

(a)of any enactment relating to any of the matters enumerated in Lists II and III in the Seventh Schedule to [the Constitution, made by any authority in India, or] [These words were substituted for the words and figures 'the Government of India Act, 1935, made by any authority in British India, or' by Bombay 57 of 1956, Section 2.]

(b)of any notification, order, scheme, rule, form or by-law issued, made or prescribed under any enactment of the class referred to in clause (a),

as were in force immediately before the commencement of this Act in the area comprised in the City of Bombay (in whatever manner described, whether a City of Bombay, Town of Bombay, Town and Island of Bombay, Islands of Bombay and Kolaba, Presidency-town, Presidency-town of Bombay, Collectorate of Bombay or otherwise) but not in the other areas comprised in Greater Bombay are hereby declared to be in force in all the areas comprised in Greater Bombay, and all references to the said City, in whatever manner described, in the said provisions of the enactments, notifications, orders, schemes, rules, forms and by-laws shall be deemed to be references to Greater Bombay.

(2)Nothing in sub-section (1) shall -

(a)apply to any provisions made by or under the enactments specified in Schedules B and C;

(b)affect the right of any competent authority to repeal, amend or cancel any enactment, notification, order, scheme, rule, form or by-law referred to in sub-section (1).

3A. [ Extension of enactments to extended limits of Greater Bombay. [Section 3A was inserted by Bombay 57 of 1956, Section 3.]

(1)Such provisions, or such parts of the provisions, -

(a)of any enactment relating to any of the matters enumerated in Lists II and III in the Seventh Schedule to the Constitution, or

(b)of any notification, order, scheme, rule, form or bylaw issued, made or prescribed under any enactment of the class referred to in clause (a),

as were in force immediately before the date of the commencement of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) (Amendment) Act, 1956, in the area comprised in Greater Bombay before that date, are, hereby declared to be in force in all the areas comprised in Part IV of Schedule A on and after that date; and accordingly all references on or after that date to Greater Bombay in the said provisions of the enactments, notifications, orders, schemes, rules, forms and by-laws shall be deemed to be references to the areas comprised in Part IV of Schedule A after that date.

(2)Nothing in sub-section (1) shall -

(a)apply to any provisions made by or under the enactments specified in Schedules B and C;

(b)affect the right of any competent authority to repeal, amend or cancel any enactment, notification, order, scheme, rule, form or by-law referred to in sub-section (1).]

4. Certain enactments not to be in force in the added areas.

(1)The enactments mentioned in Schedule D and all notifications, orders, schemes, rules, forms and by-laws made, issued or prescribed thereunder shall cease to apply to, or to be in force in the areas specified in [ [Parts II, III and IV] [These words and figures were substituted for the word and figure 'Part II' by Bombay 8 of 1950, Section 2.] ] of Schedule A.

(2)Nothing in sub-section (1) shall affect -

(a)the right of any competent authority to direct that any enactment, notification, order, scheme, rule, form or by-law referred to in the said sub-section shall apply to or to be in force in the areas referred to in the said sub-section or to make, issue or prescribe any notification, order, scheme, rule, form or by-law under any such enactment; or

(b)the operation of any such enactment, notification, order, scheme, rule, form or by-law before the commencement of this Act; or

(c)any right, privilege, obligation or liability acquired, accrued or incurred under any such enactment, notification, order, scheme, rule, form or bye-law before the commencement of this Act.

4A. [ Alteration of limits of certain villages. [Section 4A was inserted by Bombay 8 of 1950, Section 3.]

- Notwithstanding anything contained in the Bombay Land Revenue Code, 1879, and in any order or notification made or issued thereunder -

(a)the lands specified in Part I of Schedule E shall, on and from the date of the coming into force of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) (Amendment) Act, 1950, be excluded from the limits of the village of Majas in the Bombay Suburban District and shall be included in and form part of the village of Goregaon;

(b)the lands specified in Part II of the said Schedule shall, on and from the said date, be excluded from the limits of the village of Marol in the Bombay Suburban District and shall be included in and shall form part of the village of Parajpur;

(c)the lands specified in Part III of the said Schedule shall, on and from the said date, be excluded from the limits of the village of Marol in the Bombay Suburban District and shall be constituted a new village to be called the village of Maroshi.]

5. Declaration of limits of jurisdiction of the High Court.

(1)The High Court shall have and exercise ordinary original civil jurisdiction within the areas for the time being comprised in Greater Bombay.

(2)Save as otherwise provided in this Act, nothing in sub-section (1) shall affect -

(a)the jurisdiction of the High Court as a Court of Admiralty or Vice-Admiralty under clauses 32 and 33 of the Letters Patent or under the Territorial Waters Jurisdiction Act, 1878, or otherwise exercisable by it in connection with prize matters or other maritime questions arising in India;

(b)any right or liability of any Government or any local authority or person, except in regard to the exercise of jurisdiction and any legal consequences thereof.

6. Pending proceedings.

- Notwithstanding anything contained in this Act all proceedings pending in any Court in [the area specified in Parts I and II of Schedule A] [These words were substituted for the original by Bombay 8 of 1950, Section 4.] and all other proceedings of whatever nature pending before any public officer, [* * *] [The words 'in or in respect of any of the areas comprised in Greater Bombay' were deleted by Bombay 52 of 1947, Section 2 and Schedule.] at the date of the commencement of this Act (including proceedings where an appeal or an application for revision lies or will lie from a decision made or to be made), [if such other proceedings are pending in any of the areas [specified in Parts I and II of Schedule A] [These words were inserted by Bombay 52 of 1947, Section 2 and Schedule.] or are pending in respect of any such areas] shall be disposed of by such authority as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct and in the absence of such direction any such proceeding shall be continued and disposed of as if this Act had not been passed.

7. Amendment of entries in Schedules A and C.

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time, with the concurrence of the High Court by notification in the Official Gazette, add to, alter or amend the entries in Schedule A, so far as may be necessary in consequence of reclamation, encroachment by sea, submergence of water-course or other alterations of sea limits or correct mistakes in the said Schedule and the said Schedule shall, on the issue of such notification, be deemed to be amended accordingly.

(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time, by notification in the Official Gazette, add to, alter or amend the entries in Schedule C and the said Schedule shall on the issue of such notification be deemed to be amended accordingly.

8. Definitions in Central Acts relating to certain matters.

- In all Central Acts and Regulations relating to any of the matters enumerated in Lists II and III in the Seventh Schedule to the Government of India Act, 1935, passed before the commencement of this Act, unless there is anything repugnant in the subject or context, -

(1)"City of Bombay" shall mean the area within, the local limits of the ordinary original civil jurisdiction of the High Court immediately before the commencement of this Act;

(2)"Presidency town of Bombay", "town of Bombay", "town and island of Bombay" and "Presidency town" when used with reference to the Province of Bombay, or "Greater Bombay" shall mean the areas for the time being specified in Schedule A.

9. [ Amendments of certain enactments. [This section was inserted by Bombay 8 of 1950, Section 5.]

- The enactments specified in the second column of Schedule F shall be amended in the manner and to the extent specified in the third column thereof.]

A

Areas comprised in Greater Bombay[See section 2(2)]

Part I – 1. The Town and Island of Bombay.

2. The limits of the Port of Bombay as defined in the Government Notification in the Political Department, No. 6204, dated the 6th June, 1930, issued under section 5 of the Indian Ports Act, 1908.

Part II – 1. The limits of the municipal boroughs of Bandra, Parle-Andheri and Kurla and of the municipal districts of Ghatkopar-Kirol and Juhu.

2. The undermentioned 28 villages of the Bombay Suburban District :-

1. Bandivali.

2. Chembur.

3. Vadawli.

4. Ambivali.

5. Chakala.

6. Trombay.

8. Brahmanwada.

7. Bapnala.

9. Mandala.

10. Man Khurd.

11. Man Budruk.

12. Mulgaon.

13. Vesava.

15. Devnar.

14. Madh.

16. Borle.

17. Mahul.

18. Anik.

19. Kole-Kalyan.

20. Marol.

21. Mohili.

22. Maravali.

23. Mogre.

24. Shahar.

25. Nanala.

26. Saki.

27. Asalpe.

28. Kondivate (Asap).

[Part III [Part III was inserted by Bombay 8 of 1950, Section 6(i).]The undermentioned villages of the Bombay Suburban District :-

1. Bhandup.

2. Chendavli.

3. Hariali.

4. Kanjur.

5. Kopri (near Pawai).

6. Majas (as constituted by Section 4A of this Act)

7. Oshivra.

8. Parajapur (as constituted by Section 4A of this Act).

9. Paspoli.

10. Pawai.

11. Tirandaj.

12. Tungve.

13. Vikhroli.

14. Vyaroli.]

[Part IV [Part IV was inserted by Bombay 57 of 1956, Section 5.]The undermentioned villages of the Thana District :-

1. Akse.

2. Akurli.

3. Arey.

4. Borivali.

5. Charkhop.

6. Chinchavali.

7. Dahisar.

8. Darivli.

9. Dindoshi.

10. Eksar.

11. Gundgaon.

12. Gorai.

13. Goregaon.

14. Kaneri.

15. Kandivli.

16. Kurar.

17. Klerbad.

18. Magathane.

19. Malad.

20. Malavni.

21. Mandapeshwar.

22. Manori.

23. Marve.

24. Maroshi.

25. Mulund.

26. Nahur.

27. Pahadi.

28. Poisar.

29. Sai.

30. Shimpoli.

31. Tulshi.

32. Wadhawan.

33. Valnai.

34. Yerangal.

Provided that, for the purposes of section 43-C of the Bombay Tenancy and Agricultural Lands Act, 1948, the expression "Greater Bombay" in the said section shall not be deemed to include the village specified in Part IV of this Schedule.][Note. - The limits of the above areas comprising Greater Bombay are shown by a purple line on three plans signed by the Secretary to Government, Home Department, one of which is deposited with the Prothonotary of the High Court, one with the Municipal Commissioner for Greater Bombay and the third with the Secretary to Government, Home Department.] [This Note was substituted for the original, by Bombay 8 of 1950, Section 6(ii).][Schedule B [This Schedule was substituted for the original, by Bombay 8 of 1950, Section 8.]Enactments which are not affected by this Act[See section 3(2)]

Year	No.	Short title.
1	2	3
		Bombay Acts
1876	II	The Bombay City Land Revenue Act, 1876.
1898	I	The City of Bombay Municipal Investments Act, 1898.
1915	IV	The Bombay City Survey Act, 1915]

C

Enactments which are not affected by this Act.[See section 3(2)]

Year	No.	Short title.
1	2	3
		Central Acts
1889	II	The Indian Stamp Act, 1899.
[* [The figures and words '1939 XXV. The Defence of India Act, 1939' were deleted by Bombay 52 of 1947, Section 2 and Schedule.]	*	*	*	*]
		Bombay Acts
[* [These entries were deleted by Bombay 8 of 1950, Section 9.]	*	*	*	*]
1925	VI	The Bombay Betting Tax Act, 1925.
1925	VIII	The Bombay Securities Contracts Control Act, 1925.
1929	VII	The Bombay Maternity Benefit Act, 1929.
1932	II	The Bombay Finance Act, 1932.
1932	XV	The Bombay Weights and Measures Act, 1932.
[* [These entries were deleted by Bombay 8 of 1950, Section 9.]	*	*	*	*]
[* [These entries were deleted by Bombay 8 of 1950, Section 9.]	*	*	*	*]
		All Central Ordinances

D

Enactments which shall cease to apply to or to be in force in the areas [specified in Parts II, III and IV of Schedule A] [These words, figures and letter were substituted for the words, figures and letter 'specified in Part II of Schedule A' by Bombay 57 of 1956, Section 6.][See section 4(1)]

Year	No.	Short title.
1	2	3
		Central Acts
1869	XIV	The Bombay Civil Courts Act, 1869.
1871	I	The Cattle-trespass Act, 1871.
1887	IX	The Provincial Small Cause Courts Act, 1887.
1920	V	The Provincial Insolvency Act, 1920.
		Bombay Acts
1867	VII	The Bombay District Police Act, 1867.
[1889 [[These entries were inserted by Bombay 8 of 1950, Section 10.The amendments made in the various enactments, have been continued in force by Bombay 5 of 1947, Section 2.]]	I	The Bombay Village Sanitation Act, 1889.]
1890	IV	The Bombay District Police Act, 1890.
[1892 [[These entries were inserted by Bombay 8 of 1950, Section 10.The amendments made in the various enactments, have been continued in force by Bombay 5 of 1947, Section 2.]]	I	The Bombay District Vaccination Act, 1892.]
1905	I	The Bombay Court of Wards Act, 1905.
1906	II	The Mamlatdars' Courts Act, 1906.
[1930 [[These entries were inserted by Bombay 8 of 1950, Section 10.The amendments made in the various enactments, have been continued in force by Bombay 5 of 1947, Section 2.]]	XXV	The Bombay Local Fund Audit Act, 1930.]

[Schedule E] [Schedule E and F were inserted by Bombay 8 of 1950, Section 11.](See section 4A)Lands

Part I

SurveyNumber	Hissa No.	Area
		A.	G.	As.
13	2 Part	0	36	0
15	....	1	25	4
16	1	4	8	0
16	2 Part	34	32	0
17	....	5	0	0
18	....	3	18	4
19	1	70	36	0
19	2	0	11	0
20	....	1	0	12
21	....	1	11	12
22	....	1	9	4
23	....	60	20	0
24	....	5	15	0
25	....	0	9	4
26	....	5	29	0
27	....	58	8	0
28	1	6	38	0
28	2	42	24	0
29	....	1	14	0
30	....	3	1	4
31part	....	3	21	0
32part ....	0	5	0
34	1 part	3	38	0
35	....	2	34	0
36	....	0	6	0
40	3 part	0	34	0
40	4 part	27	25	0

Part II

Survey No.	Hissa No.	Area
		A.	Gs.	As.
169 part	....	15	30	0
170 part	....	3	34	0
171 part	....	6	28	0
172 part	....	9	15	0
173	....	6	36	0
174	....	2	5	0
175	....	8	23	0
176	....	6	23	0
177	....	16	4	0
178 part	....	1	39	0
190 part	....	30	30	0
191	....	2	7	8

		Total	110	34	8
		Road	2	10	0
		Pipe Line	3	0
\|-	\|	Grand Total	115	44	8

Part III

SurveyNo.	Hissa No.	Area
		A.	Gs.	As.
169 part	....	521	0	0
170 part	....	5	10	0
171 part	....	3	0	0
172 part	....	0	8	0
178 part	....	7	6	0
179	....	6	10	0
180	....	4	13	0
181	....	1	20	0
182	....	4	26	0
183	....	8	28	0
184	....	6	10	0
185	....	20	16	0
186	....	8	23	0
187	....	8	6	0
188	....	3	15	0
189	....	2	35	0
190 part	....	175	21	0
		Total	787	7	4
		Tank	1	10	0
		Pipe Line	3	7	0
		Road	5	10	0
\|-	\|	Grand Total	796	34	4

F

(See Section 9)Enactments amended

Number and Year	Short Title	Amendments
(1)	(2)	(3)
Bombay VIII of 1867	The Bombay Village Police Act, 1867.	[In section 23, for the words and figures "Parts II andIII" the words and figures "Parts II, III and IV"shall be substituted.] [This portion was substituted for the original by Bombay 57 of 1956, Section 7.]
Bombay I of 1877	The Bombay Vaccination Act, 1877.	1. In the long title, the preamble, sections 1, 20 and 21 andin the marginal note to section 20 for the words "the Cityof Bombay" the words "Greater Bombay" shall besubstituted.
		2. In section 3 for the words "divide the City ofBombay" the words "divide Greater Bombay" shallbe substituted.
		3. In section 7, for the words "the City of Bombay"at both places where they occur and for the words "theCity", the words "Greater Bombay" shall besubstituted.
		4. In section 15, for the words "Child was born out ofthe City of Bombay or his birth has not been registered in thesaid City" the words "birth of the child has not beenregistered in Greater Bombay" shall be substituted.
		5. In Schedule D, for the words "in the City" thewords "in Greater Bombay" shall be substituted.
Bombay I of 1889	The Bombay Village Sanitation Act, 1889.	In section 2, for the words "the City of Bombay"the words "Greater Bombay" shall be substituted.
Bombay V of 1890	The Bombay Municipal Servants Act, 1890.	1. In the preamble, in sub-section (2) of section 1 and inclause (a) of sub-section (1) of section 3, for the words 'theCity of Bombay' the words 'Greater Bombay' shall be substituted.
		2. In section 2, in sub-section (2), for the words "affectsthe City of Bombay", the words "affects GreaterBombay" shall be substituted.
		3. In section 6, for the words "be entitled to receivein the City of Bombay", the words "be entitled toreceive in Greater Bombay" shall be substituted.
Bombay I of 1892	The Bombay District Vaccination Act, 1892.	In clause (a) of sub-section (2) of section 2 and in section17 for the words "the City of Bombay" the words"Greater Bombay" shall be substituted.
Bombay III of 1901	The Bombay District Municipal Act, 1901.	1. In the preamble, sub-section (2) of section 1 and insub-section (2A) of section 83, for the words "the City ofBombay" the words "Greater Bombay" shall besubstituted.
		2. In section 22, the proviso to sub-section (1) shall bedeleted.
		3. In section 56, in clause (h), the words and figures "or,as the case may be, section 29 of the City of Bombay Police Act,1902" shall be deleted.
		4. In section 86, the words, brackets and figures "inrespect of the areas specified in Part II of Schedule A toGreater Bombay Laws and the Bombay High Court (Declaration ofLimits) Act, 1945, of the Chief Presidency Magistrate or inrespect of other areas" shall be deleted.
Bombay IV of 1902	The City of Bombay Police Act, 1902.	1. In section 9A -
		(a) for sub-section (2) the following shall be substituted,namely :-
		"(2) The State Government may require the MunicipalCommissioner, the Collector or any other authority to recover,either in whole or in part, the cost of such additional policeand, where the Municipal Commissioner is required to recoversuch cost an additional sum not exceeding three per cent, of theamount of such costs, generally from all persons who areinhabitants of the area to which such notification applies orspecially from any particular section or sections, or class orclasses of such persons and in such proportions as the StateGovernment may direct."
		(b) sub-section (4) shall be deleted;
		(c) in sub-section (7) -
		(i) for the words, brackets and figures "or by themunicipality under sub-section (3) or (4)" the words,brackets and figures "under sub-section (3) or by amunicipality outside the City of Bombay under the provisions ofthis section as in force before the coming into force of theGreater Bombay Laws and the Bombay High Court (Declaration ofLimits) (Amendment) Act, 1950", shall be substituted;
		(ii) the words and figures "or section 51 of the BombayDistrict Municipal Act, 1901, or section 65 of the BombayMunicipal Boroughs Act, 1925 as the case may be" shall bedeleted.
		2. In section 45 -(a) for sub-section (2) the following shallbe substituted, namely :-
		"(2) The Chief Presidency Magistrate may require theMunicipal Commissioner, the Collector or any other authority torecover, either in whole or in part, such amount and, where theMunicipal Commissioner is required to recover such amount, anadditional sum not exceeding three per cent, of such amountgenerally from all persons who are inhabitants of any particulararea or specially from any particular section or sections, orclass or classes of such persons, and in such proportions as theChief Presidency Magistrate may direct."
		(b) sub-section (4) shall be deleted;
		(c) in sub-section (6) -
		(i) for the words, brackets and figures "or by themunicipality under sub-section (3) or (4)", the words,brackets and figures "under sub-section (3) or by amunicipality outside the City of Bombay under the provisions ofthis section as in force before the coming into operation of theGreater Bombay Laws and the Bombay High Court (Declaration ofLimits) (Amendment) Act, 1950" shall be substituted;
		(ii) the words and figures "or section 51 of the BombayDistrict Municipal Act, 1901, or section 65 of the BombayMunicipal Boroughs Act, 1925, as the case may be", shall bedeleted.
		3. In section 46, in sub-section (1), the words, brackets andfigures, "under sub-sections (2) to (4) of' shall bedeleted.
		4. In section 111-A, for the words "the City of Bombayor of any other local authority in the Greater Bombay" thewords "Greater Bombay" shall be substituted.
Bombay I of 1915	The Bombay Town Planning Act, 1915.	In sub-section (1) of section 4, sub-section (2) of section10, sub-section (1) of section 26, sub-section (3) of section 43and sub-section (3) of section 45 for the words "the Cityof Bombay" the words "Greater Bombay" shall besubstituted.
Bombay XV of 1920	The City of Bombay Primary Education Act, 1920.	In the long title, the preamble, sub-section (2) of section1, and in sub-section (1) of section 3, for the words "theCity of Bombay" the words "Greater Bombay" shallbe substituted.
Bombay VI of 1923	The Bombay Local Boards Act, 1923.	1. In sub-section (2) of section 1 and in section 107 for thewords "the City of Bombay" the words "GreaterBombay" shall be substituted.
		2. In section 19, the proviso to sub-section (1) shall bedeleted.
Bombay V of 1925	The Bombay Prevention of Adulteration Act, 1925.	1. In the long title, the preamble, sub-section (3) ofsection 1, and clause (b) of section 2, for the words "theCity of Bombay" the words "Greater Bombay" shallbe substituted.
		2. In section 6, in sub-section (2), for the words "theCity of Bombay" at both the places the words "GreaterBombay" shall be substituted.
Bombay XVIII of 1925	The Bombay Municipal Boroughs Act, 1925.	1. In section 15, the proviso to sub-section (1) shall bedeleted.
		2. In section 71, in clause (i) the words "or as thecase may be, section 29 of the City of Bombay Police Act, 1902"shall be deleted.
		3. In section 105, in sub-section (2) for the words "theCity of Bombay" the words "Greater Bombay" shallbe substituted.
		4. In section 110, in sub-section (1) for the words "ChiefPresidency Magistrate in respect of the areas specified in PartII of Schedule A to the Greater Bombay Laws and the Bombay HighCourt (Declaration of Limits) Act, 1945, or of the DistrictMagistrates in respect of other areas", the words "DistrictMagistrate" shall be substituted.
		5. In Schedule I the heading "Bombay Suburban" andthe entries "Bandra and Kurla" shall be deleted.
Bombay XXV of 1930	The Bombay Local Fund Audit Act, 1930.	In the long title, preamble and in section 2, for the words"the City of Bombay" the words "Greater Bombay"shall be substituted.
Bombay II of 1932	The Bombay Finance Act, 1932.	1. In section 20 -
		(1) (a) In clause (ii) the words "Kurla, Bandra"shall be deleted;
		(b) To clause (ii), the words "and the limits formerlyincluded in the municipal boroughs of Bandra, Parle -Andheri,Ghatkopar-Kirol and Kurla" shall be added.
		(2) For clause (iii) the following shall be substitutednamely:-
		"(ii) The limits formerly included in the municipaldistrict of Juhu".
		(3) In clause (iv) -
		(a) the word "Chembur" shall be deleted;
		(b) to clause (iv) the following shall be added, namely
		"The limits formerly included in notified area ofChembur, and."
		2. In section 21 -
		(1) (a) In sub-section (1), in clause (a), after the word"City of Bombay" the words "and in the limitsformerly included in the municipal boroughs of Bandra,Parle-Andheri, Ghatkopar-Kirol and Kurla," shall besubstituted;
		(2) In sub-section (1), in clause (a), and in sub-section (2)for the words and figures "City of Bombay Municipal Act,1888" the words "Bombay Municipal Corporation Act"shall be substituted:
		(3) In sub-section (7), for the words and figures "theCity of Bombay the general tax levied under section 143 of theCity of Bombay Municipal Act, 1888" the words "theCity of Bombay and in the limits formerly included in themunicipal boroughs of Bandra, Parle-Andheri, Ghatkopar-Kirol andKurla the general tax levied under section 143 of the BombayMunicipal Corporation Act" shall be substituted.
		In section 27 -
		(1) In sub-section (1), in clauses (a), (b) and (c), for thewords and figures "City of Bombay Municipal Act. 1888"the words "Bombay Municipal Corporation Act" shall besubstituted;
		(2) In clause (c) of sub-section (1), for the words"Municipal Commissioner for the City of Bombay" thewords "Municipal Commissioner for Greater Bombay"shall be substituted;
		(3) In sub-section (1), and in sub-section (1A), for thewords "the City of Bombay" the words "GreaterBombay" shall be substituted;
		(4) In clause (c) of sub-section (1), for the words"Corporation of the City of Bombay" the words"Corporation of Greater Bombay" shall be substituted.
Bombay VI of 1933	The Bombay Village Panchayats Act, 1933.	1. In section 2, for the words "the City of Bombay"the words "Greater Bombay" shall be substituted.
		2. Chapter VIII-A shall be deleted.
Bombay LXI of 1947	The Bombay Primary Education Act, 1947.	In section 1, in sub-section (2), for the words "theCity of Bombay" the words "Greater Bombay" shallbe substituted.
Bombay LXIX of 1948	The Bombay Housing Board Act, 1948.	In section 34. in clause (a) of sub-section (1), for thewords "the City of Bombay" the words "GreaterBombay" shall be substituted.
Bombay LXXIX of 1948	The Bombay Shops and Establishments Act, 1948.	In Schedule I -
		(a) for item No. 1 the following shall be substituted,namely:-
		" 1. Greater Bombay";
		(b) the following items shall be deleted:-
		"11. The Bandra Municipal Area.
		12. The Parle-Andheri Municipal Borough.
		13. The Ghatkopar-Kirol Municipal area.
		15. The Kurla Municipal Area."

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