Section 2 in The Mahul Creek (Extinguishment of Rights) Act, 1922
2. Extinguishment of rights.
- From the first day of June 1922 all [* * *] [[The words 'tidal rights' and were repealed by Bombay 16 of 1927. This repeal shall be deemed to have been made and to have had effect from the date on which Bombay 4 of 1922 came into operation:Provided that if a claim for compensation for loss of tidal rights has been preferred before the Collector of Bombay and the claim has not been adjudicated upon when this Act come into force, the time during which the proceedings were pending before the Collector shall be excluded in calculating Limitation for any suit that may be hied hereafter for damages for interference with such tidal rights.See Bombay. 16 of 1927, Section 3.]] rights of navigation in that part of the Mahul Creek which lies over and above or to the north of the drawbridge now to be kept permanently closed by the Trustees of the Port of Bombay, and spanning the said creek at a point specified in the Schedule hereto, shall be extinguished.
