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[Cites 0, Cited by 4] [Entire Act]

Bombay Presidency - Section

Section 31 in The Bombay 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 Provincial 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 [or Maharashtra Acts] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] 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 the said clause (ii) to the day of 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substituted a reference to the day of the first publication of the Ordinance in that Gazette.]The ScheduleEnactments Repealed(See section 2)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 Extend of Repeal
(1) (2) (3) (4)
1886 III The Bombay General Clauses Act, 1886 [except so much of[Schedule B as relates tounrepealed enactments] [The whole These words were inserted by Section 2 of the Bombay Repealing and Amending act, 1950 (Bombay 4 of 1905).].
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 of 1904 by Bombay 4 of 1905, has revived it as 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 Entries relating to sections which have been repealed or substituted after the passing of Bombay 4 of 1905, have also been omitted, a footnote explanation being given in each case.](Bombay Act III of 1886)Verbal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 Words repealed Words, if any, substituted for the wordsrepealed
No. and Year section Clause
(1) (2) (3) (4) (5)
Regulations-        
[XII of 1827] [Bombay Regulation XII of 1827, Section 19, Clauses 1, 6, 7 and 8 are repealed by the Bombay District Police Act, 1890 (Bombay 4 of 1890), wherever that Act extends. The Regulation was repealed by Bombay 63 of 1959.] 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 the word occurs). "District Magistrate".
  19 7 "Magistrate" (the second time the word occurs). "Magistrate before whom proceedings against suchindividual are being held"
  19 8 "the Magistrate shall also" "and Magistrate may"
  20 ... "Magistrate" "District Magistrate".
  27 2 "Magistrate" (each time the word occurs). "District Magistrate".
  27 2 "ordinary" "simple".
  27 2 "without hard labour" .....
  37 1 "Magistrate" "District or Sub-Divisional Magistrate".
XXII of 1827 40 ... "Magistrate" "District Magistrate".
  41 1 "local" "District".
  42 1 "local" "District".
  42 2, 3, 4 "Magistrate" (each time the word occurs). "District Magistrate".
XXV of 1827 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 ... "Amendment to this Act". "a Magistrate of the First Class".
IV of 1862 1 ... "the Magistrate" (the second time the words occur) .....
  1 ... "calender" .....
  6 ... "Magistrate" "District Magistrate".
  6 ... "this Act of Police" "Section 4"
  7 ... "of either kind calendar" .....
  10 ... "Magistrate of Police" "District Magistrate".
V of 1862 3 ... "Calender" .....
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 or person exercising the powers ofa Magistrate within the province of Sind". of the first class
  12 ... Ditto. Ditto.
  11 ... "of this Act" .....
II of 1863 2 ... "of this Act" (the first time the words occur) .....
  3, 4, 5, 7, 8, 10, 11 and 13. ... "of this Act" (each time the wordsoccur). .....
  4, 5 and 11 ... "calender" (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" .....
[* * * * *] [This entry relating to Bombay 6 of 1863 is omitted as the Act has been repealed by Bombay 7 of 1920.]        
VII of 1863 6 ... "of this Act" (the first time the words occur. .....
  7, 8, 9, 10, 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 words occur) "district"
  9 8 "calender" .....
  9 9 "Revenue" .....
  9 9 "of the division" .....
  12 ... "or Sub-Collector" .....
  20 2 "annexed" .....
VIII 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, section 33 and 34 of Bombay 7 of 1867 cease to have any operation in the said village. See 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 1867 [1 [Inserted by the Bombay General Clauses Amendment Act, 1891 (Bombay 1 of 1891).] ... "Commissioner of Police" "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.]       .....
I 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 ... "calender". .....
II of 1874 15 ... "of this Act" (each time the words occur). .....
[III 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, 11, 13, 21, 37, 39, 55, 67, 73, 75,76 and 83   "of this Act" (each time the wordsoccurs). .....
  6 1 "Revenue" (each time the word occurs). .....
  20 ... "of this Act" (the first time the words occurs). .....
  40 1 The last three words .....
  73 2 "thereof". .....
  74 ... "revenue". .....
  74 ... "appointed under Regulation V of 1830, or other law inforce for the time being". .....
  77 ... "empowered under the provisions of Bombay Act I of1868". .....
  84 ... "Revenue". .....
III of 1875 7 ... "of either description". .....
  7 ... "calender". .....
II of 1876 14, 16, 18 and 33 ... "of this Act" (each time the words occurs). .....
  16 ... "hereunto 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 annexed" (each time the wordsoccur). .....
  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, ofthe Indian Penal Code shall apply to". .....
  28 ... "and all such fines. .....
[V of 1878] [The entry relating to Section of this Act is omitted as the section has been subsequently substituted by Bombay 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 Laws Order in Council.]and elsewhere aCommissioner of land revenue, or, if Government appoint anyother officer to be a Commissioner for the purposes of this Act,such other officer. "includes an officer appointed by Government to be aCommissioner for the purpose 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, 9, 10, 11, 14, 15, 17 and 18 ... The last three words. "hereto annexed" (each timethe words occur) .....
  9, 16, 17 and 25 ... "of this Act" (each time the words occur). .....
  12 (b) "of this Act". .....
  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). .....
V of 1879 23 (b) "of this Act" .....
  3 2 "of this Act" .....
  10, 13, 86, 87, ... "of this Act" (each time the words occur). .....
  161 and 216 ... "to this Act" .....
  23 ... "of this Act" .....
[VI 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.] 21 and 34 ...    
[VII 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 5 means the head revenue officer of a district and .....
  57 ... "of this Act of either description within the meaning ofthe said Code" (in each place in which these words occur). .....
  61 and 62 ...   .....
  67 ... "of the division". .....
[I of 1880] [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 7 "hereto annexed". .....
  33 (b) "hereto annexed" .....
[I of 1883] [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, 5 and 8 ... "of this Act" (each time the words occur). .....
  3 ... "annexed to this Act". .....
[II of 1883] [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.] 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 1 of 1884 is omitted as that Act has been repealed by Bombay 6 of 1933.]