Section 7 in The Gujarat Merged States (Laws) Act, 1950
7. Repeal.
- The Bombay Merged States (Laws) Ordinance, 1949 (Bombay Ordinance No. VI of 1949), is hereby repealed and it is hereby declared that the provisions of Section 7 of the Bombay General Clauses Act, 1904 Bombay I of 1904), shall apply to the repeal, as if that Ordinance were an enactment.First ScheduleThe Bombay Regulation, 1827 (VIII of 1827).The Criminal Courts (Substitution of Letter for Summons) Regulation, 1827 (XIII of 1827).The Bombay Regulation, 1827 (XXV of 1827).The Markets and Fairs Act, 1862 (Bombay IV of 1862).The Bombay Steam-Vessels Act, 1864 (Bombay II of 1864).The Bombay High Court (Letters Patent) Act, 1866 (XXIII of 1866).The Bombay Village Police Act, 1867 (Bombay VIII of 1867).The Bombay Ferries and Inland Vessels Act, 1868 (Bombay II of 1868).The Bombay Civil Courts Act, 1869 (XIV of 1869).The Civil Jails Act, 1874 (Bombay II of 1874).The Tolls on Roads and Bridges Act, 1875 (Bombay III of 1875).The Bombay Revenue Jurisdiction Act, 1876 (X of 1876).The Bombay Land Revenue Code, 1879 (Bombay V of 1879).The Bombay Irrigation Act, 1879 (Bombay VII of 1879).The Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882).The Bombay Public Authorities Seals Act, 1883 (Bombay V of 1883).The Protection of Pilgrims Act, 1887 (Bombay II of 1887).The Bombay Prevention of Gambling Act, 1887 (Bombay IV of 1887).The Bombay Village Sanitation Act, 1889 (Bombay I of 1889).The Bombay District Police Act, 1890 (Bombay IV of 1890).The Municipal Servants Act, 1890 (Bombay V of 1890).The Bombay District Vaccination Act, 1892 (Bombay I of 1892).The Bombay District Municipal Act, 1901 (Bombay III of 1901).The Bombay General Clauses Act, 1904 (Bombay I of 1904).The Bombay Court of Wards Act, 1905 (Bombay I of 1905).The Mamlatdars' Courts Act, 1906 (Bombay II of 1906).The Bombay Race Courses Licensing Act, 1912 (Bombay III of 1912).The Bombay Medical Act, 1912 (Bombay VI of 1912).The Bombay Smoke Nuisances Act, 1912 (Bombay VII of 1912).The Bombay Town Planning Act, 1915 (Bombay I of 1915).The Bombay Public Conveyances Act, 1920 (Bombay VII of 1920).The Bombay Pleaders Act, 1920 (Bombay XVII of 1920).The Bombay Entertainments Duty Act, 1923 (Bombay I of 1923).The Bombay Local Boards Act, 1923 (Bombay VI of 1923).The Bombay Prevention of Prostitution Act, 1923 (Bombay XI of 1923).The Bombay Prevention of Adulteration Act, 1925 (Bombay V of 1925).The Bombay Betting Tax Act, 1925 (Bombay VI of 1925).The Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925).The Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925).The Invalidation of Hindu Ceremonial Emoluments Act, 1926 (Bombay XI of 1926).The Bombay Non-Agriculturists' Loans Act, 1928 (Bombay III of 1928).The Bombay Maternity Benefit Act, 1929 (Bombay VII of 1929).The Bombay Borstal Schools Act, 1929 (Bombay XVIII of 1929).The Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930).The Bombay Weights and Measures Act, 1932 (Bombay XV of 1932).The Bombay (District) Tobacco Act, 1933 (Bombay II of 1933).The Bombay Village Panchayats Act, 1933 (Bombay VI of 1933).The Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933).The Bombay Trade Disputes Conciliation Act, 1934 (Bombay IX of 1934).The Bombay Devadasis Protection Act, 1934 (Bombay X of 1934).The Bombay Nurses, Midwives and Health Visitors Registration Act, 1935 (Bombay VII of 1935).The Bombay Public Trusts Registration Act, 1935 (Bombay XXV of 1935).The Bombay Motor Vehicles Tax Act, 1935 (Bombay XXXIV of 1935).The Bombay Famine Relief Fund Act, 1936 (Bombay XIX of 1936).The Bombay Opium Smoking Act, 1936 (Bombay XX of 1936).The Bombay Parsi Public Trusts Registration Act, 1936 (Bombay XXIII of 1936).The Bombay Provisional Collection of Taxes Act, 1938 (Bombay IV of 1938).The Bombay Probation of Offenders Act, 1938 (Bombay XIX of 1938).The Bombay Medical Practitioners Act, 1938 (Bombay XXVI of 1938).The Bombay Lifts Act, 1939 (Bombay X of 1939).The Bombay Revenue Tribunal Act, 1939 (Bombay XII of 1939).The Bombay Agricultural Produce Markets Act, 1939 (Bombay XXII of 1939).The Bombay Fodder and Grains Control Act, 1939 (Bombay XXVI of 1939).The Bombay Land Improvement Schemes Act, 1942 (Bombay XXVIII of 1942).The Bombay Cotton Control Act, 1942 (Bombay XXX of 1942).The Bombay Increase of Stamp Duties Act, 1943 (Bombay XIV of 1943).The Bombay Increase of Court-Fees Act, 1943 (Bombay XV of 1943).The Bombay Growth of Foodcrops Act, 1944 (Bombay VIII of 1944).The Bombay Beggars Act, 1945 (Bombay XXIII of 1945).The Bombay Sales Tax Act, 1946 (Bombay V of 1946).The Bombay Sales of Motor Spirits Taxation Act, 1946 (Bombay VI of 1946).The Bombay Electricity (Special Powers) Act, 1946 (Bombay XX of 1946).The Bombay Essential Commodities and Cattle (Control) Act, 1946 (Bombay XXII 1946).The Bombay Prevention of Hindu Bigamous Marriages Act, 1946 (Bombay XXV of 1946).The Bombay Cotton (Statistics) Act, 1946 (Bombay XXVII of 1946).The Bombay Home Guards Act, 1947 (Bombay III of 1947).The Bombay Public Security Measures Act, 1947 (Bombay VI of 1947).The Bombay Harijan (Removal of Social Disabilities) Act, 1946 (Bombay X of 1947).The Bombay Industrial Relations Act, 1946 (Bombay XI of 1947).The Bombay Hindu Divorce Act, 1947 (Bombay XXII of 1947).The Bombay (Emergency Powers) Whipping Act, 1947 (Bombay XXVII of 1947).The Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947).The Bombay Money-lenders Act, 1946 (Bombay XXXI of 1947).The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 (Bombay XXXIV of 1947).The Bombay Harijan Temple Entry Act, 1947 (Bombay XXXV of 1947).The Bombay Essential Supplies (Temporary Powers) and the Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act, 1947 (Bombay XXXVI of 1947).The Bombay Agricultural Pests and Diseases Act, 1947 (Bombay XLIII of 1947).The Bombay Habitual Offenders Restriction Act, 1947 (Bombay LI of 1947).The Bombay Warehouses Act, 1947 (Bombay LVI of 1947).The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947).The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947 (Bombay LVIII of 1947).The Bombay Primary Education Act, 1947 (Bombay LXI of 1947).The Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947).The Bombay Refugees Act, 1948 (Bombay XXII of 1948).The Bombay Building (Control on Erection) Act, 1948 (Bombay XXXI of 1948).The Bombay Land Requisition Act, 1948 (Bombay XXXIII of 1948).The Bombay Secondary School Certificate Examination Act, 1948 (Bombay XLIX of 1948).The Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 (Bombay LIV of 1948).The Bombay Animal Contagious Diseases (Control) Act, 1948 (Bombay LIX of 1948).The Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1948).The Bombay Housing Board Act, 1948 (Bombay LXIX of 1948).The Bombay Children Act, 1948 (Bombay LXXI of 1948).The Bombay Khar Lands Act, 1948 (Bombay LXXII of 1948).The Bombay Shops and Establishments Act, 1948 (Bombay LXXIX of 1948).The Bombay Animal Preservation Act, 1948 (Bombay LXXXI of 1948).The Bombay Sugarcane Cess Act, 1948 (Bombay LXXXII of 1948).The Bombay Anatomy Act, 1949 (Bombay XI of 1949).The Bombay Nursing Homes Registration Act, 1949 (Bombay XV of 1949).The Police Forces (Control and Direction) Act, 1949 (Bombay XVI of 1949).The Bombay Seals Act, 1949 (Bombay XXII of 1949).The Bombay Prohibition Act, 1949 (Bombay XXV of 1949).The Bombay Repatriated Prisoners Act, 1949 (Bombay XXVII of 1949).Second Schedule
