Section 9 in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
9. Repeal.
The Bombay Legislature Members' Salaries and Allowances Act, 1937, the Bombay Legislature Members' Daily Allowances Act, 1950 and the Bombay Legislature Members' Travelling Allowance Act, 1950 (in this section referred to as the said Acts), and any law corresponding to the provisions of this Act in force immediately before the 1st day of November 1956 in or in relation to any territories which after that date form part of the new State of Bombay shall stand repealed:Provided that notwithstanding such repeal any rules or orders made under the said Acts, shall, so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made under the provisions of this Act, unless and until under they are superseded by any rules orders made under this Act.NotificationsG.N., L. & ID., No. 130-B-N, dated 1st December, 1969 (M.G., Part IV-B, Pages 1766) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Legislature Members' Salaries and Allowances (Third Amendment) Act, 1969 (Maharashtra LII of 1969), the Government of Maharashtra hereby appoints the 1st day of December 1969 to be the date on which the said Act shall come into force.G.N., L. & JD., No. 970/B, dated 9th January, 1970 (M.G., Part IV-B, Pages 393) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Legislature Members' Salaries and Allowances (Fourth Amendment) Act, 1969 (Maharashtra LII of 1970), the Government of Maharashtra hereby appoints the 9th day of January 1970 to be the date on which the said Act shall come into force.G.N., L. & J. D., No. 12613/B, dated 12th May, 1970 (M.G., Part IV-B, Pages 732) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Legislature Members' Salaries and Allowances (Amendment) Act, 1970 (Maharashtra XXIII of 1970), the Government of Maharashtra hereby appoints the 12th day of May 1970 to be the date on which the said Act shall come into force.G.N., L. & ID., No. 9585/B, dated 12th April, 1965 (M.G., Part IV-B, Pages 783) - In exercise of the powers conferred by section 5AC of the Bombay Legislature Members' Salaries and Allowances Act, 1956 (Bombay XLIX of 1956), the Government of Maharashtra hereby appoints the 15th day of April 1965 to be the date for the purposes of the said section 5AC.
