M. P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

MAHARASHTRA
India

M. P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

Act 1 of 1951

Published on 22 January 1951
Commenced on 22 January 1951
[This is the version of this document as it was from 12 May 1951 to None.]
[Note: The original publication document is not available and this content could not be verified.]

The Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951Bombay Regulation No. 1 of 1951[12th May, 1951]A Regulation for the application of the Bombay Seals Act, 1949, to certain Scheduled Areas.Whereas it is necessary to extend the provisions of the Bombay Seals Act, 1949, to certain Scheduled Areas in the State of Bombay for the peace and good Government of the said Areas;Now, therefore, in exercise of the powers conferred by sub-paragraph (2) of paragraph 5 of the Fifth Schedule to the Constitution of India, the Governor of Bombay is, with the assent of the President, hereby pleased to make the following Regulation, namely:-

1. Short title, extent and commencement.

(1)This Regulation may be called the Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951.

(2)It extends to the Scheduled Areas specified in the Schedule annexed hereto.

(3)It shall come into farce at once.

2. Application of Bombay XXII of 1949, to Scheduled Areas.

- Sections 3 and 4 of the Bombay Seals Act, 1949, shall apply to the areas specified in the Schedule annexed hereto.

Schedule

(See section 2)

(1)Navapur Petha and Akrani Mahal in West Khandesh District.

(2)The Satpura Hills reserved forest areas in East Khandesh District.

(3)Kalvan Taluka and Peint Petha in Nasik District.

(4)Dahanu and Shahapur Talukas and Mokhada and Umbergaon Pethas in Thana District.

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