Section 3(9) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(9)in Section 56, in sub-section (1),-(a)for the words and figures "the Dekkhan Agriculturists' Relief Act, 1879 (XVII of 1879), by the Bombay Agricultural Debtors Relief Act, 1939 (Bom. XXVIII of 1939), the first mentioned Act", the words and figures "and enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1897 (XVII of 1879), in force in any of the enclaves or specified areas, as the case may be, such enactment" shall be substituted;(b)the words and brackets "with effect from the date of the coming into operation of this Act (hereafter in this section referred to as the said date)" shall be deleted;(c)for the words "for a period of three years from the said date" the words, figures and letters "up to the 25th day of January 1953" shall be substituted;(d)for the first proviso, the following proviso shall be substituted:-"Provided that any proceeding in or out of any suit instituted on or before the 25th day of January 1953 shall be continued and disposed of after the said date as if the enactment corresponding to the Dekkhan Agriculturists' Relief Act, 1879, had continued in force after the said date.".Chapter-III - Amendment of Bombay Act No. XXX of 1949
