Section 36 in The Bombay Municipal (Extension of limits) Act, 1950
36. Certain Acts to cease to apply to suburbs.
- Save as expressly provided by the provisions of this Act, the provisions of the Bombay District Municipal Act, 1901, the Bombay Municipal Boroughs Act, 1925, the Bombay Local Boards Act, 1923, the Bombay Village Panchayats Act, 1933, and the Bombay Primary Education Act, 1947, shall cease to apply to the areas specified in Schedule II appended to this Act :Provided that, save as expressly provided by this Act, the provisions of section 6 of the Bombay General Clauses Act, 1904, shall apply to the said enactments as if they were, in their application to the said areas, repealed by this Act.
