Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY GOVERNMENT PREMISES (EVICTION) (EXTENSION AND AMENDMENT) ACT, 1959 62 of 1959 [] CONTENTS 1. Short title and commencement 2. Extension of Bombay D of 1956 to rest of the State of Bombay 3 - 9 . T h e amendments made by sections 3-9 have been incorporated in the Bombay Government Premises (Eviction) Act, 1955 10. Repeal and savings BOMBAY GOVERNMENT PREMISES (EVICTION) (EXTENSION AND AMENDMENT) ACT, 1959 62 of 1959 [] An Act to combine in one law in force throughout the State, the laws relating to the control and regulation of the occupation of certain premises by displaced persons: for that purpose to extend the Bombay Government Premises (Eviction) Act, 1955, with certain further amendments made thereto to the whole of the State, In consequence whereof to repeal corresponding laws in force In any part of the State; and to provide for matters connected with the purposes aforesaid. WHEREAS it is expedient to combine, in one law In force throughout the State, laws relating to the control and regulation of the occupation of certain premises by displaced persons and the laws relating to the eviction of persons from Government premises; for that purpose to extend the Bombay Government Premises (Eviction) Act, 1955 (Bom. II of 1956) with certain further amendments made thereto to the whole of the State, in consequence whereof to repeal corresponding laws in force In any part of the state; and to provide for matters connected with the purposes aforesaid: It is hereby enacted In the Tenth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959. (2) It shall come into force on such date1 as the State Government may, by notification in the Official Gazette, appoint. 1. Came into force on 1-3-1960. 2. Extension of Bombay D of 1956 to rest of the State of Bombay :- Bombay Government Premises (Eviction) Act, 1955, (Bom. II of 1956) as in the force to the pre-reorganization State of Bombay, excluding the transferred territories, Is hereby extended to, and by such extension shall be In force In the remaining part of the State of Bombay. 3-9. The amendments made by sections 3-9 have been incorporated in the Bombay Government Premises (Eviction) Act, 1955 :- ]. 10. Repeal and savings :- The Government Premises (Eviction) Act, 1955 (Hyd. XIX of 1955), of the former Hyderabad State, the Madhya Pradesh Government Premises (Eviction) Act, 1952 (M.P. Act XVI of 1952), the Bombay Displaced Persons' Premises Control and Regulation Act, 1952 (Bom. XXXI of 1952), and the Saurashtra Displaced Persons' Premises Control and Regulation Act, 1953, (Sau. XXXIII of 1953) are hereby repealed: Provided that, such repeal shall not affect- (a) the previous operation of the Acts so repealed, or anything duly done or suffered thereunder, or (b) any right, privilege, obligation or liability acquired, accrued or (c) any penalty or punishment incurred In respect of any offence committed against any of the provisions of the Acts repealed, or (d) any investigation, legal proceedings, or remedy In respect of any such right, privilege, obligation, liability or punishment as aforesaid, or (e) any proceedings under the Acts repealed before any competent authority or before any person or authority in appeal there from or in revision from any order passed In appeal, and, any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty or punishment may be Imposed, and any such proceedings before a competent authority or before any person or authority In appeal therefrom, or in revision from any order passed In shall be continued and disposed of, as if this Act had not been passed: Provided further that. subject to the preceding proviso, anything done of any action taken (including any rules and orders made, notice Issued, stay granted and damages assessed) by or under the provisions of the Acts so repealed shall, in so far as It is not inconsistent with the provisions of the principal Act, be deemed to have been done or taken under the corresponding provisions of that Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the provisions of the principal Act.