Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY HINDU WOMENS RIGHTS TO PROPERTY (EXTENSION TO AGRICULTURAL LAND) ACT, 1947 19 of 1947 [25th April, 1947] CONTENTS 1. Short title and extent 2. Repeal of Bom.XVII of 1942 3. Term "property"in Acts No. XVIII of 1937 and No. XI of 1938to include agricultural land BOMBAY HINDU WOMENS RIGHTS TO PROPERTY (EXTENSION TO AGRICULTURAL LAND) ACT, 1947 19 of 1947 [25th April, 1947] An Act to repeal the Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1942, and to re-enact section 2 thereof WHEREAS in view of the provisions of sub-section (4) of section 93 of the Government of India Act, 1935, it is expedient to repeal the Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1942, and to re-enact section 2 thereof; It is hereby enacted as follows :- 1. Short title and extent :- (1) This Act may be called the Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1947. (2) It extends to the Province of Bombay. 2. Repeal of Bom.XVII of 1942 :- The Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1942, (Bom. XVII of 1942) is hereby repealed. 3. Term "property"in Acts No. XVIII of 1937 and No. XI of 1938to include agricultural land :- The term "Property" in the Hindu Women's Rights to Property Act, 1937, (Bom. XVIII of 1937) and the Hindu Women's Rights to Property (Amendment) Act, 1938, (XI of 1938) as in force in the Province of Bombay, shall include, and shall be deemed always to have included, agricultural land: Provided that nothing in this Act shall affect any rule of succession prescribed for tenants' rights in agricultural land by any special law for the time being in force.