Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Inams (Kutch Area) Abolition (Repeal) Act, 2011 04 of 2013 [20 March 2013] CONTENTS 1. Short title 2. Repeal 3. Savings Bombay Inams (Kutch Area) Abolition (Repeal) Act, 2011 04 of 2013 [20 March 2013] AN ACT to repeal the Bombay Inams (Kutch Area) Abolition Act, 1958. WHEREAS it is expedient to repeal obsolete Act, it is hereby enacted in the Sixty-second Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Bombay Inams (Kutch Area) Abolition (Repeal) Act, 2011. 2. Repeal :- The Bombay Inams (Kutch Area) Abolition Act, 1958(Bom. XCVIII of 1958) is heewby repealed. 3. Savings :- (1) Notwithstanding the repeal of the Bombay Inams (Kutch Area) Abolition Act, 1958(Bom. XCVIII of 1958) (hereinafter referred to as "the said Act"). (a) Land made liable to payment of land revenue in accordance with the Bombay Land Revenue Code, 1879(Bom. V of 1879) and the rules made thereunder by the said Act shall continue to be so liable, and (b) the liability to pay land revenue levied under the said Code imposed on the holder of land by the said Act shall continue. (2) The repeal of the said Act shall not affect- (a) any restriction imposed by the said Act on transfer of land; or (b) the application of the provisions of the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958(Bom. XCIX of 1958) to any land or the relationship between holder of land or, as the case may be, landlord and his tenant made by the said Act. (3) Without prejudice to the provisions contained in sub-section (1) and (2) and subject thereto, section 7 of the Bombay General Clauses Act, 1904(Bom. 1 of 1904) shall apply in relation to the repeal of the said Act as if the said Act had been an enactment within the meaning of the said section 7.