Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY KHAR LANDS ACT, 1948 22 of 1948 [] CONTENTS 1. Short title, extent and commencement 2. 2 to 22 23. No compensation in certain cases for use or removal of earth 24. 24 to 46 BOMBAY KHAR LANDS ACT, 1948 22 of 1948 [] An Act to provide for the protection and improvement of Khar lands and the reclamation of tidal lands in the Province of Bombay by the construction and maintenance of embankments and for certain other matter. Whereas it is expedient to provide for the protection and improvement of Khar lands and the reclamation of tidal lands in the Province of Bombay by the construction and maintenance of embankments and for certain other matters. It is hereby enacted as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Bombay Khar Lands Act, 1948 . (2) It extends to the territories which immediately before the 1st day of November 1956 were comprised in the State of Bombay excluding the territory transferred to the new State of Rajasthan under section 10 of the States Reorganisation Act, 1956 (37 of 1956). (3) It shall come into force in such area and on such date as the State Government may, by notification in the Official Gazette, direct. 2. 2 to 22 :- Repealed by Gujarat 17 of 1964. 23. No compensation in certain cases for use or removal of earth :- Any land which, before the commencement of this Act, has been used for the purpose of obtaining earth or other materials for the construction or repair of any embankment shall be deemed to be at the disposal of the Board for such purpose without payment of compensation for the use or removal of such earth or other materials. 1 [Explanation.-For the purposes of this section "the Board" means- (1) before the commencement of the Gujarat Khar Lands Act, 1963, the Khar Lands Development Board constituted for the Gujarat region under this Act, and (2) on and after such commencement, the Khar Lands Development Board constituted under section 3 of the Gujarat Khar Lands Act. 1963.] 1. Added by Gujarat 17 of 1964. 24. 24 to 46 :- Repealed by Gujarat 17 of 1964.