Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY LAND REQUISITION (EXEMPTION) RULES, 1948 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . SCHEDULE 1 :- THE SCHEDULE BOMBAY LAND REQUISITION (EXEMPTION) RULES, 1948 In exercise of the powers conferred by clause (iv) of sub-section (2) of section 19 of the Bombay Land Requisition Act, 1948 (Bom. XXXIII of 1948), the Government of Bombay is please to make the following rules, namely: 1. . :- These rules may be called the Bombay Land Requisition (Exemption) Rules, 1948. 2. . :- In these rules, the Act means the Bombay Land Requisition Act, 1948. 3. . :- The lands used for the purposes of public religious worship shall be exempted from the provisions of section 5 and section 6 of the Act. 4. . :- The buildings specified in the first column of the Schedule hereto appended are exempted from the provisions of the section or sections of the Act specified against them in the second column on the terms and conditions specified against them in the third column of the said Schedule. 5. . :- If any of the terms and conditions specified in rule 4 are not complied with, the State Government may withdraw the exemption granted under rule 4. The decision of Government shall be final. 6. . :- The State Government may by order direct that any power or duty which by these rules or the schedule thereto is conferred or imposed upon the State Government shall be exercised or discharged by such officer as may be specified in such order. SCHEDULE 1 THE SCHEDULE