Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY MERGED TERRITORIES MISCELLANEOUS (ALIENATIONS ABOLITION)(PAYMENT OF COMPENSATION FOR ABOLITION OF MINERAL RIGHTS)RULES, 1982 CONTENTS 1. Short title 2. Definitions 3. Form of application for compensation 4. Period for filing an application for compensation for abolition of mineral rights BOMBAY MERGED TERRITORIES MISCELLANEOUS (ALIENATIONS ABOLITION)(PAYMENT OF COMPENSATION FOR ABOLITION OF MINERAL RIGHTS)RULES, 1982 Whereas certain draft rules were published as required by S. 29 of the Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 (Bom. XXII of 1955) at pages 236-12 to 236-15 of the Gujarat Government Gazette, Extra Ordinary, Part IV-B, dated 11th November, 1982 under the Govt. Notification No. GHM- 82/256/M/LTA/1082/Y, dated 11th November, 1982, inviting objections and suggestions from all persons likely to be affected thereby till 30th November, 1982. And whereas no objections or suggestions were received from the public on the said draft by the Government till the aforesaid date. Now, therefore, in exercise of the powers conferred by Section 29 of the Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 (Bom. XXH of 1955), the Govt. of Gujarat hereby makes the following rules namely:- 1. Short title :- These rules may be called the Bombay Merged Territories Miscellaneous Alienations Abolition (Payment of Compensation for Abolition of Mineral Rights) Rules, 1982. 2. Definitions :- In these rules, unless, there is anything repugnant in the subject or context:- (1) "Act" means the Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955. (2) "Form" means a form appended to these rules. (3) Words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act. 3. Form of application for compensation :- An application for compensation under sub-section (3) of Section 24A of the Act shall be made in Form A. 4. Period for filing an application for compensation for abolition of mineral rights :- An application for compensation under subsection (3) of Section 24A of the Act shall be made on or before the [31st December, 1990].