Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY NON AGRICULTURISTS LOANS (EXTENSION) ACT, 1957 29 of 1958 [April 1, 1958] CONTENTS 1. Short title 2. Extension of Bom. III of 1928 to rest of the State of Bombay 3. 3 BOMBAY NON AGRICULTURISTS LOANS (EXTENSION) ACT, 1957 29 of 1958 [April 1, 1958] An Act to extend the Bombay Non Agriculturist's Loans Act, 1928 to the rest of the State of Bombay. Whereas the Bombay Non- Agriculturists' Loans Act, 1928 (Bom. III of 1928) extends only to the pre-Reorganisation State of Bombay excluding the transferred territories; And Where as in the Saurashtra area of the State of Bombay the Saurashtra Non Agriculturists' Loans Ordinance, 1949 (Sau. Ord. LXV of 1949) is in force, and in the Kutch area of the State of Bombay the Bombay Non Agriculturists' Loans Act, 1928 (Bom. III of 1928) has been extended under the Part C States (Laws) Act, 1950 (XXX of 1950) with certain modifications and adaptations thereto: And Whereas in the rest of the State of Bombay there is no corresponding provision: And Whereas it is expedient that the Bombay Non-Agriculturist's Loans Act, 1928, (Bom. III of 1928) as in force in the pre-Reorganisation State of Bombay (excluding the transferred territories) be extended throughout the rest of the State of Bombay and be brought into force therein land in consequence thereof the corresponding provisions aforesaid in force in any of those areas be repealed. It is hereby enacted in the Eighth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Bombay Non Agriculturists' Loans (Extension) Act, 1957. 2. Extension of Bom. III of 1928 to rest of the State of Bombay :- The Bombay Non-Agriculturists' Loans Act 1928 (Bom. III of 1928) as in force in the pre-Reorganisation State of Bombay (hereinafter referred to as "the principal Act") is hereby extended to and shall be, in virtue of such extension, in force in that part of the State of Bombay to which, immediately before the commencement of this Act it did not extend. 3. 3 :- The amendments made by section 3 have been incorporated in the Bombay Non-Agriculturists' Act, 1928].