Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Taluqdari Tenure Abolition (Gujarat Amendment) Act, 1968 19 of 1968 [06 October 1968] CONTENTS 1. Short Title 2. Amendment Of Section 5A Of Bom. Lxii Of 1949 3. Repeal Of Guj. Ord. No. 1 Of 1968 Bombay Taluqdari Tenure Abolition (Gujarat Amendment) Act, 1968 19 of 1968 [06 October 1968] An Act further to amend the Bombay Taluqdari Tenure Abolition Act, 1949. It is hereby enacted in the Nineteenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Taluqdari Tenure Abolition (Gujarat Amendment) Act, 1968. 2. Amendment Of Section 5A Of Bom. Lxii Of 1949 :- I n section 5A of the Bombay Taluqdari Tenure Abolition Act, 1949(Bom. LXII of 1949), after sub-section (2B), the following sub- section shall be inserted, namely:- "(2C) Notwithstanding the expiry of the period specified in sub- section (2B), the right conferred under sub-section (1) may be exercised before the end of March, 1969.". 3. Repeal Of Guj. Ord. No. 1 Of 1968 :- The Bombay Taluqdari Tenure Abolition (Amendment) Ordinance, 1968(Guj. Ord. No. 1 of 1968) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904(Bom. 1 of 1904) shall apply to such repeal as if that Ordinance were an enactment.