Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Village Panchayats And The Maharashtra Zilla Parishads And Panchayat Samitis (Amendment) Act, 2007 21 of 2007 [27 July 2007] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencement CHAPTER 2 :- AM ENDM ENTS TO THE BOMBAY VILLAGE PANCHAYATS ACT, 1958 2. Amendment Of Section 10-1A Of Bom. Iii Of 1959 CHAPTER 3 :- AMENDMENTS TO THE MAHARASHTRA ZILLA PARISHADS AND PANCHAYAT SAMITIS ACT, 1961 3. Amendment Of Section 12A Of Mah. V Of 1962 CHAPTER 4 :- MISCELLANEOUS 4. Repeal Of Mah. Ord. Iv Of 2007 And Saving Bombay Village Panchayats And The Maharashtra Zilla Parishads And Panchayat Samitis (Amendment) Act, 2007 21 of 2007 [27 July 2007] PREAMBLE An Act further to amend the Bombay Village Panchayats Act, 1958 and the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Bombay Village Panchayats Act, 1958 (Bom. III of 1959) and the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962) for the purposes hereinafter appearing; and, therefore, promulgated the Bombay Village Panchayats and the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Ordinance, 2007 (Mah. Ord. IV of 2007) on the 12th June 2007; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:- CHAPTER 1 PRELIMINARY 1. Short Title And Commencement :- This Act may be called the Bombay Village Panchayats and the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Act, 2007. (2) It shall be deemed to have come into force on the 12th June 2007. C H A P T E R 2 AMENDMENTS TO THE BOMBAY VILLAGE PANCHAYATS ACT, 1958 2. Amendment Of Section 10-1A Of Bom. Iii Of 1959 :- I n section 10-1A of the Bombay Village Panchayats Act, 1958 (Bom. III of 1959),- (i) in the first proviso, in clause (ii), for the words "three months" the words "four months" shall be substituted; (ii) in the second proviso, for the words "three months" the words "four months" shall be substituted. C H A P T E R 3 AMENDMENTS TO THE MAHARASHTRA ZILLA PARISHADS AND PANCHAYAT SAMITIS ACT, 1961 3. Amendment Of Section 12A Of Mah. V Of 1962 :- I n section 12A of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962),- (i) in the first proviso, in clause (ii), for the words "three months" the words "four months" shall be substituted; (ii) in the second proviso, for the words "three months" the words "four months" shall be substituted. CHAPTER 4 MISCELLANEOUS 4. Repeal Of Mah. Ord. Iv Of 2007 And Saving :- (1) The Bombay Village Panchayats and the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Ordinance, 2007 (Mah. Ord. IV of 2007), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Bombay Village Panchayats Act, 1958 (Bom. III of 1959) or, as the case may be, the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962), as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the relevant Act, as amended by this Act.