Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Village Panchayats (Second Amendment) Act, 2010 28 of 2010 [18 December 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 10-1A Of Bom. Iii Of 1959 3. Amendment Of Section 30-1A Of Bom. Iii Of 1959 Bombay Village Panchayats (Second Amendment) Act, 2010 28 of 2010 [18 December 2010] PREAMBLE An Act further to amend the Bombay Village Panchayats Act, 1958. WHEREAS it is expedient further to amend the Bombay Village Panchayats Act, 1958, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-first Year of the Republic of India as follows : 1. Short Title And Commencement :- (1) This Act may be called the Bombay Village Panchayats (Second Amendment) Act, 2010. (2) It shall be deemed to have come into force on the 9th June, 2010. 2. Amendment Of Section 10-1A Of Bom. Iii Of 1959 :- I n section 10-1A of the Bombay Village Panchayats Act, 1958 (hereinafter referred to as "the principal Act"), (a) in the first proviso, in clause (ii), for the words "four months" the words "seven months" shall be substituted ; (b) in the second proviso, for the words "four months" the words "seven months" shall be substituted. 3. Amendment Of Section 30-1A Of Bom. Iii Of 1959 :- In section 30-1A of the principal Act, (a) in the first proviso, in clause (ii), for the words "four months" the words "seven months" shall be substituted ; (b) in the second proviso, for the words "four months" the words "seven months" shall be substituted.