Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Repealing Act, 2004 19 of 2004 [17th June, 2004] CONTENTS 1. Short Title 2. Definition 3. Repeal of certain Acts 4. Savings SCHEDULE 1 :- SCHEDULE 1 Gujarat Repealing Act, 2004 19 of 2004 [17th June, 2004] An Act to repeal certain Acts. Whereas it is expedient to repeal certain obsolete Acts, it is hereby enacted in the fifty-fifth year of the Republic of India as follows : 1. Short Title :- This Act may be called the Gujarat Repealing Act, 2004 . 2. Definition :- In this Act, unless the context otherwise requires, "Land Tenure Abolition Act" means an Act specified in Part I of the Schedule. 3. Repeal of certain Acts :- The Acts specified in the Schedule are hereby repealed. 4. Savings :- (1) Notwithstanding the repeal of Land Tenure Abolition Act (hereinafter in this sub-section and sub-sec. (2) referred to as "the said Act") by Sec. 3, - (a) land made liable to payment of land revenue in accordance with the Bombay Land Revenue Code, 1879 (Bom. V of 1879) and the rules made thereunder by the said Act shall continue to be so liable, and (b) the liability to pay land revenue levied under the said Code imposed on the holder of land by the said Act shall continue. (2) The repeal of the said Act by Sec. 3 shall not affect - (a) any restriction imposed by the said Act on transfer of land; or (b) the application of the provisions of the BOMBAY TENANCY AND AGRICULTURAL LANDS ACT, 1948 (Bom. LXVII of 1948) or, as the case may be, the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 (Bom. XCIX of 1958) to any land or the relationship between holder of land or, as the case may be, landlord and his tenant made by the said Act. (3) Without prejudice to the provisions contained in sub-sees. (1) and (2) and subject thereto, Secti. 7 of the Bombay General Clauses Act, 1904 (Bom. 1 of 1904) shall apply in relation to the repeal of the Acts specified in the Schedule as if the Act had been an enactment within the meaning of the said Sec. 7. SCHEDULE 1 SCHEDULE 1 [See Sec. 3] SCHEDULE [See Sec. 3] PART I Year No. Short title of the Act 1 2 3 1949 Bom. LXII The Bombay Taluqdari Tenure Abolition Act, 1949. 1951 Saurashtra XXVI The Saurashtra Barkhali Abolition Act, 1951. 1953 Bom. XLV The Bombay Merged Territories (Baroda Mul Giras Tenure Abolition) Act, 1953. PART II Year No. Short title of the Act 1 2 3 1901 Bom. VI The Bombay Land Revenue Code (Amendment) Act, 1901 1913 Bom. IV The Bombay Land Revenue Code (Amendment) Act, 1913 1947 Bom. XLV The Bombay Land Revenue Code (Amendment) Act, 1947 1948 Bom XXXV The Bomba Land Re en e Code 1948 Bom. XXXV The Bombay Land Revenue Code (Amendment) Act, 1948 1950 Bom. VI The Bombay Land Revenue Code (Amendment) Act, 1950 1950 Bom. XXXIII The Bombay Land Revenue Code (Amendment) Act, 1950 1950 Bom. LX The Bombay Land Revenue Code (Amendment) Act, 1953 1953 Bom. VII The Bombay Land Revenue Code (Amendment) Act, 1953 1955 Bom. XIV The Bombay Land Revenue Code (Amendment) Act, 1955 1956 Bom. XXVIII The Bombay Land Revenue Code (Amendment) Act, 1956 1956 Bom. XLV The Bombay Land Revenue Code (Amendment) Act, 1956 1959 Bom. XLI The Bombay Land Revenue Code (Amendment Act, 1959 1960 Bom. Ill The Bombay Land Revenue Code (Amendment) Act, 1960 1965 Guj. 35 The Bombay Land Revenue (Extension to Kutch Area and Amendment) Act, 1960. 1972 Guj. 25 The Bombay Land Revenue and the Gujarat Panchayats and Education Cess (Amendment) Act, 1972. 1976 Guj. 26 The Bombay Land Revenue (Gujarat Amendment) Act, 1976. 1977 Guj. 25 The Bombay Land Revenue (Gujarat Amendment) Act 1977. 1980 Guj. 3 The Bombay Land Revenue (Gujarat Amendment) Act, 1980. 1980 Guj. 37 The Bombay Land Revenue (Gujarat Second Amendment), Act, 1980. 1981 Guj. 2 The Bombay Land Revenue (Gujarat Amendment and Validation) Act, 1981. 1981 Guj. 24 The Bombay Land Revenue (Gujarat Amendment) Act, 1981. 1982 Guj. 8 The Bombay Land Revenue Code and Land Tenure Abolition Laws (Gujarat Amendment) Act, 1982. PART III Year No. Short title of the Act 1 2 3 1957 Bom. I The Sir Chinubhai Madhavlal Ranchhodlal Baronetcy (Repealing) Act, 1956. 1957 Bom. IV The Royal Family (Baroda) Trust Fund (Repealing) Act, 1956. 1967 Bom. XXXVI The Sir Sassoon Jacob David Baronetcy (Repealing) Act, 1957. 1960 Bom. IX The Sir Currimbhoy Ebrahim Baronetcy (Repeal and 1960 Bom. IX The Sir Currimbhoy Ebrahim Baronetcy (Repeal and Distribution of Trust Properties) Act, 1959. 1961 Guj.X The Bhavnagar Mercantile Disputes Settlement Rules (Repealing and Consequential Provisions) Act, 1961. 1964 Guj. 15 The Gujarat Commissioners (Abolition of Office) Act, 1964. PART IV Year No. Short title of the Act. 1 2 3 1968 Guj. 4 The Gujarat Agricultural Lands Ceiling (Amendment) Act, 1968. 1969 Guj. 16 The Gujarat Agricultural Lands Ceiling (Amendment) Act, 1969. 1974 Guj. 2 The Gujarat Agricultural Lands Ceiling (Amendment) Act, 1972. 1976 Presi. Act No. 43 The Gujarat Agricultural Lands Ceiling (Amendment) Act, 1976.