Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Short Title (Amendment) Act, 2011 15 of 2011 CONTENTS 1. Short Title 2. Definition 3. Amendment Of Short Titles Of Bombay Acts 4. Citation Of Bombay Acts Stands Unmodified 5 . Construction Of Subordinate Legislation Made Under Bombay Acts SCHEDULE 1 :- Schedule I Gujarat Short Title (Amendment) Act, 2011 15 of 2011 AN ACT to amend the short title of Bombay Acts. It is hereby enacted in the Sixty-second Year of the Republic of India-its follows:- 1. Short Title :- This Act may be called the Gujarat Short Title (Amendment) Act, 2011. 2. Definition :- In this Act, unless the context otherwise requires, the words "Bombay Act" mean the Act enacted by a competent legislature or other competent authority before 1st May, 1960 for the State of Bombay or, as the case may be, the Province of Bombay and in force in the State of Gujarat on the commencement of this Act. 3. Amendment Of Short Titles Of Bombay Acts :- In the short title of each of the Bombay Acts specified in column 4 of the Schedule, for the word "Bombay", the word "Gujarat" shall be, and shall be deemed to have been substituted on 1st May, 1960. 4. Citation Of Bombay Acts Stands Unmodified :- Notwithstanding the amendment of short titles of Bombay Acts specified in column 4 of the Schedule by section 3, the citation of those Acts by reference to the number and year respectively specified in column 2 and 3 of the Schedule against those Acts shall stand unmodified. 5. Construction Of Subordinate Legislation Made Under Bombay Acts :- Unless the context otherwise requires, any reference to the short title of the Bombay Act specified in the Schedule, in any rules, Regulations, bye-laws, schemes, notifications or orders or in any other instrument made or issued under the said Bombay Act shall be construed as a reference to the short title of the said Bombay Act as amended by this Act. SCHEDULE 1 Schedule I (See sections 3 and 4) Sr. No. Act No. Year Name of fie Bombay Acts 1 2 3 4 1 Bom. VIII 1867 The Bombay Village Police Act 1867; 2 Bom. II 1868 The Bombay Ferries and Inland Vessels Act, 1868 3 Bom. X 1876 The Bombay Revenue Jurisdiction Act, 1876 4 Bom. V 1879 The Bombay Land Revenue Code, 1879 5 Bom. VII 1879 The Bombay Irrigation Act, 1879 6 Bom. I 1883 The Bombay Highway Act, 1883 7 Bom. IV 1887 The Bombay Prevention of Gambling Act, 1887 8 Bom. V 1890 The Bombay Municipal Servants Act, 1890 9 Bom. I 1904 The Bombay General Clauses Act, 1904 10 Bom. VII 1920 The Bombay Public Conveyances Act, 1920 11 Bom. XVIII 1920 The Bombay Pleaders Act, 1920 12 Bom. III 1928 The Bombay Non- Agriculturists loans Act, 1928 13 Bom. VII 1929 The Bombay Maternity Benefit Act, 1929 14 Bom. XVIII 1929 The Bombay Borstal Schools Act, 1929 15 Bom. II 1932 The Bombay Finance Act, 1932 16 Bom. IX 1934 The Bombay Trade Disputes Conciliation 16 Bom. IX 1934 The Bombay Trade Disputes Conciliation Act, 1934 17 Bom. IV 1938 The Bombay Provincial Collection of Taxes Act, 1938 18 Bom. XXVIII 1942 The Bombay Land Improvement Schemes Act, 942 19 Bom. XX 1946 The Bombay Electricity (Special Powers) Act, 1946 20 Bom. III 1947 The Bombay Home Guards Act, 1947 21 Bom. XI 1947 The Bombay Industrial Relations Act. 1946 22 Bom. XXXIV 1947 The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 23 Bom. IVII 1947 The Bombay Rents, Hotel and -Lodging House Rates Control Act, 1947 24 Bom. IXI 1947 The Bombay Primary Education Act 1947 25 Bom. LXII 1947 The Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 26 Bom. LXIV 1947 The Bombay Forward Contracts Control Act, 1947 27 Bom. XXXI 1948 The Bombay Building (Control on Erection, Re-erection and Conversion) Act, 1948 28 Bom XXXIII 1948 The Bombay Land Requisition Act, 1948 29 Bom. LXVII 1948 The Bombay Tenancy and Agricultural Lands Act, 1948 30 LXXIX 1948 The Bombay Shops and Establishments Act, 1948 31 Bom. XV 1949 The Bombay Nursing Homes Registration Act, 1949 32 Bom. XXV 1949 The Bombay Prohibition Act, 1949 33 Bom. XXVII 1949 The Bombay Repatriated Prisoners Act, 1949 34 Bom. XXXV 1949 The Bombay Land Acquisition Officers Proceedings Validation Act 1949 35 Bom. XIII 1949 The Bombay Prevention of Excommunication Act, 1949 36 Bom. LIX 1949 The Bombay Provincial Municipal Corporations Act 1949 37 Bom. IV 1950 The Bombay Merged Stales (Laws) Act, 1950 38 Bom. XXIII 1950 The Bombay Local. Authorities Ceases Expenses Contribution Act, 1950 39 Bom. XXII 1951 The Bombay Police Act, 1951 40 Bom, .XXIII 1951 The Bombay Separation of Judicial and Executive Functions Act, 1951 41 Bom. XXXVIII 1951 The Bombay State Reserve Police Force Act, 1951 42 Bom XXIX 1953 The Bombay Evacuee Interest (Separation) 42 Bom. XXIX 1953 The Bombay Evacuee Interest (Separation) Validating and Supplementary Act, 1.953 43 Bom. XI 1953 The Bombay Labour Welfare Fund Act, 1953 44 Bom. VIII 1954 The Bombay Separation of Judicial and Executive Junctions (Supplementary). Act, 1954 45 Bom. LXVIII 1954 The Bombay Extension of Laws to Non- Scheduled (Partially Excluded) Areas Act, 1954 46 Bom. LXXII 1954 The Bombay Animal Preservation Act, 1954 47 Bom.XVIII 1955 The Bombay Judicial Proceeding (Regulation of Reports) Act, 1955 48 Bora. LV 1955 Toe Bombay Highways Act, 1955 49 Bom. III 1956 The Bombay Aerial Ropeways Act, 1955 50 Bom. XXXI 1956 The Bombay Hindu Places of Public Worship (Entry Authorization ) Act, 1956 51 Bom. XXXVIII 1956 The Bombay Molasses (Control) Act, 1956 52 Bom. XXXIII 1957 The Bombay Corneal Grafting Act, 1957 53 Bom, XXXI 1958 The Bombay Revenue Tribunal Act, 1957 54 Bom. XL 1958 The Bombay Electricity Duty Act, 1958 55 Bom. LVI 1958 The Bombay Requisitioned Property (Continuance of Powers) (Saurashtra Area) Act, 1958 56 Bom. LX 1958 The Bombay Stamp Act, 1958 57 Bom, LXV 1958 The Bombay Motor Vehicles Tax Act 1958 58 Bom. LXVII 1958 The Bombay Motor Vehicles (Taxation of Passengers) Act, 1958 59 Bom. LXXXIII 1958 The Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 60 Bom. LXXXII 1958 The Bombay State Famine Relief Fund Act, 1958 61 Bom. XCII 1958 The Bombay Separation of Judicial and Executive Functions. (Extension) and the Code of Criminal Procedure (Provision for Uniformity) Act, 1958 62 Bom. XCIX 1958 The Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 63 Bom. LVI 1959 The Bombay State Commissioners of Police Act, 1959 64 Bom. XI 1959 The Bombay Habitual offenders Act, 1959 65 Bom. LXX 1959 The Bombay Execution of Decrees (Temporary Postponement) Act, 1959 66 Bom. X 1960 The Bombay Prevention of Begging Act, 1959 67 Bom. XI 1960 The Bombay Drags (Control) Act, 1959