Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras, Bengal And Bombay Children (Supplementary) Act, 1925 35 of 1925 [23 September 1925] CONTENTS 1. Short title 2 . Validation of certain provisions of Madras Children Act, 1920, Bengal Children Act, 1922, and Bombay Children Act, 1924 Madras, Bengal And Bombay Children (Supplementary) Act, 1925 35 of 1925 [23 September 1925] PREAMBLE An Act to supplement certain provisions of the Madras Children Act, 1920, of the Bengal Children Act, 1922, and of the Bombay Children Act, 1924. Whereas it is expedient to supplement by legislation in the Indian Legislature certain provisions of the Madras Children Act, 1920, of the Bengal Children Act, 1922, and of the Bombay Children Act, 1924, for the purpose hereinafter appearing; It is hereby enacted as follows :-- 1. For Statement of Objects and Reasons, see Gazette of India, 1925, Pt. V, P- 195- 1. Short title :- This Act may be called the Madras, Bengal and Bombay Children (Supplementary) Act, 1925. 2. Validation of certain provisions of Madras Children Act, 1920, Bengal Children Act, 1922, and Bombay Children Act, 1924 :- The Madras Children Act, 1920 (Madras Act IV of 1920), the Bengal Children Act, 1922 ( Bengal Act II of 1922), and the Bombay Children Act, 1924 ( Bombay Act XIII of 1924), shall, so far as regards the appellate and revisional jurisdiction conferred by the said Acts on the High Courts of Judicature at Madras, at Fort William in Bengal and at Bombay, respectively, be as valid as if the said Acts had been passed by the Indian Legislature.