BOMBAY PUBLIC TRUSTS (AMENDMENT) ACT, 1970

BOMBAY PUBLIC TRUSTS (AMENDMENT) ACT, 1970

Preamble - THE BOMBAY PUBLIC TRUSTS (AMENDMENT) ACT, 1970

THE BOMBAY PUBLIC TRUSTS (AMENDMENT) ACT, 1970

[Act No. 20 of 1971][1]

[07th April, 1971]

PREAMBLE

An Act further to amend the Bombay Public Trusts Act, 1950.

WHEREAS, it is expedient further to amend the Bombay Public Trusts Act, 1950(Bom. XXIX of 1950), for the purposes hereinafter appearing; It is hereby enacted in the Twenty-first Year of the Republic of India as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Bombay Public Trusts (Amendment) Act, 1970.

(2)         It shall come into force on such date[2] as the State Government may, by notification in the Official Gazette, appoint.

Schedule 2 to 57 - Section 2 to 57

[The amendments made by sections 2 to 57 have been incorporated in the Bombay Public Trusts Act, 1950.]

Section 58 - Consequential amendment to Act XVI of 1908

In the. Indian Registration Act, 1908, in its application to the State of Maharashtra,--

(a)      in section 18?

(i)       at the end of clause (ee), the words " and " shall be added,

(ii)      clause (eel) shall be deleted;

(b)      in section 28, for the brackets, letters, word and figure "(ee) and (eel)" the word, brackets and letters "and (ee)" shall be substituted;

(c)      in section 51, in sub-section (2), for the figures, words and brackets " 18 and 89, sub-sections (2) and (4) " the following shall be substituted, namely:--

"and 18 and section 89 except sub-sections (1) and (3) thereof ";

(d)      in section 89?

(i)       after sub-section (6), the following sub-section shall be added, namely:--

" (7) The registering officer to whom a memorandum under sub-section (7) of section 18, sub-sections (1A) and (4) of section 22, section 22C and section 28A of the Bombay Public Trusts Act, 1950(Bom. XXIX of 1950), or a copy of entry under section 23 of that Act is sent shall file the same in his Book No. I. ";

(ii)        in the marginal note, after the words "instruments" the words " and of certain memoranda " shall be inserted.