Gujarat Land Improvement Schemes Act, 1942

These Acts were repealed and re-enacted by Bombay 29 of 1948, section 2. For Statement, see Bombay Government Gazette. 1943, Part IV, Part 44. These Acts were repealed and re-enacted by Bombay 29 of 1948, section 2. These Acts were repealed and re-enacted by Bombay 29 of 1948, section 2. For retrospective operation of this Act, see section 22, Bombay 7 of 1945. An Act to provide for the making and execution of schemes relating to the construction of tanks, embankments and other works, the prohibition and control of grazing for the purposes of preservation of soil, prevention of soil erosion, improvement of water supply and other matters in order thereby to protect and improve lands and crops in the Province of Bombay and for charging certain expenditure on the revenues of the Province. Whereas it is expedient to provide for the making and execution of schemes relating to the construction of tanks, embankments and other works, the prohibition and control of grazing for the purposes of preservation of soil, prevention of soil erosion, improvement of water supply and other matters in order thereby to protect and improve lands and crops in the Province of Bombay and for charging certain expenditure on the revenues of the Province: And Whereas the Governor of Bombay has assumed to himself under the Proclamation dated the 4th November 1939 issued by him under section 93 of the Government of India Act, 1935, all powers vested by or under the said Act in the Provincial Legislature; Now, Therefore, in exercise of the said powers, the Governor of Bombay is pleased to make the following Act:-

Act number

Act 28 of 1942

Year

1942

Enacted on

25-01-1943

In force from

25 January 1943

Jurisdiction

Gujarat State Act

Subjects

Agriculture

Read the full text of Gujarat Land Improvement Schemes Act, 1942 section by section on LawLens.

Official source: India Code