Judicial Officers Protection (Extension to Hyderabad and Saurashtra areas of Bombay State) Act, 1958

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V, pp. 404 and 405. An Act to extend the Judicial Officers Protection Act, 1850, to the Hyderabad and Saurashtra areas of the State of Bombay. Whereas the Judicial Officers' Protection Act, 1850 (XVIII of 1850), is in force in the whole of the State of Bombay except the territories which immediately before the 1st November, 1956 were comprised in Part B States; And Whereas in the Hyderabad area of the State the Protection of Nazims and Servants Act (Hyderabad IV of 1314) is in force and in the Saurashtra area the Judicial Officers' Protection Act, 1850 (XVIII of 1850) as adapted and applied by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance, 1948 (Saurashtra Ordinance XXV of 1948) is in force; And Whereas it is expedient that the Judicial Officers' Protection Act, 1850 as in force in the rest of the State of Bombay be extended to and brought into force also in the Hyderabad and Saurashtra areas thereof; and in consequence the corresponding laws aforesaid be repealed ; It is hereby enacted in the Ninth Year of the Republic of India as follows:-

Act number

Act 78 of 1958

Year

1958

Enacted on

07-10-1958

In force from

7 October 1958

Jurisdiction

Gujarat State Act

Subjects

Judiciary And Legal Profession

Read the full text of Judicial Officers Protection (Extension to Hyderabad and Saurashtra areas of Bombay State) Act, 1958 section by section on LawLens.

Official source: India Code