Bombay Electricity (Special Powers) Act (Application to Scheduled Areas) Regulation, 1955

A regulation for the application of the Bombay Electricity (Special Powers) Act, 1946, to certain Scheduled Areas in the State of Bombay. Whereas it is necessary to apply the provisions of the Bombay Electricity (Special Powers) Act, 1946 (Bombay XX of 1946), to certain Scheduled Areas in the State of Bombay for the peace and good Government of the said Areas; Now, therefore, in exercise of the powers conferred by sub-paragraph (2) of paragraph 5 of the Fifth Schedule to the Constitution of India, the Governor of Bombay is hereby pleased, with the assent of the President, to make the following Regulation, namely:-

Act number

Act 1 of 1955

Year

1955

Enacted on

28-04-1955

In force from

28 April 1955

Jurisdiction

Maharashtra State Act

Subjects

Energy And Electricity

Read the full text of Bombay Electricity (Special Powers) Act (Application to Scheduled Areas) Regulation, 1955 section by section on LawLens.

Official source: India Code