Bombay Gas Supply Act, 1939

The Act was extended to that part of the State of Bombay to which, immediately before the Commencement of Bombay 51 of 1958, it did not extend (vide Bombay 51 of 1958, Section 3), For Statement of Objects and Reasons, see Bombay Government Gazette, 1939, Part V, p. 165, or Bombay Legislative Assembly Debates, 1939, Vol. 5, p. 3688, or Bombay Legislative Council Debates, 1939, Vol. 6, p. 780. For Proceedings in Assembly, see Bombay Legislative Assembly Debates, 1939, Vol. 5, pp. 3193-3201 and for Proceedings in Council, see Bombay Legislative Council Debates, 1939, Vol. 6, pp. 626-631. An Act to provide for the regulation of [the supply of gas including the prices therefor] [These words were substituted for the original words by Bombay 13 of 1950, Section 2.] in the Province of Bombay. Whereas it is expedient to provide for the regulation of [the supply of gas including the prices therefore] [These words were substituted for the original words by Bombay 13 of 1950, Section 2.] in the Province of Bombay and for certain other matters; it is hereby enacted as follows:-

Act number

Act 9 of 1939

Year

1939

Enacted on

17-05-1939

In force from

17 May 1939

Jurisdiction

Maharashtra State Act

Subjects

Energy And Electricity, Consumer Protection

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Official source: India Code