Bombay Special Tribunal (Continuance) Act, 1946

For Statement of Objects and Reasons, see Bombay Government Gazette, 1945 Part V, page 214; for Proceedings in Assembly, see Bombay Legislative Assembly Debates, 1946, Vol. IX: and for Proceedings in Council, see Bombay Legislative Council Debates, 1946, Vol. X. An Act to provide for the continuance of jurisdiction and powers in respect of certain Bombay cases pending before the Second Special Tribunal at Lahore constituted under the Criminal Law Amendment Ordinance, 1943. Wheres by a notification of the Central Government under section 3 of the Criminal Law Amendment Ordinance, 1943, a Special Tribunal known as the Second Special Tribunal at Lahore was constituted, and by a notification under section 5 thereof, the two cases specified in the Schedule to this Act were allotted to it for trial; And Whereas the said cases would, but for the promulgation of the said Ordinance and the issue of the said notifications, have been triable by a court in the Province of Bombay: And Whereas upon the expiration of a period of six months after the Proclamation of Emergency in force at the commencement of the said Ordinance has ceased to operate, doubts may arise as to the competency of the said Tribunal to continue to function and dispose of the said cases in the event of their not being disposed of before the expiration of the said period; And Whereas it is necessary that the said Tribunal should so continue to function and dispose of the said cases: It is Hereby enacted as follows:-

Act number

Act 21 of 1946

Year

1946

Enacted on

30-09-1946

In force from

30 September 1946

Jurisdiction

Maharashtra State Act

Subjects

Criminal Procedure

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Official source: India Code