Mahul Creek (Extinguishment of Rights) Act, 1922

For Statement of Objects and Reasons, see Bombay Government Gazette, 1922, Part V, page 2. Whereas it is expedient to facilitate the laying by the Trustees of the Port of Bombay of a new oil pipe line to the oil pier at Bombay; And whereas for the proper laying and protection of the said pipe line it is necessary to keep the drawbridge now maintained by the Port Trust Railway over the Mahul Creek permanently closed and thus to cut off from access to the sea a portion of the said creek; And whereas it is therefore necessary to extinguish all [* * *] [[The words 'tidal rights and' were repealed by Bombay 16 of 1927. This repeal shall be deemed to have been made and to have had effect from the date on which Bombay 4 of 1922 came into operation: Provided that if a claim for compensation for loss of tidal rights has been preferred before the Collector of Bombay and the claim has not been adjudicated upon when this Act come into force, the time during which the proceedings were pending before the Collector shall be excluded in calculating Limitation for any suit that may be hied hereafter for damages for interference with such tidal rights. See Bombay 16 of 1927, Section 3.]] rights of navigation In the said creek over and above the site of said bridge; And whereas the previous sanction of the Governor-General required by clauses (e) and (f) of sub-section (3) of section 80-A of the Government of India Act has been obtained for the passing of this Act; It is hereby enacted as follows:-

Act number

Act 4 of 1922

Year

1922

Enacted on

20-05-1922

In force from

20 May 1922

Jurisdiction

Maharashtra State Act

Subjects

Shipping And Maritime Law

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Official source: India Code