Report No. 249

35. Bombay Municipal Debentures Act, Act 15 of 1876

Category: Financial Laws

Recommendation: Repeal in consultation with relevant State(s).

This Act amended the law relating to the transfer of Bombay municipal debentures, and to provide for their consolidation. Municipal debentures in Bombay are now dealt with in the Mumbai Municipal Corporation Act, 1888.

This Act has fallen into disuse and is thus now redundant. Therefore, the Central Government should write to the relevant State Governments recommending the review of this law by the State, with a view to repeal. The Central Government should also remove this law from its lists of central Acts in force.