Report No. 249
47. City of Bombay Municipal (Supplementary) Act, Act 12 of 1888
Category: Administration of Justice
Recommendation: Repeal after consultation with relevant State(s)
The Act was enacted to supplement certain provisions of the City of Bombay Municipal Act, 1888. The Act has provisions for appeal to the Bombay High Court from the decisions of the Court of Small Causes and Presidency Magistrates rendered under the provisions of chief Act.
The chief Act has now been rechristened to Mumbai Municipal Corporation Act, 1888. The provisions of the supplementary act have also been incorporated into the chief act. Therefore, the law has now become redundant and must be repealed after consultation with the State of Maharashtra.
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