The Road Transport Corporations Act, 1950
47. Special provisions relating to Bombay.
- The body known as the Bombay State Road Transport Corporation
and the Board thereof, referred to in the notification of the Government of
Bombay, No.
1780/5, dated the 16th November, 1949 (hereinafter referred to as "
the existing Corporation " and "Board " respectively) shall,
notwithstanding any defect in, or invalidity of, the enactment or order under
which they were constituted, be deemed for all purposes to have been validly
constituted as if all the provisions of the said notification had been included
and enacted in this section and this section had been in force continuously on
and from the said date, an accordingly-
- all action by, and all transactions with, the existing
Corporation or Board, including any action or transaction by which any
property, asset or right was acquired or any liability or obligation, whether
by contract or otherwise, was, incurred, shall be deemed to have been validly
and lawfully taken or done; and
- no suit, prosecution or other legal proceeding shall lie against the
Government of Bombay or any member of the
Board or any officer or servant of the existing Corporation in respect of any
action taken by, or in
- Ins. by Act 28 of 1959, s. 13.2 Subs. by Act 63 of 1982, s. 16 & Sch. (w.e.f.
13-11-1982).
192B
relation to the setting up of, the existing Corporation or
Board - merely on the ground of any defect in, or invalidity of, the enactment or
order under which the existing
Corporation or Board was constituted.
- On the establishment of a Corporation under section 3 in the
State of Bombay (hereinafter referred to as "the new Corporation"),-
- the existing Corporation and Board shall be deemed to be dissolved and
shall cease to function ;
- all property and assets vesting in the existing
Corporation shall vest in the new Corporation ;
193.
- all rights, liabilities and obligations of the existing
Corporation, whether arising out of any contract or otherwise, shall be the
rights, liabilities and obligations, respectively, of the new Corporation; and
- all licenses and permits granted to, all contracts made with, and all
instruments executed on-behalf of, the existing
Corporation or Board shall be deemed to have been granted to, made with, or
executed on behalf of, the new Corporation and shall have effect accordingly.
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