Ambernath
Interim Municipality (Constitution and Actions) Validation Act, 1965
Abkari Act, Bombay 1878
Abolition of Whipping Act, Bombay 1957
Aerial Ropeways Act, Bombay 1956
Agricultural
Debtors Relief Act,Bombay 1947
Agricultural
Pests & Diseases Act, Bombay 1947
Anatomy Act,
Bombay 1949
Agricultural
Debtors Relief (Vidarbha Region) Act, Maharashtra 1969
Abolition
of Subsisting Proprietary Rights to Mines & Minerals in Certain
Lands Act, Maharashtra 1985
Advertisements
Tax Act, Maharashtra 1967
Advocates
Welfare Fund Act, Maharashtra 1981
Agricultural
Income Tax Act, Maharashtra 1962
Agricultural
Lands (Ceiling on Holdings) Act, Maharashtra 1961
Agricultural
Produce Marketing (Regulation) Act, Maharashtra 1963
Agricultural
University (Krishi Vidyapeeths) Act, Maharashtra 1983
Ancient Monuments
& Archaeological Sites & Remains Act, Maharashtra 1960
Animal &
Fishery Sciences University Act, Maharashtra 1998
Animal Preservation
Act, Maharashtra 1976
Apartment
Ownership Act, Maharashtra 1970
Appropriation (Excess Expenditure) Act,
Maharashtra 2003
Babasaheb
Ambedkar Technological University Act, 1989
Betting Tax Act, Bombay 1925
Bhagidari and Narwadari Tenures
Abolition Act, Bombay 1949
Bhil Naik Inams Abolition Act,
Bombay 1955
Bandhijama, Udha and Ugadia Tenures
Abalition Act,Bombay 1959
Bombay (Okhamandal Salami Tenure Abolition)
Act, 1953
City (Inami and Special Tenures)
Abolition and Maharashtra Land Revenue Code (Amendment) Act, Bombay 1969
Metropolitan Region Development
Authority Act, Bombay 1974
Municipal (Extension of Limits) Act, Bombay 1950
University (Temporary Postponement of
election of University Representatives) Act, Bombay 1989
Borough Municipalities (Validation of
Certain Taxes on Buildings and Lands) Act, 1965
Borstal Schools Act, Bombay 1929
Borstal Schools (Extension and
Amendment) Act,Bombay 1960
Building (Control on Erection,
Re-erection and Conversion)(Repeal) Act, Bombay 1971
Building (Control on Erection)
Regulation, Bombay 1950
Casions
(Control and Tax) Act, Maharashtra 1976
Central India Spinning, Weaving &
Manufacturing Co. Ltd., the Empress Mills, Nagpur (Acquisition &
Transfer of Undertaking) Act, 1986
Central
Provinces and Berar Finance (Bombay
Repeal) Act, 1958
Change of
Short Titles of Certain Bombay Act,
Maharashtra 1980
Charitable Endowments Act, 1890
Chhatrapati Shivaji Maharaj Vastu Sangrahalaya Act,
1909
Charged
Expenditure Act, Bombay 1957
Children Act, Bombay 1948
Cinemas (Regulation) Act,Bombay 1953
City Civil Court Act, Bombay 1948
City of
Bombay (Building Works Restriction)
Act, 1949
City of
Bombay Municipal Investments Act, 1898
City of Bombay Municipal (Supplementary) Act, 1888
City of Bombay Primary Education
Act, 1920
City of Nagpur Corporation Act, 1950
Civil Court Act, Bombay 1869
Civil
Jails Act, 1874
College
Teacher’s (Temporary
Postponement of Confirmation) Act, Maharashtra 1973
Commissioners of Divisions Act,
Bombay 1958
Construction
of References to District
Magistrate in the Hyderabad Area (Repeal) Act, Maharashtra 1960
Contingency
Fund Act, Maharashtra 1956
Code of Civil Procedure, 1908 ( with
Amendment State of Maharashtra)
Co-operative
Societies Act, Maharashtra 1961
Co-operative Societies
(Postponement of Elections due to Emergency) Act, Maharashtra 1972
Co-operative Sugar Factories under
erection (Postponement of Elections) Act, Maharashtra 1974
Co-operative Sugar Factories (under
erection and certain others) (Postponement of Elections)
Act, Maharashtra 1977
Corneal
Grafting Act, Bombay 1957
Coroners
Act, 1871
Cotton Contracts Act, Bomaby 1932
Cotton
Contracts Control (War
Provisions) Repeal Act, Bombay 1922
Cotton Control Act, Bombay 1942
Cotton
Seeds (Regulation of supply,
distribution,
sale and fixation of price) Act, Maharashtra 2009 
Cotton (Statistics) Act, Bombay 1946
Court-fees Act, Bombay 1959
Court
of Wards Act, Bombay 1905
Construction
of References to “District
Magistrate” in the Hyderabad Area (Repeal) Act, Maharashtra 1960
Debt
Relief Act, Maharashtra 1975
Dekkan Agriculturists’ Relief (Suits and
Applications) Validation Act, 1954
Deletion of the Term “famine” (From
Laws applicable to the State) Act, Maharashtra 1963
Departmental Inquiries (Enforcement
of Attendance of Witnesses and Production of Documents) Act,
Maharashtra 1986
Devadasis Protection Act, Bombay 1934
Devadasi System (Abolition) Act, Maharashtra 2005
Director of Prohibition and
Excise (Change of Designation) Act, Maharashtra 1973
Diseases of Animals Act, Bombay 1948
District Planning Committees (Constitution and
Functions) Act, Maharashtra 1998
Displaced Persons Premises Control And Regulation
Act, Bombay 1952
Disposition of Property (Bombay) Validation
Act, 1947
Dissolution of Osmanabad and Parbhani Zilla
Parishads and Temporary Postponement of Elections Act, 1980
Disqualification of Aliens Act, Bombay 1918
Disqualification of Municipal
Councillors (Removal of Doubts) Act, Bombay 1958
District Police Act, Bombay 1867
Dog Race-course Licensing Act, Maharashtra 1976
Domestic
Workers Welfare Board Act,
Maharashtra
2008
Drinking Water Supply Requisition
Act, Maharashtra 1983
Drugs (Control) Act, Bombay 1960
Education
and Employment Guarantee (Cess)
Act, Maharashtra 1962
Educational Institutions
(Management) Act,Maharashtra 1976
Educational Institutions
(Prohibition of Capitation Fee) Act, Maharashtra 1988
Educational Institutions (Transfer
of Management) Act, Maharashtra 1971
Edulabad
and Warangaon Parganas Laws Act, 1866
Electricity Duty Act, Bombay 1958
Electricity (Special Powers) Act, Bombay 1946
Electricity (Special Powers) Act
(Application to Scheduled Areas) Regulation, Bombay 1955
Employees of Private Schools
(Conditions of Service) Regulation Act, Maharashtra 1978
Empoyment Guarantee Act, Maharashtra 1977
Entertainments Duty Act, Bombay 1923
Eradication of Unfair Activities at Pandharpur
Temples (For Providing better facilities for Worship) Act, 1980
Essential Commodities and Cattle
(Control) Act, Bombay 1958
Execution of Decrees (Temporary
Postponement) Act, Bombay 1959
Exemptions from Land-Revenue (No.1) Act, 1863
Exemptions from Land-Revenue (No.2) Act, 1863
Extension of Laws to Non-Scheduled
(Partially Excluded) Areas Act, Bombay 1954
Extension of Municipal Limits
(Validation) Act, Maharashtra 1967
Felling
of trees (Regulation) Act, Maharashtra 1964
Ferries
and Inland Vessels Act,
Bombay 1868
Finance Commission (Miscellaneous
Provisions) Act, Maharashtra 1994
Fire
Prevention and Life Safety
Measures Act,
Maharashtra 2006
Fisheries Act, Maharashtra 1961
Fodder and Grain Control Act, Bombay 1939
Forefeited Lands Restoration Act, Bombay 1938
Forest Development (Tax on Sale of Forest Produce
by Government or Forest Development Corporation) (Continuance) Act,
Maharashtra 1983
Forward Contracts Control Act, Bombay 1947
Fruit Nurseries and Sale of Fruit Plants
(Regulation) Act,
Maharashtra 1969
Gandhi
National Memorial Fund (Local Authorities Donations) Act, 1953
Gas
Companies Act, 1863
Gas Supply Act, Bombay 1939
General Clauses Act, Bombay 1904
Godawari Marathwada Irrigation Development
Corporation Act, Maharashtra 1998
Government Premises (Eviction) Act, Bombay 1955
Government Servants Inquiries
(Evidence of Corruption) Act, Maharashtra 1965
Government
Servants Regulation of
Transfer and
Prevention of Delay in Discharge of Official Duties Act, Maharashtra
2005
Gramdan Act, Maharashtra 1965
Greater Bombay Laws and the Bombay High Court
(Declaration of Limits) Act, 1945
Ground Water (Regulation of Drinking Water
Purposes) Act, Maharashtra 1993
Habitual
Offenders Act, Bombay 1959
Hereditary Offices Act, Bombay 1874
High
Court (Hearing of Writ
Petitions by Division Bench and Abolition of Letters Patent Appeals)
Act,
Maharashtra 1986
Highways Act, Bombay 1955
Hindu Divorce (Decrees Validation) Act,
Bombay 1958
Hindu Heirs Relief Act, Bombay 1866
Hindu Places of Public Worship (Entry
Authorization) Act, Bombay 1956
Hindu Women’s Rights to Property
(Extension to Agricultural Land) Act, Bombay 1947
Home Guards Act, Bombay 1947
Homeopathic and Biochemical
Practitioners’ Act, Bombay 1959
Homoeopathic Practitioners' Act, Bombay 1959
Horticulture Development
Corporation Act, Maharashtra 1988
Housing and Area Development
Act, Maharashtra 1977
Housing Board Act, Bombay 1948
Hyderabad Abolition of Inams and Cash Grants Act,
1954
Improvement Trust Act, Nagpur 1936
Improvement Trusts Tribunal (Validation
of Proceedings) Act, Nagpur 1945
Increase of Land Revenue and
Special Assement Act, Maharashtra 1974
Industrial Development Act, Maharashtra 1961
Industrial Relations Act,Bombay 1946
Industrial Relations (Validation of
Certain Proceedings) Act, Maharashtra 1972
Inferior Village Watans Abolition Act,
Bombay 1959
Invalidation of Hindu Ceremonial Emolument
Act, 1926
Irrigation Act, Maharashtra 1976
Jeevan
authority Act, Maharashtra 1976
Bombay Judicial Proceedings (Regulation of
Reports) Act,
1955
Kauli
and Katuban Tenures (Abolition) Act, Bombay 1953
Keeping and Movement of Cattle
in Urban Areas (Control) Act, Maharashtra 1976
Khadi and Village Industries Act, Bombay 1960
Khar Land Development Act, Maharashtra 1979
Khar Lands Act, Bombay 1948
Kidney
Transplantation Act, Maharashtra 1983
Konkan Irrigation Development Corporation Act, 1997
Khoti Abolition Act, Bombay 1949
Krishna Valley Development
Corporation Act, Maharashtra 1996
Labour
Welfare Fund Act, Bombay 1953
Land Acquisition
Act, 1894
Land Acquisition Officers Proceeding
Validation Act, Bombay 1949
Land Improvement Schemes Act, Bombay 1942
Landing and Wharfage Fees Act, Bombay 1882
Land Requisition Act, Bombay 1948
Land Revenue
(Revival of Certain Rules relating
to Non-agricultural Assessment) Act, Maharashtra 1972
Land
Revenue Code (Amalgamation of
Bombay and Kokan Division) Act, Maharashtra 1983
Land
Revenue Code, Maharashtra 1966
Land
Tenures Abolition (Recovery of
Records) Act, Bombay 1953
Landing
and Wharfage Fees Act, Bombay 1882
Leaders
of Opposition in Maharashtra
Legislature (Salaries and Allowances) Act, 1952
Legislative
Council (Chairman &
Deputy Chairman) & the Bombay Legislative Assembly (Speaker &
Deputy Speaker)
Salaries & Allowances Act, Mah.1956
Legislature
Members’ (Removal of
Disqualifications) Act, Maharashtra 1956
Legislature
Members’ Pension Act,
Maharashtra 1977
Legislature
Members’ Salaries and
Allowances Act, Maharashtra 1956
Lifts
Act, Bombay 1939
Livestock
Improvement Act, Bombay 1933
Local
Authorities (Postponement of Elections for the Duration of the
Emergency)(Repeal) Act, Bombay 1963
Local Authorities
Census Expenses Contribution Act, Bombay 1950
Local
Authority Members' Disqualification Act, Maharashtra 1987
Local
Fund Audit Act, Bombay 1930
Lokayukta
an Up-Lokayuktas Act, Maharashtra 1971
Lotteries
(Control and Tax) and Prize Competition (Tax) Act, Bombay 1958
Luxury-cum-Entertainment and
Amusement Tax on Holders of Television Sets Act, Maharashtra 1982
Luxury-cum-Entertainment and
Amusement Tax on Holders of Television Sets (Repeal) Act, Maharashtra
1985
Marine
Fishing Regulation Act, Maharashtra 1981
Mahatma Phule Vastu Sangrahalaya Pune Act,
1968
Mahul Creek (Extinguishment of Rights) Act, 1922
Mamlatdars’ Courts Act, 1906
Markets and Fairs Act, 1862
Maritime Board Act, Maharashtra 1996
Mathadi, Hamal and other Manual
Workers (Regulation of Employment and Welfare) Act, Maharashtra 1969
Maternity Benefit, Hyderabad Maternity
Benefit and Central Provinces and Berar Maternity Benefit (Repeal) Act,
Bombay 1964
Maternity Benifit Act, 1961
Medical Council Act, Maharashtra 1965
Medical and Dental Colleges Admissions (Regulation
and Abolition of All India quota) Act, Maharashtra 2003
Medical Practitioners Act, Maharashtra 1961
Medicare
Service Persons &
Medicare Service
Institution (Prevention of Violence, Damage or Loss to Property) Act,
Maharashtra 2010
Merged States (Laws) Act, Bombay 1950
Merged Territories (Janjira and Bhor)
Khot Tenure Abolition Act, Bombay 1953
Merged Territories and Areas (Jairs
Abolition) Act, Bombay 1953
Merged Territories Miscellaneous
Alienations Abolition Act, Bombay 1955
Metropolitan Region Specified
Commodities Markets (Regulation of Location) Act, Bombay 1983
Minister’s Salaries and Allowances
Act, Maharashtra 1956
Abolition of Subsisting Proprietory
Rights to Mines and Minerals in Certain Lands Act, Maharashtra 1985
Minor Forest Produce (Regulation of
Trade) Act, Maharashtra 1969
Miscellaneous Alienations (In
Hyderabad Enclaves) Abolition Act, Maharashtra 1965
Molasses (Control) Act, Bombay 1956
Money Lenders Act, Bombay 1947
Motor Vehicles Act, Bombay 1958
Motor Vehicles (Taxation of Passengers)
Act, Bombay 1958
Municipal Councils, Nagar
Panchayats and Industrial Townships Act, Maharashtra 1965
Municipal Corporation Act, Mumbai 1888
Municipal Corporation (Bombay) (Revision of
Election Rolls and further extension of term) Act, 1978
Municipal Councils (Postponement of
Elections due to Scarcity Conditions in the State) Act, Maharashtra 1972
Municipal Councils and Municipal
Corporations Postponement of Election during the Emergency Act,
Maharashtra 1975
Municipal Councils & Municipal Corporations
(Postponement of Elections due to ensuing General Elections to the
State Legislative Assembly) Act, 1977
Municipalities (Postponement of
Elections due to ensuing General Elections to Municipal Councils) Act,
Maharashtra 1978
Municipal (Extension of Limits) Act, Bombay 1950
Municipal Investments Act, Bombay 1898
Municipal Servants Act, Bombay 1890
Municipal Taxes and Urban Immoveable
Property Tax (Validation in Certain Areas of the Extended Suburbs of
Greater Bombay)
Act, Bombay 1961
National
and State Parks Act, Maharashtra 1971
Non-biodegradable Garbage (Control) Act,
Maharashtra 2006
Non-Agriculturists Loans Act, Bombay 1928
Non-trading Corporations Act, Bombay 1959
Nurses Act, Maharashtra 1966
Nursing Homes Registration Act, Bombay 1949
Official
Languages Act, Maharashtra 1965
Opium Smoking Act, Bombay 1936
Ownership, Flats (Regulation of the
promotion of Construction, Sale, management and transfer) Act,
Maharashtra 1963
Pandharpur
Temples Act, 1974
Pandharpur
Development Authority
Act,
2009
Pargana and Kulkarni Watans (Abolition)
Act, Bombay 1950
Peint Laws Act, 1894
Personal Inams Abolition Act, Bombay 1953
Pleaders Act, Bombay 1920
Police Act, Bombay 1951
Police
Officers (Change in
Designation) Act, Maharashtra 1962
Presidency Small Cause Courts Act, 1882
Prevention of Begging Act, Bombay 1960
Prevention of Communal Anti-Social
and other Dangerous Activities Act, Maharashtra 1981
Prevention of Dangerous Activities
of Slum-lords, Bottlegars and Drug offenders Act, Maharashtra 1981
Prevention of Defacement of
Property Act, Maharashtra 1995
Prevention of Ex-Communication Act,
Bombay 1949
Maharashtra Prevention of Fragmentation and
Consolidation of Holdings Act, 1947
Prevention
of Gambling Act, Bombay 1887
Prevention of Malpractices at
University, Board and Other Specified Examinations Act, Maharashtra 1982
Prevention of Water Pollution
(Repeal) Act, Maharashtra 1981
Preventive Detention Act, Maharashtra 1970
Primary Education Act, Bombay 1947
Prince of Wales Museum Act, 1909
Private Forests Acquisition Act,
Maharashtra 1975
Private Security Guards (Regulation
of Employment and Welfare) Act, Maharashtra 1981
Prohibition Act, Bombay 1949
Prohibition of Ragging Act, Maharashtra 1999
Prohibition of Simultaneous Membership
Act, Bombay 1957
Project Affected Person
Rehabilitation Act, Maharashtra 1989
Protection of Pilgrims Act,1887
Provincial
Municipal Corporation Act,
Bombay 1949
Provincial Small Causes Courts, (Suita
Validation) Act, 1955
Provisional Collection of Taxes
Act, Maharashtra 1963
Provision of Facilities
for
Agricultural Credit by Banks Act, Maharashtra 1974
Public Authorities Seals Act, Bombay 1883
Public Conveyances Act, Bombay 1920
Public Libraries Act, Maharashtra 1967
Public
Record Act, Maharashtra 2005
Public Services (Subordinate)
Selection Boards (Repeal) Act, Maharashtra 1983
Public Trusts Act, Bombay 1950
Queen
Victoria Statute Site (& Adjoining land
utilization for construction of Statellite Telecommunications Exchanges
of the Overseas Communications Service) Act,
Bombay 1968
Race-courses
Licensing Act, Bombay 1912
Rajiv Gandhi Science and Technology Commission Act,
2006
Rationing (Preparatory and Continuance)
Measures Act, Bombay 1947
Raw Cotton (Procurement, Processing
and Marketing) Act, Maharashtra 1971
Recognition of Trade Unions and
Prevention of Unfair Labour Practices Act, Maharashtra 1972
Refuges Act, Bombay 1948
Regional and Town Planning Act,
Maharashtra 1966
Registration of Marriages Act, Bombay 1953
Registration of Unauthorized Development in the
City of the Ulhasnagar Act, 2006
Regulation of use of Pre-natal
Diagnostic Techniques Act, Maharashtra 1988
Relief Undertaking (Special Provisions)
Act, Bombay 1958
Religious Endowments
(Reconstruction on Resettlement Sides) Act, Maharashtra 1970
Removal of Disqualifications (of
Holders of Offices in Co-operative Societies) Act, Maharashtra 1963
Rents, Hotel and Loding House Rates
Control Act, Bombay 1947
Rent Control Act, Maharashtra 1999
Resettlement of Project Displaced
Persons Act, Maharashtra 1976
Restorations of Lands to Schedule
Tribes Act, Maharashtra 1974
Restoration of name “Mumbai” for
“Bombay” Act, Maharashtra 1996
Requisitioning (and Control) of
Motor Vehicles Act, Maharashtra 1966
Revenue Patels (Abolition Of Office) Act,
Maharashtra 1962
Revenue Jurisdiction Act, Bombay 1876
Sales of Motor Spirit Taxation Act, Bombay 1958
Sales Tax Act, Maharashtra 1979
Sales Tax on the Transfer of the
Rights to use any Goods for any purpose Act, Maharashtra 1985
Sales Tax on the Transfer of
property in goods involved in the execution of Works Contracts
(Re-enacted) Act, Maharashtra 1989
Sales of Trees by Occupants
belonging to Scheduled Tribes (Regulation) Act, Maharashtra 1969
Salsette Estates (Land Revenue Exemption
Abolition) Act, 1951
Satara, Solapur and Southern Maratha Country
Laws Act, 1863
Sales
Tax Act, Bombay 1959
Scheduled
Castes,
Scheduled Tribes, De-notified Tribes, (Vimukta Jatis), Nomadic Tribes,
Other
Backward Classes & Special Backward Category (Regulation of
Issuance and Verification
of) Caste Certificate Act, Maharashtra 2000
Seals Act, Bombay 1949
Secondary and Higher Secondary
Education Boards Act, Maharashtra 1965
School Certificate Examination
(Application to Scheduled Areas) Act, Bombay 1951
Separation of Judicial and Executive
Functions Act, Bombay 1951
Separation of Judicial and Executive
Functions (Supplementary) Act, Bombay 1954
Separation of Judicial and Executive
Functions (Extension) and the Code of Criminal Procedure (Provision
for Uniformity) Act, Bombay 1958
Service Inams (Useful to Community)
Abolition Act, Bombay 1953
Shetgi Watan Rights (Ratnagiri) Aboltion
Act, Bombay 1956
Shilotri Rights (Kolaba) Abolition Act,
Bombay 1955
Shivraj Fine Art Litho Works (Acquisition and
Transfer of
Undertaking) Act, 1984
Shops and Establishment Act, Bombay 1948
Shree Siddhi Vinayak Ganapati Temple Trust
(Prabhadevi) Act, 1980
Sinhastha
Fair Piligrim Tax Act,
1980
Slum Areas (Improvement, Clearnace
and Redevelopment) Act, Maharashtra 1971
Slum Improvement Board Act, Maharashtra 1973
Smoke Nuisances Act, Bombay 1912
Societies Registration Act, 1860
Special Provision for Payment of
Court Fees Act, Maharashtra 1976
Special Provision for Payment of
Stamp Duty Act, Maharashtra 1974
Special Suits and Proceedings Validating
Act, Bombay 1951
Special Tribunal (Continuance) Act, Bombay 1946
Specefiled Co-operative Societies
(Postponement of Elections due to Scarcity Conditions of the State)
Act, Maharashtra 1972
Specified Co-operative Societies
(Postponement of Elections due to Emergency) Act, Maharashtra 1975
Specified Co-operative Societies
(Postponement of Elections due to drought conditions in the State) Act,
Maharashtra 1983
Stamp Act, Bombay 1958
Stamp (Increase of Duties and Amendment)
Act, Bomaby 1962
State Aid to Industries Act, Maharashtra 1960
State Board Of Technical Education Act, Maharashtra
1997
State Commission For Safai Karmacharis Act,
Maharashtra 1997
State Council of Examinations Act, Maharashtra 1998
State Election Commissioner (Qualifications and
Appointment) Act, 1994
State Guarantee (Repeal) Act, Bombay 1965
State Legislature Proceedings
(Protection of Publication) Act, Maharashtra 1969
State
Public Services
(Reservation For Scheduled Castes, Scheduled Tribes, De-Notified
Tribes
(Vimukta Jatis), Nomadic Tribes/Special Backward
Category & Other Backward Classes) Act, Maharashtra 2001
State Reserve Police Force Act, Bombay 1951
State Scarcity
Relief Fund Act, Bombay 1958
State
Security Corporation Act, Maharashtra 2010
State Tax on Professions, Trades,
Callings and Employments Act, Bombay 1975
Statutory Corporation (Regional
Reorganisation) Act, Bombay 1960
Statutory Funds Act, Bombay 1959
Steam Vessels Act, Bombay 1864
Sugarcane Cess Act, Bombay 1948
Surgeon General with Government etc. (Change in
Designations) Act, 1973
Supply of Forest-Produce by
Government (Revision of Agreement) Act, Maharashtra 1983
Surakha Dal Act, Maharashtra 1987
Suit Valuation Act, 1887
Tapi
Irrigation Development Corporation Act, Maharashtra 1997
Tax
on Entry of Motor Vehicles into Local
Areas Act, Maharashtra 1987
Tax on Luxuries (in Hotels and
Lodging Houses) Act, Maharashtra 1987
Taxation Laws Offence (Extension of
Period of Limitation) Act, Maharashtra 1977
Taxation Laws Offences (Extension
of Period of Limitation) Act, Maharashtra 1982
Tax on Buildings (with Larger
Residential Premises Re-enacted) Act, Maharashtra 1979
Tax on Lotteries Act, Maharashtra
2006
Tax on Sale of Electricity Act, Maharashtra 1963
Temporary Increase in Entertainment
Duty and Education Cess Act, Maharashtra 1972
Temporary Increase in Taxes on
Motor Vehicles and Passengers Act, Maharashtra 1972
Tenancy and Agricultural Lands Act, Bombay 1948
Tenancy and Agricultural (Vidarbha
Region) Act, Bombay 1958
Textile Companies (Acquisition and Transfer of
Undertakings) Act, Bombay 1982
Tobacco Laws (Repeal) Act, Bombay 1959
Tolls on Roads and Bridges Act, 1875
Town Planning Schemes [Bombay City Nos.
II, III and IV (Mahim Area)], Validation Act, Bombay 1957
Tribunal Economic Condition (Improvement) Act,
1977
Truck Terminal (Regulation of Location) Act,
Maharashtra 1995
Tuljapur
Development Authority Act,
2008
Unemployment
Allowance Payment to Workmen in
Factories (for Temporary Period) Act, Maharashtra 1976
Urban Areas Protection and Preservation of Trees
Act, Maharashtra 1975
Urban Immovable Property Tax
(Abolition) and General Tax (Increase of Maximum Rate) Act, Maharashtra
1962
University Act, Maharashtra 1994
University of Health Sciences Act, Maharashtra 1998
University (Temporary Postponement of
election of University Representatives) Act, Bombay 1989
Universities (Temporary
Postponement of elections of University authorities and other bodies)
Act, Maharashtra 1993
Vacant
Lands (Prohibition of Unauthorised
Occupation and Summery
Eviction) Act, Maharashtra 1975
Vacant Lands (Further Interim Protection to
Occupiers from Eviction and Recovery of Arrears of Rent) Act, 1980
Value
Added Tax Act, Maharashtra 2005
Veterinary
Practitioners Act, Maharashtra 1971
Vexatious Litigation (Prevention)
Act, Maharashtra 1971
Village Panchayats Act, Bombay 1958
Village Panchayats (Postponement of
Election during the Emergency) Act, Maharashtra 1975
Village
Panchayats (Postponement of
Elections due to ensuing General elections to State Legislative
Assembly, Zilla Parishads & Panchayat Samitis)
Act,Mah.1977
Village
Panchayats (Temporary
Postponement of
Elections due to Election to Lok Sabha) Act, 1980
Village
Panchayats (Temporary
further Postponement of Elections due to elections to Maharashtra
Legislative Assembly) Act, Maharashtra 1980
Village Panchayats (Temporary
Postponement of elections due to Preparation of Revised Assembly Roll)
Act,
Maharashtra 1983
Village Panchayats (Temporary
Postponement of Certain Elections due to drought Conditions in the
State) Act Maharashtra 1987
Village Panchayats (Temporary
Postponement of certain Elections) Act, Maharashtra 1989
Village Police Act, Maharashtra 1967
Village Police (Appointments and
Disciplinary Action by Sub-Divisional Magistrates) (Validation) Act,
Bombay 1967
Village Sanitation Act, Bombay 1889
Warehouses
Act, Bombay 1960
Water Supply and Sewerage Board
Act, Maharashtra 1976
Water (Prevention and Control of Pollution)
Act, 1974
Weights and Measures Act, Bombay 1932
Weights and Measures (Enforcement) Act,
Bombay 1958
Wild Animals and Wild Birds Protection
Act, Bombay 1951
State Commission for Women Act,Maharashtra 1993
Workmen’s Minimum House Rent
Allowances Act, Maharashtra 1988
Yashwantrao
Chavan Maharashtra Open University Act, 1989
Zilla
Parishads and Panchayat Samitis Act,
Maharashtra 1961
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