Bombay Abkari Act, 1878
Maharashtra Abolition of Subsisting Proprietary Rights to Mines and Minerals in Certain Lands Act, 1985
Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947
Maharashtra Advertisements Tax Act, 1967
Maharashtra Advocates Welfare Fund Act, 1981
Maharashtra Aerial Ropeways Act, 1955
Maharashtra Agricultural Debtors Relief Act, 1947
Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
Maharashtra Agricultural Pests and Diseases Act, 1947
Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
Maharashtra Anatomy Act, 1949
Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
Maharashtra Animal and Fishery Sciences University Act, 1998
Maharashtra Animal Preservation Act, 1976
Maharashtra Apartment Ownership Act, 1970
Dr. Babasaheb Ambedkar Technological University Act, 1989
Maharashtra Betting Tax Act, 1925
Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
Maharashtra Bhil Naik Inams Abolition Act, 1955
Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
Maharashtra Borstal Schools Act, 1929
Maharashtra Casinos (Control and Tax) Act, 1976
Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909
Development Boards for Vidarbha, Marathwada and the rest of Maharashtra Order, 1994
Maharashtra Cinemas (Regulation) Act, 1953
Bombay City Civil Court Act, 1948
City of Bombay (Building Works Restriction) Act, 1949
Legal Adviser (Maharashtra Housing and Area Development Authority) (Recruitment) Rules, 1979
Maharashtra Civil Courts Act, 1869
Civil Jails Act, 1874
Maharashtra Commissioners of Divisions Act, 1957
Maharashtra Contingency Fund Act, 1956
Maharashtra Control of Organised Crime Act, 1999
Maharashtra Co-Operative Societies Act, 1960
Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
Coroners (Maharashtra Repeal) Act, 1999
Bombay Cotton Contracts Act, 1932
Bombay Cotton Control Act, 1942
Maharashtra Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2009
Bombay Cotton (Statistics) Act, 1946
Maharashtra Court-Fees Act, 1959
Bombay Court of Wards Act, 1905
Maharashtra Debt Relief Act, 1975
Maharashtra Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1986
Maharashtra Devdasi System (Abolition) Act, 2005
Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973
Bombay Diseases of Animals Act, 1948
Maharashtra Disqualification of Aliens Act, 1918
Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
Maharashtra Dog Race-Courses Licensing Act, 1976
Maharashtra Domestic Workers Welfare Board Act, 2008
Maharashtra Drinking Water Supply Requisition Act, 1983
Maharashtra Drugs (Control) Act, 1960
Maharashtra Education and Employment Guarantee (CESS) Act, 1962
Maharashtra Educational Institutions (Management) Act, 1976
Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
Maharashtra Educational Institutions (Transfer of Management) Act, 1971
Edulabad and Warangaon Parganas Laws Act, 1866
Maharashtra Electricity (Special Powers) Act, 1946
Maharashtra Electricity Duty Act, 1958
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
Maharashtra Employment Guarantee Act, 1977
Maharashtra Entertainments Duty Act, 1923
Eradication of Unfair Activities at Pandharpur Temples (For Providing Better Facilities for Worship) Act, 1980
Bombay Essential Commodities and Cattle (Control) Act, 1958
Maharashtra Essential Services Maintenance Act, 2011
Exemptions from Land-Revenue (No. 1) Act, 1863
Exemptions from Land-Revenue (No. 2) Act, 1863
Maharashtra Felling of Trees (Regulation) Act, 1964
Maharashtra Ferries and Inland Vessels Act, 1868
Maharashtra Finance Commission (Miscellaneous Provision) Act, 1994
Maharashtra Fire Prevention and Life Safety Measures Act, 2006
Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005
Maharashtra Fisheries Act, 1960
Bombay Fodder and Grain Control Act, 1939
Maharashtra Forest Development (Tax on Sale of Forest-Produce by Government or Forest Development Corporation) Act, 1983
Maharashtra Forest Produce (Regulation of Trade) Act, 1969
Maharashtra Forfeited Lands Restoration Act, 1938
Maharashtra Forward Contracts Control Act, 1947
Maharashtra Fruit Nurseries and Sale Of Fruit Plants (Regulation) Act, 1969
Gandhi National Memorial Fund (Local Authorities Donations) Act, 1953
Gas Companies Act, 1863
Bombay Gas Supply Act, 1939
Maharashtra General Clauses Act, 1904
Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1998
Maharashtra Government Premises (Eviction) Act, 1955
Maharashtra Government Servants Inquiries (Evidence of Corruption) Act, 1965
Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
Maharashtra Gramdan Act, 1964
Maharashtra Groundwater (Development and Management) Act, 2009
Apprentices (Maharashtra Amendment) Act, 2017
Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
Bombay Habitual Offenders Act, 1959
Maharashtra Hereditary Offices Act, 1874
Maharashtra High Court (Hearing of Writ Petitions by Division Bench and Abolition of Letters Patent Appeals) Act, 1986
Maharashtra Highways Act, 1955
Bombay Hindu Heirs Relief Act, 1866
Maharashtra Consumer Protection (State and District Consumer Protection Council) Rules, 2022
Maharashtra Manufacture of Beer and Wine Rules, 1966
JSPM University, Pune (manner and eligibility criteria for the post of President) Rules, 2023
JSPM University, Pune Act, 2022
Universal Ai University, Karjat Act, 2022
ITM Skills University, Navi Mumbai Act, 2022
Pimpri Chinchwad University, Pune Act, 2022
Maharashtra Prohibition of Child Marriage Rules, 2022
Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2023
Maharashtra Public Universities (Procedure for Permission to Transfer of Management of college or institution) Uniform Statutes, 2022
Maharashtra Hindu Places of Public Worship (Entry Authorization) Act, 1956
Dr. P.A. Inamdar University, Pune (manner and eligibility criteria for the post of President) Rules, 2022
First Statutes of the FLAME University, Pune
First Statutes of the Spicer Adventist University, Pune
First Statutes of the MIT Art, Design and Technology University, Pune
First Statutes of the Amity University, Panvel
First Statutes of the D. Y. Patil International University, Pune
First Statutes of the Sandip University, Nashik
First Statutes of the Symbiosis Skills and Professional University, Pune
First Statutes of the Sanjay Ghodawat University, Kolhapur
First Statutes of the G. H. Raisoni University, Amravati
Maharashtra Home Guards Act, 1947
First Statutes of the Chhatrapati Shivaji Maharaj
First Statutes of the Ajeenkya D.Y. Patil University, Pune
First Statutes of the Sri Balaji University, Pune
First Statutes of the Vijaybhoomi University, Raigad
First Statutes of the MGM University, Aurangabad
First Statutes of the Vishwakarma University, Pune
First Statutes of the D. Y. Patil Agriculture and Technical University Talsande, Kolhapur
First Statutes of the Somaiya Vidyavihar University, Mumbai
First Statutes of the D. Y. Patil University, Pune
First Statutes of the Dr. Vishwanath Karad MIT World Peace University, Pune
Maharashtra Homoeopathic Practitioners Act, 1958
Maharashtra Public Universities (Norms for Grant of Autonomy to Affiliated Colleges, Recognized Institutions, Conducted Colleges and Constituent Colleges) Uniform Statute, 2023
Maharashtra Public Universities (Norms and Procedure for Grant and Continuation of Status of Empowered Autonomous Colleges, Constitution of Authorities and Bodies, and Powers and Functions of the Empowered Autonomous Colleges) Uniform Statute, 2023
Maharashtra Goseva Ayog Act, 2023
Maharashtra Medical Goods Procurement Authority Rules, 2023
Maharashtra Consumer Protection (Consumer Disputes Redressal Commissions) Rules, 2022
Maharashtra Consumer Protection (Salary, Allowances and Conditions of Service of President and Members of the State Commission and District Commission) Rules, 2021
Maharashtra Legal Metrology (Enforcement) Rules, 2011
Universal Ai University, Karjat (manner and eligibility criteria for the post of President) Rules, 2023
Maharashtra Public Universities (Norms and Procedure for Grant and Continuation of Status of Empowered Autonomous Cluster Institutions, Constitution of Authorities and Bodies, and Powers and Functions of the Empowered Autonomous Cluster Institutions) Uniform Statute, 2023
Maharashtra Agricultural Land Leasing Act, 2017
Maharashtra Horticulture Development Corporation Act, 1984
Maharashtra Essential Services Maintenance Act, 2023
Maharashtra Medical Goods Procurement Authority Act, 2023
MIT Vishwaprayag University, Solapur, Act, 2023
Maharashtra Temporary Extension of Period for Submitting Validity Certificate (for certain elections to Village Panchayats, Zilla Parishads and Panchayat Samitis) Act, 2023
Maharashtra Payment of Compensation for Loss, Injury or Damage Caused by Wild Animals Act, 2023
Maharashtra Industry, Trade and Investment Facilitation Act, 2023
DES Pune University, Pune Act, 2023
Laxminarayan Innovation Technological (LIT) University, Nagpur Act, 2023
Maharashtra Public Universities (Terms and Conditions of Service of Vice-Chancellors) Uniform Statute, 2023
Maharashtra Labour Welfare Fund Rules, 1953
Maharashtra Housing and Area Development Act, 1976
Maharashtra Municipal Corporations (Transfer of Immovable Property by Lease and Renewal of Lease) Rules, 2023
G. H. Raisoni Skill Tech University, Nagpur Act, 2023
Maharashtra State Board of Art Education Act, 2023
Universal SkillTech University, Vasai Act, 2023
DES Pune University, Pune (manner and eligibility criteria for the post of President) Rules, 2024
MIT Vishwaprayag University, Solapur (manner and eligibility criteria for the post of President) Rules, 2024
Maharashtra Bovine Breeding (Regulation) Act, 2023
G. H. Raisoni International Skill Tech University, Pune Act, 2023
Maharashtra Private Universities (Establishment and Regulation) Act, 2023
Maharashtra Casinos (Control and Tax) (Repeal) Act, 2023
Maharashtra Housing (Regulation and Development) Act, 2012
Maharashtra Land Revenue (Conversion of Occupancy Class-II and Leasehold lands into Occupancy Class-I lands Self-redevelopment Amnesty Scheme) (Second Amendment) Rules, 2024
Maharashtra State Reservation for Socially and Educationally Backward Classes Act, 2024
Bombay Denatured Spirit Rules, 1959
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959
Maharashtra Through Transport Rules, 1997
Bombay Prohibition Confiscated or Forfeited Articles (Disposal) Regulations, 1953
Bombay Prohibition (Appeal) Rules, 1953
Bombay Neera Rules, 1951
Maharashtra Toddy Shops (Grant of licences by Auction-cum-Tender) Order, 2001
Maharashtra Toddy Shops (Licensing in Tribal Areas) and Toddy Trees (Tapping in Tribal Areas) Rules, 1981
Maharashtra Increase of Land Revenue and Special Assessment Act, 1974
Bombay Rectified Spirit Rules, 1951
Bombay Rectified Spirit (Transport in Bond) Rules, 1951
Bombay Spirituous Preparations (Manufacturing) Rules, 1955
Maharashtra Denatured Spirituous Preparations Rules, 1963
Special Permit and Licences Rules, 1952
Bombay Prohibition (Mhowra Flowers) (Prescribed Limit in Weight) Rules, 1963
Bombay Prohibition (Privileges Fees) Rule, 1954
Maharashtra Potable Liquor (Periodicity and Fees for Grant, Renewal or Continuance of Licences) Rules, 1996
Maharashtra Toddy Shops (Licensing) and Toddy Trees (Tapping) Rules, 1968
Maharashtra Right of Children to Free and Compulsory Education (Manner of admission of Minimum 25% children in Class-I or Pre-school at the entry level for the children belonging to disadvantaged group and weaker section) Rules, 2013
Maharashtra Industrial Development Act, 1961
Maharashtra Right of children to Free and Compulsory Education Rules, 2011
Bombay Prohibition Intoxicants (Destruction) Regulations, 1954
Toddy (Manufacture Possession and Consumption) Rules, 1961
Maharashtra Distillation of Spirit and Manufacture of Potable Liquor Rules, 1966
Maharashtra Draught Beer (Retail Sale) Regulations, 1995
Maharashtra Foreign Liquor (Import and Export) Rules, 1963
Maharashtra Foreign Liquor (Sale on Cash Register of Sales, etc.) Rules, 1969
Maharashtra Indian-made Foreign Liquor (Transport and Export under Bond) Rules, 1968
SVKM NMIMS Global University Dhule (manner and eligibility criteria for the post of President) Rules, 2024
Dr. D.Y. Patil Dnyan Prasad University Pune (manner and eligibility criteria for the post of President) Rules, 2024
Industrial Disputes (Bombay Provision For Uniformity) Act, 1959
Sanjivani University Kopargaon (manner and eligibility criteria for the post of President) Rules, 2024
Maharashtra Foreign Liquor (Storage and Supply) Regulations, 1964
Maharashtra Foreign Liquor (Storage in Bond) Rules, 1964
Bombay Medicinal and Toilet Preparations (Use of Liquor) Rules, 1955
Bombay Toilet Preparations (Sales) Rules, 1954
Bombay Spirituous Medicinal Preparations (Sale) Rules, 1954
Maharashtra Spirituous Preparations (Import and Export) Rules, 1963
Bombay Prohibition (Board of Experts) Rules, 1954
Alard University Pune (manner and eligibility criteria for the post of President) Rules, 2024
Maharashtra Competitive Examination (Prevention of Unfair Means) Act, 2024
Maharashtra Industrial Relations Act, 1946
Maharashtra Private Skills Universities (Establishment and Regulation) Act, 2024
Maharashtra Private Universities (Establishment and Regulation) Rules, 2024
Maharashtra Goseva Ayog Rules, 2024
Maharashtra Bovine Breeding (Regulation) Rules, 2024
Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Complaints, Appeals and Remedial Measures) Rules, 2024
Maharashtra installation of Closed Circuit Television (CCTV) system based on the Artificial Intelligence (AI) and Machine Learning (ML) at the licensed premises Order, 2024
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra) Rules, 2014
Bharatiya Nagarik Suraksha Sanhita (Records of Arrest and Commission of Offences) Maharashtra Rules, 2024
Maharashtra Prisons (Furlough and Parole) Rules, 2024
Departmental Examination for promotion to the post of Assistant Charity Commissioner in the Charity Organization Rules, 2025
Maharashtra Inferior Village Watans Abolition Act, 1958
Maharashtra Real Estate Regulatory Authority (General) Regulations, 2017
Maharashtra Zilla Parishads and Panchayat Samitis Temporary Postponement of Elections (of the President, Vice-President and Chairmen of the Subjects Committees of certain Zilla Parishads and the Chairmen and Deputy Chairmen of certain Panchayat Samitis due to ensuing general elections to the State Legislative Assembly) Act, 2024
Maharashtra Land Revenue Tribunal Rules, 2025
Maharashtra Land Revenue (Conversion of Occupancy Class-II and Leasehold lands into Occupancy Class-I lands) Rules, 2025
Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2025
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate, Post Graduate, Integrated or Dual Degree Technical Courses) Rules, 2024
Maharashtra Private Placement Agencies (Regulation) Act, 2025
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Undergraduate Bachelor of Naturopathy and Yogic Sciences (B.N.Y.S.) Course) Rules, 2025
Maharashtra Agricultural Land Leasing Rules, 2024
Maharashtra Fire Prevention and Life Safety Measures Rules, 2009
Invalidation of Hindu Ceremonial Emoluments Act, 1926
Maharashtra State Commission for Scheduled Castes Act, 2025
Nashik-Trimbakeshwar Kumbh Mela Authority Act, 2025
Maharashtra Temporary Extension of Period for Submitting Validity Certificate (for certain elections to Village Panchayats, Zilla Parishads and Panchayat Samitis) Act, 2025
Gadchiroli District Mining Authority Act, 2025
Maharashtra State Commission for Scheduled Tribes Act, 2025
Maharashtra Industry, Trade and Investment Facilitation Rules, 2025
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions to the Full Time Professional Degree Technical Courses) Rules, 2018
Maharashtra Zilla Parishads and Panchayat Samitis (Manner and Rotation of Reservation of Seats) Rules, 2025
Maharashtra Municipal Councils and Nagar Panchayats (Lease of Immovable Property) Rules, 2025
Maharashtra Special Public Security Act, 2024
Maharashtra Irrigation Act, 1976
Maharashtra Lokayukta Act, 2023
Shree Shanaishwar Devasthan Trust (Shingnapur) Rules, 2025
Maharashtra Jan Vishwas (Amendment of Provisions) Act, 2025
Maharashtra Prisons and Correctional Services Act, 2025
Maharashtra Repealing Act, 2026
Maharashtra Jeevan Authority Act, 1976
Bombay Judicial Proceedings (Regulation of Reports) Act, 1955
Maharashtra Kauli and Katuban Tenures (Abolition) Act, 1953
Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya [University] Act, 1997
Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
Maharashtra Khadi and Village Industries Act, 1960
Maharashtra Khar Lands Development Act, 1979
Maharashtra Khoti Abolition Act, 1949
Maharashtra Kidney Transplantation Act, 1982
Konkan Irrigation Development Corporation Act, 1997
Maharashtra Krishna Valley Development Corporation Act, 1996
Maharashtra Labour Welfare Fund Act, 1953
Maharashtra Land Improvement Schemes Act, 1942
Maharashtra Land Requisition Act, 1948
Maharashtra Land Revenue (Revival of Certain Rules Relating to Non-Agricultural Assessment) Act, 1972
Maharashtra Land Revenue Code, 1966
Maharashtra Land Tenures Abolition (Recovery of Records) Act, 1953
Maharashtra Landing and Wharfage Fees Act, 1882
Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978
Maharashtra Legislative Council (Chairman And Deputy Chairman) and Maharashtra Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1956
Maharashtra Legislature Members Pension Act, 1976
Maharashtra Legislature Members Salaries and Allowances Act, 1956
Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
Lepers (Maharashtra Repeal) Act, 1983
Maharashtra Lifts Act, 1939
Maharashtra Live-Stock Improvement Act, 1933
Bombay Local Authorities Census Expenses Contribution Act, 1950
Maharashtra Local Authority Members Disqualification Act, 1986
Maharashtra Local Fund Audit Act, 1930
Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
Maharashtra Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
Mahatma Phule Vastu Sangrahalaya, Poona, Act, 1968
Mahul Creek (Extinguishment of Rights) Act, 1922
Mamlatdars Courts Act, 1906
Maharashtra Management of Irrigation Systems by Farmers Act, 2005
Maharashtra Marine Fishing Regulation Act, 1981
Maharashtra Maritime Board Act, 1996
Markets and Fairs Act, 1862
Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969
Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India Quota) Act, 2003
Maharashtra Medical Council Act, 1965
Maharashtra Medical Practitioners Act, 1961
Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1953
Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955
Maharashtra Metropolitan Planning Committees (Constitutions and Functions)(Continuance of Provisions) Act, 1999
Maharashtra Mineral Development (Creation and Utilisation) Fund Act, 2001
Maharashtra Ministers Salaries and Allowances Act, 1956
Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
Maharashtra Molasses (Control) Act, 1956
Bombay Money-Lenders Act, 1946
Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
Maharashtra Motor Vehicles Tax Act, 1958
Mumbai Municipal Corporation Act, 1888
Mumbai Metropolitan Region Development Authority Act, 1974
Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
Maharashtra Municipal Corporations Act, 1949
Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
Maharashtra Municipal Property Tax Board Act, 2011
Bombay Municipal Servants Act, 1890
Maharashtra National and State Parks Act, 1970
Bombay Non-Agriculturists Loans Act, 1928
Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
Maharashtra Non-Trading Corporations Act, 1958
Maharashtra Nurses Act, 1966
Maharashtra Nursing Homes Registration Act, 1949
Maharashtra Official Languages Act, 1964
Maharashtra Opium Smoking Act, 1936
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
Pandharpur Development Authority Act, 2009
Pandharpur Temples Act, 1973
Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
Peint Laws Act, 1894
Maharashtra Personal Inams Abolition Act, 1952
Bombay Pleaders Act, 1920
Maharashtra Police Act, 1951
Maharashtra Prevention and Eradication of Human Sacrifice and other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013
Maharashtra Prevention of Begging Act, 1959
Maharashtra Prevention of Communal, Anti-Social and other Dangerous Activities Act, 1980
Maharashtra Prevention of Dangerous Activities Act, 1981
Maharashtra Prevention of Defacement of Property Act, 1995
Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
Maharashtra Prevention of Gambling Act, 1887
Maharashtra Prevention of Malpractices at University, Board and other Specified Examinations Act, 1982
Maharashtra Housing and Area Development Authority (Claims for and Payment of Rebate) Rules, 1978
Maharashtra Housing and Area Development (Land Income) (Inquiry and Notice) Rules, 1979
Maharashtra Private Forests (Acquisition) Act, 1975
Maharashtra Private Professional Educational Institutions [Reservation of Seats for Admission for Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes and other Backward Classes] Act, 2006
Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
Maharashtra Prohibition Act, 1949
Maharashtra Prohibition of Ragging Act, 1999
Bombay Prohibition of Simultaneous Membership Act, 1957
Maharashtra Project Affected Persons Rehabilitation Act, 1999
Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
Protection of Pilgrims Act, 1887
Maharashtra Provisional Collection of Taxes Act, 1962
Maharashtra Provision of Facilities for Agricultural Credit by Banks Act, 1974
Maharashtra Public Authorities Seals Act, 1883
Maharashtra Public Conveyances Act, 1920
Maharashtra Public Libraries Act, 1967
Maharashtra Public Records Act, 2005
Maharashtra Public Trusts Act, 1950
Pulgaon Cotton Mills Limited (Acquisition of Shares) Act, 1982
Maharashtra Purchase Tax On Sugarcane Act, 1962
Maharashtra Race-Courses Licensing Act, 1912
Rajiv Gandhi Science and Technology Commission Act, 2004
Bombay Rationing (Preparatory and Continuance) Measures Act, 1947
Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
Maharashtra Refugees Act, 1948
Maharashtra Regional and Town Planning Act, 1966
Maharashtra Regulation of Marriage Bureaus and Registration of Marriages Act, 1998
Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013
Board of Homoeopathic System of Medicine, Bombay (Reconstitution and Reorganisation) Order, 1961
Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
Maharashtra Relief Undertakings (Special Provisions) Act, 1958
Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
Maharashtra Rent Control Act, 1999
Bombay Rent-Free Estates Act, 1852
Maharashtra Requisitioning (and Control) of Motor Vehicles Act, 1965
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974
Maharashtra Restoration of Name Mumbai for Bombay Act, 1996
Maharashtra Revenue Jurisdiction Act, 1876
Maharashtra Revenue Patels (Abolition of Office) Act, 1962
Maharashtra Right to Information (Repeal) Act, 2005
Maharashtra Sale of Trees by Occupants Belonging to Scheduled Tribes (Regulation) Act, 1969
Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
Satara, Sholapur and Southern Maratha Country Laws Act, 1863
Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of issuance and verification of) Caste Certificate Act, 2000
Bombay Seals Act, 1949
Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
Bombay Separation of Judicial and Executive Functions Act, 1951
Bombay Separation of Judicial and Executive Functions (Extension) and The Code of Criminal Procedure (Provision for Uniformity) Act, 1958
Bombay Separation of Judicial and Executive Functions (Supplementary) Act, 1954
Maharashtra Service Inams (Useful To Community) Abolition Act, 1953
Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
Shivraj Fine Art Litho Works (Acquisition and Transfer of Undertaking) Act, 1984
Maharashtra Shops and Establishments Act, 1948
Shore Nuisances (Bombay and Kolaba) Act, 1853
Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
Shree Siddhi Vinayak Ganapati Temple Trust (Prabhadevi) Act, 1980
Maharashtra Sinhastha Fair Pilgrim Tax Act, 1980
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
Bombay Smoke-Nuisances Act, 1912
Maharashtra Special Provision for Payment of Court-Fees Act, 1976
Bombay Special Tribunal (Continuance) Act, 1946
Maharashtra Stamp Act, 1958
Maharashtra State-AID to Industries Act, 1960
Maharashtra State Board of Nursing and Paramedical Education Act, 2013
Maharashtra State Board of Technical Education Act, 1997
Maharashtra State Commission for Backward Classes Act, 2005
Maharashtra State Commission for Safai Karmacharis Act, 1997
Maharashtra State Commission for Women Act, 1993
Maharashtra State Commissioners of Police Act, 1959
Maharashtra State Council for Occupational Therapy and Physiotherapy Act, 2002
Maharashtra State Council of Examinations Act, 1998
State Election Commissioner (Qualification and Appointment) Act, 1994
Maharashtra State Enterprises (Restructuring and other Special Provisions (Repeal) Act, 2007
Maharashtra State Legislature Proceedings (Protection of Publication) Act, 1969
Maharashtra State Minorities Commission Act, 2004
Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
Maharashtra State Reserve Police Force Act, 1951
Maharashtra Housing and Area Development (Land Acquisition) (Service of Notice) Rules, 1979
Maharashtra State Security Corporation Act, 2010
Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
Bombay Statutory Corporations (Regional Reorganisation) Act, 1960
Maharashtra Statutory Funds Act, 1959
Maharashtra Steam-Vessels Act, 1864
Maharashtra Supply of Forest-Produce by Government (Revision of Agreements) Act, 1982
Surgeon General with Government etc. (Change in Designations) Act, 1972
Maharashtra Tapi Irrigation Development Corporation Act, 1997
Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
Maharashtra Tax on Lotteries Act, 2006
Maharashtra Tax on Luxuries Act, 1987
Maharashtra Tax on Sale of Electricity Act, 1963
Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002
Maharashtra Tenancy and Agricultural Lands Act, 1948
Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
Tolls on Roads and Bridges Act, 1875
Maharashtra Transfer of Ownership of Minor Forest Produce in the Scheduled Areas and the Maharashtra Minor Forest Produce (Regulation of Trade) (Amendment) Act, 1997
Maharashtra Tribals Economic Condition (Improvement) Act, 1976
Maharashtra Truck Terminal (Regulation of Location) Act, 1995
Tuljapur Development Authority Act, 2008
Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Prohibition) Act, 2013
Maharashtra Universities Act, 1994
Maharashtra University of Health Sciences Act, 1998
Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
Urban Immovable Property Tax (Abolition) and General Tax (Increase of Maximum Rate) Act, 1962
Maharashtra Value Added Tax Act, 2002
Maharashtra Veterinary Practitioners Act, 1971
Maharashtra Vexatious Litigation (Prevention) Act, 1971
Vidarbha Irrigation Development Corporation Act, 1997
Maharashtra Village Panchayats Act, 1958
Maharashtra Village Police Act, 1967
Maharashtra Village Sanitation Act, 1889
Maharashtra Warehouses Act, 1959
Maharashtra Water Conservation Corporation Act, 2000
Maharashtra Water Resources Regulatory Authority Act, 2005
Bombay Weights and Measures Act, 1932
Bombay Weights and Measures (Enforcement) Act, 1958
West Khandesh Mehwassi Estates (Proprietary Rights Abolition, etc.) Regulation, 1961
West Khandesh Mehwassi Estates Regulation, 1949
Bombay Wild Animals and Wild Birds Protection Act, 1951
Maharashtra Workmens Minimum House-Rent Allowance Act, 1983
Yashwantrao Chavan Maharashtra Open University Act, 1989
Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the Rest of Maharashtra) Amendment Order, 2004
Bombay Housing Board (Reconstitution) Order, 1960
Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959
Bombay Khar Lands Development Board (Reconstitution) Order, 1959
Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reorganisation) Order, 1960
Bombay Labour Welfare Board (Reconstitution) Order, 1959.
Bombay Nursing Council (Reconstitution and Reorganisation) Order, 1960
Bombay Nursing Council (Reorganisation) Order, 1962
Bombay Public Trusts (Corporations) Order, 1959
Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959
Bombay Village Industries Board (Reconstitution) Order, 1959
Khadi and Village Industries Board (Bombay, Poona and East Khandesh) (Re-Constitution) Order, 1961
Hyderabad Nurses, Midwives and Health Visitors Council (Reconstitution and Reorganisation) Order, 1961
Hyderabad Khadi and Village Industries Board (Dissolution) Order, 1959
Maharashtra Money-Lending (Regulation) Act, 2014
Maharashtra Housing and Area Development Authority (Borrowing by Issue of Debentures) Rules, 1980
Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
Maharashtra Housing and Area Development Authority (Penalty for default in payment of rent, compensation or amount) Rules, 1986
Maharashtra Housing and Area Development (Maharashtra Slum Improvement Fund) Rules, 1988
Maharashtra Housing and Area Development (Execution of Contracts) Regulations, 1979
Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
Maharashtra Housing and Area Development Authority Employees (House Building Loans) Regulations, 1984
Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
Maharashtra Housing and Area Development Authority Employees (Determination of Seniority) Regulations, 1987
Maharashtra Housing and Urea Development Authority (Classification of Service and Cadres) Regulations, 1987
Bombay Identification of Prisoners Rules, 1936
Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970
Maharashtra Increase of Land Revenue and Special Assessment Rules, 1974
Identification of Prisoners (Bombay Amendment) Act, 1922
Identification of Prisoners (Bombay Second Amendment) Act, 1935
Identification of Prisoners (Bombay Amendment) Act, 1948
Identification of Prisoners (Bombay Amendment) Act, 1953
Indian Registration (Bombay Amendment) Act, 1929
Indian Registration (Bombay Amendment) Act, 1930
Indian Registration (Bombay Amendment) Act, 1933
Indian Registration (Bombay Amendment) Act, 1938
Indian Registration Act in its application to Province of Bombay the Transfer of Property and the Indian Registration (Bombay Amendment) Act, 1939
Indian Registration (Bombay Amendment) Act, 1947
Indian Registration (Bombay Provision for Uniformity and Amendment) Act, 1957
Indian Registration (Maharashtra Amendment) Act, 1960
Indian Registration (Maharashtra Amendment) Act, 1966
Indian Registration Act 1908 in its application to the State of Maharashtra the Bombay Public Trusts (Amendment) Act, 1979
Indian Registration (Maharashtra Amendment) Act, 1974
Indian Registration (Maharashtra Amendment) Act, 1975
Maharashtra Industrial Development Rules, 1962
Chief Accounts Officer, Maharashtra Industrial Development Corporation (Recruitment) Rules, 1982
Maharashtra District Planning Committees (Conduct of Meetings) Rules, 1999
Bombay Inferior Village Watans Abolition Rules, 1959
Bombay Irrigation Record of Rights Rules, 1918
Bombay Canal Rules, 1934
Bombay Irrigation (Poona Water Supply) Rules, 1955
Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
Bombay Construction of Water-Courses Rules, 1968
Construction of Watercourses (Marathwada) Rules, 1968
Maharashtra Irrigation (Fixation of Extra Charge on Water Rates) Rules, 1982
Irrigation laws (Amendment) Act, 1964
Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
Bombay Kauli and Katuban Tenures (Abolition) Rules, 1953
Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
Kazis (Maharashtra Amendment) Act, 1978
Maharashtra Keeping and Movement of Cattle in Urban Areas (Control) Rules, 1976
Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
Maharashtra Khadi and Village Industries Rules, 1970
Maharashtra Khadi and Village Industries Tribunal (Procedure) Rules, 1968
Maharashtra Khar Lands Development Rules, 1981
Maharashtra Public Universities Act, 2016
Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
Maharashtra Kidney Transplantation Rules, 1989
D.Y. Patil International University, Pune, Act, 2017
Maharashtra Paramedical Council (Amendment) Act, 2017
Prevention of Cruelty to Animals (Maharashtra Amendment) Act, 2017
Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017
Vishwakarma University Act, 2017
land Acquisition (Bombay Amendment) Act 1957
land Acquisition (Maharashtra Extension and Amendment) Act, 1964
land Acquisition (Maharashtra Amendment and Validation of Certain Proceedings for Acquisition of lands) Act, 1965
land Acquisition (Maharashtra Amendment) Act, 1972
land Acquisition (Maharashtra) (Temporary Amendment) Act, 1972
land Acquisition (Maharashtra Amendment) and Maharashtra Regional and Town Planning (Amendment) Act, 1972
land Acquisition (Maharashtra Amendment) Act, 1976
land Acquisition Rules, 1993 (Maharashtra)
Maharashtra Land Acquisition Officers Proceedings Validation Act, 1949
Maharashtra Country Liquor Rules, 1973
Maharashtra State Human Rights Commission Rules, 2000
Bombay Land Improvement Schemes Rules, 1949
land Improvement loans and Agriculturists loans (Extension and Amendment) Act, 1957
Maharashtra Land Revenue (Reduction, Suspension and Remission) Rules, 1970
Bombay Land Requisition (Exemption) Rules, 1948
Bombay land Requisition (Determination of Compensation) Rules, 1949
Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970
Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968
Maharashtra Land Revenue (Inquiry into Title of Land) Rules, 1967
Maharashtra Land Revenue (Regulation of Right to Trees etc.,) Rules, 1967
Maharashtra Land Revenue (Disposal of Government Trees, Produce of Trees, Grazing and other Natural Products) Rules, 1969
Maharashtra Land Revenue (Regulation of Cutting and Supply of Wood, etc.) Rules, 1970
Maharashtra Land Revenue (Inclusion of Certain Bhumidharis in Occupants-Class I, Permission) Rules, 1968
Maharashtra Land Revenue (Alluvion and Diluvion) Rules, 1967
Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
Maharashtra Land Revenue (Restriction on use of Land) Rules, 1968
Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
Maharashtra Land Revenue (Extraction and Removal of Minor Minerals) Rule, 1968
Maharashtra Land Revenue (Construction of Water Course) Rules, 1967
Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
Maharashtra Land Revenue (Permission for use of Water) Rules, 1969
Maharashtra Land Revenue (Register of Alienated Lands) Rules, 1967
Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
Maharashtra Land Revenue (Partition of Holdings) Rules, 1967
Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
Maharashtra Land Revenue Khate-Pustika (Booklet) (Preparation, Issue and Maintenance) Rules, 1971
Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
Maharashtra Land Revenue (Nistar Patrak and Regulation of Fishing) Rules, 1973
Maharashtra Realisation of Land Revenue Rules, 1967
Maharashtra Land Revenue (Procedure of Revenue Officers) Rules, 1967
Maharashtra Land Revenue (Appeals, Revision and Review) Rules, 1967
Bombay City (Inami and Special Tenures) Abolition Rules, 1972
Bombay City Land Revenue Assessment Rules, 1989
Maharashtra Land Revenue (City of Bombay) Rules, 1968
Maharashtra land Revenue (Revenue Tribunal) Rules, 2007
Maharashtra Land Revenue (Inspection, Search and Supply of Copies of Land Records) Rules, 1970
Maharashtra Land Revenue (Revival of Certain Rules Relating to Non-Agricultural Assessment) Act, 1972
Maharashtra Land Revenue Code (Amalgamation of Bombay and Konkan Divisions) Act, 1983
Land Suits Regulation, 1831
Bombay land Tenures Abolition (Amendment) Act, 1953
Bombay land Tenures Abolition (Compensation Bonds) Rules, 1955
Maharashtra Goods and Services Tax Act, 2017
Bombay land Tenures Abolition (Recovery of Records) Rules, 1953
Bombay land Tenures Abolition (Amendment) Act, 1956
Bombay land Tenure Abolition laws (Amendment) Act, 1958
Legal Practitioners (Bombay Amendment) Act, 1948
Maharashtra State legal Aid and Advice Board
Maharashtra State legal Aid and Advice Scheme, 1979
Maharashtra State Legal Aid and Advice Board Rules, 1981
Maharashtra State Legal Aid Centre Rules, 1989
Maharashtra State Door-Step Justice Programme Rules, 1989
Maharashtra State Legal Aid and Advice Board Regulations, 1981
Bombay High Court Letters Patent, 1866
Dr. Vishwanath Karad MIT World Peace University Act, 2016
Bombay Lifts Rules, 1958
Symbiosis Skills and Professional University Act, 2017
Bombay Live-Stock Improvement Rules, 1935
DSK World University Act, 2017
Maharashtra Local Authorities Census Expenses Contribution Rules, 1989
Local Authorities Loans (Bombay Amendment) Act, 1942
Bombay Local Authorities Loans Rules, 1923
Maharashtra Local Authority Members Disqualification Rules, 1987
Maharashtra Local Authorities (Postponement of Elections for the duration of the Emergency) (Repeal) Act, 1963
Sanjay Ghodawat University, Kolhapur, Act, 2017
Bombay Local Fund Audit Rules, 1931
Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
Maharashtra Lokayukta and Upa-Lokayuktas (Competent Authorities) Rules, 1973
Maharashtra Lokayukta (Conditions of Service) Rules, 1973
Maharashtra Upa-Lokayuktas (Conditions of Service) Rules, 1973
Maharashtra Goods and Services Tax (Compensation to the Local Authorities) Act, 2017
Bombay lotteries (Control and Tax) and Prize Competitions (Tax) Rules, 1958
Maharashtra Luxury-cum-Entertainment Amusement Tax on Holders of Television Sets (Repeal) Act, 1985
Maharashtra Luxury-cum-Entertainment and Amusement Tax on Holders of Television Sets (Refund of Tax) Rules, 1985
Maharashtra Maritime Board (Procedure for Meetings of the Board and its Committees) Regulations, 1997
Maharashtra Maritime heart (Passenger levy) Regulations, 2000
Maharashtra Marine Fishing Regulation Rules, 1982
Maharashtra Medical Council Rules, 1967
Indian Medical Degrees (Maharashtra Extension and Provision (or Uniformity) Act, 1961
Maharashtra Council of Indian Medicine Rules, 1961
Maharashtra Medical Practitioners (Registration) Rules, 1961
Maharashtra Council of Indian Medicine (Election) Rules, 1967
Maharashtra Medical Practitioners (Publication of Medical List) Rules, 1966
Maharashtra Medical Practitioners (Inquiry into Misconduct) Rules, 1969
Maharashtra Board and Faculty of Ayurvedic and Unani Systems of Medicine (Executive Committees) Rules, 1962
Maharashtra Board and Faculty of Ayurvedic and Unani Systems of Medicine (Conditions of Service of Registrar and Staff) Rules, 1968
Bombay Money-lenders Rules, 1959
Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
Bombay Motor Vehicles Tax Rules, 1959
Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
Bombay Motor Vehicles (Taxation of Passengers) Health and Nutrition Fund Rules, 1976
Bombay Minor Mineral Extraction Rules, 1955
Maharashtra Cooperative Societies Rules, 1961
Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
Multi-Unit Co-Operative Societies Act, 1942
Multi-Unit Co-operative Societies Rules, 1958
Banking laws (Application to Co-operative Societies) Act, 1965
Maharashtra State Co-operative Tribunal Regulations, 1962
Societies Registration (Maharashtra) Rules, 1971
Bombay Corneal Grafting Act, 1957
Coroner of Bombay and the Additional Coroner of Bombay Recruitment Rules, 1980
Hyderabad City Coroners Act, 1330 Fasli
Bombay Cotton Control (Maharashtra) Rules, 1963
Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
Bombay Cotton (Statistics) Rules, 1947
Bombay Cotton (Statistics) (Extension) Act, 1960
Cotton Binning and Pressing Factories (Bombay Amendment) Act, 1936
Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 1938
Cotton Ginning end Pressing factories (Bombay Amendment) Act, 1956
Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 1957
Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 1973
Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
Cotton Ginning and Pressing Factories (Hyderabad Amendment) Act, 1954
Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956
Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956
Bombay (Vidarbha Region) Adaptation of Laws (State and Concurrent Subjects) Order, 1956
Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960
Hyderabad (Abolition of Cash Grants) Act, 1952
Hyderabad (Abolition of Cash Grants) Compensation Bond Rules, 1962
Hyderabad Abolition of Inams and Cash Grants Act, 1954
Hyderabad Inams and Cash Grants Abolition Rules, 1960
Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
Jagir Employees Pension and Gratuity Rules, 1359 Fasli
Hyderabad (Abolition of Jagirs) Rules, 1358 Fasli
Maharashtra Abolition of Subsisting Proprietary Rights to Mines and Minerals in Certain Lands Rules, 1986
Bombay Abolition of Whipping Act, 1957
Hyderabad Absorbed Enclaves Act, 1951
Central Provinces and Berar Accommodation (Requisition) Act, 1948
Acknowledgement of Debts; Interest, Mortgages
Act for Avoiding wagers (Amendment) Act, 1865
Maharashtra Acquisition of Lands for Lower Panzra Medium Irrigation Project (Validation) Act, 1994
Maharashtra Administrative Tribunal (Procedure) Rules, 1988
Maharashtra Administrative Tribunal (Salaries, Allowances and Conditions of Services of Chairman, Vice-Chairman and Members) Rules, 1986
Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
Maharashtra Advocates Welfare Fund Regulations, 1983
Advocates Rules Regarding the Conditions Subject to which an Advocate shall Practice
Administration of Estates
Administrators-General and Official Trustees (Maharashtra Amendment) Act, 1982
Administrators-General, (Maharashtra Amendment) Act, 2001
Central Provinces and Berar Adjustment and Liquidation of Industrial Workers Debt Act, 1936
Maharashtra Advertisements Tax Rules, 1967
Maharashtra Witness Protection and Security Act, 2017
Bombay Aerial Ropeways Rules, 1959
Bombay Agricultural Debtors Relief Rules, 1947
Hyderabad Agricultural Debtors Relief Act, 1956
Hyderabad Agricultural Debtors Relief Rules, 1957
Akrani Mahal (Application of Laws) Regulation, 1952
Maharashtra (Vidarbha Region) Agricultural Debtors Relief Rules, 1969
Maharashtra Agriculture Department (Draftsman) Recruitment Rules, 1978
Maharashtra Agricultural Income Tax Act, 1962
Maharashtra Agricultural Income-Tax Rules, 1962
Hyderabad Agricultural Income Tax (Bombay Repeal) Act, 1958
Agriculturists Loans and the Bombay Non-Agriculturists Loans (Amendment) Act, 1949
Agriculturists Loans (Maharashtra Amendment) Act, 1965
Hyderabad Agriculturists Loans Act, 1950
Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
Maharashtra Agricultural Lands (Ceiling on Holdings) Compensation Bond Rules, 1962
Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
Maharashtra Agricultural Lands (Ceiling on Holdings) (Lands of Public Trusts) Removal of Difficulties Order, 1970
Maharashtra Agricultural Lands (Ceiling on Holdings) Removal of Difficulties Order, 1970
Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for use and Occupation of Surplus Lands) Rules, 1976
Maharashtra Agricultural Lands (Ceiling on Holdings) (Penalty for Failure to Furnish Returns, etc.) Rules, 1976
Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) (Grant of Exemption) Rules, 1976
Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) (Declaration and Taking Possession of Surplus Land) and Amendment Rules, 1975
Hyderabad Agricultural Improvement Fund Act, 1952
Hyderabad Agricultural Income Tax (Validity of Notices) Act, 1954
Bombay Agricultural Pests and Diseases (Maharashtra) Rules, 1963
Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
Central Provinces and Berar Agricultural Produce Market Act, 1935
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
Bengal Alluvion and Diluvion Regulation, 1825
Bengal Attached Estates Management Regulation, 1827
Ambernath Interim Municipality (Constitution and Actions) Validation Act, 1965
Bombay Anatomy Rules, 1950
Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
Bombay Animal Contagious Diseases (Control) (Extension and Amendment) Act, 1960
Maharashtra Animal Preservation Rules, 1978
Central Provinces and Berar Animal Preservation Act, 1949
Maharashtra Apartment Ownership Rules, 1972
Hyderabad (Application of Central Acts) Act, 1952
Hyderabad Atiyat Inquiries Act, 1952
Hyderabad Atiyat Inquiries Rules, 1952
Authoritative Text Regulation, 1358 Fasli
Maharashtra Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
Maharashtra Baronetcies (Amendment) Act, 1973
Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
Maharashtra Betting Tax Rules, 1961
Rule framed under the Bombay Bhagdari and Narwadari Tenures Abolition Act, 1949
Bhagelas Contracts Act of 1353 F
Bombay Bhil Naik Inams Abolition Rules, 1955
Bombay Bhil Naik Inams Abolition (Compensation Bonds) Rules, 1956
Mumbai Metropolitan Region Development Authority Rules, 1976
Mumbai Metropolitan Region Development Authority (Service of Notice) Rules, 1975
Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
Bombay Municipal (Extension of limits) Act, 1950
Bombay University Act, 1974
Selected Statutes (Statutes framed under the Bombay University Act, 1914)
Borough Municipalities (Validation of Certain tuxes on Buildings end lands) Act 1965
Bombay Borstal Schools (Extension and Amendment) Act, 1960
Maharashtra Borstal Schools Rules, 1965
Bombay Building (Control of Erection) Regulation, 1950
Bombay Building (Control on Erection, Re-erection and Conversion) (Repeal) Act, 1971
Bombay Building for Industrial Undertakings (Control on Erection, Be-erection and Conversion) Rules, 1967
Caste questions, Pleaders
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (MAH)
Bombay Agricultural Debtors Relief (Mehwassi Estates and Akrani Mahal) (Amendment) Regulation, 1952
Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
Madhya Pradesh Bhudan Yagna Act, 1953
Madhya Pradesh Bhudan Yagna Rules, 1954
Regulations under the M.P. Bhudan Yagna Act, 1953
Civil Courts law
Cattle-Trespass (Bombay Amendment) Act, 1931
Cattle-Trespass and Bombay District Felice (Amendment) Act, 1950
Cattle-Trespass (Bombay Extension and Amendment) Act, 1959
Central Provinces and Berar Regulation of Couching (Maharashtra Extension and Amendment) Act, 1962
Central Provinces and Barer Grants-in-aid to local Bodies (Repeal) Act, 1966
Central Provinces and Berar Finance (Bombay Repeal) Act, 1958
Central Provinces and Berar State Aid to Industries and Hyderabad State Aid to (Small-Scale and Cottage) Industries (Partial Repeal) Act, 1959
Central Provinces and Berar Refugees Rehabilitation (Loans) (Maharashtra Repeal) Act, 1962
Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 1980
Maharashtra Charged Expenditure Act, 1957
Bombay Children Act, 1948
Bombay Children Rules, 1950
Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
Hyderabad Children Protection Act
Maharashtra Chit Funds Act, 1974
Maharashtra Chit Funds Rules, 1976
Maharashtra State Reservation (of seats for admission in educational institutions in the State and for appointments or posts in the public services under the State) for Educationally and Socially Backward Category (ESBC) Act, 2014
Maharashtra Cinemas (Regulation) Rules, 1966
Hyderabad Cinema Shows Tax (Maharashtra Repeal) Act, 1970
City of Bombay Municipal (Amendment) Act, 1933
City of Bombay Municipal Investments Act, 1898
City of Bombay Municipal (Supplementary) Act, 1888
City of Nagpur Corporation Act, 1948
Nagpur Municipal Corporation Theatre Tax Rules
Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
City of Nagpur Corporation (Amendment) Act, 1958
City of Nagpur Corporation (Amendment) Act, 1964
City of Nagpur Corporation (Amendment) Act, 1968
City of Nagpur Corporation (Amendment) Act, 1974
Nagpur Municipal Committee (Reconstitution and Validation) Act, 1950
City of Bombay Primary Education Act 1920
Hyderabad City Water Supply Act 1954
Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977
Code of Civil Procedure (Maharashtra Amendment) Act, 1977
Code of Criminal Procedure (Maharashtra Amendment) Act, 1976
Code of Criminal Procedure (Maharashtra Amendment) Act, 1977
Code of Criminal Procedure (Maharashtra Amendment) Act, 1981
Maharashtra College Teachers (Temporary Postponement of Confirmation) Act, 1973
Commercial Documents Evidence (Maharashtra Extension) Act, 1960
Ajeenkya DY Patil University Act, 2014
FLAME University Act, 2014
Hyderabad Compulsory Primary Education Act 1952
Maharashtra Construction of References to District Magistrate in the Hyderabad Area (Repeal) Act, 1960
Bombay Contingency Fund Rules, 1957
Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
Maharashtra Electricity Regulatory Commission (General Conditions of Distribution Licence) Regulations, 2006
Maharashtra BPS Operational framework, 2007
Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
Maharashtra Electricity Regulation Commission (Specific conditions of Distribution Licence applicable to Brihan Mumbai Electric Supply and Transport Undertaking of Municipal Corporation of Greater Mumbai) Regulations, 2007
Maharashtra Tax on Sale of Electricity Rules, 1964
Maharashtra fax on Sale of Electricity Fund Rules, 1964
Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958
Bombay Electricity (Special Powers) Act (Application to Scheduled Areas) Regulation, 1955
Maharashtra Electricity Consumption of Electrical Energy (Restriction) Order, 1974
Maharashtra Electrical Energy (Regulation of Distribution, Supply, Consumption or Use) Order, 1995
Maharashtra (Bombay Area) Emergency Malaria Regulations, 1973
Maharashtra (Vidarbha Region) Emergency Malaria Regulations, 1973
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
Maharashtra Employment Guarantee Rules, 1979
Nagpur rules Relating to the Election of Councillors
Bombay Entertainments Duty Rules, 1958
Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
Bombay Entertainments Duty (Extension and Amendment) Act, 1958
Epidemic Diseases (Bombay Amendment) Act, 1953
Essential Commodities (Maharashtra Amendment) Act, 1975
Essential Commodities (Maharashtra Amendment) Act, 2002
Bombay Cattle (licensing and Maintenance) Order, 1958
Maharashtra Essential Services Maintenance Act, 2005
C. P. and Berar Excise Act, 1915
Bombay Execution of Decrees (Temporary Postponement) Act, 1959
Rules for the Settlement of the Seraniams of the Feudatory Jahagirdars of Kolhapur
Bombay Saranjams, lahagirs, and Other Inams of Political, Nature, Resumption Rules, 1952
Bombay Sendee Inams Useful to Community (Gujarat and Konkan) Resumption Rules, 1954
Saraniams of the Feudatory Jahagirdars of Kolhapur (Resumption) Rules, 1957
C.P. and Berar Expiring laws Continuance and Amending Act, 1947
Maharashtra Extension of Municipal Limits (Validation) Act, 1967
Bombay Extension of Laws to Non-Scheduled (Partially Excluded) Areas Act, 1954
Evacuee Interest (Separation) Supplementary Act, 1953
Maharashtra Evacuee Interest (Separation) Supplementary Act, 1960
Bombay Evacuee Interest (Separation) Validating and Supplementary Act, 1953
Maharashtra Family Courts Rules, 1987
Maharashtra Felling of Trees (Regulation) Rules, 1961
Maharashtra Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
Bombay Ferries and Inland Vessels (Conditions of Licence) Rules, 1948
Rules for the Marking of Free-Board (Load-line) for Ferry Boats
Maharashtra Finance Commission (Miscellaneous Provisions) Act, 1994
Maharashtra Fiscal Responsibility and Budgetary Management Rules, 2006
Maharashtra Fisheries Rules, 1969
Indian Forest (Bombay Amendment) Act, 1948
Maharashtra Lifts, Escalators and Moving Walks Act, 2017
Suits Valuation and Bombay Court-Fees (Amendment) and Bombay City Civil Court Decrees and orders (Validating) Act, 1969
Bombay Court of Wards Rules, 1908
Hyderabad Court of Wards Act, 1350 F
Central Provinces Court of Wards Act, 1899
Criminal law Amendment (Bombay Amendment and Extension) Act, 1959
Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975
Criminal Procedure Code (Maharashtra Amendment) Act, 1998
Criminal Procedure Code (Maharashtra Amendment) Act, 2004
Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953
Maharashtra Acupuncture System of Therapy Act, 2015
Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
Bombay Dentists Rules, 1951
Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
Maharashtra Debt Relief (Adjustment of Debts) Rules, 1979
Maharashtra Debt Relief (Retrospective Extension of Duration of Certain Chapters) Act, 1987
Dekkhan Agriculturists Relief (Suits And Applications) Validation Act, 1954
Dekkhan and Khandesh (Puna, Ahmednagar and Khandesh Districts
Maharashtra Deletion of the term famine (from Laws applicable to the State) Act, 1963
Destruction of Useless Record Act, 1305-F
Bombay Devadasis Protection Rules, 1959
Bombay Diseases of Animals Rules, 1931
Dispositions of Property (Bombay) Validation Act, 1947
Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951
Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950
Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
Bombay Disqualification of Municipal Councillors (Removal of Doubts) Act, 1958
Maharashtra District Planning Committee (Election) Rules, 1999
Maharashtra Dowry Prohibition Rules, 2003
G. H. Raisoni University, Amravati, Act, 2018
Maharashtra Drugs (Central) Appeal Rules, 1962
Maharashtra Drugs (Control) Confiscated Articles (Disposal) Rules, 1962
The Maharashtra Drugs (Control) Rules, 1963
Maharashtra Educational Institutions (Transfer of Management) Rules, 1972
Maharashtra Education (Cess) (Special Assessment on Agricultural Lands) Rules, 1962
Maharashtra Education (Cess) Tax on Lands and Buildings (Collection and Refund) Rules, 1962
Maharashtra Education and Employment Guarantee (Cess) (Remission of Special Assessment) Rules, 1964
Maharashtra Education and Employment Guarantee (Cess) (Fund) Rules, 1968
Chhatrapati Shivaji Maharaj University, Panvel, Act, 2018
Bombay Electricity Duty Rules, 1962
Electricity (Maharashtra Amendment) Act, 2005
Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004
Maharashtra Electricity Regulatory Commission (Procedure for filing appeal before the Appellate Authority) Regulations, 2004
Maharashtra Electricity Regulatory Commission (Standing Legal Counsel : Terms and Conditions of Appointment) Regulations, 2004
Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
Maharashtra Essential Services Maintenance Act, 2017
Maharashtra Electricity (Supply) Rules, 1963
Maharashtra Merged States (Laws) Act, 1950
Maharashtra Marathi Bhasha Vidyapeeth Act, 2023
Indian Forest (Bombay Amendment) Act, 1953
Indian Forest (Bombay Amendment) Act, 1955
Indian Forest (Bombay Amendment) Act, 1956
Indian Forest (Bombay Second Amendment) Act, 1956
Indian forest (Bombay Amendment) Act, 1951
Indian Forest (Maharashtra Unification and Amendment) Act, 1960
Indian Forest (Maharashtra Amendment) Act, 1964
Indian Forest (Maharashtra Amendment) Act, 1968
Indian Forest (Maharashtra Amendment) Act, 1984
Indian Forest (Maharashtra Second Amendment) Act, 1984
Bombay Reserved Trees Cutting and Removal Rules, 1936
Bombay forest Rules, 1942
Indian Forest (Control over Forests and lands (Not belonging to Government) (Bombay Area) Rules, 1950
Maharashtra Forest (Protection of Forest from Fire) Rules, 1982
Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998
Bombay Transit of Forest Produce (Widarbha Region, Saurashtra and Kutch Areas) Rules, 1960
Hyderabad Transit of forest Produce (Bombay) Rules, 1958
Maharashtra Forest Produce (Regulation of Trade in Tendu Leaves) Rules, 1969
Maharashtra Minor forest Produce (Regulation of Trade in Apta leaves) Rules, 1971
Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
Bombay Gas Supply Rules, 1940
Bombay Gas (Fixation of Price Limit) Rules, 1967
C. P. and Berar General Clauses Act, 1914
Maharashtra Educational Institutions (Reservation in Teachers Cadre) Act, 2021
Hyderabad General Clauses Act, 1308F
Hyderabad General Clauses (Amendment and Supplementary) Act, 1950
Glanders and Farcy and Dourine Acts (Extension) Act, 1960
Government Demands Act, 1308F
Maharashtra Local Authorities (Official Languages) Act, 2022
Bombay Government Premises (Eviction) Rules, 1960
Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959
Government Securities Act, 1330F
Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
Maharashtra Gramdan Rules, 1966
Maharashtra Habitual Offenders Rules, 1960
Bombay Hereditary Offices (Amendment) Act, 1886
Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
Greater Bombay laws and the Bombay High Court (Declaration of limits) (Amendment) Act, 1950
Greater Bombay laws and the Bombay High court (Declaration of limits) (Amendment) Act, 1956
Bombay High Court Letters Patents (Amendment) Act, 1948
Central Provinces and Berar Highway Act, 1936
Bombay Highways Rules, 1958
Bombay Hindu Divorce (Decrees Validation) Act, 1958
Central Provinces and Berar Hindu Womens Rights to Property (Extension to Agricultural land) Act, 1942
Hindu Widows Marriage Act
Bombay Home Guards Rules, 1953
Maharashtra Shetgi Watan Rights (Ratnagiri) Abolition Act, 1956
Maharashtra Homoeopathic and Biochemic Practitioners (Registration of Enlistment) Rules, 1961
Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Executive Committees) Rules, 1963
Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
Registrar of the Maharashtra Council of Homoeopathy (Recruitment and Conditions of Service) Rules, 1997
Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Revaluation of Answer-books) By-laws, 1985
Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987
By-laws regarding adoption of condensed course in Homoeopathy for recognition of the holders of diploma in Homoeopathy and Biochemistry (D.H.B.) so as to bring them on par with the holders of 4 years diploma in Homoeopathic, Medicine and Surgery (D.H.M.S.)
Hyderabad Houses (Rent Eviction and lease) Control Act, 1954
Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983
Gas Companies Act, 1863, and The Bombay Gas Supply Act, 1939 (Extension) Act, 1958
Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017
Maharashtra Infrastructure Development Enabling Authority Act, 2018
Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
Maharashtra National Law University Act, 2014
Maharashtra Right to Public Services Act, 2015
Maharashtra Professional Educational Institutions (Regulation of Admissions) and Unaided Private Professional Educational Institutions (Regulation of Fees) Act, 2015
MIT Art, Design and Technology University Act, 2015
Maharashtra Metropolitan Region Development Authority Act, 2016
Sandip University Act, 2015
Spicer Adventist University Act, 2014
Indian Partnership (Maharashtra Amendment) Act, 2017
Maharashtra Village Panchayats (Amendment) and the Maharashtra Village Panchayats (Payment of Lump-sum Contribution by Factories in Lieu of Taxes) Rules (Repeal) Act, 2017
Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
Maharashtra Factories (Safety Audit) Rules, 2014
Maharashtra Factories Rules, 1963
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra Amendment) Act, 2018
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) (Maharashtra Amendment) Act, 2018
Maharashtra Plastic and Thermocol Products (Manufacture, Usage, Sale, Transport, Handling and Storage) Notification, 2018
Maharashtra State Reservation (of seats for admission in educational institutions in the State and for appointments in the public services and posts under the State) for Socially and Educationally Backward Classes (SEBC) Act, 2018
Code of Civil Procedure (Maharashtra Amendment) Act, 2018
Vijaybhoomi University, Raigad Act, 2018
Code of Civil Procedure (Maharashtra Amendment) Act, 2018
Bombay High Court (Designation of Senior Advocates) Rules, 2018
Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
Maharashtra Primary Education Act, 1947
Sri Balaji University, Pune Act, 2019
Somaiya Vidyavihar University, Mumbai Act, 2019
Ramdeobaba University, Nagpur Act, 2019
MGM University, Aurangabad Act, 2019
Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019
D.Y. Patil University, Pune Act, 2019
Maharashtra Media Persons and Media Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2017
Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
Maharashtra Groundwater (Regulation For Drinking Water Purposes) Act, 1993
Nagpur Improvement Trust Land Disposal Rules, 1983
Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989
Nagpur Improvement Trust Act, 1936
New Bombay Disposal Land Regulations, 1975
Poona University Act, 1974
Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013
Bombay Queen Victoria Staute Site (and Adjoining Land Utilization For Construction of Satellite Telecommunications Exchanges of the Overseas Communications Service) Act, 1968
Maharashtra Vacant Lands (Prohibition of Unauthorised Occupation and Summary Eviction) Act, 1975
Maharashtra Unemployment Allowance Payment to Workmen in Factories (For Temporary Period) Act, 1976
Maharashtra Electricity Duty Act, 2016
Maharashtra Settlement of Arrears in Disputes Act, 2016
Bare Acts Live
Maharashtra Paramedical Council Act, 2011
Maharashtra State Enterprises (Restructuring and other Special Provisions) Act, 2000
Maharashtra (Change of Short Titles of Certain Bombay Acts) Act, 2011
Dr. Babasaheb Ambedkar Technological University Act, 2014
Amity University Act, 2014
Maharashtra Suraksha Dal Act, 1986
Maharashtra Public Trust Rules, 1951
Maharashtra Compulsory Teaching and Learning of Marathi Language in Schools Act, 2020
Maharashtra COVID-19 Regulations, 2020
Maharashtra Self-Financed Schools (Establishment and Regulation) Rules, 2020
Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012
Consumer Protection (Appointment, Salary, Allowances and Conditions of Service of President and Members of State Commission and District Forum) Rules, 2019
Maharashtra Food Security Rules, 2019
Bombay High Court Service of Processes by Electronic Mail Service (Civil Proceeding) Rules, 2017
Bombay High Court (Fee Payable to Arbitrators) Rules, 2018
Maharashtra Zilla Parishads and Panchayat Samitis Temporary Postponement of Elections (of the President, Vice-President and Chairmen of the Subjects Committees of certain Zilla Parishads and the Chairmen and Deputy Chairmen of certain Panchayat Samitis due to ensuing general elections to the State Legislative Assembly) Act, 2019
Maharashtra Nursing Homes Registration Rules, 1973
Maharashtra State Tax On Professions, Trades, Callings and Employments Rules, 1975
D.Y. Patil Agriculture and Technical University, Talsande, Kolhapur Act, 2020
Maharashtra International Sports University Act, 2020
Ratan Tata Maharashtra State Skills University Act, 2021
Prisons (Mumbai furlough and parole) Rules, 1959
Maharashtra Agricultural Produce Market Committee (Election to Committee) Rules, 2017
Maharashtra Motor vehicles Rules, 1989
Maharashtra Municipal Corporations and Municipal Councils Temporary Postponement of Elections (of the Mayors and Deputy Mayors of Certain Municipal Corporations and Presidents of Certain Municipal Councils due to ensuing general elections to the State Legislative Assembly) Act, 2014
Maharashtra State Co-operative Election Authority (Conditions of Service of Commissioner) Rules, 2014
Maharashtra Water Resources Regulatory Authority (Allocation and Monitoring of Entitlements, Disputes and Appeals and Other Matters) (Repeal) Rules, 2014
Maharashtra Village Panchayats Extension to Scheduled Areas (PESA) Rules, 2014
Code of Criminal Procedure (Maharashtra Amendment) Act, 2006
Factories (Maharashtra Amendment) Act, 2015
Indian Forest (Maharashtra Amendment) Act, 2013
Maharashtra Universities (Temporary postponement of elections of members of university authorities and other bodies) Act, 2015
Maharashtra State Police Complaint Authority (Conditions of Service) Rules, 2016
Maharashtra Highways (Formulation and Implementation of Land Pooling Scheme) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Post-graduate Ayurved, Unani and Homoeopathy Courses) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Medical and Dental Courses) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Ayurved, Unani, Homoeopathy, Physiotherapy, Occupational Therapy, Speech Therapy, Prosthetic and Orthotics and BSc. Nursing Courses) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Professional Undergraduate and Post-graduate Teacher Training Programme (B.Ed., B.P.Ed., M.Ed., M.P.Ed) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Post Graduate Medical and Dental courses) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Law Courses) Rules, 2016
Maharashtra Educational Institutions (Regulation of Fee) Rules, 2016
Maharashtra Prohibition of Obscene Dance in Hotels, Restaurants and Bar Rooms and Protection of Dignity of Women (working therein) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions to the Full Time Professional Diploma Technical Courses) Rules, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions to the Full Time Professional Post Graduate Technical Courses) Rules, 2016
Maharashtra Housing (Regulation and Development) (General) Rules, 2016
Code of Criminal Procedure (Maharashtra Amendment) Act, 2015
Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Rules, 2016
Maharashtra Repealing Act, 2016
Maharashtra Rent Control Rules, 2017
Maharashtra Divisional Police Complaint Authority (Conditions of Service) Rules, 2017
Maharashtra Repealing (Second) Act, 2016
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Post Graduate Medical and Dental Courses) Rules, 2017
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) (Grievance Redressal Committees) Rules, 2014
Maharashtra Gram Rakshak Dal Rules, 2017
Maharashtra State Human Rights Commission (Recruitment and General Service Conditions), Rules, 2017
Vidarbha Irrigation Development Corporation (meetings for transaction of Business) Regulations, 2015
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions to the Full Time Professional Diploma Technical Courses) Rules, 2017
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Visual Art Course) Rules, 2017
Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Post-graduate Courses in Physiotherapy (M.P.Th), Occupational Therapy (M.O.Th), Audiology, Speech and Language Pathology (M.A.S.L.P.) and Prosthetics and Orthotics [M.Sc (P and O)] courses Rules, 2016
D.Y. Patil Agriculture and Technical University, Talsande, Kolhapur (manner and eligibility criteria for the post of President) Rules, 2021
Bombay Mhowra Flowers Rules, 1950
Maharashtra Value Added Tax Rules, 2005
Solid Waste (Management and Handling), Cleanliness and Sanitation By-laws for Municipal Councils and Nagar Panchayats
Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Rules, 2019
Maharashtra Land Revenue (Conversion of Occupancy Class-II and Leasehold lands into Occupancy Class-I lands) Rules, 2019
Maharashtra Public Universities (Functional Mechanism of Working of Students Grievance Redressal Cell) Uniform Statute, 2019
Maharashtra Potable Liquor (Fixation of Maximum Retail Prices) Rules, 1996
One Time Payment of Tax Scheme, 2019
Maharashtra Public Universities (Procedure for conduct of business at the meetings of authorities of the university) Uniform Statute, 2019
Maharashtra Public Universities (Procedure for Recovery of Damage or Loss from an Authority or Body or Members thereof or from an Officer) Uniform Statute, 2018
Maharashtra Public Universities (Penalties to be Imposed upon Erring Affiliated Colleges/Recognised Institutions) Uniform Statute, 2018
Maharashtra Public Universities (Norms for Grant of Autonomy to Affiliated Colleges, Recognized Institutions and Conducted or Constituent Colleges) Uniform Statute, 2018
Maharashtra Council of Acupuncture Rules, 2019
Maharashtra Municipal Corporations (Renewal of Lease or Transfer of Immovable Property) Rules, 2019
Maharashtra Municipal Councils and Nagar Panchayats (Limits for Financial Sanctions and Allowances for Various Authorities) Rules, 2019
Maharashtra Paramedical Council Rules, 2019
Maharashtra Highways (Disposal of the Maharashtra State Road Development Corporation Limited Lands) Rules, 2018
Maharashtra Infrastructure Development Enabling Authority Rules, 2018
Maharashtra Land Revenue (Restoration of land attached and brought under management of Collector) Rules, 2017
Maharashtra Public Universities (Conferment of Honorary Degrees and Academic Distinctions) Uniform Statute, 2018.
Maharashtra Public Universities (Convocation) Uniform Statute, 2018
Maharashtra Public Universities (Emoluments, Tenure and Terms and Conditions of Service of the Director of Students Development) Uniform Statute, 2018
Maharashtra Public Universities (Emoluments, Tenure and Terms and Conditions of Service of the Director of National Service Scheme) Uniform Statute, 2018
Maharashtra Public Universities (Functions and Duties of Students Council in University, Colleges and Recognized Institutions) Uniform Statute, 2018
Maharashtra Public Universities (Procedure for Conduct of Business of Meetings of Students Council in University, Colleges and Recognized Institutions) Uniform Statute, 2018
Maharashtra Value Added Tax Criteria for Withdrawal (on the basis of probable revenue involved) of the Assessment Proceedings Scheme, 2018
Maharashtra Criteria for Selection (on the basis of probable revenue earnings) of the cases for Assessment Scheme, 2018
Maharashtra Public Universities (Nomination of students from National Service Scheme, National Cadet Corps, Sports and Cultural activities on Students Council) Uniform Statute, 2018
Maharashtra Stamp (Determination of True Market Value of Property) Rules, 1995
Amity University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
Spicer Adventist University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
Flame University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
Ajinkya D.Y.Patil University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
MIT Art, Design and Technology University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
Sandip University, Nashik (manner, eligibility and criteria for the post of President) Rules, 2019
DSK World University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
Dr. Vishwanath Karad MIT World Peace University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
Vishwakarma University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
Sanjay Ghodawat University, Kolhapur (manner, eligibility and criteria for the post of President) Rules, 2019
Symbiosis Skill and Open University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
D. Y. Patil International University, Pune (manner, eligibility and criteria for the post of President) Rules, 2019
G.H. Raisoni University, Amravati (manner, eligibility and criteria for the post of President) Rules, 2019
Chhatrapati Shivaji Maharaj University, Panvel, (manner, eligibility and criteria for the post of President) Rules, 2019
Atlas Skilltech University, Mumbai Act, 2021
Maharashtra Mineral Development (Creation and Utilisation) Fund (Repeal) Act, 2016
Maharashtra Special Provision for payment of Stamp Duty (No. 2) Act, 1974
Maharashtra Taxation Law Offences (Extension of Period of Limitation) Act, 1977
Hyderabad Tenancy and Agricultural Lands Act, 1950
Maharashtra State Board of Skill, Vocational Education and Training Act, 2021
Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2022
Bombay Foreign Liquor (Second Amendment) Rules, 2022
Maharashtra Consumer Protection (Mediation) Rules, 2021
Maharashtra Victim Compensation Scheme, 2014
Maharashtra Municipal Debentures Act, 1876
NICMAR University, Pune (manner and eligibility criteria for the post of President) Rules, 2022
Maharashtra Creation of Supernumerary Posts and Appointment of Selected Candidates Act, 2022
Dr. P.A. INAMDAR University, Pune Act, 2022
NICMAR University, Pune Act, 2022
Maharashtra COEP Technological University Act, 2022
High Court of Bombay Rules for Video Conferencing for Courts, 2022

Bare Acts Live - Maharashtra