The Maharashtra Deletion of the Term famine (From Laws applicable to the State) Act, 1963

GOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
Maharashtra Act No. XL of 1963
THE MAHARASHTRA DELETION OF THE TERM
“FAMINE” (FROM LAWS APPLICABLE
TO THE STATE) ACT, 1969
(As modified upto the 31 st October 2012)
á
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AND PUBLISHED  BY  THE  DIRECTOR,  GOVERNMENT  PRINTING  STATIONERY AND
PUBLICATIONS, MAHARASHTRA  STATE,  MUMBAI  400 004
2013
[ Price : Rs. 4.00]

THE MAHARASHTRA DELETION OF THE TERM
“FAMINE” (FROM LAWS APPLICABLE
TO THE STATE) ACT, 1963
———————
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title.
2. Amendment of  enactments,  etc.,   for   deletion of references
to “famine”.
3. Amendments to Bom LXXXIII of 1958 and power to adapt other
State laws by Notification.
THE SCHEDULE.
Short title.
Bom.
LXX-
XIII
of
1958.
MAHARASHTRA  ACT No. XL OF  19631
[THE MAHARASHTRA DELETION OF THE TERM  “FAMINE” (FROM LAWS
APPLICABLE  TO THE STATE) ACT, 1963]
[ 11TH NOVEMBER 1963 ]
An Act to delete the term “famine” from all laws in the
State of Maharashtra.
WHEREAS , the Agricultural situation in the State is
constantly watched by the State Government, and relief
measures as warranted by the situation are provided as soon as
signs of scarcity conditions are apparent, so that there is now
no scope for famine conditions to devel op;
AND WHEREAS the term “famine” in the Bombay State
Famine Relief Fund Act, 1958 and other laws on the subject in
their application to the State has now become obsolete, and
requires therefore to be deleted therefrom; It is hereby enacted
in the Fourtheenth Year of the Republic of India as follows:—
1. This Act may be called the Maharashtra Deletion of the
Term “famine” (From Laws applicable to the Stae) Act, 1963.
2. From the commencment of this Act, in the All enactments
relating to any of the matters enumerated in Lists II and III
in the Seventh Schedule to the Constitution of India, in their
application to the State of Maharashtra (hereinafter referred
to as “ State Laws”), and in all instruments and other
documents, the word “ famine” shall be deemed to have been
deleted.
3. (1) The  enactment specified in column 1 of the Schedule
is hereby amended in the manner, and to the extent, shown in
column 2 thereof
(2) Before the expiration of one year from the commencement
of this Act, the State Government may, by notification in the
Official Gazette ,  delete the work “famine” from any State law
and where the context requires, substitute for the work
“famine” the word “scarcity” and make such consquential
amendments as the rules of grammar may require.
Amend-
ments of
enact-
ments,
etc,. for
deletion of
references
to “famine”.
1For Statement of Objects and Reasons, see Maharashtra Government Gazette , 1963, Part V ,
pages 198.
Amend-
ments of
Bom.
LXXXIII of
1958 and
power to
adopt other
State laws
by notifica-
tion.
MaharashtraDeletion of the Term “famine” (From Laws [1969 : Mah.XL
applicable to the State) Act, 1963
The Bombay State Famine
Relief Fund Act, 1958 (Bom.
LXXXIII of 1958).
The Schedule.
(See section 3.)
(1) In the Long title, —
(a) for the words “Famine Relief Fund”
the words “Scarcity Relief Fund”
shall be substituted:
(b) for the words “ Famine or acute
Scarcity” the word “Scarcity” shall
be substituted.
(2) In the preamble, in the third
paragraph, —
(a) for the words “Bombay State Famine
Relief Fund” the words
“ Maharashtra State Scarcity Re-
lief Fund” shall be sbstituted;
(b) for the words “famine or acute
Scarcity” the words “Scarcity”
shall be substituted.
(3) In section 1, in sub-section (1), for
the word “Famine” the word “Scarcity”
shall be substituted.
(4) In Section 2, for the word “Famine”
the word “Scarcity” shall be substi-
tuted.
(5) In Section 3 and in the marginal note
thereto, for the word “Famine” the word
“Scarcity” shall be substituted.
(6) In Section 4, for the words “Famine
Relief Fund established under this Act”
the words “Fund established under
this Act” shall be substituted.
(7) In section 5, for the Words “famine
or acute scarcity”, at both the places
where they occur, the word “scarcity”
shall be substituted.
Act.
(1)
Amendments
(2)
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