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

1963 : Mah. XL]  1 
                   THE MAHARASHTRA DELETION OF THE TERM 
“FAMINE” (FROM LAWS APPLICABLE 
TO THE STATE) ACT, 1963 
    [Text as on 29th May 2024] 
________________ 
CONTENTS 
 
PREAMBLE. 
SECTIONS. 
 
 1. Short title. 
 2. Amendments of enactments, etc., for deletion of references to “famine”. 
 3. Amendments of Bom. LXXXIII of 1958 and power to adapt other State laws by 
notification. 
  THE SCHEDULE. 
2  The Maharashtra Deletion of the Term “famine” (From Laws  [1963 : Mah. XL 
 applicable to the State) Act, 1963 
1963 : Mah. XL]  The Maharashtra Deletion of the Term “famine” (From Laws 3 
applicable to the State) Act, 1963 
MAHARASHTRA ACT NO. XL OF 19631 
[THE MAHARASHTRA DELETION OF THE TERM “FAMINE” (FROM LAWS  
APPLICABLE TO THE STATE) ACT, 1963.] 
[This Act received the assent of the Governor on the 6th November 1963; assent was first published,  
in the Maharashtra Government Gazette, Part IV, on the 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 develop;  
AND WHEREAS the term “famine” in the Bombay State Famine Relief Fund Act, 1958  (Bom. 
LXXXIII of 1958)  and other laws on the subject in their application to the State has now become 
obsolete, and requires therefore to be deleted theref rom; It is hereby enacted in the Fourteenth Year of 
the Republic of India as follows:—  
1.  Short title.— This Act may be called the Maharashtra Deletion of the Term “famine” (From 
Laws applicable to the State) Act, 1963.  
2.  Amendments of enactments, etc ., for deletion of references to “famine”. — From the 
commencement 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 i nstruments and other documents, the 
word “famine” shall be deemed to have been deleted.  
3.  Amendments of Bom. LXXXIII of 1958 and power to adopt oth er State laws by 
notification.— (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 consequential 
amendments as the rules of grammar may require. 
 
 
 
 
 
 
 
 
                                                   
1  For Statement of Objects and Reasons  of the L. A. Bill No. XXXIX of 1963 , see Maharashtra Government Gazette  
1963, Extraordinary, Part V, dated 5th September 1963, page 198. 
4  The Maharashtra Deletion of the Term “famine” (From Laws  [1963 : Mah. XL 
 applicable to the State) Act, 1963 
The Schedule.  
(See section 3.) 
Act. Amendments 
(1) (2) 
The Bombay State Famine   
     Relief Fund Act, 1958 (Bom.  
     LXXXIII of 1958). 
(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 Relief 
Fund” shall be substituted. 
(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 substituted. 
 (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. 
 
 
 
  
 

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