The Maharashtra Repealing and Amending Act, 1991.

1991 : Mah. XXII]  1 
 
THE MAHARASHTRA REPEALING AND AMENDING ACT, 1991 
 
[Text as on 1st April 2025] 
 _________________ 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 1. Short title. 
 2. Repeal of certain enactments. 
 3. Amendment of certain enactments.  
 4. Savings. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Maharashtra Repealing and Amending Act, 1991 [1991 : Mah. XXII 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1991 : Mah. XXII] The Maharashtra Repealing and Amending Act, 1991 3 
 
MAHARASHTRA ACT No. XXII OF 19911 
[THE MAHARASHTRA REPEALING AND AMENDING ACT, 1991.] 
[This Act received the assent of the Governor on the 6th September 1991; assent was first published  
in the Maharashtra Government Gazette, Extraordinary No. 34, Part IV, on the 9th September 1991.] 
An Act to repeal certain enactments and to amend certain other enactments. 
WHEREAS it is expedient to repeal certain enactments and to amend certain other enactments for 
the purposes hereinafter appearing; It is hereby enacted in the Forty -second year of the Republic of 
India as follows :— 
1.  Short title.— This Act may be called the Maharashtra Repealing and Amending Act, 1991. 
2.  Repeal of certain enactments. — The enactments specified in the First Schedule, in their 
application to the whole of the State of Maharashtra or any part thereof, as the case may be, are hereby 
repealed to the extent mentioned in the fourth column thereof. 
3.  Amendment of certain enactments. — The enactments specified in the Second Schedule are 
hereby amended to the extent and in the manner mentioned in the fourth column thereof. 
4.  Savings. — The repeal, by this Act, of the enactments referred to in the First Schedule, shall 
not affect anything previously done or action taken under the said Acts. 
THE FIRST SCHEDULE 
Repeals 
(See section 2) 
Year 
1 
Number 
2 
Short title 
3 
Extent of Repeal 
4 
  Central Provinces and Berar Enactment.  
1936 I The Central Provinces and Berar Probation of Offenders           
Act, 1936. 
The whole. 
  Bombay Enactment.  
1938 XXXI The Bombay Probation of Offenders Act, 1938.           . . The whole. 
  Hyderabad Enactments.  
1953 XII The Hyderabad Probation of Offenders Act, 1953. The whole. 
  Maharashtra Enactments.  
1964 XXXVII The Maharashtra Vaccination Act, 1964. The whole. 
1983 IX The Maharashtra Secondary and Higher Secondary 
   Education Boards (Amendment) Act, 1982. 
The whole. 
 
 
                                                           
1 For Statement o f Objects and Reasons of the L.  C. Bill No. VI of 1991 , see Maharashtra Government Gazette, 1991, 
Extraordinary No. 20, Part V, dated the 16th July 1991, pages 128-129. 
4 The Maharashtra Repealing and Amending Act, 1991 [1991 : Mah. XXII 
 
THE SECOND SCHEDULE 
Amendments 
(See section 3) 
Year 
1 
Number 
2 
Short title 
3 
Extent of amendment 
4 
  Bombay and Maharashtra Enactments.  
1957 XXXIX The Bombay Abolition of Whipping  
    Act, 1957. 
Section 3 shall be deleted. 
1959 III The Bombay Village Panchayats Act,  
   1958. 
In section 3, in clause ( 17), the 
figures “41” shall be deleted. 
1961 XXIV The Maharashtra Co -operative societies  
   Act, 1960. 
In section 165 in sub -section  
   (2), in clause ( liii), for the  
   word “Registrar ” the words  
   “Co-operative Court ” shall  
   substituted. 
1965 XL The Maharashtra Municipalities Act,  
   1965. 
In section 342, in sub -section  
   (g), the br ackets, figure and  
   letter “(4A)” shall be deleted. 
1982 XXXI The Maharashtra Prevention of Mal - 
   practices at University, Board and  
   other specified Examinations Act,  
   1982. 
In section 8, in the marginal  
   note for the word “or ” the  
   word “of” shall be  
   substituted. 
1983 XLI The Maharashtra  Agricultural Universities 
(Krishi Vidyapeeths) Act, 1983. 
(1) In section 2, clause ( m) shall  
   be deleted. 
   (2) In section 30, in sub -section   
   (1), for the brackets and  
   figures “( xv)” the brackets,  
   figure and letter “( 1A)” shall  
   be substituted. 
   (3) In section 37, the words  
   “and the rules made  
  thereunder,” shall be deleted. 
   (4) In section 70, in sub-section (2)— 
   (a) in clause ( ii), sub -clause ( l) 
   shall be re -numbered and re - 
   lettered as clause ( ii-a) of sub- 
   section (2) ; 
   (b) in clause ( iii), sub -clause  
     (h) shall be re -numbered and  
     re-lettered as clause ( iii-a) of  
     sub-section (2). 
 
 

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