The Lepers (Maharashtra Repeal) Act, 1983
Maharashtra Act No. 11 of 1983
MH137
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1983, Part V, Extraordinary, page 227.
[Received assent of the Governor on the 6th August 1983; assent first published in the Maharashtra Government Gazette, Part IV, on the 9th August 1983.]
An Act to repeal the Lepers Act, 1898, in its application to the State of Maharashtra
Whereas the Lepers Act, 1898, has now become obsolete and unnecessary, and it is expedient to repeal the said Act, in its application to the State of Maharashtra; It is hereby enacted in the Thirty-fourth Year of the Republic of India as follows:-
1. Short title and commencement. - (1) This Act may be called the Lepers (Maharashtra Repeal) Act, 1983.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Repeal of Act III of 1898. - On the date of commencement of this Act, the Lepers Act, 1898, in its application to the State of Maharashtra, shall stand repealed.
3. Removal of doubts. - For the removal of any doubt it is hereby declared that on and from the date of commencement of this Act, any person detained in any leper asylum in any part of the State of Maharashtra under the repealed Act shall stand discharged, and any restriction put on any of them by or under that Act on their movements to or from any local area or from following any trade or calling shall also stand annulled.
Notifications
G.N., P.H.D., No, LEP 1083/150/CR-6/PH-16C, dated 30th December, 1983 (M.G., 1984, Part IV-8, pages 147) - In exercise of the powers conferred by sub-section (2) of section 1 of the Lepers (Maharashtra Repeal) Act, 1983 (Maharashtra XL of 1983"), the Government of Maharashtra hereby appoints the 26th day of January 1984, to be the date on which the said Act shall come into force.