The Administrators-General, (Maharashtra Amendment) Act, 2001
Maharashtra Act No. 12 of 2002
mh552
For Statement of Objects arid Reasons, see Maharashtra Government Gazette, dated the 4th December 2001, Extraordinary Part V-A, page 415.
Published in Mh.G.G., Part VIII, pp. 169-170.
(First published, after having received the assent of the President in the "Maharashtra Government Gazette", on the 15th March, 2002).
An Act further to amend the Administrators-General Act, 1963 in its application to the State of Maharashtra.
Whereas it is expedient further to amend the Administrators-General Act, 1963, in its application to the State of Maharashtra, for the purposes hereinafter appearing ;
it is hereby enacted in the Fifty-second Year of the Republic of India as follows :-
1. Short Title. - This Act may be called the Administrators-General, (Maharashtra Amendment) Act, 2001.
2. Amendment of section 9 of Act 45 of 1963. - In section 9 of the Administrators-General Act, 1963, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), in sub-section (1), in clause (a) for the words "two lakhs" the words "ten lakhs" shall be substituted.
3. Amendment of section 10 of Act 45 of 1963. - In section 10 of the principal Act, in sub-section (1), for the words "two lakhs" the words "ten lakhs" shall be substituted.
4. Amendment of section 29 of Act 45 of 1963. - In section 29 of the principal Act, in sub-section (1), for the words "two lakhs", at both the places where they occur, the words "ten lakhs" shall be substituted.
5. Amendment of section 36 of Act 45 of 1963. - In section 36 of the principal Act, for the words "two lakhs" the words " ten lakhs" shall be substituted.
