Administrators General (Maharashtra Amendment) Act, 2001
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 :-
- Short Title.- This Act may be called the Administrators-General, (Maharashtra Amendment) Act, 2001.
- 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.
- 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.
- 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.
- 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.