Maharashtra Deletion of the Term "Famine" (From Laws Applicable to the State) Act, 1963
The Maharashtra Deletion of the term "famine" (from Laws applicable to the State) Act, 1963
Maharashtra Act No. 40 of 1963
mh738
[Dated 11th November, 1963]
For Statement of Objects and Reasons, see Maharashtra Government Gazette 1963, Part V, p. 198.
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 escape for famine conditions to develop :
And Whereas the term "famine" in the Bombay State Famine Relief Fund Act, 1958 and other laws on the subject in their application to the State has now become obsolete, and requires therefore to be deleted therefrom; It is hereby enacted in the Fourteenth Year of the Republic of India as follows :-
- Short title.- This Act may be called the Maharashtra Deletion of the Term "famine" (From Laws applicable to the State) Act, 1963.
| Object & Reasons6 |
- Amendment of enactments, etc., for deletion of references to "famine".- From the commencement of this Act, in 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 instruments and other documents, the word "famine" shall be deemed to have been deleted.
- Amendments to Bombay LXXXIII of 1958 and power to adapt other 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 word "famine" from any State law and where the context requires, substitute for the word "famine" the word "scarcity" and make such consequential amendments as the rules of grammar may require.
The Schedule
(See section 3)
| Act | Amendments | ||
| (1) | (2) | ||
| The Bombay State Famine Relief Fund Act; 1958 (Bombay 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 word "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 (his 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. | ||
