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LEPERS (MAHARASHTRA REPEAL) ACT, 1983
40 of 1983
9th August, 1983
An Act to amend 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
SECTION 01: 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.
SECTION 02: REPEAL OF ACT 3 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the date of commencement of this Act, the Lepers Act, 1898, in its application to the State of Maharashtra, shall stand repealed.
SECTION 03: REMOVAL OF DOUBTS
For the removal of any doubts 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of commencement of this Act, any person detained in any leper asylum in any part of the State of Maharashtra under the repealed Act shall stand discharged, and any restrictions put on any of them by or under that Act or their movement to or from any local area or from following any trade or calling shall also stand annulled.
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