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COLONIAL PRISONERS REMOVAL (REPEAL) ACT, 2001
12 of 2001
May 9, 2001
An Act to repeal the Colonial Prisoners Removal Act, 1884 Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:— Statement of Objects and Reasons.— The Colonial Prisoners Removal Act, 1884 (47 and 48 Vict., c. 31) was enacted before independence at a time when the British Government had a large number of colonies, with a view to providing for the removal of prisoners and criminal lunatics from one colony to another or to the mainland of the United Kingdom. The Act has become obsolete and there is no justification for its retention in the statute book as it has no relevance in the present day. The Commission on Review of Administrative Laws headed by Shri P.C. Jain has also recommended its repeal.
SECTION 01: SHORT TITLE
This Act may be called the1Colonial Prisoners Removal (Repeal) Act, 2001.-
SECTION 02: REPEAL OF ACT 47 AND 48 VICT.,C.31
The Colonial Prisoners Removal Act, 1884-is hereby repealed.
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