Lepers (Tamil Nadu Repeal) Act, 1987*
| [Tamil Nadu Act No. 22 of 1987] | [10th June, 1987] |
An Act to repeal the Lepers Act, 1898, in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th June, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Lepers (Tamil Nadu Repeal) Act, 1987.
(2) It shall come into force on such date as the State Government may by notification, appoint.
2. Repeal of Central Act III of 1898.- The Lepers Act, 1898 (Central Act III of 1898), in its application to the State of Tamil Nadu, is hereby repealed.
3. Removal of doubts.- For the removal oil 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of commencement of this Act, any person detained in any leper asylum in any part of the State of Tamil Nadu under the repealed Act shall stand discharged, and any restrictions put on any of them by or under that Act from following any trade or calling, shall stand annulled.