Maharashtra act 040 of 1963 : The Maharashtra Deletion of the Term famine (From Laws applicable to the State) Act, 1963

Section 1.Short title.

This Act may be called the Maharashtra Deletion of the Term "famine" (From Laws applicable to the State) Act, 1963.

Section 2.Amendments of enactments, etc., for deletion of references to "famine".

From the commencement of this Act, in the 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.

Section 3.Amendments of Bom. 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 work "famine" from any State law and where the context requires, substitute for the work "famine" the word "scarcity" and make such consequential amendments as the rules of grammar may require.