Section 1.Short title.
This Act may be called the Maharashtra Repealing and Amending Act, 1991.
Section 2.Repeal of certain enactments.
The enactments specified in the First Schedule, in their application to the whole of the State of Maharashtra or any part thereof, as the case may be, are hereby repealed to the extent mentioned in the fourth column thereof.
Section 3.Amendment of certain enactments.
The enactments specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.
Section 4.Savings.
The repeal, by this Act, of the enactments referred to in the First Schedule, shall not affect anything previously done or action taken under the said Acts.