Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Administrators-General (Maharashtra) Amendment Act, 2001 12 of 2002 [15 March 2002] CONTENTS 1. Short Title 2. Amendment Of Section 9 Of Act 45 Of 1963 3. Amendment Of Section 10 Of Act 45 Of 1963 4. Amendment Of Section 29 Of Act 45 Of 1963 5. Amendment Of Section 36 Of Act 45 Of 1963 Administrators-General (Maharashtra) Amendment Act, 2001 12 of 2002 [15 March 2002] An Act further to amend the Administrators-General Act, 1963 in its application to the State of Maharashtra. Whereas it is expedient further to amend the Administrators-General Act, 1963 (45 of 1963), in its application to the State of Maharashtra for the purposes hereinafter appearing; it is hereby enacted in the Fifty- second year of the Republic of India as follows :- 1. Short Title :- (1) This Act may be called the Administrators-General (Maharashtra Amendment) Act, 2001. 2. Amendment Of Section 9 Of Act 45 Of 1963 :- In section 9 of the Administrators-General Act, 1963, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), in subsection (1), clause (a) for the words "two lakhs" the words "ten lakhs" shall be substituted. 3. Amendment Of Section 10 Of Act 45 Of 1963 :- In section 10 of the principal Act, in sub-section (1), for the words "two lakhs" the words "ten lakhs" shall be substituted. 4. Amendment Of Section 29 Of Act 45 Of 1963 :- In section 29 of the principal Act, in sub-section (1), for the words "two lakhs", at both the places where they occur, the words "ten lakhs" shall be substituted. 5. Amendment Of Section 36 Of Act 45 Of 1963 :- I n section 36 of the principal Act, for the words "two lakhs" the words "ten lakhs" shall be substituted.