Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COLONIAL PRISONERS REMOVAL (REPEAL) ACT, 2001 12 of 2001 [May 9, 2001] CONTENTS 1. Short title. 2. Repeal of Act 47 and 48 Vict.,c.31. COLONIAL PRISONERS REMOVAL (REPEAL) ACT, 2001 12 of 2001 [May 9, 2001] 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 n o relevance in the present day. The Commission on Review of Administrative Laws headed by Shri P.C. Jain has also recommended its repeal. 1. Short title. :- This Act may be called the 1 Colonial Prisoners Removal (Repeal) Act, 2001. 1. Received the assent of the President on May 9, 2001 and published in the Gazette of India, Extra., Part II. Section 1 2. Repeal of Act 47 and 48 Vict.,c.31. :- The Colonial Prisoners Removal Act, 1884 is hereby repealed.