Epidemic Diseases (Bombay Amendment) Act, 1953
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Epidemic Diseases (Bombay Amendment) Act, 1953 12 of 1953 [18 April 1953] CONTENTS 1. Short Title 2. Insertion Of New Section 2B In Act Iii Of 1897 Epidemic Diseases (Bombay Amendment) Act, 1953 12 of 1953 [18 April 1953] An Act to amend the Epidemic Diseases Act, 1897, in its application to the State of Bombay. WHEREAS it is expedient to amend the Epidemic Diseases Act, 1897, in its application to the State of Bombay, for the purpose hereinafter appearing; It is hereby enacted as follows :- 1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1952, Part V, p. 229. 1. Short Title :- This Act may be called the Epidemic Diseases (Bombay Amendment) Act, 1953. 2. Insertion Of New Section 2B In Act Iii Of 1897 :- After section 2A of the Epidemic Diseases Act, 1897, the following new section shall be inserted, namely :- "2B. Delegation of powers.- The State Government may, by notification in the Official Gazette, direct that the powers exercisable by it under section 2, shall, subject to such conditions, if any, as may be specified in the notification, be exercisable also by the Collectors within their respective jurisdiction."
Act Metadata
- Title: Epidemic Diseases (Bombay Amendment) Act, 1953
- Type: S
- Subtype: Maharashtra
- Act ID: 20267
- Digitised on: 13 Aug 2025