Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LEPERS (BOMBAY UNIFICATION) ACT, 1959 39 of 1959 [September 15, 1959] CONTENTS 1. Short title 2. Extension of Act III of 1898 and Bom. XXVIII of 1955 to rest of Bombay State 3. Amendment of section 1 of Act III of 1898 4. Repeal of Hyd. IV of 1954 LEPERS (BOMBAY UNIFICATION) ACT, 1959 39 of 1959 [September 15, 1959] An Act to provide for uniformity in the provisions of the Lepers Act 1898, in its application to the State of Bombay. WHEREAS the Lepers Act, 1898 (III of 1898) extends to the whole of the State of Bombay except the territories which, immediately before the 1st November 1956, were comprised in Part B States; AND WHEREAS i n the Hyderabad area of the State of Bombay there exist the Hyderabad Leprosy Act, 1953 (Hyd. IV of 1954) but in the Saurashtra area there is no such corresponding Act; AND WHEREAS the Lepers Act, 1898 (III of 1898) has been amended in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories; AND WHEREAS it is expedient to provide for uniformity in the provisions of the Lepsrs Act, 1898 (III of 1898) in its application to the State of Bombay and for that purpose to extend to the rest of the State of Bombay that Act as in force in the pre-Reorganisation State of Bombay, excluding the transferred territories and to repeal the Hyderabad Leprosy Act, 1953 (Hyd. IV of 1954); It is hereby enacted in the Tenth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Lepers (Bombay Uni- fication) Act, 1959. 2. Extension of Act III of 1898 and Bom. XXVIII of 1955 to rest of Bombay State :- (1) The Lepers Act, 1898 (III of 1898) as amended by the Lepers (Bombay Amendment) Act, 1955 (Bom XXVIII of 1955j is hereby extended to the Hyderabad and Saurashtra areas of the State of Bombay. (2) The Lepers (Bombay Amendment) Act, 1955 (Bom XXVIII of 1955) is hereby extended to the Vidharba region and Kutch area of the State of Bombay to which it did not extend immediately before the commencement of this Act, and the Lepers Act, 1898 (III of 1898) shall, on such commencement, be deemed to be amended by it in that part of the State also. 3. Amendment of section 1 of Act III of 1898 :- In section 1 of the Lepers Act, 1898, (III of 1898) in its application to the State of Gujarat, to sub-section (2) the following proviso shall be added, namely : "Provided that on the commencement of the Lepers (Bombay Unification) Act, 1959, (Bora XXXIX af 1959) it shall also extend to the Hyderabad and Saurashtra areas of the State of Bombay." 4. Repeal of Hyd. IV of 1954 :- The Hyderabad Leprosy Act, 1953, (Hyd IV of 1954) is hereby repealed.