Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders And Dangerous Persons (Amendment) Act, 2007 32 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Of Mah. Lv Of 1981 Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders And Dangerous Persons (Amendment) Act, 2007 32 of 2007 (First published, after having received the assent of the Governor, in the "Maharashtra Government Gazette" on the 26th December, 2007). An Act further to amend the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981. WHEREAS, it is expedient further to amend the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981, (Mah. LV of 1981) for the purposes hereinafter appearing; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows :- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons (Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint. 2. Amendment Of Section 3 Of Mah. Lv Of 1981 :- In section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 (Mah. LV of 1981), in the proviso to sub-section (2), for the words "three months", at both the places where they occur, the words "six months" shall be substituted.