Section 20 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
20. Repeals.
- The following laws are hereby repealed, namely :-(a)Bombay Regulation II of 1827;(b)the Caste Disabilities Removal Act, 1850 (in its application to the State of Maharashtra);(c)the Bombay Prevention of Ex-communication Act, 1949.
