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LAWS LOCAL EXTENT ACT, 1874
15 of 1874
8th December, 1874
An Act for declaring the local extent of certain Enactments, and for other purposes. WHEREAS it is expedient to declare the local extent or certain Acts passed by the Governor General of India in Council, the Legislative Council of India, and the Council of the Governor General of India assembled for the purpose of making Laws and Regulations; AND WHEREAS it is expedient to consolidate the laws relating to the local extent of certain Acts and Regulations in the Presidencies of Fort St.George and Bombay, and in the Lower and the North – Western Provinces of the Presidency of Fort William in Bengal; It is hereby declared and enacted as follows:-
Section 1 Short title
Section This Act may be called the Laws Local Extent Act, 1874.
Section 2 Interpretation clause
Section In this Act the expression "Scheduled Districts" means the territories mentioned in the sixth schedule hereto annexed.
Section 3 Local extent of Acts in first schedule
Section The Acts mentioned in the first schedule hereto annexed are now in force (substitute by the A.O. 1950 for " throughout all the Provinces of India, except".) [ in the whole of India except Part B States and ] the Scheduled Districts.
Section 4 Local extent of enactments in second schedule
Section The enactments mentioned in the second schedule hereto annexed are now in force throughtout the whole of the territories now subject to the government of the Governor of Fort St.George in Council, except the Scheduled Districts subject to such government.
Section 5 Local extent of enactment in third schedule
Section The enactments mentioned in the third schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Governor of Bombay in Council, except the Scheduled Districts subject to such government.
Section 6 Local extent of enactments in fourth schedule
Section The enactments mentioned in the fourth schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Lieutenant-Governor of Bengal, except the Scheduled Districts subject to such government.
Section 7 Local extent of enactments in fifth schedule
Section The enactments mentioned in the fifth schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Lieutenant-Governor of the North-Western Provinces of the Presidency of Fort William, except the Scheduled Districts subject to such government.
Section 8 Savings
Section Nothing herein contained shall –
(a) bar the power of the Central Government or the State Government under any law for the time being in force, to extend to any place any Act mentioned in the said first schedule;
(b) extend any Act empowering the State Government to extend the same or any part thereof, or affect in any manner the exercise of such power;
(c) affect the operation of any Act or Regulation heretofore extended to or declared to be in force in any of the Scheduled Districts;
(d) revive any enactment which has been repealed either generally or with reference to some special subject;
[Cls. (e) and (h) were rep.by Act 8 of 1887, cl. (f) by Act 12 of 1891, cl.(g) by Act 8 of 1890 and cl.(i) by Act 4 of 1894.]
(j) extend to any of the towns of Calcutta, Madras and Bombay any law not now in force therein;
[Ins. by Act 14 of 1881, s.15.} [(jj) extend to Pargana Bhadohi or Pargana Kera Mangror in the Mirzapur district, or to Pargana Kaswa Raja in the Benares district, any law not now in force therein];
(k) affect the operation of any enactment not mentioned in any of the schedules hereto annexed.
Section 9 Savings
Section - [Repealed]
SCHEDULE 1 FIRST SCHEDULE
[Act 15 of 1874 having been rep.so far as it relates to the following enactments, by the Acts noted against each, the references to those enactments have been omitted from this schedule: -]
Enactments omitted
Repealing Acts
Act 26 of 1836
Act 12 of 1927.
6 of 1840
26 of 1881.
11 of 1841
8 of 1887
18 of 1841
11 of 1878
19 of 1841
12 of 1927
9 of 1842
12 of 1937.
12 of 1842
8 of 1887
20 of 1847
12 of 1927
34 of 1850
The A.O.1937.
30 of 1852
Act 12 of 1927.
33 of 1852
8 of 1887.
18 of 1854
12 of 1891
18 of 1854
The A.O.1937
1 of 1859
Act 21 of 1923
3 of 1859
8 of 1887
8 of 1859
14 of 1859, s.15
12 of 1891.
15 of 1859
7 of 1889.
27 of 1860
8 of 1890.
9 of 1861
12 of 1891
23 of 1861
12 of 1927
6 of 1864
9 of 1927.
11 of 1865
12 of 1891.
21 of 1865
12 of 1927.
5 of 1866
9 of 1887
15 of 1869
12 of 1891.
1 of 1870
12 of 1927.
(See section 3)
ACTS OF THE SUPREME COUNCIL
Year and Number
[Rep by the A.O.1950]
Subject
1837
IV
Power to acquire land. [Spent.]
1838
XXV
Wills executed before the 1st January 1866. [Rep by Act 48 of 1952.]
1839,
XXIX
Dower when marriage was contracted before 1st January 1866. {Spent.}
1839,
XXX
Inheritance, where decent took place before 1st January 1866.
1839,
XXXII
Interest.
1841,
X
Registration of ships.
1843,
V
Slavery [Rep. by Act 34 of 1939.}
1850,
V
Coasting Trade.
1850,
XI
Navigation Laws.
Year and Number
{Rep. in Assam by Regulation 1 of 1886.}
Subject
1850
XII
Default of Public Accountants.
"
XVIII
Protection of Judicial Officers.
"
XIX
Binding of Apprentices.
"
XXI
Non-forfeiture of rights by lossof
"
XXVII
Inquiries into the be haviour of Public Servants. {Rep by the A.O.1950.}
1853,
II.
Burdens on land. {Rep by Act 48 of 1952.}
1854,
XXXI.
Barring entails: Conveyances by married women. {Rep by Act 17 of 1949.}
1855,
XI.
Mesne profits and improvements.
"
XII.
Executors and Administrators.
"
XIII.
Compensation for loss occasioned by death caused by action able wrong.
"
XXIII.
Administration of mortgaged estates in cases of desserts occurring or devises made before the 1st January. {Rep. by Act 4 of 1922.}
"
XXIV.
Penal servitude.
"
XXVIII.
Interest.
1856,
IX.
Bills of Lading.
"
Xl
Desertion by European Soldiers.
"
XV.
Marriage of Hindu Widows {Rep. by Act 4 of 1912.}
1857,
XI
Offences against the State. .F.N.640.{Rep.in Bombay by Bombay Act 9 of 1943.}
"
XXV
Forfeiture by Mutineers.F.N.640.{Rep.in Bombay by Bombay Act 9 of 1943.}
1858,
XXXV
Estates of Lunatics not subject to Jurisdiction of Supreme Courts.
640
"
XXXVI
Lunatic Asylums.
1859,
IX.
Sections 16, 17, 18 and 20 Forfeitures.
1860,
XXI.
Registration of Societies.
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