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MAINTENANCE ORDERS ENFORCEMENT ACT, 1921
18 of 1921
5th October, 1921
STATEMENT OF OBJECTS AND REASONS "The Imperial Conference of 1911 passed are solution that, in order to secure justice and protection for wives deserted by their husbands and children who had been deserted by their legal guardians either in the United Kingdom or in any part of the Dominions, reciprocal legal provisions should be adopted in the constituent parts of the Empire in the interest of such destitute and deserted persons. As a result, the English Act (10 and 11 Geo. V, Ch. 33) was recently passed to facilitate the enforcement in England and Ireland of maintenance orders made in other parts of His Majesty's Dominions and Protectorates and vice versa.
Section 12of the Act empowers His Majesty to extend it by Order in Council to those Dominions and Protectorates which make reciprocal legal provisions. The object of the present Bill, which generally follows the lines of the English Act, is to make such reciprocal provisions by facilitating the enforcement in British India of maintenance orders made in other parts of His Majesty's Dominions and Protectorates and vice versa. That is, read with the English Act, the present Bill allows the enforcement of orders for the maintenance of wives and children deserted in England on persons liable under such orders who have come to British India, and vice versa for the enforcement of maintenance orders in favour of wives and children deserted in British India by those liable to support them if such persons have gone to England. The Bill makes provision for the following classes of cases: (1) Where after the making of a maintenance, order the husband (or other person liable for maintenance) has gone from British India to another part of the Empire in Which reciprocal legislation is in force; (2) Where the husband or other person liable has gone from British India to a reciprocating part of the Empire before the making of any maintenance order; (3) Where after the making of a maintenance order in a reciprocating part of the Empire the husband or other person liable has come to British India; and (4) Where before the making of a maintenance order in reciprocating part of the Empire the husband or other person liable has come to British India. As regards cases falling under head (1), clause 5 enables an order made by a Court in British India to be transmitted to the Courts in the other reciprocating part of the Empire to be registered and enforced there. Similarly, clause 4, read with clause 8, enables an order made by a Court in a reciprocating part of the Empire, in cases falling under head (3), to be registered and enforced in British India. In cases falling under head (2), clause 6 authorises the making of a provisional order in the absence of the husband or other person liable which will have no effect unless confirmed by a Court in the reciprocating country to which the husband has gone, and clause 7 deals with the opposite class of cases falling under head (4). Sub-clauses (6) and (7) of clauses 6 and 7 [Sub-clause (7) was omitted by the Select Committee] provide for the variation and revocation of orders and for appeals. Clause 3(2) enables reciprocity, similar to that for which the Bill provides in the case of parts of His Majesty's Dominions, to be established with such Indian States as may pass legislation for the enforcement in such States of orders made by British' Indian Courts. The procedure for enforcing orders registered in a High Court will be the same as that for an order originally obtained in the High Court, but for a Court of summary jurisdiction the method in which orders will be enforced has been left to be prescribed by rules."-Gazette of India, 1921, Part V, page 5.
An Act to facilitate the enforcement in
2[India] of Maintenance Orders made3[4[* * *] in5[reciprocating territories]],6[* * *] and vice versa. Whereas it is expedient to facilitate the enforcement in2[India] of Maintenance Orders made3[4[* * *] in5[reciprocating territories]],6[* * *] and vice versa; It is hereby enacted as follows :-
SECTION 01: SHORT TITLE AND EXTENT
(1) This Act may be called The Maintenance Orders Enforcement Act, 1921.
7[(2) It extends to the whole of India8[except the State of Jammu and Kashmir].]
SECTION 02: DEFINITIONS
In this Act, unless there is anything repugnant in the subject or context,- "Court of summary jurisdiction" means the Court of a Chief Presidency Magistrate or of a District Magistrate; "dependants" means such persons as a person against whom a maintenance order is made is liable to maintain according to the law in force in9[the reciprocating territory] in which the maintenance order is made; "The words 'other than legitimate children' have been omitted from the definition of dependants, and the corresponding words of the English Act, i.e. 'other than an order of affiliation' have been inserted in the definition of 'maintenance order' so as to follow the wording of the English Act."-S.C.R.10-S.C.R. "prescribed" means prescribed by rules made under this Act; "proper authority" means the authority appointed by, or under the law of, a reciprocating territory to receive and transmit documents to which this Act applies; and" Definition of 'proper authority' has been inserted, as it was considered to be incorrect to prescribe by rules the authority of the reciprocating territory, from which communications should be received. The laws passed, or to be passed, in such territories will provide for the proper authority for the transmission of communications."-S.C.R.11SECTION 03: DECLARATION OF RECIPROCAL ARRANGEMENTS
If the Central Government is satisfied that legal provision exists in any country or territory outside India for the enforcement within that country or territory of maintenance orders made by Courts in India, the14Central Government may, by notification in the Official Gazette, declare14that this Act applies in respect of that country or territory and thereupon it shall apply accordingly.]
SECTION 04: REGISTRATION IN INDIA OF MAINTENANCE ORDERS MADE IN THE RECIPROCATING TERRITORIES
(1) Where a maintenance order has, whether before or after the passing of this Act, been made against any person by any Court in any reciprocating territory, and a certified copy of the order has been transmitted by the proper authority of that territory to the15[Central Government], the15[Central Government] shall send a copy of the order to the prescribed officer of a Court in16[India] for registration, and, on receipt thereof, the order shall be registered in the prescribed manner.
(2) The Court in which an order is to be so registered as aforesaid shall, if the Court by which the order was made was, in the opinion of the15[Central Government], a Court of superior jurisdiction, be a High Court, and, if the Court was not, in17[its] opinion, a Court of superior jurisdiction, be a Court of summary jurisdiction.
SECTION 05: TRANSMISSION OF MAINTENANCE ORDERS MADE IN INDIA
Where a Court in18[India] has, whether before or after the commencement of this Act, made a maintenance order against any person, and it is proved to that Court that the person against whom the order was made is resident in a reciprocating territory, the Court shall send to the19[Central Government], for transmission to the proper authority of that territory, a certified copy of the order.
SECTION 06: POWER OF SUMMARY COURTS TO MAKE PROVISIONAL MAINTENANCE ORDERS AGAINST PERSONS RESIDENT IN RECIPROCATING TERRITORIES
(1) Where application is made to a Court of summary jurisdiction in20[India] for a maintenance order against any person, and it is proved that that person is resident in a reciprocating territory, the Court may, in the absence of that person, if after hearing the evidence it is satisfied of the justice of the application, make any such order as it might have made if that person had wilfully neglected to attend the Court; but in such case the order shall be provisional only and shall have no effect unless and until confirmed by a competent Court in such territory.
(2) The evidence of every witness who is examined on any such application shall be reduced to writing, and such deposition shall be read over to, and signed by him.
(3) Where such an order is made, the Court shall send to the21[Central Government], for transmission to the proper authority to the reciprocating territory in Which the person against whom the order is made is alleged to reside, the depositions so taken and a certified copy of the order together with a statement of the grounds on which the making of the order might have been opposed if the person against whom the order is made had been duly served with a summons and had appeared at the hearing and such information as the Court possesses for facilitating the identification of that person and ascertaining his whereabouts.
(4) Where any such provisional order has come before a Court in a reciprocating territory for confirmation, and the order has by that Court been remitted to the Court of summary jurisdiction which made the order for the purpose of taking further evidence, that Court shall, after giving the prescribed notice, proceed to take the evidence in like manner and subject to the like conditions as the evidence in support of the original application.
(5) If it appears to the Court hearing such evidence that the order ought not to have been made, the Court may rescind the order, but in any other case the depositions shall be sent to the21[Central Government] and dealt with in like manner as the original depositions.
(6) The confirmation of an order made under this section shall not affect any power of a Court of summary jurisdiction to vary or rescind that order: Provided that, on the making of a varying or rescinding order, the Court shall send a certified copy thereof to the21[Central Government] for transmission to the proper authority of the reciprocating territory in which the original order was confirmed, or to which it was sent for confirmation and that, in the case of an order varying the original order, the order shall not have any effect unless and until confirmed in like manner as the original order.
"Marginal heading.- The words 'of summary Courts' have been inserted in the marginal heading to make it clear that the making of provisional orders is confined to summary Courts. Sub-section (1).- The words 'if such person had wilfully neglected to attend the Court' have been substituted for the words 'if a summons had been duly served on the person and he had failed to appear at the hearing' to bring the wording of this sub-clause in conformity with the wording of section 488 of the Code of Criminal Procedure, 1898- Sub-section (6).- The words 'or to which it was sent for confirmation' have been inserted after the words 'was confirmed' in the proviso to this sub-clause, as it is proposed that a Court, which has made a provisional order, may vary or rescind that order after the taking of further evidence before the order has actually been confirmed in the reciprocating possession, and also that it may vary or rescind the order after it has been confirmed. Sub-clause (7) of clause 6 has been omitted following the provisions of the maintenance sections in the Code of Criminal Procedure, 1898. There is no appeal from an order of maintenance under that Code, and this sub-clause would, therefore, be misleading. In the absence of any provision for such appeal, we do not consider it desirable that there should be an appeal in the cases dealt with under this clause, which are treated as analogous to maintenance cases dealt with under the Code of Criminal Procedure."-S.C.R.
SECTION 07: POWER OF COURT OF SUMMARY JURISDICTION TO CONFIRM MAINTENANCE ORDER MADE OUT OF INDIA
(1) Where a maintenance order has been made by a Court in a reciprocating territory and the order is provisional only, and has no effect unless and until confirmed by a Court of summary jurisdiction in22[India], and a certified copy of the order, together with the depositions of the witnesses and a statement of the grounds on which the order might have been opposed has been transmitted to the23[Central Government], and it appears to the24[Central Government] that the person against whom the order has been made is resident in22[India], the23[Central Government] may send the said documents to the prescribed officer of a Court of summary jurisdiction, with a requisition that a summons be issued calling upon the person to show cause why that order should not be confirmed, and, upon receipt of such documents and requisition, the Court shall issue a summons and cause it to be served upon such person.
(2) A summons issued under sub-section (1) shall for all purposes be deemed to be a summons issued by the Court in the exercise of its original criminal jurisdiction.
(3) At the hearing it shall be open to the person to whom the summons was issued to raise any defence which he might have raised in the original proceedings had he been a party thereto, but no other defence, and the certificate from the Court which made the provisional order staling the grounds on which the making of the order might have been opposed if the person against whom the order was made had been a party to the proceedings shall be conclusive evidence that those grounds are grounds on which objection may be taken.
(4) If at the hearing the person served with the summons does not appear or, on appearing, fails to satisfy the Court that the order ought not to be confirmed, the Court may, notwithstanding any pecuniary limit imposed on its power by any law for the time being in force in22[India], confirm the order either without modification or with such modifications as to the Court after hearing the evidence may seem just: Provided that no sum shall be awarded as maintenance under this section, or shall be recoverable as such, at a rate exceeding that proposed in the provisional order.
(5) If the person to whom the summons was issued appears at the hearing and satisfies the Court that for the purpose of any defence it is necessary to remit the case the Court which made the provisional order for the taking of any further evidence, the Court may for that purpose send a certified copy of the record to the24[Central Government] for transmission to that Court through the proper authority of the reciprocating territory, and may adjourn the proceedings.
(6) Where a provisional order has been confirmed under this section, it may be varied or rescinded in like manner as if it had originally been made by the confirming Court, and where on an application for recession or variation the Court is satisfied that it is necessary to remit the case to the Court which made the provisional order for the purpose of taking any further evidence, the Court may for that purpose send a certified copy of the record to the24[Central Government] for transmission to that Court through the proper authority of the reciprocating territory, and may adjourn the proceedings.
"Sub-clause (4) of Clause 7.- We are of opinion that the clause, as it stood, would perhaps not permit of the confirmation of a provisional order, made for example in the United Kingdom, for a sum greater than Rs. 50 per mensem, which is the limit imposed by section 488 of the Code of Criminal Procedure, 1898- The limit for maintenance orders in the case of a wife in the United Kingdom is two pounds a week, and for a child one pound a week. It was considered desirable that it should be open to the Court to enforce provisional orders up to the full amount of provisional order, but not to increase the order beyond that amount. Amendments to impose a limit as aforesaid have been made in this clause. Provision has been made in sub-clauses (5) and (6) for the transmission of records in the manner as is provided in the proviso to sub-clause (6) of clause 6"-S.C.R.
SECTION 08: ENFORCEMENT OF MAINTENANCE ORDERS
(1) Subject to the provisions of this Act, where an order has been registered under this Act in a High Court, the order shall, from the date of such registration, be of the same force and effect, and all proceedings may be taken thereon as if it had been an order originally obtained in the High Court in the exercise of its civil jurisdiction, or in such Civil Court subordinate to that High Court as may be named by the High Court in this behalf, and that Court shall have power to enforce the order accordingly.
(2) A Court of summary jurisdiction in which an order has been registered under this Act or by which an order has been confirmed under this Act, and the officers of such Court, shall have such powers and perform such duties, for the purpose of enforcing the order, as may be prescribed.
Sub-section (1).- "The words 'in the exercise of its civil jurisdiction' have been inserted after the words 'High Court' to make it clear that, except in the case of orders executed by Courts of summary jurisdiction which will be orders for the payment of comparatively small amounts, the procedure in execution will be in accordance with the Code of Civil Procedure. The difference in execution procedure in the various High Courts necessitates a double procedure in the Bill so as to cover registration in High Court possessing only appellate jurisdiction."-S.C.R,
SECTION 09: PAYMENT OF CHARGES FOR TRANSMISSION OF SUMS AWARDED AS MAINTENANCE AND OTHER COSTS AND CHARGES
A Court in registering or confirming an order for maintenance in accordance with the provisions of this Act shall direct that the charges for the transmission to the Court, from which the order has been received or in which the provisional order has been made, as the case may be, of the sum awarded as maintenance shall be borne by the person against whom the order has been so made or confirmed, and shall be recovered from him in addition to the sum awarded as maintenance and in addition to, and in the same manner as, such other costs and charges as may be awarded or levied by the Court.” A new clause 9 has been inserted, as we think that it is just to a wife or other person, in favour of whom a maintenance order is made, that such person should receive the full amount awarded and not be debited with the costs of transmission, and other incidental charges. Such charges should be borne by the person against whom the order is made."-S.C.R.
SECTION 10: PROOF OF DOCUMENTS SIGNED BY OFFICERS OF COURT
For the purposes of this Act, any document purporting to be signed by a Judge or officer of a Court outside25[India] shall, until the contrary is proved, be deemed to have been so signed without proof of the signature of judicial or official character of the person appearing to have signed it, and the officer of a Court by whom a document is signed shall, until the contrary is proved, be deemed to have been the proper officer of the Court to sign the document.
SECTION 11: DEPOSITIONS TO BE EVIDENCE
Depositions taken in a Court in any reciprocating territory may, for the purposes of this Act, be received in evidence in proceedings before Courts of summary jurisdiction under this Act.
SECTION 12: RULE-MAKING POWER
27[(1)] The26[Central Government]28[may, by notification in the Official Gazette, make rules29] for the purpose of carrying into effect the purposes of this Act, and in particular may make rules for the levy of the costs or charges for anything done under this Act and for all matters which are directed or permitted to be prescribed.
27[(2) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
MAINTENANCE ORDERS ENFORCEMENT RULES, 1955
The following rules framed by the Government of India under section 12 of the Maintenance Orders Enforcement Act, 1921 (XVIII of 1921) and in super session of the notification of the Government of India in the late Home Department No. F. 120-22, dated the 22nd September, 1923, are reproduced for the information and guidance of the criminal Courts:-
RULE 01: .
(1) These rules may be called the Maintenance Orders Enforcement Rules, 1955.
(2) They extend to the whole of India except the State of Jammu and Kashmir.
RULE 02: .
In these rules the expression "the Act" means the Maintenance Order Enforcement Act, 1921 (XVIII of 1921).
RULE 03: .
The Officer to whom copies of maintenance orders shall be sent under sub-section (1) of section 4-of the Act shall be, in the case of a High Court, the Registrar of such Court and in the case of a Court of summary jurisdiction, the presiding officer of such court.
RULE 04 :.
When such copy is received by the Registrar or Officer, the contents thereof shall be entered in a register maintained for the purpose in the Form No. 70.
RULE 05: .
The notice referred to in sub-section (4) of section 6-of the Act shall be issued to the person who applied under sub-section (1) of that section, it shall contain particulars of the further evidence which is required by the Court in the reciprocating territory and shall state the date when the further evidence will be taken.
RULE 06: .
The Officer of the Court of summary jurisdiction to whom the documents referred to in sub-section (1) of section 7-of the Act may be sent under the provisions of that sub-section shall be the presiding officer of such Court.
RULE 07: .
(1) When an order has been registered under rule 4, the party in whose favour the order has been made shall be entitled to appear, either in person or by pleader or duly authorised agent, before the High Court or Court of summary jurisdiction in which the order has been registered or, as the case may be, before the Civil Court named by such High Court under sub-section (1) of section 8-of the Act and to move such Court to enforce the order.
(2) If within a period of one month from the date of the registration of the order, or as the case may be, of its transfer to the Civil Court named by the High Court no such appearance has been made, the High Court, Civil Court or Court of summary jurisdiction, as the case may be, shall appoint an officer of the Court to apply for execution of the order, and such Officer shall be entitled to obtain execution thereof on behalf of the person in whose favour the order has been made, and shall pay into the Court any monies realised in execution of the orders:
Provided that the appointment of such Officer shall cease to have effect in the event of the subsequent appearance under sub-rule (1) of the party in whose favour the order has been made.
RULE 08: .
A Court of summary jurisdiction shall exercise in respect of a maintenance order registered or confirmed by it under the Act, the powers conferred on it by sub-section (3) excluding the provisos thereto, and subsection (7) of section 488 of the Code of Criminal Procedure, 1898, in respect of an order passed by it under sub-section (1) of that section.
RULE 09: .
(1) During the pendency of proceedings under the Act, or these rules with reference to a maintenance order made in reciprocating territory, whether such order be provisional or otherwise, the person against whom the order has been made shall without delay notify the Court in which such proceedings are pending of any change in his address.
(2) The Court shall at the outset of all such proceedings give notice to such person of the obligation imposed by sub-rule (1).
RULE 10:
The charges referred to in section 9 of the Act, and the sum in rupee required for the purchase of a draft for the amount of the sum awarded as maintenance in sterling or other non-rupee currency shall be assessed by the Court at the time of the registration or confirmation of the order, as the case may be, and any sum recovered in excess as the result of such assessment from the person against whom the order has been made shall be refunded to such person.
RULE 11:
Any payment required by a Court to be made in respect of a maintenance order registered or confirmed by it shall be made through the Court unless the Court otherwise directs.
RULE 12:
A Court recovering any sum on account of maintenance in accordance with a maintenance order registered or confirmed by it under the Act shall forthwith cause the said sum to be remitted by the local Head Office or branch of the State Bank of India, or, where there is no such local Head Office or branch, by any other agency which the Court considers suitable, to the Clerk of the Court from which the order has been received or such other Officer or person as may be specified by that Court for that purpose.
RULE 13:
(1) For every summons requiring the attendance of a witness or the production of a document which is issued by a Court of summary jurisdiction in the course of proceedings under section 6-orsection 7-of the Act, there shall be charge to the person at whose instance the summons is issued such fee as would be chargeable for the issue of a like summons in a proceeding under section 488 of the Code of Criminal Procedure, 1898.
(2) For any process issued in the course of proceedings taken in pursuance of section 8 of the Act, there shall be chargeable, in the case of proceedings in a High Court or a subordinate Civil Court named by the High Court, such fee as would be chargeable for the issue of a like-process in the course of the execution of a decree of such Court, and, in the case of proceedings in a Court of summary jurisdiction, such fee as would be chargeable for the issue of a like process in the course of proceedings under section 488 of the Code of Criminal Procedure, 1898.
(3) Fees of the nature referred to in sub-rule (2) shall not be chargeable in advance but the amount thereof shall be added to the amount to be recovered from the person against whom the order has been made.
(4) The amount of the actual expenditure incurred in sending a certified copy of the record to the Central Government under sub- section (6) of section 7 of the Act and in its subsequent transmission to the Court which made the provisional order, shall be recovered, from the applicant for the recession or variation of that order as confirmed, and the confirming Court may decline to send the copy for transmission until the probable amount of such expenditure has been deposited by the applicant:
Provided that any excess of an amount so deposited over the actual expenditure shall be refunded to the applicant.
RULE 14:
When a Court of summary jurisdiction has under sub-section (4) of section 7-of the Act confirmed with or without modification a provisional maintenance order made by a Court in reciprocating territory or has decided not to conform such order, notice of such confirmation or decision, as the case may be, shall be sent to the Court from which the order issued and to the Central Government.
RULE 15:
In supersession of the previous Notification in this behalf, the Government of India have made reciprocal arrangements in regard to the enforcement of Maintenance Orders under section 3 of the Maintenance Order Enforcement Act, 1921 (XVIII of 1921), in respect of the following countries:-
(1) Kenya Government of India Notification, Ministry of Law, No. S.R.O. 818, dated 4th March 1954.
(2) Singapore Government of India Notification, Ministry of Law (Department of Legal Affairs), No. G.S.R. dated 20th August, 1969.
(3) Nayasaland No. F. 26(13)/54-L, dated 12th January, 1956.
(4) Rhodesia No. F. 26 (13)/54-L(j), dated 5th December, 1956.
(5) Territories of Cocos (Keeling) Islands Government of India Notification, Ministry of Law, No. 1, G.S.R. 29 dated 13th February, 1958.
(6) Australian Capital Territory Government of India Notification, Ministry of Law, No. G.S.R. 27, dated 13th February, 1958.
(7) Northern Territory Australia Government of India Notification, Ministry of Law, No. G.S.R. 28, dated 13th February, 1958.
(8) Western Australia Government of India Notification, Ministry of Law (Department of Legal Affairs), No. G.S.R. 1193, dated 10th December, 1958.
(9) Union of Burma Government of India Notification, Ministry of Law, No. S.R.O. 673, dated 16th March, 1956.
(10) Basutoland, Bechuanaland and Swaziland Government of India Notification, Ministry of Law, No. S.R.O. 2725, dated 26th August, 1969.
(11) Ceylon Government of India Notification, Ministry of Law (Department of Legal Affairs), No. G.S.R. 1008, dated 20th October, 1958.
(12) Federation of Malaya Government of India Notification, Ministry of Law, No. S.R.O. 1869, dated 27th August, 1955.
(13) Mauritius Government of India Notification, Ministry of Law, No. S.R.O. 3389, dated 6th November, 1954.
(14) Southern Government of India Notification, Ministry of Law, No. S.R.O. 1075, dated 8th May. 1956.
(15) Colony of Sarawak. Government of India Notification, Ministry of Law, No. S.R.O. 1891, dated 27th August, 1956.
(16) Colony of Seychelles. Government of India Notification, Ministry of Law, No. S.R.O. 2, dated 21st, December, 1954.
(17) Somali-land. Government of India Notification, Ministry of Law, No. S.R.O. 3425, dated 8th November, 1954.
(18) Uganda. Government of India Notification, Ministry of Law, No. S.R.O. 2411, dated 16th July, 1954.
(19) Zanzibar. Government of India Notification, Ministry of Law, No. S.R.O. 3127, dated 24th September, 1954.
(20) England and Ireland. Government of India Notification, Ministry of Law, No. F. 120, dated 6th March, 1922.
(21) Colony of Straight Settlements. Government of India Notification, Ministry of Law, No. F. 863-24, dated 11th December, 1924.
(22) Isle of Man. Government of India Notification, Ministry of Law, No. G.S.R. 1005, dated 4th July, 1
954. (23) Fiji Government of India Notification, Ministry of Law (Department of Legal Affairs), No. G.S.R. dated 5th September, 1
968. Note.-The provision of the whole of this Chapter are applicable to Courts of Metropolitan Magistrates.
Footnotes:
7. Substituted for former sub-section (2) by A.L.O., 1950.
8. Substituted for the words "except Part B States" by Part B States (Laws) Act, 1951 (3 of 1951), section 3 and Schedule (1-4-1951).
9. Substituted for the words "the part of His Majesty's Dominions" by Maintenance Orders Enforcement (Amendment) Act, 1952 (47 of 1952), section 3 (30-7-1952).
10. Inserted by Part B States (Laws) Act, 1951 (3 of 1951), section 3 and Schedule (1-4-1951).
11. Substituted for former definition by Maintenance Orders Enforcement (Amendment) Act, 1952 (47 of 1952), section 3 (30-7-1952).
12. Definition of "States" was omitted by Part B States (Laws) Act, 1951 (3 of 1951), section 3 and Schedule (1-4-1951).
14. For such declarations, see General Statutory Rules and Orders, Vol. IV, pp. 463 to 468; and G.S.R. 1064 of 1961, Gaz. of India, 2-9-1961, Pt. II, section 3(i), p. 1315 and G.S.Rs. 1005 and 1636, Gaz. of India, 1964, Pt. II, section 3(i), pp. 1082 and 1799; G.S.R. 1224, Gaz. of India, 28-8-1971, Pt. II, section 3(i), p. 3364.
15. Substituted for the words "Governor-General" by A.O., 1937.
16. Substituted for the words "the States" by Part B States (Laws) Act, 1951 (3 of 1951), section 3 and Schedule (1-4-1951).
17. Substituted for the word "his" by A.O., 1937.
18. Substituted for the words "the States", by Part B States (Laws) Act, 1951 (3 of 1951), section 3 and Sch. (1-4-1951).
19. Substituted for the words "Governor-General in Council" by A.O., 1937.
20. Substituted for the words "the States", by Pan B States (Laws) Act, 1951 (3 of 1951), S.3 and Sch. (1-4-1951).
21. Substituted for the words "Governor-General in Council" by A.O., 1937.
22. Substituted for the words "the States", by Part B States (Laws) Act, 1951 (3 of 1951), S.3 and Sch. (1-4-1951).
23. Substituted for the words "Governor-General" by A.O., 1937.
24. Substituted for the words "Governor-General in Council,"A.O., 1937 .
25. Substituted for the words "the States''by Part B States(Laws) Act, 1951 (3 of 1951), S. 3 and Sch. (1-4-1951).
26. Substituted for the words "Governor-General in Council" by A.O., 1937.
27. Section 12 re-numbered as sub-section (1), and sub-section (2) inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S. 2, Sch. (not yet in force).
28. Substituted for the words "may make rules",the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S. 2, Sch. (not yet in f
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