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ABSORBED AREAS (LAWS) ACT, 1954
30-4-1954
(20 of 1954)
STATEMENT OF OBJECTS AND REASONS ' "In the States of Bihar, Bombay, Uttar Pradesh apply to these areas unless the Governor by notification so directed. Accordingly a number of Central Laws which were known as excluded or partially excluded laws did not operate in these areas. As they have areas before the commencement of the Constitution been merged in the regularly administered areas of and which after such commencement have been the State concerned, it is considered necessary that amalgamated with the regular districts of the States, all Central laws should operate therein uniformly. Under section 92 of the Government of India Act, The Bill seeks to achieve this purpose". - Gaz. of 1935, no Central or Provincial enactment could India. 7-12-1953, Pt.}1, S. 2, Ext. p. 1073. An Act to extend certain laws to the areas which, prior to the commencement of the Constitution, were administered as excluded or partially excluded areas and which, on such commencement, were absorbed in certain States. Be it enacted by Parliament as follows:-
SECTION 01: SHORT TITLE
This Act may be called The Absorbed Areas (Laws) Act, 1954.
SECTION 02: DEFINITIONS
In this Act, unless the context otherwise requires,-
(a) "Absorbing State", in relation to an absorbed area means a State specified in the heading of the Schedule in which that absorbed area is specified;
(b) "Absorbed area" means an area specified in column 2 of the Schedule.
SECTION 03: EXTENSIONS OF LAW
The Acts specified in column I of each of the Schedules and all rules, notifications, orders, schemes, forms and bye-laws made there under, as in force in the absorbing State specified in the heading of that Schedule, are hereby extended to, and shall be in force in, the absorbed areas specified in column 2 of that Schedule.
SCHEDULE 1
BIHAR Name of the Act the absorbed areas 1 2 The Requisitioned Land (Apportionment of 1.Hazaribagh and Manbhum Districts. Compensation) Act, 1949-(51 of 1949) 2. Sadar Sub-Division of the Palafflau District. 3. Dhalbhum Sub-Division of the Singhbhum
District. 4. Godda and Deoghar Sub-Divisions of the Santal Parganas District.
SCHEDULE 2
BOMBAY Name of the Act The absorbed areas 1 2 1. The Indian Extradition Act, 1903(15 of 1903). 1. Shahda, Nandurbar and Taloda Talukas of the 2. TheWhipping Act, 1909(4 of 1909). West Khandesh District. 3. The Police (Incitement to Disaffection) Act, 2. The Dohad Taluka and the Jhalod Mahal of the 1922-(22 of 1922). Panch Mahal District. 4. The Cotton Transport Act, 1923-(3 of 1923). 5. ThePort Haj Committees Act, 1932(20 of 1932) 6. The Seaward Artillery Practice Act, 1949-(8 of 1949).
SCHEDULE 3
ORISSA Name of the Act The absorbed areas 1 2 1. The Metal Tokens Act, 1889-(1 of 1889) Angul 2. The White Phosphorus Matches Prohibition Act, 1913(5 of 1913). 3. The Indian Emigration Act, 1922(7 of 1922). 4. The Coal Grading Board Act, 1925(31 of (1925).5. The Coal Mines Provident Fund and Bonus Schemes Act, 1948-(46 of 1948).
SCHEDULE 4
UTTAR PRADESH Name of the Act The absorbed areas' 1 2 1. The Indian Power Alcohol Act, 1948-(22 of Jaunsar Bawar Parganas in the DehraDun 1948). District and the areas of South of Kaimpur 2. The Employees' State Insurance Act, 1948-(34 range in the Mirzapur District. of 1948).
SCHEDULE 5
WEST BENGAL Name of the Act The absorbed areas 1 2 1. The Requisitioned Land (Apportionment of Darjeeling District. Compensation) Act, 1949-(51 of 1949). 2. The West Bengal Raw Jute Futures Act, 1948(West Bengal Act No. 25 of 1948).
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