86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
CENTRAL LAWS (EXTENSION TO ARUNACHAL PRADESH) ACT, 1993
44 of 1993
27th May. 1993
An Act to provide for the extension of certain Central laws to the State of Arunachal Pradesh Be it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Central Laws (Extension to Arunachal Pradesh) Act, 1993.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: EXTENSION OF CERTAIN LAWS
-The Acts mentioned in the Schedule and all rules, orders, regulations and schemes made thereunder are hereby extended to and shall be in force in the State of Arunachal Pradesh.
SECTION 03: CONSTRUCTION OF REFERENCES TO LAWS NOT IN FORCE IN ANINACHAL PRADESH
-Any reference in any Act, mentioned in the Schedule, to a law which is not in force in the State of Arunachal Pradesh shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.
SECTION 04: CONSTRUCTION OF REFERENCES TO AUTHORITIES WHERE NEW AUTHORITIES HAVE BEEN CONSTITUTED
-Any reference by whatever form of words in any law for the time being in force in the State of Arunachal Pradesh to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in that State shall, where a corresponding new authority has been constituted by or under any law now extended to that State, have effect as if it were a reference to the new authority.
SECTION 05: POWER TO REMOVE DIFFICULTIES
(1) If any difficulty arises in giving effect to the provisions of any Act now extended to the State of Arunachal Pradesh, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it necessary for the removal of the difficulty.
(2) In particular, and without prejudice to the generality of the foregoing power, any such notified order may-
(a) specify the corresponding authorities within the meaning of Section 4-;
(b) provide for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal: Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.
(3) Every order made under this section shall be laid before each House of Parliament.
SCHEDULE 01: THE SCHEDULE
(See Section 2-) Year No. Short title 1 2 3 1862 3 The Government Seal Act, 1862 1873 5 The Government Savings Banks Act, 1873 1874 4 The Foreign Recruiting Act, 1874 1881 26 The Negotiable Instruments Act, 1881 1884 4 The Explosives Act, 1884 1885 13 The Indian Telegraph Act, 1885 1888 4 The Indian Reserve Forces Act, 1888 1905 4 The Indian Railway Board Act, 1905 1908 6 The Explosive Substances Act, 1908 1938 5 The Manoeuvres, Field Firing and Artillery Practice Act. 1938 1941 25 The Railways (Local Authorities Taxation) Act, 1941 1948 31 The National Cadet Corps Act, 1948 1948 37 The Census Act, 1948 1948 46 The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948
86540
103860
630
114
59824