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THE GOA, DAMAN & DIU (EXTENSION OF THE INDIAN MAJORITY ACT) ACT, 1966
THE GOA, DAMAN & DIU (EXTENSION OF THE INDIAN MAJORITY ACT) ACT, 1966
Act 4 of 1966
1 Short title, extent and commencement
2 Extension of Central Act 9 of 1875
3 Repeal
The Goa, Daman and Diu (Extension of the Indian Majority Act) Act, 1966
(No. 4 of 1966) [10th May, 1966]
An Act to provide for the extension of the Indian Majority Act, 1875 to the Union Territory of Goa, Daman and Diu.
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Seventeenth Year of the Republic of India as follows:—
1. Short title, extent and commencement.— (1) This Act may be called the Goa, Daman and Diu (Extension of the Indian Majority Act) Act, 1966.
(2) It extends to the whole of the Union Territory of Goa, Daman and Diu.
(3) It is came into force on 1-7-1966.
2. Extension of Central Act 9 of 1875.— As from the commencement of this Act, the Indian Majority Act, 1875, shall extend to, and be in force in the Union Territory of Goa, Daman and Diu, subject to the modification that in section 1 thereof, the words “and it shall come into force and have effect only on the expiration of three months from the passing thereof ” shall be omitted.
3. Repeal.— Any law in force immediately before the commencement of this Act in the Union Territory of Goa, Daman and Diu or any area thereof, corresponding to the Act extended by section 2 shall stand repealed as from such commencement.
