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THE JHARKHAND DISTRICT ACT, 2001
THE JHARKHAND DISTRICT ACT, 2001
[Act 25 of 1992](Assented to by the Governor on 31.8.1992.)
PREAMBLE
An Act to create commissionary, district and sub-division and to alter its limits.
Be it enacted by the Legislature of the State of (The 1992 Act was enacted by State of Bihar and has been adapted by State of Jharkhand vide Adapting Notification No. 945, dated 4.4.2001 reproduced above.) Bihar in the forty-third year of the Republic of India as follows:-
Section 1 - Short title, extent and commencement
(1) This Act may be called the Jharkhand District Act, 2001.
(2) It shall extend to the whole of the State of Jharkhand.
(3) It shall come into force at once.
Section 2 - Power to create commissionary, district and sub-division
The State Government may, by notification in the official Gazette, create commissionary, district and sub-division in the State of Jharkhand.
Section 3 - Power to alter the limits
The State Government may, by notification in the official Gazette, alter the limits of the existing commissionary, district and subdivision in any part of the State.
Section 4 - Repeal and savings
(1) The Bengal District Act, 1836 (Bengal Act 21 of 1836) and the Bengal District Act, 1864 (Bengal Act 4 of 1864) are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said acts (including any rule made, order passed or notification issued) shall be deemed to have been done or taken under this Act as if this Act were in force on the date on which such thing or action was done or taken.
