act 020 of 1954 : Absorbed Areas (Laws) Act, 1954 [Repealed]

Absorbed Areas (Laws) Act, 1954 [Repealed]

ACTNO. 20 OF 1954

04 June, 1956

1[Repealed by Act 4 of 2018, S. 3 and Sch. II]

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 1. Short title

This Act may be called the Absorbed Areas (Laws) Act, 1954.

Section 2. 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 3. Extension of laws

The Acts specified in column 1 of each of the Schedules and all rules, notifications, orders, schemes, forms and bye-laws made thereunder, 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.

THE SCHEDULE

(See Sections 2 and 3)

Schedule I Bihar

Name of the Act	The absorbed areas
1	2
The Requisitioned Land (Apportionment of Compensation) Act, 1949 (51 of 1949).	1.	Hazaribagh and Manbhum Districts.
	2.	Sadar Sub-Division of the Palamau District.
	3.	Dhalbhum Sub-Division of the Singhbhum District.
	4.	Godda and Deoghar Sub-Divisions of the Santal Parganas District.

THE SECOND SCHEDULE

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 West Khandesh District.
2.	The Whipping Act, 1909 (4 of 1909).	2.	The Dohad Taluka and the Jhalod Mahal of the Panch Mahal District.
3.	The Police (Incitement to Disaffection) Act, 1922 (22 of 1922).
4.	The Cotton Transport Act, 1923 (3 of 1923).
5.	The Port Haj Committees Act, 1932 (20 of 1932).
6.	The Seaward Artillery Practice Act, 1949 (8 of 1949).

THE THIRD SCHEDULE

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).

THE FOURTH SCHEDULE

UTTAR PRADESH

Name of the Act		The absorbed areas
1		2
1.	The Indian Power Alcohol Act, 1948 (22 of 1948).	Jaunsar Bawar Parganas in the Dehra Dun District and the areas of South of Kaimpur range in the Mirzapur District.
2.	The Employees' State Insurance Act, 1948 (34 of 1948).

THE FIFTH SCHEDULE

WEST BENGAL

Name of the Act		The absorbed areas
1		2
1.	The Requisitioned Land (Apportionment of Compensation) Act, 1949 (51 of 1949).	Darjeeling District.
2.	The West Bengal Raw Jute Futures Act, 1948 (West Bengal Act 25 of 1948).

1. Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.