act 015 of 1874 : Laws Local Extent Act, 1874

Section 1.Short title.

This Act may be called the Laws Local Extent Act, 1874.

Section 2.Interpretation clause.

In this Act the expression “Scheduled Districts” means the territories mentioned in the sixth schedule hereto annexed.

Section 3.Local extent of Acts in first schedule.

The Acts mentioned in the first schedule hereto annexed are now in force ¹[in the whole of India except ²[the territories which, immediately before the 1st November, 1956, were comprised in Part B States] and] the Scheduled Districts.

1. Subs. by the A.O. 1950 for "throughout all the Provinces of India, except".

2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "Part B States" (w.e.f. 1-11-1956).

Section 4.Local extent of enactments in second schedule.

The enactments mentioned in the second schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Governor of Fort St. George in Council, except the Scheduled Districts subject to such government.

Section 5.Local extent of enactments in third schedule.

The enactments mentioned in the third schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Governor of Bombay in Council, except the Scheduled Districts subject to such government.

Section 6.Local extent of enactments in fourth schedule.

The enactments mentioned in the fourth schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Lieutenant-Governor of Bengal, except the Scheduled Districts subject to such government.

Section 7.Local extent of enactments in fifth schedule.

The enactments mentioned in the fifth schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Lieutenant-Governor of the North-Western Provinces of the Presidency of Fort William, except the Scheduled Districts subject to such government.

Section 8.Savings.

Nothing herein contained shall---

(a) bar the power of the Central Government or the State Government under any law for the time being in force, to extend to any place any Act mentioned in the said first schedule;

(b) extend any Act empowering the State Government to extend the same or any part thereof, or affect in any manner the exercise of such power;

(c) affect the operation of any Act or Regulation heretofore extended to or declared to be in force in any of the Scheduled Districts;

(d) revive any enactment which has been repealed either generally or with reference to some special subject;

¹* * * * *

(j) extend to any of the towns of Calcutta, Madras and Bombay any law not now in force therein;

²[(jj) extend to Pargana Bhadohi or Pargana Kera Mangror in the Mirzapur district, or to Pargana Kaswa Raja in the Benares district, any law not now in force therein];

(k) affect the operation of any enactment not mentioned in any of the schedules hereto annexed.

1. Clauses (e) and (h) were rep. by Act 8 of 1887, clause (f) by Act 12 of 1891, clause (g) by Act 8 of 1890 and clause (i) by Act 4 of 1894.

2. Ins. by Act 14 of 1881, s.15.