(1) This Act may be called the Part B States (Laws) Act, 1951.

(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.

In this Act, appointed day means the date on which this Act comes into force.

The Acts and Ordinances specified in the Schedule shall be amended in the manner and to the extent therein specified, and the territorial extent of each of the said Acts and Ordinances shall, as from the appointed day and in so far as any of the said Acts or Ordinances or any of the provisions contained therein relates to matters with respect to which Parliament has power to make laws, be as stated in the extent clause thereof as so amended.

Any reference in any Act or Ordinance specified in the Schedule to a law which is not in force in a Part B State shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.

Any reference, by whatever form of words, in any law for the time being in force in a Part B State 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 Act or Ordinance now extended to that State, have effect as if it were a reference to that new authority.

If immediately before the appointed day, there is in force in any Part B State any law corresponding to any of the Acts or Ordinances now extended to that State, that law shall, save as otherwise expressly provided in 2[this Act] stand repealed:

Provided that the repeal shall not affect

(a) the previous operation of any law so repealed or anything duly done or suffered thereunder, or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed, or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed, or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;

and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:

Provided further that, subject to the preceding proviso, anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, bye-law or scheme framed, certificate obtained, patent, permit or licence granted or registration effected) under any such law shall be deemed to have been done or taken under the corresponding provision of the Act or Ordinance as now extended to that State, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the said Act or Ordinance.

(1) If any difficulty arises in giving effect in any Part B State to the provisions of any Act or Ordinance now extended to that State, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be 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 5;

(b) provide for the transfer of any matter pending before any Court, tribunal or other authority, immediately before the appointed day, to any corresponding Court, tribunal or other authority for disposal;

(c) specify the areas or circumstances in which, or the extent to which or the conditions subject to which, anything done or any action taken (including any of the matters specified in the second proviso to Section 6) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act or Ordinance as now extended.

(See Section 3)

The Caste Disabilities Removal Act, 1850

(21 of 1850)

Long title and preamble. For the territories subject to the Government of the East India Company substitute India .

Section 1. For the territories subject to the Government of the East India Company substitute India and for in the Courts of the East India Company and in the Courts established by Royal Charter within the said territories substitute in any Court .

After Section 1, add the following section, namely:

2. Short title and extent. (1) This Act may be called the Caste Disabilities Removal Act, 1850.

(2) It extends to the whole of India except the State of Jammu and Kashmir.

The Indian Fatal Accidents Act, 1855

(13 of 1855)

Renumber Section 1 as Section 1-A and before Section 1-A, as so renumbered, insert the following, namely:

1. Short title and extent. (1) This Act may be called the Fatal Accidents Act, 1855.

(2) It extends to the whole of India except the State of Jammu and Kashmir.

(Act 45 of 1860)

Throughout the Code, unless otherwise expressly provided, for the States substitute India .

Preamble. For the whole of India except Part B States substitute India .

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

Section 17. Omit Part A.

For Section 18, substitute:

18. India. India means the territory of India excluding the State of Jammu and Kashmir.

Section 75. Omit or at the end of clause (a) and omit clause (b).

Section 124. For Governor wherever it occurs substitute Governor or Rajpramukh .

Section 131. In the Explanation, for the Indian Army Act, 1911 and the Indian Air Force Act, 1932 substitute the Army Act, 1950 and the Air Force Act, 1950 , respectively.

Section 139. For the Indian Army Act, 1911 and the Indian Air Force Act, 1932 substitute the Army Act, 1950 and the Air Force Act, 1950 , respectively.

Section 216. Omit or under the Fugitive Offenders Act, 1881 .

Section 294-A. For a lottery organized by the Central Government or the Government of a Part A State or a Part B State substitute a State lottery .

Section 366-B. After any country outside India insert or from the State of Jammu and Kashmir and omit the words beginning with and whoever with such intent or knowledge and ending with or by another person .

The Press and Registration of Books Act, 1867

(25 of 1867)

Throughout the Act, unless otherwise expressly provided, for the States substitute India .

Long title and preamble. For the whole of India except Part B States substitute India .

Section 1. (1) After the definition of editor , insert:

India means the territory of India excluding the State of Jammu and Kashmir .

(2) Omit the definition of States .

The Indian Divorce Act, 1869

(4 of 1869)

Long title. Omit in India.

Section 2. For except Part B States substitute except the State of Jammu and Kashmir.

Section 3. (1) In item (a) of clause (1), for Part A State substitute Part A State or Part B State .

(2) In item (b), for Ajmer substitute and Vindhya Pradesh .

(3) After item (f), insert the following, namely:

(ff) in relation to Manipur and Tripura, the High Court of Assam.

Section 17-A. For The State Government of any State within which any High Court established by Letters Patent exercises jurisdiction substitute The Government of the State within which any High Court exercises jurisdiction and omit the second paragraph.

The Indian Evidence Act, 1872

(1 of 1872)

Throughout the Act, unless otherwise expressly provided, for the States substitute India .

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

Section 3. For the definitions of State and States substitute:

India means the territory of India excluding the State of Jammu and Kashmir .

Section 37. For an Act of the Legislature of a Part A State or a Part C State substitute a State Act .

Section 79. For in a Part B State substitute in the State of Jammu and Kashmir .

Section 86. (1) In the first paragraph

(a) omit a Part B State or of ;

(b) for such Part B State or country substitute such country ;

(c) for that State or country substitute that country .

(2) In the second paragraph, omit a Part B State or and for in and for that Part B State or country substitute in and for the country .

The Special Marriage Act, 1872

(3 of 1872)

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

The Indian Contract Act, 1872

(9 of 1872)

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

Section 10. For Part A States and Part C States substitute India .

The Indian Christian Marriage Act, 1872

(15 of 1872)

Section 1. In sub-section (2), for except Part B States substitute except the States of Travancore-Cochin, Manipur and Jammu and Kashmir .

3[After the definition of church , insert the following definition]:

India means the territory comprised in the States to which this Act extends .

Section 5. For Part A States and Part C States substitute India .

Section 27. For a Part A State or a Part C State substitute India .

The Government Savings Banks Act, 1873

(5 of 1873)

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

After Section 1, insert the following as Section 2:

2. Act not to apply to deposits in Anchal Savings Bank. This Act shall not apply to any deposits made in the Anchal Savings Bank of the State of Travancore-Cochin, and, notwithstanding anything contained in this Act, any law in force in the said Sate immediately before the commencement of the Part B States (Laws) Act, 1951, relating to such deposits, shall continue to apply thereto as if that law had not been repealed.

The Indian Oaths Act, 1873

(10 of 1873)

Section 1. For except Part B States substitute except the States of Manipur and Jammu and Kashmir .

Section 4. In clause (2) of the proviso, omit in Part A States and Part C States .

The Foreign Recruiting Act, 1874

(4 of 1874)

Long title, preamble and Section 3. For Part A States and Part C States substitute India .

Section 1. Omit except Part B States .

The Indian Majority Act, 1875

(9 of 1875)

Preamble and Section 3. For Part A States and Part C States substitute India .

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

Section 4. In Illustrations (a) and (b), for a domicile in a Part A State or a Part C State substitute and Indian domicile and in all the Illustrations for a Part A State or a Part C State substitute India .

The Indian Law Reports Act, 1875

(18 of 1875)

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

Section 3. For decided on or after the said day by any High Court for a Part A State substitute decided by any High Court for a Part A State or a Part B State .

The Specific Relief Act, 1877

(1 of 1877)

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

The Indian Arms Act, 1878

(11 of 1878)

Section 1. Omit except Part B States .

Section 4. In the definition of military stores , for the States substitute India and omit the definition of States .

Section 6, 10, 27 and 29. For the States substitute India .

Section 11. For the States , where they first occur, substitute India , and omit or between the States and any other part of India .

Section 18. For States substitute India .

The Legal Practitioners Act, 1879

(18 of 1879)

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

Sections 4 and 5. For Part A States and Part C States substitute the territories to which this Act extends .

The Kazis Act, 1880

(12 of 1880)

Section 1. For But the Government of any other Part A State or the Government of a Part C State substitute But the Government of any other State .

The Negotiable Instruments Act, 1881

(26 of 1881)

Section 1. For except Part B States substitute except the State of Jammu and Kashmir .

Section 3. For the definitions of State and States , substitute:

India means the territory of India excluding the State of Jammu and Kashmir.

Sections 20, 136 and 137. For the States substitute India .

4[* * *]

Sections 134 and 135. In the Illustrations, for the States substitute India .

Section 137. For Part B State substitute the State of Jammu and Kashmir .

1. 1-4-1951, Gazette of India, 1951, Part II, Section 3, p. 354.

2. Substituted by Act 48 of 1952, Section 3 and Schedule II, for the Act .

3. Substituted by Act 48 of 1952, Section 3 and Schedule II, for For the definition of India substitute .

4. Omitted by Act 36 of 1957, Section 3 and Schedule II.