act 031 of 1954 : Shillong (Rifle Range and Umlong) Cantonments Assimilation of Laws Act, 1954

Section 1. Short title and commencement.

(1) This Act may be called the Shillong (Rifle Range and Umlong) Cantonments Assimilation of Laws Act, 1954.

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

1. 16th August, 1954, see Gazette of India 1954, Part II, s. 3.

Section 2. Definitions.

In this Act:--

(a) appointed day means the date appointed under sub-section (2) of section 1 for the coming into force of this Act.

(b) law means so much of any Act, Ordinance, Regulation, rule, order or bye-law as relates to any of the matters enumerated in Lists I and III in the Seventh Schedule to the Constitution;

Section 3. Assimilation of laws.

(1) All laws which immediately before the appointed day extend to, or are in force in the scheduled areas shall on that day cease to be in force in the scheduled areas except as respects things done or omitted to be done before that day, and for the removal of doubts, it is herby declared that section 6 of the General Clauses Act, 1897 (10 of 1897) shall apply in relation to such successor as it applies in relation to the repeal of an enactment by a Central Act.

(2) All laws which immediately before the appointed day extend to, or in force in, the Khasi and Jaintia Hills District shall as from that day extend to and be in force in the scheduled areas.

Section 4. Removal of difficulties.

If any difficulty arises in relation to the transition under section 3 from one law or group of laws to another law or group of laws, the Central Government may, by order notified in the Official Gazette, make such provisions as it considers necessary for the removal of the difficulty.