(1) This Act may be called the 1[Union Territories] (Laws) Act, 1950.
(2) It shall come into force on the 16th day of April, 1950.
1. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "Part C States".
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
16-04-1959 | Extension of the Bombay Home Guard Act, 1947 to Delhi Dt. 16.04.1959 | |||
18-04-1959 | Extension of the Assam Cooperative Societies Act, 1949 to Manipur Dt. 18.04.1959 | |||
26-05-1959 | Extension of the United Provinces Panchayats Raj Act, 1947 to Tripura Dt. 26.05.1959 | |||
21-07-1959 | Notification dated 21.07.1959 under Union Territories (Laws) Act, 1950 | |||
11-01-1960 | Extension of the Bombay Highways Act, 1955 to Manipur Dt. 11.01.1960 | |||
16-01-1960 | Extension of the Societies Registration (Assam 4th Amendment) Act, 1957 to Tripura Dt. 16.01.1960 | |||
16-01-1960 | Extension of the Societies Registration (Assam 4th Amendment) Act, 1957 to Manipur Dt. 16.01.1960 | |||
16-01-1960 | Extension of the Societies Registration (Punjab Amendment) Act, 1957 to HP Dt. 16.01.1960 | |||
19-01-1960 | Extension of the Punjab Security of the State (Amendment) Act, 1954 to HP Dt. 19.01.1960 | |||
27-12-1961 | Extension of the East Punjab Control of Bricks Supplies Act, 1949 to Delhi Dt. 27.12.1961. | |||
19-10-1962 | Extension of the East Punjab Moveable Property (Requisitioning) Act, 1947 to Himachal Pradesh Dt. 19.10.1962 |
The Central Government may, by notification in the Official Gazette, extend to 1 [the Union territory of Delhi, Himachal Pradesh, Manipur or Tripura or to any part of such territory], with such restrictions and modifications as it thinks fit, any enactment which is in force in a 2 [State] at the date of the notification, 3 * * *.
1. Subs. ibid., for certain words.
2. Subs., ibid., for Part A State.
3. Certain words, brackets and letters, omitted by Act 48 of 1952, s. 3 and the Second Schedule.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
23-03-1959 | Extension of the Bombay Money-lenders Act, 1946 to Tripura Dt. 23.03.1959 | |||
16-04-1959 | Extension of the Bombay Home Guard Act, 1947 to Delhi Dt. 16.04.1959 | |||
18-04-1959 | Extension of the Assam Cooperative Societies Act, 1949 to Manipur Dt. 18.04.1959 | |||
26-05-1959 | Extension of the United Provinces Panchayats Raj Act, 1947 to Tripura Dt. 26.05.1959 | |||
21-07-1959 | Notification dated 21.07.1959 under Union Territories (Laws) Act, 1950 | |||
30-09-1959 | Extension of Punjab Excise (Amendment) Act, 1956 to UT of Delhi dt 30.09.1959 | |||
11-01-1960 | Extension of the Bombay Highways Act, 1955 to Manipur Dt. 11.01.1960 | |||
16-01-1960 | Extension of Societies Registration (Punjab Amendment) Act, 1957 to UT of Delhi dt 16.01.1960 | |||
16-01-1960 | Extension of the Societies Registration (Assam 4th Amendment) Act, 1957 to Tripura Dt. 16.01.1960 | |||
16-01-1960 | Extension of the Societies Registration (Assam 4th Amendment) Act, 1957 to Manipur Dt. 16.01.1960 | |||
16-01-1960 | Extension of the Societies Registration (Punjab Amendment) Act, 1957 to HP Dt. 16.01.1960 | |||
19-01-1960 | Extension of the Punjab Security of the State (Amendment) Act, 1954 to HP Dt. 19.01.1960 | |||
23-01-1960 | Extension of the Orissa Warehouse Act, 1956 to Himachal Pradesh Dt. 23.01.1960 | |||
23-01-1960 | Extension of the Orissa Warehouse Act, 1956 to Tripura Dt. 23.01.1960 | |||
23-01-1960 | Extension of the Orissa Warehouse Act, 1956 to Manipur Dt. 23.01.1960 | |||
23-01-1960 | Extension of the United Provinces Panchayats Raj Act, 1947 to Manipur Dt. 23.01.1960 | |||
23-01-1960 | Extension of Orissa Warehouse Act, 1956 to UT of Delhi dt 23.01.1960 | |||
09-02-1960 | Extension of the Assam Municipal Act, 1956 to Manipur Dt. 09.02.1960 | |||
07-03-1960 | Extension of the West Bengal Land Development and Planning (Amendment) Act, 1955 to Tripura | |||
19-03-1960 | Notification dated 19.03.1960 regarding extension to Manipur | |||
14-05-1960 | Extension of Indian Stamp (Punjab Amendment) Act, 1959 to Delhi dt. 14.05.1960 | |||
02-06-1960 | Extension of Bombay Prevention of Begging Act, 1959 to Delhi dt. 02.06.1960. | |||
16-06-1960 | Extension of the Assam Requisition and Control of Vehicles Act, 1950 to Manipur Dt. 16.06.1960 | |||
08-11-1960 | Extension of the Patiala Agricultural Produce Markets Act, 2004 to HP Dt. 08.11.1960 | |||
10-11-1960 | Extension of the Bengal Agricultural Income Tax (Amendment) Act, 1957 to Tripura Dt. 10.11.1960 | |||
18-11-1960 | Extension of the Punjab Excise (Amendment) Act, 1956 to HP Dt. 18.11.1960 | |||
26-11-1960 | Extension of the Madras Cattle Disease Act, 1866 to Manipur Dt. 26.11.1960 | |||
06-01-1961 | Extension of the East Punjab Ayruvedic and Unani Practitioners Act, 1949 t o HP Dt. 06.01.1961 | |||
11-01-1961 | Extension of the Punjab Cooperative Land Mortgage Banks Act, 1957 to Himachal Pradesh Dt. 11.01.1961 | |||
06-02-1961 | Notification dated 06.02.1961 regarding extension to Himachal Pradesh | |||
25-02-1961 | Extension of Indian Stamp (Punjab Amendment) Act, 1960 to Delhi dt. 25.02.1961 | |||
27-06-1961 | Extension of the West Bengal Security Act, 1950 to Manipur Dt. 27.06.1961 | |||
10-07-1961 | Extension of the Bengal Municipal Act, 1932 to Tripura Dt. 10.07.1961 | |||
30-08-1961 | Extension of the Madhya Pradesh land Improvement Schemes Act, 1957 to Manipur Dt. 30.08.1961 | |||
27-12-1961 | Extension of the East Punjab Control of Bricks Supplies Act, 1949 to Delhi Dt. 27.12.1961. | |||
11-04-1962 | Extension of the Punjab Excise (East Punjab Amendment) Act, 1949 to Delhi Dt. 11.04.1962. | |||
19-04-1962 | Extension of the Uttar Pradesh Stamp (Amendment) Act, 1938 to Delhi Dt. 19.04.1962. | |||
09-05-1962 | Extension of the Punjab Backward Classes (Grants of Loans) Act, 1957 to Manipur Dt. 09.05.1962 | |||
16-05-1962 | Extension of the Bombay Home Guard Act, 1947 to Manipur Dt. 16.05.1962 | |||
07-06-1962 | Extension of Assam Requisition and Control of Vehicles Act, 1950 to Manipur Dt. 07.06.1962 | |||
22-08-1962 | Extension of the Madras Dramatic Performance Act, 1954 to Tripura Dt. 22.08.1962 | |||
26-09-1962 | Extension of the Madras Chit Fund Act, 1961 to Delhi Dt. 26.09.1962. | |||
18-10-1962 | Extension of the Bombay Home Guard Act, 1947 to Tripura Dt. 18.10.1962 | |||
19-10-1962 | Extension of the East Punjab Moveable Property (Requisitioning) Act, 1947 to Himachal Pradesh Dt. 19.10.1962 | |||
17-12-1962 | Extension of the Court of Wards Act, 1879 to Manipur Dt. 17.12.1962 | |||
20-02-1963 | Extension of the Bombay Habitual Offenders Act, 1959 to Himachal Pradesh Dt. 20.02.1963 | |||
26-03-1963 | Extension of the Bihar Agricultural Produce Markets Act, 1960 to Manipur Dt. 26.03.1963 | |||
15-04-1963 | Extension of Assam Shops and Establishment Act, 1948 to Manipur Dt. 15.04.1963 | |||
23-04-1963 | Notification dated 23.04.1963 under Union Territories (Laws) Act, 1950 | |||
17-05-1963 | Extension of the Punjab Pre-emption (Amendment) Act, 1960 to Himachal Pradesh to 17.05.1963 | |||
29-06-1963 | Extension of the Court Fees Act, 1870 to Manipur Dt. 29.06.1963 | |||
29-06-1963 | Extension of the Indian Stamp Act, 1899 to Manipur Dt. 29.06.1963 | |||
15-07-1963 | Extension of the Court Fees Act, 1870 to Tripura | |||
18-03-1964 | Extension of the Court Fee Act, 1870 to Himachal Pradesh Dt. 18.03.1964 | |||
02-04-1964 | Extension of the Punjab Court (Amendment) Act, 1963 to Delhi Dt. 02.04.1964. | |||
06-06-1964 | Extension of the Madras Dramatic Performance Act, 1954 to Delhi Dt. 06.06.1964. | |||
09-07-1964 | Extension of the Madras Chit Fund Act, 1961 to Delhi Dt. 09.07.1964. | |||
20-03-1965 | Extension of Indian Registration (Punjab Amendment) Act, 1961 to Delhi dt. 20.03.1965 | |||
02-09-1965 | Extension of Bombay Police Act, 1951 to Delhi Dt. 02.09.1965 | |||
14-12-1966 | Extension of the Uttar Pradesh Prevention of Cow Slaughter Act, 1955 to Delhi Dt. 14.12.1966. | |||
21-03-1968 | Extension of the Madras Gift Goods (Unlawful Possession) Act, 1961 to Delhi Dt. 21.03.1968 | |||
21-03-1968 | Extension of the Uttar Pradesh Entertainment and Betting Tax (Amendment) Act, 1961 to Delhi Dt. 21.03.1968 | |||
20-12-1969 | Extension of the Bombay Police Act, 1951 to Delhi Dt. 20.12.1969 | |||
01-01-1970 | Extension of the Orissa Preventive Detention Ordinance, 1969 to Manipur Dt. 01.01.1970 | |||
06-03-1970 | Extension of the Orissa Preventive Detention Act, 1970 to Tripura Dt. 06.03.1970 | |||
07-03-1970 | Extension of the Orissa Preventive Detention Act, 1970 to Manipur Dt. 06.03.1970 | |||
30-10-1970 | Extension of the Assam Disturbed Area Act, 1955 to Tripura Dt. 30.10.1970 | |||
25-11-1970 | Extension of the Armed Forces (Assam and Manipur) Special Powers Act, 1958 to Tripura Dt. 25.11.1970 | |||
18-01-1971 | Extension of the Punjab Security of the State Act, 1953 to Manipur Dt. 18.01.1971 | |||
22-03-1971 | Extension of the Bengal Motor Vehicles Tax (Amendment) Act, 1963 to Tripura Dt. 22.03.1971 | |||
02-07-1971 | Extension of the Bombay Relief Undertaking (Special Provisions) Act, 1958 to Delhi Dt. 02.07.1971 | |||
08-03-1973 | Extension of the Bombay Smoke-nuisance Act, 1912 to Delhi Dt. 08.03.1973 | |||
28-09-1973 | Extension of the Punjab Industrial Establishment (National and Festival Holidays and Casual and Sick Leaves) Act, 1965 to Delhi Dt. 28.09.1973 | |||
07-01-1977 | Extension of the Haryana Relief of Agriculture Indebtedness Act, 1976 to Delhi Dt. 07.01.1977. | |||
21-11-1980 | Extension of the Punjab Cinemas (Regulation) Act, 1952 to Delhi Dt. 21.11.1980 | |||
28-02-1983 | Extension of the Himachal Pradesh Khadi and Village Industries Board Act, 1966 to Delhi Dt. 28.02.1983 | |||
28-09-1983 | Extension of the West Bengal Prevention of Defacement of Property Act, 1976 to Delhi Dt. 28.09.1983 | |||
19-10-1984 | Extension of the Mysore Race Course Licensing Act, 1952 to Delhi Dt. 19.10.1984 | |||
15-12-1986 | Extension of the Bombay Labour Welfare Fund Act, 1953 to Delhi Dt. 15.12.1986 | |||
30-07-1993 | Extension of the Haryana Essential Services Maintenance Act, 1974 to Delhi Dt. 30.07.1993 | |||
02-01-2002 | Extension of the Maharashtra Control Organised Crime Act, 1999 to Delhi Dt. 02.01.2002 | |||
04-02-2002 | Corrigendum regarding extension of the Maharashtra Control Organised Crime Act, 1999 to Delhi Dt. 04.02.2002 |
(1) The Acts and Ordinances specified in the Schedule to the Merged States (Laws) Act, 1949 (59 of 1949), are hereby extended to, and shall be in force in, the States of Tripura and Vindhya Pradesh, as they are generally in force in the territories to which they extend immediately before the commencement of this Act.
(2) 1 [Subject to the provisions contained in sub-section (2A), the Acts and ordinances referred to in sub-section (1)], are hereby extended to, and shall be in force in, the State of Manipur as they are generally in force in the territories to which they extend immediately before the commencement of this Act:
Provided that the Indian Penal Code (45 of 1860) in its application to the State of Manipur shall have effect as if—
(a) in section 361, for the word "eighteen" the word "fifteen" had been substituted, and
(b) in section 375, for the word "sixteen" in clause Fifthly the word "fourteen" had been substituted, and for the word "fifteen" in the Exception the word "thirteen" had been substituted.
2 [(2A) The Acts specified in Part A of the Schedule to this Act shall not extend to the State of Manipur, and the Acts specified in Part B thereof shall extend to, and be in force in that State only as from the date of commencement of the Union Territories (Laws) Amendment Act, 1956 (68 of 1956), and shall with effect from that date, be amended to the manner and to the extent specified in the said Part.]
(3) For the purpose of facilities the application in the said States of any such Act or Ordinance as aforeaid any Court or other authority may construe the Act or Ordinance with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.
2 [Explanation.—For the purposes of this section and section 4, any reference to the State of Manipur or Tripura in relation to any period after the 31st October, 1956, shall be construed as a reference to the Union territory of Manipur or Tripura as the case may be].
1. Subs. by Act 68 of 1956, s. 2, for certain words (w.e.f. 1-1-1957).
2. Ins. by s. 2, ibid. (w.e.f. 1-1-1957).
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
23-03-1959 | Extension of the Bombay Money-lenders Act, 1946 to Tripura Dt. 23.03.1959 | |||
18-04-1959 | Extension of the Assam Cooperative Societies Act, 1949 to Manipur Dt. 18.04.1959 | |||
17-12-1962 | Extension of the Court of Wards Act, 1879 to Manipur Dt. 17.12.1962 | |||
15-04-1963 | Extension of Assam Shops and Establishment Act, 1948 to Manipur Dt. 15.04.1963 |
Section 7 of the Delhi Laws Act, 1912 (13 of 1912), the Ajmer Merwara (Extension of Laws) Act, 1947 (52 of 1947), and any law which immediately 1 [before the coming into force of any Act or Ordinance extended by this Act to any of the States of Manipur, Tripura and Vindhya Pradesh is in force in that State and corresponds to the Act or Ordinance as so extended], are hereby repealed:
Provided that the repeal shall not affect—
(a) the previous operations of any such law, or
(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law; or
(c) any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment,
and any such investigation, legal proceeding 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, patent, permit or licence granted or registration effected, under such law shall be deemed to have been done or taken under section 2 or, as the case may be, under the corresponding provision of the Act or Ordinance 2 [as extended] to the State by section 3, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under the said section 2 or, as the case may be, under the said Act or Ordinance.
1. Subs. by s. 3, ibid., for certain words (w.e.f. 1-1-1957).
2. Subs. by Act 68 of 1956, s. 3, for "as now extended" (w.e.f. 1-1-1957).