An act to extend certain laws to certain areas administered as parts of Governors' Provinces or as Chief Commissioners' Provinces.
Whereas by orders under section 290A of the Government of India Act, 1935 (26 Geo. 5, c. 2), provision has been made for the administration of certain areas either as if they formed part of an adjoining Governor's Province or as if they were a Chief Commissioner's province;
And whereas it is expedient to provide that certain laws should be extended to, and by virtue of such extension, be in force in, the said areas;
It is hereby enacted as follows:
(1) This Act may be called the Merged States (Laws) Act, 1949.
(2) It shall come into force on the 1st day of January, 1950.
In this Act,
(a) the expression absorbing Province and merged State have the same meanings as in the State's Merger (Governors' Provinces) Order, 19492, as amended by the State's Merger (United Provinces) Order, 19493; and
(b) the expression new Provinces means the Chief Commissioner's Provinces constituted by the State's Merger (Chief Commissioner's Provinces) Order, 19492, as amended by the State's Merger (United Provinces) Order, 1949.
(1) The Acts, Ordinances and Regulations specified in the Schedule are hereby extended to, and shall be in force in, all the new Provinces.
(2) So much of any of the Acts, Ordinances and Regulations specified in the Schedule as extends to any absorbing Province and relates to matters with respect to which the Dominion Legislature has power to make laws for a Governor's Province is hereby extended to, and shall be in force in, all the Merged States which are now administered as part of that Province.
(3) If any of the said Acts, Ordinances and Regulations as in force in any absorbing Province immediately before the commencement of this Act is subject to any amendments, made by the Legislature of that Province, that Act, Ordinance or Regulation shall be deemed to be extended to, and to be in force in, all the merged States which are now administered as part of that Province, subject to so much of the said amendments as relate to matters with respect to which the Dominion Legislature has power to make laws for a Governor's Province.
In any Act, Ordinance or Regulation specified in the Schedule, notwithstanding anything contained in the General Clauses Act, 1897 (10 of 1897),
(a) any reference, by whatever form of words, to the acceding States shall be construed as not including a reference to any of the merged States or to any of the States (other than the United State of Saurashtra) mentioned in the State's Merger (Chief Commissioners' Provinces) Order, 1949, as amended by the State's Merger (United Provinces) Order, 1949;
(b) any reference, by whatever form of words, to Indian British subjects shall be deemed to include a reference to persons who, immediately before the 1st day of August, 1949, were subjects of any of the merged States or of any of the State (other than the United State of Saurashtra) mentioned in the State's Merger (Chief Commissioners' Provinces) Order, 1949, as amended by the State's Merger (United Provinces) Order, 1949;
(c) any reference, by whatever form of words, to the Provinces generally or to the Chief Commissioners' Provinces generally shall be construed as including a reference to the new Provinces; and
(d) any reference, by whatever form of words, to an absorbing Province shall be construed as including a reference to the merged States which are now administered as part of that Province.
If immediately before the commencement of this Act there is in force in any of the new Provinces or merged States an Act, Ordinance, Regulation or other law corresponding to an Act, Ordinance or Regulation specified in the Schedule, whether such Act, Ordinance or Regulation is in force by virtue of an Order under the Extra-Provincial Jurisdiction Act, 19474 (47 of 1947), or by virtue of any other Legislative power, such corresponding law shall upon the commencement of this Act,
(a) in a new Province, stand repealed, and
(b) in a merged State, stand repealed to the extent to which the law relates to matters with respect to which the Dominion Legislature has power to make laws for a Governor's Province.
(1) The repeal by section 5 of this Act of any corresponding law in force in the new Provinces or merged States immediately before the commencement of this Act shall not affect
(a) the previous operation 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.
(2) Subject to the provisions of sub-section (1), 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 license granted or registration effected, under such corresponding law shall be deemed to have been done or taken under the corresponding provision of the Act, Ordinance or Regulation as now extended to, and in force in, the new Province or merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said Act, Ordinance or Regulation.
For the purpose of facilitating the application in any of the new Provinces or merged States of any Act, Ordinance or Regulation specified in the Schedule, any Court or other authority may construe any such Act, Ordinance or Regulation 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.
THE SCHEDULE
(See section 3)
LAWS EXTENDED TO THE NEW PROVINCES AND MERGED STATES
| Year |
Number |
Short title |
| Acts |
||
| 1839 |
XXXII |
.. The Interest Act, 1839, (a) |
| 1841 |
X |
.. The Indian Registration of Ships Act, 1841. (a) |
| 1850 |
XI |
.. The Indian Registration of Ships Act (1841) Amendment Act, 1850. (a) |
| 1850 |
XVIII |
.. The Judicial Officers' Protection Act, 1850. |
| 1850 |
XIX |
.. The Apprentices Act, 1850. (a) |
| 1850 |
XXI |
.. The Caste Disabilities Removal Act, 1850. |
| 1850 |
XXXIV |
.. The State Prisoners Act, 1850. |
| 1850 |
XXXVII |
.. The Public Servants (Inquiries) Act, 1850. |
| 1855 |
XII |
.. The Legal Representatives Suits Act, 1855. |
| 1855 |
XIII |
.. The Indian Fatal Accidents Act, 1855. |
| 1856 |
IX |
.. The Indian Bills of Lading Act, 1856. |
| 1856 |
XV |
.. The Hindu Widows' Re-marriage Act, 1856. |
| 1857 |
XIII |
.. The Opium Act, 1857. |
| 1858 |
III |
.. The State Prisoners Act, 1858. |
| 1860 |
XXI |
.. The Societies Registration Act, 1860. |
| 1860 |
XLV |
.. The Indian Penal Code, 1860 |
| 1861 |
V |
.. The Police Act, 1861. |
| 1862 |
III |
.. The Government Seal Act, 1862. |
| 1863 |
XXIII |
.. The Wastelands (Claims) Act, 1863. |
| 1865 |
III |
.. The Carriers Act, 1865. |
| 1866 |
XXI |
.. The Native Converts' Marriage Dissolution Act, 1866. (a) |
| 1867 |
XVI |
.. The Acting Judges Act, 1867. |
| 1867 |
XXV |
.. The Press and Registration of Books Act, 1867. |
| 1869 |
IV |
.. The Indian Divorce Act, 1869. |
| 1870 |
VII |
.. The Court-fees Act, 1870. |
| 1871 |
I |
.. The Cattle-trespass Act, 1871. |
| 1871 |
XXIII |
.. The Pensions Act, 1871. |
| 1871 |
XXXI |
.. The Indian Weights and Measures of Capacity Act, 1871. |
| 1872 |
I |
.. The Indian Evidence Act, 1872. |
| 1872 |
III |
.. The Special Marriage Act, 1872. (a) |
| 1872 |
IX |
.. The Indian Contract Act, 1872. |
| 1872 |
XV |
.. The Indian Christian Marriage Act, 1872. |
| 1873 |
V |
.. The Government Saving Banks Act, 1873. |
| 1873 |
X |
.. The Indian Oaths Act, 1873. (a) |
| 1874 |
III |
.. The Married Women's Property Act, 1874. |
| 1874 |
IV |
.. The Foreign Recruiting Act, 1874. |
| 1875 |
IX |
.. The Indian Majority Act, 1875. |
| 1875 |
XVIII |
.. The Indian Law Reports Act, 1875. |
| 1877 |
I |
.. The Specific Relief Act, 1877, fa) |
| 1878 |
I |
.. The Opium Act, 1878 (a) |
| 1878 |
VI |
.. The Indian Treasure-trove Act, 1878. |
| 1878 |
VIII |
.. The Sea Customs Act, 1878. (a) |
| 1878 |
XI |
.. The Indian Arms Act, 1878 (a) |
| 1879 |
XVIII |
.. The Legal Practitioners Act, 1879 |
| 1880 |
I |
.. The Religious Societies Act, 1880. |
| 1880 |
XIII |
.. The Vaccination Act, 1880. |
| 1881 |
XI |
.. The Municipal Taxation Act, 1881. |
| 1881 |
XXVI |
.. The Negotiable Instruments Act, 1881. |
| 1882 |
II |
.. The Indian Trusts Act, 1882. |
| 1882 |
IV |
.. The Transfer of Property Act, 1882. |
| 1882 |
VII |
.. The Powers of Attorney Act, 1882. |
| 1884 |
IV |
.. The Indian Explosives Act, 1884. |
| 1885 |
XVIII |
.. The Land Acquisition (Mines) Act, 1885. |
| 1886 |
VI |
.. The Births, Deaths, and Marriages Registration Act, 1886. |
| 1886 |
XI |
.. The Indian Tramways Act, 1886. |
| 1887 |
VII |
.. The Suits Valuation Act, 1887. |
| 1887 |
IX |
.. The Provincial Small Cause Courts Act, 1887. |
| 1888 |
III |
.. The Police Act, 1888. |
| 1889 |
IV |
.. The Indian Merchandise Marks Act, 1889. (a) |
| 1890 |
I |
.. The Revenue Recovery Act, 1890. |
| 1890 |
VI |
.. The Charitable Endowments Act, 1890. |
| 1890 |
VIII |
.. The Guardians and Wards Act, 1890. |
| 1890 |
XI |
.. The Prevention of Cruelty to Animals Act, 1890. (a) |
| 1891 |
XVIII |
.. The Bankers' Books Evidence Act, 1891. |
| 1893 |
IV |
.. The Partition Act, 1893. |
| 1894 |
I |
.. The Land Acquisition Act, 1894. |
| 1894 |
IX |
.. The Prisons Act, 1894. |
| 1897 |
III |
.. The Epidemic Diseases Act, 1897. |
| 1897 |
IV |
.. The Indian Fisheries Act, 1897. |
| 1897 |
X |
.. The General Clauses Act, 1897. |
| 1898 |
III |
.. The Lepers Act, 1898. (a) |
| 1898 |
V |
.. The Code of Criminal Procedure, 1898 (a) |
| 1898 |
VI |
.. The Indian Post Office Act, 1898. |
| 1898 |
IX |
.. The Live-stock Importation Act, 1898. |
| 1899 |
II |
.. The Indian Stamp Act, 1899. |
| 1899 |
IV |
.. The Government Buildings Act, 1899. |
| 1900 |
III |
.. The Prisoners Act, 1900. |
| 1901 |
II |
.. The Indian Tolls (Army and Air Force) Act, 1901. |
| 1903 |
VII |
.. The Indian Works of Defence Act, 1903. |
| 1903 |
xrv |
.. The Indian Foreign Marriage Act, 1903, (a) |
| 1903 |
XV |
.. The Indian Extradition Act, 1903, (a) |
| 1904 |
VII |
.. The Ancient Monuments Preservation Act, 1904. (a) |
| 1905 |
IV |
.. The Indian Railway Board Act, 1905. |
| 1906 |
III |
.. The Indian Coinage Act, 1906. |
| 1908 |
V |
.. The Code of Civil Procedure, 1908. |
| 1908 |
VI |
.. The Explosive Substances Act, 1908. |
| 1908 |
IX |
.. The Indian Limitation Act, 1908. (a) |
| 1908 |
XIV |
.. The Indian Criminal Law Amendment Act, 1908. |
| 1908 |
XV |
.. The Indian Ports Act, 1908. |
| 1908 |
XVI |
.. The Indian Registration Act, 1908. |
| 1909 |
IV |
.. The Whipping Act, 1909. (a) |
| 1909 |
VII |
.. The Anand Marriage Act, 1909. |
| 1910 |
IX |
.. The Indian Electricity Act, 1910. |
| 1911 |
II |
.. The Indian Patents and Designs Act, 1911.(a) |
| 1911 |
VIII |
.. The Indian Army Act, 1911. (a) |
| 1911 |
X |
.. The Prevention of Seditious Meetings Act, 1911. |
| 1912 |
IV |
.. The Indian Lunacy Act, 1912. (a) |
| 1913 |
II |
.. The Official Trustees Act, 1913. |
| 1913 |
III |
.. The Administrator General's Act, 1913. (a) |
| 1913 |
VI |
.. The Mussalman Wakf Validating Act, 1913. |
| 1913 |
VII |
.. The Indian Companies Act, 1913.(a) |
| 1914 |
II |
.. The Destructive Insects and Pests Act, 1914. |
| 1914 |
III |
.. The Indian Copyright Act, 1914. (a) |
| 1914 |
IX |
.. The Local Authorities Loans Act, 1914. |
| 1916 |
VII |
.. The Indian Medical Degrees Act, 1916. |
| 1916 |
XV |
.. The Hindu Disposition of Property Act, 1916. |
| 1917 |
V |
.. The Destruction of Records Act, 1917. |
| 1917 |
XVIII |
.. The Post Office Cash Certificates Act, 1917. |
| 1918 |
II |
.. The Cinematograph Act, 1918. |
| 1918 |
XXII |
.. The Bronze Coin (Legal Tender) Act, 1918. |
| 1919 |
I |
.. The Local Authorities Pensions and Gratuities Act, 1919. |
| 1919 |
XII |
.. The Poisons Act, 1919. |
| 1920 |
V |
.. The Provincial Insolvency Act, 1920. |
| 1920 |
X |
.. The Indian Securities Act, 1920. |
| 1920 |
XIV |
.. The Charitable and Religious Trusts Act, 1920. |
| 1920 |
XXIII |
.. The Indian Rifles Act, 1920. |
| 1920 |
XXXIII |
.. The Identification of Prisoners Act, 1920. |
| 1920 |
XXXIX |
.. The Indian Elections Offences and Inquiries Act, 1920. (a) |
| 1920 |
XLVII.. |
The Imperial Bank of India Act, 1920. (a) |
| 1921 |
XVIII |
.. The Maintenance Orders Enforcement Act, 1921. (a) |
| 1922 |
XXII |
.. The Police (Incitement to Disaffection) Act, 1922. |
| 1923 |
IV |
.. The Indian Mines Act, 1923. (a) |
| 1923 |
V |
.. The Indian Boilers Act, 1923. |
| 1923 |
VI |
.. The Cantonments (House Accommodation) Act, 1923. |
| 1923 |
VIII |
.. The Workmen's Compensation Act, 1923. |
| 1923 |
XIV |
.. The Indian Cotton Cess Act, 1923. |
| 1923 |
XIX |
.. The Indian Official Secrets Act, 1923. |
| 1923 |
XXI |
.. The Indian Merchant Shipping Act, 1923. (a) |
| 1923 |
XXIII |
.. The Legal Practitioners (Women) Act, 1923. |
| 1923 |
XLII |
.. The Mussalman Wakf Act, 1923. |
| 1924 |
II |
.. The Cantonments Act, 1924. |
| 1924 |
IV |
.. The Central Board of Revenue Act, 1924. |
| 1924 |
XIX |
.. The Land Customs Act, 1924, (a) |
| 1925 |
IV |
.. The Indian Soldiers (Litigation) Act, 1925. |
| 1925 |
XII |
.. The Cotton Ginning and Pressing Factories Act, 1925. |
| 1925 |
XIX |
.. The Provident Fund Act, 1925 |
| 1925 |
XXVI |
.. The Indian Carriage of Goods by Sea Act, 1925. |
| 1925 |
XXXVI |
.. The Indian Succession Act, 1925. |
| 1926 |
III |
.. The Government Trading Taxation Act, 1926. |
| 1926 |
VII |
.. The Indian Naturalization Act, 1926. (a) |
| 1926 |
XII |
.. The Contempt of Courts Act, 1926. (a) |
| 1926 |
XVI |
.. The Indian Trade Unions Act, 1926. |
| 1926 |
XXI |
.. The Legal Practitioners (Fees) Act, 1926. (a) |
| 1926 |
XXXVIII |
.. The Indian Bar Councils Act, 1926. (a) |
| 1927 |
XVI |
.. The Indian Forest Act, 1927. |
| 1927 |
XVII |
.. The Indian Lighthouse Act, 1927. |
| 1928 |
XII |
.. The Hindu Inheritance (Removal of Disabilities) Act, 1928. |
| 1929 |
II |
.. The Hindu Law of Inheritance (Amendment) Act, 1929. (a). |
| 1929 |
XIX |
.. The Child Marriage Restraint Act, 1929. |
| 1930 |
II |
.. The Dangerous Drugs Act, 1930. |
| 1930 |
III |
.. The Indian Sale of Goods Act, 1930. |
| 1930 |
XXIV |
.. The Indian Lac Cess Act, 1930. |
| 1930 |
XXX |
.. The Hindu Gains of Learning Act, 1930. |
| 1930 |
XXXII |
.. The Mussalman Wakf Validating Act, 1930. |
| 1931 |
XVI |
.. The Provisional Collection of Taxes Act, 1931. |
| 1931 |
XXIII |
.. The Indian Press (Emergency Powers) Act, 1931. (a) |
| 1932 |
IX |
.. The Indian Partnership Act, 1932. |
| 1932 |
XII |
.. The Foreign Relations Act, 1932. (a) |
| 1932 |
XIV |
.. The Indian Air Force Act, 1932. (a) |
| 1932 |
XX |
.. The Port Haj Committees Act, 1932. (a) |
| 1932 |
XXII |
.. The Tea Districts Emigrant Labour Act, 1932. |
| 1932 |
XXIII |
.. The Criminal Law Amendment Act, 1932.. |
| 1933 |
II |
.. The Children (Pledging of Labour) Act, 1933. |
| 1933 |
XXVII |
.. The Indian Medical Council Act, 1933. (a) |
| 1934 |
II |
.. The Reserve Bank of India Act, 1934. |
| 1934 |
VIII |
.. The Khaddar (Name Protection) Act, 1934. |
| 1934 |
XIX |
.. The Indian Dock Labourers Act, 1934. (a) # |
| 1934 |
XX |
.. The Indian Carriage by Air Act, 1934. |
| 1934 |
XXII |
.. The Indian Aircraft Act, 1934. |
| 1934 |
XXX |
.. The Petroleum Act, 1934. |
| 1934 |
XXXII |
.. The Indian Tariff Act, 1934. |
| 1934 |
XXXIV |
.. The Indian Navy (Discipline) Act, 1934. (a) |
| 1936 |
III |
.. The Parsi Marriage and Divorce Act, 1936. |
| 1936 |
IV |
.. The Payment of Wages Act, 1936. |
| 1937 |
I |
.. The Agricultural Produce (Grading and Marking) Act, 1937. |
| 1937 |
XVIII |
.. The Hindu Women's Rights to Property Act, 1937. (a) |
| 1937 |
XIX |
.. The Arya Marriage Validation Act, 1937. |
| 1937 |
XXV |
.. The Federal Court Act, 1937. |
| 1937 |
XXVI |
.. The Muslim Personal Law (Shariat) Application Act, 1937. |
| 1938 |
IV |
.. The Insurance Act, 1938. |
| 1938 |
V |
.. The Manoeuvres, Field Firing and Artillery Practice Act, 1938. |
| 1938 |
VIII |
.. The Indian Tea Control Act, 1938. (a) |
| 1938 |
XX |
.. The Criminal Law Amendment Act, 1938. |
| 1938 |
XXIV |
.. The Employers Liability Act, 1938. |
| 1938 |
XXVI |
.. The Employment of Children Act, 1938. |
| 1939 |
IV |
.. The Motor Vehicles Act, 1939. (a) |
| 1939 |
VIII |
.. The Dissolution of Muslim Marriages Act, 1939. |
| 1939 |
IX |
.. The Standards of Weight Act, 1939. (a) |
| 1939 |
XIX |
.. The Coal Mines Safety (Stowing) Act, 1939. (a). |
| 1939 |
.. The Indian Naval Reserve Forces (Discipline) Act, 1939. (a) |
|
| 1940 |
V |
.. The Trade Marks Act, 1940. (a) |
| 1940 |
X |
.. The Arbitration Act, 1940. |
| 1940 |
XXIII |
.. The Drugs Act, 1940. |
| 1940 |
XXVII |
.. The Agricultural Produce Cess Act, 1940. |
| 1941 |
XIX |
.. The Mines Maternity Benefit Act, 1941. (a) |
| 1941 |
XX |
.. The Professions Tax Limitation Act, 1941. (a) |
| 1941 |
XXI |
.. The Federal Court Act, 1941. |
| 1941 |
XXV |
.. The Railway (Local Authorities' Taxation) Act, 1941. |
| 1942 |
VII |
.. The Coffee Market Expansion Act, 1942 |
| 1942 |
XVIII |
.. The Weekly Holidays Act, 1942. |
| 1942 |
XIX |
.. The Industrial Statistics Act, 1942. (a) |
| 1942 |
XXVI |
.. Federal Court (Supplemental Powers) Act, 1942. (a) |
| 1943 |
IX |
.. The Reciprocity Act, 1943. |
| 1944 |
I |
.. The Central Excises and Salt Act, 1944. |
| 1944 |
X |
.. The Indian Coconut Committee Act, 1944. (a) |
| 1944 |
XVIII |
.. The Public Debt. Act, 1944. |
| 1946 |
IX |
.. The Indian Oil Seeds Committee Act, 1946. (a) |
| 1946 |
XVII |
.. The Protective Duties Act, 1946. (a) |
| 1946 |
XIX |
.. The Hindu Married Women's Right to Separate Residence and Maintenance Act, 1946(a) |
| 1946 |
XX |
.. The Industrial Employment (Standing Orders) Act, 1946. |
| 1946 |
XXII |
.. The Mica Mines Labour Welfare Fund Act, 1946. |
| 1946 |
XXIV |
.. The Essential Supplies (Temporary Powers) Act, 1946. (a) |
| 1946 |
XXV |
.. The Delhi Special Police Establishment Act, 1946. |
| 1946 |
XXVIII |
.. The Hindu Marriage Disabilities Removal Act, 1946. |
| 1947 |
II |
.. The Prevention of Corruption Act, 1947. (a) |
| 1947 |
VII |
.. The Foreign Exchange Regulation Act, 1947. (a) |
| 1947 |
XII |
.. The Railways (Transport of Goods) Act, 1947. (a) |
| 1947 |
XIV |
.. The Industrial Disputes Act, 1947. |
| 1947 |
XV |
.. The Armed Forces (Emergency Duties) Act, 1947. |
| 1947 |
XVI |
.. The Trading with the Enemy (Continuance of Emergency Provisions) Act, 1947. |
| 1947 |
XVIII |
.. The Imports and Exports (Control) Act, 1947. |
| 1947 |
XXIV |
.. The Rubber (Production and Marketing) Act, 1947. |
| 1947 |
XXIX |
.. The Capital Issues (Continuance of Control) Act, 1947. (a) |
| 1947 |
XXXI |
.. The Antiquities (Export Control) Act, 1947. |
| 1947 |
XXXII |
.. The Coal Mines Labour Welfare Fund Act, 1947. |
| 1947 |
XLIII |
.. The United Nations (Security Council) Act, 1947. |
| 1947 |
XL |
.. VI The United Nations (Privileges and Immunities) Act, 1947. |
| 1948 |
I |
.. The Federal Court (Enlargement of Jurisdiction) Act, 1948. |
| 1948 |
VIII |
.. The Pharmacy Act, 1948. |
| 1948 |
IX |
.. The Dock Workers (Regulation of Employment) Act, 1948. |
| 1948 |
XI |
.. The Minimum Wages Act, 1948. |
| 1948 |
XII |
.. The Rehabilitation Finance Administration Act, 1948. |
| 1948 |
XV |
.. The Industrial Finance Corporation Act, 1948. |
| 1948 |
XVI |
.. The Dentists Act, 1948. |
| 1948 |
XXII |
.. The Indian Power Alcohol Act, 1948. |
| 1948 |
XXIX |
.. The Atomic Energy Act, 1948. (a) |
| 1948 |
XXXII |
.. The Road Transport Corporations Act, 1948. (a) |
| 1948 |
XXXIV |
.. The Employees State Insurance Act, 1948. |
| 1948 |
XXXVII |
.. The Census Act, 1948. |
| 1948 |
XL |
.. The Indian Matrimonial Causes (War Marriages) Act, 1948. |
| 1948 |
XLVI |
.. The Coal Mines Provident Fund and Bonus Schemes Act, 1948. |
| 1948 |
XLVII |
.. The Displaced Persons (Institution of Suits) Act, 1948. (a) |
| 1948 |
LIII |
.. The Mines and Minerals (Regulation and Development) Act, 1948. (a) |
| 1948 |
LIV |
.. The Electricity (Supply) Act, 1948. |
| 1948 |
LXI |
.. The Central Silk Board Act, 1948. |
| 1948 |
LXIII |
.. The Factories Act, 1948. |
| 1949 |
X |
.. The Banking Companies Act, 1949. |
| 1949 |
XIII |
.. The Central Tea Board Act, 1949. (a) |
| 1949 |
XXI |
.. The Hindu Marriages Validity Act, 1949. (a). |
| 1949 |
XXIII |
.. The Influx from Pakistan (Control) Act, 1949. (a) |
| 1949 |
XXV |
.. The Displaced Persons (Legal Proceedings) Act, 1949. (b) |
| 1949 |
XXX |
.. The Public Companies (Limitation of Dividends) Act, 1949. (a) |
| 1949 |
XXXVIII |
.. The Chartered Accountants Act, 1949. |
Ordinances
| 1940 |
IV |
.. The Currency Ordinance, 1940. |
| 1941 |
XI |
.. The Essential Services (Maintenance) Ordinance, 1941. |
| 1942 |
XLI |
.. The Armed Force (Special Powers) Ordinance, 1942. |
| 1944 |
XXXVIII |
.. The Criminal Law Amendment Ordinance, 1944. |
| 1944 |
XLII |
.. The Post Office National Savings Certificate Ordinance, 1944. 5 |
| 1945 |
XLVII |
.. The International Monetary Fund and Bank Ordinance, 1945. |
| 1949 |
XI |
.. The Industrial Tribunals Payment of Bonus (National Savings Certificates) Ordinance, 1949. 6 |
Regulation
| 1818 |
III |
.. The Bengal State Prisoners Regulation, 1818. |
1. For Statement of Objects and Reasons see Government of India Gazette 1949 Part V.P. 401 unmodified by ALO 1950 and for Hindi text see RHP (Extra) Dated 5-11-88, p. 2717.
2. See S.O. 25, Gaz. of 1, Extra, 1949, page 1317.
3. See S.O. 27, ibdi page 2611.
4. Now Foreign Jurisdiction Act, 1947.
5. These Acts have been repealed now.
6. The Acts and the ordinances stand expired now.