1Punjab Merged States (Laws) Act, 1950*
| [Punjab Act No. 5 of 1950] | [12th April, 1950] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by legislation. |
| 1950 | 5 | The Punjab Merged States (Laws) Act, 1950 | Amended in part by the Adaptation of Laws Order, 1950. Amended in part by Punjab Act 9 of 19522 Amended by Punjab Act 28 of 19543 |
An Act to extend certain laws to the merged States of Loharu, Dujana and Pataudi.
Whereas by an order under section 290-A of the Government of India Act, 1935, provision has been made for the administration of the States of Lobaru, Dujana and Pataudi as if they formed part of the State of Punjab;
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 States;
It is hereby enacted as follows:-
1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1950 page 160(ii) for proceedings in the Assembly, see Punjab Legislative Assembly Debates, Volume 1, 1950, pages (18) 45-(15) 49.
* [Received the assent of His Excellency the Governor on the 12th April, 1950; and first published in the Punjab Government Gazette (Extraordinary) of April 15, 1950]
2. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), dated 26th June, 1952, page 488; for proceedings in the Assembly, see Punjab Legislative Assembly Debates, 1952, and Punjab Legislative Council Debates. Volume 2, pp. (17) 24-(17) 27.
3. For Statement of Objects and Reasons, see Punjab Government Gazette (Extra), 1954, page 719.
1. Short title and commencement.- (1) This Act may be called the Punjab Merged States (Laws) Act, 1950.
(2) It shall come into force at once.
2. Definition.- In this Act the expression "merged States" means the States of Loharu, Dujana or Pataudi.
3. Extension of Laws.- All the Acts specified in Schedule I and so much of any of the Acts specified in Schedule II as extends to the State of Punjab and relates to matters with respect to which the State Legislature has power to make laws for a State are hereby extended to, and shall be in force in, all the merged States:
Validation of certain actions under Punjab Act 5 of 1939.- 1[Provided that the provisions of the Punjab Agricultural Produce Markets Act, 1939, shall be deemed to be extended to and in force in the merged State of Loham as from the first day of April, 1948, and all notifications issued, orders made and action taken in relation thereto shall be deemed to be issued, made or taken as if the Act was then in force].
1. Added by Punjab Act No. 9 of 1952, section 2.
4. Interpretation of Laws extended.- In any Act specified in the Schedules notwithstanding anything contained in the General Clauses Act, 1897, and the Punjab General Clauses Act, 1898,-
(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;
(b) any reference, by whatever form or words, to the State of Punjab shall be ??? as including a reference to the merged States which are now administered together with that State.
5. Repeal of corresponding laws.- If immediately before the commencement of this Act, there is in force in any of the mereged States an Act, Ordinance, Regulation or other law corresponding to an Act specified in the Schedules whether such Act, Ordinance or Regulation or other law is in force by virtue of an Order under the Extra-Provincial Jurisdiction Act, 1947, or by virtue of any other legislative power, such corresponding law shall, upon the commencement of this Act, stand repealed to the extent to which the law relates to mailers with respect to which the State Legislature of the State has power to make laws for a State.
6. Savings.- (1) The repeal any section 5 of this Act of any corresponding law in force in the merged State immediately before the commencement of this Act shall not effect-
(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-laws or scheme framed, certificate, patent, permit or licence granted or registration effected, under such corresponding law shall be deemed to have been done or taken under the corresponding provision of the Act, as now extended to, and in force in, the merged State and shall continue in force accordingly unless and until superseded by anything done or any action taken under the said Act.
7. Powers of Courts and other authorities for purposes of facilitating application of laws.- For the purpose of ??? the application in any of the merged States of any Act specified in the Schedules, any Court or other authority may construe any such Act with such affection, not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.
8. Repeal of Ordinance No. 26 of 1949.- The Bast Punjab Merged States (Laws) Ordinance No. 26 of 1949, is hereby repealed, but notwithstanding such repeal any orders made, anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been made, done or taken in exercise of any powers conferred by or under this Act.
Schedule 1
SCHEDULE I
(See section 3)
| Year | Number | Short Title |
| 1[1856 | 20 | The Bengal Chaukidari Act, 1956.] |
| 1[1861 | 5 | The Police Act, 1861, as amended by the East Punjab Act 30 of 1948.] |
| 1861 | 16 | The Stage Carriages Act, 1861. |
| 1867 | 3 | The Public Gambling Act, 1867. |
| 1867 | 23 | The Punjab Murderous Outrages Act, 1867. |
| 1872 | 4 | The Punjab Laws Act, 1872. |
| 1873 | 8 | The Northern India Canal and Drainage Act, 1873. |
| 1878 | 12 | The Punjab Laws (Amendment) Act, 1878. |
| 1878 | 17 | The Northern India Ferries Act, 1878. |
| 1879 | 14 | The Hackney Carriage Act, 1879. |
| 1880 | 13 | The Vaccination Act, 1880. |
| 1881 | 11 | The Municipal Taxation Act, 1881. |
| 1[1883 | 19 | The Land Improvement Loans Act, 1883.] |
| 1883 | 20 | The Punjab District Boards Act, 1883. |
| 1[1884 | 12 | The Agriculturists Loans Act, 1884.] |
| 1887 | 16 | The Punjab Tenancy Act, 1887. |
| 1887 | 17 | The Punjab Land Revenue Act, 1887. |
| 1890 | 3 | The Revenue Recovery Act, 1890. |
| 1[1897 | 8 | The Reformatory Schools Act, 1897.] |
| 1898 | 1 | The Punjab General Clauses Act, 1898. |
| 1[1899 | 13 | The Glanders and Farcy Act, 1899.] |
| 1900 | 2 | The Punjab Land Preservation Act, 1900. |
| 1900 | 13 | The Punjab Alienation of Land Act, 1900. |
| 1903 | 2 | The Punjab Court of Wards Act, 1903. |
| 1905 | 3 | The Punjab Minor Canals Act, 1905. |
| 1[1910 | 5 | The Dourine Act, 1910] |
| 1911 | 3 | The Punjab Municipal Act, 1911. |
| 1[1912 | 2 | The Co-operative Societies Act, 1912.] |
| 1912 | 5 | The Coionization of Government Lands (Punjab) Act, 1912. |
| 1913 | 1 | The Punjab Pre-emption Act, 1913. |
| 1913 | 2 | The Redemption of Mortgages (Punjab) Act, 1913. |
| 1[1913 | 3 | The Punjab Forest (Sale of Timber) Act, 1913]. |
| 1914 | 1 | The Punjab Excise Act, 1914. |
| 1911 | 2 | The Punjab Fisheries Act, 1914 |
| 1916 | 1 | The Punjab Military Transport Act, 1916 |
| 1916 | 2 | The Punjab Medical Regisuation Act, 1916. |
| 1918 | 5 | The Restrietion of Habitual Offenders (Punjab) Act, 1918. |
| 1918 | 6 | The Punjab Courts Act, 1918. |
| 1918 | 8 | The Punjab village and Small Towns Patrol Act, 1918. |
| 1[1919 | 7 | The Punjab Primary Education Act, 1919.] |
| 1920 | 1 | The Punjab Limitation (Custom) Act, 1920. |
| 1920 | 2 | The Punjab Custom (Power to Contest) Act, 1920. |
| 1922 | 2 | The Punjab Small Towns Act, 1922. |
| 1922 | 4 | The Punjab Town Improvement Act, 1922. |
| 1923 | 5 | The Punjab Local Option Act, 1923. |
| 1924 | 4 | The Punjab Motor Vehicles Taxation Act, 1924. |
| 1925 | 8 | The Sikh Gurdwaras Act, 1925. |
| 1925 | 24 | The Sikh Gurdwaras (Supplementary) Act, 1925. |
| 1926 | 5 | The Punjab Aerial Ropeways Act, 1926. |
| 1926 | 10 | The Good Conduct Prisoners' Probational Release Act, 1926 |
| 1[1926 | 11 | The Punjab Borstal Act, 1926]. |
| 1929 | 8 | The Punjab Pure Food Act, 1929. |
| 1930 | 1 | The Punjab Regulation of Accounts Act, 1930. |
| 1931 | 2 | The Punjab Municipal (Executive Officer) Act, 1931. |
| 1932 | 1 | The Punjab Nurses Registration Act, 1932. |
| 1933 | 2 | The Punjab Wild Birds and Wild Animals Protection Act, 1933. |
| 1934 | 5 | The Tobacco Vend Fees Act, 1934. |
| 1934 | 7 | The Punjab Relief of Indebtedness Act, 1934. |
| 1935 | 4 | The Punjab Suppression of Immoral Traffic Act, 1935. |
| 1936 | 2 | The Punjab Debtors Protection Act, 1936. |
| 1936 | 3 | The Punjab Entertainments Duty Act, 1936. |
| 1936 | 5 | The Punjab Copying Fees Act, 1936. |
| 1937 | 2 | The Punjab Legislative Assembly (Removal of Disqualifications) Act, 1937. |
| 1938 | 3 | The Punjab Registration of Money Lenders Act, 1938. |
| 1938 | 4 | The Punjab Restitution of Mortgaged Lands Act, 1938. |
| 1939 | 1 | The Punjab Motor Spirit (Taxation of Sales) Act, 1939. |
| 1939 | 5 | The Punjab Agricultural Produce Markets Act, 1939. |
| 1939 | 11 | The Punjab Village Panchayats Act, 1939. |
| 1940 | 10 | The Punjab Trade Employees Act, 1940. |
| 1940 | 17 | The Punjab Urban Immovable Property Tax Act, 1940. |
| 1[1940 | 18 | The Punjab Primary Education Act, 1940.] |
| 1941 | 5 | The Punjab Jagirs Act, 1941. |
| 1941 | 7 | The Punjab Suppression of Indecent Advertisements Act, 1941. |
| 1941 | 12 | The Punjab Weights and Measures Act, 1941. |
| 1942 | 4 | The Punjab Legislative Assembly (Allowance of Members) Act, 1942. |
| 1942 | 7 | The Music in Muslim Shrines Act, 1942. |
| 1943 | 6 | The Punjab Maternity Benefit Act, 1943. |
| 1[1947 | 3 | The Punjab Special Tribunals (Continuance) Act, 1947.] |
| 1947 | 6 | The East Punjab Ministers Salaries Act, 1947. |
| 1947 | 7 | The East Punjab University Act, 1947. |
| 1947 | 8 | The Bast Punjab Volunteer Corps Act, 1947. |
| 1[1947 | 11 | The East Punjab Armed Bands (Arrest and Detention) Act, 1947.] |
| 1947 | 12 | The East Punjab Police (Protection of Railways) Act, 1947.] |
| 1947 | 13 | The East Punjab Essential Services (Maintenance) Act, 1947. |
| 1947 | 15 | The East Punjab Movable Property (Requisitioning) Act, 1947. |
| 1948 | 2 | The East Punjab Refugees Rehabilitation (Loans and Grants) Act, 1948. |
| 1948 | 8 | The East Punjab Refugees (Registration of Claims) Act, 1948. |
| 1948 | 11 | The East Punjab Molasses (Control) Act, 1948. |
| 1948 | 12 | The East Punjab (Registration of Land Claims) Act, 1948. |
| 1948 | 16 | The East Punjab (Removal of Religious and Social Disabilities) Act, 1948. |
| 1948 | 19 | The East Punjab Land Alienation Savings of Shamilat Act, 1948. |
| 1948 | 20 | The East Punjab Factories (Control of Dismantling) Act, 1948. |
| 1948 | 22 | The East Punjab War Awards Act, 1948. |
| 1948 | 23 | The East Punjab Cotton (Statistics) Act, 1948. |
| 1948 | 24 | The East Punjab Enumeration of Dwellings Act, 1948. |
| 1948 | 25 | The East Punjab Opium Smoking Act, 1948. |
| 1948 | 39 | The East Punjab Cement Control Act, 1948. |
| 1948 | 42 | The East Punjab Refugees Rehabilitation (Buildings and Buildings Sites) Act, 1948. |
| 1[1948 | 43 | The East Punjab Refugees Rehabilitation (House Building Loans) Act, 1948.] |
| 1948 | 46 | The East Punjab General Sales Tax Act, 1948. |
| 1948 | 47 | The East Punjab Animal Contagious Diseases Act, 1948. |
| 1948 | 48 | The East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948. |
| 1948 | 50 | The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948. |
| 1949 | 1 | The East Punjab Control of Bricks Supplies Act, 1949. |
| 1949 | 2 | The East Punjab Conservation of Firewood Supplies Act, 1949. |
| 1949 | 3 | The East Punjab Urban Rent Restriction Act, 1949. |
| 1949 | 4 | The East Punjab Agricultural Pests, Diseases and Noxious Weeds Act, 1949. |
| 1949 | 5 | The East Punjab Public Safety Act, 1949. |
| 1949 | 10 | The East Punjab Damaged Areas Act, 1949. |
| 1949 | 11 | The East Punjab Tractor Cultivation (Recovery of Charges) Act, 1949. |
| 1949 | 14 | The East Punjab Ayurvedic and Unani Practitioners Act, 1949. |
| 1949 | 15 | The East Punjab Conservation of Manure Act, 1949. |
| 1949 | 19 | The East Punjab Improved Seeds and Seedlings Act, 1949. |
| 1949 | 22 | The East Punjab Reclamation of Land Act, 1949. |
| 1949 | 30 | The East Punjab Drugs (Control) Act, 1949. |
| 1949 | 36 | The East Punjab Displaced Persons (Land Resettlement) Act, 1949. |
| 1949 | 37 | The East Punjab Electricity (Emergency Powers) Act, 1949. |
| 1949 | 38 | The East Punjab Utilization of Lands Act, 1949. |
| 1949 | 39 | The East Punjab Children Act, 1949. |
1. The entry shall be deemed to have been made since the commencement of the Act, by the Punjab Act 28 of 1954.
1. The entry shall be deemed to have been made since the commencement of the Act, by the Punjab Act 28 of 1954.
1. Entry shall be deemed to have been made since the commencement of the Act, by Punjab Act 38 of 1954.
1. The entries shall be deemed to have been made since me commencement the Act, by Punjab Act 28 of 1954.
1. The entry shall be deemed to have been made since the commencement of the Act, by Punjab Act 28 of 1954.
Schedule 2
SCHEDULE II
| Year | Number | Short Title |
| 1839 | 32 | The Interest Act, 1839. |
| 1850 | 11 | The Judicial Officers Protection Act, 1850. |
| 1850 | 21 | The Caste Disabilities Removal Act, 1850. |
| 1850 | 33 | The Public Servants (Inquiries) Act, 1850. |
| 1855 | 13 | The Indian Fatal Accidents Act, 1855. |
| 1857 | 13 | The Opium Act, 1857. |
| 1860 | 21 | The Societies Registration Act, 1860. |
| 1861 | 5 | The Police Act, 1861. |
| 1862 | 3 | The Government Seal Act, 1862. |
| 1863 | 23 | The Waste-land (Claims) Act, 1863. |
| 1866 | 21 | The Native Converts' Marriage Dissolution Act, 1866. |
| 1867 | 25 | The Press and Registration of Books Act, 1867. |
| 1870 | 7 | The Court-fees Act, 1870. |
| 1871 | 1 | The Cattle Trespass Act, 1871. |
| 1871 | 3 | The Pensions Act, 1871. |
| 1871 | 31 | The Indian Weights and Measures of Capacity Act, 1871. |
| 1872 | 9 | The Indian Contract Act, 1872. |
| 1873 | 10 | The Indian Oaths Act, 1873. |
| 1877 | 1 | The Specific Relief Act, 1877. |
| 1878 | 1 | The Opium Act, 1878. |
| 1878 | 6 | The Indian Treasure-Trove Act, 1878. |
| 1879 | 18 | The Legal Practitioners' Act, 1879. |
| 1880 | 1 | The Religious Societies Act, 1880. |
| 1880 | 13 | The Vaccination Act, 1880. |
| 1881 | 11 | The Municipal Taxation Act, 1881. |
| 1886 | 6 | The Births, Deaths and Marriages Registration Act, 1886. |
| 1887 | 7 | The Suits Valuation Act, 1887. |
| 1887 | 9 | The Provincial Small Causes Courts Act, 1887. |
| 1888 | 3 | The Police Act, 1888. |
| 1890 | 1 | The Revenue Recovery Act, 1890. |
| 1890 | 6 | The Charitable Endowments Act, 1890. |
| 1890 | 11 | The Prevention of Cruelty to Animals Act, 1890. |
| 1894 | 1 | The Land Acquisition Act, 1894. |
| 1894 | 9 | The Prisons Act, 1894. |
| 1897 | 3 | The Epidemic Diseases Act, 1897. |
| 1897 | 4 | The Indian Fisheries Act, 1897. |
| 1898 | 3 | The Lepers Act, 1898. |
| 1898 | 9 | The Live Stock Importation Act, 1898. |
| 1899 | 2 | The Indian Stamp Act, 1899. |
| 1899 | 4 | The Government Buildings Act, 1899. |
| 1911 | 10 | The Prevention of Seditious Meetings Act, 1911 |
| 1914 | 2 | The Destructive Insects and Pests Act, 1914. |
| 1914 | 9 | The Local Authorities Loans Act, 1914. |
| 1916 | 15 | The Hindu Disposition of Property Act, 1916. |
| 1917 | 5 | The Destruction of Records Act, 1917. |
| 1919 | 1 | The Local Authorities Pensions and Gratuities Act, 1919. |
| 1919 | 12 | The Pensions Act, 1919. |
| 1920 | 5 | The Provincial Insolvency Act, 1920. |
| 1920 | 10 | The Indian Securities Act, 1920. |
| 1920 | 14 | The Charitable and Religious Trusts Act, 1920. |
| 1920 | 39 | The Indian Election Offences and Inquiries Act, 1920. |
| 1922 | 22 | The Police (Incitement to Disaffection) Act, 1922. |
| 1[1923 | 3 | The Cotton Transport Act, 1923.] |
| 1923 | 4 | The Indian Mines Act, 1923. |
| 1923 | 5 | The Indian Boilers Act, 1923. |
| 1923 | 23 | The Legal Practitioners (Women) Act, 1923. |
| 1925 | 12 | The Cotton Ginning and Pressing Factories Act, 1925. |
| 1925 | 19 | The Provident Funds Act, 1925. |
| 1925 | 39 | The Indian Succession Act, 1925. |
| 1926 | 3 | The Government Trading Taxation Act, 1926. |
| 1926 | 12 | The Contempt of Court Act, 1926. |
| 1926 | 16 | The Indian Trade Unions Act, 1926. |
| 1926 | 21 | The Legal Practitioners (Fees) Act, 1926. |
| 1926 | 38 | The Indian Bar Councils Act, 1926. |
| 1927 | 16 | The Indian Forests Act, 1927. |
| 1928 | 12 | The Hindu Inheritance (Removal of Disabilities) Act, 1928. |
| 1929 | 2 | The Hindu Law of Inheritance (Amendment) Act, 1929. |
| 1930 | 3 | The Indian Sale of Goods Act, 1930. |
| 1930 | 30 | The Hindu Gains of Learning Act, 1930. |
| 1931 | 16 | The Indian Press (Emergency Powers) Act, 1931. |
| 1932 | 9 | The Indian Partnership Act, 1932. |
| 1933 | 2 | The Children (Pledging of Labour) Act, 1933. |
| 1936 | 4 | The Payment of Wages Act, 1936. |
| 1937 | 18 | The Hindu Women's Rights to Property Act, 1937, |
| 1938 | 24 | The Employer's Liability Act, 1938, |
| 1938 | 26 | The Employment of Children Act, 1938. |
| 1[1939 | 4 | The Motor Vehicles Act, 1939, as amended by the East Punjab Act No. 28 of 1948.] |
| 1939 | 9 | The Standard of Weight Act, 1939. |
| 1940 | 23 | The Drugs Act, 1940. |
| 1940 | 27 | The Agriculture Produce Cess Act, 1940. |
| 1942 | 18 | The Weekly Holidays Act, 1942. |
| 1946 | 19 | The Hindu Married Women's Right to Separate Residence and Maintenance Act, 1948. |
| 1948 | 11 | The Minimum Wages Act, 1948. |
1. The entry shall be deemed to have been made since the commencement of the Act, by the Punjab Act 28 of 1954.
1. The entry shall be deemed to have been made since the commencement of the Act by Punjab Act 28 of 1954.