TIIE CENTRAL LAWS @XTENSION TO ARL\-ACIIAL PRADESH) ACT, 2()O7 (ACT No. t of 2008)
(R€c€ived the assent ofthe Governor on 28th February 2008 published in theArunachal PraCesh. E.O. Gazefte No. 12Vol. XV dated 3rd March, 2008)
,{N
ACT
to provide for the extension of certain Central lah's to the State of Antnachal Prade,sh.
BE it enacted by the Legislative Assembly ofArunachal Pradesh in the Fifty-eighthYear ofthe Republic oflndia as follows :-
l. (l) ThisActmaybe called the Cental Laws (Extensiotr toArunachal Pradesh) Act, 2007
(2) It shall come into force at once.
2. The Acts mentioned in the Schedule, subject to the modifications, if any, specified in the Schedule ard all rules, orders, regulations and schemes made thereunder are hereby extendedto, and shall be in force io the State of Arunachal Pradesh.
3. Any reference in anyAct, mentioned in the Schedule, to a law which is not in force in the State ofArumchal Pradesh shall, in relation to this State, be construed as a referenoe to tle conesponding law, ifany, in force in the State.
4. Aly reference by whatever form ofwords in any law for the time being in force in the State ofArunachal Pradesh to any authodty competent at the date of the passing of that law to exercise any powers or discharge any functions in the State shall, where a corresponding new authority has beeD constitut€d by or under any law now extended to the State, have effect as ifit were a reference to the new authoriry
5. (1) Ifany difficulty arises in giving effect to the provisions ofany Act now extended to the State ofArunachal Pradesh, the State Govemment may- b], order notified in the Offrciat Gazette, make such pro"'i ;r,.ns orgive such directionsas appear to it rrcessary for the removal of the diffrculty.
Short title and
commsnce-
msnt
Extension
with amend-
ment of
certain
cenfal [aws.
Construc-
tion of
references
to laws not
in force in
Arunachal
Pradesh.
Construction
of references
to authorities
authorities
havebeen
constituted.
Power to
remove
difhculties
1
2
(2) In particular, and rvithout prejudice to dre generality of dre foregoing power. any such notificd order may, -
(a) specify the qorresponding authorities within the meaning ofscction 4 ;
(b) Provide for the aansferofany mafter perding immediatcly'before rhe corunencementof this Act before any court. tribunal or other authority, to any corresponding court, tribunal or other aulhority for disposal ; Provided that no such order shall be made aftcrthe expiry oft\r,o years fiom the date of commencement of this Act.
(3) Every order made under this section shall be laid before the Legislative Assembly of Arunachal Pradesh.
THESCHI]DTI,E
(See section 2) sl.
No
Ycar Act No
Shon title Modification, ifany
12 3 I ) l. 1850 12 2. t81t 3 Public Accountants' DefaultAct Pensions Act No modification. l. In section 5 for the words "Chief Revenue Authority [ray, subject to the gen eral control ofthe ap propriate Govenment" the words "apprcpriate Govemmcnt may", shall be substituted. 2. ln scction 6, for the words "Chief Controlling Revenue Authority". tlle . words "appropriate Covemment" shall be substituted.
l2 4
I
9
3.
4.
1872
t8'72 Indian Evideoce Act Indian Contact Act
(lndian) \4ajority Act
lndian Trusts Act Transfer of
Property Act.
5. I Il75 I
2
4 6. 7. 18E2 1882 3. in scction 14. for the rvords "ChiefContro- lling RevcnueAuthor- ity ruay rvith dre consent of the appropriate Govcmment"the rvords "appropriarc Govemment maf' shall be subsritutcd. No modification. In section 1, at the end of the extent and commence- ment clause, the following provision shall be inserted, namely : "Providcd that the Govcm- ment may, by notification, exempt any class ofpcrsons or area fiom thc operation ofany prorision ofdris Act" ln section 2, aftcr clausc (c), the foilowing clause shall bc insertcd, namely : "(d) the practiccs of customs and usage of Arunachal'f ribal peoplc". \..o modihcation. ln section l. atthe end of the existing entry to the cxtent clause,the follo- rving proliso shali be inserted, naurely :- "Provided that the Govem- ment may, by l)otification, cxempt any class of persons from the operation ofany provision ofthis
4
l2 l 5
8. 1882
9. 1885
10. 1890
. 1891
12. 1895
13. 190E
14. 1908
15. l9l I Indian Easements Act
Guardians and Wards Act
5
8
l8 l5
5
14
l0
19 Land Acquisition In section 3. for the words and hgures "section 26 and 27 of the Indian Limi- tation Act, 1877 or section 27 and 28 ofAct No. 9 of 1 87 1 " the words and hgures "sections 25 and 26 of the lndian Limitation Act, 1963" sha.ll be sub stitute d.
In the Acl for the word
"Collectof' wherever it occurs the words
"Deputy Commissioner"
shall be substituted. In the Act for the word
"Collector" and "Chief Officer Incharge ofthe Reveoue administration"
wherever they occur, the words "Deputy Commissi- one/' shall be substituted. No modihcatior.
No modification-
No modification.
In sub-section (2) of section 6, for the
words and figure "Chapter IX of Criminal Procedure Code, 1898" the words and figure "Chapter X of Crimi- nal ProcedureCodes, 1973"
shatl be substituted. No modification.
Bankers'Books
EvidenceAct.
Governrnent
GrantsAct
Code of
Civil Procedure
Indian Criminal
I-aw Amendment Act
Prevention of
Seditious
Meetings Act
Official Tnrstees
Act
t6. 1913
2
No modification.
5
t2 3.t5 t7. ts25 Indian Succession Act
18. 1938
19. t%2
20. 1918
2r. t*9 Employen' Liabi lityAct
No modification. No modification. No modification.
9
24
18
63
3 8 Weekly Holidays Act No modification. Factories Act No modihcation. Chartered Accountants Act Sunil Choudhury Secretary to the Govemment of Arunachal Pradesh, Itanagar