(1) This Act may be called the Uttar Pradesh Laws (Extension of Application) Act 1951, (2) It shall come into force at once.
2.- In this Act unless there is anything repugnant in the subject or context- (a) Appointed date means the date immediately before the commencement of this Act; (b) Law, in sections 4 and 5, means any Order, rule, or by law passed or made under any enactment not in force in the partially excluded areas on the appointed date; (c) excluded areas means areas known as the Jaunsar-Bawar Pargana of the Dehra Dun District and the portion of the Mirzapur District south of the Kaimur Range, and includes, where the context so requires, any one of these areas or portion thereof; and (d) State Government means the Government of Uttar Pradesh.
(1) Notwithstanding anything contraire in nay law, all enactments in force in, or applicable to, Uttar Pradesh on the date of the commencement of this Act, as relate to matters with respect to which the State Legislature has power to make laws for Uttar Pradesh and as are not already applicable to or in force in the partially excluded areas are hereby extended to such areas subject to- (i) any amendment to which they were generally subject to in, or in their applicable to, Uttar Pradesh on the date aforesaid, and (ii) the subsequent provisions of this Act. (2) Notwithstanding anything in any enactment referred to in sub-section (1), such enactments shall come into force with effect from such date as the State Government may be notification in the official Gazettee appoint in that behalf and different dates may be appointed for different provisions thereof and for different areas. .
If on the appointed date there is in force in the partially excluded areas any law corresponding to the enactment referred to in sub-section (1) of section such corresponding law shall, with effect from the date and to the extent to which an enactment comes into force under and in accordance with the provisions of section 3, stand repealed in the respective partially excluded area.
(1) The repeal of any corresponding law under section -4 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.