act 007 of 1915 : The Delhi Law Act, 1915

Section 1.Short title and commencement.

(1) This Act may be called the Delhi Laws Act, 1915;

(2) It shall come into force on the first day of April, 1915.

Section 2.Application to added area of law in force in existing Province of Delhi.

All enactments (except the enactments specified in Schedule II) for the lime being in force in the territory specified in Schedule A to the Delhi Laws Act, 1912 (XIII of 1912), and all notifications, orders, schemes, rules, forms and by-laws issued, made or prescribed under such enactments shall be deemed to be in force in the territory specified in Schedule I in the same manner and subject to the same modifications as they are for the time being in the territory specified in the said Schedule to the said Act.

Section 3.Continuance in added area of certain laws now in force in the United Provinces.

The enactments specified in Schedule III, and all notifications, orders, schemes, rules, forms and by-laws issued, made or prescribed under those enactments shall continue to be in force in the territory specified in Schedule I:

Provided that in the enactments so continued and in all notifications, orders, schemes, rules, forms and by-laws issued, made or prescribed thereunder, reference to a Local Government, the LieutenantGovernor of the United Provinces of Agra and Oudh, or the Board of Revenue for the United Provinces shall be read as referring to the Chief Commissioner of Delhi; references to a High Court or the High Court of Judicature for the North-Western Provinces as referring to the Chief Court of the Punjab; and references to the official gazette for the United Provinces as referring to the Gazette of India.

Section 4.Provision for facilitating application of certain enactments.

For the purpose of facilitating the application to the territory mentioned in Schedule I of the enactments referred to in Section 3, the powers conferred by sections 4 and 5 of the Delhi Laws Act, 1912 (XIII of 1912), shall be exercisable in respect thereof.

Section 5.Exclusion of certain enactments from the added area.

Save as provided in sections 2 and 3 no enactment which is in force in the United Provinces of Agra and Oudh or any part thereof, shall continue to be in force in the territory specified in Schedule I.

Section 6.Pending proceedings.

Nothing in this Act shall affect any proceeding which at the commencement thereof is pending in respect of any of the territory mentioned in Schedule I or of anything arising in such territory and every such proceeding shall be continued as if this Act had not been passed:

Provided that the Local Government may, by notification in the Gazette of India, direct that any proceeding, criminal, civil or revenue, other than a proceeding pending before the High Court of Judicature for the North-West Provinces, shall be transferred to, and disposed of by, the corresponding authority of the Delhi Province.

Section 7.Amendment of Section 7 of Act XIII of 1912.

In section 7 of the Delhi Laws Act, 1912 (XIII of 1912), for the words "the territory mentioned in Schedule A" the words "the Province of Delhi" shall be substituted.

Section 8.Construction.

This Act shall be construed with, and deemed to be part of, the Delhi Laws Act, 1912 (XIII of 1912).