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State of Jharkhand - Act

The Bihar Scheduled Areas Laws Regulation, 1951

JHARKHAND
India

The Bihar Scheduled Areas Laws Regulation, 1951

Act 1 of 1951

  • Published on 2 May 1951
  • Commenced on 2 May 1951
  • [This is the version of this document from 2 May 1951.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bihar Scheduled Areas Laws Regulation, 1951Bihar Regulation 1 of 1951[President's assent published in the Bihar Gazette of the 2nd May, 1951]A Regulation to apply certain Central and Provincial laws which were enacted before the 26th January, 1950, but were not applied to the partially excluded areas in Bihar under sub-section (3) of Section 3 of the Santhal Parganas Settlement Regulation, 1872, or under Section 92 of the Government of India Act, 1935, to the Scheduled Areas in the State of Bihar.Whereas it is expedient to apply certain Central and Provincial laws which were enacted before the 26th January, 1950, but were not applied to the partially excluded areas in Bihar under sub-section (3) of the Santhal Parganas Settlement Regulation, 1872, or under Section 92 of the Government of India Act, 1935, to the Scheduled Areas in the State of Bihar.It is hereby enacted as follows:-

1. Short title.

- This Regulation may be called the Bihar Scheduled Areas Laws Regulation, 1951.

2. Interpretation.

- In this Regulation, the expression "Scheduled Areas" the areas comprised in the district of Ranchi, Singhbhum (excluding the Dhalbhum Sub-Division), the Santhal Parganas (excluding the Godda and Deoghar Sub-Divisions) and the Latehar Sub-Division of the district of Palamau and declared to be Scheduled Areas under sub-paragraph (1) of paragraph 6 of the Fifth Schedule to the Constitution of India.

3. Application of certain Central and Provincial laws to the Scheduled Areas.

- The laws specified in column 3 of the Schedule shall apply to the Scheduled Areas mentioned in the corresponding entries in column 4 thereof.The Schedule[See Section 3]
Year Number Short title Scheduled Areas to which applied
1 2 3 4
(a) Central Laws
1860 XXI The Societies Registration Act, 1860 Santhal Parganas District excluding Godda andDeoghar Sub-Divisions
1876 XIX The Dramatic Performances Act, 1876 Ditto
1938 VIII The Indian Tea Control Act, 1938 All the Scheduled Areas
1943 XII The Indian Tea Control (Amendment) Act, 1943. Ditto
1945 I The Indian Tea Control (Amendment) Act, 1944 Ditto
1946 XXIX The Indian Tea Control (Amendment) Act, 1946 Ditto
1947 XVIII The Imports and Exports (Control) Act, 1947 Ditto
1948 XIX The Indian Tea Control (Amendment) Act, 1948 Ditto
1949 LI The Requisitioned Land (Apportionment of Compensation) Act,1949 Ditto
1949 LVI The Indian Railways (Amendment) Act, 1949 Ditto
1949 LXII Cinematograph Second (Amendment) Act, 1949 Ditto
1949 LXII The Imports and Exports (Control) Amendment Act, 1949 Ditto
[(a-1) Bengal Laws [Inserted by bihar Regulation 1 of 1957, and shall be deemed always to have been Inserted]
1876 II The Bengal Irrigation Act, 1876 Santhal Parganas District, excluding Godda andDeoghar Sub-Divisions]
1948 XIV The Bihar Public Demands Recovery (Amendment) Act, 1948 [All the Scheduled Areas] [Substituted by Bihar Regulation 1 of 1957, and shall be deemed always to have been substituted.]
1948 XVI The Bihar Co-operative Societies (Amendment) Act, 1948,excluding Chapter VII-A Santhal Parganas District excluding Godda andDeoghar Sub-Divisions.
1948 XXVII The Bihar Bakasht Disputes Settlement (Amendment) Act, 1948 All the Scheduled Areas
1949 XXII The Bihar State Aid to Industries (Amendment) Act, 1950 Ditto
1950 II The Bihar Municipal (Amendment and Validation of Recovery ofTaxes) Act, 1949 Ditto
1950 XI The Chota Nagpur Tenancy (Amendment) Act, 1950 (1) Ranchi District
      (2) Singhbhum District, excluding DhalbhumSub-Division
      (3) Latehar Sub-Division of the Palamau District
1950 XII The Bihar Private Forests (Amendment) Act, 1950 All the Scheduled Areas
1950 XIII The Bihar Control of the Use and Play of Loud Speakers Act,1949 Ditto