Section 120 in The States Reorganisation Act, 1956
120. Power to adapt laws.
- For the purpose'of facilitating the application ofany law in relation to any of the States [or Union territories] [Inserted by 1 A.L.O., 1956 (1-11-1956)] formed or territorially altered by the provisions of Part 11. the appropriate Government may. before the expiration of one year from the appointed day, by order make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient. and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent Legislature or other competent authority.Explanation. - In this section, the expression "appropriate Government" means(a)as respects any law relating to a matter enumerated in the Union List, the Central Government:and(b)as respects any other law(i)in its application to a [*] [the word and letter "Part A" were omitted by 1 A.L.O., 1956 (1-11-1956) ] State, the State Government, and(ii)in its application to a [Union territory] [Substituted by 1 A.L.O., 1956 for the words "Part C State" ] the Central Government.
