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Dadra And Nagar Haveli - Section
Section 10 in The Dadra And Nagar Haveli Act, 1961
10. Power to extend enactments to Dadra and Nagar Haveli.
The Central Government may, by notification in the Official Gazette, extend with such restrictions or modifications as it thinks fit, to Dadra and Nagar Haveli any enactment which is in force in a State at the date of the notification.| Additional Information6 |
| For the extension of Acts, see the Dadra and Nagar Haveli (Laws) Regualtion, 1963 (Regn. 6 of 1963) and Regn. 2 of 1965 and D. & N. 11 (No. 2)Regulation, 1981 (Regn. 2 of 1981).M.P. Kolahal Niyantran Adhiniyam (1 of 1986) has been extended to Union territory of Dadra and Nagar Haveli subject to the modifications in the M.P. Act as under-MODIFICATION1. Throughout the Act, for the words "State Government", the word "Administrator" shall be substituted.2. In section 1. -(a) In sub-section (2), for the words "Madhya Pradesh" the word "Union territory of Dadra and Nagar Haveli" shall be substituted.(b) for the sub-section (3), the following shall be substituted, namely;(3) In section 2, -(i) clause (a) shall be re-numbered as clause (aa) thereof and before the clause so re-numbered, the following clause shall be inserted, namely:"(a) "Administrator" means the Administrator of Union territory of Dadra and Nagar Haveli appointed by the President under article 239 of the Constitution";(ii) in clause (d), the words "not below the rank of Naib Tehsildar" shall be omitted.4. In section 12, for the words "Commissioner of a Division", the words "District Magistrate" shall be substituted.5. In section 19, sub-section (3) shall be omitted.6. Section 20 shall be omitted.- See Gazette of India, 20-9-1989, Pt. II, Section 3(i), Ext., P. 8 (No. 502). |