Law Commission Report
248Th Interim Report On Obsolete Laws
GOVERNMENT OF INDIA
LAW COMMISSION
OF
INDIA
Report No. 248
"Obsolete Laws : Warranting Immediate Repeal"
(Interim Report)
September, 2014
D.O. No.6(3)211/2011-LC(LS) 12th September, 2014
Dear Mr. Ravi Shankar Prasad ji,
A project "Identification of Obsolete Laws" was undertaken by the
19th Law Commission suo moto. No significant progress could be made
as the term of the Commission ended.
The 20th Law Commission thus decided to continue with the
project. Various Ministries were approached seeking relevant
informations. In the meantime the Hon'ble Union Minister for Law and
Justice wrote to the Commission (24th June, 2014) asking its
suggestions and recommendations on same subject. Keeping above in
view, the Commission decided to undertake a study "The Legal
Enactments : Simplifications and Streamlining". As the study would
be completed in instalments, the first of such instalment : "Obsolete
Laws : Warranting Immediate Repeal" - An Interim Report No. 248
is being submitted to the Minister.
Hope the suggestions and recommendations contained would
constitute a major step in the direction of simplifying the legal
structure.
With warm regards,
Yours sincerely,
[Ajit Prakash Shah]
Mr. Ravi Shankar Prasad
Hon'ble Minister for Law and Justice
Government of India
Shastri Bhawan
New Delhi - 110115
ii
"Obsolete Laws : Warranting Immediate Repeal"
(Interim Report)
Table of Contents
Chapter Title Page
1. Introduction and Background 1-3
2. Methodology: Subject 4-5
Categorisation and
Classification
3. Findings, Conclusions and 6-9
Recommendations
4. Laws Recommended for Repeal 10-49
Appendices
Appendix - I Categories of Central Laws 50-118
Appendix - II List recommended for repeal by 119-137
various Commissions but not
repealed by Parliament
Appendix - III Repealed laws that are listed in 138-140 the Law Ministry's Chronological List of Central Acts Appendix - IV List of laws passed by 141 Parliament that are not listed on the Law Ministry's chrolonological list of Central Acts Appendix - V List of Statutes for further study 142-155 with a view to assess suitability for repeal iii Chapter 1 INTRODUCTION & BACKGROUND 1.1 A project "Identification of Obsolete Laws"
was undertaken by the 19th Law Commission. Ministries / Departments of the Government were approached (on 22.05.2012) seeking the list of such laws / Acts administratively concerned with them respectively. Subsequently after the constitution of the 20th Law Commission, a reminder was sent to these Ministries / Departments. Some responses though not very significant in number, were received. In the meantime, a letter from the Hon'ble Minister for Law and Justice dated 24 June 2014 asking the Commission to give its suggestions and recommendations on the same subject was received.
1.2 Keeping above in view, the Commission decided to pursue a study "The Legal Enactments : Simplification and Streamlining" and a Committee for the purpose comprising Justice S N Kapoor, Member, Law Commission, Prof. Mool Chand Sharma, Member, Law Commission, Prof. Yogesh Tyagi, Member (Part Time), Law Commission, Mr. Arghya Sengupta and Ms. Srijoni Sen, Advocates from Vidhi Centre for Legal Policy has been appointed.
1.3 The Study would be completed in instalments and accordingly a number of volumes of the reports will be submitted to the Government as the study proceeds. In a nutshell the Study will chart out a detailed roadmap and make suggestions for updating, simplifying, streamlining and rationalising, and amending laws and legal structures.1
1.4 In the Commission's view a study like this has a holistic approach and long-term objectives to achieve including that of suggesting ways and steps for modernisation and reforms of laws and of legal structures. Such a study has to begin by identifying and recommending repealing of laws which are obsolete and have ceased to be relevant. More important. Such a study needs to identify laws which are inconsistent with modern and newer laws, with Supreme Court Judgements and international conventions signed and ratified by India. Also such a study is required to focus its efforts to cull out those laws that impose heavy burden and whose costs outweigh their benefits and are thus in need of simplification, amendments or repeal. The study also need to attend to crucial and consequential requirement of identifying and suggesting laws which need amendments so as to be relevant and in tune with the changing needs of the time.
1.5 As a first, and as a foundational step for accomplishing larger objectives of the study the Commission is required to begin by identifying laws which have become obsolete and thus to be recommended for immediate repeal. In making such a beginning of its study the Commission took special note of what was earlier observed in its 96th report : "Every legislature is expected to undertake what may be called the periodical spring-clearing of the corpus of its Statute Law, in order that dead wood may be removed and citizens may be spared of the inconvenience of taking notice of laws which have ceased to bear any relevance to current conditions. This process in itself, assumes still greater importance in modern times when Statue 2 Law is growing in bulk and magnitude....". One of the main reasons identified by the 96th report calling for repealing obsolete laws was the call of modern times. It is important to note that the 96th report was presented way back in the year 1984 and two decades since then have seen such fast changes which probably were never witnessed in the history so far. Thus, the force of the call for repeal of obsolete laws and need for modernisation gets reinforced.
1.6 In the course of the Commission's research, unpublished work by the 100 Laws Repeal Project, a citizens' coalition initiative comprising Centre for Civil Society, Macrofinance Group of NIPFP, amongst others was brought to our notice, together with several scholarly pieces and newspaper articles on this issue. The Commission would like to acknowledge these contributions which benefited its Report.3
Chapter 2 METHODOLOGY:
SUBJECT-CATEGORISATION AND CLASSIFICATION
2.1 Before proceeding on the identification of obsolete laws, it would be relevant to say few words about the methodology adopted and its significance in accomplishing the study. It may be added here that the Commission was convinced that for any authentic and enduring approach to the study at hand devising a methodology that would help in collating, classifying and in grouping huge gamut of laws spread in vast corpus of enactments scientifically was crucial. The approach thus devised was to draw classification of various laws into groups and locate them under an assigned subject-category to which a class-group of laws ideally belongs. Based on detailed discussions and deliberations these 'subject-categories' were drawn and 'classification' of all the central laws into groups was done.
2.2 For drawing subject-categories, available existing literature was examined, especially relating to the US approach where what is called the 'title-method' has been adopted to bring respective classes of laws under an assigned title. Apart from US approach what proved very relevant was a closer look in the subject-classification adopted in the VIIth Schedule of the Constitution for allocating different subjects in three lists, Union/State/Concurrent for the purpose of law making by the Union, or the State Legislature accordingly and in certain situations empowering both to draw upon the same subject for making 4 laws of course subject to certain defined limitations in such situations. In addition to these two important sources, literature available in various journals too was reflected upon. All these three sources proved to be of great help in devising the methodology as described above.
2.3 By taking recourse to methodology of drawing subject-categories and mapping out classification into groups existing corpus of statutes, it became easier to organize all existing Central laws numbering 1086 into 49 carefully demarcated 'subject-categories'. (Please see Appendix - I) 2.4 It may not be out of context of the study undertaken that such classification and subject- categorisation would be of much help in developing an understanding as to how many laws in how many ways cut across or overlap or contradict amongst themselves or what can be described as suffering from problem of inconsistency and / or overlapping. Adoption of such methodology would make the task of the Commission easier in determining laws suffering from 'irrelevancy' or 'lacking nuances to meet the needs of times' thus demanding either amendments or introduction of new laws. Of course, the later two issues would form the subject matter for further course that the study would adopt.
5Chapter 3 FINDINGS, CONCLUSIONS AND RECOMMENDATIONS 3.1 In the past the Commission has submitted various reports identifying number of laws as obsolete which demanded repeal (see Law Commission Report Nos 18, 81, 96, 148, 159). Commission's 18th and 81st Reports recommended the repeal of particular colonial law. The 18th Report sought to repeal of 'Converts Marriage Dissolution Act' and the 81st Report recommended the repeal of 'Hindu Widows Remarriage Act'. The 96th Report recommended repeal of the substantial number of obsolete laws. Once again the Commission in its 148 Report suggested repeal of th a number of laws. Following the same path in its 159th Report submitted in the year 1998 the Commission recommended a substantial number of laws for repeal. Many of the laws identified as obsolete in these reports have been repealed. The Government also in 1998 appointed the P.C. Jain Commission which gave its report in September 1998 identifying a large body of laws for the purpose of repeal.
3.2 The Commission found that 253 laws despite having been recommended for repeal in above mentioned reports still exist on the statute-books (for details about these 253 laws please see Appendix - II). The Commission has already notified these laws to the concerned Ministries for their observations as to why these laws still continue to exist.
3.3 The Commission while pursuing the course of study also found that 34 laws which have already been repealed still figure on the Government Website (for details about these 34 laws please refer 6 to Appendix - III). The Commission recommends that these laws may be removed from the Government Website.
3.4 Similarly, the Commission notes that certain laws passed by Parliament are not listed in the Chronological List of Central Acts on the Government Website. A list of these laws can be seen at Appendix - IV. The Commission recommends that this oversight may also be corrected.
3.5 During the course of its study the Commission found that a large number of Appropriation Acts passed during past several years have lost their meaning but these are still shown on statue-books. It is common knowledge that Appropriation Acts are intended to operate for a limited period of time-authorising expenditures for the duration of one financial year, or less, for example in the case of Vote on Account Bills. Though these Acts are not usually included in any list of Central Acts, either by the Ministry of Law and Justice, or elsewhere, these laws still technically remain on the books.
3.6 It must be emphasised that repealing Appropriation Acts whose terms have ended will in no way cause any negative impact on actions that were validly taken under these Acts. It will, however, serve the purpose of clearing the statute- books and reducing the burden. As a caution and not entertaining scope of any doubt it may be safe to recommend that only those Appropriation Acts that are older than certain date, say 10 years, may be repealed. This itself would result in the repeal of more than 700 laws.
73.7 It may be relevant to note that mechanisms exist in many other countries to systematically remove Appropriation Acts that have served their purpose. For example, in the United Kingdom (interestingly on whose Appropriation Acts we model our own), all Appropriation Acts usually contain a repealing provision which specifically repeals older Appropriation Acts. In Australia the route followed is that of automatic repeal for Appropriation Acts. Section 89 of Australian Legislation Act of 2001 mandates that certain Acts are automatically repealed and this includes "Appropriation Acts, on the last day of the Financial Year for which it makes appropriation"
and thus in other words provisions in the nature of a sunset clause are read into every Appropriation Act by virtue of the Legislation of 2001. 3.8 In India, however, no such mechanism is in place and Appropriation Acts continue to sit on statute-books. The Law Commission recommends that a practice like the one of the United Kingdom to include a repeal clause in the Appropriation Act every year would serve a useful purpose, without necessitating major amendments or introduction of new laws.
3.9 In the process of categorisation of Central statutes, the Law Commission had occasion to examine the contents of more than a thousand statutes. This greatly facilitated the next stage in the process, that is, the determination of statutes prima facie identified as potential candidates for repeal.
3.10 Thus, after completion of the categorisation, the Law Commission proceeded to exhaustively study the statutes in each of the 49 established 8 categories to determine which statutes were fit for repeal. The process was greatly aided by the fact that all the laws governing one subject area had already been grouped together. This clarified the instances when a later law clearly conflicted with an archaic one, when the purpose of the law had already been fulfilled, or when the subject matter of a statute was so archaic as to no longer require legislation. Based on these parameters, the Law Commission identified 261 statutes that prima facie require further study with a view to providing a firm recommendation for repeal of obsolete statutes and those inconsistent with modern times. This study has been completed for 72 statutes which are discussed hereinbelow. It is our view that these statutes ought to be repealed according to the recommendations provided in this interim report.
3.11 The list of 261 statutes may be found in Appendix - V. Over the next month, the Law Commission intends to study the status and provisions of these statutes and arrive at recommendations on all relevant statutes that are fit for repeal.9
Chapter 4 Laws recommended for Repeal 4.1 Of the 261 statutes identified in Appendix V for further study with a view to assess suitability for repeal, the following set of 72 statutes have been found by the Law Commission to be fit for repeal. They have been recommended for repeal because they fall into one or more of the following categories - first, the subject matter of the law in question is outdated, and a law is no longer needed to govern that subject; second, the purpose of the law in question has been fulfilled and it is no longer needed and third, there is newer law or regulation governing the same subject matter.
4.2 One related question has been considered with respect to each statute studied - Which is the appropriate legislating body for repeal of these laws? This question is particularly relevant for pre- independence laws passed by the Governor- General in Council, the subject matter of which now falls in the State list. The answer to this question has been determined with reference to Article 372(1) of the Constitution which says that pre-independence laws continue to remain in force unless amended or repealed by a competent legislature. Competent legislature in the Constitutional scheme refers to the legislating body that has the power to make laws on a particular matter under Article 246 read with the Seventh Schedule. This has been explained in Kerala State Electricity Board v. The Indian Aluminium Co. Ltd. [AIR 1976 SC 1031], which stated:
An existing law continues to be valid even though the legislative power with respect to the 10 subject-matter of the existing law might be in a different list under the Constitution from the list under which it would have fallen under the Government of India Act, 1935. But after the Constitution came into force an existing law could be amended or repealed only by the legislature which would be competent to enact that law if it were to be newly enacted.
4.3 Similarly, in Kanwar Lal v. IInd Additional Distt. Judge, Nainital, [AIR 1995 SC 2078], the Supreme Court while considering amendments to the Government Grants Act, 1895, (a pre-
constitutional Central statute) held that the State Government was the competent legislature to amend or repeal this Act, since the subject matter of the Act fell into Entry 18 of List II. 4.4 Based on this reading of Article 372(1), it is clear that if the subject-matter of a pre- constitutional law falls into the State List, the State Government is the competent legislature to repeal that Act. As a result, where it is appropriate to refer a statute to the concerned State Government for repeal, the same has been indicated in the notes accompanying the statute recommended for repeal. 4.5 A list of 72 statutes, with recommendations and notes on each, is given below:
1. Bengal Districts Act, Act 21 of 1836 Category: Laws Relating to Administration and Development of Local Areas 11 Recommendation: Recommend to State of West Bengal for repeal with suitable amendments.
This Act gives power to the State Government in Bengal to create new districts by notification in the Official Gazette. It is one of two of the oldest laws in the statute books. While new districts are now formed by State Governments under their respective Revenue Codes, Bengal is a special case where it is still being done under the Central Act. This law may be repealed if the power to create districts is instead included in the relevant West Bengal statute. This Act has also been recommended for repeal by the PC Jain Commission Report in its Appendix A-5.
2. Bengal Bonded Warehouse Association Act, Act 5 of 1838 Category: Trade and Commerce Recommendation: Repeal The Act was enacted to stipulate that only residents of the Presidency of Fort William in Bengal can be the directors of the Bengal Bonded Warehouse Association and that the Association can sell its property only to the East India Company. The East India Company is no longer in existence, and the Presidency of Fort William has also ceased to exist as an administrative unit. Consequently, the Act is now redundant. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-5.
3. Bengal Bonded Warehouse Association Act, Act 5 of 1854 Category: Trade and Commerce 12 Recommendation: Repeal The Act was enacted to amend the Bengal Bonded Warehouse Association Act, 1838. The reason for repeal for the 1838 Act applies to this Act as well.
4. Forfeited Deposits Act, Act 25 of 1850 Category: Land Laws Recommendation: Repeal This Act was enacted for the forfeiture to the Government of deposits made on incomplete sales of land made under Regulation VIII, 1819 of the Bengal Code (the Bengal Patni Taluks Regulation, 1819). Since tenure-holders or patnidars were taking fraudulent advantage of this Regulation, this Act was introduced to counter the situation. The Regulation allowed forfeited deposits at land sales to be applied as purchase-money. The Act instead provided that forfeited deposits were to be used towards the cost of sales, and the rest to be forfeited to Government. This Act is of no relevance after 1947.
5. Sheriffs' Fees Act, Act 8 of 1852 Category: Administration of Justice Recommendation: Repeal This Act was enacted to remunerate Sheriffs of the presidency towns of Bombay, Calcutta and Madras, at a time when Sheriffs executed legal processes issued by courts. Now, Sheriffs do not exercise judicial or executive functions. They perform an apolitical, non-executive role and preside over various city-related functions and conferences. Sheriffs are now not paid by the Central Government.
13Most provisions of this Act have been repealed. The only operative section is section 8, which deals with the liability of the Sheriffs in case persons taken for execution escape. This is no longer relevant since Sheriffs now enjoy only a ceremonial position in the administrative hierarchy.
6. Sonthal Parganas Act, Act 37 of 1855 Category: State Reorganisation and Extension of Laws Recommendation: Repeal The Act was enacted to remove, from the operation of the general laws and regulations, certain districts inhabited by persons belonging to the Sonthal tribe. The Preamble to the Act states that 'the general Regulations and Acts of Government now in force in the Presidency of Bengal are not adapted to the uncivilized race of people called Sonthals'. The Act cites this as the reason for removing from the operation of such laws the district inhabited by this tribe. The Act employs language to describe the tribal population that has no place in the modern era. The language of the Act runs contrary to the spirit of the Constitution. Further, the Sonthal areas administration is now covered under the Fifth Schedule of the Constitution. Therefore, this Act should be repealed, as has also been recommended by the PC Jain Commission in its Appendix A-5.
7. Sonthal Parganas Act, Act 10 of 1857 Category: State Reorganisation and Extension of Laws Recommendation: Repeal 14 The Act amended the Sonthal Parganas Act, 1855 and extended the application of the Act to certain other areas. The reason for repeal for the 1855 Act applies to this Act as well. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-5.
7. Oriental Gas Company Act, Act 5 of 1857 Category: Energy Laws Recommendation: Repeal, in consultation with relevant state(s) This Act was enacted to confer certain powers on the Oriental Gas Company (OGC), such as the power to lay down pipes in Calcutta for the purpose of manufacturing, supplying and distributing fuel gas. OGC was originally an English Company, which has now ceased to exist. It was taken over by the State of West Bengal and merged with a larger public utility company. The original 1857 Act serves no purpose now. It was also recommended for repeal both by the PC Jain Commission in its Appendix A-1 and the 10th Law Commission in its 96th Report.
9. Oriental Gas Company, Act 11 of 1867 Category: Energy Laws Recommendation: Repeal, in consultation with relevant state(s) This Act was enacted to extend the operations of the Oriental Gas Company Act, 1857 to certain provinces which lay beyond the town of Calcutta. The reason for repeal for the 1857 Act applies to this Act as well.
1510. Madras Uncovenanted Officers' Act, Act 7 of 1857 Category: Government Employees Recommendation: Repeal The Act was enacted to provide for the more extensive employment of uncovenanted officers in the Revenue and Judicial Departments in the Presidency of Fort St. George. The distinction between 'covenanted' and 'uncovenanted' officers does not prevail within hierarchy of officers in the Indian Civil Services now. This was an old division of Indian officers between those who were appointed under a covenant with the British Government, and those who were not. This classification of officers came to an end as a result of the Public Service Commission of 1886. Also, there is no documented use of this Act. Hence, this Act is obsolete. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-5.
11. Howrah Offences Act, Act 21 of 1857 Category: Criminal Justice Recommendation: Repeal This Act was enacted to prescribe penalties for various offences committed within the limits of Howrah, a suburb of Calcutta where the iconic Howrah Station is located. However, the Act lays down relatively insignificant sentences and fines while the Indian Penal Code, 1860 and other criminal laws have stricter penalties for the same offences. This Act has not been used in the recent past, with the last recorded case being in 1956. While this Act is redundant, concerns remain 16 about its use as a legal escape route to avoid more stringent penalties under the IPC (or some other law). This Act was recommended for repeal by the PC Jain Commission in its Appendix A-5.
12. Calcutta Pilots Act, Act 12 of 1859 Category: Criminal Justice Recommendation: Repeal The Act envisages setting up a Court for the trial of pilots, who were employed in the Hooghly Pilot Service of the Port of Calcutta, and were accused of breach of duty. However, there is no evidence of Courts being set up or cases reported under this Act. The Hooghly Pilot Service has been amalgamated into the Calcutta Pilot Service, which has its own set of regulations. Therefore, this Act is redundant.
13. Government Seal Act, Act 3 of 1862 Category: Residuary Laws relating to Administration Recommendation: Repeal The Act was enacted to remove all doubts about the use of seals for certification of certain documents. It allowed the Seal of the local government to be used in place of the Seal of the East India Company. This Act was considered for repeal by the 148th Law Commission Report, 1993. The Report noted that documents and instruments sealed in accordance with this Act might have given rise to certain rights and liabilities which have been accepted and undertaken by the Government of India/State Government under Articles 294 and 295 of the Constitution. While the Law Commission 17 did not recommend repeal of this Act, with a savings clause validating documents sealed under this Act, this Act may be validly repealed, since the situation of documents requiring seals of the East India Company can no longer arise.
14. Waste-Lands (Claims) Act, Act 23 of 1863 Category: Land Laws Recommendation: Repeal, in consultation with relevant state(s) The Act was enacted to establish the procedures for adjudication of claims made in relation to waste- lands. At the time of enactment, all land not used for agriculture as waste-lands, and the colonial State asserted control over these lands. However, a majority of what was previously considered waste-land is now being administered under the Indian Forests Act, 1927 and The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006. Waste-land is now considered to be the common property of the village communities. The continuation of this Act would lead to perpetuation of the colonial mind-set surrounding management of waste-lands. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-5.
15. Oudh Sub-Settlement Act, Act 26 of 1866 Category: Land Laws Recommendation: Repeal in consultation with relevant state(s) The Act was enacted to give the force of law to the rules made by the Chief Commissioner of Oudh for 18 determining the claims of persons claiming property titles in the province. The Act is redundant as Oudh has ceased to exist as an administrative unit.
16. Converts' Marriage Dissolution Act, Act 21 of 1866 Category: Personal Laws Recommendation: Repeal This Act was enacted to allow the dissolution of marriages of converts from Hinduism to Christianity, on the grounds that they have been deserted or repudiated on religious grounds by spouse. It enables divorce proceedings to be initiated by the converted person, not his or her spouse. The scope of the Act was first considered in the 18th Law Commission Report (1960) which recommended repeal of the Act because of its limited scope. The continuance of this Act should be considered in light of the fact that the Supreme Court in Sarla Mudgal v. Union of India [AIR 1995 SC 1531] has said that allowing dissolution of marriage under the laws of the converted person is tantamount to destroying the existing rights of the other spouse who continues to belong to the same religion.
17. Sarais Act, Act 22 of 1867 Category: Trade and Commerce Recommendation: Repeal in consultation with state(s) The Act empowers the District Magistrate to regulate public sarais. It includes provisions related to registration, character certificate, and 19 written reports from the sarai keeper, among others. This Act is now redundant because hotels are already registered under relevant state legislations and regulations made thereunder. Further, it has been reported in the news that police and tourism officials have harassed hotel owners in the recent past for failure to comply with the provisions of the Sarais Act. Hence, this Act should now be repealed. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-5.
18. Ganges Tolls Act, Act 1 of 1867 Category: Taxes, Tolls and Cess Laws Recommendation: Repeal This Act was enacted to authorise the levy of tolls for the improvement of the navigation of the Ganges. The Act uses antiquated language, inconsonant with modern times. More importantly, the Act became redundant when The National Waterway (Allahabad-Haldia Stretch of the Ganga- Bhagirathi Hooghly River) Act, 1982 was enacted, which covers the scope of this Act. The 1982 Act provides for the regulation and development of the Ganga-Bhagirathi-Hooghly River for purposes of shipping and navigation and authorises the levy of toll in the region as well. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-1 and 148th Law Commission Report.
19. Oudh Estates Act, Act 1 of 1869 Category: Land Laws Recommendation: Repeal in consultation with state(s) 20 This Act defines and regulates the succession rights of Taluqdars and other landholders in certain estates in Oudh. Both Oudh and the Taluqdari system no longer exist. Therefore, the provisions of this Act are redundant.
20. Oudh Taluqdars' Relief Act, Act 24 of 1870 Category: Land Laws Recommendation: Repeal in consultation with state(s) In Oudh, in colonial and pre-colonial India, many Taluqdars were indebted, and as a result, their immovable property was subject to mortgages and liens. This Act provided a procedure to settle the debts of these Taluqdars and relieve them. As mentioned in the entry above, neither the princely state of Oudh nor the Taluqdari system exists today. Therefore, the provisions of this Act are redundant.
21. Dehra Dun Act, Act 21 of 1871 Category: State Reorganisation and Extension of Laws Recommendation: Repeal in consultation with state(s) The Act was enacted to give validity within Dehradun to the operation of general Regulations and Acts in force in Saharanpur. This was done because the territory of Dehradun was on several occasions moved from one jurisdiction to another by various legislative enactments. The 148th Law Commission Report, 1993 considered but did not recommend repeal of this Act observing that territorial changes made in a particular year do not 21 render redundant all enactments passed earlier, in order to deal with the consequences of any territorial changes that may have raised legal issues. However, Dehradun is now the capital of the State of Uttarakhand and all laws enacted by the Uttarakhand Legislative Assembly would have application to Dehradun. Further, more than 140 years have passed since the enactment of this Statute, for the resolution of legal consequences. Hence, this Act can be repealed.
22. Punjab Laws Act, Act 4 of 1872 Category: State Reorganisation and Extension of Laws Recommendation: Repeal The Act declares which of certain laws are to have effect in Punjab and Delhi. It has been amended in 1956 to alter the applicability to the modern state of Punjab. Apart from extending laws, it also validates local customs, establishes local watchmen and grants the power to raise local taxes to pay the police. The powers conferred under the Act are archaic and newer laws exist that address the same matters. Hence, this Act can be repealed subject to factual verification that a law in force does not solely depend on this Act for its applicability. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-5.
23. Foreign Recruiting Act, Act 4 of 1874 Category: International Relations Recommendation: Consider for repeal 22 This Act empowered the Government to issue an order that prevented the recruitment of Indians by a foreign State. The Act confers a wide discretion on the Government to specify the conditions under which persons may be barred from being recruited by a foreign State. According to the Law Commission, in its 43rd Report on Offences against National Security (1971), such wide discretion might potentially violate the constitutional guarantee to freedom of occupation under Article
19. The 2nd Administrative Reforms Commission Report of 2006 has also observed that this Act is outdated. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-1.
24. Laws Local Extent Act, Act 15 of 1874 Category: State Reorganisation and Extension of Laws Recommendation: Repeal in consultation with relevant state(s) The Act declares the territorial extent of certain laws passed by the Legislative Council of India and the Council of the Governor General of India. There are five Schedules to this Act which enumerate the laws applicable to the whole of British India, to the Bombay, Madras, Bengal Presidencies, and to the North-Western Provinces of the Presidency of Fort William in Bengal. The territorial divisions dealt with in this Act existed prior to 1947, and have no relevance to the modern day demarcation of States. The territorial applicability of laws is now determined under newer laws such as the State Reorganisation Acts. Hence, this Act can be repealed subject to factual verification that a law in force does not solely depend on this Act for its 23 applicability. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-1.
25. Central Provinces Laws Act, Act 20 of 1875 Category: State Reorganisation and Extension of Laws Recommendation: Repeal This Act deals with the extension of laws to the Central Provinces. Since the Central Provinces are no longer an administrative unit, this law may be repealed in the same manner as Item 21 above. Repeal was also recommended by the PC Jain Commission in its Appendix A-1.
26. Oudh Laws Act, Act 18 of 1876 Category: State Reorganisation and Extension of Laws Recommendation: Repeal in consultation with relevant state(s) The Act was enacted to amend and declare the laws to be administered in the princely state of Oudh. These laws dealt with matters such as issues related to land revenue, and questions regarding adoption, guardianship, succession, and partition. Oudh is now a region in Uttar Pradesh called Awadh and ceases to exist as a separate administrative unit. Hence, this law is redundant.
27. Dramatic Performances Act, Act 19 of 1876 Category: Criminal Justice 24 Recommendation: Consider for repeal The Act empowers the State Government to prohibit performances that are scandalous, defamatory or likely to excite feelings of disaffection. Disobeying such prohibitions attracts penalties. It was enacted during the colonial era and extensively used to curb nationalist sentiments propagated through dramatic performances. It has no place in a modern democratic society. States like Delhi and West Bengal have repealed it. In 2013, the Madras High Court in N. V. Sankaran alias Gnani v. The State Of Tamil Nadu [2013 (1) CTC 686] held that Sections 2(1), 3, 4, 6 and 7 of the Tamil Nadu Dramatic Performance Act, 1954 and Rule 4 of the Tamil Nadu Dramatic Performances Rules, 1955 violate Articles 14 and 19 of the Constitution. These provisions are substantially similar to the central legislation, which should be considered for repeal on these grounds.
28. Elephants' Preservation Act, Act 6 of 1879 Category: Environmental Law Recommendation: Repeal The Act makes it an offence to kill, injure or capture wild elephants except in cases of self-defence, or in accordance with a licence granted under the Act. However, the Act imposes only an insignificant fine of Rs. 500 for its contravention, while a subsequent conviction attracts imprisonment for 6 months along with the fine. The purpose of the Act is now subsumed by the Wildlife (Protection) Act, 1972 which has similar provisions on the prohibition of killing wild animals and on 25 procedures for licensing. Elephants are included within the ambit of the 1972 Act, which also has more stringent penalties. Therefore the 1879 Act is redundant.
29. Dekkhan Agriculturists' Relief Act, Act 17 of 1879 Category: Agriculture and Animal Husbandry Recommendation: Repeal in consultation with relevant state(s) The Act was enacted to provide succour to indebted agriculturists in certain parts of the Deccan. The relevant States in the area, namely Maharashtra, Andhra Pradesh, Kerala, Karnataka and Tamil Nadu all now have separate debt relief laws. Hence, the purpose of this Act has been subsumed by other laws. However, since the competent legislature for the subject of agricultural indebtedness is the State, repeal must proceed accordingly. For example, the erstwhile State of Bombay expressly repealed the 1879 Act. The Act may be recommended for repeal to the States to which it has been extended by notification.
30. Raipur and Khattra Laws Act, Act 19 of 1879 Category: State Reorganisation and Extension of Laws Recommendation: Repeal This law was enacted when Raipur and Khattra were transferred to the District of Bankura, to enforce the same laws in these places as was in force in the rest of Bankura. It is conceptually 26 similar to the Dehra Dun Act, 1871 and may be repealed for the same reasons.
31. Fort William Act, Act 13 of 1881 Category: Criminal Justice Recommendation: Repeal The Act provided for the better government of Fort William in Bengal and the Chief of Army Staff was given the power to make rules in relation to the matters specified in the Schedule appended to the Act (some of the matters being throwing dirt or rubbish, rash and negligent driving, disorderly behaviour in public). The Act imposes light penalties, as little as a fine for Rs. 50 or imprisonment for 4 days, for infringement of these rules. The Act was considered for repeal by the 148th Law Commission Report, 1993 for being unconstitutional. It was observed that "the delegation to a Commissioned Officer in the Indian Army of the power to try and punish persons charged with the violation of the rules framed under the Act is contrary to the general scheme of the Constitution and is opposed to the directive principle of separation of the judiciary from the executive." Even though the Law Commission did not recommend repeal of this Act, the PC Jain Commission in its Appendix A-5 did.
32. Agriculturists' Loans Act, Act 12 of 1884 Category: Agriculture and Animal Husbandry Recommendation: Repeal This Act was enacted to amend and provide for the extension to certain territories of the Northern 27 India Takkavi Act, 1879. The 1879 Act was enacted to provide for the recovery of certain advances made to landholders in the territories administered by the Lieutenant-Governors of the North-Western Frontier Provinces and the Punjab, and the Chief Commissioners of Oudh, the Central Provinces, Assam and Ajmer. The 1879 Act does not find mention in the Chronological List of Central Acts published by the Ministry of Law and Justice and hence, does not exist now. The 1884 Act is now obsolete and has been recommended for repeal by the PC Jain Commission Report in its Appendix A- 5 as well.
33. Births, Deaths and Marriages Registration Act, Act 6 of 1886 Category: Symbols, Records and Statistics Recommendation: Repeal The Act provides for the voluntary registration of the births and deaths of certain classes of persons, mainly Christians and Parsis, along with those governed by the Indian Succession Act. The 211th Law Commission Report calls the title of this Act 'misleading' because the Act does not consist any provisions for registration of marriages, either voluntary or compulsory. Registration of only certain classes of people belonging to a specific religion is likely to fall foul of Article 14 of the Constitution. Further, registration of births and deaths is already provided for under the Registration of Births and Deaths Act, 1969, while marriage are registered under the Hindu Marriage Act, Special Marriage Act etc. The Act has also been recommended for repeal by the PC Jain Commission Report in its Appendix A-5 as well.
2834. King of Oudh's Estate Act, Act 19 of 1887 Category: Land Laws Recommendation: Repeal in consultation with relevant state(s) The Act was enacted to provide for the administration of the estate of Wajid Ali Shah, the King of the erstwhile princely state of Oudh. The Act gave exclusive authority to the Governor- General-in-Council to act in the administration of the property of the King of Oudh and satisfy all claims made against it. Since almost 130 years have passed since this Act was enacted, and the position of the Governor-General-in-Council no longer exists, it would be safe to say that the purpose for which this Act was enacted has been served. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).
35. King of Oudh's Estate, Act 14 of 1888 Category: Land Laws Recommendation: Repeal in consultation with relevant state(s) This Act was enacted to make further provision for the administration of the estate of the King of Oudh. The reason for repeal for the 1887 Act applies to this Act as well. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-5.
36. United Provinces Act, Act 20 of 1890 Category: State Reorganisation and Extension of Laws 29 Recommendation: Repeal This Act was enacted for the purposes of administration of the Northwestern Provinces and Oudh. It repeals and extends certain laws in those areas, and deals with the establishment of a Board of Revenue in Oudh. Since neither of these entities are current administrative units, this Act may be repealed.
37. Reformatory Schools Act, Act 8 of 1897 Category: Woman and Child Development Recommendation: Repeal The Act was enacted to amend the law relating to reformatory schools and to make further provisions for dealing with 'youthful offenders'. It gives the power to establish Reformatory Schools, inspect them, and for courts to direct youthful offenders to these schools. This Act may be in conflict with Article 14 of the Constitution as it only applicable to boy under the age of 15, and not to girls. The Act speaks of 'detention' in reformatory schools which is against the scheme of the Juvenile Justice (Care and Protection of Children) Act, 2000, which governs the juvenile justice procedure for all children below the age of 18, and provides for setting up of observation homes and special homes for juveniles in conflict with law. In light of this, the Reformatory Schools Act, 1897 is in conflict with newer law.
38. Live-stock Importation Act, Act 9 of 1898 Category: Public Health Recommendation: Repeal with the introduction of new law 30 This Act was enacted to make provisions for the regulation of importation of live-stock which may be affected by infectious or contagious disorders. Since the provisions of the Act have not kept pace with modern developments, this Act was proposed to be repealed and replaced by the Agricultural Biosecurity Bill, 2013 (which lapsed in the Lok Sabha). The Statement of Objects and Reasons of the 2013 Bill specifically mentions that this Act and the Destructive Insects and Pests Act, 1914 are 'age-old legislations' and 'inadequate or obsolete definitions in these Acts need to be updated'. However, this Act cannot simply be repealed without new provisions to replace the ones being repealed.
39. Prevention of Seditious Meetings Act, Act 10 of 1911 Category: Criminal Justice Recommendation: Repeal This Act empowered a District Magistrate or Commissioner of Police to prohibit a public meeting in a proclaimed area if they believe such meeting is likely to promote sedition. This Act was enacted with the express purpose of clamping down on meetings being held by nationalists. The Act prohibited meetings 'likely to cause disturbance or public excitement', but the specific provisions creating offences suffer from vagueness. Given that private meetings are also covered under this Act by virtue of section 3(2), its provisions are unduly harsh. The continuation of this colonial legislation is unnecessary given the extensive provisions relating to sedition under the Indian Penal Code. Further, the provisions of the Act are likely to be ultra vires Articles 19(1)(a) and (b) 31
40. Bengal, Bihar and Orissa and Assam Laws Act, Act 7 of 1912 Category: State Reorganisation and Extension of Laws Recommendation: Repeal This law was enacted as a result of administrative reorganisation of the Provinces of Bengal, Bihar, Orissa and Assam. The construction of certain references in existing laws were altered as a result by this Act. The administrative needs of this Act have expired, and it may be repealed. This was also recommended by the PC Jain Commission in its Appendix A-5.
41. Wild Birds and Animals Protection Act, Act 8 of 1912 Category: Environmental Law Recommendation: Repeal The Act made it an offence to capture, kill or carry on trade of any bird or animal included in the Schedule annexed to the Act. The purpose of the Act is now subsumed by the Wildlife (Protection) Act, 1972 which ensures the protection of wild animals, birds and plants with more stringent penalties.
42. Destructive Insects and Pests Act, Act 2 of 1914.
Category: Agriculture and Animal Husbandry Recommendation: Repeal with the introduction of new law 32 The Act was enacted to prevent the introduction into and the transport from one State to another in India of any insects, fungus or other pest which may be destructive to crops. This Act was proposed to be repealed and replaced by the Agricultural Biosecurity Bill, 2013, as was the case with the Live-stock Importation Act, 1898 [Item 35 on this list]. This law is out of date and should be repealed, however, new law must be enacted to govern the subject matter.
43. King of Oudh's Estate Validation Act, Act 12 of 1917 Category: Land Laws Recommendation: Repeal with consultation of the state(s) The Act was enacted to validate deeds of conveyance and a trust deed relating to certain properties belonging to the King of Oudh. Copies of the said deeds of conveyance and trust deed are annexed in the Schedule to this Act. The reason for repeal for the 1887 Act and the 1888 Act (Entries 31 and 32 of this list) applies to this Act as well. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-5.
44. Police (Incitement to Disaffection) Act, Act 22 of 1922 Category: Criminal Justice Recommendation: Repeal This colonial Act introduced as a curb to nationalist activities made it an offence to spread disaffection among the police. The Act is loosely worded and prone to misuse. Also, the Act does not 33 describe what amounts to 'disaffection'. This law acts as a significant curb on the freedom of speech, though it is not an obsolete law given some documented uses. However, the need for this law should be re-examined in light of its potential infringement of Articles 19(1) (a) and (b) of the Constitution.
45. Sheriff of Calcutta (Power of Custody) Act, Act 20 of 1931 Category: Criminal Justice Recommendation: Repeal This Act extended the powers of the Sheriffs of Calcutta to hold persons in lawful custody. If the Sheriff was required to take a route while holding a person that lay outside his jurisdiction, this Act permitted him to do so. The position now held by Sheriffs in Kolkata is purely titular, without any executive power, thus making this Act unnecessary. There is no recorded evidence of the use of this Act. This Act has been recommended for repeal by the PC Jain Commission (Appendix A-5).
46. Public Suits Validation Act, Act 11 of 1932 Category: Civil Procedure Recommendation: Repeal This Act was enacted to validate certain suits relating to public matters instituted under Sections 91 and 92 of the Code of Civil Procedure, 1908 which were pending in 1932, and where the previous sanction of the State Government had not been obtained. These suits dealt with public nuisance and public trusts. This Act was 34 recommended for repeal by the PC Jain Commission Report in its Appendix A-5. Given that more than eighty years have passed since the suits governed by this Act was filed, this Act may be repealed with a suitable savings clause that ensures pending proceedings, if any, are unaffected by the repeal.
47. Bengal Suppression of Terrorist Outrages (Supplementary) Act, Act 24 of 1932 Category: Criminal Justice Recommendation: Repeal This Act was enacted to supplement the Bengal Suppression of Terrorist Outrages Act, 1932 (the chief Act). The Supplementary Act has no relevance since the chief Act has been repealed. Further, this Act has been recommended for repeal by the PC Jain Commission in its Appendix A-5.
48. Children (Pledging of Labour) Act, Act 2 of 1933 Category: Labour Laws Recommendation: Repeal The Act was enacted to prohibit the pledging of the labour of children. However, the purpose of the Act is defeated by the proviso to the definition of 'agreement' under section 2. While an agreement to pledge the labour of a child is prohibited, the said proviso says that 'an agreement made without detriment to a child, and not made in consideration of any benefit other than reasonable wages to be paid for the child's service' is not prohibited. This proviso would amount to approving child labour if 'reasonable wages' are paid to the child.
35Additionally, the fines imposed under the Act are paltry and hardly serve as a deterrent. The Report of the Second Indian National Labour Commission, 2002 has recommended repeal of the Act. The Report points out that provisions relating to pledging of child labour can be incorporated as part of the criminal law of the country. The provisions of this Act are not in sync with the Child Labour (Prohibition and Regulation) Act, 1986 which is now in place to determine where, and under what conditions children can be employed. In addition, proposed amendments to the Child Labour (Prohibition and Regulation) Act, 1986, in 2014, seek to outlaw all forms of child labour. The provisions of this Act will be in conflict with these progressive amendments.
49. Assam Criminal Law Amendment (Supplementary) Act, Act 27 of 1934 Category: Criminal Justice Recommendation: Repeal The purpose of this Act was to supplement the Assam Criminal Law Amendment Act, 1934 (the chief Act). The chief Act and the Code of Criminal Procedure, 1898 find mention in this Act. Neither of these legislations exist any more. Further, the Code of Criminal Procedure, 1973 has replaced the Cr.P.C., 1898. Hence, the Supplementary Act is redundant.
50. Bangalore Marriages Validating Act, Act 16 of 1936 Category: Personal Laws Recommendation: Repeal 36 The purpose of this Act was to validate certain marriages solemnised by Mr. Walter James McDonald Redwood (a certain priest) in Bangalore. The Act has now served its purpose and hence, should be repealed. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-1.
51. Berar Laws Act, Act 4 of 1941 Category: State Reorganisation and Extension of Laws Recommendation: Repeal This Act was enacted to extend the application of certain Central laws to the erstwhile province of Berar. The object of this Act was to assimilate the provisions of the Central Acts passed before April 1st, 1937 with those which were passed after that date. Berar now ceases to exist as an independent administrative unit, and forms part of the State of Maharashtra. The 148th Law Commission Report, 1993 considered this Act, and recommend its repeal for 'obvious reasons'.
52. Railways (Local Authorities' Taxation) Act, Act 25 of 1941 Category: Taxes, Tolls and Cess Laws Recommendation: Repeal The Act was enacted to declare the extent to which railway property shall be liable to taxation imposed by an authority within a State. However, Section 184 of the Railways Act, 1989 provides for 'Taxation on Railways by Local Authorities'. Hence, the purpose of the 1941 Act has been saved by the 1989 Act. After an assessment of both the Acts and 37 by inserting a suitable savings provision, the 1941 Act can be considered for repeal.
53. War Injuries (Compensation Insurance) Act, Act 23 of 1943 Category: Labour Laws Recommendation: Repeal The Act was enacted to impose on employers a liability to pay compensation to workmen sustaining war injuries, and to provide for the insurance of employers against such liability. There is no evidence of this Act being used in the last five decades. Further, the provisions of this Act may be validly covered under the Personal Injuries Compensation Insurance Act 1963.
54. Junagadh Administration (Property) Act, Act 26 of 1948 Category: Land Laws Recommendation: Repeal This Act was enacted for the vesting of certain property belonging to the State of Junagadh in an Administrator appointed by the Central Government. Junagarh was an erstwhile princely state in British India. Junagadh is now a district in Gujarat and is not administered under this law. Hence, this Act is now obsolete. The PC Jain Commission (Appendix A-5) has also recommended repeal of this Act.
55. Continuance of Legal Proceedings Act, Act 38 of 1948 Category: Administration of Justice 38 Recommendation: Repeal This Act authorises the continuance of certain proceedings against the then newly-created Dominion of India or the Provinces which were pending immediately before August 15, 1947. This Act has been recommended for repeal by the 96th Law Commission Report, 1984. While recommending its repeal, the Report mentions that the proceedings to which the Act refers must have by now been disposed of and hence, the law should be repealed as spent, subject to verification of the factual position. By way of abundant caution, a suitable savings clause may be inserted in the repealing law so that any pending proceedings are unaffected by the repeal of the Act.
56. Mangrol and Manavadar (Administration of Property) Act, Act 2 of 1949 Category: Land Laws Recommendation: Repeal in consultation with relevant state(s) This Act was enacted to provide for the vesting of certain properties belonging to the States of Mangrol and Manavadar in the Managers of the said States. Mangrol and Manavadar were both erstwhile princely states in British India. The properties vested in the Secretary of State were those which stood in the name of the Sheikh of Mangrol or the Khan of Manavadar. Since princely states do not exist in India now, these territories are not under the administration of these rulers. Mangrol and Manavadar are both municipalities in the district of Junagadh in Gujarat and hence, are administered by the State Government. This Act is 39 now obsolete. The PC Jain Commission (Appendix A-5) has also recommended repeal of this Act.
57. Delhi Hotels (Control of Accommodation) Act, Act 24 of 1949 Category: Laws Relating to Administration of Union Territories and Delhi Recommendation: Pending Repeal Bill should be passed.
This Act grants the Director of Estates the power to reserve up to one-fourth of the total accommodation available in certain private hotels in Delhi for use by government officials. The Act was brought into force for the purpose of addressing the issue of accommodation shortage for government officials in Delhi. However, this issue is no longer alive as India Tourism Development Corporation (ITDC) hotels and State guest houses can be used for making arrangements for the accommodation of government officials in transit. In this context, this can be argued to be unconstitutional, violative of Article 19(1)(g). Hence, this Act should be repealed. The Delhi Hotels (Control of Accommodation) Repeal Bill, 2014 is pending in the Rajya Sabha at present, and should be passed.
58. Companies (Donations to National Funds) Act, Act 54 of 1951 Category: Corporate Laws Recommendation: Repeal This Act enable companies to make donations to certain national funds, or any other Central Government- approved charitable Funds. The 40 159th Law Commission Report recommended that this Act be repealed after incorporating relevant changes under the Companies Act, 1956. With the enactment of Companies Act, 2013, Section 135 (Corporate Social Responsibility) read with Schedule VII imposes a mandatory duty on companies to contribute a specified percentage of their profits for a social and charitable purpose. Hence, the purpose of this Act has been subsumed by the 2013 Act. In July, 2014, the Ministry of Corporate Affairs confirmed that the relevant provisions of this Act has already been incorporated in the new Companies Act, 2013. This Act is therefore redundant.
59. Indian Independence Pakistan Courts (Pending Proceedings) Act, Act 9 of 1952. Category: Administration of Justice Recommendation: Repeal This Act was enacted to render ineffective certain decrees and orders which were passed by courts in Pakistan, and to provide an alternative remedy to persons who had secured such decrees or orders. Hence, the Act catered to a temporary situation that existed subsequent to the partition of India. This Act was considered but not recommended for repeal by the 96th Law Commission Report, 1984. The Report said that even though it may appear that the need for the Act does not exist anymore, 'it is not possible to say with absolute certainty that no such suit as is governed by the Act can be filed at the present day.' However, another thirty years have passed since the 96th Law Commission Report arrived at this 41 conclusion. Further, the limitation clause in the Act specifies that no suits may be instituted under this Act after one year from the date of enactment or the date of decree, whichever is later. Thus, any new proceedings are clearly barred by limitation, and any pending proceedings may be saved by a suitable savings clause.
60. Chandernagore (Merger) Act, Act 36 of 1954 Category: State Reorganisation and Extension of Laws Recommendation: Repeal The Act was enacted to provide for the merging of the French territory of Chandernagore into the State of West Bengal. The merger of territories has been achieved and the purpose of the Act is fulfilled. The Act is no longer in use and can be safely repealed with the condition that any action previously performed under the Act shall continue to be valid. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix B.
61. Newspaper (Price and Page) Act, Act 45 of 1956 Category: Media, Communications and Publishing Recommendation: Repeal This Act was enacted to provide for the regulation of the prices charged for newspapers in relation to their pages so as to prevent unfair competition among newspapers. Section 3 of the Act empowered the Central Government to make orders providing for the regulation of the prices 42 charged for newspapers in relation to their maximum or minimum number of pages, sizes or areas and for the space to be allotted for advertisements. Section 3 was struck down in Sakal Papers Pvt. Ltd. v. Union of India [AIR 1962 SC 305] for violating Article 19(1)(a). Since the main provision, i.e. Section 3, has been struck down, fresh orders cannot be issued under the Act. Consequently, the Act serves no purpose, but remains on the statute books and should be repealed.
62. Newspaper (Price and Page) Continuance Act, Act 36 of 1961 Category: Media, Communications and Publishing Recommendation: Repeal The Newspaper (Price and Page) Act, 1956 was originally enacted for a period of five years. This Act enacted in 1961 provided for the indefinite continuation of the 1956 Act by deleting the provision in the original Act that limited its operation. Since the main Act should be deleted for the reasons stated above, this Act should be repealed as well.
63. Young Persons (Harmful Publications) Act, Act 93 of 1956 Category: Media, Communications and Publishing Recommendation: Consider for repeal This Act was enacted to prevent the dissemination of certain publications considered harmful to young persons. 'Young person' has been defined under the Act as a person under the age of 21 years which is inconsonant with several other 43 legislations defining the age of majority. Moreover, multiple laws govern this area--The IPC penalises speech and publications in various forms. The Protection of Children from Sexual Offences Act, 2012 (POCSO) was enacted inter alia to protect children from analogous harmful publications. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix A-1.
64. Women's and Children's Institutions (Licensing) Act, Act 105 of 1956 Category: Women and Child Development Recommendation: Repeal with allied amendment of newer legislation The Act provides for the licensing of institutions for women and children. Institution under the Act are established and maintained for the reception, care, protection and welfare of women and children. The Ministry of Women and Child Development had said in 2012 that the 1956 Act has no value and stood repealed after the Juvenile Justice (Care and Protection of Children) Act, 2000 came into force. This stand taken by the Ministry was also affirmed by the High Court of Delhi in 2014 in Chhatravas, Chandra Arya Vidya Mandir v. The Director, Department of Women and Child Development and Anr. [MANU/DE/0566/2014]. However, there should be clarity in this respect and the repeal of the 1956 Act should be brought about by amending the existing repeal and savings clause of the 2000 Act (which does not currently mention the 1956 Act).
4465. Orissa Weights and Measures (Delhi Repeal) Act, Act 57 of 1958 Category: Consumer Affairs Recommendation: Repeal This Act was enacted to repeal the Orissa Weights and Measures Act, 1943, in its application to the Union territory of Delhi. This Act provided that as soon as the Rajasthan Weights and Measures (Enforcement) Act, 1958 would come in force in the Union territory of Delhi, the Orissa Act would stand repealed. Since the purpose of this Act has been fulfilled, it should be repealed. The Act has been recommended for repeal by the PC Jain Commission Report in its Appendix A-5 as well.
66. Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, Act 42 of 1959 Category: Taxes, Tolls and Cess Laws Recommendation: Repeal in consultation with relevant state(s) The Act was enacted to amend the Travancore- Cochin Vehicles Taxation Act, 1950. Its purpose has been served, and it can now be repealed. The PC Jain Commission has also recommended repeal of this Act in its Appendix A-1.
67. Mahendra Pratap Singh Estates (Repeal) Act, Act 48 of 1960 Category: Land Laws Recommendation: Repeal 45 This Act was enacted to repeal the Mahendra Pratap Singh Estates Act, 1923. The 1923 Act provided for the forfeiture of the estates and other property of Mahendra Pratap Singh, who was the ruler of the princely state of Mursan (presently, in the State of Uttar Pradesh). The Act provided for granting his estate to his son. The repeal Act has now served its purpose and the 1923 Act is not in force any more. Hence, this Act is now redundant. Any pending proceedings under the original Act will continue to be saved under Section 6 of the General Clauses Act. The PC Jain Commission has also recommended repeal of this Act (Appendix A-5).
68. Land Acquisition (Amendment) Act, Act 31 of 1962 Category: Land Laws Recommendation: Repeal The Act amended the Land Acquisition Act, 1894 and validated certain acquisitions under the 1894 Act made before July 20th, 1962. The purpose of the Act has been fulfilled. Also, the 1894 Act has been repealed by Section 114(1) of the Right to Compensation and Transparency in Land Acquisition, Resettlement and Rehabilitation (LARR) Act, 2013 and replaced by this new statute. Hence, this Act is now redundant. It has also been recommended for repeal by the PC Jain Commission Report in its Appendix A-1.
69. Land Acquisition (Amendment and Validation) Act, Act 13 of 1967 Category: Land Laws Recommendation: Repeal 46 This Act was enacted to amend the Land Acquisition Act, 1894 and to validate certain acquisitions. The purpose of this Act has also been fulfilled. Further, as already mentioned the 1894 Act has been repealed. This Act has also been recommended for repeal by the PC Jain Commission Report in its Appendix A-1.
70. Delhi and Ajmer Rent Control (Nasirabad Cantonment Repeal) Act, Act 49 of 1968 Category: Rent and Tenancy Recommendation: Repeal This Act was enacted to repeal the Delhi and Ajmer Rent Control Act, 1952 in force in the cantonment of Nasirabad (in the municipal area of Ajmer, Rajasthan). This Act provided that the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 would be extended to Nasirabad cantonment, and the 1952 Act would be repealed. The purpose of this Act has been served. Additionally, the Rajasthan Rent Control Act, 2001 has now been enacted by the State Legislature which has repealed the Rajasthan Premises (Control of Rent and Eviction) Act, 1950. The PC Jain Commission has recommended repeal of this Act in its Appendix A-1.
71. Parliamentary Proceedings (Protection of Publication) Repeal Act, Act 28 of 1976 Category: Parliament and State Legislatures Recommendation: Repeal This Act was enacted to repeal the Parliamentary Proceedings (Protection of Publication) Act, 1956. The 1956 Act has been repealed and hence, the repealing Act of 1976 has served its purpose. It is 47 now redundant. A newer law on this subject, the Parliamentary Proceedings (Protection of Publication) Act, 1977 is now in force.
72. Shipping Development Fund Committee (Abolition) Act, Act 66 of 1986 Category: Maritime Law; Shipping and Inland Navigation Recommendation: Repeal The purpose of this Act was to abolish the Shipping Development Fund Committee ('the Committee') and provide for the disposal of its funds, assets and liabilities. These have been achieved. Thus, there is nothing further to be done under the Act. Also, this Act has been recommended for repeal by the PC Jain Commission in its Appendix A-1 and the 159th Report of the Law Commission, 1998. Summing-up 4.6 In today's times when national economies are increasingly becoming globally 'interdependent' and 'interconnected', ignoring to recognize the above symbiotic linkages between law and economy can prove very costly to the nation. As the economy gets liberalised and modernised encompassing phenomenal changes brought in almost every walk of life the need for laws to keep pace with changes thus occurring become fundamental requirement lest there should appear legal gaps, inconsistencies and contradictions causing serious impediments to the processes of 'growth' and of 'development'.
4.7 To conclude, it may not be out of place to remember what one of eminent scholar of jurisprudence Puchta long ago had to say : "Law grows with the growth and strengthens with the 48 strength of people........". We wonder whether 'law' in our system is growing and gaining strength or in many respects, say for example in case of obsolete, irrelevant and are archaic laws remaining on the statute books still remain muddled and outmoded. There is urgent need to ensure that laws and legal structures keep pace and are reflective and responsive to growing needs and challenges of the time. Commission hopes that the suggestions and recommendations made in the report constitute a step in that march of law.
[Justice A.P. Shah] Chairman [Justice S.N. Kapoor] [Prof. (Dr.) Mool Chand Sharma] [Justice Usha Mehra] Member Member Member [Dr. S.S. Chahar] [P.K. Malhotra] [Dr. Sanjay Singh] Member-Secretary Ex-officio Member Ex-officio Member 49 Appendix - I (refer para of the report) CATEGORIES OF CENTRAL LAWS Category Category Brief Description Number of Value laws in this category Laws relating to the establishment and jurisdiction of various courts and their 1 Administration of Justice functioning. Further, it also includes all laws related to judges and legal services. 38 Laws relating to agriculture, such as boards set up for promotion of certain agricultural produce and dairy products, relief related to agricultural lands, and 2 Agriculture and Animal Husbandry protection of farmers rights. 9 3 Alternative Dispute Resolution Laws that provide for alternative dispute resolution mechanisms. 2 4 Banking and Insurance Laws setting up, regulating, and nationalising banks and insurance corporations. 28 Charitable and Religious Institutions; This category provides for the setting up and regulation of charitable and religious 5 Cooperative Societies institutions as well as various co-operative societies. 21 Citizenship; Admission into, Emigration to, and Expulsion from, India; and Laws relating to citizenship and determining the majority age in India; Laws relating 6 Cross-border Movement to foreigners, immigration laws and extradition laws. 15 7 Civil Procedure Laws that lay down the procedural aspects of any civil suit. 14 8 Consumer Affairs Laws relating to metrology and consumer protection. 6 Laws relating to contracts, sale of goods, and partnership. In addition, it includes the 9 Contracts and Torts few laws related to tort. 7 Laws relating to companies, including limited liability partnerships, company 10 Corporate Laws securities, and competition law. 8 Laws relating to the criminal justice system, including laws related to substantive 11 Criminal Justice offences, laws dealing with criminal procedure, and laws setting up and regulating 62 50 various institutions involved in criminal justice, such as the police, prisons, and other enforcement bodies.
Laws relating to the armed forces of India, including the army, navy and air forces. It further includes laws relating to cantonments and those in relation to war or use of 12 Defence of India and Armed Forces force, such as weapons. 34 Laws relating to elections at various levels as well as delimitation for the purposes of 13 Delimitation and Elections elections 11 Laws that govern the educational sector, such as right to education and laws setting 14 Education up of various educational boards. 9 15 Energy Laws Laws relating to petroleum, oil, coal, natural gas, electricity, and nuclear power. 16 16 Environmental Law Laws that provide for the protection of the environment and prevention of pollution. 13 Laws related to the financial sector in India, including various specialised 17 Financial Laws institutions other than banks. 45 Laws relating to essential commodities, regulation of certain food products, 18 Food and Public Distribution warehousing, and the establishment of food corporation of India. 12 19 Government Employees Laws relating to public servants, including their conditions of service and other 15 related acts.
Laws providing for the general regulation of all industries as well as laws dealing 20 Industries with certain industries such as mines. 17 Institutions of National and Cultural Laws that deal with institutions that have been either declared as institutions of 21 Importance national importance, are monuments or have cultural significance. 18 Laws related to different types of intellectual property including trademarks, 22 Intellectual Property Law copyrights and patents. 7 Laws relating to international bodies and international relations of India, including 23 International Relations diplomatic and consular relations. 21 General laws relating to labour welfare and protection as well as the laws providing 24 Labour Laws for the regulation and safeguard of labour in specific industries. 60 51 Laws relating to land acquisition, land ceiling, land administration laws prior to 25 Land Laws independence, and other land related laws. 42 This category deals exclusively with the imposition, and the mechanism for imposing, land revenue by the government. Most of these laws are pre-independence 26 Land Revenue era and would now be administered by States. 20 Laws Relating to Administration and Laws relating to setting up of local level bodies, such as municipal corporations and 27 Development of Local Areas district boards. 12 Laws Relating to Administration of Laws relating to the general administration of Union Territories, and to the National 28 Union Territories and Delhi Capital Territory of Delhi 23 Laws that regulates various professions and professionals, such as lawyers, doctors, 29 Legal, Medical and Other Professions chartered accountants, etc. 19 Maritime Law; Shipping and Inland 30 Navigation Laws relating to various aspects of maritime law, shipping and inland navigation. 25 Laws related to various forms of media, including print, newspapers and television. It Media, Communications and also includes laws regulating different modes of communication and the publishing 31 Publishing of books and newspapers. 17 Laws that enabled and dealt with the nationalisation of various industries and 32 Nationalisation companies, other than banks. 59 Laws relating to the monitoring of government functions, such as those relating to 33 Ombudsman and Monitoring Bodies the CAG, CVC and the Lokpal 5 Laws governing the personal relationships of an individual, such as marriage, divorce, 34 Personal Laws succession, etc. 31 Laws related to the organisation of the parliament and various state legislatures. President, Parliament and State Further, it also includes laws relating to the President, Vice-President, Governors 35 Legislatures and ministers. 21 36 Property Law Laws relating to private property, such as trusts, easements, transfer of property etc. 15 Laws related to disease control, disabilities, and other public health related laws. It 37 Public Health also includes laws that regulate the standards for food, medicines, cosmetics etc. 17 38 Rent and Tenancy Rent control laws as well as laws regulating landlord and tenant relationships. 11 52 This is a residuary category, which includes laws relating to changing of name of a Residuary Laws relating to State or Union Territory, laws relating to the administration of Union Territories, and 39 Administration other general laws applicable to the administration and legislature. 6 Laws protecting various disadvantaged groups, including laws setting up 40 Social Welfare commissions for such groups. 14 Laws related to the administrative formation of states and transfer of land in State Re-organisation and Extension relation to re-organisation of States. In addition, laws that have extended, repealed 41 of Laws or assimilated central or state laws of a certain area to other States or areas. 58 Laws relating to national and state emblems, public records, and statistics collected 42 Symbols, Records and Statistics for different purposes. 9 43 Taxes, Tolls & Cess Laws Laws related to taxes, custom duties, excise, cess etc. 68 44 Textiles Laws regulating various specialised textile industries. 7 Laws relating to inter-state and international trade, including SEZs and import and export. In addition, it also includes the formation of Boards for the promotion of 45 Trade and Commerce trade of certain cash crops. 21 Laws governing various aspects of the different modes of transportation, including railways, aircrafts, motor vehicles, ferries etc. It also includes laws relating to 46 Transportation and Infrastructure infrastructure of the country, including roads, waterways and dams. 30 47 Tribunals Laws that establish specialised tribunals. 8 48 Universities and Technical Laws that establish various universities, scientific and technical institutions. 46 Institutions This category includes all laws that relate to the welfare and protection of women 49 Woman and Child Development and children, including laws setting up commissions in this regard. 14 Total 1086 53 CENTRAL LAWS ARRANGED ACCORDING TO CATEGORY Category Category Act.
Value Sl. No. Year No. Name
1 Administration of Justice 1.1 1850 18 Judicial Officers Protection Act
1.2 1852 8 Sheriffs' Fees Act
1.3 1869 14 Bombay Civil Courts Act
1.4 1870 7 Court-fees Act
1.5 1871 19 Bengal Sessions Courts Act
1.6 1873 3 Madras Civil Courts Act
1.7 1875 18 Indian Law Reports Act
1.8 1882 15 Presidency Small Cause Courts Act
1.9 1887 9 Provincial Small Cause Courts Act
1.10 1887 12 Bengal, Agra and Assam Civil Courts Act
1.11 1888 12 City of Bombay Municipal (Supplementary) Act
1.12 1891 16 Colonial Courts of Admiralty (India) Act
1.13 1892 7 Madras City Civil Court Act
1.14 1919 15 Calcutta High Court (Jurisdictional Limits) Act
1.15 1931 20 Sheriff of Calcutta (Power of Custody) Act
1.16 1936 5 Decrees and Orders Validating Act
1.17 1948 38 Continuance of Legal Proceedings Act
54
1.18 1950 7 High Courts (Seals) Act
1.19 1950 18 Special Criminal Courts (Jurisdiction) Act 1.20 1952 9 Indian Independence Pakistan Courts (Pending Proceedings) Act 1.21 1953 41 Calcutta High Court (Extension of Jurisdiction) Act 1.22 1954 28 High Court Judges (Salaries and Conditions of Service) Act 1.23 1955 56 Manipur (Courts) Act 1.24 1956 55 Supreme Court (Number of Judges) Act 1.25 1958 41 Supreme Court Judges (Salaries and Conditions of Service) Act 1.26 1966 26 Delhi High Court Act 1.27 1967 28 Court-fees (Delhi Amendment) Act 1.28 1968 51 Judges (Inquiry) Act 1.29 1970 28 Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act 1.30 1971 70 Contempt of Courts Act 1.31 1976 57 High Court at Patna (Establishment of a Permanent Bench at Ranchi) Act 1.32 1976 77 Disturbed Areas (Special Courts) Act 1.33 1981 26 High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act 1.34 1984 61 Terrorist Affected Areas (Special Courts) Act 1.35 1984 66 Family Courts Act 1.36 1985 59 Judges (Protection) Act 1.37 1992 27 Special Court (Trial of Offences Relating to Transactions in Securities) Act 55 1.38 2009 4 Gram Nyayalayas Act See Also, Taxes, Tolls & Cess Laws:
Union Territories (Stamp and Court-fees Laws) Act
2 Agriculture and Animal 2.1 1879 17 Dekkhan Agriculturists' Relief Act Husbandry 2.2 1884 12 Agriculturists' Loans Act 2.3 1962 26 National Co-operative Development Corporation Act 2.4 1966 54 Seeds Act 2.5 1983 29 National Oil Seeds and Vegetable Oils Development Board Act 2.6 1987 37 National Dairy Development Board Act 2.7 1992 12 Destructive Insects and Pests (Amendment and Validation) Act 2.8 2001 53 Protection of Plant Varieties and Farmer's Right Act 2.9 2005 24 Coastal Aquaculture Authority Act See Also, Trade and Commerce:
Agricultural and Processed Food Products Export Development Authority Act, 1985 Taxes, Tolls & Cess Laws:
Cotton Copra and Vegetable Oils Cess (Abolition) Act Produce Cess Laws (Abolition) Act 56
3 Alternative Dispute Resolution 3.1 1987 39 Legal Services Authorities Act 3.2 1996 26 Arbitration and Conciliation Act See Also, Civil Procedure:
Goa, Daman and Diu (Extension of the Code of Civil Procedure and the Arbitration Act) Act
4 Banking and Insurance 4.1 1873 5 Government Savings Banks Act 4.2 1934 2 Reserve Bank of India Act 4.3 1938 4 Insurance Act 4.4 1948 62 Reserve Bank (Transfer of Public Ownership) Act 4.5 1949 10 Banking Regulation Act 4.6 1950 * State Bank of (Samastha) Act 4.7 1953 54 Reserve Bank of India (Amendment and Miscellaneous Provisions) Act 4.8 1955 23 State Bank of India Act 4.9 1956 31 Life Insurance Corporation Act 4.10 1956 79 State Bank of Hyderabad Act 4.11 1959 38 State Bank of India (Subsidiary Banks) Act 4.12 1962 56 State Associated Banks (Miscellaneous Provisions) Act 4.13 1965 23 Banking Laws (Application to Co-operative Societies) Act 57 4.14 1970 5 Banking Companies (Acquisition and Transfer of Undertakings) Act 4.15 1972 57 General Insurance Business (Nationalisation) Act 4.16 1976 21 Regional Rural Banks Act 4.17 1976 72 Life Insurance Corporation (Modification of Settlement) Act 4.18 1980 40 Banking Companies (Acquisition and Transfer of Undertakings) Act 4.19 1981 28 Export-Import Bank of India Act 4.20 1981 61 National Bank for Agriculture and Rural Development Act 4.21 1982 62 State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act 4.22 1985 3 General Insurance Business (Nationalisation) Amendment Act 4.23 1987 53 National Housing Bank Act 4.24 1989 39 Small Industries Development Bank of India Act 4.25 1997 7 Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act 4.26 1999 41 Insurance Regulatory and Development Authority Act 4.27 2003 53 Industrial Development Bank (Transfer of Undertaking and Repeal) Act State Bank of Saurashtra (Repeal) and the State Bank of India (Subsidiary Banks) Amendment 4.28 2009 48 Act, 2009 See Also, Environmental Law:
Public Liability Insurance Act 58
5 Charitable and Religious Institutions; Co-operative 5.1 1860 21 Societies Registration Act Societies 5.2 1863 20 Religious Endowments Act 5.3 1880 1 Religious Societies Act 5.4 1890 6 Charitable Endowments Act 5.5 1899 23 Church of Scotland Kirk Sessions Act 5.6 1912 2 Co-operative Societies Act 5.7 1913 6 Mussalman Wakf Validating Act 5.8 1920 14 Charitable and Religious Trusts Act 5.9 1920 15 Indian Red Cross Society Act 5.10 1923 42 Mussalman Wakf Act 5.11 1925 24 Sikh Gurdwaras (Supplementary) Act 5.12 1930 32 Mussalman Wakf Validating Act 5.13 1955 36 Durgah Khawaja Saheb Act 5.14 1959 29 Public Wakfs (Extension of Limitation) Act 5.15 1971 82 Delhi Sikh Gurdwaras Act 5.16 1988 41 Religious Institutions (Prevention of Misuse) Act 5.17 1988 54 Auroville Foundation Act 5.18 1991 42 Places of Worship (Special Provisions) Act 59 5.19 1995 43 Wakf Act 5.20 2002 35 Haj Committee Act 5.21 2002 39 Multi-State Co-operative Societies Act 6 Citizenship; Admission into, Emigration to, and 6.1 1875 9 Majority Act Expulsion 6.2 1920 34 Passport (Entry into India) Act from, India; and Cross-
border 6.3 1939 16 Registration of Foreigners Act
Movement 6.4 1946 31 Foreigners Act
6.5 1948 58 Exchange of Prisoners Act
6.6 1950 10 Immigrants (Expulsion from Assam) Act
6.7 1955 57 Citizenship Act
6.8 1962 34 Extradition Act
6.9 1962 42 Foreigners Law (Application and Amendment) Act
6.10 1967 15 Passports Act
6.11 1983 31 Emigration Act
6.12 1983 39 Illegal Migrants (Determination by Tribunals) Act 6.13 2000 52 Immigration (Carriers' Liability) Act 6.14 2003 49 Repatriation of Prisoners Act 6.15 2010 31 Land Ports Authority of India Act, 2010 7 Civil Procedure 7.1 1855 12 Legal Representatives' Suits Act 60 7.2 1872 1 Indian Evidence Act 7.3 1887 7 Suits Valuation Act 7.4 1891 18 Bankers' Books Evidence Act 7.5 1908 5 Code of Civil Procedure 7.6 1908 16 Registration Act 7.7 1921 18 Maintenance Orders Enforcement Act 7.8 1932 11 Public Suits Validation Act 7.9 1939 30 Commercial Documents Evidence Act 7.10 1963 36 Limitation Act Goa, Daman and Diu (Extension of the Code of Civil Procedure and the 7.11 1965 30 Arbitration Act) Act 7.12 1969 44 Oaths Act 7.13 1978 14 Interest Act 7.14 1985 21 Bhopal Gas Leak Disaster (Processing of Claims) Act See Also, Media, Communications and Publishing:
Information Technology Act
8 Consumer Affairs 8.1 1937 1 Agricultural Produce (Grading and Marking) Act 8.2 1951 39 Marking of Heavy Packages Act 8.3 1958 57 Orissa Weights and Measures (Delhi Repeal) Act 61 Standards of Weights and Measures (Extension to Kohima and Mokokchung 8.4 1967 25 Districts) Act 8.5 1986 68 Consumer Protection Act 8.6 2010 1 Legal Metrology Act, 2009 9 Contracts and Torts 9.1 1855 13 Fatal Accidents Act 9.2 1871 1 Cattle-trespass Act 9.3 1872 9 Indian Contract Act 9.4 1882 7 Powers-of-Attorney Act 9.5 1930 3 Sale of Goods Act 9.6 1932 9 Indian Partnership Act 9.7 1963 47 Specific Relief Act 10 Corporate Laws 10.1 1949 7 Scheduled Securities (Hyderabad) Act 10.2 1951 54 Companies (Donations to National Funds) Act 10.3 1960 63 Preference Shares (Regulation of Dividends) Act 10.4 2003 12 Competition Act, 2002 10.5 2004 1 Sick Industrial Companies (Special Provisions) Repeal Act, 2003 10.6 2007 50 Tyre Corporation of India Limited (Disinvestment of Ownership) Act 10.7 2009 6 Limited Liability Partnership Act 10.8 2013 18 Companies Act, 2013 See Also, Legal, Medical and Other Professionals:
Company Secretaries Act 62
11 Criminal Justice 11.1 1854 16 Police, Agra 11.2 1856 20 Bengal Chaukidari Act 11.3 1857 21 Howrah Offences Act 11.4 1859 12 Calcutta Pilots Act 11.5 1859 24 Madras District Police Act 11.6 1860 45 Indian Penal Code 11.7 1861 5 Police Act 11.8 1867 3 Public Gambling Act 11.9 1871 4 Coroners Act 11.10 1873 16 North-Western Provinces Village and Road Police Act 11.11 1876 19 Dramatic Performances Act 11.12 1881 13 Fort William Act 11.13 1888 3 Police Act 11.14 1894 9 Prisons Act 11.15 1900 3 Prisoners Act 11.16 1908 6 Explosive Substances Act 11.17 1908 14 Indian Criminal Law Amendment Act 11.18 1911 10 Prevention of Seditious Meetings Act 11.19 1920 33 Identification of Prisoners Act 11.20 1922 22 Police (Incitement to Disaffection) Act 11.21 1923 19 Official Secrets Act 63 11.22 1925 8 Bengal Criminal Law Amendment (Supplementary) Act 11.23 1932 23 Criminal Law (Amendment) Act 11.24 1932 24 Bengal Suppression of Terrorist Outrages (Supplementary) Act 11.25 1934 27 Assam Criminal Law Amendment (Supplementary) Act 11.26 1938 20 Criminal Law (Amendment) Act 11.27 1946 25 Delhi Special Police Establishment Act 11.28 1948 52 Bombay Public Security Measures (Delhi Amendment) Act 11.29 1949 64 Police Act 11.30 1949 66 Central Reserve Police Force Act 11.31 1950 29 Transfer of Prisoners Act 11.32 1952 60 Commissions of Inquiry Act 11.33 1952 63 State Armed Police Forces (Extension of Laws) Act 11.34 1955 32 Prisoners (Attendance in Courts) Act 11.35 1956 104 Immoral Traffic (Prevention) Act 11.36 1957 23 Railway Protection Force Act 11.37 1958 20 Probation of Offenders Act 11.38 1959 54 Arms Act (Reprint 1967).
11.39 1966 33 Police Forces (Restriction of Rights) Act 11.40 1967 16 Anti-Corruption Laws (Amendment) Act 11.41 1967 37 Unlawful Activities (Prevention) Act 64 11.42 1971 69 Prevention of Insults to National Honour Act 11.43 1974 2 Code of Criminal Procedure, 1973 11.44 1974 12 Economic Offences (Inapplicability of Limitation) Act 11.45 1976 106 Untouchability (Offences) Amendment and Miscellaneous Provision Act 11.46 1978 34 Delhi Police Act 11.47 1980 65 National Security Act 11.48 1983 32 Punjab Disturbed Areas Act 11.49 1983 33 Chandigarh Disturbed Areas Act 11.50 1984 3 Prevention of Damage to Public Property Act 11.51 1985 58 Intelligence Organisations (Restriction on Rights) Act 11.52 1985 61 Narcotic Drugs and Psychotropic Substances Act 11.53 1986 47 National Security Guard Act 11.54 1988 34 Special Protection Group Act 11.55 1988 46 Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act 11.56 1988 49 Prevention of Corruption Act 11.57 1989 33 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 11.58 1993 36 SAARC Convention (Suppression of Terrorism) Act 11.59 2004 26 Prevention of Terrorism (Repeal) Act 11.60 2006 49 Indian Rifles (Repeal) Act 11.61 2008 34 National Investigation Agency Act 65 11.62 2012 32 Protection of Children From Sexual Offences Act, 2012 See Also, Civil Procedure:
Bankers' Books Evidence Act Commercial Documents Evidence Act Oaths Act Indian Evidence Act Financial Laws:
Benami Transactions (Prohibition) Act Government Employees:
Central Vigilance Commission Act Whistle Blowers Protection Act, 2011
12 Defence of India and Armed Forces 12.1 1888 4 Indian Reserve Forces Act 12.2 1892 5 Bengal Military Police Act 12.3 1903 7 Works of Defence Act 12.4 1923 6 Cantonments (House Accommodation) Act 12.5 1923 7 Indian Naval Armament Act 12.6 1925 4 Indian Soldiers (Litigation) Act 12.7 1938 5 Manoeuvres, Field Firing and Artillery Practice Act 12.8 1947 15 Armed Forces (Emergency Duties) Act 12.9 1947 16 Trading with the Enemy (Continuance of Emergency Provisions) Act 66 12.10 1948 31 National Cadet Corps Act 12.11 1948 56 Territorial Army Act 12.12 1949 8 Seaward Artillery Practice Act 12.13 1950 40 Army and Air Force (Disposal of Private Property) Act 12.14 1950 45 Air Force Act 12.15 1950 46 Army Act 12.16 1952 62 Reserve and Auxiliary Air Forces Act 12.17 1954 31 Shillong (Rifle Range and Umlong) Cantonments Assimilation of Laws Act 12.18 1955 19 Commanders-in-Chief (Change in Designation) Act 12.19 1956 53 Lok Sahayak Sena Act (Reprint) 12.20 1957 46 Cantonments (Extension of Rent Control Laws) Act 12.21 1957 62 Navy Act 12.22 1958 28 Armed Forces (Special Powers) Act 12.23 1962 51 Defence of India Act 12.24 1968 27 Civil Defence Act 12.25 1968 34 Enemy Property Act 12.26 1968 47 Border Security Force Act 12.27 1971 59 Naval and Aircraft Prize Act 12.28 1972 28 National Service Act 67 12.29 1983 34 Armed Forces (Punjab and Chandigarh) Special Powers Act 12.30 1990 21 Armed Forces (Jammu and Kashmir) Special Powers Act 12.31 1992 35 Indo-Tibetan Border Police Force Act 12.32 2006 41 Cantonments Act 12.33 2006 47 Assam Rifles Act 12.34 2007 53 Sashastra Seema Bal Act See Also, Government Employees:
Railways Employment of Members of the Armed Forces Act
13 Delimitation and Elections 13.1 1950 43 Representation of the People Act 13.2 1951 43 Representation of the People Act 13.3 1952 31 Presidential and Vice-Presidential Elections Act 13.4 1956 88 Representation of the People (Miscellaneous Provisions) Act 13.5 1959 10 Parliament (Prevention of Disqualification) Act 13.6 1965 49 Union Territories (Direct Election to the House of the People) Act 13.7 1968 3 Jammu and Kashmir Representation of the People (Supplementary) Act 13.8 1976 10 Election Laws (Extension to Sikkim) Act 13.9 1977 16 Disputed Elections (Prime Minister and Speaker) Act Election Commission (Conditions of Service of Election Commissioners and 13.10 1991 11 Transaction of Business) Act 68 13.11 2002 33 Delimitation Act 14 Education 14.1 1956 3 University Grants Commission Act 14.2 1960 39 Delhi Primary Education Act 14.3 1973 18 Delhi School Education Act 14.4 1987 52 All India Council for Technical Education Act 14.5 1993 73 National Council for Teacher Education Act 14.6 2005 2 National Commission for Minority Educational Institutions Act, 2004 14.7 2007 5 Central Educational Institutions (Reservation in Admission) Act 14.8 2009 9 Science and Engineering Research Board Act 14.9 2009 35 Right of Childern to Free and Compulsory Education Act, 2009 15 Energy Laws 15.1 1857 5 Oriental Gas Company 15.2 1867 11 Oriental Gas Company 15.3 1934 30 Petroleum Act 15.4 1948 14 Damodar Valley Corporation Act 15.5 1948 53 Oil Fields (Regulation and Development) Act 15.6 1957 20 Coal Bearing Areas (Acquisition and Development) Act 15.7 1962 33 Atomic Energy Act 15.8 1962 50 Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act 15.9 1971 54 Coal Bearing Areas (Acquisition and Development) Amendment and Validation Act 69 15.10 1974 28 Coal Mines (Conservation and Development) Act 15.11 1974 47 Oil Industry (Development) Act 15.12 2000 45 Coal India (Regulation of Transfer and Validation) Act 15.13 2001 52 Energy Conservation Act 15.14 2003 36 Electricity Act 15.15 2006 19 Petroleum and Natural Gas Regulatory Board Act 15.16 2010 38 Civil Liability for Nuclear Damage Act, 2010 16 Environmental Law 16.1 1879 6 Elephants' Preservation Act 16.2 1882 21 Madras Forest (Validation) Act 16.3 1897 4 Indian Fisheries Act 16.4 1912 8 Wild Birds and Animals Protection Act 16.5 1927 16 Indian Forest Act 16.6 1960 59 Prevention of Cruelty to Animals Act 16.7 1972 53 Wild Life (Protection) Act 16.8 1974 6 Water (Prevention and Control of Pollution) Act 16.9 1980 69 Forest (Conservation) Act 16.10 1981 14 Air (Prevention and Control of Pollution) Act 16.11 1986 29 Environment (Protection) Act 16.12 1991 6 Public Liability Insurance Act 16.13 2003 18 Biological Diversity Act, 2002 70 See Also, Taxes, Tolls & Cess Laws:
Water (Prevention and Control of Pollution) Cess Act Social Welfare:
Scheduled Tribes and other Traditional Forest Dwellers (Recognition of Forest Rights) Act
17 Financial Laws 17.1 1855 28 Usury Laws Repeal Act 17.2 1876 15 Bombay Municipal Debentures Act 17.3 1881 26 Negotiable Instruments Act 17.4 1909 3 Presidency-towns Insolvency Act 17.5 1914 9 Local Authorities Loans Act 17.6 1917 18 Post Office Cash Certificates Act 17.7 1918 10 Usurious Loans Act 17.8 1920 5 Provincial Insolvency Act 17.9 1944 18 Public Debt Act 17.10 1950 49 Contingency Fund of India Act 17.11 1951 33 Finance Commission (Miscellaneous Provisions) Act 17.12 1951 63 State Financial Corporations Act 17.13 1952 74 Forward Contracts (Regulation) Act 17.14 1956 42 Securities Contracts (Regulation) Act 17.15 1959 46 Government Savings Certificates Act (Reprint) 17.16 1961 47 Deposit Insurance and Credit Guarantee Corporation Act 71 17.17 1963 21 Compulsory Deposit Scheme Act 17.18 1964 28 Legal Tender (Inscribed Notes) Act 17.19 1968 60 State Agricultural Credit Corporation Act 17.20 1974 37 Additional Emoluments (Compulsory Deposit) Act 17.21 1974 52 Conservation of Foreign Exchange and Prevention of Smuggling Activities Act 17.22 1976 13 Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act 17.23 1978 11 High Denomination Bank Notes (Demonetisation) Act 17.24 1978 21 Deposit Insurance Corporation (Amendment and Miscellaneous Provisions) Act 17.25 1978 43 Prize Chits and Money Circulation Scheme (Banning) Act 17.26 1979 24 Union Duties of Excise (Distribution) Act 17.27 1982 40 Chit Funds Act 17.28 1983 48 Public Financial Institutions (Obligation as to Fidelity and Secrecy) Act 17.29 1988 45 Benami Transactions (Prohibition) Act Remittances of Foreign Exchange and Investment in Foreign Exchange Bonds 17.30 1991 41 (Immunities and Exemptions) Act 17.31 1992 15 Securities and Exchange Board of India Act 17.32 1993 25 Gold Bonds (Immunities and Exemptions) Act 17.33 1996 22 Depositories Act 17.34 1999 42 Foreign Exchange Management Act 72 Securitisation and Reconstruction of Financial Assets and Enforcement of 17.35 2002 54 Security Interest Act 17.36 2002 58 Unit Trust of India (Transfer of Undertaking and Repeal) Act 17.37 2003 15 Prevention of Money Laundering Act, 2002 17.38 2003 39 Fiscal Responsibility and Budget Management Act 17.39 2005 30 Credit Information Companies (Regulation) Act 17.40 2006 38 Government Securities Act 17.41 2007 51 Payment of Settlement Systems Act 17.42 2010 42 Foreign Contribution (Regulation) Act, 2010 17.43 2011 11 Coinage Act, 2011 17.44 2012 12 Factoring Regulation Act, 2011 17.45 2013 23 Pension Fund Regulatory and Development Authority Act, 2013 18 Food and Public Distribution 18.1 1934 15 Sugarcane Act 18.2 1955 10 Essential Commodities Act 18.3 1961 55 Sugar (Regulation of Production) Act 18.4 1962 58 Warehousing Corporations Act 18.5 1964 37 Food Corporations Act 18.6 1965 20 Warehousing Corporations (Supplementary) Act 18.7 1965 42 Cardamom Act 73 18.8 1976 31 Levy Sugar Price Equalisation Fund Act Prevention of Blackmarketing and Maintenance of Supplies of Essential 18.9 1980 7 Commodities Act 18.10 1982 4 Sugar Development Fund Act 18.11 2007 37 Warehousing (Development and Regulation) Act 18.12 2013 20 National Food Security Act, 2013 See Also, Taxes, Tolls & Cess Laws:
U.P. Sugarcane Cess (Validation) Act Sugar Cess Act
19 Government Employees 19.1 1850 12 Public Accountants' Defaults Act 19.2 1850 37 Public Servants (Inquiries) Act 19.3 1857 7 Madras Uncovenanted Officers' Act 19.4 1871 23 Pensions Act 19.5 1919 1 Local Authorities Pensions and Gratuities Act 19.6 1951 61 All-India Services Act 19.7 1957 44 Public Employment (Requirement as to Residence) Act 19.8 1963 45 Administrators-General Act 19.9 1965 40 Railways Employment of Members of the Armed Forces Act 19.10 1965 50 Goa, Daman and Diu (Absorbed Employees) Act 74 Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) 19.11 1972 18 Act 19.12 1972 59 Former Secretary of State Service Officers (Conditions of Service) Act 19.13 1975 19 All-India Services Regulations (Indemnity) Act 19.14 1976 59 Departmentalisation of Union Accounts (Transfer of Personnel) Act Bharat Petroleum Corporation Limited (Determination of Conditions of Service of Employees) 19.15 1988 44 Act See Also, Criminal Justice:
Anti-Corruption Laws (Amendment) Act, Prevention of Corruption Act
20 Industries 20.1 1884 4 Explosives Act 20.2 1886 5 Mirzapur Stone Mahal Act 20.3 1913 5 White Phosphorus Matches Prohibition Act 20.4 1923 5 Indian Boilers Act 20.5 1951 65 Industries (Development and Regulation) Act 20.6 1952 20 Inflammable Substances Act 20.7 1953 45 Coir Industry Act 20.8 1956 61 Khadi and Village Industries Commission Act 75 20.9 1957 67 Mines and Minerals (Development and Regulation) Act 20.10 1968 50 Central Industrial Security Force Act Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous 20.11 1978 16 Provisions Act 20.12 1983 35 Dangerous Machines (Regulation) Act Goa, Daman and Diu Mining Concessions (Abolition and Declaration as 20.13 1987 16 Mining Leases) Act 20.14 1995 44 Technology Development Board Act 20.15 1999 40 Central Industrial Security Force (Amendment and Validation) Act 20.16 2003 17 Offshore Areas Mineral (Development and Regulation) Act, 2002 20.17 2006 27 Micro, Small and Medium Enterprises Development Act, 2006 See Also, Taxes, Tolls & Cess Laws:
Cess and Other Taxes on Minerals (Validation) Act
21 Institutions of National and Cultural Importance 21.1 1903 10 Victoria Memorial Act 21.2 1904 7 Ancient Monuments Preservation Act 21.3 1910 10 Indian Museum Act 21.4 1948 51 Imperial Library (Change of Name) Act 21.5 1951 25 Jallianwala Bagh National Memorial Act 21.6 1951 41 Rajghat Samadhi Act 76 21.7 1958 24 Ancient Monuments and Archaeological Sites and Remains Act 21.8 1959 57 Indian Statistical Institute Act 21.9 1961 26 Salar Jung Museum Act 21.10 1962 13 Hindi Sahitya Sammelan Act 21.11 1964 14 Dakshina Bharat Hindi Prachar Sabha Act 21.12 1969 43 Khuda Bakhsh Oriental Public Library Act 21.13 1975 22 Rampur Raza Library Act 21.14 1976 76 National Library of India Act 21.15 1984 5 Asiatic Society Act 21.16 1994 6 Kalakshetra Foundation Act, 1993 21.17 2001 29 Indian Council of World Affairs Act Ancient Monuments and Archaeological Sites and Remains (Amendment and 21.18 2010 10 Validation) Act, 2010 22 Intellectual Property Law 22.1 1950 78 Khaddar (Protection of Name) Act 22.2 1957 14 Copyright Act 22.3 1970 39 Patents Act (Reprint) 22.4 1999 47 Trade Marks Act 22.5 1999 48 Geographical Indications of Goods (Registration and Protection) Act 22.6 2000 16 Designs Act 22.7 2000 37 Semiconductor Integrated Circuits Layout-Design Act 77 23 International Relations 23.1 1874 4 Foreign Recruiting Act 23.2 1943 9 Reciprocity Act 23.3 1945 47 International Monetary Fund and Bank Act 23.4 1947 43 United Nations (Security Council) Act 23.5 1947 46 United Nations (Privileges and Immunities) Act 23.6 1947 47 Foreign Jurisdiction Act 23.7 1948 41 Diplomatic and Consular Officers (Oaths and Fees) Act 23.8 1958 42 International Finance Corporation (Status, Immunities and Privileges) Act 23.9 1960 6 Geneva Conventions Act 23.10 1960 32 International Development Association (Status, Immunities and Privileges) Act 23.11 1966 18 Asian Development Bank Act 23.12 1972 43 Diplomatic Relations (Vienna Convention) Act Diplomatic and Consular Officers (Oaths and Fees) (Extension to Jammu and 23.13 1973 2 Kashmir) Act 23.14 1975 20 Tokyo Convention Act 23.15 1981 48 Anti-Apartheid (United Nations Convention) Act 23.16 1982 1 African Development Fund Act 23.17 1982 65 Anti-Hijacking Act 78 23.18 1982 66 Suppression of Unlawful Acts against Safety of Civil Aviation Act 23.19 1983 13 African Development Bank Act 23.20 2000 34 Chemical Weapons Convention Act The Weapons of Mass Destruction and Their Delivery Systems (Prohibition of 23.21 2005 21 Unlawful Activities) Act, 2005 24 Labour Laws 24.1 1858 1 Madras Compulsory Labour Act 24.2 1886 21 Oudh Wasikas Act 24.3 1923 8 Workmen's Compensation Act 24.4 1925 19 Provident Funds Act 24.5 1926 16 Trade Unions Act 24.6 1933 2 Children (Pledging of Labour) Act 24.7 1936 4 Payment of Wages Act 24.8 1938 24 Employers' Liability Act 24.9 1942 18 Weekly Holidays Act 24.10 1943 23 War Injuries (Compensation Insurance) Act 24.11 1946 20 Industrial Employment (Standing Orders) Act 24.12 1946 22 Mica Mines Labour Welfare Fund Act 24.13 1947 14 Industrial Disputes Act 24.14 1948 9 Dock Workers (Regulation of Employment) Act 24.15 1948 11 Minimum Wages Act 79 24.16 1948 34 Employees' State Insurance Act 24.17 1948 46 Coal Mines Provident Fund and Miscellaneous Provisions Act 24.18 1948 63 Factories Act 24.19 1949 54 Industrial Disputes (Banking and Insurance Companies) Act 24.20 1951 69 Plantations Labour Act 24.21 1952 19 Employees' Provident Funds and Miscellaneous Provisions Act 24.22 1952 35 Mines Act Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous 24.23 1955 45 Provisions Act 24.24 1956 36 Industrial Disputes (Amendment and Miscellaneous Provisions) Act 24.25 1958 29 Working Journalists (Fixation of Rates of Wages) Act 24.26 1959 31 Employment Exchanges (Compulsory Notification of Vacancies) Act 24.27 1961 27 Motor Transport Workers Act 24.28 1961 52 Apprentices Act 24.29 1961 53 Maternity Benefit Act 24.30 1962 59 Personal Injuries (Emergency Provision) Act 24.31 1963 37 Personal Injuries (Compensation Insurance) Act 24.32 1965 21 Payment of Bonus Act 24.33 1966 32 Beedi and Cigar Workers (Conditions of Employment) Act 80 24.34 1968 23 Public Provident Fund Act 24.35 1970 37 Contract Labour (Regulation and Abolition) Act 24.36 1970 51 Central Labour Laws (Extension to Jammu and Kashmir) Act 24.37 1972 39 Payment of Gratuity Act 24.38 1972 62 Limestone and Dolomite Mines Labour Welfare Fund Act 24.39 1976 11 Sales Promotion Employees (Conditions of Service) Act 24.40 1976 19 Bonded Labour System (Abolition) Act 24.41 1976 25 Equal Remuneration Act Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare 24.42 1976 61 Fund Act 24.43 1976 62 Beedi Workers Welfare Fund Act 24.44 1979 30 Inter-State Migrant Workmen Regulation of Employment and Condition of Service) Act 24.45 1980 41 Essential Services Maintenance (Assam) Act 24.46 1981 33 Cine-Workers Welfare Fund Act 24.47 1981 50 Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act 24.48 1986 27 Coal Mines Labour Welfare Fund (Repeal) Act 24.49 1986 54 Dock Workers (Safety, Health and Welfare) Act 24.50 1986 61 Child Labour (Prohibition and Regulation) Act Labour Laws (Exemption from Furnishing Returns and Maintaining Registers 24.51 1988 51 by certain Establishments) Act 81 24.52 1993 41 Beedi and Cigar Workers (Conditions of Employment) Amendment Act 24.53 1993 46 Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act Building and Other Construction Workers (Regulation of Employment and 24.54 1996 27 Conditions of Service) Act 24.55 1997 31 Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Act 24.56 2005 29 Private Security Agencies (Regulation) Act 24.57 2005 42 National Rural Employment Guarantee Act 24.58 2007 23 National Rural Employment Guarantee (Extension to Jammu And Kashmir) Act 24.59 2008 33 Unorganised Workers' Social Security Act The Street Vendors (Protection of Livelihood and 24.60 2014 7 Regulation of Street Vending) Act, 2014 See Also, Taxes, Tolls & Cess Laws:
Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Cess Act Beedi Workers Welfare Cess Act Cine-Workers Welfare Cess Act Building and Other Construction Workers' Welfare Cess Act Industries:
Dangerous Machines (Regulation) Act Social Welfare:82
Prohibition of Employment as Manual Scavengers and Their Rehabilitation Act, 2013
25 Land Laws 25.1 1836 10 Bengal Indigo Contracts Act 25.2 1837 36 Madras Public Property Malversation Act 25.3 1850 25 Forfeited Deposits Act 25.4 1852 11 Bombay Rent-free Estates Act 25.5 1859 5 Bengal Ghatwali Lands Act 25.6 1863 19 Partition of Revenue-paying Estates 25.7 1863 23 Waste-Lands (Claims) Act 25.8 1866 26 Oudh Sub-settlement Act 25.9 1869 1 Oudh Estates Act 25.10 1870 24 Oudh Taluqdars' Relief Act 25.11 1876 6 Chota Nagpur Encumbered Estates Act 25.12 1877 14 Broach and Kaira Incumbered Estates Act 25.13 1883 10 Bikrama Singh's Estates Act 83 25.14 1883 19 Land Improvement Loans Act 25.15 1885 18 Land Acquisition (Mines) Act 25.16 1887 19 King of Oudh's Estate Act 25.17 1888 14 King of Oudh's Estate Act 25.18 1891 15 Murshidabad Act 25.19 1893 2 Porahat Estate Act 25.20 1917 12 King of Oudh's Estate Validation Act 25.21 1933 23 Murshidabad Estate Administration Act 25.22 1936 18 Red Cross Society (Allocation of Property) Act 25.23 1941 12 Delhi Restriction of Uses of Land Act 25.24 1948 26 Junagarh Administration (Property) Act 25.25 1948 60 Resettlement of Displaced Persons (Land Acquisition) Act 25.26 1948 66 Delhi and Ajmer-Merwara Land Development Act 25.27 1949 2 Mangrol and Manavadar (Administration of Property) Act 25.28 1949 51 Requisitioned Land (Apportionment of Compensation) Act 25.29 1952 30 Requisitioning and Acquisition of Immovable Property Act 25.30 1954 23 State Acquisition of Lands for Union Purposes (Validation) Act 25.31 1956 96 Slum Areas (Improvement and Clearance) Act 25.32 1960 24 Delhi Land Holdings (Ceiling) Act 84 25.33 1960 33 Manipur Land Revenue and Land Reforms Act 25.34 1960 48 Mahendra Pratap Singh Estate (Repeal) Act 25.35 1962 31 Land Acquisition (Amendment) Act 25.36 1967 13 Land Acquisition (Amendment and Validation) Act 25.37 1969 42 Bihar Land Reforms Laws (Regulating Mines and Minerals) Validation Act 25.38 1971 40 Public Premises (Eviction of Unauthorised Occupants) Act 25.39 1972 30 Delhi Lands (Restriction on Transfer) Act 25.40 1993 33 Acquisition of Certain Area at Ayodhya Act 25.41 1999 15 Urban Land (Ceiling and Regulation) Repeal Act Right to Fair Compensation and Transparency in Land 25.42 2013 30 Acquisition, Rehabilitation and Resettlement Act, 2013 26 Land Revenue 26.1 1839 7 Madras Rent and Revenue Sales Act 26.2 1841 12 Bengal Land Revenue Sales Act 26.3 1842 13 Revenue, Bombay 26.4 1842 17 Revenue Commissioners, Bombay 26.5 1845 1 Sales of Land for Revenue Arrears 26.6 1847 9 Bengal Alluvion and Diluvion Act 26.7 1848 20 Bengal Landholders' Attendance Act 26.8 1849 10 Madras Revenue Commissioner Act 26.9 1850 23 Calcutta Land-revenue Act 85 26.10 1851 12 Madras City Land Revenue Act 26.11 1853 6 Rent Recovery Act 26.12 1856 18 Calcutta Land-revenue Act 26.13 1859 11 Bengal Land-revenue Sales Act 26.14 1876 10 Bombay Revenue Jurisdiction Act 26.15 1881 18 Central Provinces Land-revenue Act 26.16 1887 17 Punjab Land-revenue Act 26.17 1890 1 Revenue Recovery Act 26.18 1892 10 Government Management of Private Estates Act 26.19 1908 13 Central Provinces Financial Commissioner's Act 26.20 1960 43 Tripura Land Revenue and Land Reforms Act 27 Laws Relating to 27.1 1836 21 Bengal Districts Act Administration and Development of Local 27.2 1850 26 Improvements in Towns Areas 27.3 1883 20 Punjab District Boards Act 27.4 1899 4 Government Buildings Act 27.5 1956 80 Manipur (Village Authorities in Hill Areas) Act 27.6 1957 42 Naga Hills-Tuensang Area Act 27.7 1961 49 Assam Municipal (Manipur Amendment) Act 27.8 1971 76 Manipur (Hill Areas District Council) Act 27.9 1971 84 North-Eastern Council Act 27.10 1994 26 Manipur Panchayati Raj Act 86 27.11 1994 43 Manipur Municipalities Act 27.12 1996 40 Provisions of the Panchayats (Extension to the Scheduled Areas) Act 28 Laws Relating to 28.1 1949 24 Delhi Hotels (Control of Accommodation) Act Administration of Union Territories and Delhi 28.2 1957 61 Delhi Development Act 28.3 1957 66 Delhi Municipal Corporation Act 28.4 1961 35 Dadra and Nagar Haveli Act 28.5 1962 1 Goa, Daman and Diu (Administration) Act 28.6 1962 49 Pondicherry (Administration) Act 28.7 1964 23 Delhi Delegation of Powers Act 28.8 1969 19 Union Territories (Separation of Judicial and Executive Functions) Act 28.9 1973 17 Capital of Punjab Development and Regulation (Chandigarh Amendment) Act 28.10 1974 1 Delhi Urban Art Commission Act, 1973 28.11 1985 2 National Capital Region Planning Board Act 28.12 1988 2 Chandigarh (Delegation of Powers) Act, 1987 28.13 1994 27 Punjab Gram Panchayat, Samities and Zilla Parishad (Chandigarh Repeal) Act 28.14 1994 44 New Delhi Municipal Council Act 28.15 1994 45 Punjab Municipal Corporation Law (Extension to Chandigarh) Act 28.16 1999 6 Delhi Development Authority (Validation of Disciplinary Powers) Act, 1998 28.17 2006 22 Delhi Laws (Special Provisions) Act 87 28.18 2006 44 Pondicherry (Alteration of Name) Act 28.19 2007 43 National Capital Territory of Delhi Laws (Special Provisions) Act 28.20 2009 24 National Capital Territory of Delhi Laws (Special Provisions) Act 28.21 2009 40 National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2009 28.22 2011 5 National Capital Territory of Delhi Laws (Special Provisions) Act, 2011 28.23 2011 20 National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011 29 Legal, Medical and Other Professions 29.1 1879 18 Legal Practitioners Act 29.2 1916 7 Indian Medical Degrees Act 29.3 1926 38 Indian Bar Councils Act 29.4 1947 48 Indian Nursing Council Act 29.5 1948 8 Pharmacy Act 29.6 1948 16 Dentists Act 29.7 1949 38 Chartered Accountants Act 29.8 1952 53 Notaries Act 29.9 1956 4 Bar Councils (Validation of State Laws) Act 29.10 1956 102 Indian Medical Council Act 29.11 1959 23 Cost and Works Accountants Act 29.12 1961 25 Advocates Act 88 29.13 1970 48 Indian Medicine Central Council Act 29.14 1972 20 Architects Act 29.15 1973 59 Homoeopathy Central Council Act 29.16 1980 56 Company Secretaries Act 29.17 1984 52 Indian Veterinary Council Act 29.18 2001 45 Advocates' Welfare Fund Act 29.19 2006 35 Actuaries Act 30 Maritime Law; Shipping and Inland Navigation 30.1 1838 19 Coasting Vessels Act 30.2 1846 3 Boundary-marks, Bombay 30.3 1853 11 Shore Nuisances (Bombay and Kolaba) Act 30.4 1881 16 Obstructions in Fairways Act 30.5 1908 15 Indian Ports Act 30.6 1917 1 Inland Vessels Act 30.7 1925 26 Indian Carriage of Goods by Sea Act 30.8 1927 17 Light House Act 30.9 1948 33 Calcutta Port (Pilotage) Act 30.10 1958 44 Merchant Shipping Act 30.11 1963 11 Marine Insurance Act 30.12 1963 38 Major Port Trusts Act 89 30.13 1966 4 Seamen's Provident Fund Act 30.14 1973 62 Konkan Passenger Ships (Acquisition) Act Territorial Waters, Continental Shelf, Exclusive Economic Zone and other 30.15 1976 80 Maritime Zones Act 30.16 1978 30 Coast Guard Act 30.17 1981 42 Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act National Waterway (Allahabad-Haldia Stretch of the Ganga-Bhagirathi Hooghly 30.18 1982 49 River) Act 30.19 1985 82 Inland Waterways Authority of India Act 30.20 1986 33 Merchant Shipping (Amendment) Act 30.21 1986 66 Shipping Development Fund Committee (Abolition) Act 30.22 1988 40 National Waterway (Sadiya-Dhubri Stretch of the Brahmaputra River) Act National Waterway (Kollam-Kottapuram Stretch of West Coast Canal and 30.23 1992 25 Champakara and Udyogmandal Canals) Act Suppression of Unlawful Acts against Safety of Maritime Navigation and Fixed 30.24 2002 69 Platforms on Continental Shelf Act National Waterway (Talcher-Dhamra Stretch of Rivers, Geonkhali-Charbatia Stretch of East Coast Canal, Charbatia-Dhamra Stretch of Matai River and 30.25 2008 23 Mahanadi Delta Rivers) Act See Also, Trade and Commerce:
Marking of Heavy Packages Act 90
31 Media, Communications National Waterway (Kakinada-Puducherry Stretch of Canals and the Kaluvelly and Publishing Tank, Bhadrachalam-Rajahmundry Stretch of River Godavari and Wazirabad- 31.1 2008 24 Vijayawada Stretch of River Krishna) Act, 2008 31.2 1867 25 Press and Registration of Books Act 31.3 1885 13 Indian Telegraph Act 31.4 1898 6 Indian Post Office Act 31.5 1933 17 Indian Wireless Telegraphy Act 31.6 1950 74 Telegraph Wires (Unlawful Possession) Act 31.7 1952 37 Cinematograph Act 31.8 1954 27 Delivery of Books and Newspapers (Public Libraries) Act 31.9 1956 45 Newspaper (Price and Page) Act 31.10 1956 93 Young Persons (Harmful Publications) Act 31.11 1961 36 Newspaper (Price and Page Continuance) Act 31.12 1978 37 Press Council Act 31.13 1990 25 Prasar Bharati (Broadcasting Corporation of India) Act 31.14 1995 7 Cable Television Networks (Regulation) Act 31.15 1997 24 Telecom Regulatory Authority of India Act 31.16 2000 21 Information Technology Act 31.17 2007 11 Sports Broadcasting Signals (Mandatory Sharing with Prasar Bharti) Act 91 32 Nationalisation 32.1 1971 63 Jayanti Shipping Company (Acquisition of Shares) Act 32.2 1971 64 Coking Coal Mines (Emergency Provisions) Act 32.3 1971 65 Asian Refractories Limited (Acquisition of Undertakings) Act 32.4 1972 36 Coking Coal Mines (Nationalisation) Act 32.5 1972 58 Indian Copper Corporation (Acquisition of Undertaking) Act 32.6 1972 72 Sick Textile Undertakings (Taking Over of Management) Act 32.7 1972 78 Richardson and Cruddas Limited (Acquisition and Transfer of Undertakings) Act 32.8 1973 15 Coal Mines (Taking Over of Management) Act 32.9 1973 26 Coal Mines (Nationalisation) Act 32.10 1973 56 Alcock Ashdown Company Limited (Acquisition of Undertakings) Act 32.11 1974 4 Esso (Acquisition of Undertakings in India) Act 32.12 1974 57 Sick Textile Undertakings (Nationalisation) Act 32.13 1976 2 Burmah Shell (Acquisition of Undertakings in India) Act 32.14 1976 22 Assam Sillimanite Limited (Acquisition and Transfer of Refractory Plant) Act 32.15 1976 89 Indian Iron and Steel Company (Acquisition of Shares) Act Braithwaite and Company (India) Limited (Acquisition and Transfer of 32.16 1976 96 Undertakings) Act 32.17 1976 97 Burn Company and Indian Standard Wagon Company (Nationalisation) Act 32.18 1976 98 Laxmirattan and Atherton West Cotton Mills (Taking Over of Management) Act 92 32.19 1976 100 Metal Corporation (Nationalisation and Miscellaneous Provisions) Act Caltex [Acquisition of Shares of Caltex Oil Refining (India) Limited and of the 32.20 1977 17 Undertakings in India of Caltex (India) Limited] Act Smith, Stainstreet and Company Limited (Acquisition and Transfer of 32.21 1977 41 Undertakings) Act Gresham and Craven of India (Private) Limited (Acquisition and Transfer of 32.22 1977 42 Undertakings) Act 32.23 1978 13 Hindustan Tractors Limited (Acquisition and Transfer of Undertakings) Act Britannia Engineering Company Limited (Mokameh Unit) and the Arthur Butler and Company (Muzaffarpore) Limited (Acquisition and Transfer of 32.24 1978 41 Undertakings) Act 32.25 1978 42 Bolani Ores Limited (Acquisition of Shares) and Miscellaneous Provisions Act 32.26 1978 49 Sugar Undertakings (Taking Over of Management) Act 32.27 1979 28 Kosangas Company (Acquisition of Undertakings) Act 32.28 1980 42 National Company (Acquisition and Transfer of Undertakings) Act Bengal Chemical and Pharmaceutical Works Limited (Acquisition and Transfer 32.29 1980 58 of Undertakings) Act 32.30 1980 62 Jute Companies (Nationalisation) Act 32.31 1980 64 Maruti Limited (Acquisition and Transfer of Undertakings) Act Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) 32.32 1980 67 Act 32.33 1980 70 Hind Cycles Limited and Sen-Raleigh Limited (Nationalisation) Act 93 32.34 1981 29 British India Corporation Limited (Acquisition of Shares) Act 32.35 1981 31 Dalmia Dadri Cement Limited (Acquisition and Transfer of Undertakings) Act Burmah Oil Company [Acquisition of Shares of Oil India Limited and of the Undertakings in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited] 32.36 1981 41 Act Chaparmukh Silghat Railway Line and the Katakhal Lalabazar Railway Line (Nationalisation) 32.37 1982 36 Act 32.38 1982 50 Amritsar Oil Works (Acquisition and Transfer of Undertakings) Act 32.39 1982 71 Andhra Scientific Company Limited (Acquisition and Transfer of Undertakings) Act 32.40 1983 40 Textile Undertakings (Taking Over of Management) Act 32.41 1983 41 Transformer and Switchgear Limited (Acquisition and Transfer of Undertakings) Act 32.42 1984 16 Ganesh Flour Mills Company Limited (Acquisition and Transfer of Undertakings) Act Inchek Tyres Limited and National Rubber Manufacturers Limited 32.43 1984 17 (Nationalisation) Act 32.44 1984 33 Mogul Line Limited (Acquisition of Shares) Act Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) 32.45 1984 43 Act 94 Hooghly Docking and Engineering Company Limited (Acquisition and 32.46 1984 55 Transfer of Undertakings) Act 32.47 1984 57 Bengal Immunity Company Limited (Acquisition and Transfer of Undertakings) Act 32.48 1985 37 Tea Companies (Acquisition and Transfer of Sick Tea Units) Act 32.49 1985 83 Futwah-Islampur Light Railway Line (Nationalisation) Act Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of 32.50 1986 30 Undertakings) Act 32.51 1987 36 Brentford Electric (India) Limited (Acquisition and Transfer of Undertakings) Act 32.52 1993 23 Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act National Thermal Power Corporation Limited, the National Hydro-Electric Power Corporation Limited and the North-Eastern Electric Power Corporation Limited (Acquisition 32.53 1993 24 and Transfer of Power Transmission Systems) Act 32.54 1993 65 Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act 32.55 1994 13 Air Corporations (Transfer of Undertakings and Repeal) Act Neyveli Lignite Corporation Limited (Acquisition and Transfer of Power Transmission System) 32.56 1994 56 Act 32.57 1995 39 Textile Undertakings (Nationalisation) Act 32.58 1997 17 Lalitkala Akademi (Taking Over of Management) Act Parel Investments and Trading Private Limited and Domestic Gas Private 32.59 2005 14 Limited (Taking over of Management) Repeal Act 95 33 Ombudsman and 33.1 1971 56 Comptroller and Auditor General's (Duties, Powers and Conditions of Service) Monitoring Act Bodies 33.2 2003 45 Central Vigilance Commission Act 33.3 2005 22 Right to Information Act 33.4 2014 1 Lokpal and Lokayuktas Act, 2013 33.5 2014 17 Whistle Blowers Protection Act, 2011 34 Personal Laws 34.1 1850 21 Caste Disabilities Removal Act 34.2 1866 21 Converts' Marriage Dissolution Act 34.3 1869 4 Indian Divorce Act 34.4 1872 15 Indian Christian Marriage Act 34.5 1874 3 Married Women's Property Act 34.6 1880 12 Kazis Act 34.7 1892 2 Marriages Validation Act 34.8 1909 7 Anand Marriage Act 34.9 1916 15 Hindu Disposition of Property Act 34.10 1925 39 Indian Succession Act 34.11 1928 12 Hindu Inheritance (Removal of Disabilities) Act 34.12 1930 30 Hindu Gains of Learning Act 34.13 1935 13 Jubbalpore and Chhattisgarh Divisions (Divorce Proceedings Validation) Act 34.14 1936 3 Parsi Marriage and Divorce Act 34.15 1936 16 Bangalore Marriages Validating Act 34.16 1937 19 Arya Marriage Validation Act 96 34.17 1937 26 Muslim Personal Law (Shariat) Application Act 34.18 1938 10 Cutchi Memons Act 34.19 1939 8 Dissolution of Muslim Marriages Act 34.20 1948 40 Indian Matrimonial Causes (War Marriages) Act 34.21 1952 1 Part B States Marriages Validating Act 34.22 1954 43 Special Marriage Act 34.23 1955 25 Hindu Marriage Act 34.24 1956 30 Hindu Succession Act 34.25 1956 32 Hindu Minority and Guardianship Act 34.26 1956 78 Hindu Adoptions and Maintenance Act 34.27 1959 48 Miscellaneous Personal Laws (Extension) Act (Reprint 1976) 34.28 1959 61 Married Women's Property (Extension) Act 34.29 1960 19 Hindu Marriages (Validation of Proceedings) Act 34.30 1969 33 Foreign Marriage Act 34.31 1986 25 Muslim Women (Protection of Rights on Divorce) Act See Also, Women and Child Development:
Dowry Prohibition Act Prohibition of Child Marriage Act
35 President, Parliament and State Legislatures 35.1 1951 30 President's Emoluments and Pension Act 35.2 1952 58 Salaries and Allowances of Ministers Act 97 35.3 1953 20 Salaries and Allowances of Officers of Parliament Act 35.4 1954 30 Salary, Allowances and Pension of Members of Parliament Act 35.5 1957 37 Legislative Councils Act Himachal Pradesh Legislative Assembly (Constitution and Proceedings) 35.6 1958 56 Validation Act 35.7 1963 20 Government of Union Territories Act 35.8 1968 61 Legislative Assembly of Nagaland (Change in Representation) Act 35.9 1969 16 President (Discharge of Functions) Act 35.10 1969 46 Punjab Legislative Council (Abolition) Act 35.11 1973 50 Authoritative Texts (Central Laws) Act 35.12 1975 33 Kerala Legislative Assembly (Extension of Duration) Act 35.13 1976 28 Parliamentary Proceedings (Protection of Publication) Repeal Act 35.14 1977 15 Parliamentary Proceedings (Protection of Publication) Act 35.15 1977 33 Salary and Allowances of Leaders of Opposition in Parliament Act 35.16 1982 43 Governors (Emoluments, Allowances and Privileges) Act 35.17 1992 1 Government of National Capital Territory of Delhi Act, 1991 35.18 1997 30 Vice-President's Pension Act Leaders of Chief Whips of Recognised Parties and Groups in Parliament 35.19 1999 5 (Facilities) Act, 1998 35.20 2006 1 Andhra Pradesh Legislative Council Act, 2005 98 35.21 2010 16 Tamil Nadu Legislative Council Act, 2010 36 Property Law 36.1 1878 6 Indian Treasure-trove Act 36.2 1882 2 Indian Trusts Act 36.3 1882 4 Transfer of Property Act 36.4 1882 5 Indian Easements Act 36.5 1891 8 Easements (Extending Act 5 of 1882) 36.6 1893 4 Partition Act 36.7 1893 6 Sir Dinshaw Maneckjee Petit 36.8 1895 15 Government Grants Act 36.9 1899 24 Central Provinces Court of Wards Act 36.10 1913 2 Official Trustees Act 36.11 1915 10 Sir Jamsetjee Jejeebhoy Baronetcy Act 36.12 1929 21 Transfer of Property (Amendment) Supplementary Act 36.13 1951 70 Displaced Persons (Debts Adjustment) Act 36.14 1954 15 Transfer of Evacuee Deposits Act 36.15 1986 58 Delhi Apartment Ownership Act 37 Public Health 37.1 1897 3 Epidemic Diseases Act 37.2 1898 3 Lepers Act 37.3 1898 9 Live-stock Importation Act 99 37.4 1914 2 Destructive Insects and Pests Act 37.5 1919 12 Poisons Act 37.6 1940 23 Drugs and Cosmetics Act 37.7 1950 26 Drugs (Control) Act 37.8 1954 21 Drugs and Magic Remedies (Objectionable Advertisements) Act 37.9 1968 46 Insecticides Act 37.10 1971 34 Medical Termination of Pregnancy Act Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and 37.11 1992 41 Distribution) Act 37.12 1994 42 Transplantation of Human Organs Act 37.13 1994 57 Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act Cigarettes and other Tobacco Products (Prohibition of Advertisement and 37.14 2003 34 Regulation of Trade and Commerce, Production, Supply and Distribution) Act 37.15 2006 34 Food Safety and Standards Act 37.16 2009 27 Prevention and Control of Infectious and Contagious Diseases in Animals Act 37.17 2010 23 Clinical Establishments (Registration and Regulation) Act, 2010 See Also, Criminal Justice:
Narcotic Drugs and Psychotropic Substances Act 100
38 Rent and Tenancy 38.1 1859 10 Bengal Rent Act 38.2 1885 8 Bengal Tenancy Act 38.3 1887 16 Punjab Tenancy Act 38.4 1898 11 Central Provinces Tenancy Act 38.5 1950 42 Ajmer Tenancy and Land Records Act 38.6 1952 38 Delhi and Ajmer Rent Control Act 38.7 1961 30 Delhi (Urban Areas) Tenants' Relief Act 38.8 1968 49 Delhi and Ajmer Rent Control (Nasirabad Cantonment Repeal) Act 38.9 1971 68 Uttar Pradesh Cantonments (Control of Rent and Eviction) Repeal Act 38.10 1974 54 East-Punjab Urban Rent Restriction (Extension to Chandigarh) Act 38.11 1995 33 Delhi Rent Act See Also, Defence of India and Armed Forces:
Cantonments (Extension of Rent Control Laws) Act
39 Residuary Laws relating to Administration 39.1 1862 3 Government Seal Act 39.2 1897 5 Amending Act 39.3 1897 10 General Clauses Act 39.4 1897 14 Indian Short Titles Act 39.5 1901 11 Amending Act 101 39.6 1903 1 Amending Act 40 Social Welfare 40.1 1948 12 Rehabilitation Finance Administration Act 40.2 1955 22 Protection of Civil Rights Act 40.3 1956 63 Scheduled Castes and Scheduled Tribes Orders (Amendment) Act 40.4 1992 19 National Commission for Minorities Act 40.5 1992 34 Rehabilitation Council of India Act 40.6 1993 27 National Commission for Backward Classes Act 40.7 1993 64 National Commission for Safai Karamcharis Act 40.8 1994 10 Protection of Human Rights Act, 1993 Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) 40.9 1996 1 Act, 1995 National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental 40.10 1999 44 Retardation and Multiple Disabilities Act 40.11 2005 53 Disaster Management Act Scheduled Tribes and other Traditional Forest Dwellers (Recognition of Forest 40.12 2007 2 Rights) Act 40.13 2007 56 Maintenance and Welfare of Parents and Senior Citizens Act Prohibition of Employment as Manual 40.14 2013 25 Scavengers and Their Rehabilitation Act, 2013 102 See Also, Criminal Justice:
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act Financial Laws:
Pension Fund Regulatory and Development Authority Act, 2013
41 State Re-organisation and Extension of Laws 41.1 1847 1 Boundaries 41.2 1855 37 Sonthal Parganas Act 41.3 1857 10 Sonthal Parganas Act 41.4 1871 21 Dehra Dun 41.5 1872 4 Punjab Laws Act 41.6 1874 15 Laws Local Extent Act 41.7 1875 20 Central Provinces Laws Act 41.8 1876 18 Oudh Laws Act 41.9 1879 19 Raipur and Khattra Laws Act 41.10 1890 20 United Provinces Act 41.11 1912 7 Bengal, Bihar and Orissa and Assam Laws Act 41.12 1912 13 Delhi Laws Act 41.13 1915 7 Delhi Laws Act 41.14 1941 4 Berar Laws Act 103 41.15 1949 20 West Godavari District (Assimilation of Laws on Federal Subjects) Act 41.16 1949 59 Merged States (Laws) Act 41.17 1950 30 Union Territories (Laws) Act 41.18 1950 67 Cooch-Behar (Assimilation of Laws) Act 41.19 1951 3 Part B States (Laws) Act 41.20 1951 37 Scheduled Areas (Assimilation of Laws) Act 41.21 1951 47 Assam (Alteration of Boundaries) Act 41.22 1951 66 Part C States Miscellaneous Laws (Repealing) Act 41.23 1953 16 Scheduled Areas (Assimilation of Laws) Act 41.24 1953 30 Andhra State Act 41.25 1954 18 Lushai Hills District (Change of Name) Act 41.26 1954 20 Absorbed Areas (Laws) Act 41.27 1954 32 Himachal Pradesh and Bilaspur (New State) Act 41.28 1954 36 Chandernagore (Merger) Act 41.29 1956 37 States Reorganisation Act 41.30 1956 40 Bihar and West Bengal (Transfer of Territories) Act 41.31 1956 62 Jammu and Kashmir (Extension of Laws) Act 41.32 1957 38 Inter-State Corporation Act 41.33 1958 35 Manipur and Tripura (Repeal of Laws) Act 41.34 1959 47 Rajasthan and Madhya Pradesh (Transfer of Territories) Act 104 41.35 1959 56 Andhra Pradesh and Madras (Alteration of Boundaries) Act 41.36 1960 11 Bombay Reorganisation Act 41.37 1960 57 British Statutes (Application to India) Repeal Act 41.38 1960 64 Acquired Territories (Merger) Act 41.39 1962 27 State of Nagaland Act 41.40 1966 31 Punjab Reorganisation Act 41.41 1968 24 Bihar and Uttar Pradesh (Alteration of Boundaries) Act 41.42 1968 25 Central Laws (Extension to Jammu and Kashmir) Act 41.43 1968 26 Pondicherry (Extension of Laws) Act 41.44 1968 36 Andhra Pradesh and Mysore (Transfer of Territory) Act 41.45 1969 55 Assam Reorganisation (Meghalaya) Act 41.46 1970 53 State of Himachal Pradesh Act 41.47 1971 81 North-Eastern Areas (Reorganisation) Act 41.48 1979 31 Haryana and Uttar Pradesh (Alteration of Boundaries) Act 41.49 1986 34 State of Mizoram Act 41.50 1986 69 State of Arunachal Pradesh Act 41.51 1987 18 Goa, Daman and Diu Reorganisation Act 41.52 1993 44 Central Laws (Extension to Arunachal Pradesh) Act 41.53 2000 28 Madhya Pradesh Reorganisation Act 41.54 2000 29 Uttar Pradesh Reorganisation Act 105 41.55 2000 30 Bihar Reorganisation Act 41.56 2006 52 Uttaranchal (Alteration of Name) Act 41.57 2011 15 Orissa (Alteration of Name) Act, 2011 41.58 2014 6 Andhra Pradesh Reorganisation Act, 2014 42 Symbols, Records and Statistics 42.1 1886 6 Births, Deaths and Marriages Registration Act 42.2 1917 5 Destruction of Records Act 42.3 1948 37 Census Act 42.4 1950 12 Emblems and Names (Prevention of Improper Use) Act 42.5 1963 19 Official Languages Act 42.6 1969 18 Registration of Births and Deaths Act 42.7 1993 69 Public Records Act 42.8 2005 50 State Emblems of India (Prohibition of Improper Use) Act 42.9 2009 7 Collection of Statistics Act 43 Taxes, Tolls & Cess Laws 43.1 1851 8 Indian Tolls Act 43.2 1857 4 Tobacco Duty (Town of Bombay) Act 43.3 1863 16 Excise (Spirits) Act 43.4 1864 15 Indian Tolls Act 43.5 1867 1 Ganges Tolls 43.6 1881 11 Municipal Taxation Act 106 43.7 1888 8 Indian Tolls Act 43.8 1890 13 Excise (Malt Liquors) Act 43.9 1899 2 Indian Stamp Act 43.10 1901 2 Indian Tolls (Army and Air Force) Act 43.11 1931 16 Provisional Collection of Taxes Act 43.12 1941 25 Railways (Local Authorities' Taxation) Act 43.13 1944 1 Central Excises Act 43.14 1949 61 Professions Tax Limitation (Amendment and Validation) Act 43.15 1950 33 Opium and Revenue Laws (Extension of Application) Act 43.16 1953 49 Salt Cess Act 43.17 1954 41 Taxation Laws (Extension to Jammu and Kashmir) Act 43.18 1955 16 Medicinal and Toilet Preparations (Excise Duties) Act 43.19 1956 7 Sales Tax Laws Validation Act 43.20 1956 69 Terminal Tax on Railway Passengers Act 43.21 1956 74 Central Sales Tax Act 43.22 1957 27 Wealth-tax Act 43.23 1957 58 Additional Duties of Excise (Goods of Special Importance) Act 43.24 1958 18 Gift-tax Act 43.25 1959 42 Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act 107 43.26 1960 38 Central Excises (Conversion to Metric Units) Act 43.27 1960 40 Customs Duties and Cesses (Conversion to Metric Units) Act 43.28 1961 4 U.P. Sugarcane Cess (Validation) Act 43.29 1961 33 Union Territories (Stamp and Court-fees Laws) Act 43.30 1961 43 Income-tax Act 43.31 1961 46 Voluntary Surrender of Salaries (Exemption from Taxation) Act 43.32 1962 52 Customs Act 43.33 1962 55 Manipur (Sales of Motor Spirit and Lubricants) Taxation Act 43.34 1962 57 Delhi Motor Vehicles Taxation Act 43.35 1963 54 Central Boards of Revenue Act 43.36 1964 7 Companies (Profits) Surtax Act 43.37 1964 11 Taxation Laws (Continuation and Validation of Recovery Proceedings) Act 43.38 1965 41 Taxation Laws (Amendment and Miscellaneous Provisions) Act 43.39 1971 20 Bengal Finance (Sales Tax) (Delhi Validation of Appointments and Proceedings) Act 43.40 1972 25 Taxation Laws (Extension to Jammu and Kashmir) Act 43.41 1974 45 Interest-tax Act 43.42 1975 26 Tobacco Cess Act 43.43 1975 43 Delhi Sales Tax Act 108 43.44 1975 51 Customs Tariff Act Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour 43.45 1976 55 Welfare Cess Act 43.46 1976 56 Beedi Workers Welfare Cess Act 43.47 1976 91 Delhi Sales Tax (Amendment and Validation) Act 43.48 1977 36 Water (Prevention and Control of Pollution) Cess Act 43.49 1978 40 Additional Duties of Excise (Textiles and Textile Articles) Act 43.50 1979 12 Punjab Excise (Delhi Amendment) Act 43.51 1980 54 Hotel-Receipts Tax Act 43.52 1981 30 Cine-Workers Welfare Cess Act 43.53 1982 3 Sugar Cess Act 43.54 1983 28 Jute Manufactures Cess Act 43.55 1986 5 Central Excise Tariff Act, 1985 43.56 1986 32 Research and Development Cess Act 43.57 1986 46 Taxation Laws (Amendment and Miscellaneous Provisions) Act 43.58 1987 4 Cotton Copra and Vegetable Oils Cess (Abolition) Act 43.59 1987 35 Expenditure-tax Act 43.60 1992 16 Cess and Other Taxes on Minerals (Validation) Act 43.61 1996 28 Building and Other Construction Workers' Welfare Cess Act 43.62 2000 20 Direct-Tax Laws (Miscellaneous) Repeal Act 109 43.63 2002 36 Foreign Aircraft (Exemption from Taxes and Duties on Fuel and Lubricants) Act 43.64 2004 25 Customs and Central Excise Laws (Repeal) Act 43.65 2005 27 Bihar Value Added Tax Act 43.66 2006 24 Cess Laws (Repealing and Amending) Act 43.67 2006 30 Union Duties of Excise (Electricity) Distribution Repeal Act, 2006 43.68 2006 46 Produce Cess Laws (Abolition) Act See Also, Financial Laws:
Union Duties of Excise (Distribution) Act Remittances of Foreign Exchange and Investment in Foreign Exchange Bonds (Immunities and Exemptions) Act Gold Bonds (Immunities and Exemptions) Act
44 Textiles 44.1 1948 61 Central Silk Board Act 44.2 1963 41 Textiles Committee Act 44.3 1983 27 Jute Manufacturers Development Council Act 44.4 1985 22 Handlooms (Reservation of Articles for Production) Act 44.5 1987 10 Jute Packaging Materials (Compulsory Use in Packing Commodities) Act 44.6 1987 14 Mental Health Act 44.7 2009 12 National Jute Board Act See Also, Taxes, Tolls & Cess Laws:
110Jute Manufactures Cess Act
45 Trade and Commerce 45.1 1838 5 Bengal Bonded Warehouse Association Act 45.2 1854 5 Bengal Bonded Warehouse Association Act 45.3 1856 9 Indian Bills of Lading Act 45.4 1867 22 Sarais Act 45.5 1942 7 Coffee Act 45.6 1947 24 Rubber Act 45.7 1953 29 Tea Act 45.8 1955 42 Prize Competitions Act 45.9 1956 90 Faridabad Development Corporation Act 45.10 1963 22 Export (Quality Control and Inspection) Act 45.11 1972 13 Marine Products Export Development Authority Act 45.12 1972 52 Antiquities and Art Treasures Act 45.13 1975 4 Tobacco Board Act 45.14 1979 5 Coconut Development Board Act 45.15 1986 2 Agricultural and Processed Food Products Export Development Authority Act, 1985 45.16 1986 10 Spices Board Act 45.17 1986 63 Bureau of Indian Standards Act 111 45.18 1992 22 Foreign Trade (Development and Regulation) Act 45.19 1998 17 Lotteries (Regulation) Act 45.20 2005 28 Special Economic Zones Act 45.21 2006 32 Spirituous Preparations (Inter-State Trade and Commerce) Control (Repeal) Act See Also, Transportation and Infrastructure:
Multimodal Transportation of Goods Act Admission into, Emigration to, and Expulsion from, India: Land Ports Authority of India Act, 2010
46 Transportation and Infrastructure 46.1 1855 32 Bengal Embankment Act 46.2 1861 16 Stage-Carriages Act 46.3 1873 8 Northern India Canal and Drainage Act 46.4 1878 17 Northern India Ferries Act 46.5 1879 14 Hackney-carriage Act 46.6 1886 11 Indian Tramways Act 46.7 1902 4 Indian Tramways Act 46.8 1905 4 Indian Railway Board Act 46.9 1934 22 Aircraft Act 46.10 1950 64 Road Transport Corporations Act 46.11 1951 51 Railway Companies (Emergency Provisions) Act 112 46.12 1956 48 National Highways Act 46.13 1956 49 River Boards Act 46.14 1966 29 Railway Property (Unlawful Possession) Act 46.15 1972 69 Carriage by Air Act 46.16 1976 63 Betwa River Board Act 46.17 1978 33 Metro Railways (Construction of Works) Act 46.18 1980 46 Brahmaputra Board Act 46.19 1985 10 Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act 46.20 1988 59 Motor Vehicles Act 46.21 1988 68 National Highways Authority of India Act 46.22 1989 24 Railways Act 46.23 1993 28 Multimodal Transportation of Goods Act 46.24 1993 49 Betwa River Board (Amendment) Act 46.25 1994 55 Airports Authority of India Act 46.26 2000 54 Central Road Fund Act 46.27 2002 60 Delhi Metro Railway (Operation and Maintenance) Act 46.28 2003 13 Control of National Highways (Land and Traffic) Act, 2002 46.29 2007 41 Carriage by Road Act 46.30 2008 27 Airports Economic Regulatory Authority of India Act See Also, Criminal Justice:
113Railway Protection Force Act, Tokyo Convention Act
47 Tribunals 47.1 1956 33 Inter-State River Water Disputes Act 47.2 1985 13 Administrative Tribunals Act 47.3 1986 19 Administrative Tribunals (Amendment) Act 47.4 1987 54 Railway Claims Tribunal Act 47.5 1993 51 Recovery of Debts Due to Banks and Financial Institutions Act 47.6 2005 49 National Tax Tribunal Act 47.7 2007 55 Armed Forces Tribunal Act 47.8 2010 19 National Green Tribunal Act, 2010 48 Universities and Technical 48.1 1915 16 Banaras Hindu University Act Institutions 48.2 1920 40 Aligarh Muslim University Act 48.3 1922 8 Delhi University Act 48.4 1951 29 Visva-Bharati Act 48.5 1956 25 All-India Institute of Medical Sciences Act 48.6 1961 59 Institutes of Technology Act 48.7 1966 51 Post-Graduate Institute of Medical Education and Research, Chandigarh, Act 48.8 1966 53 Jawaharlal Nehru University Act 48.9 1970 16 Haryana and Punjab Agricultural Universities Act 48.10 1973 24 North-Eastern Hill University Act 114 48.11 1974 39 University of Hyderabad Act Lady Hardinge Medical College and Hospital (Acquisition and Miscellaneous 48.12 1977 34 Provisions) Act 48.13 1980 52 Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum, Act 48.14 1985 50 Indira Gandhi National Open University Act 48.15 1985 53 Pondicherry University Act 48.16 1988 58 Jamia Millia Islamia Act 48.17 1989 23 Assam University Act 48.18 1989 35 Nagaland University Act 48.19 1992 40 Central Agricultural University Act 48.20 1993 45 Tezpur University Act 48.21 1994 58 Babasaheb Bhimrao Ambedkar University Act 48.22 1997 2 Maulana Azad National Urdu University Act, 1996 48.23 1997 3 Mahatama Gandhi Antarashtriya Hindi Vishwavidyalaya Act, 1996 48.24 1998 13 National Institute of Pharmaceutical Education and Research Act 48.25 2000 8 Mizoram University Act 48.26 2005 26 University of Allahabad Act 48.27 2005 54 Manipur University Act 48.28 2006 28 National Institute of Fashion Technology Act 115 48.29 2007 7 English and Foreign Languages University Act 48.30 2007 8 Rajiv Gandhi University Act 48.31 2007 9 Tripura University Act 48.32 2007 10 Sikkim University Act 48.33 2007 29 National Institutes of Technology Act 48.34 2007 52 Indira Gandhi National Tribal University Act 48.35 2007 54 Rajiv Gandhi Institute of Petroleum Technology Act Jawaharlal Institute of Post-Graduate Medical Education and Research, 48.36 2008 19 Puducherry Act 48.37 2008 22 Indian Maritime University Act 48.38 2009 8 South Asian University Act 48.39 2009 25 Central University Act 48.40 2010 39 Nalanda University Act, 2010 48.41 2012 13 Academy of Scientific and Innovative Research Act, 2011 48.42 2012 35 Rajiv Gandhi National Institutes of Youth Development Act, 2012 48.43 2012 38 National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012 48.44 2013 26 The Rajiv Gandhi National Aviation University Act, 2013 48.45 2014 10 Rani Lakshmi Bai Central Agricultural University Act, 2014 48.46 2014 18 National Institute of Design Act, 2014 116 49 Woman and Child Development 49.1 1890 8 Guardians and Wards Act 49.2 1897 8 Reformatory Schools Act 49.3 1925 35 Madras, Bengal and Bombay Children (Supplementary) Act 49.4 1956 105 Women's and Children's Institutions (Licensing) Act 49.5 1960 10 Orphanages and Other Charitable Homes (Supervision and Control) Act 49.6 1961 28 Dowry Prohibition Act 49.7 1986 60 Indecent Representation of Women (Prohibition) Act 49.8 1988 3 Commission of Sati (Prevention) Act, 1987 49.9 1990 20 National Commission for Women Act 49.10 2000 56 Juvenile Justice (Care and Protection of Children) Act 49.11 2005 43 Protection of Women from Domestic Violence Act 49.12 2006 4 Commissions for Protection of Child Rights Act, 2005 49.13 2007 6 Prohibition of Child Marriage Act 49.14 2013 14 Sexual Harassment of Women at Workplace (Prevention, Protection and Redressal) Act, 2013 See Also Public Health:
Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act 117 Labour:
Children (Pledging of Labour) Act Child Labour (Prohibition and Regulation) Act Criminal Justice: Protection of Children From Sexual Offences Act, 2012 118 Appendix - II (refer para of the report) LAWS RECOMMENDED FOR REPEAL BY VARIOUS COMMISSIONS BUT NOT UNDERTAKEN FOR REPEAL BY GOVERNMENT S. NAME OF THE LAW NAME OF THE NAME OF THE NO. REPORT(S) WHICH CONCERNED RECOMMENDS REPEAL DEPARTMENT (TENTATIVE)
1. The Livestock Importation Act, 1898 PC Jain Commission Department of Animal Report (Appendix A-1) Husbandry, Dairying and Fisheries, Ministry of Agriculture
2. The Tobacco Board Act, 1975 PC Jain Commission Department of Report (Appendix A-1) Commerce, Ministry of Commerce and Industry
3. The Finance Commission PC Jain Commission Department of (Miscellaneous Provisions) Act, 1951 Report (Appendix A-1) Economic Affairs, Ministry of Finance
4. The Compulsory Deposit Scheme Act, PC Jain Commission Department of 1963 Report (Appendix A-1) Economic Affairs, and 159th LCI Report Ministry of Finance
5. The Additional Emoluments PC Jain Commission Department of (Compulsory Deposit) Act, 1974 Report (Appendix A-1) Economic Affairs, and 159th LCI Report Ministry of Finance
6. The Shipping Development Fund PC Jain Commission Department of Committee (Abolition) Act, 1986 Report (Appendix A-1) Financial Services, and 159th LCI Report Ministry of Finance
7. The Gift-Tax Act, 1958 PC Jain Commission Department of Report (Appendix A-1) Revenue, Ministry of Finance
8. The Central Excise Laws (Amendment PC Jain Commission Department of and Validation) Act, 1982 Report (Appendix A-1) Revenue, Ministry of and 159th LCI Report Finance
9. The Mineral Products (Additional PC Jain Commission Department of Duties of Excise and Customs) Act, Report (Appendix A-1) Revenue, Ministry of 1958 and 159th LCI Report Finance
10. The Young Persons (Harmful PC Jain Commission Department of Internal Publications) Act, 1956 Report (Appendix A-1) Security, Ministry of Home Affairs 119
11. The Indian Law Reports Act, 1875 PC Jain Commission Legislative Report (Appendix A-1) Department, Ministry and 96th LCI Report of Law and Justice
12. The Continuance of Legal Proceedings PC Jain Commission Department of Justice, Act, 1948 Report (Appendix A-1) Ministry of Law and and 96th LCI Report Justice
13. The Oriental Gas Company (Act 5 of PC Jain Commission Ministry of Petroleum 1857) Report (Appendix A-1) and Natural Gas and 96th LCI Report
14. The Oriental Gas Company, 1867 PC Jain Commission Ministry of Petroleum Report (Appendix A-1) and Natural Gas and 96th LCI Report
15. The Ganges Tolls Act, 1857 PC Jain Commission Department of Report (Appendix A-1) Revenue, Ministry of and 96th LCI Report Finance
16. Amending Act, 1897 PC Jain Commission Legislative Report (Appendix A-1) Department, Ministry of Law and Justice
17. The Amending Act, 1901 PC Jain Commission Legislative Report (Appendix A-1) Department, Ministry of Law and Justice
18. The Amending Act, 1903 PC Jain Commission Legislative Report (Appendix A-1) Department, Ministry of Law and Justice
19. The Boundaries Act, 1847 PC Jain Commission Department of States, Report (Appendix A-1) Ministry of Home Affairs
20. The Central Sales Tax (Amendment) PC Jain Commission Department of Act, 1969 Report (Appendix A-1) Revenue, Ministry of Finance
21. The Coasting Vessels Act, 1838 PC Jain Commission Ministry of Shipping Report (Appendix A-1)
22. The Deposit Insurance Corporation PC Jain Commission Department of (Amendment and Misc. Provisions) Report (Appendix A-1) Financial Services, Act, 1978 Ministry of Finance
23. The Excise (Malt Liquors) Act, 1890 PC Jain Commission Department of Report (Appendix A-1) Revenue, Ministry of Finance
24. The Indian Bar Councils Act, 1926 PC Jain Commission Department of Legal Report (Appendix A-1) Affairs, Ministry of Law and Justice 120
25. The Indian Short Titles Act, 1897 PC Jain Commission Legislative Report (Appendix A-1) Department, Ministry of Law and Justice
26. The Industrial Disputes (Amendment PC Jain Commission Ministry of Labour and Miscellaneous Provisions) Act, Report (Appendix A-1) and Employment 1956
27. The Land Acquisition (Amendment) PC Jain Commission Department of Land Act, 1962 Report (Appendix A-1) Resources, Ministry of Rural Development
28. The Land Acquisition (Amendment and PC Jain Commission Department of Land Validation) Act, 1967 Report (Appendix A-1) Resources, Ministry of Rural Development
29. The Laws Local Extent Act, 1874 PC Jain Commission Department of States, Report (Appendix A-1) Ministry of Home Affairs
30. The Legal Practitioner's Act, 1879 PC Jain Commission Department of Legal Report (Appendix A-1) Affairs, Ministry of Law and Justice
31. The Parliamentary Proceedings PC Jain Commission Legislative (Protection of Publication) Repeal Act, Report (Appendix A-1) Department, Ministry 1976 of Law and Justice
32. The Railway Companies (Emergency PC Jain Commission Ministry of Railways Provisions) Act, 1951 Report (Appendix A-1)
33. The Rent Recovery Act, 1853 PC Jain Commission Department of Land Report (Appendix A-1) Resources, Ministry of Rural Development
34. The Reserve Bank of India PC Jain Commission Department of (Amendment and Miscellaneous Report (Appendix A-1) Financial Services, Provisions) Act, 1953 Ministry of Finance
35. The Tobacco Cess Act, 1975 PC Jain Commission Department of Report (Appendix A-1) Revenue, Ministry of Finance
36. The Easements (Extending) Act, 1891 PC Jain Commission Legislative Report (Appendix A-1) Department, Ministry of Law and Justice
37. The Foreign Recruitment Act, 1874 PC Jain Commission Ministry of External Report (Appendix A-1) Affairs
38. The Indian Railway Board Act, 1905 PC Jain Commission Ministry of Railways Report (Appendix A-1)
39. The Trading with the Enemy PC Jain Commission Department of Internal (Continuance of Emergency Provisions) Report (Appendix A-1) Security, Ministry of Act, 1947 Home Affairs 121
40. The Pondicherry (Extension Of Laws) PC Jain Commission Department of States, Act, 1968 Report (Appendix A-1) Ministry of Home Affairs
41. The Central Laws (Extension to Jammu PC Jain Commission Department of Jammu and Kashmir) Act, 1968 Report (Appendix A-1) and Kashmir, Ministry of Home Affairs
42. The Central Labour Laws (Extension to PC Jain Commission Department of Jammu Jammu and Kashmir) Act, 1970 Report (Appendix A-1) and Kashmir, Ministry of Home Affairs
43. The Central Laws (Extension to PC Jain Commission Department of States, Arunachal Pradesh) Act, 1993 Report (Appendix A-1) Ministry of Home Affairs
44. The Diplomatic and Consular Officers PC Jain Commission Ministry of External (Oaths and Fees) (Extension to Jammu Report (Appendix A-1) Affairs and Kashmir) Act, 1973
45. The Goa, Daman and Diu (Extension of PC Jain Commission Department of States, the Code of Civil Procedure and the Report (Appendix A-1) Ministry of Home Arbitration) Act, 1965 Affairs
46. The Miscellaneous Personal Laws PC Jain Commission Legislative (Extension) Act, 1959 Report (Appendix A-1) Department, Ministry of Law and Justice
47. The Taxation Laws (Extension to PC Jain Commission Department of Jammu Jammu and Kashmir) Act, 1954 Report (Appendix A-1) and Kashmir, Ministry of Home Affairs
48. The Taxation Laws (Extension to PC Jain Commission Department of Jammu Jammu and Kashmir) Act, 1972 Report (Appendix A-1) and Kashmir, Ministry of Home Affairs
49. The Scheduled Areas (Assimilation of PC Jain Commission Ministry of Tribal Laws) Act, 1951 Report (Appendix A-1) Affairs
50. The Scheduled Areas Act, 1953 PC Jain Commission Ministry of Tribal Report (Appendix A-1) Affairs
51. The Shillong (Rifle Range Umlong) PC Jain Commission Department of States, Cantonments Assimilation of Laws Act, Report (Appendix A-1) Ministry of Home 1954 Affairs
52. The West Godavari District PC Jain Commission Department of States, (Assimilation of Laws on Federal Report (Appendix A-1) Ministry of Home Subjects) Acts, 1949 Affairs
53. The Union Territories (Laws) Act, 1950 PC Jain Commission Department of States, Report (Appendix A-1) Ministry of Home Affairs
54. The Absorbed Areas (Laws) Act, 1954 PC Jain Commission Department of States, Report (Appendix A-1) Ministry of Home Affairs 122
55. The Central Provinces (Laws) Act, PC Jain Commission Department of States, 1875 Report (Appendix A-1) Ministry of Home Affairs
56. The Cooch-Behar Assimilation of Laws PC Jain Commission Department of States, Act, 1950 Report (Appendix A-1) Ministry of Home Affairs
57. The Jammu and Kashmir (Extension of PC Jain Commission Department of Jammu Laws) Act, 1956 Report (Appendix A-1) and Kashmir, Ministry of Home Affairs
58. The Manipur and Tripura (Repeal of PC Jain Commission Legislative Laws) Act, 1958 Report (Appendix A-1 Department, Ministry and Appendix A-5) of Law and Justice
59. The Married Women's Property PC Jain Commission Legislative (Extension) Act, 1959 Report (Appendix A-1) Department, Ministry of Law and Justice
60. The Opium and Revenue Laws PC Jain Commission Department of (Extension of Application) Act, 1950 Report (Appendix A-1) Revenue, Ministry of Finance
61. The Merged States (Laws) Act, 1949 PC Jain Commission Department of States, Report (Appendix A-1) Ministry of Home Affairs
62. The Union Duties of Excise PC Jain Commission Department of (Distribution) Act, 1979 Report (Appendix A-1) Revenue, Ministry of Finance
63. The Companies (Profits) Surtax Act, PC Jain Commission Department of 1964 Report (Appendix A-1) Revenue, Ministry of Finance
64. The Epidemic Diseases Act, 1897 PC Jain Commission Department of Health Report (Appendix A-1) Research, Ministry of Health and Family Welfare
65. The Hotel Receipts Tax Act,1980 PC Jain Commission Department of Report (Appendix A-1) Revenue, Ministry of Finance
66. The Delhi And Ajmer Rent Control PC Jain Commission Ministry of Urban (Nasirabad Cantonment Repeal) Act, Report (Appendix A-1) Development 1968
67. The Coking Coal Mines (Taking Over PC Jain Commission Ministry of Coal of Management) Act, 1973 Report (Appendix A-1)
68. The Coal Mines (Emergency PC Jain Commission Ministry of Coal Provisions) Act, 1971 Report (Appendix A-1) 123
69. The Laxmi Ratan and Atherton West PC Jain Commission Ministry of Textiles Cotton Mills (Taking over of Report (Appendix A-1) Management) Act, 1976
70. The Sick Textile Undertakings (Taking PC Jain Commission Ministry of Textiles Over of Management) Act, 1972 Report (Appendix A-1)
71. The Textiles Undertakings (Taking PC Jain Commission Ministry of Textiles over of Management) Act, 1983 Report (Appendix A-1)
72. The Bangalore Marriage Validation PC Jain Commission Legislative Act, 1936 Report (Appendix A-1) Department, Ministry of Law and Justice
73. The Bar Councils (Validation of State PC Jain Commission Department of Legal Laws) Act, 1956 Report (Appendix A-1) Affairs, Ministry of Law and Justice
74. The Bengal Finance (Sales Tax) Delhi PC Jain Commission Department of Validation of Appointments and Report (Appendix A-1) Revenue, Ministry of Proceedings Act, 1971 Finance
75. The Decrees and Orders Validating PC Jain Commission Department of Legal Act, 1936 Report (Appendix A-1) Affairs, Ministry of Law and Justice
76. The Destructive Insects and Pests PC Jain Commission Department of (Amendments and Validation) Act, Report (Appendix A-1) Agriculture and 1992 Cooperation, Ministry of Agriculture
77. The Himachal Pradesh Legislative PC Jain Commission Department of State, Assembly (Constitution and Report (Appendix A-1) Ministry of Law and Proceedings) Validation Act, 1958 Justice
78. The Hindu Marriage (Validation of PC Jain Commission Legislative Proceedings) Act, 1960 Report (Appendix A-1) Department, Ministry of Law and Justice
79. The Jubbalpore and Chhattisgarh PC Jain Commission Legislative Divisions (Divorce Proceedings Report (Appendix A-1) Department, Ministry Validation) Act, 1935 of Law and Justice
80. The Marriages Validation Act, 1892 PC Jain Commission Legislative Report (Appendix A-1) Department, Ministry of Law and Justice
81. The Mussalman Wakf Validating Act, PC Jain Commission Legislative 1913 Report (Appendix A-1) Department, Ministry of Law and Justice
82. The Mussalman Wakf Validating Act, PC Jain Commission Legislative 1930 Report (Appendix A-1) Department, Ministry of Law and Justice 124
83. The Part B State Marriages Validating PC Jain Commission Legislative Act, 1952 Report (Appendix A-1) Department, Ministry of Law and Justice
84. The Professions Tax Limitation PC Jain Commission Department of (Amendment and Validation) Act, 1949 Report (Appendix A-1) Revenue, Ministry of and 96th LCI Report Finance
85. The Travancore-Cochin Vehicles PC Jain Commission Department of Taxation (Amendment and Validation) Report (Appendix A-1) Revenue, Ministry of Act, 1959 Finance
86. Admiralty Jurisdiction (India) Act, PC Jain Commission Ministry of Shipping 1860 Report (Appendix A-3)
87. Admiralty Offences (Colonial) Act, PC Jain Commission Ministry of Shipping 1849 Report (Appendix A-3)
88. Colonial Courts of Admiralty Act, 1890 PC Jain Commission Ministry of Shipping Report (Appendix A-3)
89. Armed Forces (Special Powers) PC Jain Commission Department of Ordinance, 1942 Report (Appendix A-4) Defence, Ministry of Defence
90. Bank Notes (Declaration of Holdings) PC Jain Commission Department of Ordinance, 1946 Report (Appendix A-4) Economic Affairs, Ministry of Finance
91. Collective Fines Ordinance, 1942 PC Jain Commission Department of Home, Report (Appendix A-4) Ministry of Home Affairs
92. Criminal Law Amendment Ordinance, PC Jain Commission Department of Home, 1944 Report (Appendix A-4) Ministry of Home Affairs
93. Criminal Law Amendment Ordinance, PC Jain Commission Department of Home, 1946 Report (Appendix A-4) Ministry of Home Affairs
94. Military Nursing Service Ordinance, PC Jain Commission Department of 1949 Report (Appendix A-4) Defence, Ministry of Defence
95. Public Health (Emergency Provisions) PC Jain Commission Department of Home, Ordinance, 1944 Report (Appendix A-4) Ministry of Home Affairs
96. Secunderabad Marriage Validating PC Jain Commission Legislative Ordinance, 1945 Report (Appendix A-4) Department, Ministry of Law and Justice 125
97. Termination of War (Definition) PC Jain Commission Department of Ordinance, 1946 Report (Appendix A-4) Defence, Ministry of Defence
98. War Gratuities (Income-Tax PC Jain Commission Ministry of Labour Exemption) Ordinance, 1945 Report (Appendix A-4) and Employment
99. War Injuries Ordinance, 1941 PC Jain Commission Ministry of Labour Report (Appendix A-4) and Employment
100. The Agriculturist Loans Act, 1884 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
101. The Ajmer Tenancy and Land Records PC Jain Commission Department of Land Act, 1950 Report (Appendix A-5) Resources, Ministry of Rural Development
102. The Assam Municipal (Manipur PC Jain Commission Department of States, Amendment) Act, 1961 Report (Appendix A-5) Ministry of Home Affairs
103. The Bengal, Agra and Assam Civil PC Jain Commission Department of Justice, Courts Act, 1887 Report (Appendix A-5) Ministry of Law and Justice
104. The Bengal Alluvion and Diluvion Act, PC Jain Commission Department of Land 1847 Report (Appendix A-5) Resources, Ministry of Rural Development
105. The Bengal, Bihar and Orissa and PC Jain Commission Department of States, Assam Laws Act, 1912 Report (Appendix A-5) Ministry of Home Affairs
106. The Bengal Bonded Warehouse PC Jain Commission Department of States, Association Act, 1838 Report (Appendix A-5) Ministry of Home Affairs
107. The Bengal Bonded Warehouse PC Jain Commission Department of States, Association Act, 1854 Report (Appendix A-5) Ministry of Home Affairs
108. The Bengal Choukidari Act, 1856 PC Jain Commission Department of States, Report (Appendix A-5) Ministry of Home Affairs
109. The Bengal Districts Act, 1836 PC Jain Commission Department of States, Report (Appendix A-5) Ministry of Home Affairs
110. The Bengal Embankment Act, 1855 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
111. The Bengal Ghatwali Laws Act, 1859 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development 126
112. The Bengal Indigo Contract Act, 1836 PC Jain Commission Department of States, Report (Appendix A-5) Ministry of Home Affairs
113. The Bengal Land Holder's Attendance PC Jain Commission Department of Land Act, 1848 Report (Appendix A-5) Resources, Ministry of Rural Development
114. The Bengal Land Revenue Sales Act, PC Jain Commission Department of Land 1841 Report (Appendix A-5) Resources, Ministry of Rural Development
115. The Bengal Land Revenue Sales Act, PC Jain Commission Department of Land 1859 Report (Appendix A-5) Resources, Ministry of Rural Development
116. The Bengal Military Police Act, 1892 PC Jain Commission Department of Internal Report (Appendix A-5) Security, Ministry of Home Affairs
117. The Bengal Rent Act, 1859 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
118. The Bengal Suppression of Terrorist PC Jain Commission Department of Internal Outrages (Supplementary) Act, 1932 Report (Appendix A-5) Security, Ministry of Home Affairs
119. The Bengal Tenancy Act, 1885 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Land Resources
120. The Bihar Land Reforms Laws PC Jain Commission Department of Land (Regulating Mines and Minerals) Report (Appendix A-5) Resources, Ministry of Validation Act, 1969 Land Resources
121. The Births, Deaths and Marriages PC Jain Commission Department of Home, Registration Act, 1886 Report (Appendix A-5) Ministry of Home Affairs
122. The Bombay Civil Courts Act, 1869 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
123. The Bombay Municipal Debentures PC Jain Commission Department of States, Act, 1876 Report (Appendix A-5) Ministry of Home Affairs
124. The Bombay Rent-Free Estates Act, PC Jain Commission Department of Land 1852 Report (Appendix A-5) Resources, Ministry of Rural Development
125. The Bombay Revenue Jurisdiction Act, PC Jain Commission Department of Justice, 1876 Report (Appendix A-5) Ministry of Law and Justice 127
126. The Boundary-marks, Bombay, 1846 PC Jain Commission Department of States, Report (Appendix A-5) Ministry of Home Affairs
127. The Broach and Kaira Incumbered PC Jain Commission Department of Land Estates Act, 1877 Report (Appendix A-5) Resources, Ministry of Rural Development
128. The Calcutta Land Revenue Act, 1850 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
129. The Calcutta Land Revenue Act, 1856 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
130. The Central Provinces (Courts of PC Jain Commission Department of Animal Wards) Act, 1895 Report (Appendix A-5) Husbandry, Dairying and Fisheries, Ministry of Agriculture
131. The Central Provinces Financial PC Jain Commission Department of States, Commissioner's Act, 1908 Report (Appendix A-5) Ministry of Home Affairs
132. The Central Provinces Land Revenue PC Jain Commission Department of Land Act, 1881 Report (Appendix A-5) Resources, Ministry of Rural Development
133. The Central Provinces Tenancy Act, PC Jain Commission Department of Land 1898 Report (Appendix A-5) Resources, Ministry of Rural Development
134. The Chota Nagpur Encumbered Estates PC Jain Commission Department of Land Act, 1876 Report (Appendix A-5) Resources, Ministry of Rural Development
135. The City of Bombay Municipal PC Jain Commission Department of States, (Supplementary) Act, 1888 Report (Appendix A-5) Ministry of Home Affairs
136. The Coroners Act, 1871 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
137. The Dekkhan Agriculturists Relief Act, PC Jain Commission Department of Land 1879 Report (Appendix A-5) Resources, Ministry of Rural Development
138. The Disturbed Areas (Special Courts), PC Jain Commission Department of Internal Act, 1976 Report (Appendix A-5) Security, Ministry of Home Affairs
139. The Essential Services Maintenance PC Jain Commission Department of Internal (Assam) Act, 1980 Report (Appendix A-5) Security, Ministry of Home Affairs 128
140. The Fort William Act, 1881 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
141. The Goa, Daman and Diu (Absorbed PC Jain Commission Department of States, Employees) Act, 1956 Report (Appendix A-5) Ministry of Home Affairs
142. The Government Grants Act, 1895 PC Jain Commission Legislative Report (Appendix A-5) Department, Ministry of Law and Justice
143. The Government Management of PC Jain Commission Department of Land Private Estates Act, 1892 Report (Appendix A-5) Resources, Ministry of Rural Development
144. The Hackney Carriage Act, 1879 PC Jain Commission Ministry of Urban Report (Appendix A-5) Development
145. The Howrah Offences Act, 1857 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
146. The Improvement in Towns Act, 1850 PC Jain Commission Ministry of Urban Report (Appendix A-5) Development
147. The Indian Tramways Act, 1886 PC Jain Commission Ministry of Urban Report (Appendix A-5) Development
148. The Indian Tramways Act, 1902 PC Jain Commission Ministry of Urban Report (Appendix A-5) Development
149. The Junagarh Administration (Property) PC Jain Commission Department of States, Act, 1948 Report (Appendix A-5) Ministry of Home Affairs
150. The Local Authorities (Loans) Act, PC Jain Commission Department of 1948 Report (Appendix A-5) Expenditure, Ministry of Finance
151. The Local Authorities Pensions and PC Jain Commission Department of Gratuities Act, 1919 Report (Appendix A-5) Personnel and Training, Ministry of Personnel, Public Grievances and Pensions
152. The Madras, Bengal and Bombay PC Jain Commission Ministry of Women Children (Supplementary) Act, 1925 Report (Appendix A-5) and Child Development
153. The Madras City Civil Court Act, 1892 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice 129
154. The Madras City Land Revenue Act, PC Jain Commission Department of Land 1851 Report (Appendix A-5) Resources, Ministry of Rural Development
155. The Madras Civil Courts Act, 1872 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
156. The Madras Compulsory Labour Act, PC Jain Commission Ministry of Labour 1858 Report (Appendix A-5) and Employment
157. The Madras District Police Act, 1859 PC Jain Commission Department of Internal Report (Appendix A-5) Security, Ministry of Home Affairs
158. The Madras Forest (Validation) Act, PC Jain Commission Ministry of 1882 Report (Appendix A-5) Environment and Forests
159. The Madras Public Property PC Jain Commission Department of States, (Malversation) Act, 1837 Report (Appendix A-5) Ministry of Home Affairs
160. The Madras Rent and Revenue Sales PC Jain Commission Department of Land Act, 1839 Report (Appendix A-5) Resources, Ministry of Rural Development
161. The Madras Revenue Commission Act, PC Jain Commission Department of Land 1849 Report (Appendix A-5) Resources, Ministry of Rural Development
162. The Madras Uncovenanted Officers PC Jain Commission Department of Act, 1857 Report (Appendix A-5) Personnel and Training, Ministry of Personnel, Public Grievances and Pensions
163. The Mangrol and Manavadar PC Jain Commission Department of Land (Administration of Property) Act, 1949 Report (Appendix A-5) Resources, Ministry of Rural Development
164. The Municipal Taxation Act, 1881 PC Jain Commission Department of Report (Appendix A-5) Revenue, Ministry of Finance
165. The Murshidabad Act, 1891 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
166. The Murshidabad Estates PC Jain Commission Department of Land Administration Act, 1933 Report (Appendix A-5) Resources, Ministry of Rural Development
167. The North-Eastern Provinces Village PC Jain Commission Department of Internal and Road Police Act, 1873 (Act 16 of Report (Appendix A-5) Security, Ministry of 1873) [Error in the Jain Commission Home Affairs Report. Act 16 of 1873 is the North-130
Western Provinces Village and Road Police Act, 1873]
168. The Orissa Weights and Measures PC Jain Commission Department of (Delhi Repeal) Act, 1958 Report (Appendix A-5) Consumer Affairs, Ministry of Consumer Affairs, Food and Public Distribution
169. The Partition Act, 1893 PC Jain Commission Legislative Report (Appendix A-5) Department, Ministry of Law and Justice
170. The Partition of Revenue-paying PC Jain Commission Department of Land Estates Act, 1863 Report (Appendix A-5) Resources, Ministry of Rural Development
171. The Police Act, 1861 PC Jain Commission Department of Internal Report (Appendix A-5) Security, Ministry of Home Affairs
172. The Police Act, 1888 PC Jain Commission Department of Internal Report (Appendix A-5) Security, Ministry of Home Affairs
173. The Police Act, 1949 PC Jain Commission Department of Internal Report (Appendix A-5) Security, Ministry of Home Affairs
174. The Public Gambling Act, 1867 PC Jain Commission Ministry of Home Report (Appendix A-5) Affairs
175. The Public Suits Validation Act, 1932 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and and 96th LCI Report Justice
176. The Provisions of the Panchayats PC Jain Commission Ministry of Panchayati (Extension to the Scheduled Areas) Report (Appendix A-5) Raj Act, 1996
177. The Punjab District Boards Act, 1883 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
178. The Revenue Commissioners Bombay PC Jain Commission Department of Land Act, 1842 Report (Appendix A-5) Resources, Ministry of Rural Development
179. The Sales of Land for Revenue Arrears, PC Jain Commission Department of Land 1845 Report (Appendix A-5) Resources, Ministry of Rural Development
180. The Sarais Act, 1867 PC Jain Commission Ministry of Tourism Report (Appendix A-5) 131
181. The Scheduled Securities (Hyderabad) PC Jain Commission Department of Act, 1949 Report (Appendix A-5) Economic Affairs, Ministry of Finance
182. The Sheriff of Calcutta (Power of PC Jain Commission Department of Justice, Custody) Act, 1931 Report (Appendix A-5) Ministry of Law and Justice
183. The Shore Nuisances (Bombay and PC Jain Commission Ministry of Kolaba) Act, 1853 Report (Appendix A-5) Environment and Forests
184. Sir Dinshaw Maneekjee Petit Act, 1893 PC Jain Commission Legislative Report (Appendix A-5) Department, Ministry of Law and Justice
185. Sir Jamsetjee Jejeebhoy Baronetcy Act, PC Jain Commission Legislative 1915 Report (Appendix A-5) Department, Ministry of Law and Justice 186 The Sonthal Paraganas Act, 1855 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
187. The Sonthal Paraganas Act, 1857 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
188. The Stage Carriages Act, 1861 PC Jain Commission Ministry of Urban Report (Appendix A-5) Development
189. The Tobacco Duty (Town of Bombay) PC Jain Commission Department of Act, 1857 Report (Appendix A-5) Revenue, Ministry of Finance
190. The Usurious Loans Act, 1918 PC Jain Commission Department of Justice, Report (Appendix A-5) Ministry of Law and Justice
191. The Usury Laws Repeal Act, 1855 PC Jain Commission Legislative Report (Appendix A-5) Department, Ministry of Law and Justice
192. The Waste Lands (Claims) Act, 1863 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
193. The Bikrama Singh's Estates Act, 1883 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
194. The King of Oudh's Estate Act, 1887 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development 132
195. The King of Oudh's Estate Act, 1888 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
196. The King of Oudh's Estate Validation PC Jain Commission Department of Land Act, 1917 Report (Appendix A-5) Resources, Ministry of Rural Development
197. The Mahendra Pratap Singh Estate PC Jain Commission Department of Land (Repeal) Act, 1960 Report (Appendix A-5) Resources, Ministry of Rural Development
198. The Mirzapur Stone Mahal Act, 1886 PC Jain Commission Ministry of Mines Report (Appendix A-5)
199. The Punjab Disturbed Areas Act, 1983 PC Jain Commission Department of Internal Report (Appendix A-5) Security, Ministry of Home Affairs
200. The Punjab Gram Panchayat Samithi PC Jain Commission Ministry of Panchayati and Zilla Parishad (Chandigarh) Repeal Report (Appendix A-5) Raj Act, 1994
201. The Punjab Land Revenue Act, 1887 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
202. The Punjab Laws Act, 1872 PC Jain Commission Department of States, Report (Appendix A-5) Ministry of Home Affairs
203. The Punjab Tenancy Act, 1887 PC Jain Commission Department of Land Report (Appendix A-5) Resources, Ministry of Rural Development
204. The Government Buildings Act, 1899 PC Jain Commission Ministry of Urban Report (Appendix A-5) Development
205. The Acquired Territories (Merger) Act, PC Jain Commission Department of States, 1954 Report (Appendix B) Ministry of Home Affairs
206. PC Jain Commission Department of States, The Andhra Pradesh and Madras Report (Appendix B) Ministry of Home (Alteration of Boundaries) Act, 1959 Affairs
207. PC Jain Commission Department of States, The Andhra Pradesh and Mysore Report (Appendix B) Ministry of Home (Transfer of Territory) Act, 1968 Affairs
208. PC Jain Commission Department of States, Report (Appendix B) Ministry of Home The Andhra State Act, 1953 Affairs
209. PC Jain Commission Department of States, The Assam (Alteration of Boundaries) Report (Appendix B) Ministry of Home Act, 1951 (47 of 1951).
Affairs 133
210. PC Jain Commission Department of States, The Assam Reorganisation Report (Appendix B) Ministry of Home (Meghalaya) Act, 1969 (55 of 1969). Affairs
211. PC Jain Commission Department of States, The Bihar and Uttar Pradesh (Alteration Report (Appendix B) Ministry of Home of Boundaries) Act, 1968 Affairs
212. PC Jain Commission Department of States, The Bihar and West Bengal (Transfer Report (Appendix B) Ministry of Home of Territories) Act, 1956 Affairs
213. PC Jain Commission Department of States, The Bombay Reorganisation Act, 1960 Report (Appendix B) Ministry of Home Affairs
214. PC Jain Commission Department of States, The Chandernagore (Merger) Act, 1954 Report (Appendix B) Ministry of Home Affairs
215. PC Jain Commission Department of States, The Dadra and Nagar Haveli Act, 1961 Report (Appendix B) Ministry of Home Affairs
216. PC Jain Commission Department of States, The Goa, Daman and Diu Report (Appendix B) Ministry of Home (Administration) Act, 1962 Affairs
217. PC Jain Commission Department of States, The Goa, Daman and Diu Report (Appendix B) Ministry of Home Reorganisation Act, 1987 Affairs
218. PC Jain Commission Department of States, The Haryana and Uttar Pradesh Report (Appendix B) Ministry of Home (Alteration of Boundaries) Act, 1978 Affairs
219. PC Jain Commission Department of States, The Himachal Pradesh and Bilaspur Report (Appendix B) Ministry of Home (New State) Act, 1954 Affairs
220. PC Jain Commission Department of States, The Laccadive, Minicoy and Amindivi Report (Appendix B) Ministry of Home Islands (Alteration of Name) Act, 1973 Affairs
221. PC Jain Commission Department of States, The Legislative Assembly of Nagaland Report (Appendix B) Ministry of Home (Change in Representation) Act, 1968 Affairs
222. PC Jain Commission Department of States, The Lushai Hills District (Change of Report (Appendix B) Ministry of Home Name) Act, 1954 Affairs
223. PC Jain Commission Department of States, The Naga Hills-Tuensang Areas Act, Report (Appendix B) Ministry of Home 1957 Affairs 134
224. PC Jain Commission Department of States, The North-Eastern Areas Report (Appendix B) Ministry of Home (Reorganisation) Act, 1971 Affairs
225. The Part B States (Laws) Act, 1951 PC Jain Commission Department of States, Report (Appendix B) Ministry of Home Affairs
226. The Pondicherry (Extension) Act, 1962 PC Jain Commission Department of States, Report (Appendix B) Ministry of Home Affairs
227. The Punjab Reorganisation Act, 1966 PC Jain Commission Department of States, Report (Appendix B) Ministry of Home Affairs
228. The Rajasthan and Madhya Pradesh PC Jain Commission Department of States, (Transfer of Territories) Act, 1959 Report (Appendix B) Ministry of Home Affairs
229. The State of Arunachal Pradesh Act, PC Jain Commission Department of States, 1986 Report (Appendix B) Ministry of Home Affairs
230. The State of Himachal Pradesh Act, PC Jain Commission Department of States, 1970 Report (Appendix B) Ministry of Home Affairs
231. The State of Mizoram Act, 1986 PC Jain Commission Department of States, Report (Appendix B) Ministry of Home Affairs
232. The State of Nagaland Act, 1962 PC Jain Commission Department of States, Report (Appendix B) Ministry of Home Affairs
233. The States Reorganisation Act, 1956 PC Jain Commission Department of States, Report (Appendix B) Ministry of Home Affairs
234. The Calcutta High Court (Extension of PC Jain Commission Department of Justice, Jurisdiction) Act, 1953 Report (Appendix C) Ministry of Law and Justice
235. The Calcutta High Court (Jurisdiction PC Jain Commission Department of Justice, Limits) Act, 1919 Report (Appendix C) Ministry of Law and Justice
236. The High Court of Bombay (Extension PC Jain Commission Department of Justice, to Goa, Daman and Diu) Act, 1981 Report (Appendix C) Ministry of Law and Justice
237. The High Court at Patna (Establishment PC Jain Commission Department of Justice, of a Permanent Bench at Ranchi) Act, Report (Appendix C) Ministry of Law and 1976 Justice 135
238. The High Courts (Seals) Act, 1950 PC Jain Commission Department of Justice, Report (Appendix C) Ministry of Law and Justice
239. The Arya Marriages Validation Act, PC Jain Commission Legislative 1937 Report (Appendix D) Department, Ministry of Law and Justice
240. The Caste Disablities Removal Act, PC Jain Commission Legislative 1850 Report (Appendix D) Department, Ministry of Law and Justice
241. The Cutchi Memons Act, 1938 PC Jain Commission Legislative Report (Appendix D) Department, Ministry of Law and Justice
242. The Dissolution of Muslim Marriages PC Jain Commission Legislative Act, 1939 Report (Appendix D) Department, Ministry of Law and Justice
243. The Hindu Disposition of Property Act, PC Jain Commission Legislative 1956 Report (Appendix D) Department, Ministry of Law and Justice
244. The Indian Christian Marriage Act, PC Jain Commission Legislative 1872 Report (Appendix D) Department, Ministry of Law and Justice
245. The Indian Divorce Act, 1869 PC Jain Commission Legislative Report (Appendix D) Department, Ministry of Law and Justice
246. The Indian Matrimonial Causes (War PC Jain Commission Legislative Marriages) Act, 1948 Report (Appendix D) Department, Ministry of Law and Justice
247. The Kazis Act, 1880 PC Jain Commission Legislative Report (Appendix D) Department, Ministry of Law and Justice
248. The Married Women's Rights to PC Jain Commission Legislative Property Act, 1874 Report (Appendix D) Department, Ministry of Law and Justice
249. PC Jain Commission Legislative The Muslim Law (Shariat) Application Report (Appendix D) Department, Ministry Act, 1937 of Law and Justice 136
250. The Converts' Marriage Dissolution PC Jain Commission Legislative Act, 1866 Report (Appendix D) Department, Ministry of Law and Justice
251. The Exchange of Prisoners Act, 1948 96th LCI Report Department of Internal Security, Ministry of Home Affairs
252. The Transfer of Evacuee Deposits Act, 96th LCI Report Department of Internal 1954 Security, Ministry of Home Affairs
253. The Benami Transactions (Prohibition) 159th LCI Report Department of Act, 1988 Revenue, Ministry of Finance 137 Appendix - III (refer para of the report) Repealed Laws that are listed in the Law Ministry Chronological List of Central Acts Sl. No. Year Act. No. Name Repealing Provision Repealed by Schedule III to Section 219 of the Indian
1. 1857 19 Joint Stock Companies Act Companies Act, 1866 Repealed by Section 22(1) of the Carriage by Road Act,
2. 1865 3 Carriers Act 2007
3. 1889 1 Metal Tokens Act Repealed by Section 27(a) of the Coinage Act, 2011 Repealed by Section 114(1) of the Right to Fair
4. 1894 1 Land Acquisition Act Compensation and Transparency in Rehabilitation and Resettlement Act, 2013 Repealed by Section 45(i) of the Prevention and Control of
5. 1899 13 Glanders and Farcy Act Infectious and Contagious Diseases in Animals Act, 2009
6. 1906 3 Coinage Act Repealed by Section 27(b) of the Coinage Act, 2011 Repealed by Section 45(ii) of the Prevention and Control of
7. 1910 5 Dourine Act Infectious and Contagious Diseases in Animals Act, 2009
8. 1918 2 Cinematograph Act Repealed by Section 18 of the Cinematograph Act, 1952
9. 1918 22 Bronze Coin (Legal Tender) Act Repealed by Section 27(c) of the Coinage Act, 2011 Repealed by Section 57(1) of the State Bank of India Act,
10. 1920 47 Imperial Bank of India Act 1955 138 Repealed by Section 35(1) of Government Securities Act,
11. 1920 10 Indian Securities Act 2006 Repealed by the Schedule to Section 50(5)(b) of the
12. 1923 23 Legal Practitioners (Women) Act Advocates Act, 1961
13. 1924 2 Cantonments Act Repealed by Section 360(1) of the Cantonments Act, 2006 Repealed by the Schedule to Section 50(5)(b) of the
14. 1926 21 Legal Practitioners (Fees) Act Advocates Act, 1961 Repealed by Section 21(1) of the Prohibition of Child
15. 1929 19 Child Marriage Restraint Act Marriage Act, 2006
16. 1941 5 Assam Rifles Act Repealed by Section 168(1) of the Assam Rifles Act, 2006 Repealed by the Schedule to Section 2 of The Displaced
17. 1951 64 Evacuee Interest (Separation) Act Persons Claims And Other Laws Repeal Act, 2005 Repealed by Section 34(1) of the Collection of Statistics
18. 1953 32 Collection of Statistics Act Act, 2009 Repealed by Schedule II to Section 97(1) of the Food Safety
19. 1954 37 Prevention of Food Adulteration Act and Standards Act, 2006
20. 1956 1 Companies Act Repealed by Section 465(1) of the Companies Act, 2013 Repealed by Section 21(1) of the Unit Trust of India
21. 1963 52 Unit Trust of India Act (Transfer of Undertaking and Repeal) Act, 2002 Monopolies and Restrictive Trade
22. 1969 54 Repealed by Section 66(1) of the Competition Act, 2002 Practices Act
23. 1971 52 Small Coins (Offences) Act Repealed by Section 27(e) of the Coinage Act, 2011 139 Repealed by Section 141 of the Delhi Co-operative
24. 1972 35 Delhi Co-operative Societies Act Societies Act, 2003 Urban Land (Ceiling and Regulation) Repealed by Section 2 of the Urban Land Ceiling and
25. 1976 33 Act Regulation Repeal Act, 1999 Delhi Agricultural Produce Marketing Repealed by Section 124(1) of the Delhi Agricultural
26. 1976 87 (Regulation) Act Produce Marketing (Regulation) Act, 1998.
Standards of Weights and Measures Repealed by Section 57(1) of the Legal Metrology Act,
27. 1976 60 Act 2009 Repealed by Section 54(1) of the Foreign Contribution
28. 1976 49 Foreign Contribution (Regulation) Act (Regulation) Act, 2010 Punjab State Legislature (Delegation Repealed by the First Schedule to Section 2 of the
29. 1984 36 of Powers) Act Repealing and Amending Act, 1988 Standards of Weights and Measures Repealed by Section 57(1) of the Legal Metrology Act,
30. 1985 54 (Enforcement) Act 2009 Delhi Fire Prevention and Fire Safety Repealed by Section 65(b) of the Delhi Fire Safety Act,
31. 1986 56 Act 2007 Repealed by Section 38(1) of the National Green Tribunal
32. 1995 27 National Environment Tribunal Act Act, 2010 National Environment Appellate Repealed by Section 38(1) of the National Green Tribunal
33. 1997 22 Authority Act Act, 2010 Electricity Regulatory Commission
34. 1998 14 Repealed by Section 185(1) of the Electricity Act, 2003 Act 140 Appendix - IV (refer para of the report) List of Laws Passed by Parliament that are not listed on the Law Ministry's Chronological List of Central Acts Sl.
Year Act. No. Short Title
No.
National Waterway (Talcher-Dhamra Stretch of Rivers, Geonkhali-Charbatia Stretch of East
1. 2008 23 Coast Canal, Charbatia-Dhamra Stretch of Matai River and Mahanadi Delta Rivers) Act National Waterway (Kakinada-Puducherry Stretch of Canals and the Kaluvelly Tank,
2. 2008 24 Bhadrachalam-Rajahmundry Stretch of River Godavari and Wazirabad-Vijayawada Stretch of River Krishna) Act, 2008
3. 2008 27 Airports Economic Regulatory Authority of India Act
4. 2008 33 Unorganised Workers' Social Security Act
5. 2008 34 National Investigation Agency Act 141 Appendix - V (refer para of the report) LIST OF STATUTES FOR FURTHER STUDY WITH A VIEW TO ASSESS SUITABILITY FOR REPEAL S. No. Act Year Act No. Category
1. Bengal Indigo Contracts Act 1836 10 Land Laws
2. Laws Relating to Administration and Bengal Districts Act 1836 21 Development of Local Areas
3. Madras Public Property Malverisation Act 1837 36 Land Laws
4. Bengal Bonded Warehouse Association Act 1838 5 Trade and Commerce
5. Maritime Law; Shipping and Coasting Vessels Act 1838 19 Inland Navigation
6. Madras Rent and Revenue Sales Act 1839 7 Land Revenue
7. Bengal Land Revenue Sales Act 1841 12 Land Revenue
8. Revenue, Bombay 1842 13 Land Revenue
9. Revenue Commissioners, Bombay 1842 17 Land Revenue
10. Sales of Land for Revenue Arrears 1845 1 Land Revenue
11. Maritime Law; Shipping and Boundary-marks, Bombay 1846 3 Inland Navigation
12. State Reorganisation and Boundaries 1847 1 Extension of Laws
13. Bengal Alluvion and Diluvion Act 1847 9 Land Laws
14. Bengal Landholders' Attendance Act 1848 20 Land Revenue
15. Madras Revenue Commissioner Act 1849 10 Land Revenue 142
16. Public Accountants' Defaults Act 1850 12 Government Employees
17. Judicial Officers Protection Act 1850 18 Administration of Justice
18. Caste Disabilities Removal Act 1850 21 Personal Laws
19. Calcutta Land Revenue Act 1850 23 Land Revenue
20. Forfeited Deposits Act 1850 25 Land Laws
21. Laws Relating to Administration and Improvement in Towns Act 1850 26 Development of Local Areas
22. Public Servants (Inquiries) Act 1850 37 Government Employees
23. Indian Tolls Act 1851 8 Taxes, Tolls and Cess Laws
24. Madras City Land Revenue Act 1851 12 Land Revenue
25. Sheriffs' Fees Act 1852 8 Administration of Justice
26. Bombay Rent-free Estates Act 1852 11 Land Laws
27. Rent Recovery Act 1853 6 Land Revenue
28. Shore Nuisances (Bombay Maritime Law; Shipping and and Kolaba) Act 1853 11 Inland Navigation
29. Bengal Bonded Warehouse Association Act 1854 5 Trade and Commerce
30. Police (Agra), Act 1854 16 Criminal Justice
31. Legal Representatives' Suits Act 1855 12 Civil Procedure
32. Usury Laws Repeal Act 1855 28 Financial Laws
33. Transportation and Bengal Embankment Act 1855 32 Infrastructure
34. State Reorganisation and Sonthal Parganas Act 1855 37 Extension of Laws
35. Indian Bills of Lading Act 1856 9 Trade and Commerce
36. Calcutta Land Revenue Act 1856 18 Land Revenue
37. Bengal Chaukidari Act 1856 20 Criminal Justice 143
38. Tobacco Duty (Town of Bombay) Act 1857 4 Taxes, Tolls and Cess Laws
39. Oriental Gas Company 1857 5 Energy Laws
40. Madras Uncovenanted Officers' Act 1857 7 Government Employees
41. State Reorganisation and Sonthal Parganas Act 1857 10 Extension of Laws
42. Howrah Offences Act 1857 21 Criminal Justice
43. Madras Compulsory Labour Act 1858 1 Labour Laws
44. Bengal Ghatwali Lands Act 1859 5 Land Laws
45. Bengal Rent Act 1859 10 Rent and Tenancy
46. Bengal Land Revenue Sales Act 1859 11 Land Revenue
47. Calcutta Pilots Act 1859 12 Criminal Justice
48. Madras District Police Act 1859 24 Criminal Justice
49. Transportation and Stage-Carriages Act 1861 16 Infrastructure
50. Residuary Laws relating to Government Seal Act 1862 3 Administration
51. Excise (Spirits) Act 1863 16 Taxes, Tolls and Cess Laws
52. Partition of Revenue-
paying Estates 1863 19 Land Laws 53. Waste-Lands (Claims) Act 1863 23 Land Laws 54. Indian Tolls Act 1864 15 Taxes, Tolls and Cess Laws 55. Converts' Marriage Dissolution Act 1866 21 Personal Laws 56. Oudh Sub-settlement Act 1866 26 Land Laws 57. Ganges Tolls Act 1867 1 Taxes, Tolls and Cess Laws 58. Public Gambling Act 1867 3 Criminal Justice 59. Oriental Gas Company 1867 11 Energy Laws 60. Sarais Act 1867 22 Trade and Commerce 61. Oudh Estates Act 1869 1 Land Laws 62. Bombay Civil Courts Act 1869 14 Administration of Justice 63. Court Fees Act 1870 7 Administration of Justice 144 64. Oudh Taluqdars' Relief Act 1870 24 Land Laws 65. Bengal Sessions Courts Act 1871 19 Administration of Justice 66. State Reorganisation and Dehra Dun Act 1871 21 Extension of Laws 67. Pensions Act 1871 23 Government Employees 68. State Reorganisation and Punjab Laws Act 1872 4 Extension of Laws 69. Indian Christian Marriage Act 1872 15 Personal Laws 70. Madras Civil Courts Act 1873 3 Administration of Justice 71. Government Savings Banks Act 1873 5 Banking and Insurance 72. Northern India Canal and Transportation and Drainage Act 1873 8 Infrastructure 73. North-Western Provinces Village and Road Police Act 1873 16 Criminal Justice 74. Married Women's Property Act 1874 3 Personal Laws 75. Foreign Recruiting Act 1874 4 International Relations 76. State Reorganisation and Laws Local Extent Act 1874 15 Extension of Laws 77. Indian Law Reports Act 1875 18 Administration of Justice 78. Central Provinces Laws State Reorganisation and Act 1875 20 Extension of Laws 79. Chota Nagpur Encumbered Estates Act 1876 6 Land Laws 80. Bombay Revenue Jurisdiction Act 1876 10 Land Revenue 81. Bombay Municipal Debentures Act 1876 15 Financial Laws 82. State Reorganisation and Oudh Laws Act 1876 18 Extension of Laws 83. Dramatic Performances Act 1876 19 Criminal Justice 84. Broach and Kaira Incumbered Estates Act 1877 14 Land Laws 145 85. Indian Treasure-trove Act 1878 6 Property Law 86. Elephants' Preservation Act 1879 6 Environmental Law 87. Dekkhan Agriculturists' Agriculture and Animal Relief Act 1879 17 Husbandry 88. Raipur and Khattra Laws State Reorganisation and Act 1879 19 Extension of Laws 89. Municipal Taxation Act 1881 11 Taxes, Tolls and Cess Laws 90. Fort William Act 1881 13 Criminal Justice 91. Obstructions in Fairways Maritime Law; Shipping and Act 1881 16 Inland Navigation 92. Central Provinces Land Revenue Act 1881 18 Land Revenue 93. Madras Forest (Validation) Act 1882 21 Environmental Law 94. Bikrama Singh's Estates Act 1883 10 Land Laws 95. Land Improvement Loans Act 1883 19 Land Laws 96. Laws Relating to Punjab District Boards Administration and Act 1883 20 Development of Local Areas 97. Agriculture and Animal Agriculturists' Loans Act 1884 12 Husbandry 98. Bengal Tenancy Act 1885 8 Rent and Tenancy 99. Land Acquisition (Mines) Act 1885 18 Land Laws 100. Mirzapur Stone Mahal Act 1886 5 Industries 101. Births, Deaths and Symbols, Records and Marriages Registration Act 1886 6 Statistics 102. Transportation and Indian Tramways Act 1886 11 Infrastructure 103. Oudh Wasikas Act 1886 21 Labour Laws 104. Bengal, Agra and Assam Civil Courts Act 1887 12 Administration of Justice 105. Punjab Tenancy Act 1887 16 Rent and Tenancy 106. Punjab Land Revenue Act 1887 17 Land Revenue 107. King of Oudh's Estate Act 1887 19 Land Laws 146 108. Indian Tolls Act 1888 8 Taxes, Tolls and Cess Laws 109. City of Bombay Municipal (Supplementary) Act 1888 12 Administration of Justice 110. King of Oudh's Estate Act 1888 14 Land Laws 111. Revenue Recovery Act 1890 1 Land Revenue 112. Excise (Malt Liquors) Act 1890 13 Taxes, Tolls and Cess Laws 113. State Reorganisation and United Provinces Act 1890 20 Extension of Laws 114. Murshidabad Act 1891 15 Land Laws 115. Colonial Courts of Admiralty (India) Act 1891 16 Administration of Justice 116. Marriages Validation Act 1892 2 Personal Laws 117. Defence of India and Armed Bengal Military Police Act 1892 5 Forces 118. Madras City Civil Court Act 1892 7 Administration of Justice 119. Government Management of Private Estates Act 1892 10 Land Revenue 120. Porahat Estate Act 1893 2 Land Laws 121. Government Grants Act 1895 15 Property Law 122. Epidemic Diseases Act 1897 3 Public Health 123. Residuary Laws relating to Amending Act 1897 5 Administration 124. Woman and Child Reformatory Schools Act 1897 8 Development 125. Residuary Laws relating to Indian Short Titles Act 1897 14 Administration 126. Lepers Act 1898 3 Public Health 127. Live-stock Importation Act 1898 9 Public Health 128. Central Provinces Tenancy Act 1898 11 Rent and Tenancy 129. Laws Relating to Administration and Government Buildings Act 1899 4 Development of Local Areas 130. Charitable and Religious Church of Scotland Kirk Institutions; Co-operative Sessions Act 1899 23 Societies 147 131. Central Provinces Court of Wards Act 1899 24 Property Law 132. Indian Tolls (Army and Air Force) Act 1901 2 Taxes, Tolls and Cess Laws 133. Residuary Laws relating to Amending Act 1901 11 Administration 134. Transportation and Indian Tramways Act 1902 4 Infrastructure 135. Residuary Laws relating to Amending Act 1903 1 Administration 136. Transportation and Indian Railway Board Act 1905 4 Infrastructure 137. Central Provinces Financial Commissioners Act 1908 13 Land Revenue 138. Indian Criminal Law Amendment Act 1908 14 Criminal Justice 139. Prevention of Seditious Meetings Act 1911 10 Criminal Justice 140. Charitable and Religious Institutions; Co-operative Co-operative Societies Act 1912 2 Societies 141. Bengal, Bihar and Orissa State Reorganisation and and Assam Laws Act 1912 7 Extension of Laws 142. Wild Birds and Animals Protection Act 1912 8 Environmental Law 143. State Reorganisation and Delhi Laws Act 1912 13 Extension of Laws 144. Official Trustees Act 1913 2 Property Law 145. White Phosphorus Matches Prohibition Act 1913 5 Industries 146. Charitable and Religious Mussalman Wakf Institutions; Co-operative Validating Act 1913 6 Societies 147. Local Authorities Loans Act 1914 9 Financial Laws 148. State Reorganisation and Delhi Laws Act 1915 7 Extension of Laws 149. Sir Jamsetjee Jejeebhoy Baronetcy Act 1915 10 Property Law 148 150. Indian Medical Degrees Legal, Medical and Other Act 1916 7 Professions 151. Hindu Disposition of Property Act 1916 15 Personal Laws 152. Symbols, Records and Destruction of Records Act 1917 5 Statistics 153. King of Oudh's Estate Validation Act 1917 12 Land Laws 154. Post Office Cash Authorities Act 1917 18 Financial Laws 155. Usurious Loans Act 1918 10 Financial Laws 156. Local Authorities Pensions and Gratuities Act 1919 1 Government Employees 157. Citizenship; Admission into; Emigration to, and Passport (Entry into India) Expulsion from, India; and Act 1920 34 Cross-border Movement 158. Maintenance Orders Enforcement Act 1921 18 Civil Procedure 159. Police (Incitement to Disaffection) Act 1922 22 Criminal Justice 160. Indian Naval Armament Defence of India and Armed Act 1923 7 Forces 161. Charitable and Religious Institutions; Co-operative Mussalman Wakf Act 1923 42 Societies 162. Indian Soldiers (Litigation) Defence of India and Armed Act 1925 4 Forces 163. Bengal Criminal Law Amendment (Supplementary) 1925 8 Criminal Justice 164. Madras, Bengal and Bombay Children Woman and Child (Supplementary) Act 1925 35 Development 165. Legal, Medical and Other Indian Bar Councils Act 1926 38 Professions 166. Hindu Inheritance (Removal of Disabilities) Act 1928 12 Personal Laws 167. Transfer of Property (Amendment) Supplementary Act 1929 21 Property Law 149 168. Hindu Gains of Learning Act 1930 30 Personal Laws 169. Charitable and Religious Mussalman Wakf Institutions; Co-operative Validating Act 1930 32 Societies 170. Provisional Collection of Taxes Act 1931 16 Taxes, Tolls and Cess Laws 171. Sheriff of Calcutta (Power of Custody) Act 1931 20 Criminal Justice 172. Public Suits Validation Act 1932 11 Civil Procedure 173. Criminal Law (Amendment) Act 1932 23 Criminal Justice 174. Bengal Suppression of Terrorist Outrages (Supplementary) Act 1932 24 Criminal Justice 175. Children (Pledging of Labour) Act 1933 2 Labour Laws 176. Murshidabad Estate Administration Act 1933 23 Land Laws 177. Sugarcane Act 1934 15 Food and Public Distribution 178. Assam Criminal Law Amendment (Supplementary) Act 1934 27 Criminal Justice 179. Jubbalpore and Chhattisgarh Divisions (Divorce Proceedings) Validation Act 1935 13 Personal Laws 180. Decrees and Orders Validating Act 1936 5 Administration of Justice 181. Bangalore Marriages Validating Act 1936 16 Personal Laws 182. Agricultural Produce (Grading and Marking) Act 1937 1 Consumer Affairs 183. Arya Marriage Validation Act 1937 19 Personal Laws 184. Criminal Law (Amendment) Act 1938 20 Criminal Justice 185. Employers' Liability Act 1938 24 Labour Laws 186. Registration of Foreigners Act 1939 16 Citizenship; Admission into; Emigration to, and 150 Expulsion from, India; and Cross-border Movement 187. State Reorganisation and Berar Laws Act 1941 4 Extension of Laws 188. Delhi Restriction of Uses of Land Act 1941 12 Land Laws 189. Railways (Local Authorities' Taxation) Act 1941 25 Taxes, Tolls and Cess Laws 190. War Injuries (Compensation Insurance) Act 1943 23 Labour Laws 191. Public Debt Act 1944 18 Financial Laws 192. Mica Mines Labour Welfare Fund Act 1946 22 Labour Laws 193. Rehabilitation Finance Administration Act 1948 12 Social Welfare 194. Junagarh Administration (Property) Act 1948 26 Land Laws 195. Continuance of Legal Proceedings Act 1948 38 Administration of Justice 196. Indian Matrimonial Causes (War Marriages) Act 1948 40 Personal Laws 197. Bombay Public Security Measures (Delhi Amendment) Act 1948 52 Criminal Justice 198. Mangrol and Manavadar (Administration of Property) Act 1949 2 Land Laws 199. West Godavari District (Assimilation of Laws on State Reorganisation and Federal Subjects) Act 1949 20 Extension of Laws 200. Laws Relating to Delhi Hotels (Control of Administration of Union Accommodation) Act 1949 24 Territories and Delhi 201. Requisitioned Land (Apportionment of Compensation) Act 1949 51 Land Laws 202. State Reorganisation and Merged States (Laws) Act 1949 59 Extension of Laws 203. State Bank of Samastha Act 1950 * Banking and Insurance 151 204. Union Territories (Laws) State Reorganisation and Act 1950 30 Extension of Laws 205. Opium and Revenue Laws (Extension of Application) Act 1950 33 Taxes, Tolls and Cess Laws 206. Ajmer Tenancy and Land Records Act 1950 42 Rent and Tenancy 207. Road Transport Transportation and Corporations Act 1950 64 Infrastructure 208. Cooch-Behar (Assimilation State Reorganisation and of Laws) Act 1950 67 Extension of Laws 209. Khaddar (Protection of Name) Act 1950 78 Intellectual Property Law 210. State Reorganisation and Part B States (Laws) Act 1951 3 Extension of Laws 211. Companies (Donations to National Funds) Act 1951 54 Corporate Laws 212. Part C States Miscellaneous Laws State Reorganisation and (Repealing) Act 1951 66 Extension of Laws 213. Part B States Marriages Validating Act 1952 1 Personal Laws 214. Indian Independence Pakistan Courts (Pending Proceedings) Act 1952 9 Administration of Justice 215. Delhi and Ajmer Rent Control Act 1952 38 Rent and Tenancy 216. Lushai Hills District State Reorganisation and (Change of Name) Act 1954 18 Extension of Laws 217. State Acquisition of Lands for Union Purposes (Validation) Act 1954 23 Land Laws 218. Chandernagore (Merger) State Reorganisation and Act 1954 36 Extension of Laws 219. Bar Councils (Validation Legal, Medical and Other of State Laws) Act 1956 4 Professions 220. Industrial Disputes (Amendment and Miscellaneous Provisions) Act 1956 36 Labour Laws 221. Newspaper (Price and Media, Communications and Page) Act 1956 45 Publishing 152 222. Young Persons (Harmful Media, Communications and Publications) Act 1956 93 Publishing 223. Women's and Children's Institutions (Licensing) Woman and Child Act 1956 105 Development 224. Gift-tax Act 1958 18 Taxes, Tolls and Cess Laws 225. Manipur and Tripura State Reorganisation and (Repeal of Laws) Act 1958 35 Extension of Laws 226. Orissa Weights and Measures (Delhi Repeal) Act 1958 57 Consumer Affairs 227. Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act 1959 42 Taxes, Tolls and Cess Laws 228. Tripura Land Revenue and Land Reforms Act 1960 43 Land Revenue 229. Mahendra Pratap Singh Estate (Repeal) Act 1960 48 Land Laws 230. British Statutes (Application to India) State Reorganisation and Repeal Act 1960 57 Extension of Laws 231. Preference Shares (Regulation of Dividends) Act 1960 63 Corporate Laws 232. Delhi (Urban Areas) Tenants' Relief Act 1961 30 Rent and Tenancy 233. Newspaper (Price and Media, Communications and Page Continuance) Act 1961 36 Publishing 234. Land Acquisition (Amendment) Act 1962 31 Land Laws 235. Companies (Profits) Surtax Act 1964 7 Taxes, Tolls and Cess Laws 236. Land Acquisition (Amendment and Validation) Act 1967 13 Land Laws 237. Anti-Corruption Laws (Amendment) Act 1967 16 Criminal Justice 238. Standards of Weights and Measures (Extension to Kohima and Mokochung Districts) Act 1967 25 Consumer Affairs 153 239. Delhi and Ajmer Rent Control (Nasirabad Cantonment Repeal) Act 1968 49 Rent and Tenancy 240. Coal Bearing Areas (Acquisition and Development) Amendment and Validation Act 1971 54 Energy Laws 241. Former Secretary of State Service Officers (Conditions of Service) Act 1971 56 Government Employees 242. Uttar Pradesh Cantonments (Control of Rent and Eviction) Repeal Act 1971 68 Rent and Tenancy 243. East-Punjab Urban Rent Restriction (Extension to Chandigarh) Act 1974 54 Rent and Tenancy 244. Untouchability (Offences) Amendment and Miscellaneous Provision Act 1976 106 Criminal Justice 245. General Insurance Business (Nationalisation) Amendment Act 1985 3 Banking and Insurance 246. Administrative Tribunals (Amendment) Act 1986 19 Tribunals 247. Shipping Development Fund Committee Maritime Law; Shipping and (Abolition) Act 1986 66 Inland Navigation 248. Destructive Insects and Pests (Amendment and Agriculture and Animal Validation) Act 1992 12 Husbandry 249. Betwa River Board Transportation and (Amendment) Act 1993 49 Infrastructure 250. Delhi Rent Act 1995 33 Rent and Tenancy 251. Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act 1997 7 Banking and Insurance 252. Urban Land (Ceiling and Regulation) Repeal Act 1999 15 Land Laws 253. Central Industrial Security Force (Amendment and Validation) Act 1999 40 Industries 154 254. Unit Trust of India (Transfer of Undertaking and Repeal) Act 2002 58 Financial Laws 255. Industrial Development Bank (Transfer of Undertaking and Repeal) Act 2003 53 Banking and Insurance 256. Sick Industrial Companies (Special Provisions) Repeal Act 2004 1 Corporate Laws 257. Customs and Central Excise Laws (Repeal) Act 2004 25 Taxes, Tolls and Cess Laws 258. Prevention of Terrorism (Repeal) Act 2004 26 Criminal Justice 259. Produce Cess Laws (Abolition) Act 2006 46 Taxes, Tolls and Cess Laws 260. Indian Rifles (Repeal) Act 2006 49 Criminal Justice 261. State Bank of Saurashtra (Repeal) and the State Bank of India (Subsidiary Banks) Amendment Act, 2009 2009 48 Banking and Insurance 155