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Union of India - Section
Section 1 in The Indian Treasure-Trove Act, 1878
1. Short title.
This Act may be called the Indian Treasure-trove Act, 1878. Extent. It extends to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States]. [Substituted by the Adaptation of Laws (No. 2) Order, 1956, for "Part B States" ][* * * *] [ The words " And it shall come into force at once" were repealed by the Repealing and Amending Act, 1914 (10 of 1914). ]| Additional Information6 |
| This Act has been declared to be in force in-- Sonthal Parganas by the Sonthal Parganas Settlement Regulation (Reg. 3 of 1872), Section 3;Khondmals District by the Khondmals Laws Regulation, 1936 (Reg. 4 of 1936), Section 3 and Sch; and Angul District by the Angul Laws Regulation, 1936 (Reg. 5 of 1936), Section 3 and Sch.It has also been declared, by notification under Section 3 (a) of the Scheduled Districts Act, 1874 (14 of 1874), to be in force in the Scheduled Districts of Hazaribagh, Lohardaga and Manbhum, and Pargana Dhalbhum and the Kolhan in the District of Singbhum-see Gazette of India, 1881, Pt. I, p. 504. (The District of Lohardaga included at that time the present District of Palamau, which was separated in 1894; Lohardaga is now called the Ranchi District; see Calcutta Gazette, 1899, Pt. I, p. 44)Amended in-- Bihar by Bihar Act 22 of 1947.Madras by Madras Act 36 of 1949.Extended to Laccadive, Minicoy and Amindivi Islands (w.e.f. 1.10.1967): vide Reg. 8 of 1965, Section 3 & Sch. (with modifn)Extended to and brought into forco in Dadra and Nagar Havoli (w.e.f. 1.7.65) by Reg. 6 of 1963, Section 2 & Sch. I. |