Section 1348 in The Miscellaneous Personal Laws (Extension) Act, 1959
1348.
The object of this Bill is to extend the personal laws of certain communities to the territories comprised within the former Part B States and thereby make those laws generally applicable to the whole of India except the State of Jammu and Kasmir. Schedule I to the Bill contains a list of the enactments which it is proposed to extend and Schedule II seeks to repeal the existing State laws consequent on such extension - See Gazette of India, 31-8-1959, Pt. II, section 2, Ext., p. 918.An Act to provide for the extension of certain personal laws to parts of India in which they are not now in force.BE it enacted by Parliament in the Tenth Year of the Republic of India as follows:-
