Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 1 in The Police (Incitement to Disaffection) Act, 1922

1. Short title, extent and commencement

(1)This Act may be called The Police (Incitement to Disaffection) Act , 1922.
(2)[ 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 A.O. 1950, for sub-Section (2).].]
(3)It shall come into force in any State or part of a State on such date as the State Government may, by notification in the Official Gazette, direct.
[Andhra Pradesh].In its application to the State of Andhra Pradesh, in Section 1, sub-S. (2), after the expression except the territories which immediately before the 1st November, 1956, were comprised in Part B States, add other than the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956.Andhra Pradesh Act 23 of 1958, Section 3 and Sch.[Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87.[Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 1,(i) in sub-S. (2), after the words Part B States, add other than the Madhya Bharat and Sironja regions of the State of Madhya Pradesh.(ii) for sub-S. (3), substitute the following sub-section, namely:(3) It shall be in force in all such areas in Madhya Pradesh in which it was in force immediately before the commencement of Madhya Pradesh Second Extension of Laws Act, 1961 (40 of 1961), and shall come into force in other areas, on such date as the State Government may, by notification, appoint.Madhya Pradesh Act 40 of 1961.[Maharashtra].In its application to the State of Maharashtra, in Section 1,(i) to sub-S. (2), add the following proviso, namely:Provided that on the commencement of the Police (Incitement to Disaffection) (Bombay Extension and Amendment) Act, 1958, it shall extend to the Saurashtra and Hyderabad areas of the State of Bombay.(ii) to sub-S. (3), add the following proviso, namely:Provided that on the commencement of the Police (Incitement to Disaffection) (Bombay Extension and Amendment) Act, 1958, it shall come into force in that part of the Saurashtra area of the State of Bombay in which the Police (Incitement to Disaffection) Act, 1922, as modified and applied to that area by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance 1948, was in force immediately before such commencement.Bombay Act 77 of 1958, Section 3.[Meghalaya].In its application to the State of Meghalaya, in Section 1, sub-S. (3) shall be omitted.Meghalaya A.L.O. (No. 1) Order, 1974 (w.r.e.f. 21-1-1972).[Tamil Nadu].In its application to the added territories in the State of Madras, in sub-S. (2) of Section 1, the words other than the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956 shall be omitted.Madras (Added Territories) A.L.O., 1961.