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Union of India - Act

The Laccadive, Minicoy and Amindivi Islands (Alteration of Name) Act, 1973

UNION OF INDIA
India

The Laccadive, Minicoy and Amindivi Islands (Alteration of Name) Act, 1973

Act 34 of 1973

  • Published in Gazette of India on 26 August 1973
  • Not commenced
  • [This is the version of this document from 26 August 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
STATEMENT OF OBJECTS AND REASONSAt the time of States reorganisation in 1956, the Laccadive, Minicoy and Amindivi group of islands were constituted into a Union territory which was given the name "the Laccadive, Minicoy and Amindivi Islands". Since then there has been considerable improvement in the inter -island communication facilities and a feeling of oneness is growing among the inhabitants of these islands. In order to foster this feeling, the Administrator's Advisory Council which consists of representatives of the local people suggested that the islands may be collectively named as "Lakshadweep the name by which they Were known in ancient times. The suggestion was later endorsed by the Home Minister's Advisory Committee for the Union territory. Accordingly, the Bill seeks to alter the name of the Union territory of the Laccadive, Minicoy and Amindivi Islands into "Lakshadweep". The Bill contains the necessary amendments to the provisions of the Constitution and the consequential provision. See Gaz. of India, 1972,Pt.ll,S.2 Ext., p. 1734, An Act to alter the name of the Union territory of the Laccadive, Minicoy and Amindivi Islands.BE it enacted by Parliament in the Twenty-fourth Year of the Republic of India as follows:SECTION 01: SHORT TITLE AND COMMENCEMENT
(1)This Act may be called the Laccadive, Minicoy and Amindivi Islands (Alteration of Name) Act, 1973.
(2)It shall come into force on such date1as the Central Government may, by notification in the Official Gazette, appoint.SECTION 02: DEFINITIONSIn this Act, unless the context otherwise requires,-
(a)"appointed day" means the date appointed under sub-section (2) of section 1-for the coming into force of this Act;
(b)"law" includes any enactment. Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the Union territory of the Laccadive, Minicoy and Amindivi Islands.
SECTION 03: ALTERATION OF NAME OF THE UNION TERRITORY OF THE LACCADIVE, MINICOY AND AMINDIVI ISLANDSAs from the appointed day,2[the Union territory of the Laccadive, Minicoy and Amindivi Islands shall be known as the Union territory of Lakshadweep.SECTION 04: AMENDMENT OF ARTICLE 240 OF THE CONSTITUTIONIn Article 240 of the Constitution, in clause (1), for entry (b), the following entry shall be substituted, namely:-"(b) Lakshadweep;"SECTION 05: AMENDMENT OF FIRST SCHEDULE TO THE CONSTITUTIONIn the First Schedule to the Constitution, under the heading "II. THE UNION TERRITORIES", in entry 3, for the words "The Laccadive, Minicoy and- Amindivi Islands", the word "Lakshadweep" shall be substituted.SECTION 06: POWER TO ADAPT LAWS
(1)For the purpose of giving effect to the alteration of the name of the Union territory of the Laccadive, Minicoy and Amindivi Islands bysection 3-, the Central Government may, before the expiration of one year from the appointed day, by order, make such adaptation and modifications of any law made before the appointed day, whether by way of repeal or amendment as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made.
(2)Nothing in sub-section (1) shall be deemed to prevent Parliament or other competent authority from repealing or amending any law adapted or modified by the Central Government under the said sub-section.SECTION 07: POWER TO CONSTRUE LAWSNotwithstanding that no provision or insufficient provision has been made under section 6-for the adaptation of a law made before the appointed day, any court, tribunal or authority required or empowered to enforce such law may construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the court, tribunal or authority.SECTION 08: LEGAL PROCEEDINGSWhere immediately before the appointed day any legal proceedings are pending to which the Administrator of the Union territory of the Laccadive, Minicoy and Amindivi Islands is a party, or the Union of India represented by the said Administrator is a party, then, for the purposes of those proceedings, any reference to the Administrator of the Union territory of the Laccadive, Minicoy and Amindivi Islands shall be construed as a reference to the Administrator of the Union territory of Lakshadweep.