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State of Meghalaya - Act

The Meghalaya Adaptation of Laws Order (No. 3), 1973

MEGHALAYA
India

The Meghalaya Adaptation of Laws Order (No. 3), 1973

Rule THE-MEGHALAYA-ADAPTATION-OF-LAWS-ORDER-NO-3-1973 of 1973

Published on 1 January 1973
Commenced on 1 January 1973
[This is the version of this document from 1 January 1973.]
[Note: The original publication document is not available and this content could not be verified.]

The Meghalaya Adaptation of Laws Order (No. 3), 1973Last Updated 19th February, 2020Whereas by Section 79 of the North Eastern Areas (Re-organisation) Act, 1971 (Central Act 81 of 1971), for the purpose of facilitating the application of any law in relation to the State of Meghalaya, the Government of the State of Meghalaya, as the appropriate Government is empowered by Order, to make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient;Now, therefore, in exercise of the power aforesaid, the Government of the State of Meghalaya, hereby makes the following Order, namely :

1.

(1)This Order may be called the Meghalaya Adaptation of Laws Order (No.3), 1973.

(2)It shall be deemed to have had effect and come into force on the 21st day of January, 1972.

2.

In this Order.-

(a)"appointed day" means the 21st day of January, 1971;

(b)"existing law" means any in force immediately before the appointed day in the whole or any part of the territories now comprised in the State of Meghalaya and includes any rule, order, bye-law, scheme, notification or other instrument made under any such law; but does not include any law relating to a matter enumerated in the Union List;

(c)"Meghalaya" means the State of Meghalaya formed under Section 5 of the North-Eastern Areas (Re-organisation) Act, 1971.

3.

As from the appointed day, the existing laws mentioned in the Schedule to this Order, with the amendments to which they have been subjected before the appointed day and which are for the time being applicable to Meghalaya or any part thereof, shall until altered, repealed or amended by a competent Legislature or other competent authority, have effect, subject to the adaptations or modifications directed by that Schedule, or if it is so directed shall stand repealed.

4.

Whenever an expression mentioned in column (1) of the Table hereunder printed occurs in any existing law mentioned in the Schedule to this Order, then unless that expression is by this Order expressly directed to be otherwise adapted or modified or to stand unmodified or to be omitted there shall be substituted therefor the expression set opposite to it in column (2) of the Table, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require :Table

	1	2
1.	Assam or Meghalaya	Meghalaya.
2.	Governor, Governor of Assam or Governor of Assam exercisinghis functions as Governor in relation to Meghalaya	Governor of Meghalaya.
3.	Official Gazette	"Official Gazette" which expression shall standunmodified and shall mean the Gazette of Meghalaya but whereverthe words "Notification in the" preceded it theexpression "in the Official Gazette" shall be omitted.
4.	State, the State, the State of Assam and the Assam State(Except where it occurs in the expressions State Government orInter-State Government)	Meghalaya.
5.	Government, State Government, State Government of Assam,Assam Government, Government of Assam or Government of Meghalaya	Government of Meghalaya.

5.

(1)Where in die Short title of any of the existing laws mentioned in the Schedule to this Order, the expression "Assam", "Bengal" or "Eastern Bengal and Assam" occurs, there shall be substituted therefor the word "Meghalaya", and the year of the Act occurring at the end of the Short title shall be omitted.

(2)Reference by its Short title to any such law as is referred to in sub-paragraph (1) in any other law shall be construed as references to such law as amended by that sub-paragraph.

6.

Any reference in any existing law specified in the Schedule to this Order to a law which is not force in Meghalaya or any part thereof shall be construed as a reference to the corresponding law, if any, in force in Meghalaya or part thereof, as the case may be.

7.

The provisions of this Order which have the effect of modifying any existing law so as to alter the manner in which, the authority by which, or the law under or in accordance with which, any powers are exercisable, shall not render invalid any notification, order, commitment, attachment, bye-law, rule or regulation duly made or issued, or anything duly done before the appointed day and any such notification, order, commitment, attachment, bye-law, rule, regulation or thing may be revoked, varied or undone in the like manner, to the like extent and in the like circumstances as if it had been made, issued or done after the commencement of this Order by the competent authority and under and in accordance with the provisions then applicable to such a case.

8.

Save as is otherwise provided by this Order, all powers which under any law in force in Meghalaya or any part thereof, were immediately before the appointed day, vested in or exercisable by any person of authority shall continue to be so vested or exercisable until other provision is made by Legislature or authority empowered to regulate the matter in question.

9.

Nothing in this Order shall affect the previous operation of, or any-thing duly done or suffered under, any existing law, or any right, privilege, obligation, or liability already acquired, accrued or incurred under any such law or any penalty, forfeiture or punishment incurred in respect of any offence already committed against any such law.

10.

Any Court, Tribunal or authority required or empowered to enforce any law in force in Meghalaya or part thereof immediately before the appointed day shall, notwithstanding that this Order makes no provision or insufficient provision for the adaptation of the law, construe the law with all such adaptations as are necessary for the purpose of facilitating its application.The Schedule[See Para 3]

(a)Central Acts

1. The Interest Act, 1839 (32 of 1839).

2. The Judicial Officers Protection Act, 1850 (18 of 1850).

3. The Caste Disabilities Removal Act, 1850 (21 of 1850).

4. The Public Servants Inquiries Act, 1850 (37 of 1850).

5. The Indian Tolls Act, 1851 (8 of 1851).

6. The Hindu Widows' Re-marriage Act, 1856 (15 of 1856).

7. The Societies Registration Act, 1860 (21 of 1860).

8. The Converts' Marriage Dissolution Act, 1866 (21 of 1866).

9. The Indian Divorce Act, 1869 (Act 4 of 1869). Section 2. for "This Act extends to the whole of India except the State of Jammu and Kashmir" substitute "This Act extends to the whole of Meghalaya."

Section 3. In Clause (c) of sub-section (1), for "Manipur and Tripura" substitute "Meghalaya, Manipur and Tripura".

10. The Court-Fees Act, 1870 (Act 7 of 1870). After Section 1-A, insert-

"1-B. Power to modify Act. It extends to Meghalaya with such exceptions or modifications as are in force :Provided that the Government of Meghalaya may, by notification, direct that this Act shall apply to or in relation to any Court in Meghalaya or any part thereof with such exceptions or modifications, as may be specified in the notification".

11. The Cattle Trespass Act, 1871 (1 of 1871).

12. The Pensions Act, 1871 (23 of 1871).

13. The Indian Christian Marriage Act, 1872 (Act 15 of 1872). Section 1. For the second paragraph, substitute "It extends to the whole of Meghalaya".

14. The Married Women's Property Act, 1874 (3 of 1874).

15. The Opium Act, 1878 (Act 1 of 1878). Section 2. For the words "whole of India except the State of Jammu and Kashmir", substitute "whole of Meghalaya".

16. The Indian Treasure Trove Act, 1878 (6 of 1878).

17. The Elephants' Preservation Act, 1879 (6 of 1879).

18. The Hackney Carriage Act, 1879 (14 of 1879).

19. The Religious Societies Act, 1880 (Act I of 1880). Section 2. For the second paragraph, substitute "It extends to the whole of Meghalaya".

20. The Vaccination Act, 1880 (31 of 1880).

21. The Municipal Taxation Act, 1881 (11 of 1881).

22. The Land Improvement Loans Act, 1883 (Act 19 of 1881), Section (1). For sub-section (2), substitute "This Act extends to the whole of Meghalaya".

23. The Agricultural Loans Act, 1884 (Act 12 of 1884) Section 2. For Section 2 substitute-

"2. This Act extends to the whole of Meghalaya".

24. The Revenue Recovery Act, 1890 (1 of 1890).

25. The Partition Act, 1893 (4 of 1893).

26. The Prisons Act, 1894 (9 of 1894).

27. The Indian Fisheries Act, 1897 (4 of 1897).

28. The Lepers Act, 1898 (3 of 1898).

29. The Stamp Act, 1899 (2 of 1899). After Section 1, insert-

"1-A. Power to modify Act. It extends to Meghalaya with such exceptions or modifications as are in force;Provided that the Government of Meghalaya may, be notification, direct that the Act shall apply in Meghalaya or any part thereof with such exceptions, restriction and modifications, as may be specified in the notification".

30. The Government Buildings Act, 1899 (4 of 1899).

31. The Prisoners Act, 1900 (3 of 1900).

32. The Indian Registration Act, 1908 (16 of 1908). After Section 1, insert-

"1-A. Power to modify Act. It extends to Meghalaya with such exceptions or modifications as are in force :Provided that the Government of Meghalaya may, by notification direct that this Act shall apply in Meghalaya or any part thereof with such exceptions, restrictions and modifications, as may be specified in the notification".

33. The Anand Marriage Act, 1909 (7 of 1909).

34. The Destructive Insects and Pests Act, 1914 (2 of 1914).

35. The Local Authorities Loans Act, 1914 (9 of 1914).

36. The Hindu Disposition of Property Act, 1916 (15 of 1916).

37. The Destruction of Records Act, 1917 (5 of 1917).

38. The Local Authorities Pensions and Gratuities Act, 1919 (1 of 1919).

39. The Identification of Prisoners Act, 1920 (33 of 1920).

40. The Provident Funds Act, 1925 (19 of 1925).

41. The Indian Succession Act, 1925 (39 of 1925).

42. The Hindu Inheritance (Removal of Disabilities) Act, 1920 (12 of 1928).

43. The Child Marriage Restraint Act, 1929 (19 of 1929).

44. The Parsi Marriage and Divorce Act, 1936 (2 of 1936).

45. The Dissolution of Muslim Marriage Act, 1939 (8 of 1939).

(b)Bengal Regulations, etc.

1. The Bengal Alluvion and Diluvion Regulation, 1825 (Bengal Regulation 2 of 1825), Section 4-First Proviso-For "under the provisions of Regulation 2 of 1819, or of any other Regulation in force" substitute "under law for the time being in force".

Regulations under the Government of India Acts 1879 and 1915

2. The Assam Rates Regulation, 1879 (Regulation 3 of 1879) Section 1. For Section 1, substitute-

"1. (1) This Regulation may be called the Meghalaya Local Rates Regulation.

(2)It extends to the whole of Meghalaya, but shall come into force in the Khasi Hills District and Jaintia Hills District only on such date as the Government of Meghalaya may, by notification, appoint".Section 2-Omit Clause (4).In Clause (5), in sub-clause (b), omit "is situated in any place other than the permanently settled portions of Cachar and Goalpara and the same".Omit sub-clause (d) and in the proviso, omit "or sub-clause (d)".Section 8-For Section 8, substitute-"8. An appeal from the order of any officer appointed under Section 6 to assess or collect a rate shall lie to the Board of Revenue and the order passed on such appeal by the Board shall be final".The words "any Government", whenever they occur, shall stand unmodified.

3. The Garo Hills Regulation, 1882 (Regulation 1 of 1882). Omit the Preambles.

Section 1. Omit "and shall come into operation on being published in the Official Gazette".

4. The Chin Hills Regulation, 1896 (Regulation 5 of 1876). Section 1. For "specified in the Schedule", substitute-

"in Meghalaya".Omit the Schedule.Acts of the Lieutenant-Governor of Bengal in Council

5. The Bengal Prevention of Inoculation Act, 1865 (Bengal Act 4 of 1865). Long title. Omit "in the town and suburbs of Calcutta and in towns to which Act 3 of 1864, passed by the Lieutenant-Governor of Bengal in Council, has been or shall hereafter be extended".

Preamble. Omit the second paragraph.Section 2. For "enter the town of Calcutta or any other town" substitute "enter any town".Section 3. For Section 3, substitute-"3. It shall be lawful for the Government of Meghalaya, by notification, to extend this Act to any town or place in Meghalaya in which it shall appear to the Government of Meghalaya that at the time of such notification there exists proper and sufficient arrangements for the inoculation of the inhabitants thereof with the cow-pox".

6. The Bengal Vaccination Act, 1880 (Bengal Act 5 of 1880). Preamble. Omit "in the town, port and suburbs of Calcutta and in other towns and selected local areas in the territories administered by the Lieutenant Governor of Bengal to which this Act may be hereafter extended".

Section 1. For paragraphs (1) and (2), substitute-"(1) This Act may be called the Meghalaya Vaccination Act.

(2)It shall not come into force in any town or area of its own force but the Government of Meghalaya may, by notification, declare its intention to extend this Act or any of its provisions to any town or selected local area in Meghalaya".In the last paragraph, omit "This Act shall come into force from the day on which it may be published in the Official Gazette with the assent of the Governor-General: but".Section 9. Substitute-"9. Appropriation of the fees. All such fees shall be appropriated in such manner as the Government of Meghalaya may direct".Omit Sections 14 to 17 and the headings above the said sections.Section 18. For "under the provisions of Chapter X of the Calcutta Municipal Consolidation Act, 1876 or of any other law" substitute "under any law".Section 19. Omit "or if the child was born out of the Town of Calcutta or his birth has not been registered in the said town".Section 21. For "under the provision of the Calcutta Municipal Consolidation Act, 1876 or of any other law", substitute "under any law".Section 25. Omit the words commencing with "In any Municipality" and ending with the words "made to the Commissioner, and".Section 32. Omit "or the Corporation".Section 33. In Clause (b), omit "outside the town of Calcutta".For the expression in the Schedule "Bengal Vaccination Act, 1880" wherever it occurs, substitute "Meghalaya Vaccination Act".

7. The Private Fisheries Protection Act, 1889 (Bengal Act 2 of 1889).

Act of the Lieutenant-Governor of Eastern Bengal and Assam in Council

8. The Assam Excise Act, 1910 (Eastern Bengal Act of 1910). Long title and Preamble. Omit "In Eastern Bengal and Assam".

Section 1. Omit sub-sections (2), (3) and (4).Omit Section 2 and the First Schedule.Section 7. Omit "Save as is provided in Section 2 and in the First Schedule".Omit Section 24.

9. The Bengal Public Demands Recovery Act, 1913 (Bengal Act 3 of 1913). Long title and preamble, Omit "In Bengal".

Section 1. For Section 1, substitute-"1. This Act may be called the Public Demands Recovery Act".Omit Section 2.Section 20. Omit sub-sections (3) and (4).Section 35. Omit sub-section (3).

I

In item 1, for "the Bengal Land Revenue Sales Act, 1859 or the Bengal Land Revenue Sales Act, 1868 or any other law" substitute "any law".Omit items 10,11, and 12.

II

In item 46, omit sub-items (3), (4) and (5).In item 46, omit sub-item (3).In item 48, omit the proviso.Omit items 62, 64 and 67.

(c)Assam Acts

1. The Assam Students and Juvenile Smoking Act, 1923 (Assam Act 2 of 1923). Section 1. For sub-sections (2) and (3) substitute-

"(2) The Government of Meghalaya may, by notification exempt any locality from the operation of this Act".Section 4. For "Assam or a member of a Municipal or Local Board or a member of a village authority constituted under Section 20 of the Assam Local-Self Government Act, 1915, or of a Town Committee constituted under Section 329, sub-sections (1) and (2), of the Assam Municipal Act, 1913" substitute "Meghalaya".

2. The Assam Water Hyacinth Act, 1926 (Assam Act 3 of 1926). Section 2. Omit sub-section (2).

Section 2. In Clause (2), omit "constituted under Section 329 of the Assam Municipal Act, 1923".

3. The Assam Temperance Act, 1926 (Assam Act 4 of 1926). Omit Section 2.

Section 3. For Section 3, substitute-"3. This Act shall come into force in any locality on such date as the Government of Meghalaya may, by notification, appoint and different dates may be appointed for different localities".

4. The Assam Opium Smoking Act, 1927 (Assam Act 3 of 1927). Section 1. Omit sub-section (2).

5. The Assam Highways Act, 1928 (Assam Act 2 of 1928). Section 1. Omit sub-sections (2) and (3).

6. The Goalpara Tenancy Act, 1929 (Assam Act 1 of 1929). Long title. Omit "in the district of Goalpara".

Omit the Preambles.Section 1. For Section 1, substitute-"1. Short title, extent and commencement. (1) This Act may be called the Garo Hills Tenancy Act.

(2)It extends to the permanently settled areas of the Garo Hills District, but the Government of Meghalaya may, by notification, extend the whole or any part of this Act to other areas in the Garo Hills or any part thereof".Omit Sections 2 and 3.Section 4. Omit Clause (3).In Clause (4), omit "means the Deputy Commissioner-in-charge of Goalpara District, and".Omit Schedules I and II.

7. The Assam Money-Lenders Act, 1934 (Assam Act 4 of 1934). Section 1. For sub-sections (2) and (3) substitute-

"(2) It extends to the whole of Meghalaya".

8. The Assam Private Fisheries Protection Act, 1935 (Assam Act 1 of 1935). Section 1. For sub-section (2), substitute-

"(2) The Indian Fisheries Act, 1897, is to be read as supplemental to this Act".

9. The Assam Disorderly Houses Act, 1936 (Assam Act 4 of 1936). Section 1. For sub-sections (2) and (3), substitute-

"(2) It extends only to such areas in Meghalaya as the Government of Meghalaya may, by notification, specify in this behalf".Omit Section 2.

10. The Good Conduct Prisoners' Probational Release Act, 1938 (Assam Act 2 of 1938). Section 1. Omit sub-sections (2) and (3).

11. The Assam Opium Prohibition Act, 1947 (Assam Act 23 of 1947), Long title and preamble. For "in the Province of Assam", substitute "in Meghalaya".

Section 1. Omit sub-sections (2) and (3).Section 2. For Clause (i) substitute "(i) 'State' means the State of Meghalaya".

12. The Assam Home Guards Act, 1947 (Assam Act 24 of 1947). Section 1. Omit sub-sections (2) and (3).

13. The Assam Management of Estate Act, 1949 (Assam Act 17 of 1949) Long title. For "districts of Goalpara, Garo Hills, Kamrup, Now-gong. Darrang, Sibsagar, Lakhimpur and Cachar in the Province of Assam" substitute "Garo Hills District".

Section 1. for sub-section (2) substitute-"(2) It extends to the permanently settled Areas of the Garo Hills District".Section 2. In Clause (g) for "districts of Cachar, Goalpara and Garo Hills" substitute "Garo Hills District".

14. The Assam Co-operative Societies Act, 1949 (Assam Act 1 of 1950). Section 1. Omit sub-sections (2) and (3).

15. The Assam Prohibition of Smoking in Show Houses Act, 1951 (Assam Act 9 of 1951). Section 1. Omit sub-sections (2) and (3).

16. The Assam Prohibition of Smoking in Show Houses Act, 1951 (Assam Act 18 of 1951). Long title and Preamble. For "in the districts of Goalpara, Garo Hills and Cachar" substitute "in the Garo Hills District".

Section 1. For sub-section (2), substitute-"(2) It extends to the permanently settled areas of the Garo Hills District".Section 2. Omit Clause (n).Clause (r). For "in the districts of Cachar, Garo Hills and Goalpara" substitute "in the Garo Hills District".

17. The Assam Embankment and Drainage Act, 1953 (Assam Act 1 of 1954). Section 1. Omit sub-sections (2) and (3).

Section 2. In Clause (iv) (c) add-"or District Council" at the end.Section 8. After "Town Committee" insert "District Council".Omit Section 22.

18. The Assam Cinemas (Regulation) Act, 1953 (Assam Act 14 of 1953). Section 1. Omit sub-sections (2) and (3).

19. The Assam Prohibition of Smoking in Passengers' Vehicles Act, 1954 (Assam Act 17 of 1954). Section 1. Omit sub-sections (2) and (3)

20. The Assam Rhinoceros Preservation Act, 1954 (Assam Act 20 of 1954). Section 1. Omit sub-section (2).

21. The Assam Non-Agricultural Urban Areas Tenancy Act, 1955 (Act 12 of 1955). Section 1. Omit sub-section (3).

22. The Assam Khadi and Village Industries Board Act, 1955 (Assam Act 16 of 1955). Section 1. (i) For sub-section (2), substitute-

"(2) It extends to the whole of State of Meghalaya".

(ii)Omit sub-section (3).

Section 4. Substitute-"4. Constitution of the Board. The Board shall consist of such number of members as the State Government may appoint".Omit Section 5.Section 7. Omit the fullstop "(.)" at the end of sub- sections (1) and (2) and add the following words thereafter followed by fullstop "(.)"-"with prior approval of the State Government."Omit Section 8-A.Omit Sections 10-A, 10-B, 10-C, 10-E, 10-F, and 10-G.Omit Section 17.Section 25. In sub-sections (3), (4) and (5) between the word Assam" and "and" insert "Meghalaya"

23. The Assam Aid to Industries (Small and Cottage Industries) Act, 1955 (Assam Act 2 of 1956). Section 1. For Section 1, substitute, the following :

"1. (1) This Act may be called the Meghalaya Aid to Small and Cottage Industries Act".

(2)It extends to the whole of Meghalaya".

24. The Assam Municipal Act, 1956 (Assam Act 15 of 1957). Section 1. Omit sub-section (3).

25. The Assam Weights and Measures (Enforcement) Act, 1958 (Assam Act 19 of 1959). Section 1. Omit sub-sections (2) and (3).

Section 23 Omit the words "after the expiry of six months from the commencement of this section" and the words "after the commencement of the Assam Weights and Measures (Enforcement) (Amendment) Act, 1964" and the comma "(,)" after the words "Whoever" and "Section " occurring in Section 23.

26. The Assam Ganja and Bhang Prohibition Act, 1958 (Assam Act 21 of 1959). Section 1. Omit sub-sections (2) and (3).

27. The Assam Monuments and Records Act, 1959 (Assam Act 25 of 1959). Section 1. Omit sub-sections (2) and (3).

28. The Assam Town and Country Planning Act, 1959 (Assam Act 23 of 1960) Section 1. For sub-section (2), substitute-

"(2) It shall not come into force in any area where it is not in force unless the Government of Meghalaya, by notification otherwise directs, and any such notification may specify the exceptions, and modifications subject to which this Act shall Apply in any such area".

29. The Assam Autonomous District Administration of Justice Act, 1960 (Assam Act 14 of 1960). Section 1. Omit sub- sections (2) and (3).

30. The Assam Regulated and Licensed Warehouses Act, 1959 (Assam Act 15 of 1960) Section 1. Omit sub-sections (2) and (3).

31. The Assam Shramik Bahini Act, 1959 (Assam act 24 of 1960). Section 1. or sub-sections (20 and (3), substitute-

"(2) It extends to the whole of Meghalaya".Section 30. Omit sub-section (2).

32. The Assam Official Language Act, 1960 (Assam Act 33 of 1960). This Act shall stand repealed.

33. The Assam Co-operative Land Mortgage Bank Act, 1960 (Assam Act 1 of 1961), Section 1. For sub-section (2) substitute-

"(2) It extends to the whole of Meghalaya".Section 20. Omit sub-section (2).

34. The Assam State Acquisition of Land belonging to Religious or Charitable Institution of Public Nature Act, 1959 (Assam Act 9 of 1961). Section 1. Omit sub-sections (2) and (3).

35. The Assam Slum Areas (Improvement and Clearance Act, 1959 (Assam Act 12 of 1961), Section 1. For sub-sections (2) and (), substitute-

"(2) It shall come into force in any area only on such date as the Government of Meghalaya may, by notification, specify and any such notification may specify the exceptions, restrictions or modifications subject to which the Act shall apply in any such area".

36. The Assam Board of Revenue Act, 1962 (Assam Act 21 of 1962). Section 1. For sub-section (2), substitute-

"(2) It extends to the whole of Meghalaya".

37. The Assam Land (Requisition and Acquisition) Act, 1964 (Assam Act 15 of 1964). Section 1. Omit sub-sections (2) and (3).

Section 2. For Clause (b), substitute-"(b) 'Court' means the principal Civil Court of original jurisdiction and includes any other Civil Court which the Government of Meghalaya may, by notification, appoint to perform all or any of the functions of a Court under this Act".Omit Sections 21 and 22.

38. The Assam Prevention of Begging Act, 1964 (Assam Act 18 of 1964). Section 1. Omit sub-section (2).

39. The Assam Development Authorities Act, 1964 (Assam Act 31 of 1964). Section 1. Omit sub-section (2).

40. The Assam Village Defence Organisation Act, 1966 (Act 22 of 1966). Section 1. Omit sub-section (2).

41. The Assam Borstal Institution Act, 1968 (Assam Act 1 of 1968). Section 1. Omit sub-section (2).

42. The Assam Requisition and Control of Vehicles Act, 1968 (Assam Act 5 of 1969). Section 1. Omit sub-sections (2) and (3).

Section 2. for Clause (a) substitute-"(a) 'Court' means the principal Civil Court of original jurisdiction and includes any other Court which the Government of Meghalaya may, by notification, appoint to perform all or any of the functions of a Court under this Act".Omit Clause (d).Omit Section 18.

43. The Assam National Parks Act, 1968 (Assam Act 9 of 1968). Section 1. Omit sub-sections (2) and (3).

(d)Meghalaya Acts and Regulations

1. The Meghalaya Alluvion and Diluvion Regulation.

2. The Meghalaya Local Rates Regulation.

3. The Garo Hills Regulation, 1882 (Regulation 1 of 1882).

4. The Chin Hills Regulation, 1896 (Regulation 5 of 1896).

5. The Meghalaya Prevention of Inoculation Act.

6. The Vaccination Act, 1880. Section 1. For sub-section (1), substitute-

"(1) This Act may be called the Meghalaya Vaccination Act".

7. The Private Fisheries Protection Act, 1889 (Act 2 of 1889).

8. The Meghalaya Excise Act.

9. The Public Demands Recovery Act.

10. The Meghalaya Students and Juvenile Smoking Act.

11. The Meghalaya Water Hyacinth Act.

12. The Meghalaya Temperance Act.

13. The Meghalaya Opium Smoking Act. Section 1. Omit sub-section (2).

14. The Meghalaya Highways Act.

15. The Garo Hills Tenancy Act.

16. The Meghalaya Money-Lenders Act.

17. The Meghalaya Private Fisheries Protection Act.

18. The Meghalaya Disorderly Houses Act.

19. The Good Conduct Prisoners Probational Release Act. Section 1. Omit sub-sections (2) and (3).

20. The Meghalaya Opium Prohibition Act. Section 2. For Clause (f), substitute-

"(f) 'State' means the State of Meghalaya".

21. The Meghalaya Management of Estates Act.

22. The Meghalaya Co-operative Societies Act.

23. The Meghalaya Home Guards Act.

24. The Meghalaya Prohibition of Smoking in Show House Act.

25. The Meghalaya Acquisition of Zamindaris Act.

26. The Meghalaya Embankment and Drainage Act Section 1. Omit sub-sections (2) and (3).

27. The Meghalaya Cinemas (Regulation) Act.

28. The Meghalaya Prohibition of Smoking in Passengers' Vehicles Act. Section 1, Omit sub-section (3).

29. The Meghalaya Rhinoceros Act.

30. The Meghalaya Non-Agricultural Urban Areas Tenancy Act. Section 1. Omit sub-section (3).

31. The Meghalaya Khadi and Village Industries Board Act. Section 1. (i) After sub-section (1), insert-

"(2). It extends to the whole of State of Meghalaya".

(ii)Omit sub-section (3).

Section 4. For Section 4, substitute-"4. Constitution of the Board. The Board shall consist of such number of members as the State Government may appoint-"Omit Section (5).Section 7 Omit the fullstop "(.)" at the end of sub-sections (1) and (2) and add the following words thereafter followed by fullstop (.)-"with prior approval of the State Government".Omit Section 8-AOmit Sections 10-A, 10-B, 10-C, 10-E, 10-F and 10-G.Section 25. In sub-sections (3), (4) and (5) between the word "Assam" and "and" insert "Meghalaya".

32. The Meghalaya Aid to Small Cottage Industries Act.

33. The Meghalaya Municipal Act.

34. The Meghalaya Weights and Measures (Enforcement) Act. Section 1. Omit sub-sections (2) and (3).

Section 23. Omit the words "after the expiry of six months from the commencement of this section" and the words "after the commencement of the Assam Weights and Measures (Enforcement) (Amendment) Act, 1964" and the comma "(,)" after the words "Whoever" and "Section" occurring in Section 23.

35. The Meghalaya Ganja and Bhang Prohibition Act. Section 1. Omit sub-sections (2) and (3).

36. The Meghalaya Ancient Monuments and Records Act. Section 1. Omit sub-Section (3).

37. The Meghalaya Autonomous District Administration of Justice Act.

38. The Meghalaya Regulated and Licensed Warehouses Act. Section 1. Omit sub-sections (2) and (3).

39. The Meghalaya Shramik Bahini Act. Section 1. Omit sub-Section (3).

40. The Meghalaya Town and Country Planning Act. Section 1. for sub-section (2), substitute-

"(2) It shall not come into force in any area where it is not in force unless the Government of Meghalaya, by notification, otherwise directs and any such notification may specify the exceptions, restrictions and modifications subject to which this Act shall apply in any such area".

41. The Meghalaya Co-operative Land Mortgage Bank Act. Section 1. For sub-section (2), substitute-

"(2) It extends to the whole of Meghalaya".

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