The Central Laws (Extension To Arunachal Pradesh) Act, 1993

UNION OF INDIA
India

The Central Laws (Extension To Arunachal Pradesh) Act, 1993

Act 44 of 1993

Published on 24 May 1993
Commenced on 24 May 1993
[This is the version of this document from 24 May 1993.]
[Note: The original publication document is not available and this content could not be verified.]

The Central Laws (Extension To Arunachal Pradesh) Act, 1993ACT NO. 44 OF 1993

1212.

[24th May, 1993]An Act to provide for the extension of certain Central laws to the State of Arunachal Pradesh.BE it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Central Laws (Extension to Arunachal Pradesh) Act 1993.

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

1 1.7.1994: Vide Notification No. S.O. 491(E), dated 1.7.1994.

2. Extension of certain laws.

The Acts mentioned in the Schedule and all rules, orders, regulations and schemes made thereunder are hereby extended to, and shall be in force in, the State of Arunachal Pradesh.

3. Construction of references to laws not in force in Arunachal Pradesh.

Any reference in any Act, mentioned in the Schedule, to a law which is not in force in the State of Arunachal Pradesh shall, in relation to that State, be construed as a reference to the corresponding law, if any in force in that State.

4. Construction of references to authorities where new authorities have been constituted.

Any reference by whatever form of words in any law for the time being in force in the State of Arunachal Pradesh to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in that State shall, where a corresponding new authority has been constituted by or under any law now extended to that State, have effect as if it were a reference to the new authority.

5. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of any Act now extended to the State of Arunachal Pradesh, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it, necessary for the removal of the difficulty.

(2)In particular, and without prejudice to the generality of the foregoing power, any such notified order may-

(a)specify the corresponding authorities within the meaning of section 4;

(b)provide for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal:

Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.

(3)Every order made under this section shall be laid before each House of Parliament. 3THE SCHEDULE(See section 2)

Year	No.	Short title
1	2	3
1862	3	The Government Seal Act, 1862
1873	5	The Government Savings Banks Act,1873
1874	4	The Foreign Recruiting Act, 1874
1881	26	The Negotiable Instruments Act,1881
1884	4	The Explosives Act, 1884
1885	13	The Indian Telegraph Act, 1885
1888	4	The Indian Reserve Forces Act,1888
1905	4	The Indian Railway Board Act,1905
1908	6	The Explosive Substances Act,1908
1938	5	The Manoeuvres, Field Firing and Artillary Practice Act, 1938
1941	25	The Railways (Local Authorities Taxation) Act, 1941
1948	31	The National Cadet Corps Act,1948
1948	37	The Census Act, 1948
1948	46	The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

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