Section 3 in Himachal Pradesh (Extension of Laws) Act, 1969
3. Extension of certain laws to transferred territories.
- All the enactments, as amended from time to time, specified in Schedule-I, which are applicable to, or in force in the old areas and all rules, regulations, notifications, orders and bye-laws made, and all directions or instructions issued, thereunder, which are in force immediately before the commencement of this Act, are hereby extended to, and shall be in force, in the transferred territories.
