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Union of India - Section
Section 2 in The Public Gambling Act, 1867
2. Power to extend Act
.[Sections 13 and 17] [Substituted by Act 12 of 1891, for "sections 13, 17 and 18".] of this Act shall extend to the whole of the [said States] [Substituted by A.O. 1950, for "said Provinces".] and it shall be competent to the State Government, whenever it may think fit, to extend, by a notification to be published in three successive numbers of the Official Gazette, all or any of the remaining sections of this Act to any city, town, suburb, railway, station-house and place being not more than three miles distant from any part of such station-house within the [States] [Substituted by A.O. 1950, for "Provinces" which had been substituted by A.O. 1948, for "territories subject to its Government or administration".], and in such notification to define, for the purposes of this Act, the limits of such city, town, suburb or station-house, and from time to time, to alter the limits so defined.From the date of any such extension, so much of any rule having the force of law which shall be in operation in the territories to which such extension shall have been made, as shall be inconsistent with or repugnant to any section so extended, shall cease to have effect in such territories.| [Assam].In its application to the State of Assam, for Section 2, substitute the following section, namely:2. The Act shall extend to the whole of Assam excluding the autonomous State of Meghalaya but including the municipality of Shillong.Assam Act 18 of 1970, Section 3 (w.e.f. 19-12-1970).[Himachal Pradesh].In its application to the State of Himachal Pradesh, for the first paragraph of Section 2, substitute the following paragraph, namely:Sections 13 and 17 of this Act shall extend to the whole of the State of Himachal Pradesh, and it shall be competent to the State Government, whenever it may think fit, to extend by a notification to be published in the Official Gazette, all or any of the remaining sections, of this Act to any area within the territory of Himachal Pradesh.Himachal Pradesh Act 30 of 1976, Section 3.[Madhya Pradesh].In its application to the whole of the State of Madhya Pradesh, in Section 2,(a) the words three successive numbers of shall be omitted.Madhya Pradesh Act 25 of 1950, Section 2 (w.e.f. 3-11-1950).(b) for the words and place being not more than three miles distant from any part of such station house, substitute or local area.C.P. Act 3 of 1927, Section 3.(c) for the words within the State, substitute within the Mahakoshal region.Madhya Pradesh A.L.O., 1956.(d) for the words within the Mahakoshal region, substitute within the State.Madhya Pradesh Act 23 of 1958, Section 3 and Sch.(e) for the words or station-house, substitute a comma and the words station-house or local area.C.P. Act 3 of 1927, Section 3.[Manipur].In its application to the Union territory (now State) of Manipur, for the first paragraph of Section 2, substitute the following paragraph, namely:Sections 13 and 17, as amended by this notification, of this Act shall extend to the whole of Manipur and it shall be competent to the Chief Commissioner whenever he may think fit to extend, by notification to be published in three successive numbers of the Official Gazette, all or any of the remaining sections of this Act to any local area subject to his administration and in such notification to define, for the purposes of this Act, limits of such area, and from time to time to alter the limits so defined.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149.[Punjab, Haryana and Chandigarh].In its application to the State of Punjab, for the first paragraph of Section 2, substitute the following paragraph, namely:Sections 13 and 17 of this Act shall extend to the whole of the said territories, and it shall be competent to the State Government whenever it may think fit, to extend, by notification, all or any of the remaining sections of this Act to any area within the territories administered by the State Government.Punjab Acts 1 of 1929, Section 3; 18 of 1958, Section 3 and Sch. and Central Act 31 of 1966, Section 88.Sections 3, 4, 4-A, 5 to 11, 13-A, 13-B, 14, 15, 15-A, 15-B and 18 of the said Act have been extended to the whole of Punjab.SeePunjab Gazette, dated 27-1-1964, Pt. III (L.S.), p. 121.[Uttar Pradesh].In its application to the State of Uttar Pradesh, for the first paragraph of Section 2, substitute the following paragraph, namely:Sections 13 and 17 of this Act shall extend to the whole of the said territories, and it shall be competent to the State Government whenever it may think fit, to extend, by a notification to be published in the Official Gazette, all or any of the remaining sections of this Act to any area within the Uttar Pradesh.Uttar Pradesh Act 5 of 1919, Section 2. |