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British India - Act

The Part B States (Laws) Act, 1951

BRITISH INDIA
India

The Part B States (Laws) Act, 1951

Act 3 of 1951

  • Published on 1 January 1951
  • Commenced on 1 January 1951
  • [This is the version of this document from 1 January 1951.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to provide for the extension of certain laws to Part B States.BE it enacted by Parliament as follows:--

1. Short title and commencement.

(1)This Act may be called the Part B States (Laws) Act, 1951 .
(2)It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint.

2. Definition.

In this Act," appointed day" means the date on which this Act comes into force.

3. Extension and amendment of certain Acts and Ordinances.

The Acts and Ordinances specified in the Schedule shall be amended in the manner and to the extent therein specified, and the territorial extent of each of the said Acts and Ordinances shall, as from the appointed day and in so far as any of the said Acts or Ordinances or any of the provisions contained therein relates to matters with respect to which Parliament has power to make laws, be as stated in the extent clause thereof as so amended.

4. Construction of references to laws not in force in Part B States.

Any reference in any Act or Ordinance specified in the Schedule to a law which is not in force in a Part B State shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.

5. 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 a Part B State 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 Act or Ordinance now extended to that State, have effect as if it were a reference to that new authority.

6. Repeals and savings.

If immediately before the appointed day, there is in force in any Part B State any law corresponding to any of the Acts or Ordinances now extended to that State, that law shall, save as otherwise expressly provided in 2 this Act] stand repealed: Provided that the repeal shall not affect--
(a)the previous operation of any law so repealed or anything duly done or suffered thereunder, or

1. 1st April, 1951, Gazette of India, 1951, Pt. II, Sec. 3, p. 354. 2. Subs. by Act 48 of 1952, s. 3 and Sch. II, for" the Act".

(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed, or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed, or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed: Provided further that, subject to the preceding proviso, anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, bye- law or scheme framed, certificate obtained, patent, permit or licence granted or registration effected) under any such law shall be deemed to have been done or taken under the corresponding provision of the Act or Ordinace as now extended to that State, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the said Act or Ordinance.

7. Power to remove difficulties.

(1)If any difficulty arises in giving effect in any Part B State to the provisions of any Act or Ordinance now extended to that State, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be 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 5;
(b)provide for the transfer of any matter pending before any Court, tribunal or other authority, immediately before the appointed day, to any corresponding Court, tribunal or other authority for disposal;
(c)specify the areas or circumstances in which, or the extent to which or the conditions subject to which, anything done or any action taken including any of the matters specified in the second proviso to section (6) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act or Ordinance as now extended.