[Cites 0, Cited by 0]
[Entire Act]
State of Jharkhand - Section
Section 3 in The Bihar Scheduled Areas Laws Regulation, 1951
3. Application of certain Central and Provincial laws to the Scheduled Areas.
- The laws specified in column 3 of the Schedule shall apply to the Scheduled Areas mentioned in the corresponding entries in column 4 thereof.The Schedule[See Section 3]| Year | Number | Short title | Scheduled Areas to which applied |
| 1 | 2 | 3 | 4 |
| (a) Central Laws | |||
| 1860 | XXI | The Societies Registration Act, 1860 | Santhal Parganas District excluding Godda andDeoghar Sub-Divisions |
| 1876 | XIX | The Dramatic Performances Act, 1876 | Ditto |
| 1938 | VIII | The Indian Tea Control Act, 1938 | All the Scheduled Areas |
| 1943 | XII | The Indian Tea Control (Amendment) Act, 1943. | Ditto |
| 1945 | I | The Indian Tea Control (Amendment) Act, 1944 | Ditto |
| 1946 | XXIX | The Indian Tea Control (Amendment) Act, 1946 | Ditto |
| 1947 | XVIII | The Imports and Exports (Control) Act, 1947 | Ditto |
| 1948 | XIX | The Indian Tea Control (Amendment) Act, 1948 | Ditto |
| 1949 | LI | The Requisitioned Land (Apportionment of Compensation) Act,1949 | Ditto |
| 1949 | LVI | The Indian Railways (Amendment) Act, 1949 | Ditto |
| 1949 | LXII | Cinematograph Second (Amendment) Act, 1949 | Ditto |
| 1949 | LXII | The Imports and Exports (Control) Amendment Act, 1949 | Ditto |
| [(a-1) Bengal Laws [Inserted by bihar Regulation 1 of 1957, and shall be deemed always to have been Inserted] | |||
| 1876 | II | The Bengal Irrigation Act, 1876 | Santhal Parganas District, excluding Godda andDeoghar Sub-Divisions] |
| 1948 | XIV | The Bihar Public Demands Recovery (Amendment) Act, 1948 | [All the Scheduled Areas] [Substituted by Bihar Regulation 1 of 1957, and shall be deemed always to have been substituted.] |
| 1948 | XVI | The Bihar Co-operative Societies (Amendment) Act, 1948,excluding Chapter VII-A | Santhal Parganas District excluding Godda andDeoghar Sub-Divisions. |
| 1948 | XXVII | The Bihar Bakasht Disputes Settlement (Amendment) Act, 1948 | All the Scheduled Areas |
| 1949 | XXII | The Bihar State Aid to Industries (Amendment) Act, 1950 | Ditto |
| 1950 | II | The Bihar Municipal (Amendment and Validation of Recovery ofTaxes) Act, 1949 | Ditto |
| 1950 | XI | The Chota Nagpur Tenancy (Amendment) Act, 1950 | (1) Ranchi District |
| (2) Singhbhum District, excluding DhalbhumSub-Division | |||
| (3) Latehar Sub-Division of the Palamau District | |||
| 1950 | XII | The Bihar Private Forests (Amendment) Act, 1950 | All the Scheduled Areas |
| 1950 | XIII | The Bihar Control of the Use and Play of Loud Speakers Act,1949 | Ditto |