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Union of India - Section
Section 161 in The Prisoners Act, 1900
161.
Statement of Objects and Reasons.-The object of this Bill is merely to consolidate the several Acts relating to prisoners confined by order of a Court which are now to be found in different parts of the Statute book, and so to replace a number of separate enactments by a single Act, expressed more simply and intelligibly.An Act to consolidate the law relating to Prisoners confined by order of a Court.Whereas it is expedient to consolidate the law relating to prisoners confined by order of a Court; It is hereby enacted as follows:-| The Prisoners Act, 1900 has been amended in its application to- (1) C.P. and Berar by the C.P. and Berar Prisoner's (Amendment) Act, 1939 (C.P. and Berar Act 4 of 1939).(2)Bihar by Bihar Act 23 of 1956.(3)Madras by Madras Act 11 of 1958.(4)Bombay by Bombay Act 15 of 1959 (when notified). (5) N.E.P.A. by Regulation 3 of 1960, Section 3 and Sch.The Act has been extended to-Whole of Madhya Pradesh by M.P.Act 23 of 1958 (when notified);Goa, Daman and Diu by Regulation 11 of 1963, Section 3 and Sch.;(Dadra and Nagar Haveli by Regulation 6 of 1963, Section 2 and Sch.I (w.e.f. 1.7.1965);(4) Lakshadweep by Regulation 8 of 1965, Section 3 and Sch.;Pondicherry by Act 26 of 1968, Section 3 and Sch.The Act has been repealed in Rajasthan by Rajasthan Act 39 of 1960.Part IX repealed in its application to Bellary District by Mysore Act 14 of 1955. |