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[Cites 0, Cited by 10] [Entire Act]

Union of India - Section

Section 1 in The Prisons Act, 1894

1. Title, extent and commencement.

(1)This Act may be called The Prisons Act , 1894.
(2)[ It extends to the whole of India except [the territories which immediately before the 1st November, 1956, were comprised in Part B States] [Substituted by A.O. 1950.];] and
(3)It shall come into force on the first day of July, 1894.
(4)Nothing in this Act shall apply to civil jails in the [State] [Substituted by A.O. 1950, for "Province".] of Bombay [as it existed immediately before the 1st November, 1956] [Inserted by the Adaptation of Laws (No.2) Order, 1956.] outside the city of Bombay, and those jails shall continue to be administered under the provisions of sections 9 to 16 (both inclusive) [of] [The Civil Jails Act, 1874.] Bombay Act 2 of 1874, as amended by subsequent enactments.
[Andhra Pradesh].- In its application to the State of Andhra Pradesh, in sub-S. (2) of Section 1, after the words and letter comprised in Part B States, add other than the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Gujarat].- In its application to the State of Gujarat, the amendments are the same as those of Maharashtra, except in sub-S. (4), the words State of Gujarat are to be substituted for State of Bombay outside Greater Bombay.Bombay Act 23 of 1959, Section 2; Act 11 of 1960, Section 87.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 1,(a) in sub-S. (2), after the words Part B States, insert other than the Madhya Bharat and Sironja Regions of the State of Madhya Pradesh; and(b) Sub-S. (4) shall be omitted. Madhya Pradesh Act 40 of 1961, Section 3 and Sch. (w.e.f. 1-2-1962).[Maharashtra].- In its application to the State of Maharshtra, in Section 1,(a) in sub-S. (2), after the words and letter comprised in Part B States, insert other than any such territories forming part of the State of Maharashtra by section 8 of the States Reorganisation Act, 1956;(b) sub-S. (3) shall be deleted;(c) in sub-S. (4), for the words and figures as it existed immediately before the 1st November, 1956 outside the City of Bombay, and those jails shall continue to be administered, substitute outside Greater Bombay, and those jails shall be administered; and(d) in the marginal note, for the word commencement, substitute application.Bombay Act 23 of 1959, Section 2 (w.e.f. 1-6-1959).[Tamil Nadu]In its application to the State of Tamil Nadu, in sub-S. (2) of Section 1, the words and figures other than the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956 shall be omitted, which were added by Andhra Pradesh 23 of 1958.Tamil Nadu (Added Territories) A.L.O., 1961 (w.r.e.f. 1-4-1960).