The CENTRAL LAWS (EXTENSION TO ARUNACHAL PRADESH) ACT, 2007

TIIE CENTRAL LAWS @XTENSION TO
ARL\-ACIIAL PRADESH) ACT, 2()O7
(ACT No. t of 2008)
(R€c€ived the assent ofthe Governor on 28th February 2008 published
in theArunachal PraCesh. E.O. Gazefte No. 12Vol. XV dated
3rd March, 2008)
,{N
ACT
to provide for the extension of certain Central lah's to the State of
Antnachal Prade,sh.
BE it enacted by the Legislative Assembly ofArunachal Pradesh in the
Fifty-eighthYear ofthe Republic oflndia as follows :-
l. (l) ThisActmaybe called the Cental Laws (Extensiotr
toArunachal Pradesh) Act, 2007
(2) It shall come into force at once.
2. The Acts mentioned in the Schedule, subject to the
modifications, if any, specified in the Schedule ard all
rules, orders, regulations and schemes made thereunder
are hereby extendedto, and shall be in force io the State of
Arunachal Pradesh.
3. Any reference in anyAct, mentioned in the Schedule, to a law
which is not in force in the State ofArumchal Pradesh shall,
in relation to this State, be construed as a referenoe to tle
conesponding law, ifany, in force in the State.
4. Aly reference by whatever form ofwords in any law for
the time being in force in the State ofArunachal Pradesh
to any authodty competent at the date of the passing of
that law to exercise any powers or discharge any functions
in the State shall, where a corresponding new authority
has beeD constitut€d by or under any law now extended
to the State, have effect as ifit were a reference to the new
authoriry
5. (1) Ifany difficulty arises in giving effect to the provisions
ofany Act now extended to the State ofArunachal
Pradesh, the State Govemment may- b], order notified
in the Offrciat Gazette, make such pro"'i ;r,.ns orgive
such directions as appear to it rrcessary for the
removal of the diffrculty.
Short title and
commsnce-
msnt
Extension
with amend-
ment of
certain
cenfal [aws.
Construc-
tion of
references
to laws not
in force in
Arunachal
Pradesh.
Construction
of references
to authorities
authorities
havebeen
constituted.
Power to
remove
difhculties
2
(2) In particular, and rvithout prejudice to dre generality of
dre foregoing power. any such notificd order may, -
(a) specify the qorresponding authorities within
the meaning ofscction 4 ;
(b) Provide for the aansferofany mafter perding
immediatcly'before rhe corunencement of this
Act before any court. tribunal or other
authority, to any corresponding court, tribunal
or other aulhority for disposal ;
Provided that no such order shall be made
aftcr the expiry oft\r,o years fiom the date of
commencement of this Act.
(3) Every order made under this section shall be laid
before the Legislative Assembly of Arunachal
Pradesh.
THESCHI]DTI,E
(See section 2)
sl.
No
Ycar Act No Shon title Modification, ifany
12 3 I )
l. 1850 12
2. t81t 3
Public Accountants'
DefaultAct
Pensions Act
No modification.
l. In section 5 for the
words "Chief
Revenue Authority
[ray, subject to the gen
eral control ofthe ap
propriate Govenment"
the words "apprcpriate
Govemmcnt may", shall
be substituted.
2. ln scction 6, for the
words "Chief
Controlling Revenue
Authority". tlle .
words "appropriate
Covemment"
shall be substituted.
l2 4
I
9
3.
4.
1872
t8'72
Indian Evideoce Act
Indian Contact
Act
(lndian) \4ajority
Act
lndian Trusts Act
Transfer of
Property Act.
5. I Il75 I
2
4
6.
7.
18E2
1882
3. in scction 14. for the
rvords "ChiefContro-
lling RevcnueAuthor-
ity ruay rvith dre consent
of the appropriate
Govcmment" the
rvords "appropriarc
Govemment maf ' shall
be subsritutcd.
No modification.
In section 1, at the end of
the extent and commence-
ment clause, the following
provision shall be inserted,
namely :
"Providcd that the Govcm-
ment may, by notification,
exempt any class ofpcrsons
or area fiom thc operation
ofany prorision ofdris Act"
ln section 2, aftcr clausc (c),
the foilowing clause
shall bc insertcd, namely :
"(d) the practiccs of
customs and usage of
Arunachal'f ribal peoplc".
\..o modihcation.
ln section l. at the end of
the existing entry to the
cxtent clause,the follo-
rving proliso shali
be inserted, naurely :-
"Provided that the Govem-
ment may, by l)otification,
cxempt any class of
persons from the operation
ofany provision ofthis
4
l2 l 5
8. 1882
9. 1885
10. 1890
. 1891
12. 1895
13. 190E
14. 1908
15. l9l I
Indian Easements
Act
Guardians and
Wards Act
5
8
l8
l5
5
14
l0
19 Land Acquisition
In section 3. for the words
and hgures "section 26
and 27 of the Indian Limi-
tation Act, 1877 or section
27 and 28 ofAct No. 9 of
1 87 1 " the words and
hgures "sections 25 and 26
of the lndian Limitation
Act, 1963" sha.ll be sub
stitute d.
In the Acl for the word
"Collectof' wherever
it occurs the words
"Deputy Commissioner"
shall be substituted.
In the Act for the word
"Collector" and "Chief
Officer Incharge ofthe
Reveoue administration"
wherever they occur, the
words "Deputy Commissi-
one/' shall be substituted.
No modihcatior.
No modification-
No modification.
In sub-section (2) of
section 6, for the
words and figure "Chapter
IX of Criminal Procedure
Code, 1898" the words and
figure "Chapter X of Crimi-
nal ProcedureCodes, 1973"
shatl be substituted.
No modification.
Bankers'Books
EvidenceAct.
Governrnent
GrantsAct
Code of
Civil Procedure
Indian Criminal
I-aw Amendment Act
Prevention of
Seditious
Meetings Act
Official Tnrstees
Act
t6. 1913 2
No modification.
5
t2 3 .t 5
t7. ts25 Indian Succession
Act
18. 1938
19. t%2
20. 1918
2r. t*9
Employen' Liabi
lityAct
No modification.
No modification.
No modification.
9
24
18
63
38
Weekly Holidays
Act
No modification.
Factories Act No modihcation.
Chartered
Accountants
Act
Sunil Choudhury
Secretary to the
Govemment of Arunachal Pradesh,
Itanagar

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