LexThe UNION TERRITORIES (LAWS) ACT 1950
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THE UNION TERRITORIES (LAWS) ACT 1950
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ARRANGEMENT OF SECTIONS
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SECTIONS
1. Short title and commencement.
2. Power to extend enactments to certain Union territories.
3. Extension of laws to Tripura, Vindhya Pradesh and Manipur.
4. Repeals and Savings.
THE SCHEDULE.
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THE UNION TERRITORIES (LAWS) ACT 1950
ACT NO. 30 OF 1950
[15th April, 1950.]
An Act to provide for the extension of laws to certain 1[Union territories.]
BE it enacted by Parliament as follows:—
1. Short title and commencement .—(1) This Act may be called the 1[Union Territories] (Laws)
Act, 1950.
(2) It shall come into force on the 16th day of April, 1950.
2. Power to extend enactments to certain Union territories .—The Central Government may, by
notification in the Offic ial Gazette, extend to 2[the Union territory of Delhi, Himachal Pradesh , Manipur
or Tripura or to any part of such territory], with such restrictions and modifications as it thinks fit, any
enactment which is in force in a 3[State] at the date of the notification, 4* * *.
3. Extension of laws to Tripura, Vindhya Pradesh and Manipur .—(1) The Acts and Ordinances
specified in the Schedule to the Merged States (Laws) Act, 1949 (59 of 1949) , are hereby extended to,
and shall be in force in, the States of Tripura and Vindhya Pradesh, as they are generally in force in the
territories to which they extend immediately before the commencement of this Act.
(2) 5[Subject to the provisions contained in sub -section (2A), the Acts and ordinances referred to in
sub-section (1)], are hereby extended to, and shall be in force in, the State of Manipur as they are
generally in force in the territories to which they extend immediately before the commencement of
this Act:
Provided that the Indian Penal Code (45 of 1860) in its application to the State of Manipur shall have
effect as if—
(a) in section 361, for the word “eighteen” the word “fifteen” had been substituted, and
(b) in section 375, for the word “sixteen” in clause Fifthly the word “fourteen” had been
substituted, and for the word “fifteen” in the Exception the word “thirteen” had been substituted.
6[(2A) The Acts specified in Part A of the Schedule to this Act shall not extend to the State of
Manipur, and the Acts specified in Part B thereof shall extend to, and be in force in that State only as
from the date of commencement of the Union Territories (Laws) Amendment Act, 1956 (68 of 1956), and
shall with effect from that date, be amended to the manner and to the extent specified in the said Part.]
(3) For the purpose of facilities the application in the said States of any such Act or Ordinance as
aforeaid any Court or other authority may construe the Act or Ordinance with such alterations not
affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other
authority.
6[Explanation.—For the purposes of this section and section 4, any reference to the State of Manipur
or Tripura in relation to any period after the 31st October, 1956, shall be construed as a reference to the
Union territory of Manipur or Tripura as the case may be].
4. Repeals and Savings .—Section 7 of the Delhi Laws Act, 1912 (13 of 1912), the Ajmer Merwara
(Extension of Laws) Act, 1947 (52 of 1947) , and any law which immediately 7[before the coming into
force of any Act or Ordinance extended by this Act to any of the States of Manipur, Tripura and Vindhya
Pradesh is in force in that State and corresponds to the Act or Ordinance as so extended], are hereby
repealed:
Provided that the repeal shall not affect—
(a) the previous operations of any such law, or
1. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for “Part C States”.
2. Subs. ibid., for certain words.
3. Subs., ibid., for “Part A State”.
4. Certain words, brackets and letters, omitted by Act 48 of 1952, s. 3 and the Second Schedule.
5. Subs. by Act 68 of 1956, s. 2, for certain words (w.e.f. 1-1-1957).
6. Ins. by s. 2, ibid. (w.e.f. 1-1-1957).
7. Subs. by s. 3, ibid., for certain words (w.e.f. 1-1-1957).
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(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against
any such law; or
(c) any investigation, legal proceeding or remedy in respect of any s uch penalty, forfeiture or
punishment,
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, patent, permit or licen ce granted or registration effected,
under such law shall be deemed to have been done or taken under section 2 or, as the case may be, under
the corresponding provision of the Act or Ordinance 1[as extended] to the State by section 3, and shall
continue in force accordingly, unless and until superseded by anything done or any action taken under the
said section 2 or, as the case may be, under the said Act or Ordinance.
1. Subs. by Act 68 of 1956, s. 3, for “as now extended” (w.e.f. 1-1-1957).
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1THE SCHEDULE
[See section 3 (2A)]
Part A
Acts not extended to Manipur by this Act
Year Number Short Title
1 2 3
1866
1872
1879
XXI
XV
2*
XVIII
The Converts’ Marriage Dissolution Act, 1866
The Indian Christian Marriage Act, 1872
* * * *
The Legal Practitioners Act, 1879
Part B
Acts extended to Manipur by this Act as from the commencement of the Union Territories’ (Laws)
Amendment Act, 1956.
Year Number Short Title Amendment (if any)
1 2 3 4
1873 X The Indian Oaths Act, 1873 In section 1, for the second paragraph, the following paragr aph
shall be substituted , namely:—“It extends to the whole of India
except the State of Jammu and Kashmir.”
1882 IV The Transfer of Property Act,
1882.
1887 VII The Suits Valuation Act, 1887.
1898 V The Code of Criminal Procedure,
1898.
(1) In section 1, in sub -section ( 2), the words “and the Union
territory of Manipur” shall be omitted, and
(2) in section 93A, in sub-section (1), the words “or in the Union
territory of Manipur” shall be omitted.
1908 V The Code of Civil Procedure,
1908.
In section 1, in sub -section ( 3) the word “and” at the end of
clauses (c) and clause (d) shall be omitted.
1925 XXXIX The Indian Succession Act, 1925.
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1. Subs. by Act 68 of 1956, s. 4, for the original Schedule.
2. Entry relating to the Married Women’s Property Act, 1874 (3 of 1874) omitted by Act 61 of 1959, s. 4 (w.e.f. 1-3-1960).