The Disturbed Areas (Special Courts) (Manipur Amendment) Act, 1982

BILL NO. 11 OF 1982
THE DISTURBED AREAS (SPECIAL COURTS) (MANIPUR
AMENDMENT) BILL, 1982 Ff?
{AS passed by the Legislative Assembly, Manipur on 2-9—82)
A
BILL
"m amend the Disturbed Areas (Special Courts) Act, 1976 (No. 77 of
1976) in its application to the State of Manipur.
BE it enacted by the Legislature of Manipur in the Thirty-third
Year of the Republic of India as follows:
I, (1) This Act may be called the Disturbed Areas (Special Courts) 5110“ “‘16,iManipur Amendment) Act, 1982. 53:11:03:
(2) It extends to the whole of the State of Manipur. meat,
(3} It shall come into force at once.
2. In section 3 0f the Disturbed Areas (Special Courts). Affin‘gm‘sgt32m» 1976? (hereinafter referred to as the Principal Act):— ‘3 “Chm "
{a} in sub—section (1), between the words, “communities”,
and “it may”, the following words, brackets and
figures shall be inserted, namely—
"or by reason of extensive and indiscriminate armed
viblence by» members of an association declared as
unlawful association under 1the Unlawful Activities
(Prevention) Act, 1967”;
2
(b) in sub—section (2)—
(i) In clause (a) of the proviso, the word “and"
appearing at the end shall be deleted and the rwords,
letters and brackets, “save in respect of the cases
referred to in clause (aa),” shall be inserted in the
beginning, and .
(ii) below clause (a) of the proviso so amended, the
following clause shall be added, namely,—_
”(aa) in respect of extensive and indiscriminate armed
Violence by members of any association declared as
unlawful association under the Unlawful Activities
(Prevention) Act, 1967, no period commencing 'from a
date earlier than the date of publication of the
notification, if any, 'under section 3 of the Armed
Forces (Special Powers) Act, 1958 in respect of thatmafifii
area or earlier than two years before the date of
publication of the notification under sub—section (1),
shall be specified therein; and”.
Amendment 3. In section 9 of the Principal Act, after sub-section (2), the
3’ Sec.9. following explanation shall be added, namely,—
“Explanation: The evidence recorded in the trial of a scheduled
offence by a Court of Sessions or Magistrate before
it or he has ceased to exercflse jurisdiction therein
shall, for the purpose of section 326 of the Code,
‘ be construed as evidence so recorded by the
predecessor of the Special Court”.
findmmt 4. In the Schedule to the Principal Act, for the word, figures
"hedule‘ and letter, “Section 120 B”, the words, figures and letter, “Sections
120 B, 121 to 130” shall be substituted. g
3
5. (1) The Disturbed Areas (Special Courts) (Manipur Amendment} mm
Ordinance, 1982 (Manipur Ordinance 1‘10, 2 of 1982): is hereby mpealed, ‘ ,
(2) Notwithstanding such repeal; anything done or any atrium
taken under the Ordinance shall be deemed to have been done or taken
under this Act.

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