The UTTAR PRADESH LAWS (EXTENSION OF APPLICATION) ACT,1951

(6)   
 
 
 
 
UTTAR PRADESH LAWS (EXTENSION OF APPLICATION)     
ACT, 1951 
(U.P. ACT . NO. XIV of 1951) 
Authoritative English text of the of the Uttar Pradesh Vidhiyon ki pravritte ki 
Prasar (Extension of Application) ka Adhiniam, 1951. 
 
AN 
                                                                          ACT 
 
To extend certain laws to the Jan Jaunsar-Bawar Pargana of the Dehri Dun 
District and the portion of the Mirzapur District south of the Kaimur Range.  
       WHEREAS the Jaunsar-Bawar Pargana of the Dehra Dun District and the portion of the 
Mirzapur District south of the Kaimur Range were administered as partially excluded areas 
prior to the commencement of the Constitution;  
       AND WHEREAS these areas are not scheduled areas under the Constitution; 
       AND WHEREAS it is expedient to provide that certain laws which are in force in Uttar 
Pradesh but do not apply to these areas should be enforced in such areas,  
It is hereby enacted as follows: 
Short title and     1-   (1) This Act may be called the Uttar Pradesh Laws (Extension of Application) Act, 
commencement              1951,  
        (2) It shall come into force at once.  
Definition           2.-    In this Act unless there is anything repugnant in the subject or context- 
        (a) “ Appointed date” means the date immediately before the commencement of 
this Act;  
         (b) “Law”, in sections 4 and 5, means any Order, rule, or by law passed or made 
under any enactment not in force in the partially excluded areas on the appointed date; 
          (c) “Partially excluded areas” means areas known as the Jaunsar-Bawar Pargana 
of the Dehra Dun District and the portion of the Mirzapur District south of the Kaimur 
Range, and includes, where the context so requires, any one of these areas or portion 
thereof; and  
(7)   
 
 
 
 
            (d) “State Government” means the Government of Uttar Pradesh. 
Extension of  
Laws               3- . (1) Notwithstanding anything contraire in nay law, all enactments in force in, or 
applicable to, Uttar Pradesh on the date of the commencement of this Act, as relate to 
matters with respect to which the State Legislature has power to make laws for Uttar 
Pradesh and as are not already applicable to or in force in the partially excluded areas are 
hereby extended to such areas subject to- 
(i) any amendment to which they were generally subject to in, or in  their    
applicable to, Uttar Pradesh on the date aforesaid, and  
       (ii) the subsequent provisions of this Act.  
        (2) Notwithstanding anything in any enactment referred to in sub-section (1), such 
enactments shall come into force with effect from such date as the State Government 
may be notification in the official Gazettee appoint in that behalf and different dates 
may be appointed for different provisions thereof and for different areas. .  
 Repeal of  
Corresponding laws  4.-  If on the appointed date there is in force in the partially excluded areas any law 
corresponding to the enactment referred to in sub-section (1) of section such 
corresponding law shall, with effect from the date and to the extent to which an 
enactment comes into force under and in accordance with the provisions of section 3, 
stand repealed in the respective partially excluded area.  
  
Savings.                 5-.  (1)  The repeal of any corresponding law under section -4  shall not affect- 
(a)   the previous operation of any such law, or  
(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 such 
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.  
(2)-  Subject to the provisions of sub-section (1) anything done or any action taken 
including any appointment or delegation made, notification, order, instruction or 
direction issued, scheme framed, certificate, patent, permit or licence granted or 
(8)   
 
 
 
 
registration effected, under such corresponding law shall, in so far as it is not 
inconsistent with the enactments referred to. In section 3 as now extended to and in 
force in the partially excluded area-  
                  (a) be deemed to have been done or taken under the corresponding 
provision of the said enactment, and 
                     (b) continue in force unless and until directed otherwise or superseded by 
any thing done or any action taken under the said enactment by the State 
Government or other competent authority.  
 
  

‹ Prev All Uttar Pradesh acts Next ›