The Schedule

[See Section 170 (1)]

1. The Assam Land and Revenue Regulation, 1886 (Assam Act I of 1886), as extended to the Union Territory of Manipur by notification under section 2 of the Union Territories (Laws) Act, 1950 (30 of 1950).

2. The Bombay Vidardha Region Agricultural Tenants (Protection from Eviction and Amendment of Tenancy Laws) Act, 1957 (Bombay Act IX of 1958), as extended to the Union territory of Manipur by notification under section 2 of the Union Territories (Laws) Act, 1950 (30 of 1950).