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79. Power to adapt laws.-

For the purpose of facilitating the application of any law in relation to any of the States of Union territories formed or established by the provisions of Part II, the appropriate Government may, before the expiration of two years from the appointed day, by order, make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent Legislature or other competent authority.

Explanation.-In this section, the expression "the appropriate Government" means-

(a) as respects any law relating to a matter enumerated in the Union List in the Seventh Schedule to the Constitution, the Central Government; and

(b) as respects any other law,-

(i) in its application to a State, the State Government, and

(ii) in its application to a Union territory, the Central Government.



North-Eastern Areas (Reorganisation) Act, 1971 Back




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