Report No. 250
18. West Godavari District (Assimilation of Laws on Federal Subject) Act, Act 20 of 1949
Category: State Reorganisation and Extension of Laws
Recommendation: Repeal
The Act assimilated certain laws in force in different parts of the West Godavari district of the Province of Madras. The Act prescribed that, on the appointed day as specified under the Act, all laws in force in the Eluru Taluk (a taluk in the West Godavari district) would extend to the scheduled areas (this refers to areas which find mention in the Schedule appended to the Act, and not to Scheduled Areas under the Constitution).
Simultaneously, all laws in force in the scheduled areas would cease to be in force. The purpose of this Act has now been fulfilled. Hence, the Central Government should repeal this Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).
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