Report No. 250

19. Merged States (Laws) Act, Act 59 of 1949

Category: State Reorganisation and Extension of Laws

Recommendation: Repeal

The Act extended certain laws to certain areas administered as parts of Governor's Provinces or as Chief Commissioner's Provinces. The Act listed certain Acts in its Schedule and extended those Acts to the new provinces constituted by the States' Merger (Chief Commissioner's Provinces) Order, 1949. The Act is now redundant as Governor's or Chief Commissioner's Provinces have ceased to exist. 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).