Report No. 250

23. Cooch-Behar (Assimilation of Laws) Act, Act 67 of 1950

Category: State Reorganisation and Extension of Laws

Recommendation: Repeal

The Act assimilated certain laws in force in Cooch-Behar to the laws in force in the rest of West Bengal. Cooch-Behar was a princely state in British India which was, post-Independence, merged into the State of West Bengal by means of the States' Merger (West Bengal) Order, 1949. On the appointed day (as prescribed under this Act), all laws in force in the State of West Bengal were to come into force in Cooch-Behar.

Simultaneously, all laws in force in Cooch-Behar were to cease to be in force. The purpose of this Act has 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).