Report No. 250
34. Jammu and Kashmir (Extension of Laws) Act, Act 62 of 1956
Category: State Re-organisation and Extension of Laws
Recommendation: Repeal
The Act provided for the extension of certain laws to the State of Jammu and Kashmir. The Acts so extended found mention in the Schedule appended to the Act. Corresponding amendments have been made to the Short Title, Extent and Commencement clause of these Acts to provide for their extension to Jammu and Kashmir. This Act has now served its purpose and 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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