Report No. 250

36. Manipur and Tripura (Repeal of Laws) Act, Act 35 of 1958

Category: State Reorganisation and Extension of Laws

Recommendation: Repeal

This Act was enacted to repeal certain laws in force in the Union territories of Manipur and Tripura (as these then were). The Act provided for:

Firstly, when the Assam Co-operative Societies Act, 1949 would be extended to the Union territory of Manipur, the Manipur Co-operative Societies Act, 1947 would be repealed. However, the Manipur Co-operative Societies Act, 1976 is now in force and has repealed Assam Co-operative Societies Act, 1949 in its operation to Manipur.

Secondly, when the Bombay Co-operative Societies Act, 1925 and the Bombay Money Lenders Act, 1946 would be extended to the Union territory of Tripura, the Tripura Co-operative Societies Act, 1858 would be repealed. However, the Tripura Co-operative Societies Act, 1974 repealed the two Bombay Acts as extended to the Union territory of Tripura.

Consequently, this Act has served its purpose and is now redundant. Hence, it should be repealed. This Act was also recommended for repeal by the PC Jain Commission Report (Appendix A-5).