Report No. 249
69. Scheduled Areas (Assimilation of Laws) Act, Act 37 of 1951
Category: State Re-organisation and Extension of Laws
Recommendation: Repeal
The Act assimilated certain laws in force in 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) to the laws in force in the districts of Darrang and Lakhimpur of the State of Assam.
The Act provided that all laws in force in the scheduled areas were to cease to be in force after the appointed day (as specified in the Act). After the appointed day, the laws in force in Darrang were to come into force in the areas mentioned in paragraph 1 of the Schedule and the laws in force in Lakhimpur would come into force in the areas specified in paragraphs 2 and 3.
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) and by the Planning Commission in its letter No. 25/04/2014-OM&C dated 18th September 2014 to the Member Secretary, Law Commission of India.