Report No. 249

71. Scheduled Areas (Assimilation of Laws) Act, Act 16 of 1953

Category: State Re-organisation and Extension of Laws

Recommendation: Repeal

The Act assimilated certain laws in force in the scheduled areas (the areas mentioned in the Schedule to the Act) to the laws in force in the districts of Nowgong and Sibsagar in 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 Nowgong would come into force in the areas mentioned in paragraph 1 of the Schedule and the laws in force in Sibsagar would come into force in the areas specified in paragraph 2.

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.