Report No. 249
73. Absorbed Areas (Laws) Act, Act 20 of 1954
Category: State Re-organisation and Extension of Laws
Recommendation: Repeal
This Act was enacted to extend certain laws to the areas which, prior to the commencement of the Constitution, were administered as excluded areas. The Act contains 5 Schedules, one each for the States of Bihar, Bombay, Orissa, Uttar Pradesh and West Bengal. The Acts mentioned in the first column of each of the Schedules were made applicable to the areas absorbed (mentioned in the second column).
The purpose of this Act has now been fulfilled. The territorial extent of all laws in India now finds mention in the 'Short Title, Extent and Commencement' clause of each law. 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).
Back
