Report No. 249

74. Shillong (Rifle Range Umlong) Cantonments Assimilation of Laws Act, Act 31 of 1954

Category: State Re-organisation and Extension of Laws

Recommendation: Repeal

The Act assimilated certain laws in force in the scheduled areas to the laws in force in the Khasi and Jaintia Hills district. The Act provided that all laws in force in the scheduled areas were to cease to be in force after the appointed day. After the appointed day, the laws in force in the Khasi and Jaintia Hills district were to come into force in the areas mentioned in the Schedule. 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).