Report No. 249

8. Adaptation of laws

State Reorganisation Acts also provide for the application in newly formed States of any law made before reorganisation, once the appropriate Government makes such adaptations and modifications of the law as may be necessary or expedient.

The process of adaptation of laws was to be completed within a certain period of time as specified in the respective State Reorganisation Acts. Those reorganisation Acts where the time specified for adaptation has lapsed, the purpose of such provisions has been fulfilled. Hence, these provisions can be repealed with a suitable savings clause.