Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ABSORBED AREAS (LAWS) ACT, 1954 20 of 1954 [30TH APRIL, 1954] CONTENTS 1. Short title 2. Definitions 3. Extension of Laws SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III SCHEDULE 4 :- SCHEDULE IV SCHEDULE 5 :- SCHEDULE V ABSORBED AREAS (LAWS) ACT, 1954 20 of 1954 [30TH APRIL, 1954] STATEMENT OF OBJECTS AND REASONS ' "In the States of Bihar, Bombay, Uttar Pradesh apply to these areas unless the Governor by notification so directed. Accordingly a nufnber of Central which were known as excluded or partially excluded laws did not operate in these areas. As they haye areas before the commencement of the Constitution been merged in the regularly administered areas of a n d which after such commencement have been the State concerned, it is considered necessary that amalgamated with the regular districts of the States, all Central laws should operate therein uniformly. Under S.92 of the Government of India Act, The Bill seeks to achieve this purpose". - Gaz. of 1935, no Central or Provincial enactment could India., 7-12-1953, Pt. }l, S. 2, Ext.p. 1073. 1. Short title :- This Act may be called The Absorbed Areas (Laws) Act, 1954. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) "absorbing State", in relation to an absorbed area means a State specified in the heading of the Schedule in which that absorbed area is specified; (b) "absorbed area" means an area specified in column 2 of the Schedule. 3. Extension of Laws :- The Acts specified in column I of each of the Schedules and all rules, notifications, orders, schemes, forms and bye-laws made thereunder, as in force in the absorbing State specified in the heading of that Schedule, are hereby extended to, and shall be in force in, the absorbed areas specified in column 2 of that Schedule. SCHEDULE 1 SCHEDULE I BIHAR Name of the Act The absorbed areas 1 2 The Requisitioned Land (Apportionment of Hazaribagh and Manbhum Districts. Compensation) Act, 1949 (51 of 1949) 2. Sadar Sub-Division of the Palafflau District. 3. Dhalbhum Sub-Division of the Singhb.hum District. 4. Godda and Deoghar Sub-Divisions of the Santal Parganas District. SCHEDULE 2 SCHEDULE II BOMBAY Name of the Act The absorbed areas 1 2 1. The Extradition Act, 1903(15 of 1903). 1. Shahda, Nandurbar and Taloda Talukas of the 2. The Whipping Act, 1909 (4 of 1909). West Khandesh District. 3. The POLICE (INCITEMENT TO DISAFFECTION) ACT, 1922 (22 of 1922). Panch Mahal District. 4. The Cotton Transport Act, 1923 (3 of 1923). 5. The Port Haj Committees Act, 1932 (20 of 1932) 6. The Seaward Artillery Practice Act, 1949 (8 of 1949). SCHEDULE 3 SCHEDULE III ORISSA Name of the Act The absorbed areas 1 2 1. The Metal Tokens Act, 1889 (1 of 1889) Angul 2. The White Phosphorus Matches Prohibition Act, 1913 (5 of 1913). 3. The Emigration Act, 1922 (7 of 1922). 4. The Coal Grading Board Act, 1925 (31 of (1925).a 5. The Coal Mines Provident Fund and Bonus Schemes Act, 1948 (46 of 1948). SCHEDULE 4 SCHEDULE IV UTTAR PRADESH Name of the Act The absorbed areas' 1 2 1. The Power Alcohol Act, 1948 (22 of Jaunsar Bawar Parganas in the Dehra Dun 1948). District and the areas of South of Kaimpur 2. The Employees' State Insurance Act, 1948 (34 range in the Mirzapur District. of 1948). SCHEDULE 5 SCHEDULE V WEST BENGAL Name of the Act The absorbed areas 1 2 1. The Requisitioned Land (Apportionment of Darjeeling District Compensation) Act, 1949 (51 of 1949). 2. The West Bengal Raw Jute Futures Act, 1948 (West Bengal Act No. 25 of 1948).