Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HIMACHAL PRADESH (APPLICATION OF LAWS) ORDER, 1948 CONTENTS 1. . 2. . 3. . 4. . 6. . 7. . SCHEDULE 1 :- SCHEDULE HIMACHAL PRADESH (APPLICATION OF LAWS) ORDER, 1948 11. A similar Order, the Bilaspur (Application of Laws) Order, 1949 was issued in respect of Bilaspur prior to its merger with Himachal Pradesh-Notification No IS9-J, dated 29th June. published in Gazette of India, Part 1, Sec 1, p 922 In exercise of the powers conferred by Sec. 4 of the Extra-Provincial Jurisdiction Act, 1947 2 (47 of 1947), and of all other powers enabling it in that behalf, the Central Government is pleased to make the following Order namely :- 1. . :- (1) This Order may be called the Himachal Pradesh (Application of Laws) Order, 1948. (2) It extends to the whole of Himachal Pradesh. (3) It shall come into force on the 25th December, 1948. 2. . :- In this Order, "Himachal Pradesh" means the territories to which the Himachal Pradesh (Administration) Order, 1948, for the time being extends. 3. . :- The enactments specified in the Schedule to this Order shall, apply to Himachal Pradesh subject to- (a) any amendments to which the enactments are for the time being generally subject in the territories to which they extend, (b) the modifications and restrictions specified in the Schedule to this Order, and (c) the subsequent provisions of this Order. 4. . :- Except as otherwise specially provided in the Schedule to this Order, the enactments applied by this Order shall be construed as if references therein to the authorities or territories mentioned in the first column of the table hereunder printed were references to the authorities and territories, respectively, mentioned opposite thereto in the second column of the said table : 6. . :- Any Court may construe the provisions of any enactment, rule, regulations, general order or bye-law, with such modifications not affecting the substances as may be necessary or proper in the circumstances. 7. . :- (1) Unless otherwise specially provided in the Schedule to this Order, all such laws in force in Himachal Pradesh which correspond to the enactments enumerated in the Schdule and which are continued in force by Sec. 5 of the Himachal Pradesh (Administration) Order, 1948, shall cease to have effect save as respects things done or omitted to be done before the commencement of this Order. (2) The Notification of the Government of India in Ministry of States No. 245-I.B., dated the 30th June, 1948, is hereby cancelled. SCHEDULE 1 SCHEDULE