Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MEGHALAYA ADAPTATION OF LAWS ORDER (No. 1), 1970 CONTENTS 1. . 2. . MEGHALAYA ADAPTATION OF LAWS ORDER (No. 1), 1970 In exercise of the powers conferred by sub-S. (2) of S. 66 of the Assam Re-organisation (Meghalaya) Act, 1969 (Central Act 55 of 1969), the Government of Meghalaya hereby makes the following Order : 1. . :- (1) This Order may be called the Meghalaya Adaptation of Laws Order (No. 1), 1970. (2) It shall be deemed to have come into force on the 2nd day of April,1970. 2. . :- In their application to Meghalaya or any part thereof, the following Laws, namely : (i) The Rules for the Administration of Justice and Police in the Khasi and Jaintia Hills District, dated 29th March 1937 ; (ii) The Rules for the Administration of Justice and Police in the Garo Hills District, dated 29th March, 1937 ; (iii) The Khasi Syiemships (Administration of Justice) Order, 1950 dated the 25th January, 1950 ; (iv) The United Khasi-Jaintia Hills Autonomous District (Administration of Justice) Rules, 1953, dated 18th December, 1953 ; (v) The Garo Hills Autonomous District (Administration of Justice) Rules, 1953, dated 24th March, 1953 ; (vi) The Assam High Court (Jurisdiction over District Council Courts) Order, 1954, dated 16th January, 1954 ; shall, unless the context otherwise requires, have effect and be deemed to have had effect as if reference therein to the authorities or Gazette mentioned in the first column of the Table hereunder set out were reference to the authorities or Gazette mentioned opposite to that in the second column of the Table :