Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MEGHALAYA ADAPTATION OF LAWS ORDER (No. 2), 1973 CONTENTS 1. . 2. . MEGHALAYA ADAPTATION OF LAWS ORDER (No. 2), 1973 Whereas by S 79 of the North-Eastern Areas (Re-organisation) Act, 1971 (Central Act 81 of 1971), for the purpose of facilitating the application of any law in relation to the State of Meghalaya, the Government of the State of Meghalaya as the appropriate Government is empowered to make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient ; Now, therefore, in exercise of the power aforesaid, the Government of the State of Meghalaya hereby makes the following Order, namely 1. . :- This Order may be called the Meghalaya Adaptation of Laws Order (No. 2), 1973. (2) It shall be deemed to have come into force on the Sixth day of April, 1973. 2. . :- As on and from the Sixth day of April, 1973, the Shillong Civil Court and Laws Act, 1947 (Act 8 of 1947) with the Amendments to which it has been subjected to before the 21st day of January, 1972 shall, until altered, repealed or amended by a competent Legislature or other competent authority, have effect subject to the following adaptations and modifications namely: The words "State Government" and "Official Gazette" wherever they occur shall stand unmodified and shall mean the Government of Meghalaya and the Gazette of Meghalaya respectively. Section 1. Omit sub-S. (2) Section 2. Omit Cl. (a) Section 5. For the words "District Judge of the Assam Valley District" substitute "District Judge of the District of Shillong".