In exercise of the powers conferred by clause (2)
of article 372 of the Constitution of India and of all other powers
enabling him in that behalf, the President is pleased to make the following
order, namely:- (1) This Order may be
called the Adaptation of Laws (Amendment) Order, 2019. (2) It shall come into
force on the date of its publication in the Official Gazette. In
the Third Schedule to the Adaptation of Laws Order, 1950, for the directions
relating to the Bengal Eastern Frontier Regulation, 1873, the following shall
be substituted, namely: - 'Preamble.-
In the opening paragraph, for "districts of Kamrup, Darrang, Nowgong,
Sibsagar, Lakhimpur, Naga Hills, Cachar" substitute "States of
Arunachal Pradesh, Manipur, Mizoram and area of districts of State of Nagaland
as notified from time to time." Section
1. - For "districts" substitute "States". Section
2. - For "districts", occurring at both the places, substitute
"States" and in the second paragraph, for "district"
substitute "State". Section
4.- In the first paragraph, for "district" substitute
"State". Section
6.- For "district", occurring at both the places, substitute
"State". Section
7.- In the marginal heading, for " districts" substitute "
States" and for "districts", occurring at both the places,
substitute "States".'.ADAPTATION OF LAWS
(AMENDMENT) ORDER, 2019
PREAMBLE