ADAPTATION OF LAWS (THIRD AMENDMENT) ORDER, 1951

PREAMBLE

whereas by clause (2)of article 372 of the Constitution of India the President is empowered by order to make such adaptations and modifications of any law in force in the territory of India, whether by way of repeal or amendment, as may be necessary or expedient for the purpose of bringing the provisions of such law into accord with the provisions of the Constitution, and to provide that the law shall, as from such date as may be specified in the order, have effect subject to the adaptations and modifications so made ;

Now, therefore, in exercise of the powers conferred by the said article and of all other powers enabling him in that behalf, the President is pleased to make the following Order, namely:

Order - 1.

(1)     This Order may be called the Adaptation of Laws (Third Amendment) Order,1951.

(2)     It shall be deemed to have come into force on the 26th day of January, 1950.

Order - 2.

In paragraph 2(1) of the Adaptation of Laws Order, 1950 (hereinafter referred to as "the Principal Order"),

(i)       in clause (b), sub-clauses (ia) and (ib) shall be omitted;

(ii)      in clause (c) the words "but does not include any existing Madras or Bombay law" shall be omitted ;

(iii)     in clause (e), the words "existing' Madras law, existing Bombay law" shall be omitted ;

(iv)    clauses (f) and (g) shall be omitted. ,

Order - 3.

In the heading of Part I and paragraph 3 of the Principal Order for the words "existing Central, Madras and Bombay laws" the words "existing Central and Provincial laws" shall be substituted.

Order - 4.

In paragraphs 4(1), 4(2), 5, 6(1), 8 and 10, for the words "the existing Central, Madras or Bombay law" the words "existing Cen­tral or Provincial law" shall be substituted.

Order - 5.

In column 1 of the Table below paragraph 4(1) of the Princi­pal Order, for the words "the United Provinces" the words and bracket

"The United Provinces United Provinces" shall be substituted.

Order - 6.

Part II of the Principal Order shall be omitted; and Parts III and IV shall be renumbered, as Parts II and III respectively; para­graph 18 shall be renumbered as paragraph 11, and the subsequent paragraphs renumbered accordingly:-

Order - 7.

The First, Third, Seventh and Ninth Schedules to the Princi­pal Order shall be modified as directed in the Schedule A appended to this Order.

Order - 8.

After the Tenth, Schedule to the Principal Order there shall; be added it he Schedules set out in Schedule B appended to this Order.