Central Laws (Extension to Arunachal Pradesh) Act, 1993

An Act to provide for the extension of certain Central laws to the State of Arunachal Pradesh.

BE it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:—

(1) This Act may be called the Central Laws (Extension to Arunachal Pradesh) Act, 1993.

(2) It shall come into force on such date 1

as the Central Government may, by notification in the Official Gazette, appoint.

The Acts mentioned in the Schedule and all rules, orders, regulations and schemes made thereunder are hereby extended to, and shall be in force in, the State of Arunachal Pradesh.

Any reference in any Act, mentioned in the Schedule, to a law which is not in force in the State of Arunachal Pradesh shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that state.

Any reference by whatever form of words in any law for the time being in force in the State of Arunachal Pradesh to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in that State shall, where a corresponding new authority has been constituted by or under any law now extended to that State, have effect as if it were a reference to the new authority.

(1) If any difficulty arises in giving effect to the provisions of any Act now extended to the State of Arunachal Pradesh, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it necessary for the removal of the difficulty.

(2) In particular, and without prejudice to the generality of the foregoing power, any such notified order may,—

      (a) specify the corresponding authorities within the meaning of section 4;

      (b) provide for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal:

Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.

(3) Every order made under this section shall be laid before each House of Parliament.



1. 1st July, 1994, vide notification No. S.O. 491(E), dated1st July, 1994, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

(See section 2)



Year No. Short title 1 2 3

1862 3 The Government Seal Act, 1862

1873 5 The Government Savings Banks Act, 1873

1874 4 The Foreign Recruiting Act, 1874

1881 26 The Negotiable Instruments Act, 1881

1884 4 The Explosives Act, 1884

1885 13 The Indian Telegraph Act, 1885

1888 4 The Indian Reserve Forces Act, 1888

1905 4 The Indian Railway Board Act, 1905

1908 6 The Explosive Substances Act, 1908

1938 5 The Manoeuvres, Field Firing and Artillery Practice Act, 1938

1941 25 The Railways (Local Authorities’ Taxation) Act, 1941

1948 31 The National Cadet Corps Act, 1948

1948 37 The Census Act, 1948

1948 46 The Coal Mines Provident Fund and Miscellaneous Provisions Act,

1948