The Meghalaya Adaptation of Laws Order (No. 3), 1971
Published vide Notification No. LL. 1/71/20, dated the 26th March, 1971 in the Gazette of Meghalaya, Extraordinary, dated the 27th March, 1971
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Whereas for the purpose of facilitating the application in relation to Meghalaya of any law made before the appointed day relating to a matter specified in the Second Schedule to the Assam Re-organisation (Meghalaya) Act, 1969 (Central Act 55 of 1969) which continues to be in force in the autonomous State after the said day, the Government of Meghalaya is empowered by sub-section (2) of Section 66 of the said Act to make such adaptations or modifications of the law whether by way of repeal or amendment as may be necessary or expedient;
Now, therefore, in exercise of the powers aforesaid, the Government of Meghalaya makes the following Order.
1. This Order may be called the Meghalaya Adaptation of Laws Order (No. 3), 1971.
2. Central Act 21 of 1860. - As from the Second day of April, 1970 the Societies Registration Act, 1860 with the amendments to which it has been subjected before the appointed day shall extend to, and shall be in force in the whole of Meghalaya subject to the following adaptations and modifications, namely:
The word "State Government" and "Government of a State" wherever they occur shall mean the Government of Meghalaya.
