The Meghalaya Adaptation of Laws Order (No. 1), 1971
Published vide Notification No. LL. 1/71/Part, dated the 10th February, 1971 in the Gazette of Meghalaya, Extraordinary, dated the 13th February, 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 56 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 modification 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. 1), 1971.
2. As from the second day of April, 1970 the Assam Co-operative Societies Act, 1949 (Assam Act 1 of 1950), with the amendments to which it has been subjected before the aforesaid day shall have effect subject to the following adaptations and modifications, namely :
For the words "Assam," "the Province of Assam", "the State", "the State of Assam" wherever they occur, substitute "Meghalaya" and for the words "State of Government", "Provincial Government", substitute "Government of Meghalaya."
The expression "Official Gazette", "Government", "the Government" shall stand unmodified and shall mean the Gazette of Meghalaya and the Government of Meghalaya respectively.
3. Section 1. For Section 1, substitute-
"1. Short title and extent. (1) This Act may be called the Meghalaya Co-operative Societies Act.
(2) It extends to the whole of Meghalaya."
