| S.No.
|
Name of the Act
|
Section/Amendments
|
| 1.
|
The Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 2.
|
The Administrative Tribunal Act, 1985.
|
Clause (b) of sub-section (2) of section 1 shall be Omitted.
|
| 3.
|
The Anand Marriage Act, 1909.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 4.
|
The Arbitration and Conciliation Act, 1996.
|
Proviso to sub-section (2) of section 1 shall be omitted.
|
| 5.
|
The Prohibition of Benami Property Transactions Act, 1988.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 6.
|
The Charitable Endowment Act, 1890.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 7.
|
The Chit Funds Act, 1982.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 8.
|
The Code of Civil Procedure, 1908.
|
Clause (a) of sub-section (3) of section 1 shall be omitted.
|
| 9.
|
The Code of Criminal Procedure, 1973.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 10.
|
The Commercial Courts Act, 2015.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 11.
|
The Commissions for Protection of Child Rights Act, 2006.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 12.
|
The Commissions of Inquiry Act, 1952.
|
Proviso to sub-section (2) of section 1 shall be omitted.
|
| 13.
|
The Consumer Protection Act, 1986.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 14.
|
The Contempt of Courts Act, 1971.
|
Proviso to sub-section (2) of section 1 shall be omitted.
|
| 15.
|
The Delimitation Act, 2002.
|
As amended by this Act.
|
| 16.
|
The Dissolution of Muslim Marriages Act, 1939.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 17.
|
The Disturbed Areas (Special Courts) Act, 1976.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 18.
|
The Dowry Prohibition Act, 1961.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 19.
|
The Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 20.
|
The Easements Act, 1891.
|
Extended as whole.
|
| 21.
|
The Electricity Act, 2003.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 22.
|
The Employees Provident Funds and Miscellaneous Provisions Act, 1952.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 23.
|
The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993.
|
Extended as whole.
|
| 24.
|
The Enemy Property Act, 1968.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 25.
|
The Energy Conservation Act, 2001.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 26.
|
The Family Courts Act, 1984.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 27.
|
The Fatal Accidents Act, 1855.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 28. I
|
The Forest (Conservation) Act, 1980.
|
n sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 29.
|
The General Clauses Act, 1897.
|
Extended as whole.
|
| 30.
|
The Governors (Emoluments, Allowances and Privileges) Act, 1982.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 31.
|
The Gram Nyayalayas Act, 2009.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 32.
|
The Guardians and Wards Act, 1890.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 33.
|
The Hindu Adoptions and Maintenance Act, 1956.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 34.
|
The Hindu Disposition of Property Act, 1916.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 35.
|
The Hindu Marriage Act, 1955.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 36.
|
The Hindu Minority and Guardianship Act, 1956.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 37.
|
The Hindu Succession Act, 1956.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 38.
|
The Identification of Prisoners Act, 1920.
|
Extended as whole.
|
| 39.
|
The Indecent Representation of Women (Prohibition) Act, 1986.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 40.
|
The Indian Boilers Act, 1923.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 41.
|
The Indian Christian Marriage Act, 1872.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 42.
|
The Indian Contract Act, 1872.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 43.
|
The Indian Easements Act, 1882.
|
Extended as whole.
|
| 44.
|
The Indian Evidence Act, 1872.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 45.
|
The Indian Forest Act, 1927.
|
Extended as whole.
|
| 46.
|
The Indian Nursing Council Act, 1947.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 47.
|
The Indian Partnership Act, 1932.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 48.
|
The Indian Penal Code, 1860.
|
In section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 49.
|
The Indian Stamp Act, 1899.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 50.
|
The Indian Succession Act, 1925.
|
Extended as whole.
|
| 51.
|
The Indian Trusts Act, 1882.
|
In section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 52.
|
The Indian Veterinary Council Act, 1984.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 53.
|
The Judges Protection Act, 1985.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 54.
|
The Judicial Officers (Protection) Act, 1850.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 55.
|
The Juvenile Justice (Care and Protection of Children) Act, 2015.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 56.
|
The Legal Services Authorities Act, 1987.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 57.
|
The Limitation Act, 1963.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 58.
|
The Maintenance and Welfare of Parents and Senior Citizens Act, 2007.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 59.
|
The Majority Act, 1875.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 60.
|
The Medical Termination of Pregnancy Act, 1971.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 61.
|
The Muslim Personal Law (Shariat) Application Act, 1937.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 62.
|
The Muslim Women (Protection of Rights on Divorce) Act, 1986.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 63.
|
The National Commission for Minorities Act, 1992.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 64.
|
The National Commission for Minority Educational Institutions Act, 2004.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 65.
|
The National Commission for Safai Karamcharis Act, 1993.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 66.
|
The National Commission for Women Act, 1990.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 67.
|
The National Council for Teacher Education Act, 1993.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 67-A
|
The National Security Act, 1980.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 68.
|
The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 69.
|
The Oaths Act, 1969.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 70.
|
The Partition Act, 1893.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 71.
|
The Pharmacy Act, 1948.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 72.
|
The Powers-of-Attorney Act, 1882.
|
In section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 73.
|
The Preconception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 74.
|
The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 75.
|
The Prevention of Corruption Act, 1988.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 76.
|
The Prevention of Cruelty to Animals Act, 1960.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 77.
|
The Prevention of Damage to Public Property Act, 1984.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 78.
|
The Prisoners Act, 1900..
|
Extended as whole.
|
| 79.
|
The Prisons Act, 1894
|
Extended as whole.
|
| 80.
|
The Private Security Agencies (Regulation) Act, 2005.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 81.
|
The Prize Chits and Money Circulation Scheme (Banning) Act, 1978.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 82.
|
The Probation of Offenders Act, 1958.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 83.
|
The Prohibition of Child Marriage Act, 2006.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 84.
|
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 85.
|
The Protection of Children From Sexual Offences Act, 2012.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 86.
|
The Protection of Human Rights Act, 1993.
|
Proviso to sub-section (2) of section 1 shall be omitted.
|
| 87.
|
The Protection of Women from Domestic Violence Act, 2005.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 88.
|
The Public Gambling Act, 1867.
|
Extended as whole.
|
| 89.
|
The Public Records Act, 1993.
|
Extended as whole.
|
| 90.
|
The Registration Act, 1908.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 91.
|
The Religious Endowments Act, 1863.
|
Extended as whole.
|
| 92.
|
The Religious Institutions (Prevention of Misuse) Act, 1988.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 93.
|
The Right of Children to Free and Compulsory Education Act, 2009.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 94.
|
The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 94A.
|
The Representation of People Act, 1951.
|
In Section (2), (i) In sub-section (1) in clause (d), the words "other than the State of Jammu and Kashmir" shall be omitted; and (ii) Sub-section (5) shall be omitted.
|
| 95.
|
The Right to Information Act, 2005.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 96.
|
The Sale of Goods Act, 1930.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 97.
|
The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forests Rights) Act, 2007.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 98.
|
The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 99.
|
The Special Marriage Act, 1954.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 100.
|
The Specific Relief Act, 1963.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 101.
|
The Suits Valuation Act, 1887.
|
Extended as whole.
|
| 102.
|
The Transfer of Property Act, 1882.
|
Extended as whole.
|
| 103.
|
The Transplantation of Human Organs and Tissues Act, 1994.
|
Extended as whole.
|
| 104.
|
The Wakf Act, 1995.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 105.
|
The Whistle Blowers Protection Act, 2014.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
| 106.
|
The Wild Life (Protection) Act, 1972.
|
In sub-section (2) of section 1, words, "except the State of Jammu and Kashmir" shall be omitted.
|
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