AIR 1949 EAST PUNJAB 130

East Punjab High Court

Hon'ble Judge(s): Achhru Ram, Falshaw , JJ

(A) Punjab Public Safety Act (2 of 1947) , — (as extended to Delhi Province) - Act is validly and properly extended to Delhi Province by Central Government . Delhi Laws Act (13 of 1912) , S.7— General Clauses Act (10 of 1897) , S.3(43a)— The combined effect of S. 7, Delhi Laws Act, 1912, and S. 3 (43a), General Clauses Act, as modified by the Adaptation Order of 1937, is to confer on the Central Government the power by notification in the Official Gazette to extend with such restrictions and modifications, as it thinks fit, to the Province of Delhi, or any part thereof, any enactment which is in force in any part of British India, on the date of the notification. Consequently, the Central Government had properly and validly extended the Punjab Public Safety Act to the Province of Delhi with effect from the date of the notification i. e., 7th September 1947.(Para 8) (B) Punjab Public Safety Act (2 of 1947) , S.3(5)— (as extended to Delhi Province) - Original order for detention for less than six months - Period can subsequently be extended to full period of six: months. It is nowhere provided in the Act that if, in the first instance, the Provincial Government makes an order for the detention of the person arreste....