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Keyword(s):
Existing Law, Transferred Territory, Extension Law, Christian Marriage
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kopistered No M f
-------- -- T A M I L N.AaDU G B V E R N M E N ' T E X T R A 0 RDIN AKYPUBUSH~O BY AOTHORITI
*. -- A--- The fkHcaing Act of the Tamil Nadu Legislative Assembly received(tEe assent ,/ of the President on the 22nd Septembet 1995 ~ n d is h~reby published[for general
i r fcrmation :-
ACT Nc. 27 OF 1995. Ah 14A 'to extind the Indian Christian Marriags Act, I *72 to the transferred'territory .
in lkc State of Tamil Nadu.
. ?
, , '
. $1 , Definitions.
(1) "existing law" m:3ns atly Lzw, O:din?.nc.:, Pro;lamation, Regulation cr
Order, By-law or Rule passed or made before the date of commencement of this A1.t
by parlillmqnt, or by any Legislature, authority or person havirg power to make5uch Li ~vfh'i'~fi~~ a l+w, OIdinance, Proclamation, Regulgti6n, Order, By-law or RdIi ; ' 7 t ;:. I!-. ,: I:?
oltttcrh taluk of the Tiruoelveli-Kattabomm~n district.
., , . I
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100 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
-.-".
.I - -- extension of. Imdian
Zhristian M~rriazc
Act,1872 to
.he tra5s- 'ersed
.qrritory. Savings. Constructiolr ef
refereacaqto
laws not in force in tar
tmnsferred
tedtory.
3. The I ldian Christian Marriage Act, 1872 as in farce immediately b:fore thi: Cefitrafl c0n~
d a ~ e of comrnencema~lt of this Act, ~n rne %ate ol Ta~nii i\T >.du except 111 tne trans- . Xu of rd
[erred territoqr,~~ hersbj extdnd :d to, and shall b: i I forca in the transferred territory. aul wh
au1
ha1
*:I d If, mn:jiately b:forz thr date of commznca:ncnt ofthis Act, there is in fort; in th;' transferred territory arly Ast, Ordinance. Proclamation, Regulation, Orddr, By-Luw, R111: or oth:r lav c~rrcsp~: ld i~lg to the enactment now extended to thetrd!lrf:rred territory, wh:th:r s:lch Act, Ordinance, Proclamation, Regulation, Ord :r,By-law, Rule or other law, is in force by virtue of section 119 of the States Reorpnnisatioi~ Act, 1956 or by virtu? of any other legislative power, such corres- pond'clg law shall, on thc date of coin n:'lcement of this Act, stand repealed to the
cxte!;. to whichthe correspmdiaq Isw relates to matters with respect to which the
Sra?e ugislature has pswtr to make laws for the State.
i. :dl, by section 4, of any corrcsp~nding existing law shall not
. % i (a) t he p~evious operatiolz of any such law or anything duly done or suffixed t 11treu11der.j or
(b) any risht, privilzze, obligation or liability acquired, accrued or incur& under any suclt law, or
(c) an), fins, p:aalty forfeiture or pur.ishm:izt incurred in respect of any offence c3mmitted against any scrch law, or
(n) any inve ,tig ttio 1. legal pro:e:di.lg or re nedy in re3p:ct of any such right, privilege, obllga* ion, l lcibility, fir?e, penalty, f 3rfe;tur e or punishment as aforesaid;
and any snch investigation, legal prccecd~ng + r remedy may be instituted, c2ntinued
or enfjrced and any sgch fin:, p:nalty, forfeiture or punishment may be imposed
as if this Act had not been passed.
(2) S ~ b j . ct tc the provi: ions of sub-:e:tior. ( I ) , any-hing done or ar.y action taken including a.rly app~~ntrn:.ll or de 'epion r n ~ d e , t~otification, ordcr, i n s t r ~ ~ c t i ~ ~ or diection issued, r.~ie, r :glllti, I, for,n, by-law or schem:: fram:d, c.3riificate, parlnit or licz,lo: gr'~sted o: r::istr~.'ion effxted, under such correspondirlg existing law shill b: d,e:rn: l to have b:e , ld~ne c ? ~ taken under the corrtsponAing provision of the enac:m=nt as n3w ,-xtend:d -0, and in forc: in, tne transferred territory a n l sl~all continue i I force acc~rdingl Y, llnless and until superseded by
done cr aay action take.1 under the raid enactment.
(3) N3thing ccntaiad in this section shall render any prnon liable to any
wbishment wkratsoever by reason of anything done or omitted to be done by him
bdore Lhc data of commencemeat cf tnis Act contrary to the provisions (f the er,s,,:gflpent as az3w extended to th s traosferred t. rritory.
6. (1) Apy reference in the eaactmcnt now extended t:, tbe t r ans fe rd tzrn'.
toqZ to a law which is not in force in the transferred territory shdl, in relation to the !transferred territory, be construed as a relerence to the correspondiag lavr. 8 an; .. in force in the transferred trrritog .
(2) Any reference in any existing law which ccntinues to be in force in the
trilnjferred territory after th'r date of commcnce~nent of tnis Act, to an law icpealcd
by section 4, shall, in relation to the transferred territory, be construe as a reftrence d' to the enactment now extended to the transferred territory corresponding to the law sg repcaled.
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TAMIL -NADU GOVERNMENT GAZEaTIE3 EXiXi4-m ~~
7. Any reference, by whatever form of words, in any existing law to any
autbority competent at the date of the passing of that law to exercise any poms
or discharge any functions in the transferred territory ehall, where a coreswndin~ - -
r rr new autaoFity has been constituted by or under tne enactheat now exteded-:G tia the transferred territcry, have effect as if it wen: a rcfamm to that new authority.
5.
8. For the puipose ofgfacilitating the appiicabion in tne transferred tmitery
of the enactment now extended to the transferred tcmtory, any court or otbrw
authority may construe such enactment with such dtesationo aot affecting tbe
substaw as may be necessary or pro?er to adapt it t~ tobe matter More , tho mm&
or dker authority.
r(BIy order of the Gaweraar) k.
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- ,u PRINTED AND PUBLISHED BY THE DIRECTOR OF STATEXk-mb AND ?RINTI&& ,&XA&M@&SF-~ ,r' O N REUALF OF CHE COVE%%NEIYT OF T A M l t ;hlUlfl
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