East and West Tanjore Sessions Divisions (Validation) Act, 1931*
| 1[Tamil Nadu Act No. 6 of 1931]2 | [14th April, 1931] |
An Act to validate the constitution of the Sessions divisions of East and West Tanjore.
Whereas by the notification of the Local Government in the Law (General) Department, No. 175, dated the 22nd day of June, 1921, the 2(State Government) was pleased to direct that, with effect from the 1st day of September, 1921, the Sessions division of Tanjore should be styled as the Sessions division of West Tanjore consisting of the revenue taluks of Kumbakonam, Papanasam, Tanjore, Mannargudi, Pattukottai and Aranthangi of the collectorate or revenue district or Tanjore;
And Whereas by the notification of the Local Government in the Law (General) Department, No. 177, dated the 22nd day of June, 1921, the 3(State Government) was pleased to add to the number of Sessions divisions in 4[the State] by establishing, with effect from the 1st day of September, 1921, a new Sessions division styled as the Sessions division of East Tanjore, consisting of the revenue taluks of Shiyali, Mayavaram, Nannilam, Negapatam and Tirutturaipundi of the collectorate or revenue district of Tanjore;
And Whereas doubts have been raised as to the validity of the constitution of the said two Sessions divisions in the revenue district of Tanjore;
And Whereas it is expedient to remove those doubts and validate the constitution of the said Sessions divisions and the proceedings of the Courts of Session thereof;
And Whereas the previous section of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 13th January, 1931- Part IV, page 2.
3 This expression was substituted for the expression "Governor in Council" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.
4 This expression was substituted for the expression "the province" by paragraph 4 of, and the Schedule to, ibid.
* Received the assent of the Governor on the 6th March, 1931, and that of the Governor-General on the 21st March, 1931; the assent of the Governor-General was first published in the Fort St. George Gazette of the 14th April, 1931
1. Short title.- This Act may be called the East and West Tanjore Sessions Divisions (Validation) Act, 1931.
2. Commencement.- This Act shall be deemed to have had effect on and from the 1st day of September, 1921.
3. Validation of the constitution of the Sessions divisions of East and West Tanjore and of the proceedings of the Courts of Session thereof.- Notwithstanding anything contained in sub-section (1) of section 7 of the Code of Criminal Procedure, 1898*, (Criminal Act V of 1898) the Sessions division of East Tanjore and the Sessions division of West Tanjore in the revenue district of Tanjore and the Courts of Session established for each one of the said Sessions divisions shall be deemed to have been and to be validly constituted and no proceeding of the Courts of Session of the said Sessions divisions shall be questioned merely on the ground that the limits of neither of the said Sessions divisions were or are conterminous with the limits of a district.
* See now the Cods of Criminal Procedure, 1973 (Central Act 2 of 1974), section 17(1).