KARNATAKA ACT NO. 26 OF 2011
THE KARNATAKA REPEALING AND AMENDING (REGIONAL LAWS) ACT, 2009
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
1. Short title and commencement
2. Definitions
3. Repeal of certain laws
4. Amendment of certain laws
5. Savings
FIRST SCHEDULE
SECOND SCHEDULE
STATEMENT OF OBJECTS AND REASONS
Amending Act 26 of 2011.- The Government has constituted a One Man Committee headed by Sri.K.R.Chamayya, Retd Law Secretary and Retd Vice Chairman of Karnataka Administrative Tribunal to suggest repeal of all absolute regional Acts inforce in the different Areas of the State i.e. Belgaum Area, Coorg District, Gulburga Area, Mangalore and Kollegal Area and Mysore Area and to prepare volumes of such of those Acts which are considered to be necessary. The Committee has recommended,-
1. to repeal 153 Acts of Belgaum Area Regional Laws, 23 Acts of Coorg District Area Regional Laws, 96 Acts of Gulbarga Area Regional Laws, 175 Acts of Mangalore and Kollegal Area, 92 Acts of Old Mysore Area.
2. to amend 12 Acts of different Regions and extend the provisions to throughout the State for the reasons specified below namely,-
1. The Bombay Hindu Heirs' Relief Act 1866 Bombay Act VII of 1866.
This Act falling under Entry V of List III is in force in Belgaum Area of the State. The preamble to that Act reads thus:
"WHEREAS, according to the law in force, as applied to Hindus by the High Court of Judicature at Bombay in the exercise of its ordinary original civil jurisdiction, no son or grandson of a deceased Hindu is liable for the debts of his ancestor merely by reason of his being such son or grandson, and no son, grandson or other heir of a deceased Hindu, who has received assets of the deceased, is merely from that circumstance liable for the debts of his ancestor beyond the amount of the assets received, and no person marrying a Hindu widow is liable in consequence of such marriage for the debts of her former or any prior deceased husband; and whereas a different law is applied to Hindus by the Civil Courts which exercise jurisdiction in places beyond the local limits of the ordinary original civil jurisdiction of the said High
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Court, and it is expedient to amend the law as applied by such other Courts, and to make the law in that respect uniform throughout the Presidency of Bombay;
and whereas it is also expedient to limit the liability of a Hindu for a family-debt contracted when he was unborn or under twenty-one years of age";
It limits the liability of a son, grandson or heir of a deceased Hindu for the debts of his ancestors, the liability of the second husband of a Hindu widow for the debts of her earlier husband, etc. As suggested by the One-Man Committee it is considered desirable to extend it to the whole State.
2. The Bombay Prevention of Excommunication Act 1949 (Bombay Act XLII of 1949).
This Act falling under entries 3 and 23 of List III which is in force in Belgaum area of the State prohibits the practice prevailing in certain communities of excommunication of its members for some reason or other. News papers report about powerful people of a village boycotting people of lower status in that village and preventing them from using village well or preventing them from purchasing their daily needs from the shops in the village etc. when disputes arise between those groups. One-Man Committee has suggested that it is desirable to make it applicable to such cases and to extend it to the whole State to prevent such practices in a village.
3. The Bombay Judicial Proceedings (Regulation of Reports) Act 1955. (Bombay Act XVIII of 1955).
This Act falling under entries 1 and 2 of List III which is in force in Belgaum Area of the State regulates the publication of reports of judicial proceedings, so as to prevent the publication of obscene or indecent matter and other related matters, as such publication is not in public interest. It restricts publication of judicial proceedings relating to offences under sections 354, 366, 366A, 366B, 376, 377, 497 and 498 of Indian Penal Code. One-Man Committee has suggested that it is desirable to extend this Act to the whole State and make it applicable to proceedings relating to offences punishable under sections 376A, 376B, 376C, 376D and 498A of Indian Penal Code also. Some consequential amendments are also suggested.
4. The Hyderabad Prevention of Theft from Gold Mines Regulation 1359F (Hyderabad Regulation XXIII of 1359F)
This Act falling under entries 1 and 2 of List III was enacted for prevention of theft of gold from gold mines. It is now in force only in the Gulburga Area of the State. As suggested the One- Man Committee it is considered desirable to extend it to the whole State so that it would apply to all gold mines in the State.
5. The Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act 1961 (Karnataka Act 9 of 1962).
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The expression "couching" used in section 36 A of this Act is not defined. That expression has been defined in Madras Act XII of 1945. It is proposed to repeal that Madras Act and define the expression "couching" in section 36A of this Act.
6. The Karnataka Police Act 1964 (Karnataka Act 4 of 1964). In Gulburga Area of the State a Hyderabad Act called the Hyderabad Eunuchs Act XVI 1329F is in force. It provides for registration and control of eunuchs. One-Man Committee has suggested that instead of having a separate law on the subject it is better to repeal that Hyderabad Act and to amend the Police Act empowering the Police Commissioners to make orders for registration and control of eunuchs etc., within their jurisdiction, if it is considered necessary.
7. The Karnataka Land Revenue Act 1964 (Karnataka Act 12 of 1964)
There is an Act of former State of Madras (Madras Act X of 1831) which is in force in Mangalore and Kollegal Area which prohibits sale of estates, belonging to minors not taken under the management of Court of Wards, for arrears of land revenue and thereby protects the properties of minors. One-Man Committee has suggested that it is a desirable piece of legislation. It is proposed to insert a similar provision in section 165 of the Land Revenue Act 1964 and repeal the said Madras Act of 1831.
8. The Madras Rivers Conservancy Act 1884 (Madras Act VI of 1884)
This law falling under Entry 18 of List II which is in force in the Mangalore and Kollegal Area of the State provides for conservancy of rivers in the State. It empowers the Government to make survey of any river or part of a river for the purpose of determining its bed i.e. the limits and boundaries of the river bed. It prohibits constructions, plantations etc. within the river bed without necessary permission. It provides for issuing directions to remove constructions, plantations etc. in the river bed. One-Man Committee has suggested that it is desirable to have such a law and extend it to tanks, lakes and other water bodies. Such a law may help to clear encroachments of rivers, tanks, lakes and other water bodies. Necessary provision is made in the enclosed Bill.
9. The Mysore Tramways Act 1906 (Mysore Act II of 1906).
This Act falling under Entry 13 of List II is now in force only in Mysore Area of the State. As suggested by the One-Man Committee it is proposed to extend it to the whole State.
10. The Mysore Restriction of Meetings near Legislative Assembly Act 1951 (Mysore Act XV of 1951).
For the undisturbed conduct of business of the State Legislative Assembly this Act restricts meetings, assemblies etc. within a distance of half a mile from the place of meetings of the Legislative Assembly of the then State of Mysore. The State Legislature now consists of two Houses. The Government has now decided to hold meetings of the Houses of the State
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Legislature outside Bangalore also. As suggested by the One-man Committee it is proposed to extend this Act through out the State with suitable amendments.
11. The Mysore Transfer of Property (Extension to Agricultural lands) Act 1951 (My sore Act XXXII of 1951).
This Act which is in force in Mysore Area of the State provides for application of the Transfer of Property Act 1882 (Central Act IV of 1882) to transfer of agricultural lands in the Mysore Area of the State. Transfer of Property Act was made applicable to transfer of agricultural lands in Gulburga Area of the State by section 3 of Land Reforms Act 1961. Transfer of Property Act is in force in the whole State. As suggested by the One-Man Committee it is proposed to extend this Act to the whole State so that Transfer of Property Act is applicable to transfer of agricultural lands through out the State. The words "except Bellary district" occurring in section 1(2) of the Act have been deleted by sub-section (3) of section 4 of Mysore Act 14 of 1955.
12. The My sore Contract (Extension to Agricultural lands) Act 1954 (My sore Act 29 of 1954).
This Act which is in force in Mysore area of the State provides for application of the Indian Contract Act 1872 (Central Act IX of 1872) to contracts relating to agricultural lands as they apply to other lands in Mysore Area of the State. Indian Contract Act is in force in the whole State. As suggested by the One-man Committee it is proposed to extend this Act to the whole State. The words "except Bellary district" occurring in section 1(2) of the Act have been deleted by sub- section (3) of section 4 of Mysore Act 14 of 1955.
Hence, the Bill.
[L.C. Bill No. 1 of 2009, File No. Samvyashae 19 Shasana 2009]
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KARNATAKA ACT NO. 26 OF 2011
(First published in the Karnataka Gazette Extra-ordinary on the twenty sixth day of April, 2011)
THE KARNATAKA REPEALING AND AMENDING (REGIONAL LAWS) ACT, 2009
(Received the assent of the Governor on the fifteenth day of April, 2011) An Act to repeal certain regional laws and to amend certain other laws in force in the State. Whereas it is expedient to repeal certain regional laws in force in one or other Areas of the State and to amend certain such and other laws in force in the State. Be it enacted by the Karnataka State Legislature in the Sixtieth year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Karnataka Repealing and Amending (Regional Laws) Act, 2009.
(2) It shall come into force at once.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "regional laws" mean laws in force in the former States of Bombay, Coorg, Hyderabad, Madras and Mysore immediately before 1stNovember 1956, and continued in force under section 119 of the States Reorganization Act 1956 (Central Act 37 of 1956) in the respective Areas of those States which are now part of Karnataka State; and
(b) "Schedule" means a Schedule annexed to this Act.
3. Repeal of certain laws.- The regional laws specified in Parts A to E of the First Schedule as in force in the respective Areas of the State are hereby repealed.
4. Amendment of certain laws .- The laws specified in the Second Schedule are hereby amended to the extent and in the manner mentioned therein.
5. Savings.- (1) The repeal by this Act of any regional law shall not affect any other law in which the repealed law has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognized or derived by, in or from any law hereby repealed; nor shall the repeal by this Act of any regional law revive or restore any office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure, merger or other matter or thing not now existing or in force;
nor shall the repeal of the Appropriation Acts by this Act affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any
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authority and such audit, accounting, investigation, inquiry or action could be taken and or continued as if the said Acts are not repealed by this Act;
nor shall the repeal of any regional law shall affect any proceedings initiated or to be initiated under that law before any court or other authority to challenge, or to enforce, the rights conferred by that law and those proceedings shall be continued and disposed off in accordance with that law as if the said law is not repealed by this Act.
(2) For the removal of doubts it is hereby declared that where this Act repeals any regional law by which,-
(i) the text of any other law, was amended by the express addition, omission, insertion or substitution of any matter, or extended to any area of the State, the repeal shall not affect the continuance of any such amendment or extension made by the law so repealed and in operation at the commencement of this Act;
(ii) any action taken (including any rule or order or bye-law or regulation made or any tax or cess or fee assessed or collected) by the Government or any other authority has been validated or saved or proceedings before one authority has been transferred to another authority or any declaration has been made or any merger, or extension or restoration or restoration has taken place or any direction has been given, the repeal shall not affect the operation of such validation or saving or transfer or declaration or direction or merger, or extension and in operation at the commencement of this Act; and
(iii) any other law has been amended or repealed or extended to the State of Karnataka or any part thereof with or without some consequential or transitory or saving provisions the repeal shall not affect the operation of such amendment, repeal, extension or provision and in operation at the time of commencement of this Act.
(3) The provisions of sections 6, 8 and 24 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of repeal and amendment of a law by this Act.
FIRST SCHEDULE
(See section 3)
REPEALED REGIONAL LAWS
PART 'A'
BELGAUM AREA REGIONAL LAWS
| Sl. No. | Year | Act No. | Short Title |
| 1. | 1827 | IV | Civil Courts (Law to be observed). (Regulation IV of 1827) |
| 2. | 1827 | XII | Police (Duties and Powers of Magistrates) (Regulation XII of 1827) |
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| Sl. No. | Year | Act No. | Short Title |
| 3. | 1827 | XXII | Military Authority (Assistance to Marching Troops) (Regulation XXII of 1827) |
| 4. | 1830 | VII | Southern Maratha County (Dharwar District) (Regulation VII of 1830) |
| 5. | 1891 | VIII | Easements (Extending Act, 5 of 1882). (Act VIII of 1891) |
| 6. | 1894 | XV | The Engineers’ Certificates Validation Act, 1894 (Act XV of 1894) |
| 7. | 1862 | IV | The Markets and Fairs Act, 1862 (Act IV of 1862) |
| 8. | 1863 | II | The Exemptions from Land-revenue (No.1) Act, 1863 (Act II of 1863) |
| 9. | 1863 | III | The Satara, Sholapur and Southern Maratha Country Laws Act, 1863 (Act III of 1863) |
| 10. | 1864 | II | The Bombay Steam Vessels Act, 1864 (Act II of 1864) |
| 11. | 1865 | III | The Act for Avoiding Wagers (Amendment) Act, 1865 (Act III of 1865) |
| 12. | 1867 | VII | The Bombay District Police Act, 1867 (Act VII of 1867) |
| 13. | 1868 | II | The Bombay Ferries Act, 1868 (Act II of 1868) |
| 14. | 1874 | II | The Civil Jails Act, 1874 (Act II of 1874) |
| 15. | 1879 | VI | The Bombay Port Trust Act 1879 (Act VI of 1879) |
| 16. | 1883 | I | The Bombay High-way Act, 1883 (Act I of 1883) |
| 17. | 1883 | V | The Bombay Public Authorities Seals Act, 1883 (Act V of 1883) |
| 18. | 1901 | VI | The Bombay Land Revenue Code (Amendment) Act, 1901 (Act VI of 1901) |
| 19. | 1904 | I | The Bombay General Clauses Act, 1904 (Act I of 1904) |
| 20. | 1912 | II | The Societies Registration (Amendment) Act, 1912 (Act II of 1912) |
| 21. | 1912 | VII | The Bombay Smoke Nuisances Act, 1912 (Act VII of 1912) |
| 22. | 1912 | XII | The Bombay Abkari (Amendment)Act, 1912 (Act XII of 1912) |
| 23. | 1912 | XIII | The Indian Limitation (Amendment) Act, 1912 (Act XIII of 1912) |
| 24. | 1913 | IV | The Bombay Land Revenue (Amendment) Act, 1913 (Act IV of 1913) |
| 25. | 1915 | III | The Bombay Decentralization Act, 1915 (Act III of 1915) |
| 26. | 1918 | VI | The Bombay disqualification of Aliens Act 1918 (Act VI of 1918) |
| 27. | 1922 | III | The Bombay Cotton Contracts Control (War Provisions) Repeal Act, 1922 (Act III of 1922) |
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| Sl. No. | Year | Act No. | Short Title |
| 28. | 1925 | VIII | The Bombay Securities Contracts Control Act, 1925 (Act VIII of 1925) |
| 29. | 1930 | VI | The Provinicial Small Cause Courts (Bombay Amendment) Act, 1930 (Act VI of 1930) |
| 30. | 1931 | V | The Cattle-trespass (Bombay Amendment) Act, 1931 (Act V of 1931) |
| 31. | 1932 | II | The Bombay Finance Act, 1932 (Act II of 1932) |
| 32. | 1932 | IX | The Provincial Small Cause Courts (Bombay Amendment) Act, 1932 (Act IX of 1932) |
| 33. | 1933 | II | The Bombay (District) Tobacco Act, 1933 (Act II of 1933) |
| 34. | 1933 | VI | The Bombay Village Panchayats Act, 1933 (Act VI of 1933) |
| 35. | 1934 | IX | The Bombay Trade Disputes Conciliation Act, 1934 (Act IX of 1934) |
| 36. | 1935 | XXIX | The Bombay Criminal Procedure (Elections Offences) Amendment Act, 1935 (Act XXIX of 1935) |
| 37. | 1936 | XV | The Indian Lunacy Bombay District Municipal and Bombay Municipal Boroughs (Amendment) Act, 1936 (Act XV of 1936) |
| 38. | 1936 | XX | The Bombay Opium Smoking Act, 1936 (Act XX of 1936) |
| 39. | 1937 | VI | The Indian Limitation (Bombay Amendment) Act, 1937 (Act VI of 1937) |
| 40. | 1938 | XV | The Indian Lunacy (Bombay Audit Act 1938 (Act XV of 1938) |
| 41. | 1938 | XIX | The Bombay Probation of Offenders Act, 1938 (Act XIX of 1938) |
| 42. | 1938 | XXII | The Bombay Forfeited Lands Restoration Act, 1938 (Act XXII of 1938) |
| 43. | 1938 | XXVI | The Bombay Medical Practitioners’ Act, 1938 (Act XXVI of 1938) |
| 44. | 1939 | IX | The Bombay Gas Supply Act, 1939 (Act IX of 1939) |
| 45. | 1939 | XXVI | The Bombay Fodder and Grain Control Act, 1939 (Act XXVI of 1939) |
| 46. | 1943 | XIV | The Bombay Increase of Stamp Duties Act, 1943 (Act XIV of 1943) |
| 47. | 1945 | XI | The Tobacco Duty (Town of Bombay) Act, 1857, and the Bombay (District) Tobacco Act, 1933 (Suspension) Act, 1945 (XI of 1945) |
| 48. | 1946 | XVIII | The Indian Electricity (Bombay Amendment) Act, 1946 (Act XVIII of 1946) |
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| Sl. No. | Year | Act No. | Short Title |
| 49. | 1946 | XX | The Bombay Electricity (Special Powers) Act, 1946 (Act XX of 1946) |
| 50. | 1946 | XXVII | The Bombay Cotton (Statistics) Act, 1946 (Act XXVII of 1946) |
| 51. | 1946 | XXVIII | The Prevention of Cruelty to Animals, the Bombay District Police and the City of Bombay Police (Amendment) Act, 1946 (Act XXVIII of 1946) |
| 52. | 1946 | XXX | The Code of Criminal Procedure (Bombay Amendment) Act, 1946 (Act XXX of 1946) |
| 53. | 1947 | VII | The Motor Vehicles (Bombay Amendment) Act, 1947 (Act VII of 1947) |
| 54. | 1947 | XVII | The Prisoners (Bombay Amendment) Act, 1947 (Act XVII of 1947) |
| 55. | 1947 | XXIV | The Court-fees (Bombay Amendment) Act, 1946 (Act XXIV of 1947) |
| 56. | 1947 | XXVII | The Bombay (Emergency Powers) Whipping Act, 1947 (Act XXVII of 1947) |
| 57. | 1947 | XXXIV | The Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947 (XXXIV of 1947) |
| 58. | 1947 | XXXVI | The Bombay Essential Supplies (Temporary Powers) and the Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act, 1947 (XXXVI of 1947) |
| 59. | 1947 | XLIV | The Board of Indian Systems of Medicine (Extension of Term) Act, 1947 (XLIV of 1947) |
| 60. | 1947 | XLVII | The Waste Lands (Claims) (Bombay Repeal) Act, 1947 (XLVII of 1947) |
| 61. | 1947 | LVIII | The Bombay Rationing (Preparatory and Continuance) Measures Act, 1947 (LVIII of 1947) |
| 62. | 1948 | XXXII | The Code of Criminal Procedure (Bombay Amendment) Act, 1948 (XXXII of 1948) |
| 63. | 1948 | XXXIII | The Bombay Land Requisition Act, 1948 (XXXIII of 1948) |
| 64. | 1948 | XLII | The Court-fees (Bombay Amendment) Act, 1948 (XLII of 1948) |
| 65. | 1948 | XLVI | The Code of Criminal Procedure (Bombay Second Amendment) Act, 1948 (XLVI of 1948) |
| 66. | 1948 | L | The Indian Tramways (Bombay Amendment) Act 1948 (Act L of 1948) |
| 67. | 1948 | LIII | The Societies Registration (Bombay Amendment) Act, 1948 |
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| Sl. No. | Year | Act No. | Short Title |
| (LIII of 1948) | |||
| 68. | 1948 | LXII | The Indian Forest (Bombay Amendment) Act, 1948 (LXII of 1948) |
| 69. | 1948 | LXXVIII | The Code of Criminal Procedure (Bombay Third Amendment) Act, 1948 (LXXVIII of 1948) |
| 70. | 1949 | VI | The Agriculturists’ Loans and the Bombay Non-Agriculturists’ Loans (Amendment) Act, 1949 (VI of 1949) |
| 71. | 1949 | VII | The Prisoners (Bombay Amendment) Act, 1949 (VII of 1949) |
| 72. | 1949 | XV | The Bombay Nursing Homes Registration Act 1949 (Act XV of 1949). |
| 73. | 1949 | XXII | The Bombay Seals Act, 1949 (XXII of 1949) |
| 74. | 1949 | XXXIV | The Court-fees (Bombay Amendment) Act, 1949 (XXXIV of 1949) |
| 75. | 1949 | XXXV | The Bombay Land Acquisition Officers Proceeding Validation Act, 1949 (XXXV of 1949) |
| 76. | 1949 | LVI | The Indian Stamp (Bombay Amendment) Act, 1949 (LVI of 1949) |
| 77. | 1950 | III | The Bombay Appropriation Act, 1950 (III of 1950) |
| 78. | 1950 | IV | The Bombay Merged States (Laws) Act, 1950 (IV of 1950) |
| 79. | 1950 | V | The Bombay Medical Practioners’ (Amendment) Act, 1950 (V of 1950) |
| 80. | 1950 | XVII | The Bombay Local Authorities Adult Franchise and Removal of Reservation of Seats Act, 1950 (XVII of 1950) |
| 81. | 1950 | XXII | The Bombay Merged Areas Enclaves and Specified Areas (Amendment of Laws) Act, 1950 (XXII of 1950) |
| 82. | 1950 | XXIV | The Bombay Local Authorities Census Expenses Contribution Act 1950 (Act XXIV of 1950) |
| 83. | 1950 | XXVIII | The Land Acquisition (Bombay Commissioners (Abolition of Office) Act, 1950 (XXVIII of 1950) |
| 84. | 1950 | XXXIV | The Cattle-trespass and Bombay District Police (Amendment) Act, 1950 (XXXIV of 1950) |
| 85. | 1950 | LI | The Bombay (Supplementary) Appropriation Act, 1950 (LI of 1950) |
| 86. | 1950 | LVII | The Provincial Small Cause Courts (Bombay Amendment) Act, 1950 (LVII of 1950) |
| 87. | 1951 | IV | The Bombay Appropriation Act, 1951 (IV of 1951) |
| 88. | 1951 | V | The Bombay (Supplementary) Appropriation Act, 1951 |
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| Sl. No. | Year | Act No. | Short Title |
| (V of 1951) | |||
| 89. | 1951 | XV | The Bombay Special Suits and Proceedings Validating Act, 1951 (XV of 1951) |
| 90. | 1951 | XX | The Code of Criminal Procedure (Bombay Amendment) Act, 1951 (XX of 1951) |
| 91. | 1951 | XXXV | The Bombay (Second Supplementary) Appropriation Act, 1951 (XXXV of 1951) |
| 92. | 1951 | XXXIX | The Bombay (Second) Repealing and Amending Act, 1951 (XXXIX of 1951) |
| 93. | 1951 | XLIV | The Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1951 (XLIV of 1951) |
| 94. | 1952 | I | The Bombay (First Supplementary) Appropriation Act, 1952 (I of 1952) |
| 95. | 1952 | IV | The Bombay Appropriation (Vote on Account) Act, 1952 (IV of 1952) |
| 96. | 1952 | VI | The Code of Criminal Procedure (Bombay Amendment) Act, 1952 (VI of 1952) |
| 97. | 1952 | X | The Bombay Appropriation Act, 1952 (X of 1952) |
| 98. | 1952 | XVIII | The Bombay (Second Supplementary) Appropriation Act, 1952 (XVIII of 1952) |
| 99. | 1952 | XXXI | The Bombay Displaced Persons Premises Control and Regulation Act, 1952 (XXXI of 1952) |
| 100. | 1953 | I | The Bombay (Supplementary) Appropriation Act, 1953 (I of 1953) |
| 101. | 1953 | VI | The Bombay Appropriation Act, 1953 (VI of 1953) |
| 102. | 1953 | XVI | The Industrial Disputes (Appellate Tribunal) (Bombay Amendment) Act, 1953 (XVI of 1953) |
| 103. | 1953 | XVII | The Gandhi National Memorial Fund (Local Authorities’ Donations) Act, 1953 (XVII of 1953) |
| 104. | 1953 | XXV | The Indian Forest (Bombay Amendment) Act, 1953 (XXV of 1953) |
| 105. | 1953 | XXVII | The Prisons (Bombay Amendment) Act 1953 (XXVII of 1953) |
| 106. | 1953 | XXXII | The Prevention of Cruelty to Animals (Bombay Amendment) Act, 1953 (XXXII of 1953) |
| 107. | 1953 | L | The Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 (L of 1953) |
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| Sl. No. | Year | Act No. | Short Title |
| 108. | 1953 | LI | The Bombay (Second Supplementary) Appropriation Act, 1953 (LI of 1953) |
| 109. | 1953 | LIV | The Bombay Khar Lands (Amendment) Act, 1953 (LIV of 1953) |
| 110. | 1954 | VIII | The Bombay Separation of Judicial and Executive Functions (Supplementary) Act, 1954 (VIII of 1954) |
| 111. | 1954 | X | The Bombay Sales Tax (Amendment) Act, 1953 (X of 1954) |
| 112. | 1954 | XI | The Bombay Local Boards (Amendment) Act, 1954 (XI of 1954) |
| 113. | 1954 | XII | The Court Fees (Bombay Amendment) Act, 1954 (XII of 1954) |
| 114. | 1954 | XIII | The Bombay (Supplementary) Appropriation Act, 1954 (XIII of 1954) |
| 115. | 1954 | XVII | The Bombay Appropriation Act, 1954 (XVII of 1954) |
| 116. | 1954 | XIX | The Bombay Provincial Municipal Corporations (Amendment) Act, 1954 (XIX of 1954) |
| 117. | 1954 | XXI | The Bombay Repealing and Amending Act, 1954 (XXI of 1954) |
| 118. | 1954 | XXII | The Bombay State Guarantees Act 1954 (Act XXII of 1954) |
| 119. | 1954 | XXIII | The Bombay Agricultural Produce Markets (Amendment) Act, 1954 (XXIII of 1954) |
| 120. | 1954 | XXVII | The Bombay City Land Revenue and Revenue Tribunal (Amendment) Act, 1954 (XXVII of 1954) |
| 121. | 1954 | XXX | The Bombay State Universities (Amendment) Act 1954 (XXX of 1954) |
| 122. | 1954 | XXXI | The Motor Vehicles (Bombay Amendment) Act, 1954 (XXXI of 1954) |
| 123. | 1954 | XXXVIII | The Dekkhan Agriculturists’ Relief (suits and Applications) Validation Act, 1954 (XXXVIII of 1954) |
| 124. | 1954 | XLVI | The Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1954 (XLVI of 1954) |
| 125. | 1954 | XLIX | The Bombay (Second Supplementary) Appropriation Act, 1954 (XLIX of 1954) |
| 126. | 1954 | LIV | The Bombay Municipal Boroughs (Amendment) Act, 1954 (LIV of 1954) |
| 127. | 1954 | LVIII | The Bombay Amending Act, 1954 (LVIII of 1954) |
| 128. | 1954 | LXI | The Bombay Medical Practioners’ (Amendment) Act, 1954 (LXI of 1954) |
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| Sl. No. | Year | Act No. | Short Title |
| 129. | 1954 | LXV | The Industrial Disputes (Appellate Tribunal) (Bombay Amendment) Act, 1954 (LXV of 1954) |
| 130. | 1954 | LXXIII | The Bombay Co-operative Societies (Amendment) Act, 1954 (LXXIII of 1954) |
| 131. | 1954 | I | The Essential supplies (Temporary Powers Scheduled Areas) Amendment Regulation 1954 (Regulation I of 1954) |
| 132. | 1955 | II | The Bombay Repealing and Amending Act, 1955 (II of 1955) |
| 133. | 1955 | III | The Bombay (Supplementary) Appropriation Act, 1955 (III of 1955) |
| 134. | 1955 | IV | The Bombay Appropriation Act, 1955 (IV of 1955) |
| 135. | 1955 | XI | The Bombay Appropriation (Excess Expenditure) Act, 1955 (XI of 1955) |
| 136. | 1955 | XVI | The Provincial Small Cause Courts (Suits Validation Act, 1955 (XVI of 1955) |
| 137. | 1955 | XXIV | The Indian Forest (Bombay Amendment) Act, 1955 (XXIV of 1955) |
| 138. | 1955 | XXIX | The Bombay (Second) Repealing and Amending Act, 1955 (XXIX of 1955) |
| 139. | 1955 | XXXIII | The Bombay (Second Supplementary) Appropriation Act, 1955 (XXXIII of 1955) |
| 140. | 1955 | XXXV | The Bombay District Municipal and Municipal Boroughs (Amendment) Act, 1955 (XXXV of 1955) |
| 141. | 1955 | XXXIX | The Code of Criminal Procedure (Bombay Amendment) Act, 1955 (XXXIX of 1955) |
| 142. | 1955 | XLI | The Bombay Appropriation (Second Excess Expenditure) Act, 1955 (XLI of 1955) |
| 143. | 1955 | XLIII | The Bombay Local Boards and Village Panchayats (Amendment) Act, 1955 (XLIII of 1955) |
| 144. | 1955 | XLIX | The Bombay Industrial Relations (Amendment) Act, 1955 (XLIX of 1955) |
| 145. | 1956 | IV | The Bombay Supplementary Appropriation Act, 1956 (IV of 1956) |
| 146. | 1956 | X | The Indian Forest (Bombay Amendment) Act, 1956 (X of 1956) |
| 147. | 1956 | XI | The Societies Registration (Bombay Amendment) Act, 1956 (XI of 1956) |
14
| Sl. No. | Year | Act No. | Short Title |
| 148. | 1956 | XIV | The Bombay Appropriation Act, 1956 (XIV of 1956) |
| 149. | 1956 | XV | The Bombay Motor Vehicles Tax and the Motor Vehicles (Amendment) Act, 1956 (XV of 1956) |
| 150. | 1956 | XVII | The Indian Forest (Bombay Second (Amendment) Act, 1956 (XVII of 1956) |
| 151. | 1956 | XXV | The Bombay Appropriation (Excess Expenditure) Act, 1956 (XXV of 1956) |
| 152. | 1956 | XXXVIII | The Bombay Molasses (Control) Act 1956 (Act XXXVIII of 1956 |
| 153. | 1956 | XLIV | The Bombay (Second Supplementary) Appropriation Act, 1956 (XLIV of 1956) |
PART 'B'
COORG DISTRICT AREA REGIONAL LAWS
| Sl. No. | Year | Act No. | Short Title |
| 1. | 1915 | I | The Excise Regulation, 1915 (Regulation I of 1915) |
| 2. | 1935 | II | The Coorg Stamp (Amendment) Act, 1935 (Coorg Act No. II of 1935). |
| 3. | 1936 | III | The Coorg Agriculturists’ Loans (Amendment) Act, 1936 (Coorg Act No. III of 1936). |
| 4. | 1940 | VI | The Coorg Transfer of Functions Act, 1940 (Coorg Act No. VI of 1940) |
| 5. | 1945 | I | Coorg Stamp (Amendment) Act, 1945 (Coorg Act No. I of 1945). |
| 6. | 1949 | IV | The Coorg Medical Degrees (Coorg Amendment) Act, 1949 (Coorg Act No. IV of 1949). |
| 7. | 1952 | I | The Coorg Ministers (Salaries and Allowances) Act, 1952 (Coorg Act No. I of 1952). |
| 8. | 1952 | II | The Coorg Legislative Assembly (Speaker’s and Deputy Speaker’s Emoluments) Act, 1952 (Coorg Act No. II of 1952). |
| 9. | 1952 | III | The Coorg Legislative Assembly (Members’ Emoluments) Act, 1952 (Coorg Act No. III of 1952). |
| 10. | 1952 | IV | The Coorg Appropriation Act, 1952. (Coorg Act No. IV of 1952) |
| 11. | 1953 | I | The Coorg Courts (Amendment) Act, 1953 (Coorg Act No. I of 1953) |
15
| Sl. No. | Year | Act No. | Short Title |
| 12. | 1953 | VIII | The Coorg Courts (Second Amendment) Act, 1953 (Coorg Act No. VIII of 1953) |
| 13. | 1955 | II | The Coorg Agricultural Income Tax (Amendment) Act, 1955 (Coorg Act No. II of 1955) |
| 14. | 1955 | III | The Coorg State Contingency Fund Act, 1955 (Coorg Act No. III of 1955) |
| 15. | 1955 | IV | The Coorg Appropriation Act, 1955 (Coorg Act No. IV of 1955) |
| 16. | 1955 | V | The Coorg Appropriation (No 2) Act, 1955 (Coorg Act No. V of 1955) |
| 17. | 1955 | VI | The Coorg Building (Lease and Rent Control (Amendment) Act, 1955 (Coorg Act No. VI of 1955) |
| 18. | 1955 | VII | The Coorg Municipal Regulation (Amendment) Act, 1955 (Coorg Act No. VII of 1955) |
| 19. | 1955 | IX | The Coorg Legislative Assembly (Speaker’s and Deputy Speaker’s Emoluments) (Amendment) Act, 1955 (Coorg Act No. IX of 1955) |
| 20. | 1955 | X | The Coorg Ministers (Salaries and Allowances) (Amendment) Act, 1955 (Coorg Act No. X of 1955) |
| 21. | 1955 | XI | The Coorg Repealing and Amending Act 1955 (Coorg Act XI of 1955) |
| 22. | 1956 | VI | The Coorg Co-operative Societies (Amendment) Act, 1956 (Coorg Act No.VI of 1956) |
| 23. | 1956 | IX | The Coorg Municipal Regulation (Amendment) Act, 1956 (Coorg Act No. IX of 1956) |
PART 'C'
GULBARGA AREA REGIONAL LAWS
| Sl. No. | Year | Act No. | Short Title |
| 1. | 1308 | III | The General Clauses Act (1308 F. III) |
| 2. | 1308 | IV | The Government Demands Act (1308 F. IV) |
| 3. | 1309 | VII | The Impressions Evidence Act (1309) F. VII) |
| 4. | 1313 | I | Prevention of Cruelty to Animals Act (1313 F. I) |
| 5. | 1314 | I | The Conferring of Powers for Summoning Witnesses Act (1314 F.I) |
| 6. | 1314 | II | The Hyderabad Ferries Act (1314 F.II) |
16
| Sl. No. | Year | Act No. | Short Title |
| 7. | 1314 | IV | The Protection of Nazims and Servants Act. (1314 F. IV) |
| 8. | 1321 | I | The Railways, Government Irrigation Sources and other Public Buildings Protection Act 1321 F.I) |
| 9. | 1329 | XVI | The Hyderabad Eunuchs Act (1329 F. XVI) |
| 10. | 1330 | II | The Government Securities Act (1330 F.II) |
| 11. | 1333 | I | The Unclaimed Property Act (1333 F. I) |
| 12. | 1337 | III | The High Court Act (1337 F.III) |
| 13. | 1338 | I | The Hyderabad Surrah, Glanders, Farcy and Epizootic Lyphangitis Prevention Act. (1338 F.I) |
| 14. | 1347 | I | The Hindu Widows’ Marriage Act. (1347 F.I) |
| 15. | 1348 | XII | The Hyderabad Public Security Act. (1348 F. XII) |
| 16. | 1350 | XI | The Hyderabad Power Alcohol Act (1350 F. XI) |
| 17. | 1350 | XXI | The Non-Mulki Prostitutes and Dancing Girls Act. (1350 F.XXI) |
| 18. | 1353 | VII | The Securities Contracts Regulation Act (1353 F. VII) |
| 19. | 1353 | IX | The Bhagelas Contracts Act. (1353 F. IX) |
| 20. | 1356 | II | The Customs Act. (1356 F. II) |
| 21. | 1358 | III | The Foreign Exchange Regulation Ordinance (Repealing) Regulation, (1358 F.III) |
| 22. | 1358 | VI | The Hyderabad Currency (Repeal of Ordinances) Regulation, (1358 F.VI) |
| 23. | 1358 | IX | The Foreigners’ Registration (Amendment) (Repealing) Regulation, (1358 F. IX) |
| 24. | 1358 | X | The Hyderabad Constituent Assembly (Preparation of Electoral Rolls) Regulation, (1358 F.X) |
| 25. | 1358 | XVII | The Authoritative Text Regulation, (1358 F. XVII) |
| 26. | 1358 | XXV | The Indian Union Police Force Regulation, (1358 F. XXV) |
| 27. | 1358 | XLI | The Sarf-e-Khas (Merger) Regulation, (1358 F.XLI) |
| 28. | 1358 | XLIII | The Vetti and Begar (Prohibition) Regulation (1358 F. XLIII) |
| 29. | 1358 | XLIX | The Hyderabad Horse Racing and Betting Tax Regulation (1358 F. XLIX) |
| 30. | 1358 | LXV | The Hyderabad Constituent Assembly (Revision and Publication of Electoral Rolls) Regulation, (1358 F. LXV) |
| 31. | 1358 | I | The Hyderabad Legislative Assembly (Repeal) A’in, (1358 F.I) |
| 32. | 1359 | III | The Tribal Areas Regulation Act (1359 F. III ) |
| 33. | 1359 | VI | The Hyderabad Constituent Assembly (Election and Election |
17
| Sl. No. | Year | Act No. | Short Title |
| Petitions) Regulation, (1359 F. VI) | |||
| 34. | 1359 | VII | The Government of Hyderabad (Construction of References) Regulation, (1359 F. VII) |
| 35. | 1359 | XV | The Hyderabad Elections Inquiries Extension of Application) Regulation, (1359 F. XV) |
| 36. | 1359 | XIX | The Hyderabad Constituent Assembly (Transferred Villages) Regulation, (1359 F. XIX) |
| 37. | 1359 | XXIV | The Hyderabad Indian Currency (Legal Tender) Regulation, (1359 F. XXIV) |
| 38. | 1359 | XXVII | The Music in the Neighbourhood of Mosques (Repeal of Restriction) Regulation, (1359 F. XXVII) |
| 39. | 1950 | III | The Hyderabad Land Improvement Loans Act, (1950. III.) |
| 40. | 1950 | V | The Notice of Religious Ceremonies (Repeal of Requirements) Act, (1950 V) |
| 41. | 1950 | VII | The Hyderabad Slaughter of Animals Act, (1950 VII.) |
| 42. | 1950 | VIII | The Hyderabad Weekly Holiday (Substitution of Sunday for Friday) Act, (1950 VIII.) |
| 43. | 1950 | IX | The Hyderabad State Appropriation Act, (1950 IX.) |
| 44. | 1950 | XVIII | The Hyderabad General Clauses (Amendment and Supplementary Act, (1950 XVIII.) |
| 45. | 1950 | XXIX | The Hyderabad (Language of Judgments and Orders) Act, (1950 XXIX.) |
| 46. | 1950 | XXXV | The Hyderabad District Officers (Change of Designation and Construction of References) Act, (1950 XXXV.) |
| 47. | 1951 | XII | The Hyderabad High Court (Abolition of Original Jurisdiction) Act, (1951 XII.) |
| 48. | 1951 | XV | The Hyderabad State Appropriation Act, (1951 XV.) |
| 49. | 1951 | XVI | The Hyderabad State Appropriation (No. 2) Act, (1951 XVI.) |
| 50. | 1951 | XVIII | The Hyderabad Absorbed Enclaves Act, (1951 XVIII) |
| 51. | 1951 | XXI | The Hyderabad Payment of Taxes (Transfer of Property) Act, (1951 XXI.) |
| 52. | 1951 | XXVIII | The Hyderabad Improved Seeds and Seedlings Act, (1951 XXVIII.) |
| 53. | 1952 | VII | The Hyderabad General Sales Tax (Second Amendment) Act, (1952 VII) |
18
| Sl. No. | Year | Act No. | Short Title |
| 54. | 1952 | XI | The Hyderabad State Appropriation Act, (1952 XI) |
| 55. | 1952 | XIV | The Hyderabad State Appropriation (Vote on Account) Act, (1952 XIV) |
| 56. | 1952 | XVII | The Hyderabad Salaries of Ministers Act, (1952 XVII) |
| 57. | 1952 | XV III | The Hyderabad Legislative Assembly (Speaker and Deputy Speaker’s Salaries and Allowances) Act, (1952 XVIII) |
| 58. | 1952 | XIX | The Hyderabad Legislative Assembly (Member’s Salaries and Allowances) Act, (1952 XIX) |
| 59. | 1952 | XX | The Hyderabad Public Service Commission Regulation (Repealing) Act, (1952 XX) |
| 60. | 1952 | XXII | The Security Regulation (Repealing) Act, (1952 XXII) |
| 61. | 1952 | XXIII | The Hyderabad State Appropriation Act, (1952 XXIII) |
| 62. | 1952 | XXIX | The Hyderabad Allowances of Ministers Act, (1952 XXIX) |
| 63. | 1952 | XXXIV | The Hyderabad State Supplementary Appropriation Act, (1952 XXXIV) |
| 64. | 1952 | XXXVI | The Hyderabad Labour Housing Act (1952 XXXVI) |
| 65. | 1952 | XXXVIII | The Committees of Inquiry (Evidence) (Repealing) Act, (1952 XXXVIII) |
| 66. | 1952 | XLIII | The Hyderabad Contingency Fund Act, (1952 XLIII) |
| 67. | 1952 | XLV | The Hyderabad Agriculture Improvement Fund Act, (1952 XLV) |
| 68. | 1952 | XLVIII | The Hyderabad (Application of Central Acts) Act, (1952 XLVIII) |
| 69. | 1953 | I | The Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, (1953 I) |
| 70. | 1953 | II | The Hyderabad State Appropriation Act, (1953 II) |
| 71. | 1953 | III | The Hyderabad State Supplementary Appropriation Act, (1953 III) |
| 72. | 1953 | V | The Nullification of Transfers Regulation (Repealing) Act, (1953 V) |
| 73. | 1953 | X | The Hyderabad General Sales Tax (Amendment) Act, (1953 X) |
| 74. | 1953 | XII | The Hyderabad Probation of Offenders Act, (1953 XII) |
| 75. | 1953 | XIII | The Wali-ud-dowla Succession (Decision of Disputes) (Repealing) Act, (1953 XIII) |
| 76. | 1953 | XIV | The Restriction of Cash Crops Cultivation Regulation (Repealing) Act, (1953 XIV) |
| 77. | 1954 | I | The Hyderabad Agricultural Income-tax (Amendment) Act, (1954 I) |
19
| Sl. No. | Year | Act No. | Short Title |
| 78. | 1954 | II | The Hyderabad Agricultural Income-tax (Validity of Notices) Act, (1954 II) |
| 79. | 1954 | VII | The Hyderabad State Supplementary Appropriation Act, (1954 VII) |
| 80. | 1954 | VIII | The Hyderabad State Supplementary Appropriation Act, (No 2) (1954 VIII) |
| 81. | 1954 | IX | The Hyderabad State Appropriation Act, (1954 IX) |
| 82. | 1954 | XXI | The Hyderabad Land Acquisition (Amendment) Act, (1954 XXI) |
| 83. | 1954 | XXXI | The Hyderabad State Supplementary Appropriation Act, (1954 XXXI) |
| 84. | 1955 | I | The Hyderabad State Supplementary Appropriation Act, (1955 I) |
| 85. | 1955 | II | The Hyderabad State Appropriation Act, (1955 II) |
| 86. | 1955 | V | The Hyderabad Suits Against the Government (Repealing) Act, (1955 V) |
| 87. | 1955 | XVI | The Hyderabad Public Service Commission (Extension of Functions) Act, (1955 XVI) |
| 88. | 1955 | XVIII | The Hyderabad Legislative Assembly (Prevention of Disqualification) Act, (1955 XVIII) |
| 89. | 1956 | IV | The Hyderabad State Supplementary Appropriation Act, (1956 IV) |
| 90. | 1956 | V | The Hyderabad State Appropriation Act, (1956 V) |
| 91. | 1956 | XI | The Hyderabad Prize Competitions Control and Tax (Repealing) Act, (1956 XI) |
| 92. | 1956 | XX | The Hyderabad Local Government Service (Declaration as State Civil Service) Act, (1956 XX) |
| 93. | 1956 | XXV | Enquiry into Misconduct of Government Officers (Repealing) 1956 (Hyderabad Act XXV of 1956) |
| 94. | 1956 | XXXVI | Abolition of Whipping Act 1956 (XXXVI of 1956) |
| 95. | 1956 | XLIV | The Hyderabad Mining Settlement Act 1956 (XLIV of 1956) |
| 96. | 1956 | XLV | The Motor Vehicles (Hyderabad Amendment) Act 1956 (Hyderabad Act XLV of 1956) |
20
PART 'D'
MANGALORE AND KOLLEGAL AREA REGIONAL LAWS
Sl. No. Year Act No. Short Title
1. 1802 III The Madras Administration of Estates Regulation 1802 (III of 1802)
2. 1802 XIX The Indian Civil Service (Madras) Loans Prohibition Regulation, 1802 ( XIX of 1802)
3. 1802 XXV The Madras Permanent Settlement Regulation, 1802 ( XXV of
1802)
4. 1816 XII The Madras Village-lands Disputes Regulation, 1816 (XII of 1816 )
5. 1819 II The Madras State Prisoners Regulation, 1819 ( II of 1819)
6. 1822 IV The Madras Permanent Settlement (Interpretation) Regulation 1822 (IV of 1822)
7. 1829 V The Madras Hindu Wills Regulation, 1829 (V of 1829)
8. 1831 V The Madras Stamp Penalties Regulation, 1831 (V of 1831)
9. 1831 X The Madras Sale of Minors' Estates Regulation, 1831 (X of 1831)
10. 1881 XVIII The Central Provinces Land-revenue Act, 1881 (XVIII of 1881)
11. 1925 XXXV The Madras, Bengal and Bombay Children (Supplementary) Act, 1925 (XXXV of 1925 )
12. 1940 VIII The Madras (Excluded Areas) Coinage Regulation, 1940 (VIII of 1940)
13. 1867 I The Madras General Clauses Act, 1867 (I of 1867
14. 1878 VII The Madras Municipal Police Act, 1878 (VII of 1878)
15. 1878 VIII The Madras Coffee - stealing Prevention Act 1878 (VIII of 1878)
16. 1879 I The Madras Cattle-Disease (Amendment) Act, 1879 (I of 1879)
17. 1881 I The Madras Ports Police Act, 1881 (I of 1881)
18. 1888 I The Madras Local Authorities' Loans Act, 1888 (I of 1888)
19. 1889 I The Madras Village Courts Act, 1888 (I of 1889)
20. 1890 II The Madras Canals and Public Feries Act 1890 (II of 1890)
21. 1891 I The Madras General Clauses Act, 1891 (I of 1891)
22. 1897 II The Madras Hereditary Village Offices (Amendment) Act, 1897 (II of
1897)
23. 1900 V The Madras Irrigation Cess (Amendment) Act, 1900 (V of 1900)
24. 1909 IV The Madras Estates Land (Amendment) Act, 1909 (IV of 1909)
25. 1911 IV The Limited Proprietors Act, 1911 (IV of 1911)
26. 1913 II The Madras Irrigation Cess (Amendment) Act, 1913 (II of 1913)
21
Sl. No. Year Act No. Short Title
27. 1914 III The Madras Proprietary Estates, Village Service (Amendment) Act, 1914 (III of 1914)
28. 1914 VIII The Madras Decentralization Act, 1914 (VIII of 1914)
29. 1915 I The Madras Outports Landing and Shipping Fees (Amendment) Act, 1915 (I of 1915)
30. 1919 V The Madras Outports Landing and Shipping Fees (Amendment) Act, 1919 (V of 1919)
31. 1919 VII The Madras Forest (Amendment) Act, 1919 (VII of 1919 )
32. 1920 II The Madras Village Courts Amendment) Act, 1919 (II of 1920)
33. 1920 XI An Act to amend the Madras General Clauses Act, 1891 (XI of
1920)
34. 1922 II The Madras District Municipalities and Local Boards (Amendment) Act, 1921 ( II of 1922)
35. 1922 VI The Madras Stamp (Amendment) Act, 1922 (VI of 1922)
36. 1923 VI The Madras Stamp (Further Amendment) Act, 1923 (VI of 1923)
37. 1926 I The Madras Indian Ports (Amendment) Act 1925 (I of 1926)
38. 1926 IV The Madras Village-officers Restoration Act, 1926 (IV of 1926)
39. 1928 IV The Madras Christain Marriages (Validation) Act 1928 (IV of 1928)
40. 1929 II The Indian Fisheries (Madras Amendment) Act, 1927 (II of 1929)
41. 1930 VII The Madras Village Offices (Amendment) Act, 1930 (VII of 1930)
42. 1930 X The Madras District Municipalities (Amendment) Act, 1930 (X of 1930)
43. 1930 XI The Madras Local Boards (Amendment) Act, 1930 (XI of 1930)
44. 1931 X The Madras Motor Vehicles Taxation (Amendment) Act 1931 (X of 1931)
45. 1934 II The Madras Local Boards and Elementary Education (Amendment) Act, 1934 (II of 1934)
46. 1935 XI The Madras Elementary Education (Amendment) Act, 1935 (XI of 1935)
47. 1935 XVI The Agriculturists' Loans (Madras Amendment) Act, 1935 (XVI of 1935)
48. 1936 XVI The Madras Famine Relief Fund Act, 1936 (XVI of 1936)
49. 1936 XXII The Madras District Municipalities (Amendment) Act, 1936 (XXII of 1936)
50. 1937 III The Madras Probation of Offenders Act, 1936 (III of 1937)
22
Sl. No. Year Act No. Short Title
51. 1938 XIV The Prisons and Indian Lunacy (Madras Amendment) Act, 1938 (XIV of 1938)
52. 1938 XV The Indian Lunacy (Madras Amendment) Act, 1938 (XV of 1938)
53. 1939 II The Madras Elementary Education (Amendment) Act, 1939 (II of 1939)
54. 1939 VII The Canals and Public Ferries (Amendment) Act, 1939 (VII of 1939)
55. 1939 XVIII The Madras Restoration of Village-Officers (Validation) Act, 1939 (XVIII of 1939)
56. 1940 V The Prisons (Madras Amendment) Act, 1940 (V of 1940)
57. 1940 XX The Indian Medical Degrees (Madras Amendment) Act, 1940 (XX of 1940)
58. 1941 V The Madras Christian Marriages Validation Act 1941 (V of 1941)
59. 1941 XI The Madras Prohibition (Supplementary) Act, 1941 (XI of 1941)
60. 1941 XVIII The Madras Proprietary Estates Village - Service and Hereditary Village offices (Amendment) Act, 1941 (XVIII of 1941)
61. 1941 XXIV The Madras Christian Marriage (Second Validation) Act, 1941 (XXIV of 1941)
62. 1942 XIII The Madras Irrigation (Voluntary Cess) Act, 1942 (XIII of 1942)
63. 1942 XIV The Indian Tolls (Madras Amendment) Act, 1942 (XIV of 1942)
64. 1942 XX The Madras City Police, Towns Nuisances and Prevention of Cruelty to Animals (Amendment) Act, 1942 (XX of 1942)
65. 1942 XXIV The Madras City Municipal, District Municipalities and Local Boards (Second Amendment) Act, 1942 (XXIV of 1942)
66. 1942 XXVIII The Madras Hereditary Village-offices (Amendment) Act, 1942 (XXVIII of 1942)
67. 1943 I The Madras Sales of Motor Spirit Taxation (Amendment) Act, 1943 (I of 1943)
68. 1943 IX The Madras Debt Conciliation (Amendment) Act, 1943 (IX of 1943)
69. 1943 XII The Indian Lunacy (Madras Amendment) Act, 1943 (XII of 1943)
70. 1943 XV The Madras Agriculturists Relief (Amendment) Act, 1943 (XV of 1943)
71. 1943 XVI The Madras Stamp (Increase of Duties) Act, 1943 (XVI of 1943)
72. 1943 XXI The Madras Proprietary Estates Village Service and Hereditary Village-offices (Amendment) Act, 1943 (XXI of 1943)
23
Sl. No. Year Act No. Short Title
73. 1945 III The Madras Irrigation Cess (Amendment) Act, 1945 (III of 1945)
74. 1945 XII The Madras Prevention of Couching Act, 1945 (XII of 1945)
75. 1946 XVI The Madras District Municipalities and Local Boards (Second Amendment) Act, 1946 (XVI of 1946)
76. 1947 II The Madras District Municipalities and Local Boards (Amendment) Act, 1947 (II of 1947)
77. 1947 XIV The Madras Estates Communal, Forest and Private Lands (Prohibition of Alienation) Act, 1947 (XIV of 1947)
78. 1947 XVI The Madras Tuberculosis Sanatoria (Regulation of Buildings) Act, 1947 (XVI of 1947)
79. 1947 XVIII The Prisons (Madras Amendment) Act, 1947 (XVIII of 1947)
80. 1947 XIX The Prisons (Madras Amendment) No II Act, 1947 (XIX of 1947)
81. 1947 XXIV The Madras Municipal and Local Boards. (Amendment) Act, 1947 (XXIV of 1947)
82. 1947 XXIX The Madras Probation of Offenders (Amendment) Act, 1947 (XXIX of 1947)
83. 1947 XXXI The Madras Devadasis (Prevention of Dedication) Act, 1947 (XXXI of 1947)
84. 1948 IV The Madras Tobacco Taxation of Sales and Licensing (Re- enacting) Act, 1948 (IV of 1948)
85. 1948 V The Madras Lapsed Acts (Removal of Doubts) Act, 1948 (V of 1948)
86. 1948 VII The Madras Re-enacting (No. I) Act, 1948 (VII of 1948)
87. 1948 VIII The Madras Re-enacting (No. II) Act, 1948 (VIII of 1948)
88. 1948 IX The Madras Re-enacting (No. III Act, 1948 (IX of 1948)
89. 1948 XX The Motor Vehicles (Madras Amendment) Act, 1948 (XX of 1948)
90. 1948 XXIII The Madras Agriculturists Relief (Amendment) Act, 1948 (XXIII of 1948)
91. 1949 V Madras Agriculturists Relief (Amendment) Act, 1949 (V of 1949)
92. 1949 VII The Madras City Police and Garing (Amendment) Act 1949 (VII of 1949)
24
Sl. No. Year Act No. Short Title
93. 1949 X The Madras Re-enacting Act, 1949 (X of 1949)
94. 1949 XVII The Madras Entertainments Tax (Amendment) Act, 1949 (XVII of 1949)
95. 1949 XXI The Prisoners (Madras Amendment) Act, 1949 (XXI of 1949)
96. 1949 XXXIV The Provincial Small Cause Courts (Madras Amendment) Act, 1949 (XXXIV of 1949)
97. 1949 XXXV The Madras Merged States (Laws) Act, 1949 (XXXV of 1949)
98. 1949 XXXVI The Indian Teasure-trove (Madras Amendment) Act, 1949 (XXXVI of 1949)
99. 1949 XLIV The Motor Vehicles (Madras Amendment) Act, 1949 (XLIV of 1949)
100. 1949 XLVII The Madras Cotton (Trade Stocks) Census Act 1949 (XLVII of
1949)
101. 1949 XLVIII The Madras Educational Institutions (Temporary Control of Property) Act, 1949 (XLVIII of 1949)
102. 1950 III The Madras Re-enacting Act, 1950 (III of 1950)
103. 1950 XIII The Madras Entertainments Tax (Amendment) Act, 1950 (XIII of 1950)
104. 1950 XVI The Dangerous Drugs (Madras Amendment) Act, 1950 (XVI of 1950)
105. 1950 XIX The Madras Weights and Measures (Amendment) Act, 1950 (XIX of 1950)
106. 1950 XXIII The Madras District Municipalities (Amendment) Act, 1950 (XXIII of 1950)
107. 1950 XXIV The Madras Agriculturists Relief (Amendment) Act, 1950 (XXIV of 1950)
108. 1950 XXVIII The Madras Elementary Education (Amendment) Act, 1950 (XXVIII of 1950)
109. 1951 VI The Madras General Sales Tax (Amendment) Act, 1951 (VI of
1951)
110. 1951 VII The Madras Estates Land (Reduction of Rent) Amendment Act, 1951 (VII of 1951)
111. 1951 VIII The Madras Buildings (Lease and Rent Control) (Amendment) Act, 1951 (VIII of 1951)
112. 1951 XIV The Madras Repealing and Amending Act, 1951 (XIV of 1951)
113. 1951 XVI The Madras Civil and Village Courts (Amendment) Act, 1951
25
Sl. No. Year Act No. Short Title
(XVI of 1951)
114. 1951 XXIV The Madras District Municipalities, District Boards and Village Panchayats (Amendment) Act, 1951 (XXIV of 1951)
115. 1951 XXV The Madras Buildings (Lease and Rent Control) (Second Amendment) Act, 1951 (XXV of 1951)
116. 1951 XXXII The Opium (Madras Amendment) Act, 1951 (XXXII of 1951)
117. 1951 XXXVI The Madras Weights and Measures (Amendment) Act, 1951 (XXXVI of 1951)
118. 1951 XXXVIII The Madras Merged States (Laws) (Amendment) Act, 1951 (XXXVIII of 1951)
119. 1952 XI The Madras Repealing and Amending Act, 1952 (XI of 1952)
120. 1953 III The Madras Requisitioned Land (Continuance of Powers) Amendment Act, 1953 (III of 1953)
121. 1953 V The Madras District Boards (Amendment) Act, 1953 (V of 1953)
122. 1953 VI The Madras Entertainments Tax (Amendment) Act, 1953 (VI of 1953)
123. 1953 XIII The Madras Entertainments Tax (Amendment) Act, 1953 (XIII of 1953)
124. 1953 XIV The Madras Tenants and Ryots Protection (Amendment) Act, 1953 (XIV of 1953)
125. 1953 XVI The Madras Buildings (Lease and Rent Control) Amendment Act, 1953 (XVI of 1953)
126. 1953 XIX The Madras Co-operative Societies (Amendment) Act, 1953 (XIX of 1953)
127. 1954 I The Madras General Sales Tax (Amendment) Act, 1954 (I of 1954)
128. 1954 III The Madras Preservation of Private Forests (Amendment) Act 1954 (III of 1954)
129. 1954 IV The State Co-operative Societies (Reconstitution and Formation) Act, 1954 (IV of 1954)
130. 1954 VIII The Madras District Boards (Amendment) Act, 1954 (VIII of 1954)
131. 1954 XIV The Madras Suppression of Immoral Traffic (Amendment) Act, 1954 (XIV of 1954)
132. 1954 XV The Madras Proprietary Estates Village Service and Hereditary Village-offices (Amendment) Act, 1954 (XV of 1954)
133. 1954 XVII The Madras General Sales Tax (Definition of Turnover and
26
Sl. No. Year Act No. Short Title
Validation of Assessments) Act, 1954 (XVII of 1954)
134. 1954 XX The Madras General Sales Tax (Second Amendment) Act, 1954 (XX of 1954)
135. 1954 XXI The Madras Public Libraries (Amendment) Act, 1954 (XXI of 1954)
136. 1954 XXII The Madras District Boards (Second Amendment) Act, 1954 (XXII of 1954)
137. 1954 XXIV The Societies Registration (Madras Amendment) Act, 1954 (XXIV of 1954)
138. 1954 XXVI The Madras Commercial Crops Markets (Amendment) Act, 1954 (XXVI of 1954)
139. 1954 XXVIII The Madras Estates Land (Reduction of Rent) (Amendment) Act, 1954 (XXVIII of 1954)
140. 1954 XXIX The Madras Electricity Supply Undertakings (Acquisition) Act, 1954 (XXIX of 1954)
141. 1954 XXXI The Madras Tenents and Ryoti Protection (Amendment) Act 1954 (XXXI of 1954)
142. 1954 XXXII The Madras Entertainments Tax (Amendment) Act, 1954 (XXXII of 1954)
143. 1954 XXXIV The Madras Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1954 (XXXIV of 1954)
144. 1954 XXXVI The Madras Essential Articles Control and Requisitioning (Temporary Powers) (Amendment) Act, 1954 (XXXVI of 1954)
145. 1954 XXXVII The Madras Indebted Agriculturists (Temporary Relief) (Amendment) Act, 1954 (XXXVII of 1954)
146. 1954 XXXIX The Motor Vehicles (Madras Amendment) Act, 1954 (XXXIX of 1954)
147. 1954 XL The Madras General Sales Tax (Third Amendment) Act, 1954 (XL of 1954)
148. 1955 I The Madras Indebted Agriculturists (Repayment of Debts) Act, 1955 (I of 1955)
149. 1955 VIII The Madras General Sales Tax (Amendment) Act, 1955 (VIII of 1955)
150. 1955 XIII The Madras General Sales Tax and the Madras Tobacco (taxation of Sales and Registration) (Amendment) Act, 1955 (XIII of 1955)
151. 1955 XVI The Madras City Police and Garning (Amendment) Act 1955 (XVI of 1955)
27
Sl. No. Year Act No. Short Title
152. 1955 XVIII The Madras General Sales Tax (Second Amendment) Act, 1955 (XVIII of 1955)
153. 1955 XX The Madras District Municipalities (Amendment) Act, 1955 (XX of 1955)
154. 1955 XXI The Madras Sales of Motor Spirit Taxation (Amendment) Act, 1955 (XXI of 1955)
155. 1955 XXII The Police (Madras Amendment) Act, 1955 (XXII of 1955)
156. 1955 XXVI The Madras Buildings (Lease and Rent Control) (Amendment) Act, 1955 (XXVI of 1955)
157. 1955 XXVII The Madras Tenants and Ryots Protection (Amendment) Act, 1955 (XXVII of 1955)
158. 1955 XXVIII The Madras Land Revenue (Surcharge) (Amendment) Act, 1955 (XXVIII of 1955)
159. 1955 XXXI The Madras District Municipalities (Second Amendment) Act, 1955 (XXXI of 1955)
160. 1955 XXXIII The Madras Commercial Crops Markets (Amendment) Act 1955 (XXXIII of 1955)
161. 1955 XXXIV The Code of Criminal Procedure (Madras Amendment) Act, 1955
(XXXIV 1955)
162. 1955 XXXV The Madras Preservation of Private Forests (Amendment) Act, 1955 (XXXV of 1955)
163. 1955 XXXVI The Madras Repealing and Amending Act, 1955 (XXXVI of 1955)
164. 1956 I The Madras Canals and Public Ferries (Amendment) Act, 1956 (I of 1956)
165. 1956 III The Madras General Sales Tax (Amendment) Act, 1956 (III of
1956)
166. 1956 VII The Madras General Sales Tax (Second Amendment) Act, 1956 (VII of 1956)
167. 1956 VIII The Madras Compulsory Labour (Amendment) Act, 1956 (VIII of 1956)
168. 1956 X The Madras State Aid to Industries (Amendment) Act, 1956 (X of 1956)
169. 1956 XII The Madras Land Revenue (Surcharge) (Amendment) Act, 1956 (XII of 1956)
170. 1956 XIII The Madras Land Revenue (Additional Surcharge) (Amendment) Act, 1956 (XIII of 1956)
28
| Sl. No. | Year | Act No. | Short Title |
| 1. | 1878 | VIII | The Mysore Coffee Stealing Prevention Act 1878 (Act VIII of 1878) |
| 2. | 1890 | IV | The Land Improvement Loans Act 1890 (Mysore Act IV of 1890) |
| 3. | 1895 | I | The Prevention of Cruelty to Animals Act 1895(Mysore Act I of 1895) |
| 4. | 1897 | IV | The Sringeri Jahagir Inam Settlement Act 1897 (Act IV 1897) |
| 5. | 1899 | VI | The Mysore Diseased Animals (Destruction and Segregation) Act 1899 (Mysore Act VI of 1899) |
| 6. | 1902 | I | The Kaveri Electric Power Line (Protection) Act 1901 (Mysore Act I of 1902) |
| 7. | 1903 | II | The Agricultural Banks (Recovery of Government Loans Act 1903 (Mysore Act II of 1903) |
| 8. | 1903 | III | The City of Mysore Improvement Act 1903 (Act III of 1903) |
| 9. | 1910 | IV | The Administrator General of Madras (Designation) Act 1910 (Mysore Act IV of 1910) |
| 10. | 1913 | VII | The Mysore Village Courts Act 1913 (Mysore Act VII of 1913) |
| 11. | 1919 | IX | The Termination of the Present War Definition Act 1919 (Mysore Act IX of 1919) |
| 12. | 1926 | VI | The Cotton Duties Repeal and Cotton Industry (Statistics) Act 1926 (Mysore Act VI of 1926) |
| 13. | 1938 | XII | The Mysore Hindu Widows Re-marriage Act 1938 (Mysore Act XII of 1938). |
| 14. | 1939 | VI | The Mysore Cigarette Tobacco Safeguarding Act 1939 |
29
| Sl. No. | Year | Act No. | Short Title |
| (Mysore Act VI of 1939) | |||
| 15. | 1939 | VIII | The Mysore Power Alchohol Act 1939 (Act VIII of 1939) |
| 16. | 1941 | IV | The Advocate General (Designation) Act 1941. (Mysore Act IV of 1941) |
| 17. | 1941 | XVI | The Mysore European British Subjects Reinstatement Act 1941 (Mysore Act XVI of 1941). |
| 18. | 1941 | XVII | The Railway Land (Employment of Foreign Forces) Act 1941. (Mysore Act XVII of 1941). |
| 19. | 1942 | XXII | The Mysore War Injuries Act 1942. (Mysore Act XXII of 1942). |
| 20. | 1942 | XXXII | The Essential Service Maintenance Act 1942. (Mysore Act XXXII of 1942). |
| 21. | 1942 | XXXVII | The Act to provide for the application of State Laws to the lands occupied by the Yeswanthapur-Harihar line of the Mysore State Railways and for transitional arrangements in respect of proceedings and other matters pending in courts on the date of retrocession of jurisdiction over the said lands to His Highness the Maharaja., 1942. (Mysore Act XXXVII of 1942) |
| 22. | 1943 | VII | The Mysore War Risks (Goods) Insurance Act 1943 (Mysore Act VII of 1943). |
| 23. | 1943 | XLVII | The Probation of Offenders Act (Mysore Act XLVII of 1943 |
| 24. | 1943 | LVII | An Act to provide for the application of the State laws to the lands occupied by the Bangalore City Railway Station and the Bangalore – Hindupur line of the Mysore Railways and for transitional arrangements in respect of proceedings and other matters pending in courts on the date of retrocession of jurisdiction over the said lands to His Highness the Maharaja. ( Mysore Act LVII of 1943). |
| 25. | 1944 | II | The Alienated Village Purchase Act 1943. (Mysore Act II of 1944). |
| 26. | 1944 | XXVI | The Military Stores (Unlawful Possession) Act 1944. (Mysore Act XXVI of 1944). |
| 27. | 1945 | XXIII | The War Risks (Factories) Insurance (Repealing) Act 1945. (Mysore Act XXIII of 1945). |
| 28. | 1945 | XXXIII | The Present War (Date of Termination ) Act 1945. (Mysore Act XXXIII of 1945). |
| 29. | 1946 | IX | The Exchange of High Denomination Bank Notes Act 1946. |
30
| Sl. No. | Year | Act No. | Short Title |
| (Mysore Act IX of 1946). | |||
| 30. | 1946 | XI | The Mysore Excess Profits Tax Act 1946. (Mysore Act XI of 1946). |
| 31. | 1946 | XXII | The Mysore Subversive Activities (Repealing) Act 1946. (Mysore Act XXII of 1946). |
| 32. | 1946 | XXX | The Mysore War Risks (Goods) Insurance (Termination) Act 1946 (Mysore Act XXX of 1946). |
| 33. | 1946 | XXXIX | The Enemy Agents (Repealing) Act 1946. (Mysore Act XXXIX of 1946). |
| 34. | 1947 | I | The Limitation (War Conciliation) Act 1947. (Mysore Act I of 1947) |
| 35. | 1947 | II | The Repealing Act 1947. (Mysore Act II of 1947). |
| 36. | 1947 | XXIV | The Retrocession (Transitional Provisions) Act 1947. (Mysore Act XXIV of 1947). |
| 37. | 1947 | XXV | The Retrocession (Miscellaneous Provisions) Act 1947. (Mysore Act XXV of 1947). |
| 38. | 1947 | XXXV | The Mysore Allied Forces (Exemption From Local Taxation) (Repealing) Act 1947. (Mysore Act XXXV of 1947). |
| 39. | 1948 | XLVIII | The Mysore Sugar Factory Sugar-cane Cess Act 1948. (Mysore Act XLVIII of 1948). |
| 40. | 1948 | LVII | The Retroceeded Areas (Application of Laws) Act 1948. (Mysore Act LVII of 1948). |
| 41. | 1948 | LXI | The Special Enquiry Committee Act 1948. (Mysore Act LXI of 1948). |
| 42. | 1948 | LXIII | The United Nations (Security Council) Act 1948. (Mysore Act LXIII of 1948). |
| 43. | 1948 | LXIV | The United Nations (Privileges and Immunities) Act 1948. (Mysore Act LXIV of 1948). |
| 44. | 1949 | VIII | The Mysore Short Titles Act 1949. (Mysore Act VIII of 1949). |
| 45. | 1949 | XI | The Repealing Act 1949. (Mysore Act XI of 1949). |
| 46. | 1949 | XIII | The Abolition of Whipping Act 1949. (Mysore Act XIII of 1949). |
| 47. | 1949 | LV | The Repealing Act 1949. (Mysore Act LV of 1949). |
| 48. | 1949 | LXI | The Mysore Duty on Gold (Repealing) Act 1949. (Mysore Act LXI of 1949). |
| 49. | 1950 | II | The Mysore Appropriation Act 1949. |
31
| Sl. No. | Year | Act No. | Short Title |
| (Mysore Act II of 1950). | |||
| 50. | 1950 | XXI | The Mysore Contingency Fund Act 1950. (Mysore Act XXI of 1950). |
| 51. | 1951 | III | The Mysore Appropriation Act 1951. (Mysore Act III of 1951). |
| 52. | 1951 | V | The Mysore Education Cess (Validation of Recovery) Act 1951 (Mysore Act V of 1951). |
| 53. | 1951 | X | The Mysore Appropriation (No. 2) Act 1951. (Mysore Act X of 1951) |
| 54. | 1951 | XI | The Mysore Appropriation (No.3) Act 1951.(Mysore Act XI of 1951). |
| 55. | 1951 | XXV | The Mysore Legislature (Prevention of Disqualification) Act 1951. (Mysore Act XXV of 1951). |
| 56. | 1951 | XXXIII | The Mysore Legislature (Prohibition of Simultaneous Membership) Act, 1951 ( Mysore Act XXXIII of 1951). |
| 57. | 1951 | XXXV | The Mysore High Court (Amendment) Act 1951. (Mysore Act XXXV of 1951). |
| 58. | 1951 | XXXVII | The Mysore Appropriation (No.4) Act 1951. (Mysore Act XXXVII of 1951). |
| 59. | 1951 | XXXVIII | The Mysore Civil Courts (Amendment) Act 1951. (Mysore Act XXXVIII of 1951). |
| 60. | 1952 | X | The Mysore Appropriation Act 1952. (Mysore Act X of 1952). |
| 61. | 1952 | XI | The Mysore Appropriation (Vote on Account) Act 1952. (Mysore Act XI of 1952). |
| 62. | 1952 | XVI | The Mysore Labour (Administration) Act, 1952 (Mysore Act XVI of 1952). |
| 63. | 1952 | XIX | The Mysore Ministers’ Salaries and Allowances Act 1952. (Mysore Act XIX of 1952). |
| 64. | 1952 | XX | The Mysore Legislature Salaries Act 1952. (Mysore Act XX of 1952). |
| 65. | 1952 | XXI | The Mysore Appropriation (No.2) Act 1952. (Mysore Act XXI of 1952). |
| 66. | 1952 | XXX | The Mysore Appropriation (No.3) Act 1952. (Mysore Act XXX of 1952). |
| 67. | 1953 | 1 | The Mysore Appropriation Act 1953. |
32
| Sl. No. | Year | Act No. | Short Title |
| (Mysore Act 1 of 1953) | |||
| 68. | 1953 | 2 | The Mysore Appropriation (No.2) Act 1953 (Mysore Act 2 of 1953). |
| 69. | 1953 | 13 | The Mysore Agriculturists Relief (Amendment) Act 1953. (Mysore Act 13 of 1953). |
| 70. | 1953 | 14 | The Motor Vehicles (Mysore Amendment) Act 1953. (Mysore Act 14 of 1953). |
| 71. | 1953 | 18 | The Mysore Appropriation (No.3) Act 1953. (Mysore Act 18 of 1953). |
| 72. | 1954 | 2 | The Madras District Boards (Mysore Amendment) Act 1954. (Mysore Act 2 of 1954). |
| 73. | 1954 | 3 | The Mysore Appropriation Act 1954. (Mysore Act 3 of 1954). |
| 74. | 1954 | 5 | The Mysore Tenancy (Amendment) Act 1954. (Mysore Act 5 of 1954). |
| 75. | 1954 | 6 | The Madras Preservation of Private Forests (Mysore Amendment) Act 1954 (Mysore Act 6 of 1954). |
| 76. | 1954 | 7 | The Madras Sugar Factories Control (Mysore Amendment) Act 1954. (Mysore Act 7 of 1954). |
| 77. | 1954 | 8 | The Mysore Cooperative Societies (Extension of Application to Bellary) Act 1954. (Mysore Act 8 of 1954). |
| 78. | 1954 | 11 | The Mysore Stamp (Amendment) Act 1954. (Mysore Act 11 of 1954). |
| 79. | 1954 | 12 | The Mysore Appropriation (No.2) Act 1954. (Mysore Act 12 of 1954). |
| 80. | 1954 | 13 | The Mysore Appropriation (No.3) Act 1954. (Mysore Act 13 of 1954). |
| 81. | 1954 | 20 | The Mysore Police (Amendment) Act 1954. (Mysore Act 20 of 1954). |
| 82. | 1954 | 22 | The Mysore House Rent and Accommodation Control (Amendment) Act 1954. ( Mysore Act 22 of 1954). |
| 83. | 1954 | 23 | The Mysore Maternity Benefit (Extension to Bellary) Act 1954 (Mysore Act 23 of 1954). |
| 84. | 1954 | 24 | The Mysore Shops and Establishments (Extension to Bellary) Act 1954 (Mysore Act 24 of 1954). |
| 85. | 1954 | 26 | The Madras General Sales Tax (Mysore Amendment) Act 1954. |
33
| Sl. No. | Year | Act No. | Short Title |
| (Mysore Act 26 of 1954). | |||
| 86. | 1954 | 28 | The Madras Tenants and Ryots Protection (Mysore Amendment) Act 1954. (Mysore Act 28 of 1954). |
| 87. | 1954 | 14 | The Mysore Laws (Extension to Bellary and Amendment) Act 1955. (Mysore Act 14 of 1955). |
| 88. | 1955 | 15 | The Mysore Revenue Laws (Extension to Bellary) Act 1955. (Mysore Act 15 of 1955). |
| 89. | 1955 | 16 | The Motor Vehicles (Mysore Amendment) Act 1955. (Mysore Act 16 of 1955). |
| 90. | 1956 | 5 | The Madras Village Panchayats (Mysore Amendment) Act 1956. (Mysore Act 5 of 1956). |
| 91. | 1956 | 8 | The Bangalore Road Transport Service Act 1956. ( Mysore Act 8 of 1956). |
| 92. | 1956 | 22 | The Kolar Gold Mines Undertakings (Acquisition) Act 1956. ( Mysore Act 22 of 1956). |
SECOND SCHEDULE
(See section 4)
AMENDMENTS
1. ¨ÁA¨É »AzÀÆ ªÁgÀ¸ÀÄzÁgÀgÀ ¥ÀjºÁgÀ C¢ü¤AiÀĪÀÄ, 1866gÀ wzÀÄÝ¥Àr.- ¨ÁA É̈ »AzÀÆ ªÁgÀ̧ ÀÄzÁgÀgÀ ¥ÀjºÁgÀ C¢¤ü AiÀĪÀÄ, 1866gÀ 9£Éà ¥ÀæPÀgÀtªÀ£ÀÄß CzÀgÀ (1)£Éà G¥À ¥ÀæPÀgÀtªÉAzÀÄ ªÀÄgÀÄ À̧ASÉå ¤ÃqÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ ºÁUÉ ªÀÄgÀÄ À̧ASÉå ¤ÃrzÀ (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è "¨ÁA É̈" JA§ ¥ÀzÀPÉÌ
"PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ ªÀÄvÀÄÛ ºÁUÉ ªÀÄgÀÄ À̧ASÉå ¤ÃrzÀ (1)£Éà G¥À ¥ÀæPÀgÀtzÀ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À G¥À ¥ÀæPÀgÀtªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
"(2) EzÀÄ À̧ªÀÄUÀæ PÀ£ÁðlPÀ gÁdåPÉÌ C£Àé¬Ä À̧vÀPÀÌzÀÄÝ."
2. ¨ÁA É̈ §»µÁÌgÀ ¤µÉÃzsÀ C¢ü¤AiÀĪÀÄ, 1949gÀ wzÀÄÝ¥Àr.- ¨ÁA É̈ §»µÁÌgÀ ¤µÉÃzsÀ C¢ü¤AiÀĪÀÄ, 1949gÀ°è (¨ÁA É̈ DPïÖ XLII D¥sï 1949),-
(1) ¢ÃWÀð ²Ã¶ðPÉAiÀÄ°è "¨ÁA É̈ ¥ÁæAvÀ" JA§ ¥ÀzÀUÀ½UÉ "PÀ£ÁðlPÀ gÁdå" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(2) ¥Àæ̧ ÁÛªÀ£ÉAiÀÄ°è,-
(J) " À̧ªÀÄÄzÁAiÀÄUÀ¼ÀÄ" JA§ ¥ÀzÀzÀ vÀgÀĪÁAiÄÀ "ªÀÄvÀÄÛ UÁæªÀÄUÀ¼ÀÄ" JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ;
34
(©) "CzÀgÀ À̧zÀ̧ ÀågÀÄ" JA§ ¥ÀzÀUÀ¼ÀÄ §gÀĪÀ JgÀqÀÄ PÀqÉUÀ¼À°è D ¥ÀzÀUÀ¼À vÀgÀĪÁAiÀÄ
" À̧AzÀ̈ sÁð£ÀĸÁgÀªÁV CxÀªÁ UÁæªÀÄzÀ ¤ªÁ¹UÀ¼ÀÄ" JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ.
(3) 1£Éà ¥ÀæPÀgÀtzÀ°è,-
(J) (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è "¨ÁA É̈" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(©) (2) £Éà G¥À ¥ÀæPÀgÀtzÀ°è " É̈¼ÀUÁ« ¥ÀæzÉñÀ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ gÁdå" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(4) 2£Éà ¥ÀæPÀgÀtzÀ°è,-
(J) (©) RAqÀzÀ°è,-
(i) "DvÀ£ÀÄ M§â À̧zÀ̧ Àå" JA§ ¥ÀzÀU¼À À vÀgÀĪÁAiÀÄ "CxÀªÁ DvÀ£ÀÄ ¤ªÁ¹AiÀiÁzÀ AiÀiÁªÀÅzÉà UÁæªÀÄ" JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ;
(ii) "CAxÀ À̧zÀ̧ Àå£À" JA§ ¥ÀzÀUÀ¼À vÀgÀĪÁAiÀÄ "CxÀªÁ À̧AzÀ̈ sÁð£ÀĸÁgÀ M§â ¤ªÁ¹" JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ.
(iii) «ªÀgÀuÉAiÀÄ°è, ``±ÀªÀ À̧A¸ÁÌgÀ'' JA§ ¥ÀzÀUÀ¼À vÀgÀĪÁAiÀÄ ``CxÀªÁ ¤ªÁ À̧zÀ ºÀPÀÄÌ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ ªÀÄvÀÄÛ `` À̧ªÀÄÄzÁAiÀÄzÀ'' JA§ ¥ÀzÀzÀÀ vÀgÀĪÁAiÀÄ ``CxÀªÁ AÀ̧ zÀ̈ sÁð£ÀĸÁgÀ UÁæªÀÄzÀ gÀÆrü'' JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ.
(©) «ªÀgÀuÉAiÀÄ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À RAqÀªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
"(¹) "UÁæªÀÄ" JAzÀgÉ, PÀAzÁAiÀÄ DqÀ½vÀzÀ GzÉÝñÀPÁÌV s̈ÀÆ zÁR É̄UÀ¼À°è UÁæªÀĪÉAzÀÄ UÀÄgÀÄw¹zÀ À̧ܽÃAiÀÄ ¥ÀæzÉñÀ."
(5) 3 ªÀÄvÀÄÛ 4£Éà ¥ÀæPÀgÀtUÀ¼À°è " À̧ªÀÄÄzÁAiÀÄzÀ" JA§ ¥ÀzÀUÀ¼À vÀgÀĪÁAiÀÄ, "CxÀªÁ À̧AzÀ̈ sÁð£ÀĸÁgÀ UÁæªÀÄzÀ ¤ªÁ¹" JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ.
(6) 5£Éà ¥ÀæPÀgÀtzÀ°è,-
(i) "1898" JA§ CAQUÀ½UÉ "1973 (1974gÀ PÉÃAzÀ æ C¢¤ü AiÀĪÀÄ 2)" JA§ CAQUÀ¼À£ÀÄß, DªÀgÀt aºÉßUÀ¼À£ÀÄß ªÀÄvÀÄÛ ¥ÀzÀU¼À À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(ii) ``¥Éæ¹qɤì'' JA§ ¥ÀzÀPÉÌ ``ªÀĺÁ£ÀUÀgÀ ¥Á°PÉ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(7) 6£Éà ¥ÀæPÀgÀtzÀ°è (©) RAqÀPÉÌ F ªÀÄÄA¢£ÀzÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
"(©) f É̄èAiÀÄ f¯Áè¢üPÁjAiÀÄ ¥ÀƪÀð ªÀÄAdÆgÁw¬Ä®èzÉ".
3. ¨ÁA É̈ £Áå¬ÄPÀ ªÀåªÀºÀgÀuÉUÀ¼À (ªÀgÀ¢UÀ¼À ¤AiÀÄAvÀæt) C¢ü¤AiÀĪÀÄ, 1955.- ¨ÁA É̈ £Áå¬ÄPÀ ªÀåªÀºÀgÀuÉUÀ¼À (ªÀgÀ¢UÀ¼À ¤AiÀÄAvÀæt) C¢ü¤AiÀĪÀÄ, 1955gÀ°è (1955gÀ ¨ÁA É̈ C¢ü¤AiÀĪÀÄ XVIII),-
35
(1) 1£Éà ¥ÀæPÀgÀtzÀ°è,-
(i) (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è "¨ÁA É̈" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(ii) (2)£Éà G¥À ¥ÀæPÀgÀtzÀ°è " É̈¼ÀUÁ« ¥ÀæzÉñÀ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ gÁdå"
JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(2) 3£Éà ¥ÀæPÀgÀtzÀ°è (¹) RAqÀzÀ°è,-
(i) "376" JA§ CAQUÀ¼À vÀgÀĪÁAiÀÄ "376J, 376©, 376¹, 376r," JA§ CAQUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ; ªÀÄvÀÄÛ
(ii) "CxÀªÁ 498" JA§ ¥ÀzÀ ªÀÄvÀÄÛ CAQUÀ½UÉ "498 CxÀªÁ 498J," JA§ CAQUÀ¼ÀÄ, ¥ÀzÀ ªÀÄvÀÄÛ CPÀëgÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(3) 5£Éà ¥ÀæPÀgÀtzÀ°è ``¥Éæ¹qɤì'' JA§ ¥ÀzÀPÉÌ ``ªÀĺÁ£ÀUÀgÀ ¥Á°PÉ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(4) 7£Éà ¥ÀæPÀgÀtzÀ°è ªÀÄvÀÄÛ C£ÀÄ À̧ÆaAiÀÄ°è "Qæ«Ä£À̄ ï ¥ÀæQæAiÉÄ À̧A»vÉ 1898gÀ 99J" JA§ ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ CAQUÀ½UÉ " Q«æ Ä£À̄ ï ¥ÀQæ Aæ iÉÄ À̧A»vÉ 1973 gÀ 95" JA§ ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ CAQUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
4. ºÉÊzÀgÁ¨Ázï a£ÀßzÀ UÀtÂUÀ½AzÀ P¼À ÀîvÀ£À ¤µÉÃzsÀ ¤AiÀÄAvÀæt 1359 J¥sï.- ºÉÊzÀgÁ¨Ázï a£ÀßzÀ UÀtÂUÀ½AzÀ PÀ¼ÀîvÀ£À ¤µÉÃzsÀ ¤AiÀÄAvætÀ 1359 J¥sïgÀ°è (1359 J¥sïgÀ XXIII),-
(1) 1£Éà ¥ÀæPÀgÀtzÀ°è,-
(i) ²Ã¶ðPÉAiÀÄ°è " À̧AQë¥ÀÛ ºȨ́ ÀgÀÄ" JA§ ¥ÀzUÀ À¼À vÀgÀĪÁAiÀÄ "ªÁå¦Û" JA§ ¥ÀzÀªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ;
(ii) (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è "ºÉÊzÀgÁ¨Ázï" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(iii) (1)£Éà G¥À ¥ÀPæ ÀgÀtzÀ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À G¥À ¥ÀPæ ÀgÀtªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
" (1J) EzÀÄ À̧ªÀÄUÀæ PÀ£ÁðlPÀ gÁdåPÉÌ ªÁå¦ À̧vÀPÀÌzÀÄÝ."
(2) 11£Éà ¥ÀæPÀgÀtzÀ°è "1898 (1898gÀ PÉÃAzÀæ C¢ü¤AiÀĪÀÄ V)" JA§ CAQUÀ¼ÀÄ, ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ½UÉ "1973 (1974gÀ PÉÃAzÀæ C¢ü¤AiÀĪÀÄ 2)" JA§ CAQUÀ¼ÀÄ, ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
5. PÀ£ÁðlPÀ DAiÀÄĪÉÃðzÀ, ¥ÀæPÀÈw aQvÉì, ¹zÀÞ, AiÀÄÄ£Á¤ ªÀÄvÀÄÛ AiÉÆÃUÀ ªÀÈwÛUÀgÀ £ÉÆÃAzÀt ªÀÄvÀÄÛ ªÉÊzÀå ªÀÈwÛUÀgÀ À̧AQÃtð G¥À§AzsÀUÀ¼À C¢ü¤AiÀĪÀÄ, 1961gÀ wzÀÄÝ¥Àr .- (1962gÀ PÀ£ÁðlPÀ C¢¤ü AiÀĪÀÄ 9) gÀ 36J ¥ÀæPÀgÀtzÀ (1)£Éà G¥À ¥ÀæPÀgÀtzÀ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À «ªÀgÀuÉAiÀÄ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
36
"«ªÀgÀuÉ.- ``PËZï'' JAzÀgÉ À̧Æf CxÀªÁ EvÀgÀ ¸ÁzsÀ£ÀªÀ£ÀÄß §¼À¹ PÀtÂ£Ú À AiÀĪÀªÀ£ÀÄß PɼÀPÉÌ vÀ¼ÀÄîªÀÅzÀPÁÌV PÀtÂÚ£À C¥ÁgÀzÀ±ÀðPÀ ªÄÀ ¸ÀÆgÁzÀ ±À¸ÀÛöçaQvÁì ¸ÀܼÁAvÀgÀt.''
6. PÀ£ÁðlPÀ ¥ÉÆðøï C¢ü¤AiÀĪÀÄ, 1964gÀ wzÀÄÝ¥Àr.- PÀ£ÁðlPÀ ¥ÉÆðøï C¢ü¤AiÀĪÀÄ, 1964gÀ (1964gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ 4) 36gÀ ¥ÀæPÀgÀtzÀ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À ¥ÀPæ ÀgÀtªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
"36J. £À¥ÀÄA¸ÀPÀgÀ ¤AiÀÄAvÀætPÉÌ C¢üPÁgÀ.- (1) DAiÀÄÄPÀÛgÀÄ vÀ£Àß C¢üPÁgÀ ªÁå¦ÛAiÀÄ ¥ÀæzÉñÀzÀ°è £À¥ÀÄA À̧PÀgÀ C£À¥ÉÃPÀëtÂÃAiÀÄ ZÀlĪÀnPÉUÀ¼À£ÀÄß ¤µÉâü̧ À®Ä CxÀªÁ zÀªÀÄ£ÀUÉƽ À̧®Ä CxÀªÁ ¤AiÀÄAwæ̧ À®Ä gÁdå¥ÀvÀæzÀ°è C¢ü̧ ÀÆZÀ£ÉAiÀÄ ªÀÄÆ®PÀ F ªÀÄÄA¢£ÀªÀÅUÀ½UÁV DzÉñÀªÀ£ÀÄß ºÉÆgÀr À̧§ºÀÄzÀÄ, JAzÀgÉ:-
(J) vÀ£Àß C¢üPÁgÀ ªÁå¦ÛAiÀÄ°è ªÁ¹ À̧ÄwÛgÀĪÀ J¯Áè £À¥ÀÄA À̧PÀgÀ ªÀÄvÀÄÛ UÀAqÀÄ ªÀÄPÀ̼À£ÀÄß C¥ÀºÀj À̧ĪÀ CxÀªÁ CªÀgÀ£ÀÄß ¤«ÃðAiÀÄðgÀ£ÁßV ªÀiÁqÀĪÀ CxÀªÁ C¸Áé s̈Á«PÀ C¥ÀgÁzsÀUÀ¼À£ÀÄß ªÀiÁr À̧ĪÀ CxÀªÁ AiÀiÁªÀÅzÉà EvÀgÀ C¥ÀgÁzsÀUÀ¼À£ÀÄß ªÀiÁr À̧ĪÀ CxÀªÁ CAxÀ C¥ÀgÁzsÀUÀ¼À£ÀÄß ªÀiÁqÀĪÀÅzÀPÉÌ zÀĵÉàöçÃj À̧ĪÀ À̧A§AzÀszÀ°è £ÀA§§ºÀÄzÁzÀ C£ÀĪÀiÁ£ÀUÀ½UÉ CªÀPÁ±À ¤ÃqÀĪÀ ªÀåQÛUÀ¼À ºȨ́ ÀgÀÄUÀ¼ÀÄ ªÀÄvÀÄÛ ªÁ À̧̧ ÀܼÀUÀ¼À «ªÀgÀUÀ¼À£ÀÄß M¼ÀUÉÆAqÀ MAzÀÄ jf À̧Ögï£ÀÄß vÀAiÀiÁj À̧®Ä ªÀÄvÀÄÛ ¤ªÀð» À̧®Ä; (©) ¨Á¢üvÀ £À¥ÀÄA À̧PÀgÀÄ vÀªÀÄä ºȨ́ ÀgÀ£ÀÄß °TvÀ PÁgÀtUÀ½UÁV jf À̧Ögï£À°è Ȩ́Ãj À̧ĪÀ CxÀªÁ jf À̧Ögï¤AzÀ vÉUÉAiÀÄĪÀÅzÀPÁÌV DPÉëÃ¥ÀuÉUÀ¼À£ÀÄß À̧°ȩ̀ À®Ä;
(¹) DzÉñÀzÀ°è G É̄èÃT¹zÀAxÀ ZÀlĪÀnPÉUÀ¼À£ÀÄß ªÀiÁqÀĪÀÅzÀjAzÀ £ÉÆÃAzÁ¬ÄvÀ £À¥ÀÄA À̧PÀgÀ£ÀÄß ¥ÀæwµÉâü̧ À®Ä;
(r) DvÀ£ÀÄ CªÀ±ÀåªÉAzÀÄ ¥ÀjUÀtÂ̧ À§ºÀÄzÁzÀ AiÀiÁªÀÅzÉà EvÀgÀ «µÀAiÀÄUÀ¼ÀÄ.''
(2) 109£Éà ¥ÀæPÀgÀtzÀ°è "36" JA§ CAQUÀ¼À §gÀĪÀ JgÀqÀÄ PÀqÉUÀ¼À°è ", 36J" JA§ C®à«gÁªÀÄ aºÉß ªÀÄvÀÄÛ CAQUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ.
7. PÀ£ÁðlPÀ ¨sÀÆ PÀAzÁAiÀÄ C¢ü¤AiÀĪÀÄ, 1964gÀ wzÀÄÝ¥Àr.- PÀ£ÁðlPÀ Às̈Æ PÀAzÁAiÀÄ C¢¤ü AiÀĪÀÄ, 1964gÀ (1964gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ 12) 165£Éà ¥ÀPæ ÀgÀtzÀ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À ¥ÀgÀAvÀÄPÀªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
"¥ÀgÀAvÀÄ, ¦vÁæfðvÀ PÀæªÀÄ¢AzÁV ªÀÄvÀÄÛ ¥ÉÆõÀPgÀ ÀÄ ªÀÄvÀÄÛ ªÉÄðéZÁgÀPÀgÀ C¢ü¤AiÀĪÀÄ, 1890gÀ (1890gÀ PÉÃAzÀæ C¢ü¤AiÀĪÀÄ 8) CxÀªÁ CAvÀºÀÄzÉà AiÀiÁªÀÅzÉà EvÀgÀ PÁ£ÀƤ£À CrAiÀÄ°è ªÉÄðéZÁgÀPÀgÀ CxÀªÁ ¥ÉÆõÀPÀgÀ À̧Ä¥sÀ¢ðAiÀÄ°ègÀzÀ C¥Áæ¥ÀÛ ªÀAiÀÄ À̧̤UÉ §A¢gÀĪÀ AiÀiÁªÀÅzÉà À̧évÀÛ£ÀÄß DvÀ£ÀÄ C¥Áæ¥ÀÛ ªÀAiÀÄ À̧̤zÁÝUÀ s̈ÀÆ PÀAzÁAiÀÄ ¨ÁQUÀ½UÁV DvÀ£ÀÄ GvÀÛgÁ¢üPÁjAiÀiÁUÀĪÀªÀgÉUÉ D À̧évÀÛ£ÀÄß d¦üÛ CxÀªÁ ªÀiÁgÁl ªÀiÁqÀvÀPÀÌzÀÝ®è."
8. ªÀÄzÁæ¸ï £À¢UÀ¼À ¸ÀAgÀPÀëuÉ C¢ü¤AiÀĪÀÄ, 1884gÀ wzÀÄÝ¥Àr.- ªÀÄzÁæ̧ ï £À¢UÀ¼À À̧AgÀPÀëuÉ C¢ü¤AiÀĪÀÄ, 1884gÀ°è (1884gÀ ªÀÄzÁæ̧ ï C¢ü¤AiÀĪÀÄ VI) ,-
(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ̧ ÁÛªÀ£ÉAiÀÄ°è "ªÀÄzÁæ̧ ï ¥Éæ¹qɤì" ªÀÄvÀÄÛ "¥Éæ¹qɤì D¥sï ªÀÄzÁæ̧ ï"
JA§ ¥ÀzÀUÀ½UÉ "PÀ£ÁðlPÀ gÁdå" JA§ ¥zÀ ÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
37
(2) 1£Éà ¥ÀæPÀgÀtzÀ°è,-
(J) ²Ã¶ðPÉAiÀÄ PÉÆ£ÉAiÀÄ°è "ªÀÄvÀÄÛ ªÁå¦Û" JA§ ¥ÀzÀUÀ¼À£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ; (©) ``ªÀÄzÁæ̧ ï'' JA§ ¥ÀzÀPÉÌ ``PÀ£ÁðlPÀ'' JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ. (¹) À̧zÀj ¥ÀæPÀgÀtªÀ£ÀÄß F ¥ÀæPÀgÀtzÀ (1)£Éà G¥À ¥ÀæPÀgÀtªÉAzÀÄ ªÀÄgÀÄ À̧ASÉå ¤ÃqÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ ºÁUÉ ªÀÄgÀÄ À̧ASÉå ¤ÃrzÀ (1)£Éà G¥À ¥ÀPæ ÀgÀtzÀ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À G¥À ¥ÀæPÀgÀtªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
"(2) EzÀÄ À̧ªÀÄUÀæ PÀ£ÁðlPÀ gÁdåPÉÌ ªÁå¥ÀÛªÁUÀvÀPÀÌzÀÄÝ,"
(3) 4£Éà ¥ÀæPÀgÀtzÀ°è " s̈ÀÆ ¸Áé¢üãÀ C¢ü¤AiÀĪÄÀ , 1870" JA§ ¥ÀzÀUÀ¼ÀÄ, C®à«gÁªÀÄ aºÉß ªÀÄvÀÄÛ CAQUÀ½UÉ " s̈ÀÆ ¸Áé¢üãÀ (PÀ£ÁðlPÀ ªÁå¦Û ªÀÄvÀÄÛ wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 1961gÀ (1961gÀ PÀ£ÁðlPÀ C¢¤ü AiÀĪÀÄ 17) ªÀÄÆ®PÀ wzÀÄÝ¥ÀrAiÀiÁzÀ s̈ÀÆ ¸Áé¢üãÀ C¢ü¤AiÀĪÀÄ, 1894 (1894gÀ PÉÃAzÀæ C¢ü¤AiÀĪÀÄ 1)" JA§ ¥ÀzÀUÀ¼ÀÄ, C®à«gÁªÀÄ aºÉß, CAQUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(4) 25£Éà ¥ÀæPÀgÀtzÀ vÀgÀĪÁAiÀÄ F ªÀÄÄA¢£À ¥ÀæPÀgÀtªÀ£ÀÄß Ȩ́Ãj À̧vÀPÀÌzÀÄÝ, JAzÀgÉ:-
"25(J) C¢ü¤AiÀĪÀÄzÀ C£ÀéAiÀÄ.- gÁdå À̧PÁðgÀªÀÅ À̧PÁðj gÁdå¥ÀvÀæzÀ°è C¢ü̧ ÀÆZÀ£ÉAiÀÄ ªÀÄÆ®PÀ, D C¢ü̧ ÀÆZÀ£ÉAiÀÄ°è ¤¢ðµÀÖ¥Àr¸À§ºÀÄzÁzÀAxÀ ¢£ÁAPÀ¢AzÀ ªÀÄvÀÄÛ CAxÀ ªÀiÁ¥ÁðqÀÄUÀ¼ÉÆqÀ£É eÁjUÉ §gÀĪÀAvÉ gÁdåzÀ°ègÀĪÀ CAxÀ PÉgÉUÀ¼ÀÄ, jdªÁðAiÀÄgïUÀ¼ÀÄ ªÀÄvÀÄÛ EvÀgÀ ¤Ãj£À ¤PÉëÃ¥ÀUÀ½UÉ C£Àé¬Ä À̧vÀPÀÌzÀÄÝ."
9. ªÉÄÊ À̧ÆgÀÄ mÁæAªÉÃUÀ¼À C¢ü¤AiÀĪÀÄ, 1906gÀ wzÀÄÝ¥Àr.- ªÉÄÊ À̧ÆgÀÄ mÁæAªÉÃUÀ¼À C¢ü¤AiÀĪÀÄ, 1906gÀ°è (1906gÀ ªÉÄÊ À̧ÆgÀÄ C¢ü¤AiÀĪÀÄ II),-
(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ̧ ÁÛªÀ£ÉAiÀÄ°è,-
(J) "ªÉÄÊ À̧ÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ; (©) ``WÀ£ÀvɪÉvÀÛ ªÀĺÁgÁdgÀÄ EzÀ£ÀÄß C¢ü¤AiÀÄ«Ä À̧®Ä ºÀ¶ð À̧ÄvÁÛgÉ'' JA§ ¥ÀzÀUÀ½UÉ ``C¢ü¤AiÀÄ«ÄvÀªÁVzÉ'' JA§ ¥ÀzÀUÀ¼£À ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(2) 1£Éà ¥ÀæPÀgÀtzÀ°è "ªÉÄÊ À̧ÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(3) 2£Éà ¥ÀæPÀgÀtzÀ°è "ªÉÄÊ À̧ÆgÀÄ ¥ÀæzÉñÀ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ gÁdå" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(4) 7£Éà ¥ÀæPÀgÀtzÀ (3)£Éà G¥À ¥ÀæPÀgÀtz°À è "1894gÀ ªÉÄÊ À̧ÆgÀÄ s̈ÀÆ ¸Áé¢üãÀ C¢ü¤AiÀĪÀÄ, VII"
JA§ CAQUÀ¼ÀÄ, ¥ÀzÀUÀ¼ÀÄ ªÀÄvÀÄÛ C®à«gÁªÀÄ aºÉßUÀ½UÉ " s̈ÀÆ ¸Áé¢üãÀ (PÀ£ÁðlPÀ ªÁå¦Û ªÀÄvÀÄÛ wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 1961gÀ (1961gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ 17) ªÀÄÆ®PÀ wzÀÄÝ¥ÀrAiÀiÁzÀ s̈ÀÆ ¸Áé¢üãÀ C¢ü¤AiÀĪÀÄ, 1894 (1894gÀ PÉÃAzÀæ C¢ü¤AiÀĪÀÄ 1)" JA§ ¥ÀzÀUÀ¼ÀÄ, C®à«gÁªÀÄ aºÉß, CAQUÀ¼ÀÄ ªÀÄvÀÄÛ DªÀgÀt aºÉßUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
38
(5) 27, 28, 29, 30, 31, 32 ªÀÄvÀÄÛ 33£Éà ¥ÀæPÀgÀtUÀ¼À°è "JgÀqÀÄ £ÀÆgÀÄ", "LªÀvÀÄÛ", "MAzÀÄ £ÀÆgÀÄ" ªÀÄvÀÄÛ "ºÀvÀÄÛ gÀÆ¥Á¬ÄUÀ¼ÀÄ" JA§ ¥ÀzÀUÀ½UÉ C£ÀÄPÀæªÀĪÁV "JgÀqÀÄ ®PÀëUÀ¼ÀÄ",
"LzÀÄ ¸Á«gÀ", "MAzÀÄ ®PÀë" ªÀÄvÀÄÛ "MAzÀÄ ¸Á«gÀ" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
10. ªÉÄÊ À̧ÆgÀÄ «zsÁ£À̧ À̈ sÉAiÀÄ ºÀwÛgÀ À̧̈ sÉUÀ¼À£ÀÄß ¤µÉâü¸ÀĪÀ C¢ü¤AiÀĪÀÄ, 1951gÀ wzÀÄÝ¥Àr.- ªÉÄÊ À̧ÆgÀÄ «zsÁ£À̧ À̈ sÉAiÀÄ ºÀwÛgÀ À̧̈ sÉUÀ¼À£ÀÄß ¤µÉâü̧ ÀĪÀ C¢ü¤AiÀĪÀÄ, 1951gÀ°è (1951gÀ ªÉÄÊ À̧ÆgÀÄ C¢ü¤AiÀĪÀÄ XV),-
(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ̧ ÁÛªÀ£ÉAiÀÄ°è "gÁdå «zsÁ£À̧ À̈ sÉ" ªÀÄvÀÄÛ "«zsÁ£À̧ À̈ sÉ" JA§ ¥ÀzÀUÀ¼ÀÄ §gÀĪÀ PÀqÉUÀ¼À̄ Éè̄ Áè " À̧zÀ£À CxÀªÁ gÁdå «zsÁ£ÀªÀÄAq®À zÀ À̧zÀ£À" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(2) 1£Éà ¥ÀæPÀgÀtzÀ°è,-
(i) (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è "ªÉÄÊ À̧ÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(ii) (2)£Éà G¥À ¥ÀæPÀgÀtzÀ°è ``ªÉÄÊ À̧ÆgÀÄ ¥ÀæzÉñÀ'' JA§ ¥ÀzÀUÀ½UÉ ``PÀ£ÁðlPÀ gÁdå'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(3) 2£Éà ¥ÀæPÀgÀtzÀ°è,-
(J) ²Ã¶ðPÉAiÀÄ°è "«zsÁ£ÀªÀÄAqÀ®zÀ C¢üªÉñÀ£À" JA§ ¥ÀzÀUÀ½UÉ " À̧zÀ£ÀzÀ CxÀªÁ gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ À̧zÀ£ÀUÀ¼À À̧̈ sÉUÀ¼ÀÄ" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ; (©) (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è,-
(i) ``gÁdå «zsÁ£À À̧̈ sÉAiÀÄ C¢üªÉñÀ£ÀUÀ¼ÀÄ'' JA§ ¥ÀzÀUÀ½UÉ ``gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ À̧zÀ£À CxÀªÁ À̧zÀ£ÀUÀ¼À C¢üªÉñÀ£ÀUÀ¼ÀÄ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(ii) "CzsÀð ªÉÄÊ°" JA§ ¥ÀzÀUÀ½UÉ "JgÀqÀÄ Q É̄ÆëÄÃlgïUÀ¼ÀÄ" JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(iii) ``gÁdå «zsÁ£À À̧̈ sÉAiÀÄ À̧̈ sÉ'' JA§ ¥ÀzUÀ À½UÉ ``gÁdå «zsÁ£À ªÀÄAqÀ®zÀ À̧zÀ£À CxÀªÁ À̧zÀ£ÀUÀ¼À À̧̈ sÉUÀ¼ÀÄ'' JA§ ¥ÀzUÀ À¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(iv) ``gÁdå «zsÁ£À À̧̈ sÉ'' JA§ ¥ÀzÀUÀ½UÉ ``gÁdå «zsÁ£À ªÀÄAqÀ®'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
11. ªÉÄÊ À̧ÆgÀÄ À̧évÀÄÛUÀ¼À ªÀUÁðªÀuÉ (PÀȶ s̈ÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀĪÀÄ, 1951gÀ wzÀÄÝ¥Àr.-
ªÉÄÊ À̧ÆgÀÄ À̧évÀÄÛUÀ¼À ªÀUÁðªÀuÉ (PÀȶ s̈ÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀĪÀÄ, 1951gÀ°è (1951gÀ ªÉÄÊ À̧ÆgÀÄ C¢¤ü AiÀĪÀÄ XXXII),-
(1) ¢ÃWÀð ²Ã¶ðPÉ ªÀÄvÀÄÛ ¥Àæ̧ ÁÛªÀ£ÉAiÀÄ°è "ªÉÄÊ À̧ÆgÀÄ" JA§ ¥ÀzÀªÀÅ §gÀĪÀ PÀqÉUÀ¼À̄ É̄ Áè
"PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(2) 1£Éà ¥ÀæPÀgÀtzÀ°è,-
39
(J) (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è, ``ªÉÄÊ À̧ÆgÀÄ'' JA§ ¥ÀzÀPÉÌ ``PÀ£ÁðlPÀ'' JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(©) (2)£Éà G¥À ¥ÀæPÀgÀtzÀ°è, ``ªÉÄÊ À̧ÆgÀÄ ¥ÀæzÉñÀ'' JA§ ¥ÀzÀUÀ½UÉ ``PÀ£ÁðlPÀ gÁdå'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(3) 3£Éà ¥ÀæPÀgÀtªÀ£ÀÄß ©lÄÖ©qÀvÀPÀÌzÀÄÝ.
12. ªÉÄÊ À̧ÆgÀÄ PÀgÁgÀÄ (PÀȶ s̈ÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀĪÀÄ, 1954gÀ wzÀÄÝ¥Àr.- ªÉÄÊ À̧ÆgÀÄ PÀgÁgÀÄ (PÀȶ s̈ÀÆ«ÄUÀ½UÉ ªÁå¦Û) C¢ü¤AiÀĪÀÄ, 1954gÀ°è (1954gÀ ªÉÄÊ À̧ÆgÀÄ C¢ü¤AiÀĪÀÄ 29),-
(1) ¥Àæ̧ ÁÛªÀ£ÉAiÀÄ°è,-
(i) ``ªÉÄÊ À̧ÆgÀÄ gÁdå'' JA§ ¥ÀzÀUÀ½UÉ ``PÀ£ÁðlPÀ gÁdå'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ.
(ii) ``ªÉÄÊ À̧ÆgÀÄ gÁdå «zsÁ£ÀªÀÄAqÀ®¢AzÀ'' JA§ ¥ÀzÀUÀ¼À£ÀÄß ©lÄÖ©qÀvÀPÀÌzÀÄÝ.
(2) 1£Éà ¥ÀæPÀgÀtzÀ°è,-
(J) (1)£Éà G¥À ¥ÀæPÀgÀtzÀ°è, "ªÉÄÊ À̧ÆgÀÄ" JA§ ¥ÀzÀPÉÌ "PÀ£ÁðlPÀ" JA§ ¥ÀzÀªÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(©) (2)£Éà G¥À ¥ÀæPÀgÀtzÀ°è, "ªÉÄÊ À̧ÆgÀÄ ¥ÀæzÉñÀ" JA§ ¥ÀzÀUÀ½UÉ "PÀ£ÁðlPÀ gÁdå"
JA§ ¥ÀzÀUÀ¼ÀÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(3) 2£Éà ¥ÀæPÀgÀtzÀ°è, "ªÉÄÊ À̧ÆgÀÄ ¥ÀæzÉñÀ" JA§ ¥ÀzÀUÀ½UÉ "PÀ£ÁðlPÀ gÁdå" JA§ ¥ÀzÀUÀ¼ÀÀ£ÀÄß ¥ÀæwAiÉÆÃf À̧vÀPÀÌzÀÄÝ;
(4) 3£Éà ¥ÀæPÀgÀtªÀ£ÀÄß ©lÄÖ©qÀvÀPÀÌzÀÄÝ. The above translation of PÀ£ÁðlPÀ ¤gÀ̧ À£ÀUÉƽ À̧ĪÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀĪÀ (¥ÁæzÉòPÀ PÁ£ÀÆ£ÀÄUÀ¼À) C¢ü¤AiÀĪÀÄ, 2009 (2011gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ À̧ASÉå: 26) be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.
H.R.BHARDWAJ
GOVERNOR OF KARNATAKA
By order and in the name of the Governor of Karnataka
G.K.BOREGOWDA
Secretary to Government Department of Parliamentary Affairs and Legislation.
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