Tamil nadu act 007 of 1949 : Madras City Police and Gaming (Amendment) Act, 1949

Preamble

Madras City Police and Gaming (Amendment) Act, 1949*

1[Tamil Nadu Act No. 7 of 1949]2[5th April, 1949]

An Act further to amend the Madras City Police Act, 1888 (Tamil Nadu Act III of 1888), and the 1Tamil Nadu] Gaming Act, 1930 (Tamil Nadu Act III of 1830).

Whereas it is expedient further to amend the Madras City Police Act, 1888, and the 1[Tamil Nadu] Gaming Act, 1930, for the purposes hereinafter appearing; 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.

2 For Statement of Objects and Reasons, see Part IV-A of the Fort St. George Gazette, dated the 9th December, 1947, pages 581-582; for Proceedings in Council, see Proceedings of the Madras Legislative Council, 1949 Volume 17, dated the 20th January, 1949.

* Received the assent of the Governor on the 28th March, 1949; and published in the Fort St. George Gazette, dated the 5th April, 1949

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Madras City Police and Gaming (Amendment) Act, 1949.

(2) This section and sections 3 and 5 shall come into force at once. 3[* * * *]

4[(3) Sections 2 and 4 shall come into force on the 31st March, 1975, notwithstanding anything contained in any law for the time being in force or in any notification or order issued by the Government.]

3 The expression "and sections 2 and 4 on such date as the Provincial Government may, by notification in the Fort St. George Gazette, appoint." was omitted by section 2(i) of the Tamil Nadu Horse Races (Abolition of Wagering or Beating) Act, 1974 (Tamil Nadu Act 44 of 1974).

4 This sub-section was inserted by section 2(2) of the Tamil Nadu Horse Races (Abolition of Wagering or ???) Act, 1974 (Tamil Nadu Act 44 of 1974).

Section 2

2.- The amendment made by section 2 has been incorporated in the Principal Act (Tamil Nadu Act III of 1888).

Section 3. [Omitted]

3. [Omitted]- 1[* * *]

1 Repealed by Tamil Nadu Act XXXVI of 1955.

Section 4

4.- The amendment made by section 4 has been incorporated in the Principal Act (Tamil Nadu Act III of 1930).

Section 5. [Omitted]

5. [Omitted]- 1[* * *]

1 Repealed by Tamil Nadu Act XXXVI of 1955.

SECTIONS