Tamil nadu act 018 of 1957 : Tamil Nadu (Transferred Territory) Re-enacting Act, 1957

Preamble

1[Tamil Nadu] (Transferred Territory) Re-enacting Act, 1957*

1[Tamil Nadu Act No. 18 of 1957]2[9th December, 1957]

An Act to re-enact certain enactments in their application to the transferred territory in the 3[State of Tamil Nadu]

Whereas the President of India, by a Proclamation made under Article 356 of the Constitution on the 23rd March, 1956, declared that the powers of the Legislature of the State of Travancore-Cochin shall be exercisable by or under the authority of Parliament;

And Whereas those powers have been conferred on the President by the Travancore-Cochin State Legislature (Delegation of Powers) Act, 1956 (Central Act 29 of 1956);

And Whereas in pursuance of those powers certain laws have been enacted by the President;

And Whereas the Proclamation had ceased to operate in the transferred territory on the 1st day of November, 1956;

And Whereas clause (2) of Article 357 of the Constitution provides that the laws so enacted shall cease to have effect on the expiration of a period of one year after the Proclamation has ceased to operate except as respects things done or omitted to be done before the expiration of the said period unless sooner repealed or re-enacted by Act of the appropriate Legislature;

And Whereas it is expedient to re-exact permanently some of the haws in their application to the transferred territory;

Be it enacted in the Eighth Year of the Republic of India 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 Fort St. George Gazette, Part IV-A Extraordinary, dated the 16th October, 1957, page 55.

3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

* Received the assent of the Governor on the 6th December, 1957; first published in the Fort St. Geoige Gazette on the 9th December, 1957)

Section 1. Short title

1. Short title.- This Act may be called the 1[Tamil Nadu] (Transferred Territory) Re-enacting Act, 1957.

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaption of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. Definition

2. Definition.- In this Act, "transferred territory" means the Kanyakumari district and the Sheocottah taluk of the Tirunelveli district.

Section 3. Permanent re-enactment of certain Acts

3. Permanent re-enactment of certain Acts.- The President's Acts specified in the Schedule, in their application to the transferred territory, are hereby reenacted permanently.

Section 4. Re-enactment not to affect operation of amendment or Capitation made before this Act

4. Re-enactment not to affect operation of amendment or Capitation made before this Act.- The re-enactment of any President's Act by section 3 of this Act shall not be deemed to affect the operation of any amendment or adaptation made in the President's Act so re-enacted or in any enactment amended by that Act, on or after the 1st day of November, 1956 and before the commencement of this Act.

Section 5. Repeal of Madras Ordinance III of 1957

5. Repeal of Madras Ordinance III of 1957.- The Madras (Transferred Territory) Re-enacting Ordinance, 1957 (Madras Ordinance IIX of 1957), is hereby repealed.

Schedule

Schedule

SCHEDULE

President's Acts, Permanently Re-enacted

(See section 3)

Year. Number. Short title.
(1) (2) (3)
1956 I The Travancore-Cochin State Aid to Industries (Amendment) Act, 1956.
1956 II The Travancore-Cochin Agricultural Pests and Diseases (Amendment) Act, 1956.
1956 III The Travancore-Cochin Indebted Agriculturists Relief Act, 1956.
1956 IV The Travancore-Cochin Land Conservancy (Amendment) Act, 1956.
1956 V The Travancore-Cochin Police (Amendment) Act, 1956.
1956 VII The Travancore-Cochin Irrigation Act, 1956.
1956 VIII The Travancore-Cochin Interpretation and General Clauses (Amendment) Act, 1956.
1956 IX The Municipal (Amendment) Act, 1956.
1956 X The Travancore-Cochin Compensation for Tenants Improvements Act, 1956.
1956 XI The Travancore-Cochin Lime-shells (Control) Act, 1956.