Tamil nadu act 008 of 1914 : Tamil Nadu Decentralization Act, 1914

Preamble

[1[Tamil Nadu] Decentralization Act, 1914]*

1[Tamil Nadu Act No. 8 of 1914]2[26th January, 1915]

An Act to facilitate the administration of certain enactments

Whereas it is expedient to facilitate the administration of certain enactments; 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, 1914, Part XV, page 509; and for Proceedings in Council see ibid, pp. 807, 1042.

* Received the assent of the Governor on the 14th December, 1914 and that of the Governor-General on the 15th January, 1915; the assent of the Governor-General was first published in the Fort St. George Gazette of the 26th January, 1915

Section 1. Short title

1. Short title.- This Act may be called the 1[Tamil Nadu] Decentralization Act, 1914.

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.

Section 2. Amendment of certain enactments

2. Amendment of certain enactments.- The enactments specified in the third column of the Schedule are hereby amended to the extent and in the manner specified in the fourth column thereof.

Section 3. Saving of orders, etc., issued by previous authorities

3. Saving of orders, etc., issued by previous authorities.- Any appointment, notification, order, scheme, rule, form or by-law made or issued by an authority for the making or issuing of which a new authority is substituted by or under this Act shall, unless inconsistent with this Act, be deemed to have been made or issued by such new authority unless and until superseded by an appointment, notification, order, scheme, rule, form or by-law made or issued by such new authority.

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1 So much of the Schedule as has not been repealed with the exception of the entries in the Schedule relating to Madras Acts III of 1885 and IV of 1889 was repealed by the First Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938).

The entry relating to the Madras District Municipalities Act, 1884, was repealed by section 2 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).

The entry relating to the Madras Local Boards Act, 1884, was repealed by section 2 of the Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act XIV of 1920). So much of the Schedule as related to the Madras Salt Act, 1889 was repealed by section 2 of, and the First Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).

The portion of the Schedule still remaining unrepealed was repealed by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).

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