Tamil nadu act 001 of 1865 : Tamil Nadu District Limits Act, 1865

Preamble

[1(Tamil Nadu) District Limits Act, 1865]*

1[Tamil Nadu Act No. 1 of 1865]2[5th January, 1865]

An Act to provide for the alteration of the 3* * * limits of Districts or Zilas in the 4[State of Tamil Nadu]

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 Short title, "The Madras District Limits Act, 1865" was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901).

The whole of the Act, except so much as empowered the State Government to alter the limits of existing districts, was repealed by the Tamil Nadu Civil Courts Act, 1873 (Central Act III of 1873).

This Act was extended to the Kanyakumari district end the Shencottab taluk of the ??? district by section 3 of, end the First Schedule to, the Tamil Naau (Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadu Act 23 of 1960), which came into force on the 1st April, 1961, repealing the corresponding law in that territory.

3 The words "Stations of Zillah Courts and" were repealed by the Repealing and Amending Act, 1901 (Central Act XI of 1901)-Third Schedule, Part III.

4 This expression was substituted for the expression "Madras Presidency" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

* Received the assent of the Governor on the 12th December, 1864, and of the Governor-General on the 5th January, 1865

Section 1. Power to alter limits of district or zilas

1. Power to alter limits of district or zilas.- It shall be lawful for the 5[State Government] 6[* * * * * * * * * * *], from time to time, to alter the limits of existing districts or Zilas 7[* * * * * * * * * * * * * *].

5 The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950.

6 The words "of Fort St. George" were omitted by the Adaptation Order of 1937.

7 The words "in any part of the Provinces subject to his control" were omitted by ibid.

SECTIONS