[1(Tamil Nadu) Lapsed Acts (Removal of Doubts) Act, 1948]*
| 1[Tamil Nadu Act No. 5 of 1948]2 | [27th April, 1948] |
An Act for the removal of doubts regarding the operation of certain enactments.
Whereas the Acts specified in the Schedule below, being Acts made by the Governor of Madras under a Proclamation issued by him under section 93 of the Government of India Act, 1935, will cease to have effect on the 30th day of April, 1948 on the lapse or two years from the date on which the said Proclamation was revoked (26 Geo. 5, Ch. 2);
And Whereas it is expedient to remove some doubts regarding the operation of those Acts;
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 Fort St. George Gazette, dated the 13th April, 1948, Part IV-A, p. 276.
* Received the assent of the Governor on the 26th April, 1948; first published in the Fort St. George Gazette on the 27th April, 1948
1. Short title and commencement.- (1) This Act may be called the 1[Tamil Nadu] Lapsed Acts (Removal of Doubts) Act, 1948.
(2) It skill come into force on the 29th day of April, 1948.
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. Consequences of expiry of Acts specified in the Schedule.- Upon the expiry of the Acts specified in the Schedule-
(a) section 8 of the 1[Tamil Nadu] General Clauses Act, 1891 (1[Tamil Nadu] Act I of 1891), shall apply, as if the Acts so specified had then been repealed by a 3[Tamil Nadu Act];
(b) save as provided in clause (a), the Acts, if any, amended by the Acts so specified shall have operation as it the latter Acts had never been enacted.
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.
3 This expression was substituted for the expression "Madras Act" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.
Schedule
THE SCHEDULE
(See Section 2)
| Year. | Number. | Short title. |
| 1941 | XIV | The Madras Local Boards (Amendment) Act, 1941. |
| 1942 | IX | The Andhra University (Amendment) Act, 1942. |
| 1942 | X | The Madras University (Third Amendment) Act, 1942. |
| 1942 | XXVI | The Madras Estates Land (Amendment) Act, 1942. |
| 1943 | VI | The Madras District Municipalities (Amendment) Act, 1943. |
| 1944 | II | The Madras District Municipalities and Local Boards (Amendment) Act, 1944. |
| 1944 | IV | The Madras Public Health (Amendment) Act, 1944. |
| 1945 | XV | The Madras Electricity (Validation of Levy of Surcharges) Act, 1945. |
| 1946 | I | The Madras District Municipalities (Amendment) Act, 1946. |
| 1946 | IX | The Madras Land Acquisition (Ex-Service Men's Settlements) Act, 1946. |