Re-Enacting Act, 1949
An Act for the re-enactment of certain Acts.
Whereas the Acts specified in the First, Second and Third Schedules were temporarily re-enacted/up to and inclusive of the 29th day of April, 1949, by the 1[Tamil Nadu] Re-enacting and Repealing (No. I) Act, 1948 1[Tamil Nadu Act VII of 1948], and the 1[Tamil Nadu] Re-enacting (No. II) Act, 1948 1[Tamil Nadu Act VIII of 1948];
And Whereas it is expedient to re-enact the Acts referred to in the First Schedule permanently, the Acts referred to in the Second Schedule permanently but with the modifications set forth in that Schedule, and the Acts referred to in the Third Schedule temporarily for a further period of one year up to and inclusive of the 29th day of April, 1950;
It is hereby enacted as follows:
Section 1. Short title and commencement
(1) This Act may be called the 4[Tamil Nadu] Re-enacting Act, 1949.
(2) It shall come into force on the 30th day of April, 1949.
Section 2. Permanent re-enactment of certain Acts
(1) The Acts specified in the First Schedule are hereby re-enacted permanently without any modification.
(2) The Acts specified in the Second Schedule are with the modifications set forth in the fourth column of that Schedule.
Section 3. Temporary re-enactment of certain Acts
The Acts specified in the Third Schedule shall remain in force up to and inclusive of the 29th day of April, 1950, and upon the expiry of the said Acts
(a) section 8 of the 5[Tamil Nadu] General Clauses Act, 1891 5([Tamil Nadu] Act 1 of 1891), shall apply as if the said Acts had then been repealed by a 6[Tamil Nadu Act];
(b) save as provided in clause (a), the, Acts, if any, amended by the said Acts shall have operation as if the latter had never been enacted.
THE FIRST SCHEDULE
[See SECTION 2(1)]
| Year. |
Number. |
Short title. |
| (1) |
(2) |
(3) |
| 1940 |
IX |
The Madras Motor Vehicles Taxation (Amendment) Act, 1940. |
| 1941 |
XVIII |
The 7[Tamil Nadu] Proprietary Estates' Village-service and hereditary Village-offices (Amendment) Act, 1941. |
| 1941 |
XIX |
The Madras Public Health (Amendment) Act, 1941. |
| 1941 |
XXIII |
The Madras City Police and Towns Nuisances (Amendment) Act, 1941. |
| 1942 |
XXVIII |
The 7[Tamil Nadu] Hereditary Village offices (Amendment) Act, 1942. |
THE SECOND SCHEDULE
[See SECTION 2(2)]
| Year. |
Number. |
Short title. |
Modifications. |
| (1) |
(2) |
(3) |
(4) |
| 1941 |
VIII |
The Madras City Municipal, District Municipalities and Local Boards (Amendment) Act, 1941. |
In sections 2, 3 and 4, for the words may be modified the words may, in the instance of the local authorities concerned, be modified and for the words may be cancelled , the words may, at the instance of such local authorities, be cancelled shall be substituted. |
| 1942 |
XX |
The Madras City Police, Towns Nuisances and Prevention of Cruelty to Animals (Amendment) Act, 1942. |
In sections 2, 3 and 4(2) (i) in the opening paragraph, in the words the following sub-section , the words, the following sub-sections , shall be substituted; (ii) in new sub-section (2), the portion beginning with the words and the provisions of and ending with the words by a Police officer shall be omitted, and in lieu thereof, the following new sub-sections shall be inserted after sub-section (2) aforesaid, tamely: (3) The agent shall have power to release any person so arrested on his executing a bond, with or without sureties, for his appearance before a Magistrate if and when required. (4) The provisions of the Code of Criminal Procedure, 1898 (Central Act V of 1898), shall apply to any arrest made or bond taken under this section as if the arrest had been made, or the bond had been taken, under the said Code. . |
THE THIRD SCHEDULE
(See SECTION 3)
| Year |
Number. |
Short title. |
| (1) |
(2) |
(3) |
| 1941 |
XV |
The Madras Elementary Education (Amendment) Act, 1941. |
| 1944 |
V |
The Madras Hindu Religious Endowments (Amendment) Act, 1944, as amended by Madras Act X of 1946. |
| 1944 |
XIII |
The Tirumalai-Tirupati Devasthanams (Amendment) Act, 1944. |
| 1945 |
XVI |
The Madras City Improvement Trust Act, 1945, as amended by Madras Act XV of 1947. |
| 1946 |
VIII |
The Madras Elementary Education (Amendment) Act, 1946. |
| 1946 |
X |
The Madras Hindu Religious Endowments (Amendment) Act, 1946. |
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 Gaxette Extraordinary, dated 30th March, 1949, Part IV-A, pages 233-234.
3. Received the assent of the Governor-General on the 29th April, 1949; first published in the Fort St. George Gazette, Extraordinary on the 30th April, 1949
4. 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.
5. 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.
6. This expression was substituted for the expression Madras Act by the Tamil Nadu Adaptation of Laws Order, 1970.
7. 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.