[1[Tamil Nadu] Towns Nuisances (Amendment and Extension to Pudukkottai) Act, 1951]*
| 1[Tamil Nadu Act No. 34 of 1951]2 | [6th November, 1951] |
An Act further to amend the 1[Tamil Nadu] Towns Nuisances Act, 1889, and to extend it to the merged territory of Pudukkottai
Whereas it is expedient further to amend the 1[Tamil Nadu] Towns Nuisances Act, 1889 (Tamil Nadu Act III 1889), for the purpose hereinafter appearing and to extend the Act as so amended to the merged territory of Pudukkottai; 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 26th June, 1951, Part IV-A, page 78.
* Received the assent of the president on the 24th October, 1951; first published in the Fort. St. George Gazette on the 6th November, 1951
1. Short title.- This Act may be called the 1[Tamil Nadu] Towns Nuisances (Amendment and Extension to Pudukkottai) Act, 1951.
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. Amendment of section 3, 1[Tamil Nadu] Act III of 1889.- In section 3, clause (10), of the 1[Tamil Nadu] Towns Nuisances Act, 1889 (Tamil Nadu Act III of 1889) (hereinafter referred to as the said Act), for the words "not below he rank of a District Superintendent of Police, "the words" not below the rank of a Deputy Superintendent of Police" shall be substituted.
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. Extension of Tamil Nadu Act III of 1889 to the merged territory of Pudukkottai.- The said Act as amended by section 2 is hereby extended to, and shall be in force in, the merged territory of Pudukkottai.
4. Powers of Court and other authorities for purposes of facilitating application of 1[Tamil Nadu] Act of 1889.- For the purpose of facilitating the application of said Act to the merged territory of Pudukkottai, any Court or other authority may construe it with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.
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.
5. Power to remove difficulties.- If any difficulty arises in giving effect to the provisions of the said Act, in the merged territory of Pudukkottai, the State Government may, as occasion may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty.