Tamil Nadu act 008 of 1964 : The Tamil Nadu (Added Territories) Extension of Laws Act, 1964

OF LAWS ACT, 1964.

ent of the Prcsirlott $11 the 10th April pitI*lislie ! irt tlzr! Fort St,; George Gazette OM the 21st April 1964 (Vaisalca 1, 1886).]

to extend ccrtairz laws to the added territories in the 3[State of %mil N'lclu].

e Legislature of the 3[State of ourtcentl~ Year of the Republic of ay be called !he l[Tamil ~ n d u l Short title and

Territories) Extension of Lnws Act, 1964. corn mencement.

11 bc ctecrnl-cl t o I I ~ V C COIIIC into Dccl mbcs 1960 ; :~ i~d . t 11s rcst (4 this

C O I ~ C ill10 f ~ r r ~ c ~ 1 1 1 S L I C ~ ~ i i as illc Stlttc

eilt may, by not i licnt icn, a yj~oint.

E 4 l # b -7

3 2. In this Act, unless the con text o tllerwise requires,- D~fi~itiotu,

X I . .

'(a) "added territorics" Imntis ~ h c territorics spccificd h& Second Schedule to r hc Antlhra Pradesh and Madras

)&eration of Boundaries) Aci, 1959 (Centre1 Act 56 cf

W) ;

e words were subsf itutcd for 1 1 1 ~ \vo~*ai " hdadras " f'ry the

du lidaptation of Lrzws O I ~ ~ ~ L ' I . , I C W , :is a~ne~lcjcd hy 111e mi Nadu Adaptation of Laws (Second Amelldment) Ordcr, 1969.

$jg$

2 I For Statemeat of Objects and Reasons, see Fort St . George ire Extraordinary, dated the 2 d i , r~ovclnbcr 1963, Part I V-- k n 3, pages 347 t o 350.

Z i n was subsiitutcd for the cxpsession "State of mil Naclu Adzptatir~n of Laws Order, :969, as il Nadu Adaptation of Laws (Second Amend.

."" 8 *

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(b) 6bcri.;lilig law'' 1nCi.ns any law, circ?.innncc,regulationt brder, by-I:.\\., or r-!le pn:,s~tl 01. m:1& infore ilk: ciate of the colazl1lc;lzc~ni~ne of ihis Act by Pt,rlialncnt, cr by any LC gislcturc, rtuthoriiy cr ptrson having powcr lo makc

such a law, crdinancc., r i gulxticn, crdt r , by-1%~ c r r u l ~ .

Extensior~ of 3. So ml;cll &>f the enrctmcnis spccifitd in the First

certain enact- ments. Schr,dulc as is in farc13 on the dl: rt. c ~ f the ccmmcncemcn~ of ihis Aci in tkic l[State of Tcmil lVr.Cu] cxcept in the added terri:orics and relates 10 mhitcrs with i.cspcct to which the

State Legislature has pc~wtr to make Icws fcr t l ~ c State

is hereby ex?ended to, and sl;zll bc in force in, tllc addcd

territories.

~mendment of 4. The enactments spccifiid in tllc Second ~cilcdule

certain ent:ct- m-ntS. so f a as they apply to, 2nd zrc in fcrcc in, tlm zdd terrilc .its arc here by arncndt.,d to ilic extent znd in t

manner mentioned in the fcurth column thereof.

Construction of 5. (I) Any reference in any enactment specified

referencest* in the First Schedule to a law which is not in force

laws *'* in in the added territorics shall, in relation to thcsc icrritorits, force in th2 added t erri- be construed as a refercl~cc: to tllc corresp~nding law, if

wries. tiny, in force in those territories. (2: Any reference in any existing law which continues to be in force in the added territories aftzr thc date of the commenccmcnt of this Act to any law repealed by section 7 shall, in relation to those territories, be conslrucd as a reference to the enactment specified in the First Schedule ccrresp

C~nstrl~i ion of

6. Any rcftrencc, by ~ h a t u v i r form ~f words, in an) rcfercnc*:~ t a aut hori, i a cxisti1.g le.c?l to any autl-LC ri? y co tlil?\;:t.nt a: the date of i~it; where new passiilg of illat law to i x ~ ~ c i s c z qy po wr rs or discbrge any

authorities have funciir 11s in i h.2 added :f;rritcI:.if:.; slinll, whcre a cGr;cspond- been constituted. ing nc w authority l i ~ s bcen cons~iiuied by or under any

cnactrnc ;!t nc w cxk nd~c! ; c; lhc ::dd~d tcrrit~.rii S, have

effect 2s if it were ii i i i~rbi tcc , j a new authority.

O

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1 This erpsession was substituted for the expression " State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as

amended by the Tamil Nadu Adaprallon of Laws (Second Amendment) Order, 1969,

3

n the zdded territories any Act2 laws.

regvleticr, ordcr, by-lew, rule or other law cnt spccificd in the First

h Act, crdinance,~eplaticn, crder, f ircc by h t u e of section 4:)

11 'nti MzCras (Alicrztiot~ c ;

(Ccntral Act 56 of 1959), or by

any other legislat ivc powcr, such corresponding n the date of the commencement of this Act.

led to the extent to which the corre;pondina to matters with respect to which the State has power to make laws fcr the State. The repeal by section 7 of any corraspondi~?g

S

law sl~all not affect- the previous operation of any such law or done or duly suffered thereunder, or ally right, privilcgc, obligation or liability accrued or incurrod under any such lalv, cr ally ponslty, fo~.Toituic o r punisllmcnt illclrrr~cf ct of at7.y offenco commi!tctl against a17j wch legal prr cccc'ing 01- rcmel y

ch s i l t privilege, oblig~ticn, lir - r punishment as afcresaii. ;

any such in~r~stigatiol?, Icgal pwceeding ci. rcmecly be instituted, continlied C~S e;~fcrced ~ I I C I any srcl! lty, forfeitu.e or punish~nci~t may be impcsed as

is Act had not bee11 passod.

2) Suhje;t t~ the ~ro~isiol-1s of sub-sectic.11 (I), act i nn talcen irzclucli~?g any ~.ppu in:-

ade, not ificetion, order, ii-!sti.t:ction rule, re,"u!ction, form, by-lsw cj-

ifici.te, per rnii or licence granteci , undcr such. ccrrospondi~:g cnisi i~y - I;lvc . . l?ecil (aoro c.r t2kt.n u:.t4tsr ,yji,l~1l1 $ 3 1 ' t f ~ c i? i l l l ( ; t l~~~~ i ) t ' a ~c!ak

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' " ' i

i

2

i !

4

286 ( ~ d ( f ~ ~ l T.f-r.iroi.ic)s; ,..::~~*.r'!'r !1964: T.N. Act .Y

of L a i ~ i extelldzLl to, in ii,rcc in , t l ~ o ;idclod tcrrito~.ies a11d

s h P ~ ~ c,,ni.illue in force accordingly, u~lless and until supcr-

seJad by any ~ h i n g dollo or ally action taken under the said enactl~lent.

Powers of 9, For t:lc purpose of bci1it;rtirig the application in courts ~II : ! the added ttirirories of aily cnactii~ent specified in the other autho-i'ies First Schedule, ally court or other authoriry may construe

for pilrpos-s of facilitclti,~g such ~^i~~t:~mt.rliwi i^{i~ s}~ l c l ~ alterat ions n ~ t affecting the

applicJcio-l of substance, as may be ncccssaiy or piopei to adapt i t to laws. the matter before the court or other authority. ?

Exlension of 10. (1) Tjic "ITamil N i ~ d u l &volllrc Sulnlllonses Act,

'Irfdmil N*: u 1869 (2[Tij,~lli! Nadl,j Act 1I1 iif 1869), as ameadod by ~ ~ ' ' 1 'I Of 18h9. sub-sccti~~l! (2) js horchy cxtended to, am! shall bo in farce in, tho ;k~!dcc] ~ c r r i t ( Irios ; and S G C ~ ic*.ns 5 to 9 shall apply in rclatjon tc; that Act i:s if it h>id been included in the Fil st Schc.4 l:!c.

'4

cl) [The nmondmonts mi.dc by this sub-section have - 1 .$ been i:iccrp~rate(l i !I the principal Act, namely. .. the T::n~ll N;v.lu l

('runil Nadu ACL lBi uf 1869).] b

'?u: cnsion of 11. (1 ) The 21T;~l;li l i\i:idu] F :unli ne Kclief Fund Act,

';ramil Nadu 1936 Cll'ij.mil Na.duJ ,\(;I XVI of ! 936), n s amended by

~ z ~ t l XVI of sub-se;ctiolz ( 2 ) is I:el-cby cx~enc'tt;! tv, 2nd shall be in

1 615. force in. the aitc?e!l i r ;~ il::,riers ; and scctinns 5 to 9 shall

apply i,: ~-eli::iun I , i A;: irs if i t i1::d been included in the First Sched~llr;.

(2) [The ainendmc:~ts mscic by this sub-section have h e n incorporated i l l tho Tamil Nadu Famine Relief , Fund Act, 1936 (Tamil Nadu Act XVI of 1936).]

1. This cxpressioa wlS sub;ti:u*e ! for the exprt.ssio:l "hladrr; 8

k t " by paragraph 3 (3) of the TAm;'l N ~ d u AJaptatio.; of Laws d Order, 1970, 1

3 T'lese words were substilured for {he word "Mddras" by the Tamil Nadu Adaptation of Laws Orl'es, 1969, as amenc'e I F

I be Tamil Nadu Adapt ation of Laws (Second Amendpent) Ordc /969,

5

(2) Anything done or a r y :~ction take13 i i ~ ( : I ~ ~ ~ l i ~ j g rule or orde'. made, notijication issucci, ciccjsio~~, rd or direction given, procecdi!lg taken, lial~ility or

aIty incurred 2nd pi~nisl-~r~~ent awarded ur~der tllc /rj~;ai~s of thi: A ~ l d h ~ l ~ t Prese~~vatioi~ f Priv~itc Forest.. , 1954 (President's Act XPI c f 1954) (hereinafter in section referred to :zs the Ai?d hra Act).-

(a) as in force immediately before its expiry ; or

(h) on or aflcr li;c 3rd J a y of Dcccnlbcr 1960, before tilt ci:tic oI' l-t!hiication of this Act in t l ~ c was i n force at thc: reis-.);ii11 l ime .

O, Thrlse won!s were subs~iti,tt:d f o r .lie word " Mad. . * s " b y 1 1 1 ~

mil Nadu Ad:ipli tion of 1Ji.w~ Orc!l:r, 1969, : S :imcrlct., ~ 5 . by the Nxdu Adagtatiot~ of LCsws (Secon~!.~ixnt:~ldqet~t) Order, J96OO

6

Declaration respec tiog

~ certain en act ment s.

I

re move difficulties. (Added Territoricts) Extension 11964 : T.N. A d 8

15. Tho cnactrneilt:: specified, in tho Third, Sc edule, ! see: i; r. 2 'of t,he I[Tqrnil N ~ u ] Estates Land AC ,I$O&

(I[rimmii Nai.u] Act I o'f' 1908) and section 9,0f the '~[~ahj!'

Ng~,du] Estates L a d (Amend mnent) Act, 1909.' (4 [Taih'll.

Nadu J- Act IV cf 1909), in so'far as they apply' to, an$'

are in force in, the added territories are hertiby re''aI%d; . .

14. Tho ei~actn~ents,specified in the Fourth, S W U ~ asre heroby firmally d~c[ared. to be no part of the la*. in force. in t l q added territories.

15 (1) 'If any difficulty+ arises in giving: effect to the provisicns of this Act or of any enactment extended to

tvet added, territories by, this Act, the State Government, as oo~ca'ii0a nlaSy reqhife, ' may, by' wd-dr', do 'anything which ' zppbars' t b. t f i b d "&ceisary for tlie purpcise! of re! moviiig'thc difficulty:' >-. - ..

(2) Every order issued under sub-section (1) shall, as soon as possible after it is issued, be plagd .on the

table ~f both Houses of'the: Eegislatare, andiif; before the 'expiry of the sessio~~ in which i t is so pladd'or thC next session, both Houses agree in making any modi+ fication in any si~ch order or both Hcuses,agree' that the cjrder should not be issued, the ordkr shall thoreafte'9. have effect orJy in such modified fclrm or be of no effect; as the case may be, sc ho\~evcr, thzt any such modifica-

t ion or ann~ilment shall be wi: hcct prejudice to the vati-

( i i t v of anythillg prcvioilsly dc 1-o uuder that order.

1 These words were substituted for the word "Mad~as" bp the

T;)mi[ Nadu Adaptation of Laws Order, 1969, as smkndkd b$ the'

ramil Nodq , . Adaptat iun'of Laws (Secopd Ap~end~ent) O~de+, 1 969..

7

r' 4 r

' YW. iltlnzber. Short title.

: (1) (2) (3)

t l[TAMIL NADU ACTS]

X The 2[T~.mil Nadu] Prohibition rary Pi : mission) Act, 1954.-

1955 XVIl The "Tamil Nadu] Hill Stations

ke' z CPscsei.vat ion of Trees) Act.

- ," " , - ,.llr- d r y - - - . * ' Z - - : - " - .* - - - - * * - &

-*?"... * r "- - . - - - - - -

- - + - 4 . . - - - . , - .. . ..zJ---zd -A. Act. 1937.

XXIII The 2[Tunil Nadu] InstaIIa- tion ( f Oil Engines { ~ e m p ~ -

1955.

, x substituted for the word )"Madrasw by the pf barn (yder,,,1969,1as amended by, the n of La-(Second Amendmenf) Order

XXI The [Tamil Nadu] Registra- i tion'clf Veterinary Practitioaers Act, 3957.

18 Th- t[Tarnil Nadu] Klladi and

Village , lnuustries Bcxrd Act,

1959.

25 The 2[Tamil Nadu] 1l:rigation

'Works :(Construct ion of Field 'Bo.thies) Act, 1959.

;9 26 'The *[Tamil Nadu] Parks, Play- -fields add--0pon Spaces (Pre- E: servat ion and Regulation) Act,

1959. _ J ... . . ,

1 . * - .I*c

r &is expfe$sioe was substituted for tbe 6npression "Madras

81 LV narntvtaah 3(2) of the ~ a m i l Nadu Adaptatioa of Laws

8

[I964 : T.N. Act 8

THE SECOND SCHEDULE.

(See section 4.) Year, Number. Short title. Amendments.

(1 1 (2) (3) (4)

VI The Indian Treasure- trove Act,

1878.

XXII: Tho Police (lncit ement to DiMec- tion)

Act, 1922. In clause (b) of sub-

section (1) o f

section 4, for the words "the place in which and the

circumstances under which it was found", the words "the place in which i t was found" shall

be substituted .

l[TAMIL NADU ACT]

Ir section 5, for the words "District Collfictor ", the words "District Magistrate" shall

be substituted. 1948 I1 The 2[Tamil In sub-section(1) ' Nadu] Silk- of section 4, for the worm word "thereof", the

Diseases word "whereof"

(Prevention shall be substituted, @nd ~ r a d i -

cation) Act,

1948.

a - - U * ;$ a ms expression was substituted for the expression " Madras ,'+ %

Act* by llaragraph . . 3(2) of the Yamil Nadu Adaptation. of Laws ⁹

Order; 1%'0. - z

C

a Thesi: words were subst~tuted for the word "Madras" by the, Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amerrdment)- Order, 1969. . . , r i *

. ..

9

THE THIRD SCHEDULB.

XI The hndhra Requisitioning of

Buildir igs Act, 1954.

ANDHRA PRADBSH ACTS.

sion was substituted for the expression "Madras raph 3(2) of the Tamil Nadu Adaptation ofLaws (See section 13.)

4 .*

Ntlinber. Short title.

(2) (3)

T TAMIL NADU ACTS]

VI The Arni Jagir Act, 1909.

VI The Madras Stamp (Amendment).

Act, 1922.

/!I9 xm The Indizn Registration (Madr:ts

i4 Amendment) i ic t , 1952.

1

Act, 1953,

1959 ?(II , The Andhra . Pradesh $%@te Legis-

lature (,Yacation of Seat on % Simult an~ou s Membership) Act, 1959 );XXIV The ~ncihra Pradesh Societies Registration (Validation) - . c

11